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Supreme Court Of India judgments, 2009

1,919 judgments · page 75 of 96

Supreme Court27 Feb 2009Dismissed

Lunaram Vs Bhupat Singh and Others

Supreme Court Of India · (2009) 2 ACR 1376 : (2010) AIRSCW 298 : (2009) CriLJ 1899 : (2009) 3 JT 155 : (2009) 4 KCCR 2417 : (2009) 3 SCALE 363 : (2009) 3 SCC 749 : (2009) 3 SCR 706 : (2009) 7 Supreme 103

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 352Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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Supreme Court27 Feb 2009Disposed Of

DCM Limited Vs Commissioner of Sales Tax, Delhi

Supreme Court Of India · (2009) 4 JT 395 : (2009) 3 SCALE 717 : (2009) 4 SCC 321 : (2009) 3 SCR 512 : (2009) 19 STT 399 : (2009) 21 VST 417

Central Sales Tax Act, 1956 — Section 3Delhi Sales Tax Act, 1975 — Section 45(1)
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Supreme Court27 Feb 2009Disposed Of

Vishnu Dutt Sharma Vs Manju Sharma

Supreme Court Of India · AIR 2009 SC 2254 : (2009) 3 ALT 12 : (2009) AWC 2362 Supp : (2009) 6 BomCR 350 : (2009) CLT 773 : (2009) 3 CTC 288 : (2009) 7 JT 5 : (2009) 5 KCCR 3169 : (2009) 2 LW 195 : (2010) 1 MhLj 290 : (2009) 4 MLJ 296 : (2010) MPLJ 18 : (2009) 2 OLR 802 : (2009) O

Hindu Marriage Act, 1955 — Section 13, 13B
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Supreme Court27 Feb 2009Dismissed

Ayurvedic Enlisted Doctor''s Asson., Mumbai Vs State of Maharashtra and Another

Supreme Court Of India · (2010) 3 BomCR 375 : (2009) 5 JT 206 : (2010) 5 MLJ 292 : (2009) 3 SCALE 912 : (2009) 16 SCC 170 : (2009) 3 SCR 840

Constitution Of India, 1950 — Article 14, 19(1)(g), 19(g), 19(6)Bihar Development Of Ayurvedic And Unani Systems Of Medicine Act, 1951 — Section 21, 22, 23, 24, 25, 26Indian Medicine Central Council Act, 1970 — Section 2(1)(d), 2(1)(h), 2(1)(j), 14, 17, 17(1), 17(2), 17(3), 23, 29
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Supreme Court27 Feb 2009Dismissed

Central Bank of India Vs State of Kerala and Others

Supreme Court Of India · (2010) 153 CompCas 497 : (2009) 2 CompLJ 36 : (2009) 3 JT 216 : (2009) 2 LW 988 : (2009) 3 SCALE 451 : (2009) 4 SCC 94 : (2009) 3 SCR 735 : (2009) 12 Vat Reporter 137 : (2009) 21 VST 505

Bihar Finance Act, 1981 — Section 5(3)Bombay Sales Tax Act, 1959 — Section 38C, 39Central Excise Rules, 1944 — Rule 213(2)
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Supreme Court27 Feb 2009Dismissed

Grand Kakatiya Sheraton Hotel and Towers Employees and Workers Union Vs Srinivasa Resorts Ltd. and Others

Supreme Court Of India · AIR 2009 SC 2337 : (2009) 121 FLR 407 : (2009) 4 JT 550 : (2009) 3 LLJ 161 : (2009) 3 SCALE 371 : (2009) 5 SCC 342 : (2009) 2 SCC(L&S) 10 : (2009) 3 SCR 668 : (2009) 6 SLR 422

Constitution Of India, 1950 — Article 13, 14, 19(1)(g), 254(2), 309Andhra Pradesh Shops & Establishments Act, 1988 — Section 47, 47(3), 47(4), 47(5), 50, 51Andhra Pradesh Shops And Establishments Act, 1966 — Section 40, 40(1), 40(3)
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Supreme Court27 Feb 2009Allowed

C.K. Sasankan Vs The Dhanalakshmi Bank Ltd.

Supreme Court Of India · AIR 2009 SC 3171 : (2009) AIRSCW 5090 : (2009) 3 AWC 2355 Supp : (2011) 1 BC 122 : (2009) 4 JT 477 : (2009) 4 LW 109 : (2009) 4 MLJ 156 : (2009) 155 PLR 591 : (2009) 3 SCALE 724 : (2009) 11 SCC 60 : (2009) 3 SCR 494 : (2009) 1 UC 654

Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court26 Feb 2009Disposed Of

Pawan Vs State of Uttaranchal

Supreme Court Of India · (2009) 2 ACR 1337 : (2009) AIRSCW 847 : (2009) 2 ALD(Cri) 24 : (2009) 57 BLJR 1239 : (2009) CLT 838 : (2009) CriLJ 2257 : (2009) 3 JT 87 : (2009) 3 SCALE 195 : (2009) 15 SCC 259 : (2009) 3 SCR 468 : (2009) 1 Supreme 420 : (2009) 1 UC 684 : (2009) 3 UJ 123

Criminal Procedure Code, 1973 (CrPC) — Section 164, 228, 303, 304, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 201, 302, 34, 376, 377
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Supreme Court26 Feb 2009Disposed Of

Union of India (UOI) Vs Singh Builders Syndicate

Supreme Court Of India · (2009) AIRSCW 3374 : (2009) 3 AWC 2352 Supp : (2009) 4 CompLJ 447 : (2009) 5 JT 456 : (2009) 4 MLJ 144 : (2009) 4 SCALE 491 : (2009) 4 SCC 523 : (2009) 4 SCR 563

Arbitration and Conciliation Act, 1996 — Section 11, 11(8)Constitution of India, 1950 — Article 136
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Supreme Court26 Feb 2009Allowed

U.P. Public Service Commission Vs Satya Narayan Sheohare and Others

Supreme Court Of India · (2010) 3 ALT 14 : (2009) 123 FLR 443 : (2009) 6 JT 584 : (2009) 4 SCALE 425 : (2009) 5 SCC 473 : (2009) 2 SCC(L&S) 265 : (2009) 5 SCR 491 : (2009) 3 SLJ 329 : (2009) 4 SLR 497 : (2009) 2 UPLBEC 1709

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 15, 15(1), 2
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Supreme Court26 Feb 2009Allowed

Karipi Rasheed Vs State of Andhra Pradesh

Supreme Court Of India · (2009) 3 JT 100 : (2009) 43 OCR 195 : (2009) 4 SCALE 30 : (2009) 17 SCC 515 : (2011) 1 SCC(Cri) 1065

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 342, 344, 347, 384
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Supreme Court25 Feb 2009Dismissed

Narayan Vs State of Rajasthan

Supreme Court Of India · (2009) 2 ACR 1331 : (2009) 1 ALD(Cri) 1004 : (2010) 1 ALT(Cri) 41 : (2009) CriLJ 2248 : (2009) 3 JT 179 : (2009) 3 SCALE 272 : (2009) 11 SCC 118 : (2009) 2 SCR 1200

Penal Code, 1860 (IPC) — Section 201, 302
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