Supreme Court19 Mar 2009Allowed
G.R. Lokhande and Others Vs V.B. Tilekar and Others
Supreme Court Of India · (2009) 03 SC CK 0066
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 69 of 96
Supreme Court19 Mar 2009Allowed
Jagdish Vs State of Madhya Pradesh
Supreme Court Of India · (2009) 9 SCC 495
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court19 Mar 2009Disposed Of
P. Subramanian Vs State of Tamil Nadu
Supreme Court Of India · (2009) 03 SC CK 0038
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
Supreme Court19 Mar 2009Disposed Of
Veena Corp. through Rajan Babulal Mehta Vs Ashok Arjanbhai Jolia and Others
Supreme Court Of India · (2009) AIRSCW 3695 : (2010) 4 ALT 21 : (2009) 5 JT 357 : (2009) 4 SCALE 636 : (2009) 12 SCC 344 : (2009) 5 SCR 675
Development Control Regulations for Greater Bombay, 1991 — Regulation 6.24Greater Bombay Development Control Rules, 1991 — Rule 33(10), 51
Supreme Court18 Mar 2009Allowed
Gurvachan Kaur and Others Vs Salikram (Dead) through Lrs.
Supreme Court Of India · (2009) 03 SC CK 0236
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court18 Mar 2009Allowed
Virendra Dhar Tripathi Vs State of U.P. and Others
Supreme Court Of India · (2009) 03 SC CK 0235
Societies Registration Act, 1860 — Section 25
Supreme Court18 Mar 2009dismissed
Mangoo Ram Vs State of Jammu and Kashmir and Another
Supreme Court Of India · (2009) 03 SC CK 0234
State Land Acquisition Act, 1990 — Section 4(1), 5A, 5A(2), 6, 7
Supreme Court18 Mar 2009Allowed
Bhakuadas and Others Vs Nankibai and Another
Supreme Court Of India · (2009) 03 SC CK 0233
Supreme Court18 Mar 2009Dismissed
Sethuraman Vs Rajamanickam
Supreme Court Of India · (2009) 1 ALD(Cri) 871 : (2009) CriLJ 2247 : (2009) 2 CTC 660 : (2009) 4 JT 164 : (2009) 43 OCR 97 : (2009) 1 OLR 915 : (2009) 3 SCALE 840 : (2009) 5 SCC 153 : (2009) 4 SCR 510
Criminal Procedure Code, 1973 (CrPC) — Section 200, 311, 397, 397(2), 91
Supreme Court18 Mar 2009Dismissed
Hongkong and Shanghai Banking Corp. Ltd. Vs Government of India and Another
Supreme Court Of India · (2010) 5 ALT 8 : (2009) 121 FLR 290 : (2009) 4 JT 166 : (2009) 3 LLJ 62 : (2009) 4 SCALE 649 : (2009) 13 SCC 771 : (2010) 1 SCC(L&S) 304 : (2009) 4 SCR 579 : (2009) 4 SLR 86
Industrial Disputes Act, 1947 — Section 17B
Supreme Court18 Mar 2009Allowed
Godrej Sara Lee Ltd. Vs Asst. Commissioner (AA) and Another
Supreme Court Of India · (2009) AIRSCW 4243 : (2009) 236 ELT 425 : (2009) 7 JT 1 : (2009) 4 SCALE 666 : (2009) 14 SCC 338 : (2009) 4 SCR 1183 : (2009) 3 UJ 1550 : (2009) 25 VST 271
Constitution of India, 1950 — Article 226Kerala Value Added Tax Act, 2003 — Section 6(1)
Supreme Court18 Mar 2009Dismissed
Canara Bank by its M.D. Vs Damodhar Govind Idoorkar and Others
Supreme Court Of India · (2010) 2 ALT 30 : (2009) 121 FLR 1153 : (2009) 14 JT 162 : (2009) 3 LLJ 215 : (2009) 3 SCALE 843 : (2009) 4 SCC 323 : (2009) 1 SCC(L&S) 832 : (2009) 4 SCR 587 : (2009) 3 SLR 788
Supreme Court18 Mar 2009Allowed
Rameshwar Dayal Mangala @ Ramesh Chand Vs Harish Chand and Another
Supreme Court Of India · (2009) 4 ALT 6 : (2009) 3 AWC 2403 Supp : (2009) 4 JT 100 : (2009) 1 OLR 900 : (2009) 106 RD 814 : (2009) 5 SCALE 24 : (2009) 4 SCC 800 : (2009) 4 SCR 505 : (2009) 2 ShimLC 109
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100
Supreme Court18 Mar 2009Disposed Of
Ajoy Kumar Ghose Vs State of Jharkhand and Another
Supreme Court Of India · AIR 2009 SC 2282 : (2009) CriLJ 2824 : (2009) 4 JT 245 : (2009) 43 OCR 228 : (2009) 3 PLJR 50 : (2009) 4 SCALE 267 : (2009) 14 SCC 115 : (2009) 4 SCR 515 : (2009) 3 UJ 1357
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 164, 173, 192, 195Penal Code, 1860 (IPC) — Section 177, 181, 182, 192, 196Societies Registration Act, 1860 — Section 23
Supreme Court18 Mar 2009Allowed
State of Himachal Pradesh Vs Sh. Sada Ram and Another
Supreme Court Of India · (2009) 2 CTC 655 : (2009) 4 JT 165 : (2009) 2 OLR 59 : (2009) 3 SCALE 842 : (2009) 4 SCC 422
Supreme Court17 Mar 2009Allowed
Mohamed Ali Vs The State represented by The Inspector of Police
Supreme Court Of India · (2009) 03 SC CK 0232
Penal Code, 1860 (IPC) — Section 392, 395, 397
Supreme Court17 Mar 2009Allowed
State of Assam Vs Barak Upatyaka D.U. Karmachari Sanstha
Supreme Court Of India · AIR 2009 SC 2249 : (2009) AIRSCW 5411 : (2009) 5 GLT 14 : (2009) 4 JT 127 : (2009) 4 LLJ 279 : (2009) 4 SCALE 355 : (2009) 5 SCC 694 : (2009) 2 SCC(L&S) 109 : (2009) 4 SCR 467 : (2009) 2 SLJ 449 : (2009) 6 SLR 355 : (2009) 3 UJ 1110
Assam Co-operative Societies Act, 1949 — Section 85Constitution of India, 1950 — Article 12, 142, 21, 226, 23
Supreme Court17 Mar 2009Allowed
Bangalore U.R.D. Co-op. M.P.S. Union Ltd. Vs The Regional Director, ESI Corpn. and Another
Supreme Court Of India · (2009) 03 SC CK 0181
Employees State Insurance (General) Regulations, 1950 — Regulation 31A, 31CEmployees State Insurance Act, 1948 — Section 85B
Supreme Court17 Mar 2009Disposed Of
M. Adaikkan Vs Registrar of Co-operative Sty. and Another
Supreme Court Of India · (2009) 03 SC CK 0179
Supreme Court17 Mar 2009Disposed Of
Balram Sharma Vs Union of India (UOI) and Another
Supreme Court Of India · (2009) 03 SC CK 0165
Oil and Natural Gas Corporation Leave Regulations, 1995 — Rule 14(2), 14(4), 14(5)