COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 37 of 96

Supreme Court15 May 2009Allowed

Eastern Coalfields Ltd. Vs Anil Badyakar and Others

Supreme Court Of India · AIR 2009 SC 2534 : (2009) AIRSCW 4427 : (2009) 3 AWC 2665 Supp : (2009) 121 FLR 996 : (2009) 6 JT 624 : (2009) 8 SCALE 474 : (2009) 13 SCC 122 : (2010) 1 SCC(L&S) 220 : (2009) 9 SCR 486 : (2009) 3 SLJ 205 : (2009) 4 SLR 568 : (2009) 4 UJ 1858 : (2009) 2 U

Constitution of India, 1950 — Article 14

Supreme Court15 May 2009Allowed

Suraj Lamp and Industries (P) Ltd. thru. DIR Vs State of Haryana and Another

Supreme Court Of India · AIR 2009 SC 3077 : (2009) AIRSCW 4944 : (2010) 6 ALT 11 : (2010) 3 BomCR 808 : (2011) 6 KarLJ 62 : (2009) 6 MhLj 11 : (2009) MPLJ 315 : (2009) 9 SCALE 36 : (2009) 7 SCC 363 : (2009) 10 SCR 1048

Delhi Municipal Corporation Act, 1957 — Section 147Negotiable Instruments Act, 1881 (NI) — Section 138Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468

Supreme Court15 May 2009Allowed

Bharat Karsondas Thakkar Vs Kiran Construction Co. and Others

Supreme Court Of India · (2009) 8 JT 205 : (2009) 8 SCALE 467 : (2009) 13 SCC 46 : (2009) 9 SCR 515

Partnership Act, 1932 — Section 64Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)

Supreme Court15 May 2009Dismissed

CIDCO Vs Vasudha Gorakhnath Mandevlekar

Supreme Court Of India · (2009) AWC 3776 Supp : (2009) 5 BomCR 253 : (2009) 121 FLR 991 : (2009) 8 JT 495 : (2010) 2 LLJ 674 : (2010) 1 MhLj 41 : (2009) 8 SCALE 480 : (2009) 7 SCC 283 : (2009) 2 SCC(L&S) 319 : (2009) 9 SCR 427 : (2011) 1 SLJ 140 : (2009) 8 SLR 1

Evidence Act, 1872 — Section 35, 79

Supreme Court15 May 2009Partly Allowed

Uttamrao Shivdas Jankar Vs Ranjitsinh Vijaysinh Mohite-Patil

Supreme Court Of India · AIR 2009 SC 2975 : (2009) AIRSCW 4756 : (2009) 9 JT 111 : (2009) 9 SCALE 18 : (2009) 13 SCC 131 : (2009) 10 SCR 538 : (2009) 7 UJ 3442

Conduct of Elections Rules, 1961 — Rule 11(1), 94AGovernment of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1951 — Section 100, 100(1), 116A, 14A, 2

Supreme Court15 May 2009Allowed

General Manager, Uttaranchal Jal Sansthan Vs Laxmi Devi and Others Uttaranchal Jal Sansthan and Others Vs Kishore Chandra Pandey

Supreme Court Of India · AIR 2009 SC 3121 : (2009) AIRSCW 5014 : (2009) 121 FLR 1000 : (2009) 13 JT 573 : (2010) 5 MLJ 1213 : (2009) 8 SCALE 503 : (2009) 7 SCC 205 : (2009) 2 SCC(L&S) 304 : (2009) 9 SCR 791 : (2010) 1 SLJ 43 : (2009) 4 Supreme 774 : (2009) 1 UD 511

Constitution of India, 1950 — Article 14, 16, 226, 309Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 3, 4, 5

Supreme Court15 May 2009Dismissed

Central Bureau of Investigation Vs A. Ravishankar Prasad and Others

Supreme Court Of India · (2009) 3 ACR 2716 : (2010) 1 ALT(Cri) 61 : (2009) 57 BLJR 1779 : (2009) CriLJ 3437 : (2009) 6 JT 589 : (2009) 7 SCALE 747 : (2009) 6 SCC 351 : (2009) 9 SCR 1025 : (2009) 5 UJ 2213

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

Supreme Court15 May 2009Dismissed

M.D., Bhoruka Textiles Limited Vs Kashmiri Rice Industries

Supreme Court Of India · (2009) AIRSCW 5338 : (2009) 150 CompCas 518 : (2009) 3 CompLJ 20 : (2009) 8 JT 299 : (2009) 6 MhLj 922 : (2009) MPLJ 498 : (2009) 8 SCALE 499 : (2009) 7 SCC 521 : (2009) 92 SCL 335 : (2009) 9 SCR 463 : (2009) 4 UJ 1866

Constitution of India, 1950 — Article 39Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 20, 20(4)

Supreme Court15 May 2009Allowed

Mahender Pal and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 3220 : (2009) AIRSCW 5158 : (2009) 4 AWC 3464 Supp : (2009) 13 JT 670 : (2009) 3 LW 177 : (2009) 5 MLJ 778 : (2009) 8 SCALE 485 : (2009) 14 SCC 281 : (2009) 9 SCR 418 : (2009) 6 UJ 2549

