COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 25 of 96

Supreme Court31 Jul 2009Disposed Of

Sardar Associates and Others Vs Punjab and Sind Bank and Others

Supreme Court Of India · AIR 2010 SC 218 : (2010) 1 AWC 158 Supp : (2009) 4 CompLJ 35 : (2009) 10 JT 410 : (2009) 2 OLR 597 : (2009) 8 SCC 257 : (2009) 12 SCR 803

Banking Regulation Act, 1949 — Section 21, 21(3), 35A, 36, 46(4)Constitution of India, 1950 — Article 12, 14, 141, 226, 32Income Tax Act, 1961 — Section 119

Supreme Court31 Jul 2009Disposed Of

Padmanaban Vs State by Inspector of Police, Tamil Nadu

Supreme Court Of India · AIR 2010 SC 47 : (2009) AIRSCW 5541 : (2009) 2 ALD(Cri) 928 : (2009) 10 JT 172 : (2009) 44 OCR 635 : (2009) 15 SCC 108 : (2009) 12 SCR 252 : (2009) 5 Supreme 763

Penal Code, 1860 (IPC) — Section 147, 148, 299, 300, 302

Supreme Court31 Jul 2009Allowed

Rajendra Singh Vs State of U.P. and Others

Supreme Court Of India · (2010) 1 AWC 539 Supp : (2009) 10 JT 187 : (2009) 15 SCC 178 : (2010) 1 SCC(L&S) 503 : (2009) 12 SCR 243 : (2010) 1 SLR 632

Supreme Court31 Jul 2009Allowed

State of Madhya Pradesh Vs Jiyalal

Supreme Court Of India · AIR 2010 SC 1451 : (2010) 1 CALLT 92 : (2010) 1 GLH 597 : (2010) 1 JLJ 310 : (2009) 12 JT 425 : (2009) NCC 770 : (2009) 44 OCR 623 : (2009) 11 SCALE 406 : (2009) 15 SCC 72 : (2009) 13 SCR 214

Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)

Supreme Court31 Jul 2009Allowed

State of Jammu & Kashmir and Others Vs Mohmad Maqbool Sofi and Others

Supreme Court Of India · AIR 2010 SC 1445 : (2010) AIRSCW 644 : (2010) 1 AWC 175 Supp : (2009) 13 JT 282 : (2010) 4 LW 625 : (2010) 159 PLR 307 : (2009) 11 SCALE 400 : (2009) 15 SCC 177

Supreme Court31 Jul 2009Allowed

C.J. Paul and Others Vs District Collector and Others

Supreme Court Of India · (2009) 13 JT 528 : (2009) 6 MLJ 592 : (2009) 14 SCC 564 : (2009) 12 SCR 233

Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 — Section 3Stamp Act, 1899 — Section 19B, 19B(1), 19B(4), 40, 47A

Supreme Court31 Jul 2009Allowed

Girishbhai Dahyabhai Shah Vs C.C. Jani and Another

Supreme Court Of India · (2009) 12 JT 80 : (2009) 3 KLT 596 : (2009) 44 OCR 347 : (2009) 11 SCALE 5 : (2009) 15 SCC 64 : (2009) 12 SCR 229

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 14A, 16(1)

Supreme Court31 Jul 2009Dismissed

M.M. Cooperative Bank Ltd. Vs J.P. Bhimani and Another

Supreme Court Of India · (2009) CriLJ 4421 : (2009) 13 JT 464 : (2009) 8 SCC 727 : (2009) 11 SCR 748

Constitution of India, 1950 — Article 136Multi-State Cooperative Societies Act, 1984 — Section 15, 58(7)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467

Supreme Court31 Jul 2009Allowed

U.P. State Sugar Corporation Ltd. Now Dowiala Sugar Co. Ltd. Doiwala through its Executive Director Vs Niraj Kumar and Others

Supreme Court Of India · (2010) 124 FLR 1009 : (2009) 12 JT 509 : (2010) 1 LLJ 247 : (2009) 10 SCALE 621 : (2009) 14 SCC 712 : (2009) 12 SCR 898 : (2010) 1 SLR 636

Supreme Court31 Jul 2009Allowed

Champaben Govindbhai Vs Popatbhai Manilal and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 720 : (2009) 10 JT 180 : (2009) 44 OCR 199 : (2009) 10 SCALE 307 : (2009) 13 SCC 662 : (2009) 11 SCR 776

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 114, 302, 324

Supreme Court31 Jul 2009Partly Allowed

Gujarat Agricultural University Vs All Gujarat Kamdar Karmachari Union

Supreme Court Of India · AIR 2010 SC 2507 : (2009) 123 FLR 377 : (2009) 10 JT 449 : (2009) 15 SCC 335 : (2010) 1 SCC(L&S) 580 : (2009) 11 SCR 875 : (2010) 1 SLR 621

