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Supreme Court Of India judgments, 2009

1,919 judgments · page 20 of 96

Supreme Court24 Aug 2009Allowed

Chairman cum Managing Director, Coal India Limited and Another Vs Mukul Kumar Choudhuri and Others

Supreme Court Of India · AIR 2010 SC 75 : (2009) AIRSCW 5596 : (2009) 123 FLR 601 : (2009) 11 JT 472 : (2009) 4 LLJ 672 : (2010) 1 PLJR 19 : (2009) 11 SCALE 608 : (2009) 15 SCC 620 : (2009) 13 SCR 487 : (2009) 7 SLR 546 : (2009) 7 SLR 251 : (2009) 9 UJ 4097

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 29Constitution of India, 1950 — Article 136, 14, 19, 21, 226
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Supreme Court21 Aug 2009Allowed

Food Corporation of India Vs State of Punjab

Supreme Court Of India · (2009) 241 ELT 5 : (2009) 12 JT 437 : (2009) 11 SCALE 569 : (2009) 9 SCC 188 : (2009) 13 SCR 456 : (2009) 12 Vat Reporter 89 : (2009) 24 VST 598

Punjab General Sales Tax Act, 1948 — Section 11(2), 22(1), 22(2)
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Supreme Court21 Aug 2009Allowed

M.N. Ojha and Others Vs Alok Kumar Srivastav and Another

Supreme Court Of India · (2010) 1 ACR 794 : AIR 2010 SC 201 : (2009) CLT 1697 : (2009) CriLJ 4642 : (2009) 10 JT 590 : (2009) 4 PLJR 179 : (2009) 11 SCALE 573 : (2009) 9 SCC 682 : (2009) 13 SCR 444

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 422, 426
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Supreme Court21 Aug 2009Dismissed

Shub Karan Bubna @ Shub Karan Prasad Bubna Vs Sita Saran Bubna and Others

Supreme Court Of India · (2010) 2 AWC 1325 Supp : (2009) 11 JT 583 : (2010) 1 KCCR 577 : (2009) 8 MLJ 921 : (2009) 12 SCALE 259 : (2009) 9 SCC 689 : (2009) 14 SCR 40

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 26 Rule 13, Order 34 Rule 2Limitation Act, 1963 — Article 136, 137, 10, 11, 12
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Supreme Court20 Aug 2009Disposed Of

Sanjay Kumar Kedia @ Sanjay Kedia Vs Intelligence Officer, Narcotic Control Bureau and Another

Supreme Court Of India · (2010) 1 ACR 1144 : (2010) 1 ALD(Cri) 907 : (2010) CriLJ 2054 : (2009) 15 JT 463 : (2010) 2 SCALE 145 : (2011) 1 SCC(Cri) 1099

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(4), 24, 27A, 29Terrorist and Disruptive Activities (Prevention) Act, 1987 — Sect
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Supreme Court20 Aug 2009Allowed

Shipra Sengupta Vs Mridul Sengupta and Others

Supreme Court Of India · (2009) 6 ALD 51 : (2009) 6 ALT 15 : (2010) 2 AWC 1492 Supp : (2009) 6 BomCR 117 : (2010) 125 FLR 270 : (2009) 10 JT 680 : (2010) 1 LLJ 857 : (2009) 8 MLJ 423 : (2010) 2 MPHT 327 : (2009) 2 OLR 695 : (2010) 2 PLJR 1 : (2009) 11 SCALE 552 : (2009) 10 SCC 68

Provident Funds Act, 1925 — Section 3(2)State Bank of India Act, 1955 — Section 6, 7, 8(2)Succession Act, 1925 — Section 372
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Supreme Court20 Aug 2009Allowed

Anil Vasudev Salgaonkar Vs Naresh Kushali Shigaonkar

Supreme Court Of India · (2009) 10 JT 684 : (2009) 11 SCALE 556 : (2009) 9 SCC 310 : (2009) 14 SCR 10 : (2009) 8 UJ 3827

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 6, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 4, 7, 94A, 94ARepresentation of the People Act, 1951 — Secti
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Supreme Court19 Aug 2009Dismissed

Gamini Bala Koteswara Rao and Others Vs State of A.P. thr. Secretary

Supreme Court Of India · (2010) 1 ACR 790 : AIR 2010 SC 589 : (2010) 1 ALD(Cri) 642 : (2009) 12 JT 416 : (2009) 44 OCR 678 : (2009) 12 SCALE 611 : (2009) 10 SCC 654(1) : (2009) 14 SCR 1

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
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Supreme Court18 Aug 2009Allowed

Industrial Investment Bank of India Ltd. Vs Biswanath Jhunjhunwala

Supreme Court Of India · (2009) AIRSCW 5359 : (2010) 2 AWC 1534 Supp : (2010) 1 CompLJ 96 : (2009) 10 JT 533 : (2009) 11 SCALE 520 : (2009) 9 SCC 478 : (2009) 13 SCR 391 : (2009) 6 Supreme 171 : (2009) 8 UJ 3941

Constitution of India, 1950 — Article 227Industrial Reconstruction Bank of India Act, 1984 — Section 39, 40, 41Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court18 Aug 2009Allowed

Murli and Another Vs State of Rajasthan

Supreme Court Of India · (2010) 1 ACR 783 : (2010) CriLJ 2228 : (2009) 12 JT 259 : (2009) 44 OCR 654 : (2009) 11 SCALE 512 : (2009) 9 SCC 417 : (2009) 13 SCR 378

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 301, 304
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