Supreme Court16 Jul 2009Allowed
State of Punjab and Others Vs Dr. Sanjay Kumar Bansal
Supreme Court Of India · (2009) 123 FLR 161 : (2009) 15 SCC 168 : (2010) 1 SCC(L&S) 493 : (2009) 11 SCR 1119 : (2009) 6 SLR 142
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 30 of 96
Supreme Court16 Jul 2009Allowed
Haryana State Industrial Development Corporation Vs Veena Sharma and Others Haryana State Industrial Development Corporation and Another Vs Sunita Industries
Supreme Court Of India · (2009) 14 JT 427 : (2009) 17 SCC 482 : (2009) 10 SCR 1115
Supreme Court16 Jul 2009Dismissed
Udaipur Sahkari Upbhokta Thok Bhandar Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (2009) 224 CTR 538 : (2009) 315 ITR 21 : (2009) 9 JT 500 : (2009) 9 SCALE 551 : (2009) 8 SCC 393 : (2009) 12 SCR 90 : (2009) 182 TAXMAN 287 : (2009) 8 UJ 3527
Central Provinces and Berar Sales Tax Act, 1947 — Section 2Essential Commodities Act, 1955 — Section 3, 3(2)Finance Act, 1955 — Section 10
Supreme Court16 Jul 2009Dismissed
National Thermal Power Corporation Ltd. Vs Mahesh Dutta and Others
Supreme Court Of India · (2010) 1 AWC 447 Supp : (2009) 9 JT 537(1) : (2009) 9 SCALE 391 : (2009) 8 SCC 339 : (2009) 10 SCR 1084 : (2009) 8 UJ 3581
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 141Constitution of India, 1950 — Article 142, 226Evidence Act, 1872 — Section 114
Supreme Court16 Jul 2009Dismissed
Ghanshyam Dass Relhan Vs State of Haryana and Others
Supreme Court Of India · AIR 2009 SC 2412 : (2009) AIRSCW 4783 : (2010) 124 FLR 103 : (2009) 12 JT 86 : (2010) 1 PLJR 1 : (2009) 14 SCC 506 : (2010) 1 SCC(L&S) 362 : (2009) 10 SCR 603 : (2009) 3 SLJ 416 : (2009) 6 SLR 196 : (2009) 5 Supreme 615
Constitution Of India, 1950 — Article 311(2)Punjab Civil Service Rules Volume I, — Rule 4.19, 4.19(a), 4.19(b), 4.23, 5.2(a), 5.32(b), 6.16(2)West Bengal Services (Death- Cum-Retirement Benefit) Rules, 1971 — Rule 33(1), 33(2), 59
Supreme Court16 Jul 2009Allowed
Commissioner of Income Tax, Faridabad Vs Ghanshyam (HUF)
Supreme Court Of India · (2010) AIRSCW 161 : (2009) 224 CTR 522 : (2009) 315 ITR 1 : (2009) 9 JT 445 : (2009) 9 SCALE 657 : (2009) 8 SCC 412 : (2009) 10 SCR 1025 : (2009) 182 TAXMAN 368 : (2009) 6 UJ 2930
Finance Act, 2003 — Section 155(16), 45(5)Income Tax Act, 1961 — Section 154, 155(16), 155(7A), 2(47), 260ALand Acquisition (Amendment) Act, 1984 — Section 23(1A)
Supreme Court16 Jul 2009Allowed
Union of India (UOI) Vs Saraswat Trading Agency and Others
Supreme Court Of India · (2010) 1 AWC 362 Supp : (2009) 9 JT 648 : (2009) 6 MLJ 715 : (2009) 16 SCC 504 : (2009) 11 SCR 1063
Arbitration and Conciliation Act, 1996 — Section 11, 3, 34, 41
Supreme Court16 Jul 2009Dismissed
The Secretary to the Government of Haryana and Others Vs Vidya Sagar
Supreme Court Of India · AIR 2010 SC 196 : (2009) 9 JT 402(1) : (2009) 9 SCALE 588 : (2009) 14 SCC 652 : (2010) 1 SCC(L&S) 437 : (2009) 11 SCR 584 : (2009) 3 SLJ 246 : (2009) 5 SLR 435
Constitution of India, 1950 — Article 309
Supreme Court16 Jul 2009Dismissed
Ghulam Rasool Lone Vs State of Jammu & Kashmir and Another
Supreme Court Of India · (2009) 122 FLR 983 : (2009) 13 JT 422 : (2009) 15 SCC 321 : (2010) 1 SCC(L&S) 539 : (2009) 10 SCR 591 : (2009) 3 SLJ 211 : (2009) 5 SLR 449 : (2009) 8 UJ 3740
Constitution of India, 1950 — Article 136, 14, 16, 226
Supreme Court16 Jul 2009Allowed
Dulari Exports Ltd. and Others Vs H.S.I.D.C. Ltd. and Others