Constitution of India, 1950 — Article 14, 16Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23Industrial Disputes Act, 1947 — Section 12, 19, 19(2), 19(6), 2

Supreme Court31 Jul 2009Disposed Of

Budhwanti @ Budho Rani Vs Nidhan Singh @ Kapoor and Others

Supreme Court Of India · (2006) ACJ 2651 : (2009) 4 AWC 3169 Supp : (2009) 10 JT 253 : (2009) 44 OCR 430 : (2009) 10 SCALE 412 : (2009) 14 SCC 513 : (2009) 11 SCR 768

Motor Vehicles Act, 1988 — Section 166

Supreme Court31 Jul 2009Disposed Of

Ajaya Kumar Das Vs State of Orissa and Others

Supreme Court Of India · (2009) 10 JT 242 : (2009) 2 OLR 472 : (2010) 1 PLJR 28 : (2011) 11 SCC 136 : (2011) 2 SCC(L&S) 204 : (2009) 12 SCR 219 : (2010) 1 SLR 662

Constitution of India, 1950 — Article 309Orissa Service Code, 1939 — Rule 74

Supreme Court31 Jul 2009Dismissed

John Impex (Pvt.) Ltd. and Another Vs Athul Kapur and Others

Supreme Court Of India · (2009) 6 ALT 19 : (2010) 1 AWC 170 Supp : (2009) 12 JT 550 : (2009) 6 MLJ 596 : (2009) 15 SCC 285 : (2009) 11 SCR 863

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 151Constitution of India, 1950 — Article 136Delhi Rent Control Act, 1958 — Section 22(2)

Supreme Court31 Jul 2009Dismissed

Guria, Swayam Sevi Sansthan Vs State of U.P. and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 555 : (2010) CriLJ 1433 : (2009) 14 JT 37 : (2009) 2 OLR 537 : (2009) 15 SCC 75 : (2009) 11 SCR 761

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 5(1), 6Penal Code, 1860 (IPC) — Section 117, 323, 366A, 373, 504

Supreme Court31 Jul 2009Dismissed

Mukesh Kumar Agrawal Vs State of U.P. and Others

Supreme Court Of India · (2010) 1 AWC 537 Supp : (2009) 13 JT 643 : (2009) 13 SCC 693 : (2009) 11 SCR 854

Essential Commodities Act, 1955 — Section 3, 7

Supreme Court31 Jul 2009Dismissed

Shesh Mani Shukla Vs D.I.O.S. Deoria and Others

Supreme Court Of India · AIR 2010 SC 1433 : (2010) AIRSCW 615 : (2009) 10 JT 309 : (2009) 15 SCC 436 : (2010) 1 SCC(L&S) 533 : (2009) 12 SCR 841

Board of High School and Intermediate Education Act, 1921 — Section 11(4), 16, 18, 33Constitution of India, 1950 — Article 136Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(2)

Supreme Court31 Jul 2009Allowed

A. Abdul Farook Vs Municipal Council, Perambalur and Others

Supreme Court Of India · (2009) 15 CompCas 351 : (2009) 10 JT 331 : (2009) 8 MLJ 1659 : (2009) 10 SCALE 325 : (2009) 15 SCC 351 : (2009) 11 SCR 727

Constitution of India, 1950 — Article 136Public Health Act, 1875 — Section 149Tamil Nadu District Municipalities Act, 1920 — Section 180, 180A, 181, 182

Supreme Court31 Jul 2009Dismissed

Challamma Vs Tilaga and Others

Supreme Court Of India · (2009) 5 ALT 57 : (2010) 1 AWC 533 Supp : (2009) 10 JT 246 : (2009) 6 MLJ 587 : (2009) 2 OLR 532 : (2009) 9 SCC 299 : (2009) 11 SCR 831

Evidence Act, 1872 — Section 114, 50Hindu Marriage Act, 1955 — Section 5Insurance Act, 1938 — Section 39

Supreme Court30 Jul 2009Dismissed

Dakshin Haryana Bijli Vitran Nigam and Others Vs Bachan Singh

Supreme Court Of India · AIR 2009 SC 2745 : (2009) AIRSCW 5467 : (2009) 123 FLR 435 : (2009) 10 JT 352 : (2009) 14 SCC 793 : (2010) 1 SCC(L&S) 463 : (2009) 11 SCR 710 : (2010) 1 SLJ 262 : (2009) 5 SLR 476 : (2009) 5 Supreme 665

Constitution of India, 1950 — Article 14, 16Punjab Civil Services Rules — Rule 3.17