Supreme Court Of India Judgments 2009 — Page 16

Supreme Court10 Sept 2009Allowed

Dubaria Vs Har Prasad and Another

Supreme Court Of India · (2009) 4 AWC 4147 Supp : (2009) 12 JT 464 : (2009) 8 MLJ 1543 : (2010) 1 PLJR 67 : (2009) 13 SCALE 506 : (2009) 9 SCC 346 : (2009) 14 SCR 348

Constitution of India, 1950 — Article 136

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Supreme Court09 Sept 2009Disposed Of

Balwantbhai B. Patel Vs State of Gujarat and Others

Supreme Court Of India · AIR 2010 SC 1158 : (2010) AIRSCW 759 : (2010) 1 NCC 50 : (2009) 44 OCR 662 : (2009) 10 SCC 684 : (2009) 14 SCR 306

Penal Code, 1860 (IPC) — Section 114, 302, 34

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Supreme Court09 Sept 2009Disposed Of

Balaji Coke Industry Pvt. Ltd. Vs Maa Bhagwati Coke (Guj) Pvt. Ltd.

Supreme Court Of India · (2009) 4 AWC 4091 Supp : (2010) 1 CompLJ 11 : (2009) 12 JT 250 : (2010) 2 MhLj 145 : (2009) 2 OLR 845 : (2009) 12 SCALE 343 : (2009) 9 SCC 403 : (2009) 14 SCR 241

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 16, 20, 25Constitution of India, 1950 — Article 139A(2)

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Supreme Court09 Sept 2009Allowed

Arjunan Vs Universal Fertilizer Corporation

Supreme Court Of India · (2010) 3 AWC 2339 Supp : (2009) 12 JT 152 : (2009) 12 SCALE 333 : (2009) 9 SCC 359

Constitution of India, 1950 — Article 136Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 11(4)

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Supreme Court09 Sept 2009Dismissed

State of Punjab and Others Vs Smt. Lalita

Supreme Court Of India · (2010) 125 FLR 956 : (2009) 12 JT 610 : (2009) 12 SCALE 336 : (2009) 10 SCC 748 : (2010) 1 SCC(L&S) 103 : (2009) 6 SLR 71

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 8

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Supreme Court09 Sept 2009Dismissed

Steel Authority of India Ltd. Vs Gupta Brother Steel Tubes Ltd.

Supreme Court Of India · (2009) 4 AWC 4100 Supp : (2009) 4 CompLJ 12 : (2009) 12 JT 135 : (2009) 12 SCALE 393 : (2009) 10 SCC 63 : (2009) 15 SCR 253

Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 70, 73, 74

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Supreme Court09 Sept 2009Dismissed

Commissioner of Income Tax Vs Textool Company Ltd.

Supreme Court Of India · (2013) 216 TAXMAN 327

Income Tax Act, 1961 — Section 256(1), 36(1), 40(7), 40A

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Supreme Court09 Sept 2009Allowed

Commercial Auto Sales (P) Ltd. Vs Auto Sales (Properties)

Supreme Court Of India · (2009) 4 AWC 4096 Supp : (2009) 12 JT 621 : (2009) 12 SCALE 339 : (2009) 9 SCC 620 : (2009) 14 SCR 231

Provincial Small Cause Courts Act, 1887 — Section 25

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Supreme Court09 Sept 2009Dismissed

Tika Ram and Others Vs State of U.P. and Others etc. etc.

Supreme Court Of India · (2009) 12 JT 1 : (2009) 12 SCALE 349 : (2009) 10 SCC 689 : (2009) 15 SCR 905

Constitution Of India, 1950 — Article 14, 19, 21, 39, 48, 48A, 141, 226, 245, 246, 254(2), 254(3), 300ALand Acquisition Act, 1894 — Section 3A, 3B, 3(1A), 4, 4(1), 4(2), 5, 5A, 6, 6(1), 6(2), 7, 8, 9, 11, 11A, 17, 17(1), 17(1)(A), 17(1)(3A), 17(2), 17(3), 17(3)(A), 17(4), 18, 23(1A), 34, 48Land Acquisition (Amendment) Act, 1984 — Section 2, 3

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Supreme Court08 Sept 2009Allowed

Allwyn Housing Colony Welfare Association Vs Government of Andhra Pradesh and Others

Supreme Court Of India · (2009) AIRSCW 5626 : (2010) 1 ALD 1 : (2010) 3 AWC 2548 Supp : (2009) 11 JT 650 : (2009) 12 SCALE 309 : (2009) 9 SCC 489 : (2009) 14 SCR 302 : (2009) 6 Supreme 567

