Supreme Court04 Mar 2009Allowed
Ballarpur Industries Ltd. Vs State rep. by Dy. Superintendent of Police
Supreme Court Of India · (2009) 1 OLR 700
Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 73 of 96
Supreme Court04 Mar 2009Disposed Of
Mahesh Dattatray Thirthkar Vs State of Maharashtra
Supreme Court Of India · AIR 2009 SC 2238 : (2009) 3 AWC 3077 Supp : (2009) 6 BomCR 354 : (2009) 5 JT 225 : (2009) 2 RLW 1593 : (2009) 4 SCALE 193 : (2009) 11 SCC 141 : (2009) 3 SCR 1122
Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 51A
Supreme Court04 Mar 2009Dismissed
State of Rajasthan Vs Ashfaq Ahmed
Supreme Court Of India · AIR 2009 SC 2307 : (2010) 1 CGLJ 21 : (2009) CriLJ 2833 : (2009) 2 GLH 435 : (2009) 7 JT 148 : (2009) 5 SCALE 138 : (2009) 11 SCC 720 : (2009) 6 SCR 306
Penal Code, 1860 (IPC) — Section 302
Supreme Court04 Mar 2009Allowed
Sh. Salil Chaturvedi and Prajwala Vs Union of India (UOI) and Others
Supreme Court Of India · (2010) 3 ALT 5 : (2009) 121 FLR 841 : (2010) 1 LW 961 : (2009) 4 SCC 798 : (2009) 1 SCR 505
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 43, 62
Supreme Court03 Mar 2009Dismissed
I. Glaskasden Grace and Others Vs Inspector of Police and Another
Supreme Court Of India · AIR 2009 SC 1629 : (2009) 3 JT 320 : (2009) 3 SCALE 554 : (2009) 12 SCC 769 : (2009) 3 SCR 990
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 419, 420, 466, 467
Supreme Court03 Mar 2009Disposed Of
Y. Venkaiah Vs State of A.P.
Supreme Court Of India · (2009) 2 ACR 1996 : AIR 2009 SC 2311 : (2010) 1 CGLJ 52 : (2009) CLT 946 : (2009) CriLJ 2834 : (2009) 4 JT 432 : (2009) 4 SCALE 154 : (2009) 12 SCC 126 : (2009) 4 SCR 915
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120B, 149, 33, 34, 420Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
Supreme Court03 Mar 2009Disposed Of
Syed Askari Hadi Ali Augustine Imam and Another Vs State (Delhi Admn.) and Another
Supreme Court Of India · AIR 2009 SC 3232 : (2009) AIRSCW 3251 : (2009) 2 ALD(Cri) 358 : (2009) 4 JT 522 : (2009) 3 SCALE 604 : (2009) 5 SCC 528 : (2009) 4 SCR 1017 : (2010) 1 ShimLC 286 : (2009) 4 Supreme 222
Succession Act, 1925 — Section 276, 63
Supreme Court03 Mar 2009Allowed
U.P. Power Corporation Ltd. Vs National Thermal Power Corporation Ltd. and Others
Supreme Court Of India · (2012) AIRSCW 753 : (2009) 3 ALD 139 : (2009) ELR 13 : (2009) 3 JT 462 : (2009) 3 SCALE 620 : (2009) 6 SCC 235 : (2009) 4 SCR 1060 : (2009) 3 Supreme 59 : (2009) 2 UJ 966 : (2009) 2 UPLBEC 1075
Electricity Regulatory Commission Act, 1998 — Section 13, 14(1), 14(2), 14A, 14A(7)
Supreme Court03 Mar 2009Disposed Of
Rajinder Singh Bhatti and Others Vs State of Haryana and Others
Supreme Court Of India · AIR 2009 SC 2232 : (2009) AIRSCW 5353 : (2009) 3 AWC 3062 Supp : (2009) 3 JT 206 : (2009) 5 LW 30 : (2010) 1 MLJ 158 : (2009) 3 SCALE 525 : (2009) 11 SCC 480 : (2009) 3 SCR 964 : (2009) 6 Supreme 203
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 11, 11(2), 11A, 36, 4
Supreme Court03 Mar 2009Dismissed
Fida Hussain Bohra Vs The State of Maharashtra
Supreme Court Of India · (2009) 1 ACR 1001 : AIR 2009 SC 2080 : (2009) 2 ALT(Cri) 157 : (2009) CriLJ 1775 : (2009) 3 JT 311(1) : (2009) 3 RLW 2723 : (2009) 3 SCALE 419 : (2009) 5 SCC 150 : (2009) 3 SCR 998
Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court03 Mar 2009Allowed
