CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 961 of 2,993

Supreme Court30 Jul 2010Allowed

Smt. Moumita Poddar Vs Indian Oil Corporation Ltd and Another

Supreme Court Of India · (2010) AWC 5789 : (2011) 1 GLT 8 : (2010) 8 JT 173 : (2010) 7 SCALE 677 : (2010) 9 SCC 291 : (2010) 9 SCR 905 : (2010) 8 UJ 3816

Constitution of India, 1950 — Article 136, 14Industrial Disputes Act, 1947 — Section 33(2)Transfer of Property Act, 1882 — Section 107
Read judgment
Supreme Court30 Jul 2010Dismissed

Srinivas Gundluri and Others Vs SEPCO Electric Power Construction Corporation and Others

Supreme Court Of India · (2011) 2 ACR 1321 : (2010) AIRSCW 7075 : (2010) AIRSCW 5315 : (2010) CriLJ 4457 : (2010) 7 JT 534 : (2010) 7 SCALE 665 : (2010) 8 SCC 206 : (2010) 9 SCR 278 : (2010) 3 ShimLC 384 : (2010) 6 Supreme 33 : (2010) 2 UC 1359 : (2010) 8 UJ 3869

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 158, 161Penal Code, 1860 (IPC) — Section 120B, 34, 376, 376A, 376B
Read judgment
Supreme Court30 Jul 2010

S. Arul Raja Vs State of Tamil Nadu

Supreme Court Of India · (2010) AIRSCW 6338 : (2010) AIRSCW 5923 : (2011) 1 CGLJ 326 : (2011) 1 GLH 564 : (2010) 8 JT 158 : (2010) 7 SCALE 545 : (2010) 8 SCC 233 : (2010) 9 SCR 356 : (2010) 6 Supreme 65 : (2010) 7 Supreme 244 : (2010) 8 UJ 3837

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 311, 315Evidence Act, 1872 — Section 10, 155, 157, 24, 26Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 307
Read judgment
Supreme Court30 Jul 2010Allowed

State of NCT of Delhi through Prosecuting Officer, Insecticides, Government of NCT, Delhi Vs Rajiv Khurana

Supreme Court Of India · (2011) 2 ACR 1404 : AIR 2010 SC 2986 : (2011) AIRSCW 2166 : (2010) AIRSCW 4793 : (2010) 158 CompCas 151 : (2010) CriLJ 4269 : (2010) 171 DLT 769 : (2011) 1 JCC 121 : (2010) 7 JT 546 : (2010) 3 OLR 747 : (2010) 2 OLR 747 : (2010) 7 SCALE 652 : (2010) 11 SC

Companies Act, 1956 — Section 2(24), 5Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 29, 33, 33(1), 33(2)
Read judgment
Supreme Court30 Jul 2010Allowed

The State of Maharashtra Vs Farook Mohammed Kasim Mapkar and Others

Supreme Court Of India · (2011) 1 ACR 311 : AIR 2010 SC 2971 : (2010) AIRSCW 4911 : (2010) 8 JT 151 : (2010) 7 SCALE 657 : (2010) 8 SCC 582 : (2010) 9 SCR 399 : (2010) 6 Supreme 95

Arms Act, 1959 — Section 25, 3Bombay Police Act, 1951 — Section 37Constitution of India, 1950 — Article 21, 226, 32
Read judgment
Supreme Court29 Jul 2010Disposed Of

Dasrath Vs State of M.P.

Supreme Court Of India · (2011) 1 ACR 267 : AIR 2010 SC 2592 : (2010) AIRSCW 4611 : (2010) 2 ALD(Cri) 568 : (2011) 1 AWC 2.28 Supp : (2010) CriLJ 4382 : (2010) 2 DMC 366 : (2010) 7 JT 553 : (2010) 4 RLW 8608 : (2010) 7 SCALE 389 : (2010) 12 SCC 198 : (2011) 2 SCC(Cri) 176 : (2010

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B
Read judgment
Supreme Court29 Jul 2010Dismissed

