CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,179 of 2,993

Supreme Court16 Jan 2008Dismissed

Kunju alias Balachandran Vs State of Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 783 : AIR 2008 SC 1381 : (2008) 105 CLT 513 : (2008) CriLJ 1804 : (2008) 1 JT 450 : (2008) 1 LW(Cri) 423 : (2008) 1 SCALE 479 : (2008) 2 SCC 151

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307, 341
Read judgment
Supreme Court16 Jan 2008Allowed

Samira Kohli Vs Dr. Prabha Manchanda and Another

Supreme Court Of India · (2008) ACJ 747 : AIR 2008 SC 1385 : (2008) AIRSCW 855 : (2008) 2 ALD 69 : (2008) 56 BLJR 790 : (2008) 5 BomCR 373 : (2008) 1 CompLJ 185 : (2008) 1 CPJ 56 : (2008) 1 CTC 392 : (2008) 1 JT 399 : (2008) 2 LW 336 : (2008) 2 MLJ 662 : (2008) 39 OCR 520 : (2008

Consumer Protection Act, 1986 — Section 21Indian Medical Council Act, 1956 — Section 33
Read judgment
Supreme Court16 Jan 2008Disposed Of

State of U.P. and Others Vs Roshan Singh (Dead) by LRs. and Others

Supreme Court Of India · AIR 2008 SC 1190 : (2008) AIRSCW 1145 : (2008) 105 CLT 467 : (2008) 1 JT 537 : (2008) 1 SCALE 487 : (2008) 2 SCC 488 : (2008) 2 SCC(L&S) 166 : (2008) 1 Supreme 290 : (2008) 1 UC 204

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 9 Rule 13, Order 9 Rule 7, 151Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 107, 12, 44, 57A
Read judgment
Supreme Court16 Jan 2008Dismissed

Kunju @ Balachandran Vs State of Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 783 : AIR 2008 SC 1381 : (2008) AIRSCW 835 : (2008) 105 CLT 513 : (2008) CriLJ 1804 : (2008) 1 JT 450 : (2008) 1 LW(Cri) 423 : (2008) 1 SCALE 479 : (2008) 2 SCC 151 : (2008) 1 Supreme 253

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307, 341
Read judgment
Supreme Court16 Jan 2008Dismissed

Sattatiya @ Satish Rajanna Kartalla Vs State of Maharashtra

Supreme Court Of India · AIR 2008 SC 1184 : (2008) AIRSCW 1136 : (2008) 1 ALD(Cri) 510 : (2008) CriLJ 1816 : (2008) 1 JT 434 : (2008) NCC 315 : (2008) 39 OCR 662 : (2008) 3 RLW 2135 : (2008) 1 SCALE 399 : (2008) 3 SCC 210 : (2008) 1 Supreme 222

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court15 Jan 2008Dismissed

Hindustan Petroleum Corpn. Ltd. Vs Ashok Ranghba Ambre

Supreme Court Of India · (2008) AIRSCW 647 : (2008) 1 ALLMR 929 : (2009) 1 ALT 30 : (2008) 3 BomCR 746 : (2008) 1 CLT 200 : (2008) 116 FLR 830 : (2008) 1 JT 378 : (2008) 1 LLJ 820 : (2008) 3 MhLj 558 : (2008) MPLJ 520 : (2008) 1 SCALE 381 : (2008) 2 SCC 717 : (2008) 1 SCC(L&S) 54

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10(2A), 25F
Read judgment
Supreme Court15 Jan 2008Dismissed

Tulsa and Others Vs Durghatiya and Others

Supreme Court Of India · AIR 2008 SC 1193 : (2009) AIRSCW 273 : (2008) AIRSCW 1148 : (2008) 56 BLJR 1033 : (2008) 2 CLT 894 : (2008) 1 CTC 773 : (2008) 1 DMC 161 : (2008) 2 JCR 110 : (2008) 2 LW 716 : (2008) 2 MLJ 422 : (2008) 3 RLW 2143 : (2008) 1 SCALE 432 : (2008) 4 SCC 520 :

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 50
Read judgment
Supreme Court15 Jan 2008Dismissed

Pogula Komuraiah Vs State of A.P. rep. by the Public Prosecutor

Supreme Court Of India · (2008) 1 ACR 785 : AIR 2008 SC 1226 : (2008) AIRSCW 1508 : (2008) AIRSCW 1221 : (2008) 2 ALD(Cri) 589 : (2008) CLT 434 : (2008) CriLJ 1644 : (2008) OLR 434 : (2008) 1 SCALE 388 : (2008) 3 SCC 686 : (2008) 1 Supreme 333 : (2008) 2 Supreme 201

Penal Code, 1860 (IPC) — Section 147, 148, 149, 150, 151
Read judgment
Supreme Court15 Jan 2008Allowed

Vijay Shankar Shinde and Others Vs State of Maharashtra

Supreme Court Of India · (2008) 1 ACR 781 : AIR 2008 SC 1198 : (2008) AIRSCW 1170 : (2008) CLT 541 : (2008) CriLJ 1632 : (2008) 1 KLJ 897 : (2008) OLR 541 : (2008) 1 SCALE 379 : (2008) 2 SCC 670 : (2008) 1 Supreme 294

Penal Code, 1860 (IPC) — Section 302, 307, 34, 452
Read judgment
Supreme Court15 Jan 2008Allowed

