Supreme Court Of India Judgments 2009 — Page 78

Supreme Court Of India · (2009) 3 ACR 2807 : AIR 2009 SC 2072 : (2009) AIRSCW 1868 : (2009) CLT 860 : (2010) 3 GLH 112 : (2009) 3 JT 604 : (2009) 3 MPHT 1 : (2009) OLR 860 : (2009) 2 OLR 464 : (2009) 2 OLR 460 : (2009) 2 PLJR 152 : (2009) 3 RLW 2666 : (2009) 3 SCALE 259 : (2009)

Penal Code, 1860 (IPC) — Section 125, 34, 406, 437(3), 438

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Supreme Court20 Feb 2009Allowed

Mohd. Sohrab Khan Vs Aligarh Muslim University and Others

Supreme Court Of India · (2009) 4 AWC 3843 Supp : (2009) 2 JT 666 : (2009) 5 MLJ 301 : (2009) 3 SCALE 638 : (2009) 4 SCC 555 : (2009) 1 SCC(L&S) 917 : (2009) 2 SCR 907 : (2010) 1 SLJ 156 : (2009) 1 UPLBEC 769

Aligarh Muslim University Act, 1920 — Section 28(1)

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Supreme Court20 Feb 2009Allowed

Union of India (UOI) and Others Vs B. Annathurai and Another

Supreme Court Of India · (2009) 121 FLR 809 : (2009) 3 JT 189 : (2009) 4 SCALE 15 : (2009) 11 SCC 318 : (2009) 2 SCC(L&S) 628 : (2009) 3 SCR 825

Constitution of India, 1950 — Article 226

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Supreme Court20 Feb 2009Dismissed

Visakhapatnam Port Trust Vs Continental Construction Company

Supreme Court Of India · (2010) 1 ALD 21 : (2010) 3 ALT 2 : (2009) 4 JT 335 : (2009) 6 MhLj 162 : (2009) 3 SCALE 670 : (2009) 4 SCC 546 : (2009) 3 SCR 840 : (2009) 3 UJ 1442

Arbitration Act, 1940 — Section 14(1), 17, 20, 30, 33Limitation Act, 1963 — Article 137

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Supreme Court20 Feb 2009Disposed Of

Rasiklal Vs Kisore Wadhwani

Supreme Court Of India · (2009) 2 ACR 1443 : AIR 2009 SC 1341 : (2009) 2 ALT(Cri) 50 : (2009) CLT 833 : (2009) CriLJ 1887 : (2009) 3 GLR 2099 : (2010) 1 JLJ 1 : (2009) 3 JT 26 : (2009) 4 MPHT 1 : (2009) MPLJ 412 : (2009) 2 OLR 30 : (2009) 2 PLJR 148 : (2009) 1 RLW 580 : (2009) 3

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 116(3), 200, 317, 436, 436(1)Penal Code, 1860 (IPC) — Section 499, 500

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Supreme Court20 Feb 2009Allowed

Kaliaperumal Vs Rajagopal and Another

Supreme Court Of India · AIR 2009 SC 2122 : (2009) AIRSCW 3475 : (2010) 3 ALT 31 : (2009) AWC 2414 Supp : (2009) 6 CTC 741 : (2009) 7 JT 124 : (2009) 4 KCCR 2817 : (2009) 5 LW 481 : (2009) 4 MhLj 706 : (2009) 6 MLJ 601 : (2009) MPLJ 595 : (2009) 3 RLW 2468 : (2009) 4 SCALE 60 : (

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54, 55(4)

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Supreme Court20 Feb 2009Dismissed

Sorath Builders Vs Shreejikrupa Buildcon Limited and Another

Supreme Court Of India · (2009) 3 AWC 2298 Supp : (2009) 3 GLR 1976 : (2009) 2 JT 673 : (2009) 4 SCALE 1 : (2009) 11 SCC 9 : (2009) 2 SCR 893 : (2009) 3 UJ 1426

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Supreme Court20 Feb 2009Allowed

Anand Kumar Vs State of M.P.

