CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 12 of 96

Supreme Court09 Oct 2009Allowed

Ramchandra Dagdu Sonavane (Dead) by L.Rs. and Others Vs Vithu Hira Mahar (Dead) by LRs. and Others

Supreme Court Of India · AIR 2010 SC 818 : (2010) 1 BomCR 366 : (2009) 13 JT 338 : (2009) 8 MLJ 871 : (2009) 10 SCC 273 : (2009) 15 SCR 222 : (2009) 10 UJ 4896

Bombay Hereditary Offices Act, 1874 — Section 15, 18, 2, 3, 33Bombay Inferior Villages Watans Abolition Act, 1958 — Section 3, 3(1), 5(1), 9Civil Procedure Code, 1908 (CPC) — Section 100, 11, 9
Read judgment
Supreme Court08 Oct 2009Dismissed

Mankamma Vs State of Kerala

Supreme Court Of India · (2009) 3 ACR 3505 : AIR 2010 SC 499 : (2010) CriLJ 389 : (2009) 13 JT 402 : (2009) 13 SCALE 367 : (2009) 10 SCC 164 : (2009) 14 SCR 1152

Penal Code, 1860 (IPC) — Section 306
Read judgment
Supreme Court08 Oct 2009Partly Allowed

Maharashtra State Co-operative Bank Ltd. Vs The Assistant Provident Fund Commissioner

Supreme Court Of India · AIR 2010 SC 868 : (2010) 3 AWC 2233 Supp : (2010) 1 BomCR 255 : (2009) 111 BOMLR 4483 : (2009) 123 FLR 653 : (2009) 13 JT 106 : (2010) 1 LLJ 644 : (2009) 8 MLJ 758 : (2009) 13 SCALE 280 : (2009) 10 SCC 123 : (2009) 2 SCC(L&S) 743 : (2009) 15 SCR 1 : (2009

Bombay Sales Tax Act, 1959 — Section 38CCompanies Act, 1956 — Section 529(1), 529A, 530Constitution of India, 1950 — Article 226, 37, 372(1), 38, 43
Read judgment
Supreme Court08 Oct 2009Allowed

Registrar, Co-operative Societies Haryana Vs Israil Khan and Others

Supreme Court Of India · (2010) 3 AWC 2231 Supp : (2009) 15 JT 45 : (2010) 2 MLJ 832 : (2009) 13 SCALE 484 : (2010) 1 SCC 440 : (2010) 1 SCC(L&S) 1123 : (2009) 14 SCR 1162 : (2010) 2 SLJ 5

Haryana Co-operative Societies Act, 1984 — Section 27Primary Co-operative Credit and Service Society Staff Service Rules, 1992 — Rule 9
Read judgment
Supreme Court07 Oct 2009Allowed

State of Madhya Pradesh and Others Vs Yogendra Shrivastava

Supreme Court Of India · (2009) 123 FLR 989 : (2009) 13 JT 448 : (2009) 4 PLJR 221 : (2009) 13 SCALE 329 : (2010) 12 SCC 538 : (2011) 1 SCC(L&S) 251 : (2009) 15 SCR 1137

Constitution of India, 1950 — Article 309Madhya Pradesh Employees State Insurance Service (Gazetted) Recruitment Rules, 1981 — Rule 5
Read judgment
Supreme Court07 Oct 2009Dismissed

Dalel Singh Vs State of Haryana

Supreme Court Of India · (2009) 3 ACR 3501 : (2009) 2 ALD(Cri) 886 : (2010) CriLJ 425 : (2009) 13 JT 141 : (2009) 44 OCR 1019 : (2009) 13 SCALE 200 : (2010) 1 SCC 149 : (2009) 14 SCR 1129 : (2010) 2 UC 903

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2)
Read judgment
Supreme Court07 Oct 2009Dismissed

Babu Ram and Another Vs State of Haryana and Another

Supreme Court Of India · (2010) 1 AWC 68 Supp : (2009) 57 BLJR 3125 : (2009) 13 JT 99 : (2010) 157 PLR 232 : (2009) 13 SCALE 162 : (2009) 10 SCC 115 : (2009) 14 SCR 1111 : (2009) 9 UJ 4308

Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(2), 17(4)
Read judgment
Supreme Court07 Oct 2009Allowed

Arulvelu and Another Vs State represented by the Public Prosecutor and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 784 : (2009) 57 BLJR 3110 : (2010) CriLJ 433 : (2009) 2 DMC 677 : (2009) 13 JT 144 : (2010) 1 NCC 371 : (2009) 2 OLR 930 : (2009) 4 PLJR 157 : (2009) 13 SCALE 143 : (2009) 10 SCC 206 : (2009) 14 SCR 1081 : (2009) 9 UJ 4289

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 313, 39(5)Penal Code, 1860 (IPC) — Section 304B, 498A
Read judgment
Supreme Court07 Oct 2009Dismissed

Neelu Chopra and Another Vs Bharti

Supreme Court Of India · (2009) 3 ACR 3512 : (2010) 1 ALT(Cri) 146 : (2010) CLT 182 : (2010) CriLJ 448 : (2009) 4 JCC 3021 : (2009) 13 JT 334 : (2010) 1 NCC 71 : (2010) OLR 182 : (2009) 13 SCALE 313 : (2009) 10 SCC 184 : (2009) 14 SCR 1074

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 406, 498A
Read judgment
Supreme Court07 Oct 2009Allowed

Ram Babu Agarwal Vs Jay Kishan Das

Supreme Court Of India · AIR 2010 SC 721 : (2010) 6 ALT 24 : (2009) 13 JT 97 : (2009) 8 MLJ 431 : (2010) 1 MPJR 303 : (2010) 1 MPJR 30 : (2010) 2 RLW 1242 : (2010) 1 SCC 164 : (2009) 14 SCR 1148 : (2010) 1 WLN 42

Constitution of India, 1950 — Article 136Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(6)
Read judgment
Supreme Court06 Oct 2009Allowed

Umapada Kayal Vs State of West Bengal

Supreme Court Of India · (2010) 1 ACR 1175 : (2009) 13 JT 95 : (2009) 44 OCR 995 : (2010) 1 SCC 161 : (2009) 15 SCR 1039

Penal Code, 1860 (IPC) — Section 302, 303, 304, 34
Read judgment
Supreme Court05 Oct 2009Dismissed

Arun Kumar Sharma Vs State of Bihar

Supreme Court Of India · (2010) 1 ACR 1178 : (2010) 1 ALD(Cri) 647 : (2010) 1 ALT(Cri) 283 : (2010) 58 BLJR 101 : (2010) CriLJ 428 : (2009) 2 DMC 826 : (2009) 13 JT 88 : (2009) 2 OLR 869 : (2009) 2 OLR 859 : (2009) 4 PLJR 144 : (2009) 13 SCALE 124 : (2010) 1 SCC 108 : (2009) 14 S

Criminal Procedure Code, 1973 (CrPC) — Section 157, 164Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
Read judgment