Supreme Court12 Aug 2010Allowed

Kishan Singh (D) through LRs. Vs Gurpal Singh and Others

Supreme Court Of India · AIR 2010 SC 3624 : (2010) AIRSCW 5527 : (2010) 5 AWC 5005 Supp : (2010) CriLJ 4710 : (2011) 1 GLR 894 : (2010) 9 JT 69 : (2011) 1 OLR 84 : (2010) 8 SCC 775 : (2010) 6 Supreme 516 : (2010) 3 UC 1478

Evidence Act, 1872 — Section 41, 42, 43Penal Code, 1860 (IPC) — Section 120B, 323, 420, 423, 467
Supreme Court12 Aug 2010Dismissed

M.A.A. Annamalai Vs State of Karnataka and Another

Supreme Court Of India · (2011) 1 ALD(Cri) 494 : (2010) 158 CompCas 369 : (2010) 4 CompLJ 292 : (2011) CriLJ 692 : (2010) 4 Crimes 190 : (2010) 8 JT 679 : (2011) 1 NCC 25 : (2010) 8 SCC 524 : (2010) 9 SCR 1124

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141Penal Code, 1860 (IPC) — Section 24, 25, 415, 420
Supreme Court12 Aug 2010Allowed

S.S. Chheena Vs Vijay Kumar Mahajan and Another

Supreme Court Of India · (2010) 4 Crimes 101 : (2011) 1 GLH 542 : (2010) 8 JT 331 : (2010) 12 SCC 190 : (2011) 2 SCC(Cri) 465 : (2010) 9 SCR 1111

Criminal Procedure Code, 1973 (CrPC) — Section 107, 173, 319Penal Code, 1860 (IPC) — Section 306, 309
Supreme Court12 Aug 2010Dismissed

Jabar Singh Vs State of M.P.

Supreme Court Of India · (2011) 1 ACR 746 : (2012) 2 ALT(Cri) 383 : (2010) 4 Crimes 84 : (2010) 9 JT 251 : (2010) 11 SCC 742 : (2011) 1 SCC(Cri) 241 : (2010) 9 SCR 1144 : (2010) 3 UC 1488

Penal Code, 1860 (IPC) — Section 302, 326
Supreme Court12 Aug 2010Allowed

Amit Kumar and Another Vs State of Punjab

Supreme Court Of India · (2010) 4 Crimes 107 : (2010) 2 DMC 435 : (2010) 8 JT 418 : (2010) 12 SCC 285 : (2011) 1 SCC(Cri) 359 : (2010) 9 SCR 1088

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
Supreme Court11 Aug 2010Dismissed

Rakesh Chand and Another Vs State of Punjab

Supreme Court Of India · (2011) 1 ACR 747 : (2010) 4 Crimes 38 : (2010) 2 DMC 577 : (2010) 9 JT 65 : (2011) 1 OLR 192 : (2010) 9 SCR 894 : (2011) 1 UC 74

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34
Supreme Court11 Aug 2010Dismissed

Triveni Engineering and Indust. Ltd. Vs Jaswant Singh and Another

Supreme Court Of India · AIR 2010 SC 2939 : (2010) AIRSCW 4944 : (2010) 6 AWC 5659 : (2010) 127 FLR 22 : (2010) 9 JT 34 : (2010) 4 LLJ 579 : (2010) 9 SCC 151 : (2010) 9 SCR 822 : (2010) 5 SLR 373 : (2010) 6 Supreme 839

Industrial Employment (Standing Orders) Act, 1946 — Section 13AUttar Pradesh Industrial Disputes Act, 1947 — Section 10, 11C, 2, 4K
Supreme Court11 Aug 2010Dismissed

Venture Global Engineering Vs Satyam Computer Services Ltd. and Another

Supreme Court Of India · AIR 2010 SC 3371 : (2010) AIRSCW 5027 : (2010) 6 ALT 50 : (2010) 6 AWC 5643 : (2011) 3 CHN 47 Supp : (2010) 3 CompLJ 673 : (2010) 8 JT 583 : (2010) 8 SCC 660 : (2010) 9 SCR 858

Andhra Pradesh Arbitration Rules, 2000 — Rule 12(1)Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3), 34(4), 68(2)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
Supreme Court11 Aug 2010Allowed

Babu Vs State of Kerala

Supreme Court Of India · (2010) 2 ALD(Cri) 880 : (2011) 1 CGLJ 457 : (2010) 4 Crimes 119 : (2010) 8 JT 560 : (2010) 3 UC 463

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
Supreme Court11 Aug 2010Dismissed

Vikas Chaudhary Vs State of NCT of Delhi and Another

Supreme Court Of India · AIR 2010 SC 3380 : (2010) AIRSCW 5076 : (2010) 2 ALD(Cri) 930 : (2011) 1 CGLJ 285 : (2010) 119 DRJ 377 : (2010) 8 JT 344 : (2010) 8 SCC 508 : (2010) 9 SCR 1076

Criminal Procedure Code, 1973 (CrPC) — Section 439, 464, 472Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 15, 2Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
Supreme Court11 Aug 2010Allowed

Saquib Abdul Hameed Nachan Vs State of Maharashtra

Supreme Court Of India · (2010) CriLJ 4435 : (2010) 8 JT 355 : (2010) 9 SCC 93 : (2010) 9 SCR 833

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 163, 164Evidence Act, 1872 — Section 10, 145, 162(2), 17, 18
Supreme Court11 Aug 2010Disposed Of

Kalpnath Singh Vs Udai Nath and Others

Supreme Court Of India · (2010) 6 AWC 5889 : (2010) 8 JT 350 : (2010) 9 SCC 266 : (2010) 9 SCR 811

Constitution of India, 1950 — Article 226Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 26, 6, 6(1), 6(2), 9
Supreme Court10 Aug 2010Allowed

Sushil Kumar Singhal Vs The Regional Manager, Punjab National Bank

Supreme Court Of India · (2010) 6 AWC 5883 : (2010) 127 FLR 16 : (2010) 8 JT 233 : (2010) 4 KLT 10 : (2010) 4 LLJ 297 : (2010) 8 SCC 573 : (2010) 9 SCR 796 : (2010) 5 SLR 352

Banking Regulation Act, 1949 — Section 10(1)Constitution of India, 1950 — Article 142, 311(2)Penal Code, 1860 (IPC) — Section 409