COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 4 of 96

Supreme Court03 Dec 2009Allowed

Reetu Marbles Vs Prabhakant Shukla

Supreme Court Of India · AIR 2010 SC 397 : (2010) 1 AWC 12 Supp : (2010) 124 FLR 72 : (2009) 14 JT 585 : (2010) 1 LLJ 305 : (2010) 3 MhLj 343 : (2010) 1 MLJ 1313 : (2010) MPLJ 294 : (2009) 14 SCALE 308 : (2010) 2 SCC 70 : (2010) 1 SCC(L&S) 555 : (2009) 1 SCR 34 : (2010) 3 SLJ 219

Industrial Disputes Act, 1947 — Section 11AUttar Pradesh Industrial Disputes Act, 1947 — Section 6N

Supreme Court03 Dec 2009Allowed

Bhagwati Prasad Vs State of M.P.

Supreme Court Of India · (2010) 1 ACR 10 : AIR 2010 SC 349 : (2010) CriLJ 528 : (2010) 1 JLJ 53 : (2009) 14 JT 560 : (2009) 14 SCALE 314 : (2010) 1 SCC 697 : (2009) 16 SCR 126 : (2009) 10 UJ 4991

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323

Supreme Court03 Dec 2009Dismissed

K.H. Shekarappa and Others Vs State of Karnataka

Supreme Court Of India · (2010) 6 KarLJ 649 : (2010) 3 SCALE 681 : (2009) 17 SCC 1 : (2011) 1 SCC(Cri) 913

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 143, 148, 149, 201, 218

Supreme Court03 Dec 2009Allowed

Commissioner of Income Tax, Bhopal Vs H.E.G. Ltd.

Supreme Court Of India · (2010) 228 CTR 495 : (2010) 189 TAXMAN 335

Income Tax Act, 1961 — Section 244A

Supreme Court03 Dec 2009Allowed

Ravindra Kumar Gupta and Company Vs Union of India (UOI)

Supreme Court Of India · AIR 2010 SC 972 : (2010) 1 AWC 7 Supp : (2009) 14 JT 591 : (2010) 1 MLJ 841 : (2010) MPLJ 24 : (2010) 1 PLJR 145 : (2009) 14 SCALE 303 : (2010) 1 SCC 409 : (2009) 1 SCR 142 : (2009) 10 UJ 5090

Arbitration Act, 1940 — Section 30, 33

Supreme Court03 Dec 2009Partly Allowed

Mahindra and Mahindra Ltd. Vs Avinash Dhaniramji Kamble

Supreme Court Of India · (2010) 1 ALLMR 966 : (2010) 1 BomCR 79 : (2010) 124 FLR 69 : (2009) 14 JT 597 : (2010) 1 LLJ 310 : (2009) 14 SCALE 299 : (2010) 2 SCC 233 : (2010) 1 SCC(L&S) 599 : (2010) 4 SLR 527

Supreme Court03 Dec 2009Dismissed

Orissa State Financial Corporation Vs Commnr. of Commericial Taxes and Others

Supreme Court Of India · (2009) 14 SCALE 467

Madhya Pradesh General Sales Tax Act, 1958 — Section 33COrissa Sales Tax Act, 1947 — Section 13BRajasthan Sales Tax Act, 1954 — Section 11AAAA

Supreme Court02 Dec 2009Disposed Of

Income Tax Officer, Udaipur Vs Arihant Tiles and Marbles (P) Ltd.

Supreme Court Of India · (2010) AIRSCW 91 : (2009) 227 CTR 513 : (2009) 171 ECR 247 : (2010) 249 ELT 161 : (2010) 321 ITR 79 : (2009) 15 JT 210 : (2009) 14 SCALE 440 : (2010) 2 SCC 699 : (2009) 16 SCR 21 : (2009) 8 Supreme 337 : (2010) 186 TAXMAN 439 : (2009) 10 UJ 4927

Finance Act, 2009 — Section 2(29BA)Income Tax Act, 1961 — Section 32A, 32A(2), 80HH, 80IA, 80IA(2)Rajasthan Electricity (Duty) Act, 1962 — Section 3(3)

Supreme Court02 Dec 2009Allowed

Balaji Vs State rep. by Insp. of Police

Supreme Court Of India · (2010) 1 ACR 21 : AIR 2010 SC 278 : (2010) CriLJ 1934 : (2009) 14 JT 579 : (2010) 1 RLW 663 : (2009) 14 SCALE 266 : (2010) 12 SCC 545 : (2011) 1 SCC(Cri) 765

Penal Code, 1860 (IPC) — Section 302

Supreme Court02 Dec 2009Dismissed

State of U.P. and Others Vs Committee of Management, Mata Tapeshwari Saraswati Vidya Mandir and Others

Supreme Court Of India · AIR 2010 SC 402 : (2010) 10 AWC 2097 Supp : (2009) 14 JT 605 : (2009) 14 SCALE 283 : (2010) 1 SCC 639 : (2010) 1 SCC(L&S) 188 : (2009) 16 SCR 1276 : (2010) 2 SLJ 323 : (2010) 1 SLR 32 : (2010) 1 UJ 1

Constitution of India, 1950 — Article 14Uttar Pradesh Intermediate Education Act, 1921 — Section 7A, 7AAUttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 13A<

Supreme Court02 Dec 2009Disposed Of

Moti Lal and Others Vs State of U.P.

