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Supreme Court Of India judgments, 2009

1,919 judgments · page 18 of 96

Supreme Court01 Sept 2009Allowed

Anil Kumar Jain Vs Maya Jain

Supreme Court Of India · AIR 2010 SC 229 : (2010) 1 ALT 29 : (2009) 4 AWC 3635 : (2010) 2 BomCR 774 : (2009) 2 DMC 449 : (2010) 1 JLJ 364 : (2009) 14 JT 139 : (2009) 8 MLJ 405 : (2010) 1 MPHT 387 : (2010) 157 PLR 248 : (2009) 12 SCALE 115 : (2009) 10 SCC 415 : (2009) 14 SCR 90 :

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1), 13B(2), 28
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Supreme Court01 Sept 2009Allowed

Regional Manager, Bank of Baroda Vs Anita Nandrajog

Supreme Court Of India · (2010) 3 AWC 2330 Supp : (2009) 123 FLR 154 : (2009) 11 JT 363 : (2009) 12 SCALE 94 : (2009) 9 SCC 462 : (2009) 2 SCC(L&S) 689 : (2009) 14 SCR 1073 : (2009) 5 SLR 379 : (2009) 9 UJ 4121

Industrial Disputes Act, 1947 — Section 10
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Supreme Court31 Aug 2009Dismissed

Liberty India Vs Commissioner of Income Tax

Supreme Court Of India · (2009) 225 CTR 233 : (2009) 169 ECR 1 : (2009) 241 ELT 326 : (2009) 317 ITR 218 : (2009) 11 JT 571 : (2009) 12 SCALE 61 : (2009) 9 SCC 328 : (2009) 13 SCR 1037 : (2009) 183 TAXMAN 349 : (2009) 8 UJ 3913

Income Tax Act, 1961 — Section 80A, 80I, 80IA, 80IA(5), 80IA(7), 80IA(8), 80IA(9), 80IA(10), 80IA(11), 80IA(12), 80IB, 80IB(1), 80IB(3), 80IB(4), 80IB(5), 80IB(6), 80IB(7), 80IB(8), 80IB(9), 80IB(10), 80IB(11), 80IB(12), 80IB(13), 80HH, 260ACustoms Act, 1962 — Section 75, 75(2)Central Excise Act, 1944 — Section 37, 37(2)(xvia)
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Supreme Court28 Aug 2009Dismissed

Mahesh Chand Sharma Vs State of U.P. and Others

Supreme Court Of India · AIR 2010 SC 812 : (2010) 1 ALD(Cri) 476 : (2010) CriLJ 890 : (2009) 12 JT 56 : (2009) 2 OLR 730 : (2009) 11 SCALE 830 : (2009) 15 SCC 519 : (2009) 13 SCR 922

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 172, 173, 174, 175Penal Code, 1860 (IPC) — Section 120B, 205, 211, 420, 463
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Supreme Court28 Aug 2009Dismissed

Y. Satyanarayan Reddy Vs The Mandal Revenue Officer, A.P.

Supreme Court Of India · AIR 2010 SC 1440 : (2010) AIRSCW 638 : (2009) 6 ALD 102 : (2009) 12 JT 181 : (2009) 12 SCALE 18 : (2009) 9 SCC 447 : (2009) 14 SCR 872 : (2009) 6 Supreme 363 : (2009) 10 UJ 5010

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 17B, 2, 8, 8(7)
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Supreme Court28 Aug 2009Dismissed

Maharashtra State Road Transport Corporation and Another Vs Casteribe Rajya P. Karmchari Sanghatana

Supreme Court Of India · (2009) 123 FLR 136 : (2009) 11 JT 609 : (2009) 4 LLJ 286 : (2009) 12 SCALE 25 : (2009) 8 SCC 556 : (2009) 13 SCR 937 : (2010) 3 SLR 588 : (2009) 9 UJ 4242

Constitution of India, 1950 — Article 14, 142, 16, 16(4), 21Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 20(1), 21, 21(1), 23
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Supreme Court28 Aug 2009Dismissed

Bhupinder Kumar Vs Angrej Singh

Supreme Court Of India · (2010) 2 AWC 1378 Supp : (2010) 2 MhLj 1 : (2009) 8 MLJ 417 : (2010) MPLJ 474 : (2009) 12 SCALE 4 : (2009) 8 SCC 766 : (2009) 13 SCR 978 : (2009) 9 UJ 4113

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 12Specific Relief Act, 1963 — Section 28, 28(1)
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Supreme Court28 Aug 2009Dismissed

Ashok K. Jha and Others Vs Garden Silk Mills and Another

Supreme Court Of India · (2009) 123 FLR 1094 : (2010) 1 GLR 502 : (2009) 11 JT 630 : (2009) 8 MLJ 233 : (2009) 12 SCALE 160 : (2009) 10 SCC 584 : (2010) 1 SCC(L&S) 78 : (2009) 13 SCR 886 : (2009) 9 UJ 4182

Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Bombay Industrial Relations Act, 1946 — Section 3, 42, 42(1), 42(2), 42(3)Constitution of India, 1950 — Article 226, 227
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Supreme Court28 Aug 2009Allowed

Suchita Srivastava and Another Vs Chandigarh Administration

Supreme Court Of India · AIR 2010 SC 235 : (2010) 3 ALD 40 : (2010) 6 ALT 23 : (2010) 2 AWC 1364 Supp : (2010) 2 BomCR 472 : (2009) CLT 1682 : (2009) 3 GLH 468 : (2009) 11 JT 409 : (2009) 8 MLJ 658 : (2009) OLR 1682 : (2009) 11 SCALE 813 : (2009) 9 SCC 1 : (2009) 14 SCR 989 : (20

Constitution of India, 1950 — Article 14, 21Medical Termination of Pregnancy Act, 1971 — Section 2, 3, 3(2), 3(4), 5(1)Penal Code, 1860 (IPC) — Section 120B, 376
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Supreme Court27 Aug 2009Disposed Of

Haru Ghosh Vs State of West Bengal

Supreme Court Of India · (2009) 2 ALD(Cri) 765 : (2009) 57 BLJR 3067 : (2009) 11 JT 240 : (2009) 11 SCALE 782 : (2009) 15 SCC 551 : (2009) 9 UJ 4082

Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 307, 326, 382
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