COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 28 of 96

Supreme Court24 Jul 2009Dismissed

Undavali Narayana Rao Vs State of A.P.

Supreme Court Of India · AIR 2010 SC 3708 : (2009) 2 ALD(Cri) 549 : (2009) 2 DMC 484 : (2010) 3 GLR 2022 : (2009) 9 JT 563 : (2009) 2 LW(Cri) 1296 : (2009) 10 SCALE 125 : (2009) 14 SCC 588 : (2009) 12 SCR 660

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 201, 302, 306, 34, 498A

Supreme Court24 Jul 2009Dismissed

Susheelabai and Others Vs Basavaraj and Another

Supreme Court Of India · (2011) 1 SCC(Cri) 1110

Supreme Court24 Jul 2009Allowed

Arjan Singh (D) by L. Rs. and Others Vs Gurdian Singh (D) by L. Rs.

Supreme Court Of India · (2009) 2 OLR 477

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5

Supreme Court23 Jul 2009Allowed

Pantangi Balarama Venkata Ganesh Vs State of A.P. State Vs Vistaria Prakash

Supreme Court Of India · AIR 2009 SC 3129 : (2009) AIRSCW 5024 : (2009) 2 ALD(Cri) 462 : (2009) CriLJ 4144 : (2009) 10 SCALE 69 : (2009) 14 SCC 607 : (2009) 11 SCR 636 : (2009) 5 Supreme 506

Arms Act, 1959 — Section 25(1A), 27(2)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 45

Supreme Court23 Jul 2009Allowed

ECE Industries Limited Vs S.P. Real Estate Developers P. Ltd. and Another

Supreme Court Of India · (2009) 6 ALD 109 : (2010) 2 AWC 1661 Supp : (2009) 12 SCC 776

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

Supreme Court23 Jul 2009Allowed

National Insurance Co. Ltd. Vs Gurumallamma and Another

Supreme Court Of India · (2006) ACJ 2660 : (2009) 4 AWC 3210 Supp : (2009) 9 JT 633 : (2010) 1 KarLJ 177 : (2009) 16 SCC 43 : (2009) 11 SCR 298

Motor Vehicles Act, 1988 — Section 163A, 166

Supreme Court23 Jul 2009

Reshma Kumari and Others Vs Madan Mohan and Another Smt. Puneet Kaur and Others Vs Delhi Transport Corporation Anjani Singh and Others Vs Salauddin and Others

Supreme Court Of India · (2010) 10 AWC 1793 Supp : (2009) 10 JT 90 : (2009) 44 OCR 156 : (2010) 1 RLW 361 : (2009) 10 SCALE 90 : (2009) 13 SCC 422 : (2009) 12 SCR 305

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 110A, 140, 163A, 166, 168

Supreme Court23 Jul 2009Allowed

P.K. Palanisamy Vs N. Arumugham and Another

Supreme Court Of India · (2010) 1 AWC 498 Supp : (2009) 10 JT 79 : (2009) 4 LW 75 : (2010) 2 MhLj 84 : (2009) 8 MLJ 123 : (2010) MPLJ 513 : (2009) 10 SCALE 79 : (2009) 9 SCC 173 : (2009) 11 SCR 342

Army Act, 1950 — Section 20, 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 148, 149, 151Constitution of India, 1950 — Article 227

Supreme Court23 Jul 2009Dismissed

N. Raja Kantham Vs State Inspector of Police

Supreme Court Of India · (2009) 44 OCR 975 : (2010) 1 OLR 39 : (2009) 17 SCC 415 : (2011) 1 SCC(Cri) 1045

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

Supreme Court23 Jul 2009Dismissed

Kumaravel Vs State by Inspector of Police

Supreme Court Of India · (2011) 1 SCC(Cri) 911

Penal Code, 1860 (IPC) — Section 302, 304

Supreme Court22 Jul 2009Allowed

Government of Goa and Another Vs J.M.R. Noronha

Supreme Court Of India · (2009) 6 BomCR 201 : (2009) 15 SCC 123 : (2010) 1 SCC(L&S) 495

Supreme Court22 Jul 2009Disposed Of

Sime Darby Engineering SDN. BHD. Vs Engineers India Ltd.