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4

Supreme Court15 May 2009Disposed Of

Santosh Sood Vs Gajendra Singh and Others

Supreme Court Of India · AIR 2010 SC 593 : (2009) 4 AWC 3455 Supp : (2009) 13 JT 536 : (2009) 3 RLW 2455 : (2009) 8 SCALE 489 : (2009) 7 SCC 314 : (2009) 9 SCR 470

Supreme Court15 May 2009Allowed

M.P. Palanisamy and Others Vs A. Krishnan and Others

Supreme Court Of India · AIR 2009 SC 2809 : (2009) AIRSCW 4276 : (2009) 8 JT 230 : (2009) 6 MLJ 65 : (2009) 8 SCALE 437 : (2009) 6 SCC 428 : (2009) 2 SCC(L&S) 205 : (2009) 9 SCR 490 : (2010) 1 SLR 485 : (2009) 5 Supreme 55

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 11, 2, 23, 4

Supreme Court15 May 2009Dismissed

R.K. Malik and Another Vs Kiran Pal and Others

Supreme Court Of India · (2009) ACJ 1924 : AIR 2009 SC 2506 : (2009) AIRSCW 4381 : (2009) 4 AWC 3347 Supp : (2009) 57 BLJR 2033 : (2009) CLT 1370 : (2009) 8 JT 461 : (2009) 3 LW 150 : (2009) 5 MLJ 765 : (2009) 8 SCALE 451 : (2009) 14 SCC 1 : (2009) 10 SCR 87 : (2009) 6 UJ 2963

Motor Vehicles Act, 1988 — Section 163A, 166, 168

Supreme Court15 May 2009Allowed

High Court of Delhi and Another Vs A.K. Mahajan and Others

Supreme Court Of India · AIR 2009 SC 2497 : (2009) AIRSCW 4370 : (2009) 160 DLT 159 : (2009) 9 JT 306 : (2009) 8 SCALE 419 : (2009) 12 SCC 62 : (2009) 9 SCR 437 : (2009) 4 UJ 1829

Constitution of India, 1950 — Article 14, 16, 309Delhi High Court Establishment (Appointment and Conditions of Services) Rules, 1972 — Rule 3, 7

Supreme Court14 May 2009Allowed

Jermyn Capital LLC Vs Securities and Exchange Board of India and Others

Supreme Court Of India · (2009) 05 SC CK 0283

Supreme Court14 May 2009Dismissed

Tahazhathe Purayil Sarabi and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) ACJ 2444 : AIR 2009 SC 3098 : (2009) AIRSCW 4984 : (2009) 4 AWC 3171 Supp : (2010) 3 BomCR 338 : (2009) 8 JT 515 : (2009) 4 KLT 370 : (2010) 2 RLW 1356 : (2009) 8 SCALE 545 : (2009) 7 SCC 372 : (2009) 11 SCR 70

Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, 34Interest Act, 1978 — Section 3

Supreme Court14 May 2009Dismissed

Amita Vs Uday Singh

Supreme Court Of India · (2009) 05 SC CK 0266

Supreme Court14 May 2009Allowed

Government of A.P. and Another Vs N. Ramanaiah

Supreme Court Of India · (2009) 5 ALD 7 : (2010) 124 FLR 425 : (2009) 6 JT 606 : (2009) 8 SCALE 408 : (2009) 7 SCC 165 : (2009) 2 SCC(L&S) 289 : (2009) 9 SCR 754 : (2010) 1 SLJ 1 : (2009) 4 SLR 575

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 10, 14, 14(2), 17(2), 17(3)Constitution of India, 1950 — Article 136, 309, 310, 311, 311(1)Kerala Civil Services (Classification, Contr

Supreme Court14 May 2009Dismissed

Mahavir Prasad and Another Vs Ratan Lal and Another

Supreme Court Of India · (2009) 4 AWC 3476 Supp : (2009) 8 JT 405 : (2009) 8 SCALE 449 : (2009) 15 SCC 61 : (2009) 2 UC 1069

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Supreme Court14 May 2009Allowed

Basanti Prasad Vs The Chairman, Bihar School Examination Board and Others

Supreme Court Of India · AIR 2009 SC 3162 : (2009) AIRSCW 5069 : (2009) 4 AWC 3449 Supp : (2009) 8 JT 243 : (2010) 1 MhLj 728 : (2010) MPLJ 328 : (2009) 8 SCALE 401 : (2009) 6 SCC 791 : (2009) 2 SCC(L&S) 252 : (2009) 9 SCR 367 : (2009) 3 SLJ 192 : (2010) 1 SLR 503 : (2009) 5 Supr

Constitution of India, 1950 — Article 136, 226, 227Penal Code, 1860 (IPC) — Section 120B, 420, 458, 467, 468

Supreme Court14 May 2009Dismissed

Jagdish Singh Vs Punjab Engineering College and Others

Supreme Court Of India · AIR 2009 SC 2458 : (2009) AIRSCW 4580 : (2009) 121 FLR 984 : (2009) 8 JT 501 : (2009) 3 LLJ 373 : (2009) 8 SCALE 398 : (2009) 7 SCC 301 : (2009) 2 SCC(L&S) 569 : (2009) 9 SCR 379 : (2009) 2 ShimLC 106 : (2009) 3 SLJ 233 : (2010) 1 SLR 166