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Supreme Court Of India judgments, 2009

1,919 judgments · page 1 of 96

Supreme Court18 Dec 2009Dismissed

G. Suryakumari and Another Vs B. Chandramouli and Others

Supreme Court Of India · (2010) AIRSCW 165 : (2010) 1 AWC 759 Supp : (2009) 15 JT 419 : (2010) MPLJ 147 : (2009) 14 SCALE 711 : (2010) 2 SCC 254 : (2009) 1 SCR 758 : (2009) 8 Supreme 573

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 100Urban Land (Ceiling and Regulation) Act, 1976 — Section 26
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Supreme Court18 Dec 2009Allowed

Prithipal Singh Vs Satpal Singh (Dead) trough LRs.

Supreme Court Of India · (2009) 15 JT 423 : (2009) 14 SCALE 672 : (2009) 1 SCR 736 : (2010) 1 UJ 239

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 37 Rule 4, Order 9 Rule 13Delhi Rent Control Rules, 1959 — Section 23
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Supreme Court17 Dec 2009Allowed

Dwarika Prasad Vs Nirmala and Others

Supreme Court Of India · (2010) 2 ALT 33 : (2010) 1 AWC 752 Supp : (2010) 2 GLR 1544 : (2009) 15 JT 363 : (2010) 4 LW 731 : (2010) 3 MhLj 417 : (2010) 3 MLJ 600 : (2010) 1 MPJR 285 : (2010) MPLJ 249 : (2009) 14 SCALE 682 : (2010) 2 SCC 107 : (2009) 16 SCR 605 : (2010) 1 UC 614

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 23 Rule 1, Order 9 Rule 9, 115, 151Hindu Succession Act, 1956 — Section 6, 8
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Supreme Court17 Dec 2009Allowed

Ashok Kumar Vs Ved Prakash and Others

Supreme Court Of India · AIR 2010 SC 330 : (2010) AIRSCW 106 : (2010) 1 ALT 35 : (2009) 15 JT 371 : (2010) 5 MLJ 937 : (2009) 14 SCALE 701 : (2010) 2 SCC 264 : (2009) 16 SCR 695 : (2009) 8 Supreme 355

Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13
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Supreme Court17 Dec 2009Allowed

Sheetala Prasad and Others Vs Sri Kant and Another

Supreme Court Of India · (2010) 1 ACR 583 : AIR 2010 SC 1140 : (2010) AIRSCW 704 : (2010) 1 ALT(Cri) 191 : (2010) CLT 852 : (2010) CriLJ 1404 : (2009) 15 JT 227 : (2010) OLR 852 : (2009) 14 SCALE 604 : (2010) 2 SCC 190 : (2009) 1 SCR 686 : (2010) 1 UC 259

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323
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Supreme Court17 Dec 2009Dismissed

Bhuwalka Steel Indus. Ltd. Vs Bombay Iron and Steel Labour Bd. and Another Century Textiles and Industries Ltd. Vs Grocery Markets and Others Kamgar Utkarsha Sabha Vs Bhuwalka Steel

Supreme Court Of India · (2010) 1 BomCR 656 : (2009) 15 JT 269 : (2010) 1 LLJ 561 : (2010) 1 MLJ 1482 : (2009) 14 SCALE 623 : (2010) 2 SCC 273 : (2010) 1 SCC(L&S) 608 : (2009) 16 SCR 618 : (2010) 1 SLR 225 : (2009) 10 UJ 5041

Constitution Of India, 1950 — Article 141, 254, 254(2)Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969 — Section 1, 2, 2(11), 2(12), 2(13), 3, 4(a), 6, 14, 15, 15(1), 15(2), 15(2)(b), 17G, 18, 19, 20, 21, 22Indian Penal Code, 1860 — Section 21
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Supreme Court17 Dec 2009Disposed Of

Jai Prakash Vs National Insurance Co. Ltd. and Others

Supreme Court Of India · (2010) ACJ 455 : (2010) 2 ALLMR 436 : (2010) 2 ALT 1 : (2010) 1 AWC 636 Supp : (2010) 4 BomCR 844 : (2009) 15 JT 443 : (2010) 3 KCCR 1906 : (2010) 1 KLT 774 : (2010) 1 SCALE 8 : (2010) 2 SCC 607 : (2009) 16 SCR 710

