Supreme Court13 Apr 2009Allowed
Ajay Kumar Garg Vs Gaurav and Another
Supreme Court Of India · (2009) 04 SC CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 391
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 60 of 96
Supreme Court13 Apr 2009Disposed Of
Tirupati Jute Industries P. Ltd. and Another Vs State of West Bengal and Others
Supreme Court Of India · (2010) 2 ALT 26 : (2009) 2 AWC 1867 Supp : (2009) 3 CALLT 20 : (2009) 2 GLH 546 : (2009) 5 JT 689 : (2009) 3 LLJ 247 : (2009) 5 SCALE 715 : (2009) 14 SCC 406 : (2010) 1 SLJ 152 : (2009) 4 SLR 505
Constitution of India, 1950 — Article 142
Supreme Court11 Apr 2009Allowed
Jayendra Vishnu Thakur Vs State of Maharashtra and Another
Supreme Court Of India · (2009) 04 SC CK 0068
Constitution Of India, 1950 — Article 21, 32Code of Criminal Procedure, 1973 — Section 82, 83, 85, 87, 90(a), 265, 273, 299, 299(1), 342Evidence Act, 1872 — Section 3, 33, 137, 138
Supreme Court09 Apr 2009Allowed
West Bengal Electricity Regulatory Commission Vs Gajendra Haldea and Others
Supreme Court Of India · (2009) MPLJ 328 : (2009) 6 SCR 827
Electricity Act, 2003 — Section 111, 121, 125, 127, 142
Supreme Court09 Apr 2009Allowed
Patri Vyapar Mandal Delhi (Regd.) Vs M.C.D. Town Hall and Others
Supreme Court Of India · (2010) ACJ 1841 : (2009) 5 JT 664 : (2009) 5 SCALE 310 : (2009) 12 SCC 475 : (2009) 5 SCR 784
Supreme Court09 Apr 2009Allowed
TGN Kumar Vs State of Kerala and Others
Supreme Court Of India · (2011) 1 SCC(Cri) 893
Penal Code, 1860 (IPC) — Section 420
Supreme Court09 Apr 2009Dismissed
Akhtar and Others Vs State of Uttaranchal
Supreme Court Of India · (2009) 2 ACR 1664 : (2010) AIRSCW 32 : (2009) AIRSCW 5248 : (2009) 2 ALD(Cri) 522 : (2009) 57 BLJR 1481 : (2009) 5 JT 408 : (2009) NCC 418 : (2009) 5 SCALE 447 : (2009) 13 SCC 722 : (2009) 5 SCR 771 : (2009) 8 Supreme 129 : (2009) 4 UJ 1721
Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(3), 378(3), 379Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35
Supreme Court09 Apr 2009Allowed
Posuram Deshmukh Vs State of Chhattisgarh
Supreme Court Of India · (2009) 2 ACR 1881 : AIR 2009 SC 2482 : (2009) AIRSCW 4613 : (2009) 7 JT 120 : (2009) 5 SCALE 332 : (2009) 13 SCC 154 : (2009) 5 SCR 807 : (2009) 3 Supreme 745
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
Supreme Court09 Apr 2009Disposed Of
State of Orissa Vs Prasanna Kumar Mohanty
Supreme Court Of India · (2009) 2 ACR 1654 : (2009) 57 BLJR 1832 : (2009) CriLJ 4452 : (2009) 14 JT 159 : (2009) 43 OCR 463 : (2009) 6 SCALE 110 : (2009) 7 SCC 412 : (2009) 6 SCR 843 : (2009) 5 UJ 2123
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 33
Supreme Court09 Apr 2009Allowed
Dalip Babulal Tapadia Vs State of Maharashtra
Supreme Court Of India · (2009) 16 SCC 714 : (2011) 6 RCR(Criminal) 2124 : (2009) SCR 2015 : (2010) 3 SCC(Cri) 396 : (2009) 2 BCR(Cri) 582 : (2009) 3 CriCC 395
Criminal Procedure Code, 1973 (CrPC) — Section 438Indian Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471, 511
Supreme Court09 Apr 2009Disposed Of
New India Assurance Company Limited Vs Pradeep Kumar
Supreme Court Of India · (2009) ACJ 1729 : (2010) 4 ALT 22 : (2009) 4 AWC 3373 Supp : (2009) 3 CompLJ 378 : (2009) 8 JT 111 : (2009) 7 SCC 787 : (2009) 16 SCR 508 : (2010) 1 UC 152
Consumer Protection Act, 1986 — Section 21Insurance Act, 1938 — Section 64UM, 64UM(2)
Supreme Court09 Apr 2009Partly Allowed
Union of India (UOI) Vs R. Dhandayuthapani
Supreme Court Of India · (2009) 04 SC CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(A)
Supreme Court09 Apr 2009Dismissed
Suchand Bouri Vs State of West Bengal
Supreme Court Of India · (2009) 2 ACR 1576 : AIR 2009 SC 2319 : (2009) 3 CALLT 14 : (2009) CriLJ 2840 : (2009) 5 JT 491 : (2009) 5 SCALE 478 : (2009) 17 SCC 63 : (2011) 1 SCC(Cri) 934 : (2009) 6 SCR 796
Penal Code, 1860 (IPC) — Section 147, 149, 300, 302, 304
Supreme Court09 Apr 2009Allowed
Central Electricity Regulatory Commission Vs Gajendra Haldea and Others
Supreme Court Of India · (2009) 3 AWC 2669 Supp : (2009) ELR 508 : (2009) 14 JT 317 : (2009) 11 SCC 556 : (2009) 5 SCR 821
Electricity Act, 2003 — Section 111, 121, 125, 127, 142
Supreme Court09 Apr 2009Disposed Of
Kapil Kumar Sharma Vs Lalit Kumar Sharma and Another
Supreme Court Of India · (2009) 04 SC CK 0038
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14
Supreme Court09 Apr 2009Allowed
West Bengal State Electricity Board Vs Gajendra Haldea and Others
Supreme Court Of India · (2009) 7 JT 240 : (2009) 6 MhLj 8 : (2009) 5 SCALE 484 : (2009) 7 SCC 384 : (2009) 6 SCR 838
Electricity Act, 2003 — Section 111, 121, 125, 127, 142
Supreme Court09 Apr 2009Allowed
PTC India Ltd. Vs Gajendra Haldea and Others
Supreme Court Of India · (2009) 5 JT 672 : (2009) 3 PLJR 102 : (2009) 5 SCALE 411 : (2009) 13 SCC 414 : (2009) 5 SCR 815
Electricity Act, 2003 — Section 111, 121, 125, 127, 142
Supreme Court09 Apr 2009Allowed
CESC Ltd. Vs Gajendra Haldea and Others
Supreme Court Of India · (2009) ELR 496 : (2009) 5 SCALE 489 : (2009) 14 SCC 395 : (2009) 5 SCR 832 : (2009) 4 UJ 1738
Electricity Act, 2003 — Section 111, 121, 125, 127, 142
Supreme Court09 Apr 2009Disposed Of
Indian Oil Corporation Limited Vs Commissioner of Sales Tax and Another
Supreme Court Of India · (2012) 51 VST 504
Central Sales Tax Act, 1956 — Section 6A, 6A(2)
Supreme Court09 Apr 2009Disposed Of
Jai Jagdamba Malleable (P) Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (2009) 04 SC CK 0007
Central Excises and Salt Act, 1944 — Section 32E, 32F(1), 32L