COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 32 of 96

Supreme Court08 Jul 2009Allowed

Chandrashekhar and Others Vs Additional Special Land Acquisition Officer

Supreme Court Of India · AIR 2009 SC 3012 : (2009) AIRSCW 4844 : (2009) 4 AWC 3242 Supp : (2010) 3 BomCR 817 : (2009) 9 JT 1 : (2009) 6 KarLJ 1 : (2009) 6 MLJ 99 : (2009) 9 SCALE 434 : (2009) 14 SCC 441 : (2009) 10 SCR 505 : (2009) 5 Supreme 463 : (2009) 8 UJ 3617

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)

Supreme Court08 Jul 2009Dismissed

State of Himachal Pradesh Vs Narain Singh

Supreme Court Of India · (2009) 6 ALD 5 : (2009) 9 JT 265 : (2009) 9 SCALE 326 : (2009) 13 SCC 165 : (2009) 11 SCR 821

Constitution of India, 1950 — Article 14Himachal Pradesh Land Revenue (Amendment and Validation) Act, 1996 — Section 10, 12, 13, 2B, 2CHimachal Pradesh Land Revenue Act, 1954 — Section 1(2), 10, 117, 13, 16

Supreme Court08 Jul 2009Allowed

Sarla Goel and Others Vs Kishan Chand

Supreme Court Of India · (2009) 160 DLT 687 : (2009) 9 JT 21 : (2009) 3 RLW 2017 : (2009) 9 SCALE 392 : (2009) 7 SCC 658 : (2009) 11 SCR 481 : (2009) 8 UJ 3601

Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(2), 15, 26Transfer of Property Act, 1882 — Section 106

Supreme Court08 Jul 2009Dismissed

In re: U/A 317 (I) of the Constitution of India, CPSC

Supreme Court Of India · AIR 2009 SC 3028 : (2009) AIRSCW 4865 : (2010) 5 ALT 19 : (2009) 9 SCALE 194 : (2009) 8 UJ 3762

Constitution of India, 1950 — Article 145, 315, 316, 317

Supreme Court07 Jul 2009Allowed

Devaki Antharjanam Vs Sreedharan Namboodiri and Another

Supreme Court Of India · AIR 2009 SC 3149 : (2009) AIRSCW 5052 : (2009) 12 JT 538 : (2009) 9 SCALE 416 : (2009) 7 SCC 798 : (2009) 10 SCR 779 : (2009) 5 Supreme 546 : (2009) 8 UJ 3772

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Compensation for Tenants Improvements Act, 1958 — Section 2, 4, 5, 5(3)

Supreme Court07 Jul 2009Allowed

K.N. Farms Industries (Pvt.) Ltd. Vs State of Bihar and Others

Supreme Court Of India · AIR 2009 SC 3031 : (2009) AIRSCW 4869 : (2009) 3 AWC 2836 Supp : (2009) 57 BLJR 2397 : (2009) 10 JT 374 : (2009) 3 PLJR 136 : (2009) 9 SCALE 361 : (2009) 15 SCC 275 : (2009) 10 SCR 415 : (2009) 5 Supreme 658 : (2009) 7 UJ 3180

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2, 3, 4West Bengal Land Reforms (Amendment) Act, 1995 — Section 2(7)

Supreme Court07 Jul 2009Disposed Of

Jaswinder Singh Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 2353 : (2010) 1 ALT(Cri) 36 : (2009) 9 JT 163 : (2009) 9 SCALE 249 : (2009) 7 SCC 792 : (2009) 10 SCR 311

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 449

Supreme Court07 Jul 2009Allowed

Dalip Kaur and Others Vs Jagnar Singh and Another

Supreme Court Of India · (2009) 3 ACR 2401 : AIR 2009 SC 3191 : (2009) AIRSCW 5117 : (2009) 2 ALD(Cri) 430 : (2009) 3 ALT(Cri) 468 : (2009) 57 BLJR 2881 : (2009) 9 JT 184 : (2009) 4 PLJR 26 : (2009) 4 RLW 3488 : (2009) 9 SCALE 255 : (2009) 14 SCC 696 : (2009) 10 SCR 264 : (2009)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420

Supreme Court07 Jul 2009Allowed

Rajasthan Judicial Service Officers'' Assn. Vs State of Rajasthan and Another

Supreme Court Of India · AIR 2009 SC 2944 : (2009) AIRSCW 4693 : (2009) 9 JT 686 : (2009) 4 RLW 3481 : (2009) 9 SCALE 430 : (2009) 14 SCC 656 : (2010) 1 SCC(L&S) 440 : (2009) 10 SCR 814 : (2010) 2 SLJ 369 : (2009) 5 Supreme 784

Constitution of India, 1950 — Article 32Rajasthan Higher Judicial Service Rules, 1969 — Rule 6(2), 9

