Supreme Court Of India Judgments 2009 — Page 90

Supreme Court23 Jan 2009Dismissed

The State of West Bengal and Others Vs Somdeb Bandyopadhayay and Others

Supreme Court Of India · AIR 2009 SC 1989 : (2009) AIRSCW 1636 : (2009) 2 CALLT 37 : (2009) 2 JT 298 : (2009) 3 PLJR 34 : (2009) 1 SCALE 87 : (2009) 1 SCC(L&S) 539 : (2009) 2 SCR 504 : (2009) 1 Supreme 561

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Supreme Court23 Jan 2009Allowed

Union of India (UOI) Vs Rattan Mallik @ Habul

Supreme Court Of India · (2009) AIRSCW 3648 : (2009) 1 ALD(Cri) 684 : (2009) CriLJ 3042 : (2009) 2 JT 121 : (2009) 42 OCR 697 : (2009) 2 PLJR 128 : (2009) 1 SCALE 51 : (2009) 2 SCC 624 : (2009) 2 SCR 533 : (2009) 1 Supreme 524 : (2009) 1 UJ 346

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 29, 37

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Supreme Court23 Jan 2009Disposed Of

Vakil Prasad Singh Vs State of Bihar

Supreme Court Of India · AIR 2009 SC 1822 : (2009) AIRSCW 5022 : (2009) AIRSCW 1418 : (2009) CriLJ 1731 : (2009) 2 JT 113 : (2009) 42 OCR 680 : (2009) 1 OLR 555 : (2009) 1 PLJR 277 : (2009) 1 SCALE 22 : (2009) 3 SCC 355 : (2009) 2 SCR 517 : (2009) 1 Supreme 514

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 258, 309, 311Penal Code, 1860 (IPC) — Section 109, 120B, 161

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Supreme Court23 Jan 2009Dismissed

Prakash Harishchandra Muranjan Vs Mumbai Metropolitan Region Development Authority and Another

Supreme Court Of India · AIR 2009 SC 2082 : (2009) AIRSCW 1912 : (2009) 3 AWC 2437 Supp : (2009) 3 BomCR 377 : (2009) 2 JT 132 : (2009) 1 SCALE 4 : (2009) 3 SCC 432

Constitution of India, 1950 — Article 136Mumbai Metropolitan Regional Development Authority Act, 1974 — Section 4AMumbai Municipal Corporation Act, 1988 — Section 347, 351

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Supreme Court23 Jan 2009Dismissed

Rajesh Vs State of Rajasthan and Another

Supreme Court Of India · AIR 2009 SC 3041 : (2009) AIRSCW 3646 : (2009) 1 JT 624 : (2009) 1 SCALE 15 : (2009) 4 SCC 199 : (2009) 1 Supreme 563

Criminal Procedure Code, 1973 (CrPC) — Section 498AHindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 34, 406, 498A

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Supreme Court23 Jan 2009Dismissed

Khilari Vs State of U.P. and Others

Supreme Court Of India · AIR 2009 SC 1837 : (2009) AIRSCW 4793 : (2009) AIRSCW 1448 : (2009) 2 ALT(Cri) 129 : (2009) CriLJ 1740 : (2009) 1 JT 619 : (2009) 42 OCR 714 : (2009) 2 PLJR 166 : (2009) 1 SCALE 12 : (2008) 11 SCC 180 : (2009) 1 SCR 543 : (2009) 6 Supreme 604 : (2009) 1 S

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 506

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Supreme Court23 Jan 2009Dismissed

Vodafone International Holdings B.V. Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) 179 TAXMAN 129

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Supreme Court23 Jan 2009Dismissed

Bhuri Bai and Others Vs Ramnarayan and Others

Supreme Court Of India · (2009) 2 AWC 1639 Supp : (2009) 1 SCALE 3 : (2009) 4 SCC 56

Civil Procedure Code, 1908 (CPC) — Section 100

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Supreme Court23 Jan 2009Allowed

Baba Trading Company Vs Vidarbha Chamber of Commerce and Industries and Others

Supreme Court Of India · (2010) 2 ALT 22 : (2009) 4 JT 378 : (2009) 16 SCC 186 : (2009) 1 SCR 636

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Supreme Court23 Jan 2009Disposed Of

Shri Rajendra Ramchandra Kavalekar Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2009 SC 1792 : (2009) AIRSCW 1379 : (2009) 1 ALD(Cri) 928 : (2009) CLT 620 : (2009) CriLJ 1592 : (2009) 2 JT 125 : (2009) 4 PLJR 1 : (2009) 1 SCALE 751 : (2009) 11 SCC 286 : (2009) 1 SCR 480 : (2009) 1 Supreme 497 : (2009) 1 UJ 464

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 162, 177, 178Penal Code, 1860 (IPC) — Section 120, 420, 461, 465, 467

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Supreme Court23 Jan 2009Dismissed

Eerati Laxman Vs State of A.P.

