Supreme Court13 Apr 2009Dismissed
M.D. Thomas Vs P.S. Jaleel and Another
Supreme Court Of India · (2009) 2 ALD(Cri) 9 : (2010) 2 ALT(Cri) 95 : (2009) 2 KLT 990 : (2009) 14 SCC 398
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 59 of 96
Supreme Court13 Apr 2009Allowed
R. Handa Vs Abhaya Land and Finance Pvt. Ltd. and Others
Supreme Court Of India · (2009) 04 SC CK 0304
Supreme Court13 Apr 2009Disposed Of
Maitreyee Roy Choudhury (Needas) Vs Aveek Roy Chouwdhury
Supreme Court Of India · (2009) 04 SC CK 0303
Supreme Court13 Apr 2009Allowed
The Secretary, Seethalakshmi Aachi Women''s College and Another Vs C. Jaishankar and Others
Supreme Court Of India · (2009) 123 FLR 158 : (2009) 5 JT 483 : (2009) 3 LLJ 369
Supreme Court13 Apr 2009Disposed Of
Foodworld Super Markets Ltd. and Another Vs Shri H. Sujan Singh and Others
Supreme Court Of India · (2009) 1 CLR 1087 : (2009) 5 JT 485 : (2009) 5 SCALE 714 : (2009) 14 SCC 359
Constitution of India, 1950 — Article 227
Supreme Court13 Apr 2009Allowed
Avinash Mehrotra Vs Union of India (UOI) and Others
Supreme Court Of India · (2009) 5 JT 363 : (2009) 4 KCCR 2840 : (2009) 3 LW 422 : (2009) 4 MLJ 298 : (2009) 2 RLW 102 : (2009) 5 SCALE 354 : (2009) 6 SCC 398 : (2009) 5 SCR 913 : (2009) 6 SLR 514 : (2009) 5 UJ 2187
Constitution of India, 1950 — Article 14, 15, 19, 21, 21A
Supreme Court13 Apr 2009Dismissed
CSANGO and Others Vs Union Bank of India
Supreme Court Of India · (2009) AIRSCW 5556 : (2009) 5 JT 375 : (2009) 6 SCALE 300 : (2009) 13 SCC 352 : (2009) 5 SCR 937
Supreme Court13 Apr 2009Allowed
Ludhiana Improvement Trust, Ludhiana and Another Vs Shakti Co-operative House Building Society Ltd.
Supreme Court Of India · (2009) 2 AWC 1981 Supp : (2009) 2 CompLJ 321 : (2009) 5 JT 425 : (2009) 5 SCALE 373 : (2009) 12 SCC 369 : (2009) 6 SCR 12 : (2009) 5 UJ 2092
Consumer Protection Act, 1986 — Section 2, 2(1), 21Monopolies and Restrictive Trade Practices Act, 1969 — Section 36APunjab Town Improvement Act, 1922 — Section 56, 56(1)
Supreme Court13 Apr 2009Allowed
Mohammad Raofuddin Vs The Land Acquisition Officer
Supreme Court Of India · (2009) 2 AWC 1974 Supp : (2009) 1 CLR 1094 : (2009) 5 JT 439 : (2009) 5 SCALE 381 : (2009) 14 SCC 367 : (2009) 5 SCR 864 : (2009) 5 UJ 2228
Constitution of India, 1950 — Article 133Land Acquisition Act, 1894 — Section 15, 18, 23, 24, 4
Supreme Court13 Apr 2009
Commissioner of Central Excise, Nagpur Vs Shree Baidyanath Ayurved Bhawan Ltd. Shree Baidyanath Ayurved Bhawan Ltd. Vs Commissioner of Central Excise, Patna
Supreme Court Of India · (2009) 164 ECR 101 : (2009) 237 ELT 225 : (2009) 6 JT 29 : (2009) 5 SCALE 396 : (2009) 12 SCC 419 : (2009) 5 SCR 879 : (2009) 3 UJ 1456 : (2009) 12 Vat Reporter 39
Drugs and Cosmetics Act, 1940 — Section 3
Supreme Court13 Apr 2009
Mahtab Singh and Another Vs State of U.P.
