Supreme Court Of India Judgments 2009 — Page 83

Supreme Court11 Feb 2009Disposed Of

Nandan Biomatrix Limited Vs D-1 Oils Limited

Supreme Court Of India · (2009) 4 AWC 3497 Supp : (2009) 2 JT 478 : (2009) 4 LW 118 : (2009) 2 SCALE 380 : (2009) 4 SCC 495 : (2009) 3 SCR 115 : (2009) 1 UC 503 : (2009) 2 UJ 887

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(9), 7Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468, 471

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Supreme Court11 Feb 2009Allowed

Ashok Sharma Vs Ram Adhar Sharma

Supreme Court Of India · (2009) 3 AWC 2406 Supp : (2009) 1 CLR 721 : (2009) 2 JT 570 : (2009) 4 MLJ 205 : (2009) 2 SCALE 391 : (2009) 11 SCC 47 : (2009) 2 SCR 9 : (2009) 3 SLJ 158 : (2009) 5 SLR 7 : (2009) 1 UC 494

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(3), Order 16 Rule 1A

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Supreme Court11 Feb 2009Dismissed

Panki Thermal Station and Another Vs Vidyut Mazdoor Sangthan and Others

Supreme Court Of India · AIR 2009 SC 2373 : (2009) AIRSCW 4833 : (2009) 121 FLR 173 : (2009) 2 JT 366 : (2009) 2 LLJ 320 : (2009) 3 SCALE 290 : (2009) 11 SCC 277 : (2009) 2 SCR 445 : (2009) 8 SLR 724 : (2009) 3 Supreme 128

Constitution of India, 1950 — Article 226Uttar Pradesh Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4)Uttar Pradesh Contract Labour (Regulation and Abolition) Rules, 1975 — Rule 25, 25(2)

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Supreme Court11 Feb 2009Dismissed

The University of Kerala Vs The Council of Principals of College in Kerala and Others

Supreme Court Of India · AIR 2009 SC 2223 : (2009) 3 AWC 2287 Supp : (2010) 3 BomCR 862 : (2009) 2 JT 388 : (2009) 3 LW 422 : (2010) 1 MLJ 812 : (2009) 1 RLW 705 : (2009) 2 SCALE 372 : (2009) 16 SCC 712 : (2009) 4 SCR 99 : (2009) 3 SLR 317 : (2009) 2 UJ 767 : (2009) 1 UPLBEC 775

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Supreme Court11 Feb 2009Disposed Of

Babu Lal Vs Haryana State Agricultural Mkt. Board

Supreme Court Of India · (2009) 122 FLR 52 : (2009) 2 JT 377 : (2009) 4 LLJ 28 : (2009) 2 SCALE 388 : (2009) 4 SCC 287 : (2009) 3 SCR 130 : (2009) 5 SLR 7

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Supreme Court11 Feb 2009Dismissed

State of Maharashtra Etc. Vs Dhanendra Shriram Bhurle Etc.

Supreme Court Of India · AIR 2009 SC 1706 : (2009) AIRSCW 1245 : (2009) CLT 707 : (2009) CriLJ 1546 : (2009) 2 JT 369 : (2009) 4 RLW 2897 : (2009) 2 SCALE 448 : (2009) 11 SCC 541 : (2009) 4 SCR 143 : (2009) 2 Supreme 17

Arms Act, 1959 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 439(2)Penal Code, 1860 (IPC) — Section 120B, 34, 353

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Supreme Court11 Feb 2009Dismissed

Chinnaponnu Vs State of Tamil Nadu

Supreme Court Of India · (2009) AIRSCW 4902 : (2009) AIRSCW 1919 : (2009) 2 JT 376 : (2009) 2 SCALE 456 : (2009) 11 SCC 51 : (2009) 3 SCR 197 : (2009) 1 Supreme 813

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

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Supreme Court11 Feb 2009Allowed

State of Punjab Vs Pritam Chand and Others

Supreme Court Of India · (2009) AIRSCW 1457 : (2009) 57 BLJR 965 : (2009) CLT 710 : (2009) CriLJ 1742 : (2009) 2 JT 372 : (2009) 2 OLR 151 : (2009) 2 SCALE 457 : (2009) 16 SCC 769 : (2009) 4 SCR 173 : (2009) 2 Supreme 23 : (2009) 2 UJ 730

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 415

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Supreme Court11 Feb 2009Disposed Of

Jayaseelan Vs State of Tamil Nadu

Supreme Court Of India · AIR 2009 SC 1901 : (2009) AIRSCW 1498 : (2009) CLT 729 : (2009) CriLJ 1758 : (2009) 2 JT 349 : (2009) 2 LW(Cri) 757 : (2009) 12 SCC 275 : (2009) 3 SCR 200 : (2009) 1 Supreme 809 : (2009) 1 Supreme 757

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

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Supreme Court11 Feb 2009Disposed Of

State of U.P. Vs Gajadhar Singh and Others

Supreme Court Of India · AIR 2009 SC 1935 : (2009) AIRSCW 1556 : (2009) 1 ALT(Cri) 379 : (2009) 2 JT 354 : (2009) 2 SCALE 452 : (2009) 11 SCC 366 : (2009) 3 SCR 17 : (2009) 1 Supreme 793