Supreme Court Of India · (2010) 1 ACR 195 : AIR 2010 SC 281 : (2010) 1 ALT(Cri) 1 : (2010) CriLJ 1937 : (2009) 14 JT 569 : (2010) 1 RLW 596 : (2009) 14 SCALE 323 : (2010) 1 SCC 581 : (2009) 1 SCC 581 : (2010) 1 UJ 56

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 366Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court02 Dec 2009Dismissed

K.M. Ibrahim Vs K.P. Mohammed and Another

Supreme Court Of India · (2010) 1 ACR 193 : AIR 2010 SC 276 : (2010) 1 BC 36 : (2010) 1 BomCR 52 : (2010) 1 CompLJ 336 : (2010) CriLJ 525 : (2010) 2 GLR 1049 : (2009) 14 JT 651 : (2010) MPLJ 630 : (2010) 1 NCC 392 : (2009) 14 SCALE 262 : (2010) 1 SCC 798 : (2009) 15 SCR 1300 : (2

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 357(3)Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 147

Supreme Court02 Dec 2009Disposed Of

Dr. Gulshan Prakash and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 2010 SC 288 : (2010) 1 AWC 195 Supp : (2010) 3 BomCR 669 : (2009) 14 JT 533 : (2009) 8 MLJ 1569 : (2009) 14 SCALE 290 : (2010) 1 SCC 477 : (2009) 16 SCR 1 : (2010) 2 SLJ 360 : (2009) 6 SLR 710 : (2009) 10 UJ 4979

Constitution of India, 1950 — Article 15, 15(4), 16, 16(4), 29Kerala State and Subordinate Services Rules, 1958 — Rule 13AA

Supreme Court02 Dec 2009Dismissed

Kashi Math Samsthan and Another Vs Srimad Sudhindra Thirtha Swamy and Another

Supreme Court Of India · AIR 2010 SC 296 : (2010) 1 ALT 22 : (2010) 1 AWC 856 Supp : (2009) 15 JT 33 : (2010) 1 RLW 578 : (2009) 14 SCALE 274 : (2010) 1 SCC 689 : (2009) 15 SCR 1309 : (2010) 1 UC 647 : (2010) 1 UJ 278

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, 151Constitution of India, 1950 — Article 136

Supreme Court02 Dec 2009Dismissed

Pazhassi Raja Charitable Trust and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2010 SC 310 : (2010) AWC 3 Supp : (2009) 14 SCALE 269 : (2010) 13 SCC 285 : (2009) 10 UJ 5084

Constitution of India, 1950 — Article 136, 142, 21Panorama Regulation, 2009 — Regulation 8.2

Supreme Court02 Dec 2009Allowed

Julien Educational Trust Vs Sourendra Kumar Roy and Others

Supreme Court Of India · (2010) 2 ALD 55 : (2010) 2 ALLMR 413 : (2010) 1 ALT 58 : (2010) 2 AWC 1250 Supp : (2009) 15 JT 335 : (2010) 1 SCC 379 : (2009) 15 SCR 1260 : (2010) 1 UC 625

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 151Criminal Procedure Code, 1973 (CrPC) — Section 144(2)Income Tax Act, 1961 — Section 12A

Supreme Court02 Dec 2009Dismissed

Vijaya Bank Vs Gurnam Singh

Supreme Court Of India · (2010) 13 SCC 775

Consumer Protection Act, 1986 — Section 21

Supreme Court02 Dec 2009Allowed

Neelam Bahal and Another Vs State of Uttarakhand

Supreme Court Of India · (2010) 1 ACR 425 : AIR 2010 SC 428 : (2010) AIRSCW 88 : (2010) 1 ALT(Cri) 184 : (2010) CLT 849 : (2010) CriLJ 2100 : (2009) 15 JT 216 : (2010) 1 NCC 436 : (2010) OLR 849 : (2009) 14 SCALE 521 : (2010) 2 SCC 229 : (2009) 15 SCR 1270 : (2010) 2 UC 921

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34

Supreme Court01 Dec 2009Dismissed

Punjab Financial Corporation Vs Surya Auto Industries

Supreme Court Of India · (2010) 1 AWC 391

Constitution of India, 1950 — Article 14, 21, 226State Financial Corporations Act, 1951 — Section 2, 24, 25, 29(1), 3

Supreme Court01 Dec 2009Allowed

Brihan Mumbai Electric Supply Transport Undertaking and Another Vs Laqshya Media P. Ltd. and Others

Supreme Court Of India · AIR 2010 SC 5 : (2010) 1 BomCR 87 : (2009) 14 JT 495 : (2009) 8 MLJ 1554 : (2009) 14 SCALE 247 : (2010) 1 SCC 620 : (2009) 15 SCR 1218 : (2010) 1 UJ 21

Constitution of India, 1950 — Article 19(1), 226Mumbai Municipal Corporation Act, 1888 — Section 460A, 460K, 460K(C), 460L, 460M