Supreme Court08 Apr 2009Allowed

Katari Suryanarayana and Others Vs Koppisetti Subba Rao and Others

Supreme Court Of India · AIR 2009 SC 2907 : (2009) AIRSCW 4640 : (2009) 2 AWC 2003 Supp : (2009) 5 JT 283 : (2009) 4 MLJ 442 : (2009) 5 SCALE 238 : (2009) 11 SCC 183 : (2009) 5 SCR 672 : (2009) 3 Supreme 385

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 — Article 136Limitation Act, 1877 — Section 5
Supreme Court08 Apr 2009Allowed

Smt. Rumi Dhar Vs State of West Bengal and Another

Supreme Court Of India · (2009) 2 ACR 1875 : AIR 2009 SC 2195 : (2009) 1 ALD(Cri) 976 : (2009) 3 CALLT 26 : (2009) CLT 1011 : (2009) 5 JT 321 : (2009) 5 KCCR 3143 : (2009) 4 RLW 3434 : (2009) 5 SCALE 471 : (2009) 6 SCC 364 : (2009) 5 SCR 553

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 239, 320, 320(1), 401, 402Evidence Act, 1872 — Section 43
Supreme Court08 Apr 2009Allowed

M. Rathinaswami and Others etc. Vs State of Tamil Nadu and Others etc.

Supreme Court Of India · (2009) 5 JT 556 : (2009) 4 MLJ 1010 : (2009) 5 SCALE 492 : (2009) 5 SCC 625 : (2009) 2 SCC(L&S) 101 : (2009) 5 SCR 629 : (2010) 1 SLJ 66

Constitution of India, 1950 — Article 14, 16, 19(1)Penal Code, 1860 (IPC) — Section 124ATamil Nadu Revenue Subordinate Service Rules — Rule 5, 8A
Supreme Court08 Apr 2009Allowed

Lakshmi and Another Vs Chinnammal @ Rayyammal and Others

Supreme Court Of India · AIR 2009 SC 2352 : (2009) 3 ALT 46 : (2009) 3 AWC 2215 Supp : (2009) 7 JT 18 : (2009) 4 MLJ 1040 : (2009) 4 RLW 3287 : (2009) 5 SCALE 150 : (2009) 13 SCC 25 : (2009) 5 SCR 661 : (2009) 4 UJ 1581

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 10, Order 13 Rule 10(1), Order 13 Rule 10(I), Order 13 Rule 8Constitution of India, 1950 — Article 136, 227
Supreme Court08 Apr 2009Allowed

BSNL and Others Vs Abhishek Shukla and Another

Supreme Court Of India · (2009) 121 FLR 546 : (2009) 5 JT 310 : (2009) 5 SCALE 414 : (2009) 5 SCC 368 : (2009) 2 SCC(L&S) 53 : (2009) 5 SCR 544 : (2010) 1 SLJ 180 : (2009) 6 SLR 179 : (2009) 2 UPLBEC 1325

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 12
Supreme Court08 Apr 2009Allowed

Hira Lal and Others Vs State of U.P. and Others

Supreme Court Of India · (2009) 2 ACR 1669 : AIR 2009 SC 2380 : (2009) CriLJ 2849 : (2009) 5 JT 327 : (2009) 43 OCR 314 : (2009) 5 SCALE 418 : (2009) 11 SCC 89 : (2009) 5 SCR 567

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203, 204, 482, 483Penal Code, 1860 (IPC) — Section 420, 462, 467, 468, 471
Supreme Court08 Apr 2009Allowed

A.P. Public Service Commission Vs Baloji Badhavath and Others

Supreme Court Of India · (2009) 4 ALT 43 : (2009) 5 JT 563 : (2009) 4 MLJ 1017 : (2009) 5 SCC 1 : (2009) 1 SCC(L&S) 999 : (2009) 5 SCR 688 : (2009) 3 SLJ 476 : (2009) 4 SLR 635 : (2009) 4 UJ 1692

Andhra Pradesh Public Service Commission Rules, 1963 — Rule 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 13AA, 2(28), 22, 22ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 4
Supreme Court08 Apr 2009Allowed

Kusum Devi Vs Mohan Lal (dead) by L.Rs.

Supreme Court Of India · (2009) 3 JLJ 1 : (2009) 7 JT 107 : (2009) 5 SCALE 343 : (2009) 11 SCC 594 : (2009) 5 SCR 606 : (2009) 4 UJ 1950

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Karnataka Rent Control Act, 1961 — Section 21(1)
Supreme Court08 Apr 2009Dismissed

Satyapal Vs State of Haryana

Supreme Court Of India · (2009) 2 ACR 1857 : AIR 2009 SC 2190 : (2009) 1 ALD(Cri) 891 : (2009) 5 JT 291 : (2009) 5 SCALE 431 : (2009) 6 SCC 635 : (2009) 5 SCR 577

Penal Code, 1860 (IPC) — Section 376
Supreme Court08 Apr 2009Dismissed

Rajendra and Another Vs State of Uttar Pradesh

Supreme Court Of India · (2009) 2 ACR 1862 : AIR 2009 SC 2558 : (2009) AIRSCW 4459 : (2010) 1 ALD(Cri) 110 : (2009) CLT 1003 : (2009) 5 JT 305 : (2009) 5 SCALE 423 : (2009) 13 SCC 480 : (2009) 5 SCR 589 : (2009) 3 Supreme 57

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court06 Apr 2009Dismissed

Rajendran Vs N. Mohanan and Another

Supreme Court Of India · (2009) 4 BomCR 206 : (2009) 14 SCC 399

Criminal Procedure Code, 1973 (CrPC) — Section 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court06 Apr 2009Partly Allowed

State of Madhya Pradesh Vs Rameshwar and Others

Supreme Court Of India · (2009) 2 ACR 1868 : (2009) 3 ALT(Cri) 68 : (2009) CLT 1101 : (2009) CriLJ 2415 : (2009) 5 JT 171 : (2009) 5 SCALE 214 : (2009) 11 SCC 424 : (2009) 6 SCR 510

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401, 482
Supreme Court06 Apr 2009Disposed Of

Kishorsinh Ratansinh Jadeja Vs Maruti Corp. and Others

Supreme Court Of India · AIR 2009 SC 2882 : (2009) AIRSCW 5236 : (2009) 2 AWC 2017 Supp : (2009) 5 JT 180 : (2009) 3 PLJR 73 : (2010) 1 RLW 101 : (2009) 5 SCALE 229 : (2009) 5 SCR 527 : (2010) 1 ShimLC 236 : (2009) 3 Supreme 337 : (2009) 3 UC 1659 : (2009) 4 UJ 1567

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52Urban Land (Ceiling and Regulation) Act, 1976 — Section 20