Supreme Court01 Oct 2009Partly Allowed
Suraj Ghising Lama Vs State of Arunachal Pradesh and Another
Supreme Court Of India · (2009) 13 SCALE 420
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 13 of 96
Supreme Court01 Oct 2009Allowed
Rainbow Rubber Industries and Others Vs Assistant Collector of Cen. Excise, Madurai
Supreme Court Of India · (2009) 242 ELT 481 : (2009) 13 SCALE 419
Central Excises and Salt Act, 1944 — Section 9
Supreme Court30 Sept 2009Allowed
Lakhwinder Kaur Vs Roshan Singh and Others
Supreme Court Of India · (2012) 1 RCR(Criminal) 506
Penal Code, 1860 (IPC) — Section 304B
Supreme Court30 Sept 2009Disposed Of
Sonali Mukherjee Vs Union of India (UOI) Dr. Battacharya Vs Sonali Mukherjee and Others
Supreme Court Of India · (2010) AIRSCW 499 : (2009) 12 JT 626 : (2009) 13 SCALE 42 : (2009) 14 SCR 858
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 303, 304, 304(I), 306Probation of Offenders Act, 1958 — Section 4(1)
Supreme Court29 Sept 2009Dismissed
Union of India (UOI) Vs State of Gujarat and Others
Supreme Court Of India · (2009) 09 SC CK 0107
Supreme Court29 Sept 2009Dismissed
Divya Darshana Vs Goma Ram and Others
Supreme Court Of India · (2009) 17 SCC 560
Supreme Court29 Sept 2009Allowed
Munna Lal Vs Union of India (UOI) and Others
Supreme Court Of India · (2009) 123 FLR 521 : (2010) 1 LLJ 11
Supreme Court18 Sept 2009Allowed
T.N. Godavarman Thirumalpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2009) 09 SC CK 0104
Supreme Court18 Sept 2009Disposed Of
Bharat Petroleum Corporation Ltd. Vs Sunil Bansal and Others
Supreme Court Of India · (2010) 2 ALLMR 484 : (2009) 4 AWC 4186 Supp : (2009) 12 JT 335 : (2009) 12 SCALE 604 : (2009) 10 SCC 446 : (2009) 14 SCR 711 : (2009) 9 UJ 4318
Central Motor Vehicles Rules, 1989 — Rule 115(14), 90(7)Constitution of India, 1950 — Article 14National Capital Region Planning Board Act, 1985 — Section 2
Supreme Court18 Sept 2009Allowed
Surender Kumar Sharma Vs Makhan Singh
Supreme Court Of India · (2010) 2 AWC 1397 Supp : (2009) 2 OLR 880 : (2009) 4 PLJR 215 : (2009) 12 SCALE 665 : (2009) 10 SCC 626 : (2009) 9 UJ 4486
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
Supreme Court18 Sept 2009Partly Allowed
The Branch Manager, Magma Leasing and Finance Limited and Another Vs Potluri Madhavilata and Another
Supreme Court Of India · AIR 2010 SC 488 : (2010) 2 AWC 1315 Supp : (2010) 1 CompLJ 684 : (2009) 12 JT 385 : (2009) 8 MLJ 441 : (2009) 12 SCALE 668 : (2009) 10 SCC 103 : (2009) 14 SCR 815 : (2009) 9 UJ 4335
Arbitration and Conciliation Act, 1996 — Section 16(1), 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 62
Supreme Court18 Sept 2009Dismissed
Ram Sukh Vs Dinesh Aggarwal
Supreme Court Of India · AIR 2010 SC 1227 : (2010) AIRSCW 533 : (2009) 12 JT 352 : (2009) 12 SCALE 638 : (2009) 10 SCC 541 : (2009) 14 SCR 836 : (2009) 6 Supreme 709 : (2009) 9 UJ 4461
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 101, 116A, 117
Supreme Court18 Sept 2009Allowed
State of U.P. and Others Vs Sandeep Kumar Balmiki and Others
Supreme Court Of India · (2009) 123 FLR 1046 : (2010) 1 LLJ 10 : (2009) 17 SCC 555
Supreme Court18 Sept 2009Dismissed
Jagdish Vs State of M.P.
Supreme Court Of India · (2010) 1 ALD(Cri) 277 : (2010) 1 ALT(Cri) 165 : (2009) 57 BLJR 3095 : (2009) CLT 1765 : (2010) 1 JLJ 135 : (2009) 12 JT 300 : (2009) 12 SCALE 580 : (2009) 14 SCR 727 : (2009) 9 UJ 4499
Constitution of India, 1950 — Article 161, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 432, 433Explosive Substances Act, 1908 — Section 5
Supreme Court18 Sept 2009Dismissed
Laxmidas Morarji (Dead ) by LRs. Vs Miss Behrose Darab Madan
Supreme Court Of India · (2010) 1 BomCR 452 : (2010) 1 GLR 825 : (2009) 12 JT 291 : (2009) 12 SCALE 678 : (2009) 10 SCC 425 : (2009) 14 SCR 777 : (2009) 9 UJ 4372
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1), 5(11)Constitution of India, 1950 — Article 142Limitation Act, 1963 — Section 14
Supreme Court18 Sept 2009Allowed
The New Bus Stand Shop Owners Assn. Vs Corporation of Kozhikode and Another
Supreme Court Of India · (2009) 13 JT 164 : (2009) 4 KLT 476 : (2009) 8 MLJ 1175 : (2010) 1 PLJR 61 : (2009) 13 SCALE 510 : (2009) 10 SCC 455 : (2009) 14 SCR 793 : (2009) 9 UJ 4392
Easements Act, 1882 — Section 52Kerala Municipalities Act, 1994 — Section 2(1), 215, 215(2), 215(3), 215(5)Kerala Stamp Act, 1959 — Section 2(1)
Supreme Court18 Sept 2009Allowed
Raj Narain Singh Vs State of U.P. and Others
Supreme Court Of India · (2009) 12 JT 342 : (2010) 1 NCC 325 : (2009) 44 OCR 682 : (2009) 12 SCALE 627 : (2009) 10 SCC 362 : (2009) 14 SCR 755 : (2009) 10 UJ 4651
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 342Arms Act, 1959 — Section 27, 30Code Of Criminal Procedure, 1973 — Section 313, 357(3), 378, 386
Supreme Court18 Sept 2009Dismissed
Ashok Singh Vs State of U.P.
Supreme Court Of India · (2010) 1 ACR 740 : (2010) 1 ALT(Cri) 107 : (2009) 12 JT 298 : (2009) 12 SCALE 577 : (2009) 14 SCR 810 : (2009) 3 UC 1786
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court17 Sept 2009Allowed
M. Meeramytheen and Others Vs K. Parameswaran Pillai and Others
Supreme Court Of India · (2009) 4 KLT 300
Supreme Court17 Sept 2009Disposed Of
Super Cassettes Industries Ltd. Vs State of Uttar Pradesh and Another
Supreme Court Of India · (2010) AIRSCW 140 : (2010) 2 AWC 1304 Supp : (2009) 13 JT 272 : (2009) 12 SCALE 656 : (2009) 10 SCC 531 : (2009) 15 SCR 627 : (2009) 7 Supreme 299 : (2009) 9 UJ 4474
Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 10, 16, 29, 30, 9Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 11, 12, 13, 3(2)Uttar Pradesh Imposition o