Supreme Court Of India · (2010) 6 ALT 20 : (2009) 4 AWC 3220 Supp : (2009) 14 JT 45 : (2009) 9 SCALE 582 : (2009) 17 SCC 526 : (2009) 10 SCR 1057
Supreme Court16 Jul 2009Allowed
Satish and Others Vs State of U.P. and Others
Supreme Court Of India · (2009) 6 ALD 91 : (2010) 1 AWC 438 Supp : (2009) 9 JT 479 : (2009) 14 SCC 758 : (2009) 12 SCR 65
Evidence Act, 1872 — Section 64, 65, 90ALand Acquisition Act, 1894 — Section 17(1), 17(3A), 17(4), 18, 23Registration Act, 1908 — Section 57, 57(5)
Supreme Court15 Jul 2009Dismissed
Maruti Suzuki India Ltd. Vs Rajiv Kumar Loomba and Another
Supreme Court Of India · AIR 2010 SC 3141 : (2010) AIRSCW 321 : (2009) 6 ALD 127 : (2010) 2 AWC 1634 Supp : (2009) 4 CompLJ 486 : (2009) 9 JT 402 : (2009) 9 SCALE 549 : (2009) 15 SCC 195 : (2009) 10 SCR 1013 : (2009) 6 Supreme 133 : (2009) 8 UJ 3768
Constitution of India, 1950 — Article 14Consumer Protection Act, 1986 — Section 2(1)
Supreme Court15 Jul 2009Allowed
Subodh Kumar Yadav Vs State of Bihar and Another
Supreme Court Of India · AIR 2010 SC 802 : (2009) 2 DMC 341 : (2009) 9 JT 408 : (2009) 2 LW(Cri) 1399 : (2009) 44 OCR 217 : (2009) 4 PLJR 23 : (2009) 14 SCC 638 : (2009) 11 SCR 574 : (2009) 3 UC 1377 : (2009) 8 UJ 3553
Penal Code, 1860 (IPC) — Section 307, 384, 406, 437, 439
Supreme Court15 Jul 2009Allowed
Raj Kumar Vs State of Maharashtra
Supreme Court Of India · (2009) 2 ALD(Cri) 899 : (2009) 9 JT 413 : (2009) 9 SCALE 495 : (2009) 15 SCC 292 : (2009) 11 SCR 49 : (2009) 8 UJ 3710
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324
Supreme Court15 Jul 2009Allowed
Dawalsab Vs Khajasab
Supreme Court Of India · (2011) 1 DMC 235 : (2009) 13 JT 533 : (2009) 2 LW(Cri) 1405 : (2009) 2 OLR 367 : (2009) 14 SCC 660 : (2009) 10 SCR 1006 : (2009) 8 UJ 3736
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1)Family Courts Act, 1984 — Section 7, 7(1), 7(2), 8
Supreme Court15 Jul 2009Dismissed
Hotel New Nalanda Vs Regional Director, E.S.I. Corporation
Supreme Court Of India · (2010) 3 ALLMR 973 : (2010) 6 ALT 23 : (2010) 2 CGLJ 347 : (2009) 122 FLR 655 : (2009) 9 JT 276 : (2009) 3 KLT 414 : (2009) 4 LLJ 21 : (2009) 9 SCALE 543 : (2009) 14 SCC 558 : (2010) 1 SCC(L&S) 424 : (2009) 10 SCR 995 : (2009) 8 UJ 3747
Employees State Insurance Act, 1948 — Section 2(12), 75, 77, 82(2)Factories Act, 1948 — Section 2
Supreme Court14 Jul 2009Allowed
K. Sharadarani Srinivas Vs Special Land Acquisition Officer and Another
Supreme Court Of India · (2010) 5 KarLJ 527
Land Acquisition Act, 1894 — Section 18, 4(1), 54(1)
Supreme Court14 Jul 2009Allowed
M. Chellappan Vs A. Meeran Pillai (Dead) through L.Rs.
Supreme Court Of India · (2009) 2 OLR 316
Supreme Court14 Jul 2009Allowed
Rajiv Modi Vs Sanjay Jain and Others
Supreme Court Of India · (2009) 2 ALD(Cri) 379 : (2009) CLT 1509 : (2009) 9 JT 690 : (2009) 2 LW(Cri) 1364 : (2009) 9 SCALE 535 : (2009) 13 SCC 241 : (2009) 11 SCR 34
Criminal Procedure Code, 1973 (CrPC) — Section 161, 177, 190, 200, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
Supreme Court14 Jul 2009Allowed
State of West Bengal and Others Vs Samar Kumar Sarkar
Supreme Court Of India · (2009) AIRSCW 1348 : (2010) 1 ALLMR 436 : (2009) 4 AWC 3215 Supp : (2009) 122 FLR 659 : (2009) 11 JT 258 : (2009) 6 MLJ 80 : (2009) 9 SCALE 523 : (2009) 15 SCC 444 : (2009) 11 SCR 896 : (2009) 3 SLJ 199 : (2009) 8 UJ 3702
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227, 228