Gaudiya Mission Vs Shobha Bose and Another

Supreme Court Of India · AIR 2008 SC 1012 : (2008) AIRSCW 564 : (2008) 3 ALD 10 : (2008) 1 ALLMR 909 : (2008) 2 ALT 26 : (2008) 2 CHN 26 Supp : (2008) 1 GLH 488 : (2008) 1 JT 384 : (2008) 3 LW 21 : (2008) 3 MLJ 506 : (2008) 2 PLJR 112 : (2008) 1 SCALE 390 : (2008) 1 Supreme 385

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 141Evidence Act, 1872 — Section 73Succession Act, 1925 — Section 384, 384(1)
Read judgment
Supreme Court11 Jan 2008Partly Allowed

Krishna Janardhan Bhat Vs Dattatraya G. Hegde

Supreme Court Of India · (2008) 1 ACR 810 : AIR 2008 SC 1325 : (2008) AIRSCW 738 : (2008) 1 ALD(Cri) 485 : (2008) 2 ALT(Cri) 170 : (2008) 5 BomCR 470 : (2008) CLT 337 : (2008) 141 CompCas 665 : (2008) CriLJ 1172 : (2008) 1 CTC 433 : (2008) 1 JT 485 : (2008) 1 KLT 425 : (2008) 4 M

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Income Tax Act, 1961 — Section 269SS, 269SS(1), 27ID
Read judgment
Supreme Court11 Jan 2008Allowed

Food Corporation of India and Another Vs SEIL Ltd. and Others

Supreme Court Of India · AIR 2008 SC 1101 : (2008) AIRSCW 932 : (2008) 2 CLT 850 : (2008) 2 CTLJ 561 : (2008) 2 JT 54 : (2008) 3 LW 16 : (2008) 3 MLJ 558 : (2008) 2 PLJR 108 : (2008) 1 SCALE 437 : (2008) 3 SCC 440 : (2008) 1 UJ 202

Constitution of India, 1950 — Article 12, 14, 226Essential Commodities Act, 1955 — Section 3(2), 3(3C)
Read judgment
Supreme Court11 Jan 2008Allowed

Emp. State Insurance Corporation Vs H.M.T. Ltd. and Another

Supreme Court Of India · AIR 2008 SC 1322 : (2008) AIRSCW 1290 : (2008) AIRSCW 725 : (2008) 2 ALLMR 236 : (2008) 1 CLT 694 : (2008) 116 FLR 543 : (2008) 2 GLH 412 : (2008) 1 JT 645 : (2008) 1 LLJ 814 : (2008) 3 LW 11 : (2008) 3 MLJ 83 : (2008) 2 PLJR 125 : (2008) 1 SCALE 341 : (2

Employees State Insurance (General) Regulations, 1950 — Regulation 31CEmployees State Insurance Act, 1948 — Section 14B, 2(17), 39, 85B
Read judgment
Supreme Court11 Jan 2008Partly Allowed

Arun Bhanudas Pawar Vs State of Maharashtra

Supreme Court Of India · (2008) 2 ACR 1746 : (2008) 2 ALT(Cri) 186 : (2008) CriLJ 1798 : (2009) 3 GLH 560 : (2008) 1 JT 348 : (2008) NCC 277 : (2008) 1 SCALE 258 : (2008) 11 SCC 232

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court11 Jan 2008Allowed

Marimuthu and Others Vs State of Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 799 : (2008) 1 ALD(Cri) 910 : (2008) CLT 444 : (2008) CriLJ 1055 : (2008) 1 JT 595 : (2008) OLR 444 : (2008) 2 RLW 1153 : (2008) 1 SCALE 346 : (2008) 3 SCC 205

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
Read judgment
Supreme Court11 Jan 2008Allowed

Kulwinder Kaur @ Kulwinder Gurcharan Singh Vs Kandi Friends Education Trust and Others

Supreme Court Of India · AIR 2008 SC 1333 : (2008) AIRSCW 748 : (2008) 2 ALD 112 : (2008) 1 ALLMR 914 : (2008) 2 CHN 13 Supp : (2008) 1 CLT 770 : (2008) 1 JT 371 : (2008) 2 LW 440 : (2008) 5 MhLj 1 : (2008) 3 MLJ 511 : (2008) MPLJ 9 : (2008) 149 PLR 22 : (2008) 1 SCALE 414 : (200

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 24, 25Constitution of India, 1950 — Article 136
Read judgment
Supreme Court11 Jan 2008Allowed

C.V. Satheeshchandran Vs General Manager, UCO Bank and Others

Supreme Court Of India · (2009) AIRSCW 721 : (2008) AIRSCW 967 : (2008) 2 CLT 750 : (2008) 116 FLR 536 : (2008) 1 JCR 185 : (2008) 1 JT 558 : (2008) 1 LLJ 689 : (2008) 2 MLJ 556 : (2008) 1 SCALE 243 : (2008) 2 SCC 653 : (2008) 1 SCC(L&S) 529 : (2008) 1 Supreme 411

Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 2
Read judgment
Supreme Court11 Jan 2008Allowed

K.T. Palanisamy Vs State of Tamil Nadu

Supreme Court Of India · (2008) 1 ACR 803 : AIR 2008 SC 1095 : (2008) AIRSCW 715 : (2008) 1 CLT 718 : (2008) 2 JT 107 : (2008) 1 LW(Cri) 427 : (2008) 3 RLW 1942 : (2008) 1 SCALE 288 : (2008) 3 SCC 100 : (2008) 1 Supreme 339

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 34
Read judgment