Supreme Court20 Apr 2009Dismissed
Tomy and Another Vs State of Kerala and Another
Supreme Court Of India · (2009) 14 JT 431 : (2009) 8 SCALE 559 : (2009) 11 SCC 156 : (2009) 9 SCR 39
Penal Code, 1860 (IPC) — Section 324, 326, 34, 447, 506
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 55 of 96
Supreme Court20 Apr 2009Allowed
State of Orissa and Others Vs Harapriya Bisoi
Supreme Court Of India · AIR 2009 SC 2991 : (2009) AIRSCW 4806 : (2009) 1 CLR 1100 : (2009) 7 JT 92 : (2009) 2 OLR 229 : (2009) 12 SCC 378 : (2009) 7 SCR 34 : (2009) 7 UJ 3326
Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 91Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 56(1), 63
Supreme Court17 Apr 2009Partly Allowed
U.P. State Road Transport Corporation Vs Bhagyawati
Supreme Court Of India · (2010) 1 ALLMR 452 : (2009) 122 FLR 545 : (2009) 4 LLJ 25 : (2009) 6 SCALE 717 : (2009) 12 SCC 401 : (2010) 1 SCC(L&S) 154 : (2010) 2 SLR 510
Supreme Court17 Apr 2009Dismissed
U.P. State Sugar and Cane Development Ltd. Vs Raza Buland Sugar Co. Ltd. and Others
Supreme Court Of India · AIR 2009 SC 3018 : (2009) AIRSCW 4852 : (2009) 13 JT 313 : (2009) 16 SCC 539 : (2009) 7 SCR 571
Specific Relief Act, 1963 — Section 34Sugar Undertakings (Taking Over of Management) Act, 1978 — Section 2, 3, 7
Supreme Court17 Apr 2009Allowed
Petine Shipping Inc. of Monrovia Vs The Minerals and Metals Trading Corporation of India Ltd.
Supreme Court Of India · (2009) AIRSCW 4362 : (2009) 4 AWC 3649 Supp : (2010) 3 BomCR 279 : (2009) 8 JT 157 : (2009) 6 MhLj 932 : (2009) MPLJ 502 : (2009) 6 SCALE 582 : (2009) 7 SCC 516 : (2009) 6 SCR 551 : (2009) 5 UJ 2418
Arbitration Act, 1940 — Section 14(2), 2, 28, 31, 31(4)
Supreme Court17 Apr 2009Disposed Of
Satish @ Dhanna Vs State of M.P. and Others
Supreme Court Of India · (2009) 2 ACR 1592 : AIR 2009 SC 2643 : (2009) AIRSCW 4067 : (2009) 57 BLJR 2325 : (2009) 5 JT 490 : (2009) 43 OCR 544 : (2009) 5 SCALE 702 : (2009) 14 SCC 187 : (2009) 6 SCR 486 : (2009) 3 Supreme 288 : (2009) 2 UC 878 : (2009) 6 UJ 2607
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 16, 2, 20Juvenile Justice Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court17 Apr 2009Dismissed
P. Liaquat Ali Khan Vs State of Andhra Pradesh
Supreme Court Of India · (2009) 2 ACR 1657 : AIR 2009 SC 2597 : (2009) AIRSCW 4518 : (2010) 1 ALD(Cri) 329 : (2009) 57 BLJR 2310 : (2009) CriLJ 3736 : (2009) 5 JT 513 : (2009) 6 SCALE 113 : (2009) 12 SCC 707 : (2009) 6 SCR 493 : (2009) 3 Supreme 399 : (2009) 5 UJ 2350
Penal Code, 1860 (IPC) — Section 364, 364A, 365, 366, 367
Supreme Court17 Apr 2009Dismissed
Kanti Lal Vs State of Rajasthan
Supreme Court Of India · (2009) 2 ACR 1594 : AIR 2009 SC 2703 : (2009) AIRSCW 4147 : (2009) 2 ALT(Cri) 304 : (2009) 5 JT 635 : (2009) 43 OCR 362 : (2009) 6 SCALE 116 : (2009) 12 SCC 498 : (2009) 6 SCR 525 : (2009) 3 Supreme 360 : (2009) 2 UC 740
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 113B, 32(1)Penal Code, 1860 (IPC) — Section 304B, 498A
Supreme Court17 Apr 2009Disposed Of
Sohel Mehaboob Shaikh Vs State of Maharashtra
Supreme Court Of India · (2009) 2 ACR 1648 : AIR 2009 SC 2702 : (2009) AIRSCW 4145 : (2009) 8 JT 297 : (2009) 5 SCALE 704 : (2009) 12 SCC 588 : (2009) 6 SCR 483
