COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 19 of 96

Supreme Court27 Aug 2009Dismissed

Lokprakashan Ltd. Vs Kanchanbhai Kanbhai Tadvi and Others The Sandesh Limited Vs Rameshchandra Babulal Shah and Others

Supreme Court Of India · (2010) AIRSCW 431 : (2010) 1 GLR 524 : (2009) 13 JT 460 : (2009) 11 SCALE 773 : (2009) 9 SCC 43 : (2009) 13 SCR 792 : (2009) 6 Supreme 378

Bombay Provincial Municipal Corporations Act, 1949 — Section 79Constitution of India, 1950 — Article 19(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

Supreme Court27 Aug 2009Dismissed

The State of Maharashtra and Another Vs Super Max International Pvt. Ltd. and Others

Supreme Court Of India · AIR 2010 SC 722 : (2009) 11 JT 344 : (2010) 2 RLW 1263 : (2009) 11 SCALE 794 : (2009) 9 SCC 772 : (2009) 14 SCR 801

Constitution Of India, 1950 — Article 227Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(10), 5(10)(b), 5(11), 5(11)(c), 7, 10, 10B, 11, 12(3)(b), 13(1)(g), 13(3)(a), 13(3)(ii), 35F(2)Delhi Rent Control Act, 1958 — Section 2(1), 2(l), 14(1)(e)

Supreme Court26 Aug 2009Allowed

Tameezuddin @ Tammu Vs State of (NCT) of Delhi

Supreme Court Of India · (2010) 1 ACR 291 : (2009) 44 OCR 612 : (2009) 12 SCALE 303 : (2009) 15 SCC 566 : (2009) 15 SCR 80

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 506

Supreme Court26 Aug 2009Dismissed

State of Rajasthan Vs Naresh @ Ram Naresh

Supreme Court Of India · (2010) 1 ALT(Cri) 126 : (2010) CriLJ 1928 : (2009) 11 JT 109 : (2010) 1 NCC 349 : (2009) 11 SCALE 669 : (2009) 9 SCC 368 : (2009) 14 SCR 589

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394

Supreme Court26 Aug 2009Allowed

Rambir Singh and Others Vs State of Uttar Pradesh

Supreme Court Of India · (2011) 1 SCC(Cri) 1090

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 7A, 7A(1), 7A(2)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98

Supreme Court26 Aug 2009Dismissed

Jarnail Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 2010 SC 3699 : (2009) CLT 1666 : (2009) 11 JT 282 : (2009) 12 SCALE 47 : (2009) 9 SCC 719 : (2009) 13 SCR 774

Indian Penal Code, 1860 — Section 120B, 148, 149, 201, 302, 307, 323, 336, 342, 364, 506Arms Act, 1959 — Section 25, 27, 30, 54, 59

Supreme Court25 Aug 2009Allowed

Standard Chartered Bank Vs Asstt. Commr. of Income Tax, Bombay and Others

Supreme Court Of India · (2010) 3 BomCR 384 : (2010) 1 CompLJ 272 : (2009) 12 SCALE 181 : (2009) 9 SCC 401 : (2010) 100 SCL 333 : (2010) 186 TAXMAN 337

Supreme Court25 Aug 2009

Gurmukh Singh Vs State of Haryana

Supreme Court Of India · (2010) CriLJ 450 : (2009) 11 JT 117 : (2009) 11 SCALE 688 : (2009) 15 SCC 635

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

Supreme Court25 Aug 2009Allowed

Ramesh and Another Vs State of U.P.

Supreme Court Of India · AIR 2009 SC 2741 : (2009) AIRSCW 5462 : (2010) 1 CGLJ 212 : (2009) CriLJ 4432 : (2009) 11 JT 117(1) : (2009) 11 SCALE 667 : (2009) 15 SCC 513 : (2009) 14 SCR 562 : (2009) 6 Supreme 384 : (2009) 3 UC 1846

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

Supreme Court25 Aug 2009Dismissed

Shanti Sports Club and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 433 : (2010) 1 ALLMR 911 : (2010) 1 AWC 253 Supp : (2009) 11 JT 311 : (2009) 11 SCALE 731 : (2009) 15 SCC 705 : (2009) 14 SCR 710 : (2009) 9 UJ 4025

Constitution of India, 1950 — Article 14, 166, 166(1), 166(2), 166(3)Contempt of Courts Act, 1971 — Section 2Delhi Development Act, 1957 — Section 11(A)

Supreme Court25 Aug 2009Allowed

Relating to Crl. Intimidation Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 14 JT 92 : (2009) 11 SCALE 695

