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Supreme Court Of India judgments, 2009

1,919 judgments · page 26 of 96

Supreme Court30 Jul 2009Disposed Of

D.D.A. Vs Rajendra Singh and Others

Supreme Court Of India · AIR 2010 SC 2516 : (2009) 161 DLT 330 : (2009) 10 JT 137 : (2009) 6 MLJ 375 : (2009) 10 SCALE 273 : (2009) 8 SCC 582 : (2009) 12 SCR 163

Constitution of India, 1950 — Article 14, 21, 226, 32Delhi Development Act, 1957 — Section 11A(2), 11A(3), 12(1), 44
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Supreme Court30 Jul 2009Dismissed

Mohammad Yasin Vs State (NCT of Delhi) and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 918 : (2009) CriLJ 4405 : (2009) 10 SCALE 302 : (2009) 14 SCC 644 : (2009) 11 SCR 1188

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 120, 302, 379, 380, 407
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Supreme Court29 Jul 2009Disposed Of

Steel Authority of India Ltd. Vs S.U.T.N.I Sangam and Others

Supreme Court Of India · AIR 2010 SC 112 : (2009) 10 JT 509 : (2009) 6 MLJ 510 : (2009) 10 SCALE 416 : (2009) 16 SCC 1 : (2009) 13 SCR 929

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Constitution of India, 1950 — Article 136, 142, 226, 300ALand Acquisition Act, 1894 — Section 11, 12, 12(1), 12(2), 18
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Supreme Court29 Jul 2009Allowed

Priya Vasant Kalgutkar Vs Murad Shaikh and Others

Supreme Court Of India · (2006) ACJ 2665 : AIR 2010 SC 40 : (2009) AIRSCW 5429 : (2009) AWC 3206 Supp : (2009) 14 JT 41 : (2009) 6 KarLJ 469 : (2009) 5 KCCR 3715 : (2009) 44 OCR 422 : (2009) 156 PLR 752 : (2009) 10 SCALE 345 : (2009) 15 SCC 54 : (2009) 11 SCR 591 : (2009) 5 Supre

Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court29 Jul 2009Dismissed

G. Someshwar Rao Vs Samineni Nageshwar Rao and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 671 : (2009) 44 OCR 195 : (2009) 10 SCALE 268 : (2009) 14 SCC 677 : (2009) 12 SCR 676 : (2009) 3 UC 1409

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2)Evidence Act, 1872 — Section 45, 73
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Supreme Court29 Jul 2009Dismissed

Harbhajan Singh and Another Vs State of Punjab and Another

Supreme Court Of India · (2009) AIRSCW 5428 : (2009) 2 ALD(Cri) 923 : (2010) 1 CGLJ 172 : (2009) CriLJ 4429 : (2009) 12 JT 428 : (2009) 44 OCR 464 : (2009) 10 SCALE 349 : (2009) 13 SCC 608 : (2009) 11 SCR 1015 : (2009) 5 Supreme 789

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)Penal Code, 1860 (IPC) — Section 120B, 306, 420, 456, 509
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Supreme Court29 Jul 2009dismissed

R.K. Anand Vs Registrar, Delhi High Court

Supreme Court Of India · (2009) 3 ALT(Cri) 206 : (2009) 10 JT 1 : (2010) 5 MLJ 1377 : (2009) 10 SCALE 164 : (2009) 8 SCC 106 : (2009) 11 SCR 1026

Advocates Act, 1961 — Section 30, 34, 34(1), 38, 49Constitution of India, 1950 — Article 129, 142, 145, 215, 219Contempt of Courts Act, 1971 — Section 12, 13, 14, 17, 19(1)
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Supreme Court29 Jul 2009Allowed

Karnail Singh Vs State of Haryana

Supreme Court Of India · (2009) 108 CLT 681 : (2009) CriLJ 4299 : (2009) 10 JT 360 : (2009) 5 MPHT 123 : (2009) 2 OLR 628 : (2009) 4 PLJR 128 : (2009) 10 SCALE 255 : (2009) 8 SCC 539 : (2009) 11 SCR 470

Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 41(1), 41(2), 42
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Supreme Court29 Jul 2009Allowed

Nahar Industrial Enterprises Ltd. Vs Hong Kong and Shanghai Banking Corporation Axis Bank Ltd. Vs Rajshree Sugars and Chemicals Ltd. Hongkong and Shanghai Banking Corporation Ltd. @APPELLANT @has

Supreme Court Of India · (2009) 10 JT 199 : (2009) 8 MLJ 701 : (2009) 4 PLJR 243 : (2009) 10 SCALE 360 : (2009) 8 SCC 646 : (2009) 12 SCR 54

Andhra Pradesh Civil Services (Conduct) Act, 1964 — Section 71Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 26 Rule 9, Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Artic
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Supreme Court29 Jul 2009

Prabhjot Singh Mand and Others Vs Bhagwant Singh and Others

Supreme Court Of India · (2009) 10 JT 190 : (2009) 10 SCALE 316 : (2009) 9 SCC 435 : (2009) 2 SCC(L&S) 673 : (2009) 12 SCR 143 : (2009) 7 SLR 667

Constitution of India, 1950 — Article 141, 142Punjab Civil Services (Executive Branch) (Class I) Rules, 1976 — Rule 18, 20, 21, 7, 8
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Supreme Court29 Jul 2009Dismissed

Sukanti Moharana Vs State of Orissa

Supreme Court Of India · (2009) 2 DMC 278 : (2009) 9 JT 697 : (2010) 1 NCC 244 : (2009) 44 OCR 175 : (2009) 2 OLR 561 : (2009) 10 SCALE 246 : (2009) 9 SCC 163 : (2009) 12 SCR 996

Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
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Supreme Court29 Jul 2009Dismissed

State of Maharashtra Vs Dnyaneshwar Laxman Rao Wankhede

Supreme Court Of India · (2010) 1 CGLJ 384 : (2009) 12 JT 515 : (2009) 44 OCR 425 : (2009) 10 SCALE 355 : (2009) 15 SCC 200 : (2009) 12 SCR 513

Penal Code, 1860 (IPC) — Section 448Prevention of Corruption Act, 1988 — Section 13(1), 20, 7, 7(1)
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Supreme Court29 Jul 2009Allowed

M. Yogendra and Others Vs Leelamma N. and Others

Supreme Court Of India · (2010) 1 ALLMR 490 : (2009) 6 ALT 8 : (2010) 2 AWC 1472 Supp : (2009) 15 JT 99 : (2010) 2 PLJR 4 : (2009) 11 SCALE 166 : (2009) 15 SCC 184 : (2009) 13 SCR 38

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 35, 50Hindu Marriage Act, 1955 — Section 11, 5
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Supreme Court29 Jul 2009Allowed

Qazi Noorul H.H.H. Petrol Pump and Another Vs Dy. Director, E.S.I. Corporation

Supreme Court Of India · (2009) AIRSCW 5490 : (2010) 5 ALT 21 : (2010) 1 AWC 531 Supp : (2009) 240 ELT 481 : (2009) 123 FLR 494 : (2009) 12 JT 513 : (2009) 3 KLT 551 : (2009) 4 LLJ 653 : (2010) 1 PLJR 33 : (2009) 10 SCALE 314 : (2009) 15 SCC 30 : (2010) 1 SCC(L&S) 484 : (2009) 11

Employees State Insurance Act, 1948 — Section 1(4), 2(12), 2(14AA), 2(15C), 45CFactories Act, 1948 — Section 2
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