COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 71 of 96

Supreme Court16 Mar 2009Dismissed

Kerala State Cashew Development Corporation Vs Shahal Hassan Mussaliar and Another

Supreme Court Of India · AIR 2009 SC 2098 : (2009) 4 JT 155 : (2009) 2 KLT 95 : (2009) 3 SCALE 829 : (2009) 12 SCC 635 : (2009) 4 SCR 419 : (2009) 3 UJ 1414

Constitution of India, 1950 — Article 13, 14, 145, 19, 19(1)Kerala Cashew Factories (Requisitioning) (Amendment) Act, 1985 — Section 2, 3Kerala Cashew Factories (Requisitioning) Act, 1979 — Section 11, 3, 3(1), 3(2)

Supreme Court16 Mar 2009Dismissed

State of Rajasthan and Another Vs S.N. Tiwari and Others

Supreme Court Of India · AIR 2009 SC 2104 : (2009) 2 AWC 2047 Supp : (2009) 4 JT 96 : (2009) 4 SCALE 538 : (2009) 4 SCC 700 : (2009) 5 SCR 448 : (2009) 2 SLJ 445 : (2009) 3 SLR 591 : (2009) 3 UJ 1276

Supreme Court16 Mar 2009Allowed

Uma Nath Pandey and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 2009 SC 2375 : (2009) CLT 889 : (2009) 237 ELT 241 : (2009) 4 JT 121 : (2009) 1 OLR 875 : (2009) 1 OLR 872 : (2009) 4 SCALE 347 : (2009) 12 SCC 40 : (2009) 5 SCR 374 : (2009) 3 UJ 1434

Supreme Court16 Mar 2009Dismissed

New India Assurance Co. Ltd. Vs Satpal Singh Muchal

Supreme Court Of India · (2010) 2 ALT 4 : (2009) 3 AWC 2993 Supp : (2009) 4 JT 85(1) : (2009) 3 SCALE 838 : (2009) 12 SCC 673 : (2009) 4 SCR 415

Supreme Court16 Mar 2009Disposed Of

Kavita Yadav Vs Rahul Yadav

Supreme Court Of India · (2009) 4 JT 106

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

Supreme Court06 Mar 2009Dismissed

State of U.P. and Another Vs Radhey Shyam Rai

Supreme Court Of India · (2009) 2 AWC 1771 Supp : (2009) 121 FLR 736 : (2009) 3 JT 393 : (2009) 3 MLJ 1350 : (2009) 3 SCALE 754 : (2009) 5 SCC 577 : (2009) 5 SCR 143

Constitution of India, 1950 — Article 12, 226, 298

Supreme Court06 Mar 2009Allowed

State of A.P. Vs M. Radha Krishna Murthy

Supreme Court Of India · (2009) 2 ACR 1282 : (2009) 1 ALD(Cri) 625 : (2009) 2 ALT(Cri) 200 : (2009) CLT 812 : (2009) CriLJ 1896 : (2009) 3 JT 410 : (2009) 2 RLW 1209 : (2009) 3 SCALE 649 : (2009) 5 SCC 117 : (2009) 4 SCR 67

Andhra Pradesh Excise Act, 1968 — Section 34Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 2, 7

Supreme Court06 Mar 2009Allowed

Jagjit Singh Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 1285 : AIR 2009 SC 2133 : (2009) 1 ALD(Cri) 555 : (2009) CriLJ 2440 : (2009) 3 JT 382 : (2009) 3 SCALE 680 : (2009) 4 SCC 759 : (2009) 4 SCR 75

Criminal Procedure Code, 1973 (CrPC) — Section 207Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 304B(1), 498A

Supreme Court06 Mar 2009

Yumnam Ongbi Tampha and Ibemma Devi Vs Yumnam Joykumar Singh and Others

Supreme Court Of India · (2009) AIRSCW 5350 : (2009) 2 AWC 1442 Supp : (2009) 4 JT 307 : (2009) MPLJ 1 : (2009) 2 RLW 1052 : (2009) 3 SCALE 571 : (2009) 4 SCC 780 : (2009) 5 SCR 157 : (2009) 3 UC 1959

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

Supreme Court06 Mar 2009Dismissed

Pappu Vs Sonu and Another

Supreme Court Of India · AIR 2009 SC 2372 : (2009) CriLJ 2848 : (2009) 3 JT 372 : (2009) 4 SCALE 341 : (2009) 11 SCC 565 : (2009) 4 SCR 108

Uttar Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2004 — Rule 22(5)

Supreme Court06 Mar 2009Allowed

PTC India Ltd. Vs Central Electricity Regulatory Commission thr. its Secretary

Supreme Court Of India · (2009) ELR 489 : (2009) 3 JT 564 : (2009) 3 SCALE 845 : (2009) 5 SCC 466 : (2009) 4 SCR 134 : (2009) 3 UJ 1543