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323

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Supreme Court11 Feb 2009Allowed

State (Govt. of NCT of Delhi) Vs D.A.M. Prabhu and Another

Supreme Court Of India · AIR 2009 SC 1891 : (2009) AIRSCW 3930 : (2009) AIRSCW 1480 : (2009) 1 ALD(Cri) 910 : (2009) 3 CGLJ 87 : (2009) 152 CompCas 431 : (2009) CriLJ 1747 : (2009) 1 JKJ 73 : (2009) 14 JT 73 : (2009) 2 SCALE 492 : (2009) 3 SCC 264 : (2009) 3 SCR 165 : (2009) 1 Su

Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 10, 3, 7General Clauses Act, 1897 — Section 10, 3(42)

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Supreme Court11 Feb 2009Allowed

M. Gopalakrishnan Vs State by Addl. S.P. CBI, B.S. and F.C., Bangalore

Supreme Court Of India · AIR 2009 SC 2015 : (2009) AIRSCW 1684 : (2009) 3 JT 497 : (2009) 1 LW(Cri) 615 : (2009) 2 SCALE 496 : (2009) 3 SCC 681 : (2009) 3 SCR 151

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9Banking Regulation Act, 1949 — Section 10, 10B(4), 36(AA), 8(4)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482

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Supreme Court11 Feb 2009Allowed

Vadamalai Vs Syed Thastha Keer

Supreme Court Of India · AIR 2009 SC 1956 : (2009) AIRSCW 1583 : (2010) CLT 842 : (2009) 2 JT 346 : (2009) 2 LW(Cri) 856 : (2010) OLR 842 : (2009) 2 SCALE 475 : (2009) 3 SCC 454 : (2009) 4 SCR 179 : (2009) 2 Supreme 13

Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 384

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Supreme Court11 Feb 2009Allowed

Eliamma and Another Vs State of Karnataka

Supreme Court Of India · (2010) AIRSCW 325 : (2009) AIRSCW 1542 : (2009) 2 JT 358 : (2009) 3 KarLJ 443 : (2009) 2 SCALE 484 : (2009) 11 SCC 42 : (2009) 3 SCR 135 : (2009) 1 Supreme 804 : (2009) 7 Supreme 224

Criminal Procedure Code, 1973 (CrPC) — Section 121, 124, 360, 361, 373Penal Code, 1860 (IPC) — Section 201, 302, 304, 34, 379

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Supreme Court11 Feb 2009Allowed

State of Karnataka Vs Ningappa @ Bhyrappa @ Ningegowda and Another

Supreme Court Of India · AIR 2009 SC 1934 : (2009) AIRSCW 1554 : (2009) 2 JT 375 : (2009) 3 KarLJ 429 : (2009) 2 SCALE 460 : (2009) 11 SCC 95 : (2009) 3 SCR 161 : (2009) 2 Supreme 21

Penal Code, 1860 (IPC) — Section 114, 143, 148, 149, 302

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Supreme Court11 Feb 2009Disposed Of

Kalawati Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 1932 : (2009) AIRSCW 1548 : (2009) 1 ALD(Cri) 914 : (2009) CLT 715 : (2009) 2 JT 362 : (2009) 2 LW(Cri) 752 : (2009) 2 SCALE 488 : (2009) 4 SCC 37 : (2009) 3 SCR 187 : (2009) 1 Supreme 800

Penal Code, 1860 (IPC) — Section 302, 307

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Supreme Court10 Feb 2009Disposed Of

People for Ethical Treatment of Animals Vs Central Zoo Authority and Others

Supreme Court Of India · (2010) 14 SCC 733

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Supreme Court10 Feb 2009Allowed

State of Karnataka and Another Vs Ravi Kumar

Supreme Court Of India · (2009) 122 FLR 737 : (2009) 13 SCC 746 : (2010) 1 SCC(L&S) 295 : (2009) 7 SLR 485

Industrial Disputes Act, 1947 — Section 10(1), 25F

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Supreme Court10 Feb 2009Allowed

Vijay Kumar and Another Vs Dharam Pal and Others

Supreme Court Of India · (2009) AIRSCW 1325 : (2009) 2 ALD 141 : (2009) 2 AWC 1139 Supp : (2009) 3 JT 598 : (2010) MPLJ 590 : (2009) 2 SCALE 396 : (2009) 3 SCC 319 : (2009) 2 UJ 947

Benami Transactions (Prohibition) Act, 1988 — Section 4

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Supreme Court10 Feb 2009Allowed

Shakuntala Devi and Others Vs Chamru Mahto and Another

Supreme Court Of India · (2009) 2 ACR 2136 : AIR 2009 SC 2075 : (2009) AIRSCW 1896 : (2009) 57 BLJR 968 : (2009) CriLJ 1770 : (2009) 3 JT 502 : (2009) 1 LW(Cri) 521 : (2009) 2 PLJR 202 : (2009) 3 RLW 2736 : (2009) 3 SCC 310 : (2009) 3 SCR 85 : (2009) 2 Supreme 198 : (2009) 2 UJ 7

Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 145(1), 145(4), 145(6)Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 4, 6

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Supreme Court Of India judgments, 2009