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Supreme Court Of India judgments, 2009

1,919 judgments · page 68 of 96

Supreme Court20 Mar 2009Allowed

State Bank of India Vs B.S. Agricultural Industries (I)

Supreme Court Of India · AIR 2009 SC 2210 : (2009) 3 AWC 3132 Supp : (2009) 2 CPJ 29 : (2009) 4 JT 191 : (2009) 3 LW 185 : (2009) 154 PLR 496 : (2009) 4 SCALE 467 : (2009) 5 SCC 121 : (2009) 4 SCR 762 : (2009) 1 UC 669 : (2009) 4 UJ 1729

Consumer Protection Act, 1986 — Section 24A, 24A(1)Limitation Act, 1963 — Section 3
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Supreme Court20 Mar 2009Allowed

Century Textiles Industries Ltd. Vs Deepak Jain and Another

Supreme Court Of India · (2009) 3 ALD 43 : (2009) 3 AWC 2841 Supp : (2009) 2 JLJ 54 : (2009) 4 JT 342 : (2009) MPLJ 90 : (2009) 1 OLR 731 : (2009) 3 PLJR 155 : (2009) 4 SCALE 501 : (2009) 5 SCC 634 : (2009) 4 SCR 750 : (2009) 3 UC 2003 : (2009) 4 UJ 1798

Civil Procedure Code, 1908 (CPC) — Section 115, 152, 47
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Supreme Court20 Mar 2009Allowed

V. Subramaniam Vs Rajesh Raghuvandra Rao

Supreme Court Of India · AIR 2009 SC 1858 : (2009) AIRSCW 3329 : (2009) 3 BomCR 790 : (2009) 4 JT 212 : (2009) 4 MLJ 120 : (2009) 4 SCALE 459 : (2009) 5 SCC 608 : (2009) 5 SCR 942 : (2009) 4 UJ 1712

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 19(1), 300APartnership Act, 1932 — Section 69, 69(1), 69(2), 69(2A), 69(3)
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Supreme Court20 Mar 2009Allowed

State of Bihar Vs Upendra Narayan Singh and Others

Supreme Court Of India · (2009) 4 JT 577 : (2009) 5 MLJ 39 : (2009) 4 PLJR 73 : (2009) 4 SCALE 282 : (2009) 5 SCC 65 : (2009) 1 SCC(L&S) 1019 : (2009) 4 SCR 866 : (2009) 2 SLJ 392 : (2009) 4 UJ 1651

Charter Act, 1883 — Section 87
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Supreme Court20 Mar 2009Allowed

Nature Lovers Movement Vs State of Kerala and Others

Supreme Court Of India · (2009) 5 JT 127 : (2010) 1 MhLj 705 : (2010) MPLJ 294 : (2009) 4 SCALE 132 : (2009) 5 SCC 373 : (2009) 4 SCR 687 : (2009) 4 UJ 1805

Constitution of India, 1950 — Article 141, 226, 48A, 51AForest (Conservation) Act, 1980 — Section 2, 3, 3AGujarat Minor Minerals Rules, 1966 — Rule 18
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Supreme Court20 Mar 2009Allowed

D.D.A. Vs Mahender Singh and Another

Supreme Court Of India · AIR 2009 SC 3270 : (2009) AIRSCW 3310 : (2009) 3 AWC 15 Supp : (2009) 4 JT 208 : (2009) 3 PLJR 88 : (2009) 4 SCALE 363 : (2009) 5 SCC 339 : (2009) 4 SCR 788

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28, 34
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Supreme Court20 Mar 2009

C. Elumalai and Others Vs A.G.L. Irudayaraj and Another

Supreme Court Of India · AIR 2009 SC 2214 : (2009) 3 ALD 40 : (2009) 4 JT 241 : (2009) 4 MLJ 292 : (2009) 4 SCALE 73 : (2009) 4 SCC 213 : (2009) 4 SCR 774 : (2009) 3 UJ 1384

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 94Constitution of India, 1950 — Article 129
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Supreme Court20 Mar 2009Allowed

New India Assurance Co. Ltd. Vs Bismillah Bai and Others

Supreme Court Of India · (2009) ACJ 1598 : (2010) AIRSCW 221 : (2009) 3 AWC 2920 Supp : (2009) 2 JLJ 338 : (2009) 7 JT 79 : (2009) 6 MhLj 380 : (2009) MPLJ 331 : (2009) 43 OCR 156 : (2009) 4 SCALE 543 : (2009) 5 SCC 112 : (2009) 5 SCR 14 : (2009) 7 Supreme 472 : (2009) 3 UJ 1379

Motor Vehicles Act, 1988 — Section 140, 147, 166
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Supreme Court20 Mar 2009Allowed

Jagadguru Annadanishwara Maha Swamiji Vs V.C. Allipur and Another

Supreme Court Of India · AIR 2009 SC 3256 : (2009) AIRSCW 3287 : (2009) 5 JT 414 : (2009) 4 KCCR 2974 : (2009) 6 MhLj 169 : (2009) 5 MLJ 289 : (2009) 5 SCALE 39 : (2009) 4 SCC 625 : (2009) 5 SCR 8 : (2009) 3 SLJ 236

Contempt of Courts Act, 1971 — Section 11, 12, 2Limitation Act, 1963 — Section 14, 29(2), 5
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Supreme Court20 Mar 2009Dismissed

M.P. Housing Board Vs Progressive Writers and Publishers

Supreme Court Of India · AIR 2009 SC 1585 : (2009) 3 AWC 2618 Supp : (2010) 1 JLJ 108 : (2009) 4 JT 219 : (2009) 5 MLJ 145 : (2009) 4 SCALE 119 : (2009) 5 SCC 678 : (2009) 4 SCR 725

Arbitration Act, 1940 — Section 23, 30, 39Constitution of India, 1950 — Article 136
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Supreme Court20 Mar 2009Allowed

Leila David Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 3 ACR 2801 : AIR 2009 SC 3272 : (2009) 2 ALT(Cri) 28 : (2009) 11 JT 252 : (2009) 2 OLR 1 : (2009) 4 SCALE 429 : (2009) 4 SCC 578 : (2009) 4 UJ 2021

Constitution of India, 1950 — Article 129, 142, 21, 215Contempt of Courts Act, 1971 — Section 14, 14(1), 14(4)
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Supreme Court19 Mar 2009Partly Allowed

G.S. Iqbal Vs K.M. Khadar and Others

Supreme Court Of India · AIR 2009 SC 2116 : (2009) 6 ALD 17 : (2009) 5 JT 266 : (2009) 4 SCALE 626 : (2009) 11 SCC 398 : (2009) 4 SCR 655 : (2009) 3 UJ 1390

Constitution of India, 1950 — Article 102, 102(1), 102(2), 122, 173Election Symbols (Reservation and Allotment) Order, 1968 — Section 13Government of Union Territories Act, 1963 — Section 14, 4
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Supreme Court19 Mar 2009Allowed

Binani Zinc Limited Vs Kerala State Electricity Board and Others

Supreme Court Of India · (2009) ELR 1 : (2009) 5 JT 162 : (2009) 3 SCALE 849 : (2009) 11 SCC 244 : (2009) 4 SCR 636 : (2009) 3 UJ 1474

Constitution of India, 1950 — Article 12, 226Electricity (Supply) Act, 1948 — Section 43A(2), 46, 49, 56, 57Electricity Act, 2003 — Section 185
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