Penal Code, 1860 (IPC) — Section 143, 144, 146, 323, 339

Supreme Court25 Aug 2009Dismissed

Oriental Insurance Company Ltd. Vs Ozma Shipping Company and Another

Supreme Court Of India · (2009) ACJ 2791 : (2009) 13 JT 73 : (2009) 11 SCALE 771 : (2009) 9 SCC 159 : (2009) 13 SCR 573 : (2010) 1 WLN 17

Marine Insurance Act, 1963 — Section 29, 29(3), 68

Supreme Court25 Aug 2009Allowed

Om Prakash @ Baba Vs State of Rajasthan

Supreme Court Of India · (2009) 12 JT 409 : (2010) 1 NCC 105 : (2009) 44 OCR 663 : (2009) 12 SCALE 561 : (2009) 10 SCC 632 : (2009) 14 SCR 289 : (2010) 1 UC 429

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20(B), 8

Supreme Court24 Aug 2009Partly Allowed

Jaipaldas Vs State of M.P.

Supreme Court Of India · (2009) 13 SCALE 87

Drugs and Cosmetics Act, 1940 — Section 27A, 28

Supreme Court24 Aug 2009Allowed

Indian Oil Corporation Ltd. and Others Vs Raja Transport (P) Ltd.

Supreme Court Of India · (2010) 2 AWC 1332 Supp : (2009) 11 JT 450 : (2009) 8 MLJ 985 : (2009) 11 SCALE 672 : (2009) 8 SCC 520 : (2009) 13 SCR 510 : (2009) 9 UJ 4269

Arbitration Act, 1940 — Section 20, 5Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

Supreme Court24 Aug 2009Allowed

Sri Venkateswara Syndicate Vs Oriental Insurance Company Ltd. and Another

Supreme Court Of India · (2009) ACJ 2837 : (2010) 10 AWC 1809 Supp : (2009) 12 JT 63 : (2009) 4 PLJR 120 : (2009) 11 SCALE 597 : (2009) 8 SCC 507 : (2009) 14 SCR 57 : (2010) 1 UC 162 : (2009) 9 UJ 4201

Insurance Act, 1938 — Section 64UM, 64UM(1), 64UM(2)

Supreme Court24 Aug 2009Partly Allowed

Commissioner of Income Tax, Delhi Vs Atul Mohan Bindal

Supreme Court Of India · (2009) 225 CTR 248 : (2009) 317 ITR 1 : (2009) 11 JT 465 : (2009) 11 SCALE 592 : (2009) 9 SCC 589 : (2009) 13 SCR 464 : (2009) 183 TAXMAN 444 : (2009) 9 UJ 4172

Central Excise Rules, 1944 — Rule 173Q, 96ZO, 96ZQ, 96ZQ(5)Central Excises and Salt Act, 1944 — Section 10(10B), 10B, 11A, 11A(2), 11ACIncome Tax Act, 1961 — Section 143, 260A, 271(1), 276

Supreme Court24 Aug 2009Allowed

C.N. Malla Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 2009 SC 2739 : (2009) AIRSCW 5459 : (2009) 123 FLR 587 : (2009) 11 JT 1 : (2009) 4 LLJ 667 : (2009) 11 SCALE 581 : (2009) 9 SCC 597 : (2009) 2 SCC(L&S) 715 : (2009) 13 SCR 479 : (2009) 7 SLR 272

Supreme Court24 Aug 2009Dismissed

Consumer Education and Research Society Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 11 JT 426 : (2010) 8 MLJ 1420 : (2009) 11 SCALE 708 : (2009) 9 SCC 648 : (2009) 13 SCR 664 : (2009) 9 UJ 4214

Constitution Of India, 1950 — Article 14, 32, 101, 101(3), 101(3)(a), 101(3)(b), 101(4), 102, 102(1), 102(1)(a), 103, 103(1), 104, 111, 190, 190(3), 190(3)(a), 191, 191(1), 191(1)(e), 192, 192(1), 192(2), 193Government Of India Act, 1935 — Section 26(1)(a)Parliament (Prevention Of Disqualification) Act, 1950 — Section 2

Supreme Court24 Aug 2009Dismissed

V. Kannan Vs State represented by The Inspector of Police

Supreme Court Of India · (2010) 1 ACR 799 : AIR 2010 SC 166 : (2009) 2 ALD(Cri) 726 : (2009) 3 ALT(Cri) 464 : (2009) 11 JT 4 : (2009) 11 SCALE 858 : (2009) 9 SCC 87 : (2009) 13 SCR 540

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(1), 13(2), 7