COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 82 of 96

Supreme Court12 Feb 2009Allowed

G. Vivekanandan Vs Sriramulu and Others

Supreme Court Of India · (2009) 2 ACR 1431 : (2009) AIRSCW 1699 : (2009) 2 ALD(Cri) 54 : (2009) 2 ALT(Cri) 58 : (2009) 2 JT 700 : (2009) 3 KCCR 1747 : (2009) 2 LW(Cri) 764 : (2009) 3 SCALE 5 : (2009) 11 SCC 281 : (2009) 3 SCR 351 : (2009) 2 Supreme 224

Penal Code, 1860 (IPC) — Section 109, 302, 34

Supreme Court12 Feb 2009Dismissed

Chairman, Ganga Yamuna Gramin Bank and Others Vs Devi Sahai

Supreme Court Of India · AIR 2009 SC 2126 : (2009) 121 FLR 386 : (2009) 2 JT 565 : (2009) 2 LLJ 508 : (2009) 3 SCALE 80 : (2009) 11 SCC 266 : (2009) 2 SCC(L&S) 618 : (2009) 2 SCR 138 : (2010) 1 SLJ 145 : (2009) 3 SLR 664 : (2009) 2 UPLBEC 1355

Constitution of India, 1950 — Article 311(2)National Bank for Agriculture and Rural Development Act, 1981 — Section 2, 3Regional Rural Banks Act, 1976 — Section 30

Supreme Court12 Feb 2009Dismissed

U.P. State Road Transport Corporation Vs Assistant Comnr. of Police (Traffic) Delhi

Supreme Court Of India · (2009) 2 ALD 130 : (2009) 2 AWC 1492 Supp : (2009) 2 JT 553 : (2009) 3 SCC 634 : (2009) 3 SCR 234 : (2009) 2 UJ 870

Constitution of India, 1950 — Article 136, 142, 32Delhi Motor Vehicles Rules, 1993 — Rule 61A, 64AMotor Vehicles Act, 1939 — Section 60, 63, 63(1), 63(3)

Supreme Court12 Feb 2009Dismissed

Kannika Vs Mookaiah and Another

Supreme Court Of India · (2009) 2 ACR 2142 : AIR 2009 SC 1919 : (2009) AIRSCW 1678 : (2009) AIRSCW 1526 : (2009) 1 ALD(Cri) 639 : (2009) CLT 750 : (2009) 2 JT 704 : (2009) 3 KCCR 1528 : (2009) 2 LW(Cri) 747 : (2009) OLR 750 : (2009) 3 SCC 735 : (2009) 2 SCR 394 : (2009) 1 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 174, 401(3)Penal Code, 1860 (IPC) — Section 294B, 306, 323

Supreme Court12 Feb 2009Dismissed

State of Punjab and Others Vs Inder Mohan Chopra and Others

Supreme Court Of India · (2009) CLT 739 : (2009) 3 JT 593 : (2009) 3 SCC 497 : (2009) 2 SCR 400

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B

Supreme Court12 Feb 2009Dismissed

Carpenter Classic Exim P. Ltd. Vs Commnr. of Customs (Imports) and Another

Supreme Court Of India · (2010) AIRSCW 399 : (2009) 164 ECR 117 : (2009) 235 ELT 201 : (2009) 3 SCALE 144 : (2009) 11 SCC 293 : (2009) 2 SCR 359 : (2009) 7 Supreme 659

Customs Act, 1962 — Section 108, 111, 112, 114, 114A

Supreme Court12 Feb 2009Disposed Of

Hindustan Coop. Housing Building Society Ltd. Vs Registrar, Co-operative Societies and Another

Supreme Court Of India · (2009) 2 JT 530 : (2009) 14 SCC 302 : (2009) 2 SCR 331 : (2009) 2 UJ 923

Delhi Co-operative Societies Rules, 1973 — Rule 25

Supreme Court12 Feb 2009Allowed

Rajasthan State Road Transport Corporation and Another Vs Bal Mukund Bairwa

Supreme Court Of India · (2009) 3 ALD 104 : (2009) 4 AWC 3503 Supp : (2009) 121 FLR 603 : (2009) 2 JT 423 : (2009) 3 LLJ 177 : (2009) 5 MLJ 307 : (2009) 1 RLW 452 : (2009) 2 SCALE 428 : (2009) 4 SCC 299 : (2009) 1 SCC(L&S) 439 : (2009) 2 SCR 161

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 14, 254, 309, 311(2)Industrial Disputes Act, 1947 — Section 10, 11, 11A, 2, 25F

Supreme Court12 Feb 2009Dismissed

Rur Singh (D) th. LRS. and Others Vs Bachan Kaur

Supreme Court Of India · (2009) 3 ALT 18 : (2009) 3 AWC 2424 Supp : (2009) 2 JT 542 : (2009) 5 LW 45 : (2010) 1 MLJ 124 : (2009) 3 SCALE 508 : (2009) 11 SCC 1 : (2009) 2 SCR 106 : (2009) 2 UJ 735

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

Supreme Court12 Feb 2009Allowed

Peethani Suryanarayana and Another Vs Repaka Venkata Ramana Kishore and Others

Supreme Court Of India · AIR 2009 SC 2141 : (2009) 4 AWC 3547 Supp : (2009) 1 CLR 694 : (2009) 2 JT 549 : (2009) 1 KLT 725 : (2009) 3 LW 756 : (2009) 4 MLJ 589 : (2009) 2 SCALE 461 : (2009) 11 SCC 308 : (2009) 2 SCR 48 : (2009) 3 UC 1987

