CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 956 of 2,993

Supreme Court25 Aug 2010Dismissed

Reshma Devi and Another Vs State of Punjab and Another

Supreme Court Of India · (2011) 1 ACR 527 : (2011) 1 AWC 2.59 Supp : (2010) CriLJ 4432 : (2010) 2 DMC 503 : (2010) 12 SCC 121 : (2011) 2 SCC(Cri) 441 : (2010) 3 ShimLC 378 : (2010) 3 UC 1381

Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 304B
Read judgment
Supreme Court25 Aug 2010Allowed

Biman Basu Vs Kallol Guha Thakurta and Another

Supreme Court Of India · AIR 2010 SC 3328 : (2010) AIRSCW 5037 : (2010) 4 CALLT 70 : (2011) 111 CLT 447 : (2010) 9 JT 1 : (2011) 1 OLR 17 : (2010) 8 SCC 673 : (2010) 10 SCR 631 : (2010) 8 UJ 4057

Constitution of India, 1950 — Article 215Contempt of Courts (Calcutta High Court) Rules, 1975 — Rule 19, 20Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 15(2), 19(1)
Read judgment
Supreme Court25 Aug 2010Allowed

Mahendra Nath Yadav Vs Sheela Devi

Supreme Court Of India · (2010) 5 ALT 61 : (2011) 1 BomCR 303 : (2011) 111 CLT 440 : (2010) 2 DMC 487 : (2010) 9 JT 67 : (2011) 1 KLJ 49 : (2011) 1 MhLj 675 : (2011) MPLJ 324 : (2011) 1 OLR 145 : (2010) 4 RLW 3021 : (2010) 9 SCC 484 : (2011) 1 UC 751

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13B, 9Penal Code, 1860 (IPC) — Section 498A
Read judgment
Supreme Court20 Aug 2010Allowed

State of Orissa Vs Choudhuri Nayak (dead by LR) and Others

Supreme Court Of India · AIR 2010 SC 3588 : (2010) AIRSCW 5608 : (2011) 1 AWC 979 Supp : (2010) 9 JT 50 : (2010) 8 SCC 796 : (2010) 10 SCR 615 : (2010) 6 Supreme 723

Defence of India Rules, 1962 — Rule 38, 38(5)Penal Code, 1860 (IPC) — Section 147, 149, 152, 35, 36
Read judgment
Supreme Court20 Aug 2010Dismissed

Ajmera Housing Corporation and Another Vs Commissioner of Income Tax

Supreme Court Of India · (2010) 234 CTR 118 : (2010) 326 ITR 642 : (2010) 9 JT 306 : (2010) 8 SCC 739 : (2010) 9 UJ 4302

Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 132(1), 132(5), 245C, 245C(1A), 245C(1B)Income Tax Settlement Commission (Procedure) Rules, 1987 — Rule 44C, 44CA, 6, 8
Read judgment
Supreme Court19 Aug 2010Allowed

Rajeswar Tiwari and Others Vs Nanda Kishore Roy

Supreme Court Of India · (2011) 1 ACR 582 : (2010) 2 ALD(Cri) 935 : (2011) 1 AWC 2.69 Supp : (2011) 1 Crimes 84 : (2011) 242 CTR 476 : (2010) 52 ECR 1073 : (2011) 333 ITR 534 : (2010) 8 JT 624 : (2011) 1 RCR(Criminal) 909 : (2010) 8 SCC 442 : (2010) 8 UJ 3925

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 205, 250, 482Income Tax Act, 1961 — Section 115O(2), 192, 192(1A), 194B, 199Penal Code, 1860 (IPC) — Section 120B, 161, 165, 403, 406
Read judgment
Supreme Court19 Aug 2010Allowed

Bhakra Beas Management Board Vs Krishan Kumar Vij and Another

Supreme Court Of India · AIR 2010 SC 3342 : (2010) AIRSCW 5007 : (2010) 127 FLR 948 : (2010) 8 JT 497 : (2010) 8 SCC 701 : (2010) 10 SCR 462 : (2011) 1 SLJ 147 : (2010) 8 UJ 4142

Constitution of India, 1950 — Article 14, 141, 16Service of Engineers (Electrical) Regulations, 1965 — Regulation 10(6), 10(9), 7
Read judgment
Supreme Court19 Aug 2010Allowed

Keshav Dutt Vs State of Haryana

Supreme Court Of India · (2011) 1 ACR 579 : (2010) 52 BLJR 1068 : (2010) 9 JT 25 : (2011) 1 OLR 37 : (2010) 9 SCC 286 : (2010) 10 SCR 151 : (2010) 8 UJ 3919

Criminal Procedure Code, 1973 (CrPC) — Section 293(1)(4), 293(4)Evidence Act, 1872 — Section 73Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 7
Read judgment
Supreme Court18 Aug 2010Dismissed

Common Cause (A Regd. Society) Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2010 SC 3351 : (2010) AIRSCW 5002 : (2011) 1 AWC 984 Supp : (2010) 3 BC 704 : (2010) 5 BomCR 523 : (2010) 4 CompLJ 503 : (2010) 171 DLT 351 : (2010) 102 SCL 415 : (2010) 10 SCR 124 : (2010) 6 SLR 364 : (2010) 7 Supreme 275 : (2010) 8 UJ 3972

Constitution of India, 1950 — Article 14, 141, 142, 15, 19(1)
Read judgment
Supreme Court18 Aug 2010Dismissed

D.V. Paul Vs Manisha Lalwani

Supreme Court Of India · AIR 2010 SC 3356 : (2010) AIRSCW 5307 : (2010) 16 ALT 28 : (2011) 1 JLJ 126 : (2010) 9 JT 434 : (2010) MPLJ 610 : (2010) 8 SCC 546 : (2010) 10 SCR 425 : (2010) 8 UJ 3953

Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(10)
Read judgment
Supreme Court18 Aug 2010Dismissed

Union of India (UOI) and Others Vs P.C. Ramakrishnayya

Supreme Court Of India · (2011) 1 AWC 969 Supp : (2010) 9 JT 29 : (2010) 8 SCC 644 : (2010) 10 SCR 414 : (2011) 1 SLJ 158 : (2010) 6 SLR 713

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 14(12), 14(14), 14(2), 14(25)Public Servants (Inquiries) Act, 1850 — Section 3Railway Servants (Discipline and Appeal) Rules, 1968 —
Read judgment
Supreme Court18 Aug 2010Disposed Of

Indra Devi and Others Vs Bagada Ram and Another

Supreme Court Of India · (2010) ACJ 2451 : AIR 2010 SC 2913 : (2010) AIRSCW 4924 : (2010) 6 ALD 144 : (2010) AWC 5940 : (2010) 4 RLW 3215 : (2010) 13 SCC 249 : (2010) 10 SCR 347 : (2010) 6 Supreme 383

Motor Vehicles Act, 1988 — Section 140, 166
Read judgment