COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 40 of 96

Supreme Court11 May 2009Allowed

Ravi Development Vs Shree Krishna Prathisthan and Others

Supreme Court Of India · AIR 2009 SC 2519 : (2009) AIRSCW 4398 : (2009) 4 BomCR 50 : (2009) 6 JT 556 : (2009) 8 SCALE 96 : (2009) 7 SCC 462 : (2009) 8 SCR 654

Constitution of India, 1950 — Article 14Maharashtra Government Rules of Business, 1975 — Rule 12, 3Maharashtra Housing and Area Development Act, 1976 — Section 164

Supreme Court11 May 2009Allowed

Pepsico India Holdings P. Ltd. Vs State of Kerala and Others

Supreme Court Of India · (2009) 8 JT 627 : (2009) 8 SCALE 125 : (2009) 13 SCC 55 : (2009) 8 SCR 1073 : (2009) 24 VST 67

Kerala General Sales Tax Act, 1963 — Section 10Kerala Surcharge on Taxes Act, 1957 — Section 3

Supreme Court11 May 2009Disposed Of

Smruti Pahariya Vs Sanjay Pahariya

Supreme Court Of India · AIR 2009 SC 2840 : (2009) AIRSCW 4267 : (2009) 4 ALT 33 : (2009) AWC 3467 Supp : (2010) 1 BomCR 556 : (2009) 108 CLT 705 : (2009) 8 JT 146 : (2009) 5 KCCR 3305 : (2009) 5 LW 51 : (2009) 5 MLJ 1203 : (2009) 2 OLR 121 : (2009) 155 PLR 473 : (2009) 4 RLW 307

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Constitution of India, 1950 — Article 142, 32Divorce and Matrimonial Causes (Amendment) Act, 1920 — Section 4

Supreme Court11 May 2009Dismissed

Union of India (UOI) and Another Vs Manju G.S. and Others

Supreme Court Of India · (2009) 05 SC CK 0021

Supreme Court11 May 2009Allowed

Global Energy Ltd. and Another Vs Central Electricity Regulatory Commission

Supreme Court Of India · AIR 2009 SC 3194 : (2009) AIRSCW 5121 : (2009) ELR 227 : (2009) 11 JT 164 : (2009) 8 SCALE 108 : (2009) 15 SCC 570 : (2009) 9 SCR 22 : (2009) 5 UJ 2521

Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) (Amendment) Regulations, 2006 — Regulation 6ACentral Electricity Regulatory Commission (Procedure, Terms

Supreme Court08 May 2009Allowed

Commissioner of Income Tax, Udaipur, Rajasthan Vs Udaipur Distillary Company Ltd.

Supreme Court Of India · (2009) 224 CTR 32 : (2009) 180 TAXMAN 530

Income Tax Act, 1961 — Section 35(1), 43B

Supreme Court08 May 2009

Suraj Chauhan Vs Pushpa Prasad and Others

Supreme Court Of India · (2009) 05 SC CK 0288

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10

Supreme Court08 May 2009Allowed

Mustaq Ahmed Mohammed Isak and Others Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 2772 : (2009) AIRSCW 4202 : (2009) CriLJ 3952 : (2009) 8 JT 250 : (2009) 8 SCALE 642 : (2009) 7 SCC 480 : (2009) 8 SCR 465

Arms Act, 1959 — Section 25, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 2, 437, 439Explosive Substances Act, 1908 — Section 4, 5

Supreme Court08 May 2009Allowed

Commissioner of Customs, Amritsar Vs Ajay Kumar and Co.

Supreme Court Of India · (2009) 238 ELT 387 : (2009) 8 JT 296 : (2009) 8 SCALE 540 : (2009) 15 SCC 98 : (2009) 9 SCR 17

Customs Act, 1962 — Section 111, 28(1)

Supreme Court08 May 2009Allowed

C. Venkat Reddy and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 190 : (2009) 8 SCALE 46 : (2009) 6 SCC 472 : (2009) 2 SCC(L&S) 221 : (2009) 9 SCR 493

Constitution of India, 1950 — Article 32

Supreme Court08 May 2009Allowed

V.N. Devadoss Vs Chief Revenue Control Officer-cum-Ins. and Others

Supreme Court Of India · (2010) 6 ALT 16 : (2009) 4 AWC 3423 Supp : (2009) 13 JT 545 : (2009) 3 LW 236 : (2009) 4 PLJR 52 : (2009) 8 SCALE 23 : (2009) 7 SCC 438 : (2009) 8 SCR 1043

