Supreme Court22 Jan 2009Allowed
H.H. Pooranandaswamiji (D) thr. L.Rs. Vs Sharadamma (D) thr. L.Rs.
Supreme Court Of India · (2009) 01 SC CK 0196
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 91 of 96
Supreme Court22 Jan 2009Dismissed
T. Madhava Reddy and Another Vs Land Acquisition Officer-cum-Mandal Revenue Officer
Supreme Court Of India · (2009) 01 SC CK 0195
Land Acquisition Act, 1894 — Section 18
Supreme Court22 Jan 2009Disposed Of
S.L. Jaiswal Vs Disciplinary Committee, Bar Council of India
Supreme Court Of India · (2009) 01 SC CK 0194
Supreme Court22 Jan 2009Disposed Of
E.K. Lingamurthy and Another Vs Settlement Commission (Income Tax and Wealth Tax) and Another
Supreme Court Of India · (2009) 222 CTR 1 : (2009) 314 ITR 305 : (2009) 178 TAXMAN 116
Income Tax Act, 1961 — Section 139, 143, 144, 147, 158BB
Supreme Court22 Jan 2009Allowed
Malnad Traders Vs New India Assurance Co. Ltd.
Supreme Court Of India · AIR 2009 SC 2084 : (2009) AIRSCW 5557 : (2009) 3 AWC 2440 Supp : (2009) CLT 318 : (2009) 1 JT 651 : (2009) 9 KarLJ 79 : (2010) 1 OLR 517 : (2009) OLR 318 : (2009) 2 SCALE 110 : (2009) 2 SCC 663
Supreme Court22 Jan 2009Allowed
New India Assurance Co. Ltd. Vs Abhilash Jewellery
Supreme Court Of India · AIR 2009 SC 1827 : (2010) AIRSCW 115 : (2009) AIRSCW 1424 : (2009) 2 CompLJ 243 : (2009) 2 JT 110 : (2009) 1 KLT 492 : (2009) 3 PLJR 105 : (2009) 2 SCALE 1 : (2009) 2 SCC 661 : (2009) 1 SCC(L&S) 433 : (2009) 1 SCR 476 : (2009) 1 Supreme 565 : (2009) 7 Sup
Employees State Insurance Act, 1948 — Section 11Income Tax Act, 1961 — Section 43(3)Kerala Shops and Commercial Establishment Act, 1960 — Section 2(6)
Supreme Court22 Jan 2009Allowed
Subba and Another Vs Debiya and Another
Supreme Court Of India · (2009) AIRSCW 3942 : (2009) 2 AWC 1630 Supp : (2009) 1 JT 629 : (2009) 1 SCALE 747 : (2009) 2 SCC 613 : (2009) 4 Supreme 557
Constitution of India, 1950 — Article 227
Supreme Court22 Jan 2009Allowed
T.S. Ramachandra Shetty Vs Chairman, Karnataka Housing Board and Another
Supreme Court Of India · (2010) 10 AWC 2006 Supp : (2009) 4 JT 363 : (2009) 4 KarLJ 85 : (2009) 3 SCALE 333 : (2009) 14 SCC 334
Land Acquisition Act, 1894 — Section 23, 24
Supreme Court22 Jan 2009Allowed
Sushila Chemicals P. Ltd. and Others Vs Bharat Coking Coal Limited and Others
Supreme Court Of India · (2009) 01 SC CK 0039
Supreme Court22 Jan 2009Allowed
Ghaziabad Development Authority Vs Urmila
Supreme Court Of India · (2009) 01 SC CK 0031
Supreme Court22 Jan 2009Allowed
Hotel Leela Venture Ltd. Vs Commr. of Customs (Gen.) Mumbai
Supreme Court Of India · (2009) 01 SC CK 0027
Supreme Court22 Jan 2009Partly Allowed
Esher Singh Vs B. Veerabhadra Rao
Supreme Court Of India · (2009) 2 PLJR 217
Advocates Act, 1961 — Section 38, 9Supreme Court Rules, 1966 — Order 5 Rule 1
Supreme Court21 Jan 2009Allowed
Hubert J. D''souza Vs Corporation Bank and Others
Supreme Court Of India · (2009) 01 SC CK 0164
Supreme Court21 Jan 2009Allowed
Asit Kumar Kar Vs State of West Bengal and Others
Supreme Court Of India · (2009) 2 AWC 1628 Supp : (2009) 2 CALLT 73 : (2009) 1 JT 654 : (2009) 1 SCALE 745 : (2009) 2 SCC 703 : (2009) 1 SCC(L&S) 541 : (2009) 1 SCR 469
Constitution of India, 1950 — Article 32
Supreme Court21 Jan 2009Allowed
Ranveer Singh Vs State of M.P.