Supreme Court07 Jul 2009Allowed

H. Lathakumari Vs Vamanapuram Block Panchayat and Others

Supreme Court Of India · (2009) 3 AWC 2801 Supp : (2009) 9 JT 297 : (2009) 3 KLT 357 : (2009) 9 SCALE 345 : (2009) 7 SCC 230 : (2009) 9 SCR 10

Arbitration and Conciliation Act, 1996 — Section 11

Supreme Court07 Jul 2009Allowed

Inderjeet Vs Kulbhushan Jain

Supreme Court Of India · AIR 2009 SC 3167 : (2009) AIRSCW 5077 : (2009) 3 AWC 2829 Supp : (2009) 9 SCALE 343 : (2009) 15 SCC 79 : (2009) 5 Supreme 429

Supreme Court07 Jul 2009Disposed Of

Gram Panchayat Ugra Kheri Vs State of Haryana and Another

Supreme Court Of India · (2009) 9 SCALE 260 : (2011) 11 SCC 171

Land Acquisition Act, 1894 — Section 18

Supreme Court07 Jul 2009Allowed

Bharat Coking Coal Ltd. through Management Vs National Coal Workers Congress through Vice President

Supreme Court Of India · (2010) 124 FLR 343 : (2009) 3 PLJR 135 : (2009) 9 SCALE 259 : (2009) 7 SCC 160 : (2009) 2 SCC(L&S) 303

Supreme Court07 Jul 2009Allowed

Sr. Divisional Manager, O.I. Co. Ltd. and Another Vs Target Plywood Industries Ltd.

Supreme Court Of India · (2009) AIRSCW 4707 : (2009) 9 JT 42 : (2009) 6 MhLj 914 : (2009) 9 SCALE 147 : (2009) 7 SCC 759 : (2009) 10 SCR 356 : (2009) 5 Supreme 708 : (2009) 7 UJ 3369

Supreme Court07 Jul 2009Dismissed

Babu Lal Sharma Vs State of Madhya Pradesh

Supreme Court Of India · (2009) 3 AWC 2830 Supp : (2009) 9 JT 49 : (2010) 3 MPJR 138 : (2009) 3 MPJR 1 : (2009) 9 SCALE 142 : (2009) 7 SCC 161 : (2009) 10 SCR 348

Supreme Court07 Jul 2009Dismissed

Abid Vs State of U.P.

Supreme Court Of India · (2009) 3 ACR 2661 : (2009) 9 JT 52 : (2009) 9 SCALE 185 : (2009) 14 SCC 701 : (2009) 10 SCR 322

Criminal Procedure Code, 1973 (CrPC) — Section 145, 173Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Supreme Court07 Jul 2009Dismissed

Rajinder @ Raju Vs State of H.P.

Supreme Court Of India · (2009) 2 ACR 2250 : AIR 2009 SC 3022 : (2009) AIRSCW 4858 : (2009) CLT 1476 : (2009) CriLJ 4133 : (2009) 9 JT 9 : (2009) 9 SCALE 176 : (2009) 10 SCR 248 : (2010) 1 ShimLC 457 : (2009) 5 Supreme 233

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 366, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(12)

Supreme Court07 Jul 2009Dismissed

M.R. Engineers and Contractors Pvt. Ltd. Vs Som Datt Builders Ltd.

Supreme Court Of India · (2009) AIRSCW 5614 : (2009) 3 AWC 2810 Supp : (2009) 9 JT 374 : (2010) 1 MhLj 460 : (2009) 9 SCALE 298 : (2009) 7 SCC 696 : (2009) 10 SCR 373 : (2009) 5 Supreme 679 : (2009) 7 UJ 3347

Arbitration and Conciliation Act, 1996 — Section 11, 6, 6(2), 7, 7(5)

Supreme Court07 Jul 2009Dismissed

Radha Mohan Malakar and Others Vs Usha Ranjan Bhattacharjee and Others

Supreme Court Of India · (2009) 122 FLR 383 : (2009) 9 SCALE 280 : (2009) 14 SCC 619 : (2010) 1 SCC(L&S) 429 : (2009) 10 SCR 454

Tripura Civil Services Rules, 1967 — Rule 18, 28, 5

Supreme Court07 Jul 2009Allowed

Ganesh Gogoi Vs State of Assam

Supreme Court Of India · (2009) 2 ACR 2358 : AIR 2009 SC 2955 : (2009) AIRSCW 4720 : (2009) 57 BLJR 2101 : (2009) 9 JT 59 : (2009) 2 LW(Cri) 1304 : (2010) 1 RLW 145 : (2009) 9 SCALE 135 : (2009) 7 SCC 404 : (2009) 9 SCR 1209 : (2009) 7 UJ 3284

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 34, 365Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19(1), 2, 3, 3(1), 3(2)