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Supreme Court Of India judgments, 2009

1,919 judgments · page 3 of 96

Supreme Court08 Dec 2009Dismissed

Union of India (UOI) and Others Vs V.D. Dubey (dead) by Lrs.

Supreme Court Of India · AIR 2010 SC 425 : (2010) AIRSCW 29 : (2010) 1 ALLMR 487 : (2010) 10 AWC 1727 Supp : (2010) 124 FLR 118 : (2009) 15 JT 197 : (2009) 14 SCALE 416 : (2010) 2 SCC 225 : (2009) 1 SCR 279 : (2010) 2 SLJ 291 : (2010) 1 SLR 1 : (2009) 8 Supreme 91

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Supreme Court08 Dec 2009Dismissed

Basavaraj Vs Dhanlaxmi Finance Co. (R) Terdal

Supreme Court Of India · (2010) 1 ACR 959 : AIR 2010 SC 382 : (2010) 1 ALLMR 960 : (2010) 1 ALT(Cri) 278 : (2010) 1 BC 79 : (2010) 1 BomCR 70 : (2010) 1 CompLJ 333 : (2010) CriLJ 838 : (2010) 1 Crimes 1 : (2009) 15 JT 81 : (2010) 1 KarLJ 620 : (2010) MPLJ 9 : (2010) 1 NCC 427 : (

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court08 Dec 2009Allowed

Union of India (UOI) and Others Vs M.K. Sarkar

Supreme Court Of India · (2010) 1 ALLMR 982 : (2010) 1 AWC 872 Supp : (2010) 124 FLR 582 : (2009) 15 JT 70 : (2010) 2 LLJ 321 : (2010) 1 MLJ 847 : (2009) 14 SCALE 425 : (2010) 2 SCC 59 : (2009) 1 SCR 249

Constitution of India, 1950 — Article 14Limitation Act, 1963 — Article 158
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Supreme Court07 Dec 2009Dismissed

Kamal Nayan Mishra Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2010) 2 AWC 1244 Supp : (2010) 124 FLR 467 : (2009) 15 JT 433 : (2010) 2 LLJ 153 : (2010) 2 MLJ 508 : (2009) 14 SCALE 716 : (2010) 2 SCC 169 : (2010) 1 SCC(L&S) 573 : (2009) 16 SCR 237 : (2010) 2 SLJ 350

Constitution of India, 1950 — Article 311, 311(1), 311(2)Penal Code, 1860 (IPC) — Section 148, 149, 294, 323, 324
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Supreme Court07 Dec 2009Allowed

Madnani Construction Corporation (P) Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 383 : (2010) 1 ALLMR 460 : (2010) 1 AWC 862 Supp : (2010) 3 CTC 327 : (2009) 14 JT 612 : (2010) 1 MLJ 797 : (2010) MPLJ 10 : (2009) 14 SCALE 399 : (2010) 1 SCC 549 : (2009) 16 SCR 216 : (2010) 1 UJ 42

Arbitration Act, 1940 — Section 17, 20, 29, 3, 30Arbitration and Conciliation Act, 1996 — Section 31(7)Civil Procedure Code, 1908 (CPC) — Section 24, 34
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Supreme Court07 Dec 2009Disposed Of

Sheela Joshi and Others Vs Indian Airlines Ltd.

Supreme Court Of India · AIR 2010 SC 302 : (2010) 10 AWC 1724 Supp : (2010) 124 FLR 121 : (2009) 14 JT 623 : (2010) 1 LLJ 321 : (2010) 2 MLJ 502 : (2009) 14 SCALE 410 : (2010) 1 SCC 376 : (2010) 1 SCC(L&S) 1105 : (2009) 6 SLR 753

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Supreme Court04 Dec 2009Dismissed

Sunil Vs State of Haryana

Supreme Court Of India · (2010) 1 ACR 938 : AIR 2010 SC 392 : (2010) 1 ALT(Cri) 219 : (2010) CLT 193 : (2010) CriLJ 839 : (2009) 14 JT 644 : (2010) 1 KCCR 1 : (2010) 1 OLR 166 : (2010) 1 PLJR 81 : (2009) 14 SCALE 370 : (2010) 1 SCC 742 : (2009) 1 SCR 203 : (2009) 3 UC 1851

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366A, 376
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Supreme Court04 Dec 2009Dismissed

State of Uttar Pradesh and Others Vs Ram Daras Yadav

Supreme Court Of India · (2010) 10 AWC 1722 Supp : (2010) 124 FLR 123 : (2009) 15 JT 107 : (2010) MPLJ 337 : (2010) MPLJ 236 : (2009) 14 SCALE 367 : (2010) 2 SCC 236 : (2010) 1 SCC(L&S) 602 : (2010) 2 SLJ 396 : (2009) 6 SLR 689

Constitution of India, 1950 — Article 311Police Act, 1861 — Section 7
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Supreme Court04 Dec 2009Allowed

State of U.P. Vs Ram Sajivan and Others

Supreme Court Of India · (2010) 1 ACR 943 : AIR 2010 SC 1738 : (2010) 2 ALD(Cri) 163 : (2010) CLT 367 : (2009) 14 JT 626 : (2010) 1 OLR 193 : (2009) 14 SCALE 376 : (2010) 1 SCC 529 : (2009) 1 SCR 154 : (2009) 3 UC 1806

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378, 386, 417Penal Code, 1860 (IPC) — Section 149, 201, 302, 364, 395
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Supreme Court04 Dec 2009Allowed

Shabana Bano Vs Imran Khan

Supreme Court Of India · (2010) 1 ACR 187 : AIR 2010 SC 305 : (2010) 1 ALD(Cri) 599 : (2010) 1 ALT(Cri) 159 : (2010) 1 BomCR 752 : (2010) 2 CGLJ 225 : (2010) CriLJ 521 : (2010) 1 JLJ 250 : (2010) 1 MPHT 446 : (2010) MPLJ 438 : (2009) 1 MPLJ 376 : (2010) 1 NCC 454 : (2010) 1 OLR 5

Family Courts Act, 1984 — Section 5, 7, 7(1)(f), 20Muslim Personal Law (Shariat) Application Act, 1937 — Section 4Code Of Criminal Procedure, 1973 — Section 125, 126, 127, 128
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Supreme Court03 Dec 2009Allowed

Dalip Singh Vs State of U.P. and Others

Supreme Court Of India · (2010) AIRSCW 50 : (2010) 1 AWC 762 Supp : (2009) 15 JT 201 : (2010) 2 MLJ 483 : (2009) 14 SCALE 473 : (2010) 2 SCC 114 : (2009) 16 SCR 111 : (2009) 8 Supreme 485

Constitution of India, 1950 — Article 136, 226, 32Land Acquisition Act, 1894 — Section 11ALimitation Act, 1963 — Section 5
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Supreme Court03 Dec 2009Disposed Of

Priyanka Estates International Pvt. Ltd. and Others Vs State of Assam and Others

Supreme Court Of India · AIR 2010 SC 1030 : (2009) 5 GLT 1 : (2009) 14 JT 654 : (2010) 1 MLJ 1005 : (2009) 14 SCALE 353 : (2009) 1 SCR 80 : (2010) 1 UJ 114

Bombay Municipal Corporation Act, 1888 — Section 351Constitution of India, 1950 — Article 142, 226, 227Gauhati Metropolitan Development Authority Act, 1985 — Section 24, 25, 30, 88
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