Supreme Court Of India · AIR 2009 SC 1658 : (2009) AIRSCW 1182 : (2009) CLT 614 : (2009) CriLJ 1534 : (2009) 2 JCR 110 : (2009) 1 JT 544 : (2009) 2 KLJ 92 : (2009) 1 SCALE 740 : (2009) 3 SCC 384 : (2009) 1 SCR 458 : (2009) 1 Supreme 395 : (2009) 1 UJ 361
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Supreme Court21 Jan 2009Dismissed
Satvir Vs State of Uttar Pradesh
Supreme Court Of India · AIR 2009 SC 1741 : (2009) AIRSCW 1301 : (2009) 2 ALD(Cri) 277 : (2009) CLT 627 : (2009) CriLJ 1586 : (2009) 1 JT 539 : (2009) OLR 627 : (2009) 1 SCALE 683 : (2009) 4 SCC 289 : (2009) 1 SCR 431 : (2009) 1 Supreme 364
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court21 Jan 2009Dismissed
State of Maharashtra Vs Prakash Sakha Vasave and Others
Supreme Court Of India · AIR 2009 SC 1636 : (2009) AIRSCW 5078 : (2009) AIRSCW 1118 : (2009) 1 ALD(Cri) 711 : (2009) 1 JT 621 : (2009) 1 SCALE 713 : (2009) 11 SCC 193 : (2009) 1 SCR 450 : (2009) 1 Supreme 531
Penal Code, 1860 (IPC) — Section 302, 34, 506
Supreme Court21 Jan 2009Allowed
Shiva Karam Payaswami Tewari Vs State of Maharashtra
Supreme Court Of India · AIR 2009 SC 1692 : (2009) AIRSCW 5509 : (2009) AIRSCW 1226 : (2009) 1 ALD(Cri) 882 : (2009) CLT 611 : (2009) 1 JT 625 : (2009) 1 SCALE 717 : (2009) 11 SCC 262 : (2009) 1 SCR 442 : (2009) 1 Supreme 461
Penal Code, 1860 (IPC) — Section 201, 302, 304, 321
Supreme Court21 Jan 2009Dismissed
Jagdish Bagri Vs Rajendra Kumar Luhariwala and Another
Supreme Court Of India · (2009) 1 ACR 676 : AIR 2009 SC 1395 : (2009) AIRSCW 837 : (2010) CLT 416 : (2009) CriLJ 1316 : (2009) 1 JT 549 : (2009) 3 MPJR 30 : (2010) OLR 416 : (2009) 1 SCALE 721 : (2009) 4 SCC 218 : (2009) 1 SCR 473
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court20 Jan 2009Allowed
Balli Petrochemicals Limited Vs National Aluminium Company Ltd.
Supreme Court Of India · (2009) 3 AWC 2432 Supp : (2009) 1 CompLJ 425 : (2009) 1 JT 447 : (2009) 1 SCALE 651 : (2009) 1 SCR 423
Arbitration and Conciliation Act, 1996 — Section 11(6)