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Supreme Court Of India judgments, 2009

1,919 judgments · page 39 of 96

Supreme Court13 May 2009Dismissed

Satpal Singh Vs Chunni Lal (since deceased) through LRs.

Supreme Court Of India · (2009) 5 ALT 37 : (2009) 3 AWC 2739 Supp : (2010) 2 CGLJ 152 : (2009) 6 JT 518 : (2009) 5 LW 13 : (2010) MPLJ 319 : (2009) 2 OLR 805 : (2009) 155 PLR 594 : (2009) 8 SCALE 256

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Limitation Act, 1963 — Section 5
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Supreme Court12 May 2009Partly Allowed

Food Corp. of India and Others Vs Ashis Kumar Ganguly and Others

Supreme Court Of India · AIR 2009 SC 2582 : (2009) AIRSCW 4498 : (2009) 122 FLR 1 : (2009) 14 JT 370 : (2009) 8 SCALE 218 : (2009) 7 SCC 734 : (2009) 2 SCC(L&S) 413 : (2009) 8 SCR 806 : (2010) 1 SLJ 52 : (2010) 3 SLR 787

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 14, 15(4), 16(4), 226, 39AFood Corporation of India Staff Regulations, 1971 — Regulation 70, 81
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Supreme Court12 May 2009Disposed Of

Oriental Insurance Co. Ltd. Vs Deo Patodi and Others Deo Patodi and Another Vs Devendra Arora and Another

Supreme Court Of India · (2009) ACJ 2359 : AIR 2009 SC 2442 : (2009) AIRSCW 4559 : (2009) 4 AWC 3331 Supp : (2009) 3 JLJ 389 : (2009) 8 JT 332 : (2009) 43 OCR 767 : (2009) 156 PLR 772 : (2009) 4 RLW 3692 : (2009) 8 SCALE 194 : (2009) 13 SCC 123 : (2009) 8 SCR 791

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166
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Supreme Court12 May 2009Allowed

Sarabjit Singh and Another Vs State of Punjab and Another

Supreme Court Of India · AIR 2009 SC 2792 : (2009) AIRSCW 4236 : (2009) 3 ALT(Cri) 61 : (2009) CLT 1327 : (2009) CriLJ 3978 : (2009) 8 JT 73 : (2009) 8 SCALE 175 : (2009) 16 SCC 46 : (2009) 8 SCR 762 : (2009) 2 UC 1105

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 209, 227, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
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Supreme Court12 May 2009Dismissed

Ahmed Hussein Vali Mohammed Saiyed and Another Vs State of Gujarat

Supreme Court Of India · (2009) 3 ALT(Cri) 288 : (2009) 6 JT 472 : (2009) 3 KLJ 312 : (2009) 7 SCALE 282 : (2009) 7 SCC 254 : (2009) 8 SCR 719 : (2009) 3 UC 1826

Arms Act, 1959 — Section 23(1), 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 164(1), 463Immoral Traffic (Prevention) Act, 1956 — Section 13, 17
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Supreme Court12 May 2009Disposed Of

Oriental Insurance Co. Ltd. Vs Mohd. Nasir and Another

Supreme Court Of India · (2006) ACJ 2742 : (2010) AIRSCW 866 : (2009) AIRSCW 3717 : (2009) 3 AWC 2759 Supp : (2009) 121 FLR 1103 : (2009) 8 JT 26 : (2009) 3 LLJ 559 : (2010) 1 MhLj 312 : (2009) 3 PLJR 190 : (2009) 156 PLR 778 : (2009) 8 SCALE 161 : (2009) 6 SCC 280 : (2009) 4 Sup

Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 140, 140(1), 142, 143, 144Workmens Compensation Act, 1923 — Section 1, 2, 3, 4, 4(1)
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Supreme Court12 May 2009Allowed

Union of India (UOI) Vs Rajasthan Spinning and Weaving Mills Commissioner of Customs and Central Excise Vs Lanco Industries Ltd.

Supreme Court Of India · (2009) 224 CTR 1 : (2009) 165 ECR 93 : (2009) 238 ELT 3 : (2009) 7 JT 314 : (2009) 8 SCALE 231 : (2009) 13 SCC 448 : (2009) 10 SCR 58 : (2009) 20 STT 481 : (2009) 180 TAXMAN 609 : (2009) 4 UJ 1637 : (2009) 11 Vat Reporter 210

Central Excise Rules, 1944 — Rule 173Q, 96ZO, 96ZQ, 96ZQ(5)Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 8Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 1
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Supreme Court12 May 2009Dismissed

Pralhad and Others Vs Deorao and Others

Supreme Court Of India · (2009) 13 JT 286 : (2009) 8 SCALE 211 : (2009) 13 SCC 257 : (2009) 8 SCR 777

Constitution of India, 1950 — Article 162, 39Maharashtra Co-operative Societies Act, 1960 — Section 157, 60, 72, 73, 73(1A)
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Supreme Court12 May 2009Allowed

Divisional Manager, Rajasthan S.R.T.C. Vs Kamruddin

Supreme Court Of India · AIR 2009 SC 2528 : (2009) AIRSCW 4410 : (2009) 121 FLR 979 : (2009) 8 JT 606 : (2009) 3 LLJ 591 : (2009) 8 SCALE 182 : (2009) 7 SCC 552 : (2009) 2 SCC(L&S) 352

Industrial Disputes Act, 1947 — Section 11ARoad Transport Corporations Act, 1950 — Section 36, 36(5)
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Supreme Court12 May 2009Dismissed

Ram Pat and Others Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 2847 : (2009) AIRSCW 4337 : (2009) 3 ALT(Cri) 150 : (2009) CLT 1298 : (2009) 7 JT 579 : (2009) 7 SCC 614 : (2009) 8 SCR 1115 : (2010) 1 ShimLC 438 : (2009) 5 Supreme 216

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Evidence Act, 1872 — Section 105, 110, 17, 21Penal Code, 1860 (IPC) — Section 100, 101, 102, 148, 149, 447, 506
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Supreme Court11 May 2009Allowed

M.P. Peter Vs State of Kerala and Others

Supreme Court Of India · (2010) 1 ALT(Cri) 109 : (2009) 4 AWC 3658 Supp : (2009) CLT 1233 : (2009) 13 JT 1 : (2009) 2 OLR 103 : (2009) 7 SCALE 447 : (2009) 8 SCR 575

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(2), 145(4), 145(6)
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