Central Motor Vehicles Rules, 1989 — Rule 150Delhi Motor Accidents Claims Tribunal Rules, 2008 — Rule 6Evidence Act, 1872 — Section 165
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Supreme Court17 Dec 2009Allowed

Dwarika Prasad Vs Rameshwar Dayal Khandelwal and Others

Supreme Court Of India · (2010) 2 ALD 79 : (2010) 1 ALT 49 : (2010) AWC 757 Supp : (2009) 15 JT 369 : (2009) 14 SCALE 662 : (2010) 13 SCC 569 : (2009) 16 SCR 599

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10Constitution of India, 1950 — Article 227
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Supreme Court16 Dec 2009Allowed

HDFC Bank Ltd. Vs J.J. Mannan @ J.M. John Paul and Another

Supreme Court Of India · (2010) 1 ACR 428 : AIR 2010 SC 618 : (2010) AIRSCW 366 : (2010) CLT 544 : (2010) CriLJ 2293 : (2010) 1 Crimes 34 : (2010) 2 GLT 1582 : (2009) 14 SCALE 724 : (2010) 1 SCC 679 : (2009) 16 SCR 590 : (2009) 8 Supreme 363

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 240(2), 437, 438Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
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Supreme Court16 Dec 2009Allowed

Bhag Singh Vs Jaskirat Singh and Others

Supreme Court Of India · (2010) AIRSCW 172 : (2010) 2 ALT 17 : (2010) 1 AWC 750 Supp : (2009) 15 JT 391 : (2009) 14 SCALE 690 : (2010) 2 SCC 250 : (2009) 16 SCR 586

Succession Act, 1925 — Section 63
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Supreme Court15 Dec 2009Allowed

Jaswant Kaur and Another Vs Subhash Paliwal and Others

Supreme Court Of India · (2010) 1 ALT 45 : (2010) 1 AWC 926 Supp : (2009) 15 JT 379 : (2009) 14 SCALE 695 : (2010) 2 SCC 124 : (2009) 16 SCR 481 : (2010) 1 UJ 231

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27Evidence Act, 1872 — Section 116Rajasthan Premises (Control of Rent and Eviction) Act, 1950 &mdas
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Supreme Court15 Dec 2009Allowed

Narendra Kante Vs Anuradha Kante and Others

Supreme Court Of India · (2010) 1 ALD 153 : (2010) 1 ALT 52 : (2010) 1 AWC 921 Supp : (2010) 2 KCCR 1089 : (2010) 3 MLJ 722 : (2010) 1 PLJR 174 : (2009) 14 SCALE 665 : (2010) 2 SCC 77 : (2009) 16 SCR 491

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Registration Act, 1908 — Section 17, 17(2)
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Supreme Court15 Dec 2009Dismissed

Ravindra Saxena Vs State of Rajasthan

Supreme Court Of India · (2010) 1 ACR 593 : AIR 2010 SC 1225 : (2010) AIRSCW 523 : (2010) 1 ALT(Cri) 187 : (2010) CLT 350 : (2010) 1 Crimes 30 : (2009) 15 JT 384 : (2010) 1 OLR 159 : (2009) 14 SCALE 609 : (2009) 1 SCR 433 : (2009) 8 Supreme 225

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 438, 438(1), 482Penal Code, 1860 (IPC) — Section 120B, 380, 420, 448, 456
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Supreme Court15 Dec 2009Allowed

Sharda Vs State of Rajasthan

Supreme Court Of India · (2010) 1 ACR 587 : AIR 2010 SC 408 : (2010) AIRSCW 1 : (2010) 1 ALT(Cri) 378 : (2010) CLT 353 : (2010) 1 Crimes 24 : (2011) 2 DMC 632 : (2009) 15 JT 164 : (2010) 2 KCCR 1098 : (2010) 1 OLR 183 : (2009) 14 SCALE 562 : (2010) 2 SCC 85 : (2009) 1 SCR 441 : (

Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
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