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Supreme Court Of India judgments, 2009

1,919 judgments · page 24 of 96

Supreme Court04 Aug 2009Disposed Of

United Bank of India Vs Pijush Kanti Nandy and Others

Supreme Court Of India · (2009) 122 FLR 988 : (2009) 11 JT 37 : (2009) 4 LLJ 13 : (2009) 11 SCALE 318 : (2009) 8 SCC 605 : (2009) 2 SCC(L&S) 534 : (2009) 13 SCR 509

Central Civil Services (Pension) Rules, 1972 — Rule 49Central Excises and Salt Act, 1944 — Section 2United Bank of India (Officers) Service Regulations, 1979 — Regulation 19, 19(1), 19(2)
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Supreme Court04 Aug 2009Allowed

U.P. State Road Transport Corporation Vs Nanhe Lal Kushwaha

Supreme Court Of India · (2009) 123 FLR 388 : (2009) 12 JT 581 : (2009) 4 LLJ 655 : (2009) 11 SCALE 35 : (2009) 8 SCC 772 : (2009) 2 SCC(L&S) 546 : (2009) 13 SCR 331 : (2010) 3 SLJ 173 : (2009) 8 SLR 557

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 11AUttar Pradesh Industrial Disputes Act, 1947 — Section 11A
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Supreme Court04 Aug 2009Allowed

P. Thurai Pandian Vs K. Subramanian and Others

Supreme Court Of India · (2010) 4 ALT 31 : (2009) 8 MLJ 427 : (2009) 11 SCALE 425 : (2009) 9 SCC 636 : (2009) 2 SCC(L&S) 726 : (2009) 13 SCR 372

Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
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Supreme Court04 Aug 2009Allowed

Subhash Chandra and Another Vs Delhi Subordinate Services Selection Board and Others Sarv Rural and Urban Welfare Society Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) 166 DLT 659 : (2009) 10 JT 615 : (2009) 8 MLJ 625 : (2009) 11 SCALE 278 : (2009) 15 SCC 458 : (2009) 13 SCR 978 : (2010) 2 SLJ 22 : (2009) 8 UJ 3783

Constitution of India, 1950 — Article 1, 14, 141, 15, 15(1)Goa, Daman and Diu Reorganisation Act, 1987 — Section 2Supreme Court Rules, 1966 — Order 7 Rule 2
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Supreme Court04 Aug 2009Allowed

Lalit Kishore Vs Meeru Sharma and Another

Supreme Court Of India · AIR 2010 SC 1240 : (2010) AIRSCW 547 : (2010) 109 CLT 135 : (2009) 2 DMC 470 : (2009) 2 OLR 481 : (2010) 1 PLJR 193 : (2009) 9 SCC 433 : (2009) 5 Supreme 788

Civil Procedure Code, 1908 (CPC) — Section 151
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Supreme Court04 Aug 2009Dismissed

State of Madhya Pradesh Vs Sheetla Sahai and Others

Supreme Court Of India · (2009) AIRSCW 5514 : (2010) 1 ALT(Cri) 10 : (2009) CriLJ 4436 : (2010) 1 JLJ 185 : (2009) 10 JT 388 : (2009) 10 SCALE 632 : (2009) 8 SCC 617 : (2009) 13 SCR 1048

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 197, 197(1), 397, 401Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 467, 468
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Supreme Court04 Aug 2009Allowed

Renuka Das Vs Maya Ganguly and Another

Supreme Court Of India · (2009) 3 AWC 2909 Supp : (2009) 5 BomCR 28 : (2010) 2 MhLj 175 : (2009) 2 OLR 502 : (2009) 4 RLW 3492 : (2009) 9 SCC 413 : (2009) 3 UC 1658

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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Supreme Court03 Aug 2009Dismissed

H.P. Vedavyasachar Vs Shivashankara and Another

Supreme Court Of India · (2010) 2 ALD 86 : (2009) 5 ALT 47 : (2010) AWC 110 Supp : (2009) 15 JT 348 : (2009) 5 KCCR 3507 : (2010) 1 MhLj 877 : (2010) MPLJ 315 : (2009) 11 SCALE 31 : (2009) 8 SCC 231 : (2009) 13 SCR 268

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 12, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27Specific Relief Act, 1963 — Section 6
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Supreme Court31 Jul 2009Allowed

State of Punjab and Another Vs Mohammed Iqbal Bhatti

Supreme Court Of India · (2010) CriLJ 1436 : (2009) 13 JT 180 : (2010) 1 MLJ 116 : (2009) 44 OCR 649 : (2009) 2 OLR 525 : (2009) 17 SCC 92 : (2011) 1 SCC(Cri) 949 : (2009) 12 SCR 790

Constitution of India, 1950 — Article 162, 166Criminal Procedure Code, 1973 (CrPC) — Section 197Executive Business Rules — Rule 18, 19, 8, 9
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