Supreme Court Of India · AIR 2009 SC 3158 : (2009) AIRSCW 5063 : (2009) 57 BLJR 2010 : (2009) 9 JT 469 : (2009) 7 SCC 545 : (2009) 12 SCR 287 : (2009) 6 Supreme 17 : (2009) 6 UJ 2902

Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11, 2

Supreme Court22 Jul 2009Dismissed

Vanna Claire Kaura through Constituted Attorney Mrs. Indeera Bawa Vs Gauri Anil Indulkar and Others

Supreme Court Of India · AIR 2009 SC 3136 : (2009) AIRSCW 5035 : (2010) 6 ALT 17 : (2010) 2 AWC 1643 Supp : (2009) 6 BomCR 217 : (2009) 4 CompLJ 54 : (2009) 13 JT 283 : (2009) 7 SCC 541 : (2009) 12 SCR 280

Arbitration and Conciliation Act, 1996 — Section 11, 11(12), 11(5), 11(9)

Supreme Court22 Jul 2009Allowed

Haryana State Co-operative Supply Marketing Federation Limited Vs Sanjay

Supreme Court Of India · AIR 2009 SC 3455 : (2009) 122 FLR 850 : (2009) 9 JT 475 : (2009) 4 LLJ 53 : (2009) 6 MLJ 577 : (2010) 1 PLJR 7 : (2010) 157 PLR 238 : (2009) 14 SCC 43 : (2009) 11 SCR 626 : (2010) 3 SLJ 214 : (2009) 6 SLR 184 : (2009) 6 UJ 2873

Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25F, 25G, 2A

Supreme Court22 Jul 2009Disposed Of

Narsingh Mahto and Others Vs State of Bihar

Supreme Court Of India · (2009) 07 SC CK 0061

Penal Code, 1860 (IPC) — Section 366, 452

Supreme Court22 Jul 2009Dismissed

State of Uttar Pradesh Vs Amar Gond and Others

Supreme Court Of India · (2009) 07 SC CK 0059

Penal Code, 1860 (IPC) — Section 302, 304, 307, 323

Supreme Court21 Jul 2009Dismissed

E.I.C.M. Exports Ltd. Vs South Indian Corpn. (Agencies) Ltd. and Another

Supreme Court Of India · AIR 2009 SC 3127 : (2009) AIRSCW 5022 : (2010) 6 ALT 6 : (2010) 1 AWC 496 Supp : (2009) 4 CTC 498 : (2009) 14 JT 425 : (2009) 10 SCALE 22 : (2009) 14 SCC 412 : (2009) 11 SCR 275

Civil Procedure Code, 1908 (CPC) — Section 9Consumer Protection Act, 1986 — Section 24A, 24A(2)

Supreme Court21 Jul 2009Dismissed

State of Kerala and Another Vs Peoples Union for civil Liberties, Kerala State Unit and Others Malayora Karshaka Federation Vs Niyamavedi and Others M. Mohan Kumar Vs P. Nalla Thamp

Supreme Court Of India · (2009) 9 JT 573 : (2009) 10 SCALE 25 : (2009) 8 SCC 46 : (2009) 12 SCR 142

Constitution Of India, 1950 — Article 3, 4, 5, 11, 12, 13, 14, 19(1)(e), 19(1)(f), 21, 31, 31A, 31B, 32, 46, 145(3), 244, 254, 254(2), 300A, 338, 357(1)(a)Limitation Act, 1963 — Article 65General Clauses Act, 1897 — Section 6, 6(1), 7

Supreme Court21 Jul 2009Dismissed

Narendra S. Chavan and Others Vs Vaishali V. Bhadekar

Supreme Court Of India · (2010) 6 ALT 10 : (2009) 9 JT 627 : (2009) 6 MLJ 613 : (2009) 15 SCC 166 : (2009) 10 SCR 1218

Supreme Court21 Jul 2009Dismissed

Kishan Lal Vs Dharmendra Bafna and Another

Supreme Court Of India · AIR 2009 SC 2932 : (2009) AIRSCW 4677 : (2010) 1 ALD(Cri) 213 : (2009) CLT 1553 : (2009) CriLJ 3721 : (2009) 9 JT 669 : (2009) 7 SCC 685 : (2009) 11 SCR 234 : (2009) 6 Supreme 60

Constitution of India, 1950 — Article 20(3), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 157, 159Penal Code, 1860 (IPC) — Section 120B, 406, 420