Stamp Act, 1899 — Section 2(10), 47A, 47A(1), 47A(10), 47A(3)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3, 4, 5Transfer of Property Act, 1882 — Section 54

Supreme Court08 May 2009Allowed

Joydeep Neogi @ Bubai Vs State of West Bengal

Supreme Court Of India · (2009) 7 JT 343 : (2009) 8 SCALE 49 : (2009) 15 SCC 83 : (2009) 8 SCR 291 : (2009) 3 UC 1857

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364

Supreme Court08 May 2009Allowed

Chittaranjan Mirdha Vs Dulal Ghosh and Another

Supreme Court Of India · (2009) AIRSCW 3873 : (2009) 2 ALD(Cri) 527 : (2009) CriLJ 3430 : (2009) 13 JT 198 : (2009) 8 SCALE 40 : (2009) 6 SCC 661 : (2009) 8 SCR 412 : (2009) 5 Supreme 111

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 120B, 302, 34

Supreme Court08 May 2009Allowed

Commissioner of Income Tax, Udaipur Rajasthan Vs Mcdowell and Co. Ltd.

Supreme Court Of India · (2009) 224 CTR 16 : (2009) 314 ITR 167 : (2009) 8 JT 594 : (2009) 10 SCC 755 : (2009) 8 SCR 983 : (2009) 180 TAXMAN 514

Income Tax Act, 1961 — Section 139(1), 28, 31, 35(1), 36(1)Rajasthan Excise Rules, 1956 — Rule 69

Supreme Court08 May 2009Disposed Of

State of West Bengal Vs Dipak Halder and Another

Supreme Court Of India · AIR 2009 SC 1883 : (2009) AIRSCW 3381 : (2009) 57 BLJR 2391 : (2009) 3 CALLT 76 : (2009) 7 JT 444 : (2009) 43 OCR 713 : (2009) 7 SCALE 596 : (2009) 7 SCC 288 : (2009) 4 Supreme 393 : (2009) 6 UJ 2865

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 34, 498A

Supreme Court08 May 2009Disposed Of

State of U.P. Vs Atul Singh etc. etc.

Supreme Court Of India · (2009) 3 ACR 2456 : AIR 2009 SC 2713 : (2009) AIRSCW 4159 : (2009) 57 BLJR 2313 : (2009) 7 JT 243 : (2009) 7 SCALE 683 : (2009) 14 SCC 203 : (2009) 8 SCR 453 : (2009) 4 Supreme 332 : (2009) 6 UJ 2598

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court08 May 2009Disposed Of

M.D., Ramakrishna Poultry P. Ltd. Vs R. Chellappan and Others

Supreme Court Of India · (2009) 9 JT 169 : (2009) 7 SCALE 157 : (2009) 16 SCC 743 : (2009) 8 SCR 1055

Electricity Act, 1910 — Section 51Electricity Act, 2003 — Section 164Telegraph Act, 1885 — Section 10, 16, 16(1), 17, 17(3)

Supreme Court08 May 2009Dismissed

Rachpal Singh and Others Vs Gurmit Kaur and Others

Supreme Court Of India · AIR 2009 SC 2448 : (2009) AIRSCW 4567 : (2009) 6 JT 425 : (2009) 7 SCALE 197 : (2009) 15 SCC 88 : (2009) 6 UJ 2556

Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A

Supreme Court08 May 2009Dismissed

Ramanuj Pandey Vs The State of M.P. and Others

Supreme Court Of India · (2009) 122 FLR 531 : (2009) 3 JLJ 309 : (2009) 8 JT 282 : (2009) 7 SCALE 279 : (2009) 7 SCC 248 : (2009) 2 SCC(L&S) 314 : (2009) 8 SCR 571 : (2009) 3 SLJ 222

Constitution of India, 1950 — Article 136, 14Lunacy Act, 1912 — Section 13

Supreme Court08 May 2009Allowed

Bhagat Singh Vs State of Uttarakhand

Supreme Court Of India · (2009) 7 SCALE 437

Penal Code, 1860 (IPC) — Section 307