Union of India (UOI) and Others Vs Mahaveer C. Singhvi

Supreme Court Of India · AIR 2010 SC 3493 : (2010) AIRSCW 5438 : (2010) 6 AWC 5903 : (2010) 17 DLT 110 : (2011) 128 FLR 1 : (2010) 8 JT 193 : (2010) 4 LLJ 821 : (2010) 7 SCALE 623 : (2010) 8 SCC 220 : (2010) 9 SCR 246 : (2010) 9 UJ 4433

Constitution of India, 1950 — Article 311, 311(2)Foreign Service (Recruitment, Cadre, Seniority and Promotion) Rules, 1961 — Rule 16(2)
Read judgment
Supreme Court29 Jul 2010Allowed

Rekhaben H. Sheth Vs Charu K. Mehta and Others

Supreme Court Of India · (2010) 6 AWC 5682 : (2010) 5 BomCR 20 : (2010) 8 JT 203 : (2010) 7 SCALE 633 : (2010) 11 SCC 102 : (2010) 9 SCR 216

Bombay Public Trusts Act, 1950 — Section 41DContempt of Courts Act, 1971 — Section 19
Read judgment
Supreme Court29 Jul 2010Allowed

Dr. Basavaiah Vs Dr. H.L. Ramesh and Others

Supreme Court Of India · (2010) AIRSCW 5907 : (2011) 1 ALD 42 : (2010) 127 FLR 888 : (2010) 7 JT 558 : (2011) 2 KarLJ 579 : (2010) 4 KCCR 165 : (2010) 5 LW 501 : (2010) 7 SCALE 529 : (2010) 8 SCC 372 : (2010) 9 SCR 227 : (2011) 1 SLJ 170 : (2010) 5 SLR 105 : (2010) 6 Supreme 18

Read judgment
Supreme Court28 Jul 2010Allowed

Birappa and Another Vs State of Karnataka

Supreme Court Of India · (2011) 1 ACR 603 : AIR 2010 SC 3398 : (2010) AIRSCW 5391 : (2011) 1 AWC 2.71 Supp : (2010) 9 JT 337 : (2011) 2 KarLJ 160 : (2011) 1 OLR 104 : (2010) 12 SCC 182 : (2011) 2 SCC(Cri) 462 : (2010) 9 SCR 205 : (2010) 6 Supreme 222

Criminal Procedure Code, 1973 (CrPC) — Section 380Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
Read judgment
Supreme Court28 Jul 2010Allowed

Ram Niwas Vs State of Haryana

Supreme Court Of India · (2011) 1 ACR 271 : (2010) AIRSCW 7326 : (2010) 7 JT 429 : (2010) 7 SCALE 319 : (2010) 12 SCC 250 : (2011) 1 SCC(Cri) 333 : (2010) 9 SCR 112 : (2010) 6 Supreme 186 : (2010) 3 UC 1427

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 452
Read judgment
Supreme Court28 Jul 2010dismissed

Deo Narain Vs State of U.P.

Supreme Court Of India · (2010) 12 SCC 298 : (2011) 1 SCC(Cri) 756 : (2010) 9 SCR 349

Penal Code, 1860 (IPC) — Section 148, 149, 302
Read judgment
Supreme Court28 Jul 2010Dismissed

Jaywant P. Sankpal Vs Suman Gholap and Others

Supreme Court Of India · (2011) 1 ACR 101 : (2011) 1 AWC 2.11 Supp : (2010) 8 JT 44 : (2010) 7 SCALE 540 : (2010) 11 SCC 208 : (2011) 1 SCC(Cri) 171

Penal Code, 1860 (IPC) — Section 114, 324, 326, 342, 376Protection of Human Rights Act, 1993 — Section 12
Read judgment
Supreme Court28 Jul 2010Allowed

Beere Gowda Vs State of Karnataka

Supreme Court Of India · (2010) 2 DMC 880 : (2010) 9 JT 88 : (2011) 2 KarLJ 196 : (2010) 4 KCCR 3071 : (2011) 1 RCR(Criminal) 380 : (2010) 11 SCC 771 : (2011) 1 SCC(Cri) 250 : (2010) 9 SCR 211

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 498A
Read judgment