Supreme Court Of India · (2009) 2 ACR 1440 : AIR 2009 SC 2155 : (2009) 1 ALD(Cri) 551 : (2009) 2 ALT(Cri) 187 : (2010) 2 DMC 178 : (2009) 2 JLJ 222 : (2009) 2 JT 662 : (2009) 4 KCCR 2665 : (2009) 43 OCR 185 : (2009) 3 SCALE 1 : (2009) 3 SCC 799 : (2009) 2 SCR 775

Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A

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Supreme Court20 Feb 2009Allowed

Peddi Ashok Kumar and Others Vs Peddi Sudarshan Rao

Supreme Court Of India · (2009) AIRSCW 5548 : (2010) 3 ALT 21 : (2009) 4 AWC 3478 Supp : (2009) 3 SCALE 316 : (2009) 14 SCC 194 : (2009) 3 SCR 336

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Supreme Court19 Feb 2009Disposed Of

A. Venkatakrishnan Vs State of Tamil Nadu and Others

Supreme Court Of India · (2009) 7 JT 142 : (2009) 3 SCALE 141 : (2009) 14 SCC 181 : (2009) 3 SCR 868

Constitution of India, 1950 — Article 14

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Supreme Court19 Feb 2009Allowed

Muthavalli of Sha Madhari Diwan Wakf S.J. Syed Zakrudeen and Another Vs Syed Zindasha and Others

Supreme Court Of India · (2009) 3 ALT 33 : (2009) AWC 2419 Supp : (2009) 5 KCCR 3137 : (2009) 4 LW 112 : (2009) 3 MLJ 1337 : (2009) 4 SCALE 8 : (2009) 12 SCC 280 : (2009) 2 SCR 720

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 136Land Acquisition Act, 1898 — Section 18, 18(1), 18(2), 19, 20

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Supreme Court19 Feb 2009Dismissed

AI Champdany Industries Limited Vs The Official Liquidator and Another

Supreme Court Of India · (2009) 148 CompCas 641 : (2009) 3 CTC 881 : (2009) 3 LW 143 : (2009) 3 SCALE 772 : (2009) 4 SCC 486 : (2009) 90 SCL 271 : (2009) 2 SCR 705 : (2009) 3 UC 1950

Bombay Provincial Municipal Corporations Act, 1949 — Section 141Companies Act, 1956 — Section 456, 457, 528, 529, 529AConstitution of India, 1950 — Article 13, 372

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Supreme Court19 Feb 2009Disposed Of

Commnr. of Income Tax, Jalandhar-I Vs Shri Rajiv Bhatara

Supreme Court Of India · (2009) 222 CTR 209 : (2009) 310 ITR 105 : (2009) 4 JT 39 : (2009) 3 SCALE 16 : (2009) 13 SCC 315 : (2009) 2 SCR 873 : (2009) 178 TAXMAN 285

Constitution of India, 1950 — Article 271Finance Act, 2001 — Section 2(1), 2(3)Finance Act, 2002 — Section 113

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Supreme Court19 Feb 2009Allowed

Sundar Babu and Others Vs State of Tamil Nadu

Supreme Court Of India · (2009) 2 ALT(Cri) 359 : (2009) 13 JT 666 : (2009) 2 LW(Cri) 744 : (2009) 43 OCR 159 : (2009) 2 RLW 948 : (2009) 5 SCALE 1 : (2009) 14 SCC 244 : (2009) 4 SCR 326

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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Supreme Court19 Feb 2009Dismissed

Raju Vs The State by Inspector of Police

Supreme Court Of India · (2009) 2 ACR 1435 : AIR 2009 SC 2171 : (2009) 3 JT 183 : (2009) 4 KCCR 2657 : (2009) 2 LW(Cri) 737 : (2009) 3 SCALE 179 : (2009) 11 SCC 111 : (2009) 2 SCR 783

Penal Code, 1860 (IPC) — Section 302, 34, 341

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Supreme Court18 Feb 2009Allowed

Prithu @ Prithi Chand and Another Vs State of H.P.

Supreme Court Of India · AIR 2009 SC 2070 : (2009) 3 JT 440 : (2009) 3 SCALE 192 : (2009) 11 SCC 588 : (2009) 2 SCR 765

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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Supreme Court Of India judgments, 2009