Dilip Kumar Garg and Another Vs State of U.P. and Others
Supreme Court Of India · (2009) 121 FLR 396 : (2009) 3 JT 202 : (2009) 3 SCALE 521 : (2009) 4 SCC 753 : (2009) 1 SCC(L&S) 938 : (2009) 3 SCR 955 : (2010) 1 SLJ 131 : (2009) 2 UPLBEC 1067
Constitution of India, 1950 — Article 14, 309Uttar Pradesh Service of Engineers (Building and Roads Branch) Class-II Rules, 1936 — Rule 9, 9(1)
Supreme Court03 Mar 2009Allowed
Man Singh Vs Commissioner, Garhwal Mandal, Pauri and Others
Supreme Court Of India · AIR 2009 SC 2316 : (2009) 2 AWC 2037 Supp : (2009) 3 JT 289 : (2009) 4 SCALE 645 : (2009) 11 SCC 448 : (2009) 2 SCC(L&S) 636 : (2009) 3 SCR 1102 : (2009) 3 SLR 241 : (2009) 2 UPLBEC 1071
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court03 Mar 2009Allowed
State of M.P. Vs Dhara Singh and Another
Supreme Court Of India · (2009) 1 ACR 992 : AIR 2009 SC 1978 : (2009) AIRSCW 1622 : (2009) 3 JT 277 : (2009) 3 SCALE 423 : (2009) 11 SCC 124 : (2009) 3 SCR 935 : (2009) 2 Supreme 389
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court03 Mar 2009Dismissed
Riyojoddin Rafiyoddin Shaik Vs State of Maharashtra rep. by Public Prosecutor
Supreme Court Of India · (2009) 3 JT 279 : (2009) 3 SCALE 515 : (2009) 11 SCC 714 : (2009) 3 SCR 944
Penal Code, 1860 (IPC) — Section 114, 302, 34, 498A
Supreme Court03 Mar 2009Dismissed
Commissioner of Central Excise, Noida Vs Accurate Meters Ltd.
Supreme Court Of India · (2009) 164 ECR 239 : (2009) 235 ELT 581 : (2009) 3 JT 481 : (2009) 4 SCALE 333 : (2009) 6 SCC 52 : (2009) 3 SCR 1146 : (2009) 2 UJ 931
Central Excise (No. 2) Rules, 2001 — Rule 25Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 5Central Excises and Salt Act, 1944 — Section 11A, 11AB, 23, 3, 4
Supreme Court03 Mar 2009Disposed Of
Kausalyabai and Akkabai (Dead) by LRs. Vs Harishchandra Munnalal Gupta
Supreme Court Of India · (2009) 3 AWC 3070 Supp : (2009) 3 BomCR 783 : (2009) 3 JT 308 : (2009) 3 SCALE 564 : (2009) 5 SCC 129 : (2009) 3 SCR 1096
Supreme Court03 Mar 2009Allowed
Ramathal and Others Vs Inspector of Police and Another
Supreme Court Of India · (2009) 1 ACR 997 : (2010) AIRSCW 12 : (2009) AIRSCW 5325 : (2009) CriLJ 2271 : (2009) 3 JT 304 : (2009) 3 SCALE 550 : (2009) 12 SCC 721 : (2009) 3 SCR 981
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 420
Supreme Court03 Mar 2009Allowed
State of NCT of Delhi Vs Ashif Khan @ Kalu
Supreme Court Of India · (2009) 1 ACR 990 : AIR 2009 SC 1977 : (2009) AIRSCW 1621 : (2009) 3 JT 275 : (2009) 1 KLT 957 : (2009) 42 OCR 1023 : (2009) 3 SCALE 429 : (2009) 4 SCC 42 : (2009) 4 SCR 940 : (2009) 2 Supreme 284
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21
Supreme Court03 Mar 2009Dismissed
Mahesh Choudhary Vs State of Rajasthan and Another
Supreme Court Of India · (2009) 2 ACR 2002 : (2009) 3 JT 314 : (2009) 4 KCCR 2831 : (2009) 43 OCR 206 : (2009) 4 SCALE 66 : (2009) 4 SCC 439 : (2009) 3 SCR 1005 : (2009) 2 UC 841
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 420, 467, 468
Supreme Court03 Mar 2009Allowed
V. Laxminarasamma Vs A. Yadaiah (Dead) and Others
Supreme Court Of India · (2009) 3 ALT 1 : (2009) 4 JT 287 : (2009) 3 MLJ 1327 : (2009) 3 SCALE 685 : (2009) 12 SCC 544 : (2009) 7 SCR 327
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 16, 16(1), 16(2)