Supreme Court30 Jan 2008Allowed

Ran Singh and Another Vs State of Haryana and Another

Supreme Court Of India · AIR 2008 SC 1294 : (2008) AIRSCW 1342 : (2008) 2 ALD(Cri) 90 : (2008) CriLJ 1941 : (2008) 1 DMC 384 : (2008) 1 GLH 411 : (2008) 1 JT 652 : (2008) 1 KLT 803 : (2008) NCC 413 : (2008) 39 OCR 700 : (2008) 149 PLR 275 : (2008) 1 RLW 622 : (2008) 2 SCALE 133 :

Criminal Procedure Code, 1973 (CrPC) — Section 401Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 148, 149, 30, 323, 406
Supreme Court30 Jan 2008Dismissed

Krishi Utpadan Mandi Samiti, Achanera and Another Vs Vinod Kumar

Supreme Court Of India · (2008) AIRSCW 4787 : (2008) AIRSCW 1320 : (2008) 2 ALLMR 796 : (2008) 105 CLT 511 : (2008) 116 FLR 1016 : (2008) 2 JT 155 : (2008) 1 LLJ 1006 : (2008) 2 SCALE 151 : (2008) 2 SCC 588 : (2008) 1 SCC(L&S) 516 : (2008) 3 Supreme 596 : (2008) 1 Supreme 539 : (

Constitution of India, 1950 — Article 226
Supreme Court29 Jan 2008Allowed

Gobarbhai Naranbhai Singala Vs State of Gujarat and Others Jayeshbhai @ Panchabhai Muljibhai Satodiya Vs Jayrajsinh Temubha Jadeja and Another

Supreme Court Of India · AIR 2008 SC 1134 : (2008) AIRSCW 1014 : (2008) CLT 606 : (2008) CriLJ 1618 : (2008) 3 GLR 2192 : (2008) 2 JT 96 : (2008) 2 LW(Cri) 1001 : (2008) OLR 606 : (2008) 3 RLW 2067 : (2008) 2 SCALE 82 : (2008) 3 SCC 775 : (2008) 1 Supreme 582

Arms Act, 1959 — Section 25(1)A, 27Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 161
Supreme Court29 Jan 2008Dismissed

Sudesh Kumar Vs State of Uttarakhand

Supreme Court Of India · AIR 2008 SC 1120 : (2009) AIRSCW 629 : (2008) AIRSCW 996 : (2008) 2 ALD(Cri) 113 : (2008) CriLJ 1604 : (2008) 2 CTC 76 : (2008) 1 JT 669 : (2008) 1 KLT 790 : (2008) 2 LW(Cri) 1009 : (2008) 40 OCR 97 : (2008) 2 PLJR 91 : (2008) 2 SCALE 101 : (2008) 3 SCC 1

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2
Supreme Court29 Jan 2008Allowed

Hari Prasad Bhuyan Vs Durga Prasad Bhuyan and Others

Supreme Court Of India · AIR 2008 SC 1202 : (2008) AIRSCW 1175 : (2008) 2 ALLMR 817 : (2008) 2 CHN 34 Supp : (2008) 1 GLH 788 : (2008) 2 JCR 82 : (2008) 3 JT 443 : (2008) 3 LW 756 : (2008) 7 MLJ 822 : (2008) 1 OLR 497 : (2008) 3 PLJR 243 : (2008) 2 SCALE 97 : (2008) 13 SCC 241 :

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 152, 47
Supreme Court29 Jan 2008

Som Mittal Vs Government of Karnataka

Supreme Court Of India · (2008) 1 GLH 493 : (2008) 1 ShimLC 115

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1898 (CrPC) — Section 561ACriminal Procedure Code, 1973 (CrPC) — Section 139, 155(2), 156(1), 157(1), 2
Supreme Court28 Jan 2008Allowed

Kashi Ram and Others Vs State of Rajasthan

Supreme Court Of India · AIR 2008 SC 1172 : (2008) AIRSCW 1118 : (2008) 2 JT 127 : (2008) 3 PLJR 247 : (2008) 2 RLW 1062 : (2008) 2 SCALE 67 : (2008) 3 SCC 55 : (2008) 1 UJ 232

Criminal Law Act, 1967 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Supreme Court28 Jan 2008Dismissed