Supreme Court Of India · AIR 2009 SC 1816 : (2009) AIRSCW 1409 : (2009) CLT 636 : (2009) CriLJ 1727 : (2009) 2 JT 258 : (2009) 2 PLJR 99 : (2009) 2 RLW 2221 : (2009) 1 SCALE 41 : (2009) 3 SCC 337 : (2009) 1 SCR 509 : (2009) 1 Supreme 503

General Clauses Act, 1897 — Section 20, 3(35), 3(66)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20Juvenile Justice Act, 1986 — Section 3

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Supreme Court23 Jan 2009Dismissed

Managing Director, TNSTC Vs Suguna and Others

Supreme Court Of India · (2009) 2 AWC 1212 Supp : (2009) 1 JT 615 : (2009) 4 KarLJ 337 : (2009) 3 LW 196 : (2009) 154 PLR 501 : (2009) 1 SCALE 11 : (2009) 4 SCC 255 : (2009) 1 SCR 549 : (2009) 1 UC 484

Motor Vehicles Act, 1988 — Section 166

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Supreme Court23 Jan 2009Allowed

Ansal Properties and Industries Ltd. Vs State of Haryana and Another

Supreme Court Of India · (2009) 4 JT 174 : (2009) 2 SCALE 140 : (2009) 3 SCC 553 : (2009) 1 SCR 553

Haryana Development and Regulation of Urban Areas Act, 1975 — Section 2, 24, 3, 3(2), 3(3)Haryana Development and Regulation of Urban Areas Rules, 1976 — Rule 10, 11, 12, 14, 16

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Supreme Court23 Jan 2009Partly Allowed

Mohan Chand Vs State of Uttarakhand

Supreme Court Of India · AIR 2009 SC 1896 : (2009) AIRSCW 1490 : (2009) CriLJ 1755 : (2009) 1 JT 616 : (2009) 1 SCALE 38 : (2009) 4 SCC 63 : (2009) 1 SCR 498 : (2009) 1 Supreme 429

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376

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Supreme Court23 Jan 2009Allowed

Union of India (UOI) and Others Vs P.N. Singh and Others

Supreme Court Of India · (2009) 01 SC CK 0033

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Supreme Court23 Jan 2009Disposed Of

Bala Vs NCT of Delhi and Others

Supreme Court Of India · (2009) 01 SC CK 0029

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Supreme Court23 Jan 2009Dismissed

Amlan Jyoti Borooah Vs State of Assam and Others

Supreme Court Of India · (2009) 3 JT 351 : (2009) 3 MLJ 513 : (2009) 1 SCALE 56 : (2009) 3 SCC 227 : (2009) 1 SCC(L&S) 627 : (2009) 1 SCR 593 : (2010) 1 SLJ 32 : (2009) 4 SLR 588 : (2009) 1 UJ 375

Constitution of India, 1950 — Article 136, 14, 16

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Supreme Court23 Jan 2009Allowed

U.P. State Road Transport Corp. Vs Islamuddin

Supreme Court Of India · (2009) AIRSCW 3656 : (2009) 3 JT 539 : (2009) 2 SCALE 132 : (2009) 3 SCC 473 : (2009) 2 SCR 638

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Supreme Court23 Jan 2009Allowed

National Insurance Company Ltd. Vs Meena Aggarwal

Supreme Court Of India · (2009) ACJ 666 : (2009) AIRSCW 4235 : (2009) 2 AWC 1634 Supp : (2009) 1 JT 612 : (2009) 4 MhLj 20 : (2009) MPLJ 309 : (2009) 3 PLJR 32 : (2009) 153 PLR 512 : (2009) 1 SCALE 8 : (2009) 2 SCC 523 : (2009) 1 SCR 492

Motor Vehicles Act, 1988 — Section 10(2), 2, 3

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Supreme Court23 Jan 2009Allowed

Academy of General Edu., Manipal and Another Vs B. Malini Mallya

Supreme Court Of India · AIR 2009 SC 1982 : (2009) AIRSCW 3683 : (2009) AIRSCW 1627 : (2009) 2 AWC 1684 Supp : (2009) 1 CLR 698 : (2009) 3 JT 528 : (2009) 3 LW 570 : (2009) 6 MLJ 956 : (2009) 39 PTC 393 : (2009) 3 RLW 2605 : (2009) 2 SCALE 310 : (2009) 4 SCC 256 : (2009) 1 SCR 61

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Supreme Court Of India judgments, 2009