Supreme Court Of India · (2009) 2 ACR 1884 : AIR 2009 SC 2298 : (2009) 1 ALD(Cri) 787 : (2009) CLT 1118 : (2009) 5 JT 431 : (2009) 5 SCALE 500 : (2009) 13 SCC 670 : (2009) 5 SCR 848
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 378, 386Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court13 Apr 2009Dismissed
Ravindra Kumar Madhanlal Goenka and Another Vs Rugmini Ram Raghav Spinners P. Ltd.
Supreme Court Of India · (2009) 2 ACR 1581 : AIR 2009 SC 2383 : (2009) CriLJ 2852 : (2009) 13 JT 203 : (2009) 43 OCR 546 : (2009) 6 SCALE 162 : (2009) 11 SCC 529 : (2009) 6 SCR 27 : (2009) 2 ShimLC 120
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 482Penal Code, 1860 (IPC) — Section 120B, 161, 165, 384, 406Prevention of Corruption Act, 1988 — Section 5(2)
Supreme Court13 Apr 2009Allowed
Sarva Shramik Sangh Vs Indian Oil Corporation Ltd. and Others
Supreme Court Of India · AIR 2009 SC 2355 : (2009) 121 FLR 908 : (2009) 6 JT 53 : (2009) 3 LLJ 237 : (2009) 4 RLW 3296 : (2009) 6 SCALE 73 : (2009) 11 SCC 609 : (2009) 2 SCC(L&S) 651 : (2009) 6 SCR 39 : (2010) 1 SLJ 184 : (2009) 4 SLR 141 : (2009) 5 UJ 2237
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10, 10(1), 12(1), 12(5), 2
Supreme Court13 Apr 2009Allowed
Mahabir Prasad Jalan and Another Vs Satish Deora
Supreme Court Of India · (2009) 3 AWC 2579 Supp : (2009) 6 SCALE 646 : (2009) 11 SCC 555
Civil Procedure Code, 1908 (CPC) — Section 151
Supreme Court13 Apr 2009Allowed
Sharda Singh Vs State of U.P. and Others
Supreme Court Of India · (2009) 3 AWC 2553 Supp : (2010) 124 FLR 1004 : (2009) 5 JT 487 : (2010) 1 LLJ 253 : (2009) 6 SCALE 712 : (2009) 11 SCC 683 : (2009) 2 SCC(L&S) 665
Supreme Court13 Apr 2009Dismissed
Subramanian Swamy Vs State of T. Nadu and Others
Supreme Court Of India · (2009) 04 SC CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 433A
Supreme Court13 Apr 2009Allowed
Rajasthan Gramin Bank Vs Bishan Lal Bairwa
Supreme Court Of India · AIR 2010 SC 1789 : (2009) 122 FLR 165 : (2009) 5 JT 484 : (2009) 3 LLJ 235 : (2010) 13 SCC 248 : (2011) 1 SCC(L&S) 366
Industrial Disputes Act, 1947 — Section 17B
Supreme Court13 Apr 2009Dismissed
Judges Colony Welfare Assn. and Another Vs State of U.P. and Others
Supreme Court Of India · (2009) 04 SC CK 0120
Supreme Court13 Apr 2009Allowed
Medha Ashok Panchabhai Vs Ashok Atmaram Panchabha
Supreme Court Of India · (2009) 04 SC CK 0119
Hindu Marriage Act, 1955 — Section 13(1), 25
Supreme Court13 Apr 2009Dismissed
Pyare Lal (Dead) and Others Vs State of Haryana and Others
Supreme Court Of India · (2009) 04 SC CK 0118
Motor Vehicles Act, 1988 — Section 166, 173