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Supreme Court Of India judgments, 2009

1,919 judgments · page 66 of 96

Supreme Court25 Mar 2009Allowed

Nicholas V. Menezes Vs Joseph M. Menezes and Others

Supreme Court Of India · (2009) 3 AWC 2236 Supp : (2009) 4 JT 411 : (2009) 8 MLJ 1416 : (2009) MPLJ 111 : (2009) 1 OLR 842 : (2009) 155 PLR 599 : (2009) 4 SCALE 182 : (2009) 4 SCC 791 : (2009) 2 ShimLC 113 : (2009) 3 UC 1647 : (2009) 5 UJ 2121

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Supreme Court25 Mar 2009Allowed

Chunduru Siva Ram Krishna and Another Vs Peddi Ravindra Babu and Another

Supreme Court Of India · (2009) 2 ACR 2064 : (2009) 57 BLJR 1563 : (2009) 4 JT 402 : (2009) 4 SCALE 685 : (2009) 11 SCC 203 : (2009) 4 SCR 1129 : (2009) 4 UJ 1999

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 482Penal Code, 1860 (IPC) — Section 34, 37, 406, 420, 424
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Supreme Court25 Mar 2009Dismissed

Rajesh Pandey Vs State of U.P.

Supreme Court Of India · (2009) AIRSCW 3364 : (2009) 7 JT 140 : (2009) 1 OLR 897 : (2009) 4 SCALE 533 : (2009) 5 SCC 132 : (2009) 4 SCR 1147

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court25 Mar 2009Disposed Of

U.P.S.R.T.C. Vs Jagdish Prasad Gupta

Supreme Court Of India · AIR 2009 SC 2328 : (2009) 2 AWC 1928 Supp : (2009) 122 FLR 734 : (2009) 7 JT 69 : (2009) 3 LLJ 203 : (2009) 5 SCALE 319 : (2009) 12 SCC 609 : (2010) 1 SCC(L&S) 156 : (2009) 5 SCR 1153 : (2009) 3 SLR 584

Constitution of India, 1950 — Article 136
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Supreme Court25 Mar 2009Partly Allowed

Commissioner of Income Tax, New Delhi Vs Eli Lilly and Company (India) Pvt. Ltd.

Supreme Court Of India · (2009) 223 CTR 20 : (2009) 312 ITR 225 : (2009) 5 JT 78 : (2009) 4 SCALE 384 : (2009) 15 SCC 1 : (2009) 5 SCR 20 : (2009) 178 TAXMAN 505 : (2009) 4 UJ 1742

Constitution Of India, 1950 — Article 245Income Tax Rules, 1962 — Rule 36A, 37, 114AIncome Tax Act, 1961 — Section 2, 4, 4(1), 4(2), 5, 5(2)(b), 9(1), 9(1)(ii), 9(1)(iii), 15, 40, 40(a)(ii), 40(a)(iii), 42(1), 133A, 159A, 160, 160(1)(i), 161, 162, 163, 190, 191, 192, 192(1), 192(2), 194, 194A, 194B, 194BB, 200, 201, 201(1), 201(1A), 203, 203A, 206, 271C, 271C(1)(a), 273B
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Supreme Court24 Mar 2009Dismissed

National Aviation Company of India Ltd. Vs S.M.K. Khan

Supreme Court Of India · AIR 2009 SC 2637 : (2009) AIRSCW 4058 : (2009) 3 AWC 2227 Supp : (2009) 121 FLR 593 : (2009) 4 JT 279 : (2009) 3 LLJ 40 : (2009) 4 MLJ 312 : (2009) 5 SCALE 162 : (2009) 5 SCC 732 : (2009) 2 SCC(L&S) 1 : (2009) 4 SCR 1092 : (2009) 2 SLJ 456 : (2009) 4 SLR

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Supreme Court24 Mar 2009Allowed

Nirbhai Kumar Vs Maya Devi and Others

Supreme Court Of India · (2009) 3 AWC 2233 Supp : (2009) 7 JT 32 : (2009) 5 SCALE 328 : (2009) 5 SCC 399 : (2009) 4 SCR 1052 : (2009) 1 UD 586

Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1)(a)
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Supreme Court24 Mar 2009Allowed

Ms. Ins. Malhotra Vs Dr. A. Kriplani and Others

Supreme Court Of India · (2009) ACJ 2284 : (2009) 6 ALD 25 : (2010) 1 ALD(Cri) 115 : (2009) 2 AWC 1734 Supp : (2009) 3 BomCR 770 : (2009) 2 CompLJ 472 : (2009) 2 CPJ 18 : (2009) 4 JT 266 : (2009) 8 MLJ 1484 : (2009) 154 PLR 481 : (2010) 2 RLW 1294 : (2009) 5 SCALE 87 : (2009) 4 S

Consumer Disputes Redressal Commission Act, 1986 — Section 23Consumer Protection Act, 1986 — Section 13(4)Penal Code, 1860 (IPC) — Section 304A
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