Electricity Act, 2003 — Section 111, 121, 178, 178(2), 179Electricity Regulatory Commission Act, 1998 — Section 14(1), 14(2), 14A(7), 18(5), 26(1)Government of India Act, 1915 — Section 108

Supreme Court06 Mar 2009Disposed Of

Inspector of Customs, Akhnoor J and K Vs Yash Pal and Another

Supreme Court Of India · (2009) 2 ACR 1288 : (2010) AIRSCW 10 : (2009) 57 BLJR 1260 : (2009) CriLJ 2251 : (2009) 236 ELT 3 : (2009) 2 JKJ 16 : (2009) 3 JT 577 : (2009) 1 RLW 830 : (2009) 3 SCALE 590 : (2009) 4 SCC 769 : (2009) 4 SCR 118 : (2009) 2 ShimLC 291 : (2009) 8 Supreme 22

Criminal Procedure Code, 1898 (CrPC) — Section 342, 342ACriminal Procedure Code, 1973 (CrPC) — Section 205(1), 233(2), 243(1), 247, 313Customs Act, 1962 — Section 108, 110

Supreme Court06 Mar 2009Allowed

Abdul Rahim and Others Vs SK. Abdul Zabar and Others

Supreme Court Of India · AIR 2010 SC 211 : (2010) 3 ALT 7 : (2009) 2 AWC 2040 Supp : (2009) 3 JT 569 : (2009) 4 MLJ 1075 : (2009) MPLJ 81 : (2009) 1 OLR 936 : (2009) 5 SCALE 43 : (2009) 6 SCC 160 : (2009) 4 SCR 32 : (2009) 3 UJ 1067

Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 31

Supreme Court06 Mar 2009Allowed

Samira Khanum Vs Md. Asfar Towheed and Another

Supreme Court Of India · (2009) 2 ACR 1230 : AIR 2009 SC 2149 : (2009) 2 ALT(Cri) 189 : (2010) CLT 409 : (2009) CriLJ 2445 : (2009) 3 JT 379 : (2009) 1 RLW 924 : (2009) 3 SCALE 780 : (2009) 4 SCC 49 : (2009) 4 SCR 112

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

Supreme Court06 Mar 2009Allowed

Izharul Haq Abdul Hamid Shaikh and Another Vs State of Gujarat

Supreme Court Of India · (2009) 2 ACR 1232 : (2009) 57 BLJR 1209 : (2009) 2 GLR 1502 : (2009) 3 JT 385 : (2009) 3 SCALE 791 : (2009) 5 SCC 283 : (2009) 4 SCR 1 : (2009) 3 UJ 1133

Arms Act, 1959 — Section 25(1)AA, 25(1)ABConstitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 439

Supreme Court06 Mar 2009Dismissed

Parmanand Patel (Dead) by LR. and Another Vs Sudha A. Chowgule and Others

Supreme Court Of India · AIR 2009 SC 1593 : (2009) 4 JT 504 : (2009) 5 MLJ 157 : (2009) 3 SCALE 922 : (2009) 11 SCC 127 : (2009) 4 SCR 172

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 283(1)

Supreme Court06 Mar 2009Allowed

Mohd. Asif Vs State of Uttaranchal

Supreme Court Of India · (2009) 2 ACR 1238 : (2010) AIRSCW 439 : (2010) AIRSCW 300 : (2009) 3 ALT(Cri) 281 : (2009) CLT 880 : (2009) CriLJ 2789 : (2009) 4 JT 1 : (2009) 3 SCALE 695 : (2009) 11 SCC 497 : (2009) 4 SCR 12 : (2009) 2 UC 868

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

Supreme Court06 Mar 2009Dismissed

Rakesh Kumar Vs State of Haryana

Supreme Court Of India · (2009) 1 ALD(Cri) 600 : (2009) 3 CGLJ 48 : (2009) CriLJ 1895 : (2009) 3 JT 377 : (2009) 4 KCCR 2422 : (2009) 1 RLW 868 : (2009) 3 SCALE 567 : (2009) 11 SCC 81 : (2009) 3 SCR 1190

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 304B, 498A

Supreme Court06 Mar 2009Dismissed

Abhimanyu Dass Jain (D) thr. L.Rs. and Another Vs Board of Revenue and Others

Supreme Court Of India · (2009) 3 JT 324

Supreme Court06 Mar 2009Disposed Of

Santosh Devidas Behade and Others Vs State of Maharashtra

Supreme Court Of India · (2009) 3 ACR 2523 : (2009) 2 ALD(Cri) 217 : (2009) CLT 869 : (2009) 7 JT 417 : (2009) 3 SCALE 727 : (2009) 13 SCC 680 : (2009) 4 SCR 83

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302