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Supreme Court08 Sept 2009Allowed

Commissioner of Central Excise Vs UNI Products (I) Ltd. and Others

Supreme Court Of India · (2009) 169 ECR 24 : (2009) 241 ELT 491 : (2009) 12 JT 374 : (2009) 12 SCALE 311 : (2009) 9 SCC 295 : (2009) 14 SCR 199 : (2009) 8 UJ 3909

Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court08 Sept 2009Allowed

The Commissioner of Central Excise, Bhubaneswar-I Vs Champdany Industries Limited

Supreme Court Of India · (2009) 169 ECR 51 : (2009) 241 ELT 481 : (2009) 12 JT 156 : (2009) 12 SCALE 317 : (2009) 9 SCC 466 : (2009) 14 SCR 211

Central Excise Tariff Act, 1985 — Section 2, 2AInterpretative Rules — Rule 1, 3

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Supreme Court08 Sept 2009Allowed

Uttarakhand Power Corporation Ltd. and Another Vs ASP Sealing Products Ltd.

Supreme Court Of India · (2010) 3 AWC 2333 Supp : (2009) ELR 500 : (2009) 11 JT 642 : (2009) 12 SCALE 326 : (2009) 9 SCC 701 : (2009) 9 UJ 4133

Electricity (Supply) Act, 1948 — Section 49, 79Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958 — Section 3, 5

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Supreme Court08 Sept 2009Dismissed

Commissioner of Central Excise Hyderabad-I Vs Charminar Non-Wovens Limited

Supreme Court Of India · (2009) 169 ECR 21 : (2009) 241 ELT 494 : (2009) 12 JT 256 : (2009) 12 SCALE 314 : (2009) 10 SCC 770 : (2009) 14 SCR 205 : (2009) 8 UJ 3905 : (2009) 12 Vat Reporter 191

Central Excise Rules, 1944 — Rule 173B, 173F, 173G, 52A, 9(1)Central Excises and Salt Act, 1944 — Section 35L

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Supreme Court08 Sept 2009Allowed

Hazari Lal Das Vs State of West Bengal and Another

Supreme Court Of India · (2009) 3 ACR 3089 : (2009) 2 ALD(Cri) 746 : (2009) 11 JT 651 : (2009) 44 OCR 604 : (2009) 4 PLJR 228 : (2009) 12 SCALE 307 : (2009) 10 SCC 652 : (2009) 14 SCR 195

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 34, 403, 409, 420, 467

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Supreme Court07 Sept 2009Allowed

Sunita Rani and Others Vs Sri Chand and Others

Supreme Court Of India · (2009) 4 AWC 165 Supp : (2009) 15 JT 344 : (2009) 12 SCALE 470 : (2009) 10 SCC 628 : (2009) 15 SCR 295 : (2010) 1 UD 16

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Supreme Court07 Sept 2009

Asian Techs Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 4 AWC 3598 Supp : (2009) 13 JT 265 : (2009) 12 SCALE 283 : (2009) 10 SCC 354 : (2009) 14 SCR 182

Civil Procedure Code, 1908 (CPC) — Section 115MES Regulation, 1968 — Regulation 439

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Supreme Court07 Sept 2009Disposed Of

Shree Vardhman Rice and Gen Mills Vs Amar Singh Chawalwala

Supreme Court Of India · (2009) 41 PTC 397 : (2009) 12 SCALE 529 : (2009) 10 SCC 257

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)

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Supreme Court07 Sept 2009Partly Allowed

Charan Dass (Dead) by L.Rs. Vs Himachal Pradesh Housing and Urban Development Authority and Others Kishan Singh Vs Himachal Pradesh Housing Board and Others Shonkia (Dead) by L.Rs. @APPELLANT @ha

Supreme Court Of India · (2010) 1 ALT 13 : (2009) AWC 3625 Supp : (2009) 11 JT 692 : (2009) 12 SCALE 293 : (2010) 13 SCC 398

Constitution of India, 1950 — Article 133Land Acquisition Act, 1894 — Section 15, 18, 23, 23(1A), 23(2)

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Supreme Court07 Sept 2009Dismissed

Coal Linker Vs Coal India Ltd.

Supreme Court Of India · (2009) 13 JT 172 : (2010) 1 MPHT 227 : (2009) 12 SCALE 290 : (2009) 9 SCC 491 : (2009) 14 SCR 155

Arbitration Act, 1940 — Section 14, 17, 29, 30Civil Procedure Code, 1908 (CPC) — Section 47

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Supreme Court Of India judgments, 2009