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151

Supreme Court12 Feb 2009Allowed

Sharad Vs State of Maharashtra and Another

Supreme Court Of India · (2009) AIRSCW 1799 : (2009) 3 BomCR 198 : (2009) 122 FLR 784 : (2009) 2 JT 536 : (2009) 3 SCALE 282 : (2009) 3 SCC 673 : (2009) 1 SCC(L&S) 780 : (2009) 2 SCR 58

District Transport Officers (Motor Vehicle Department) Department Examination Rules, 1984 — Rule 3, 4, 4(1), 4(2), 4(3)

Supreme Court12 Feb 2009Allowed

Narayanan Rajendran and Another Vs Lekshmy Sarojini and Others

Supreme Court Of India · (2009) 4 AWC 3933 Supp : (2009) 1 CLR 680 : (2009) 4 JT 62 : (2009) 4 LW 125 : (2009) 2 SCALE 414 : (2009) 5 SCC 264 : (2009) 2 SCR 71 : (2009) 2 UJ 828

Civil Procedure Code, 1882 — Section 584Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 101, 109, 96Constitution of India, 1950 — Article 133(1)

Supreme Court12 Feb 2009Allowed

Punjab State Electricity Board and Others Vs Jagjiwan Ram and Others

Supreme Court Of India · (2009) 3 JT 400 : (2009) 3 LLJ 216 : (2009) 3 SCC 661 : (2009) 1 SCC(L&S) 769 : (2009) 3 SCR 209 : (2010) 1 SLJ 22 : (2009) 2 UJ 899

Constitution of India, 1950 — Article 14, 16Punjab State Electricity Board (Revised Pay) Regulations, 1988 — Regulation 8Rajasthan Service (Concessions on Project) Rules, 1962 — Rule 2(7), 4(2), 4(4), 42

Supreme Court12 Feb 2009Allowed

Malikarjuna G. Hiremath Vs The Branch Manager, The Oriental Insurance Co. Ltd. and Another

Supreme Court Of India · (2009) ACJ 721 : AIR 2009 SC 2019 : (2009) AIRSCW 1688 : (2009) 2 AWC 1214 Supp : (2009) 121 FLR 216 : (2009) 2 JT 396 : (2009) 2 LLJ 305 : (2009) 5 MLJ 532 : (2009) 1 RLW 442 : (2009) 3 SCALE 210 : (2009) 13 SCC 405 : (2009) 2 SCR 320 : (2009) 3 SLJ 122

Motor Vehicles Act, 1988 — Section 147(1)Workmens Compensation Act, 1923 — Section 3, 3(1), 30(1)

Supreme Court12 Feb 2009Allowed

Union of India (UOI) Vs Dharam Pal Etc.

Supreme Court Of India · (2009) 2 JT 679 : (2009) 3 SCALE 408 : (2009) 4 SCC 170 : (2009) 1 SCC(L&S) 790 : (2009) 3 SCR 193 : (2010) 1 SLJ 113 : (2009) 8 SLR 274

Constitution of India, 1950 — Article 136Education Code — Article 45Railway Establishment Manual, Vol. II — Rule 113, 174, 216, 219, 302

Supreme Court12 Feb 2009Dismissed

Raghavendra Rao Etc. Vs State of Karnataka and Others Etc.

Supreme Court Of India · (2009) 3 ALD 121 : (2009) 2 JT 520 : (2009) 4 SCC 635 : (2009) 1 SCC(L&S) 924 : (2009) 2 SCR 223

Constitution of India, 1950 — Article 14, 16, 226Karnataka Civil Services (Special Recruitment of Local Candidates) Rules, 1986 — Rule 10, 2, 3(2)Karnataka Civil Services Rules, 1958 — Rule 8, 8(27A)

Supreme Court12 Feb 2009Allowed

J. Kumaradasan Nair and Another Vs IRIC Sohan and Others

Supreme Court Of India · AIR 2009 SC 1333 : (2009) 4 AWC 3923 Supp : (2009) 2 JT 707 : (2009) 3 MLJ 522 : (2009) 2 SCALE 544 : (2009) 12 SCC 175 : (2009) 3 SCR 238 : (2009) 2 UJ 913

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 80Limitation Act, 1963 — Section 14, 14(2), 2(1), 5

Supreme Court12 Feb 2009Dismissed

Suryanarayana Vs Venkata Ramana Kishore

Supreme Court Of India · (2009) 02 SC CK 0040

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151

Supreme Court12 Feb 2009Dismissed

Ram Naresh Prasad Vs State of Jharkhand and Others

Supreme Court Of India · (2009) 2 ACR 1425 : (2009) 4 JT 379 : (2009) 2 PLJR 160 : (2009) 11 SCC 299 : (2009) 2 SCR 369

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 380, 411, 413, 414, 457

Supreme Court12 Feb 2009Allowed

Ashabai Machindra Adhagale Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2009 SC 1973 : (2009) AIRSCW 1605 : (2009) 1 ALD(Cri) 507 : (2009) 2 ALT(Cri) 176 : (2009) CLT 756 : (2009) 2 GLR 1341 : (2009) 2 JT 441 : (2009) 2 PLJR 155 : (2009) 1 RLW 817 : (2009) 2 SCALE 697 : (2009) 3 SCC 789 : (2009) 2 SCR 382 : (2009) 1 Supre

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(1), 156(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3(1), 3(2)Scheduled Castes and the Scheduled T