Ghasita Sahu Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2008 SC 1425 : (2008) AIRSCW 1435 : (2008) 1 ALD(Cri) 893 : (2008) 3 ALT(Cri) 298 : (2008) 40 OCR 77 : (2008) 2 PLJR 286 : (2008) 2 SCALE 43 : (2008) 3 SCC 52 : (2008) 1 Supreme 447

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii), 42, 50, 51Code Of Criminal Procedure, 1973 — Section 100
Supreme Court28 Jan 2008Dismissed

Bijoy Das Vs State of West Bengal

Supreme Court Of India · (2008) 2 CALLT 13 : (2008) 2 CLT 890 : (2008) CriLJ 1808 : (2008) 2 JT 123 : (2008) 2 SCALE 62 : (2008) 4 SCC 511

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
Supreme Court25 Jan 2008Partly Allowed

Union of India (UOI) Vs Anil Chanana and Another

Supreme Court Of India · (2008) AIRSCW 1038 : (2008) 56 BLJR 1022 : (2008) 2 CLT 472 : (2008) 124 ECC 163 : (2008) 150 ECR 163 : (2008) 222 ELT 481 : (2008) 2 JT 1 : (2008) 1 SCALE 688 : (2008) 4 SCC 175 : (2008) 1 Supreme 626

Customs (Compounding of Offences) Rules, 2005 — Rule 3, 4, 4(1), 4(2), 4(3)Customs Act, 1962 — Section 108, 111, 127B, 132, 133
Supreme Court25 Jan 2008Disposed Of

Sachin Jana and Another Vs State of West Bengal

Supreme Court Of India · (2008) AIRSCW 885 : (2008) 1 ALD(Cri) 496 : (2008) 3 ALT(Cri) 444 : (2008) 56 BLJR 1029 : (2008) 2 CALLT 8 : (2008) 1 CLT 743 : (2008) CriLJ 1596 : (2008) 2 JT 103 : (2008) 3 PLJR 240 : (2008) 2 SCALE 2 : (2008) 3 SCC 390 : (2008) 1 Supreme 540

Criminal Procedure Code, 1973 (CrPC) — Section 232Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
Supreme Court25 Jan 2008Allowed

The APSRTC, rep. by its General Manager and Another Vs M. Ramadevi and Others

Supreme Court Of India · (2008) ACJ 830 : AIR 2008 SC 1221 : (2009) AIRSCW 372 : (2008) AIRSCW 1213 : (2008) 2 ALT 77 : (2008) 1 CLT 741 : (2008) 2 JCR 154 : (2008) 2 LW 714 : (2008) 3 MLJ 276 : (2008) 2 MPHT 348 : (2008) 149 PLR 266 : (2008) 2 SCALE 10 : (2008) 3 SCC 379 : (2008

Motor Vehicles Act, 1988 — Section 158(6), 166, 166(4)
Supreme Court25 Jan 2008Allowed

B.P. Agarwal and Another Vs Dhanalakshmi Bank Ltd. and Others

Supreme Court Of India · AIR 2008 SC 1431 : (2008) AIRSCW 1448 : (2008) 4 ALD 10 : (2008) 3 ALLMR 429 : (2008) 2 ALT 65 : (2008) 2 AWC 1515 Supp : (2008) 2 CHN 41 Supp : (2008) 2 CLT 840 : (2008) 1 JT 677 : (2008) 1 KLT 574 : (2008) 2 MLJ 1023 : (2008) 3 PLJR 262 : (2008) 2 SCALE

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 11, 96
Supreme Court25 Jan 2008Allowed

S.K. Sinha, Chief Enforcement Officer Vs Videocon International Ltd. and Others

Supreme Court Of India · AIR 2008 SC 1213 : (2008) AIRSCW 1203 : (2008) 2 ALD(Cri) 94 : (2008) 2 ALT(Cri) 279 : (2009) 148 CompCas 261 : (2008) CriLJ 1636 : (2008) 1 GLH 479 : (2008) 3 JCR 56 : (2008) 2 JT 8 : (2008) 39 OCR 704 : (2008) 3 RLW 2147 : (2008) 2 SCALE 23 : (2008) 2 S

Constitution of India, 1950 — Article 136, 14, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167, 190, 190, 191, 482Foreign Exchange Management Act, 1999 — Section 49, 49(3), 49(4)