Criminal Procedure Code, 1973 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 302, 323, 34, 498A
Supreme Court17 Apr 2009Allowed
Smt. Anjali Kapoor Vs Rajiv Baijal
Supreme Court Of India · AIR 2009 SC 2821 : (2010) AIRSCW 323 : (2009) AIRSCW 4302 : (2009) 5 ALT 39 : (2009) 3 AWC 2679 Supp : (2009) 1 CLR 1116 : (2010) 2 DMC 595 : (2009) 3 JLJ 48 : (2009) 5 JT 685 : (2010) 1 MhLj 2 : (2009) 5 MLJ 987 : (2009) 2 RLW 1156 : (2009) 6 SCALE 597 :
Supreme Court17 Apr 2009Allowed
Kurapati Maria Das Vs Dr. Ambedkar Seva Samajan and Others
Supreme Court Of India · AIR 2009 SC 2475 : (2009) AIRSCW 4603 : (2009) 2 AWC 1966 Supp : (2009) 57 BLJR 1872 : (2009) 6 JT 67 : (2009) 4 MLJ 1030 : (2009) 7 SCC 387 : (2009) 6 SCR 498 : (2009) 5 UJ 2312
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 12, 2(b), 5
Supreme Court17 Apr 2009Allowed
Meerut Development Authority Vs Association of Management Studies and Another Pawan Kumar Agarwal Vs Meerut Development Authority and Another
Supreme Court Of India · AIR 2009 SC 2894 : (2009) AIRSCW 4623 : (2009) 3 AWC 2558 Supp : (2009) 6 JT 169 : (2009) 4 MLJ 818 : (2009) 2 RLW 1137 : (2009) 6 SCALE 49 : (2009) 6 SCC 171 : (2009) 6 SCR 663 : (2009) 3 Supreme 429 : (2009) 5 UJ 2391
Constitution of India, 1950 — Article 12, 136, 14, 41Uttar Pradesh Urban Planning and Development Act, 1973 — Section 3
Supreme Court17 Apr 2009Disposed Of
V. Ramaswamy Vs Ramachandran and Another
Supreme Court Of India · (2009) 3 AWC 2556 Supp : (2009) 7 JT 30 : (2009) 6 MLJ 1038 : (2009) 6 SCALE 308 : (2009) 14 SCC 216 : (2009) 6 SCR 520
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court17 Apr 2009Allowed
Dharam Deo Narayan Singh Vs The State of Jharkhand and Another
Supreme Court Of India · (2009) 5 ALT 51 : (2009) 5 SLR 529
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
Supreme Court17 Apr 2009Disposed Of
Rameshan P.O. and Others Vs Rakesh Kumar Yadav and Another
Supreme Court Of India · (2009) 2 ACR 1593 : AIR 2009 SC 2459 : (2009) AIRSCW 4582 : (2009) 7 JT 145 : (2009) 5 SCALE 705 : (2009) 13 SCC 546 : (2009) 6 SCR 490 : (2009) 3 Supreme 250
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401
Supreme Court17 Apr 2009Allowed
Food Corporation of India and Others Vs Raja Ram
Supreme Court Of India · (2009) 04 SC CK 0058
Supreme Court17 Apr 2009Dismissed
Lucy Paul and Another Vs Custodian, Special Court (Torts) Act and Others
Supreme Court Of India · (2009) 04 SC CK 0046
Supreme Court17 Apr 2009Allowed
Jasmin R. Rubdi and Others Vs J.D. Edwin and Others
Supreme Court Of India · (2009) 04 SC CK 0045
Supreme Court17 Apr 2009Allowed
Union of India (UOI) and Others Vs Onkar Nath Bhalla and Sons
Supreme Court Of India · (2009) AIRSCW 5085 : (2010) 2 ALLMR 506 : (2009) 4 AWC 3799 Supp : (2009) 5 JT 682 : (2010) 1 MhLj 28 : (2010) MPLJ 65 : (2009) 6 SCALE 602 : (2009) 7 SCC 350 : (2009) 5 UJ 2346
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
Supreme Court17 Apr 2009Dismissed
Dr. Ram Deen Maurya Vs State of U.P. and Others
Supreme Court Of India · (2009) 6 JT 333 : (2009) 6 SCALE 189 : (2009) 6 SCC 735 : (2009) 2 SCC(L&S) 241 : (2009) 6 SCR 703 : (2009) 4 SLR 544 : (2009) 7 UJ 3208 : (2009) 2 UPLBEC 1315
Uttar Pradesh Aided Colleges Transfer of Teachers Rules, 2005 — Rule 4, 4(6), 6Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 2