Supreme Court01 Feb 2010Disposed Of

Ramesh Kumar Vs High Court of Delhi and Another

Supreme Court Of India · AIR 2010 SC 3714 : (2010) AIRSCW 946 : (2010) 167 DLT 98 : (2010) 124 FLR 1050 : (2010) 2 JT 1 : (2010) 2 SCALE 86 : (2010) 3 SCC 104 : (2010) 1 SCC(L&S) 756 : (2010) 2 SCR 256 : (2010) 2 UJ 779

Constitution of India, 1950 — Article 141, 32Delhi Higher Judicial Services Rules, 1970 — Rule 10
Supreme Court01 Feb 2010Dismissed

Union of India (UOI) Vs R.K. Chopra

Supreme Court Of India · AIR 2010 SC 649 : (2010) AIRSCW 935 : (2010) 4 AWC 4213 Supp : (2010) 2 BomCR 244 : (2010) 1 JT 551 : (2010) 1 LLJ 862 : (2010) 2 SCALE 74 : (2010) 2 SCC 763 : (2010) 1 SCC(L&S) 667 : (2010) 3 SCR 220 : (2010) 2 SLJ 72 : (2010) 2 SLR 1 : (2010) 1 Supreme

Bombay Civil Services Rules, 1959 — Rule 151(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 12(4)Central Civil Services (Revised Pay) Rules, 1997 — Rule 3(2), 3(5), 5, 6, 6(2
Supreme Court01 Feb 2010Dismissed

State of Madhya Pradesh Vs Balram Mihani and Others

Supreme Court Of India · (2010) 1 ACR 1041 : (2010) AIRSCW 951 : (2010) CLT 856 : (2010) 1 Crimes 114 : (2011) 1 JLJ 81 : (2010) 2 JT 143 : (2010) 2 SCALE 37 : (2010) 2 SCC 602 : (2010) 3 SCR 209 : (2010) 1 Supreme 438 : (2010) 1 UC 393

Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 105A, 105B, 105C
Supreme Court01 Feb 2010Dismissed

Shantiniketan Hindi Primary School Vs Pal Hariram Ramavtar and Others

Supreme Court Of India · AIR 2010 SC 656 : (2010) AIRSCW 943 : (2010) 124 FLR 740 : (2010) 1 GLR 848 : (2010) 2 SCALE 33 : (2010) 2 SCC 717 : (2010) 1 SCC(L&S) 662 : (2010) 2 SLR 189 : (2010) 2 Supreme 195

Bombay Primary Education Rules, 1949 — Rule 106A, 106A(1), 106A(2)Constitution of India, 1950 — Article 30
Supreme Court01 Feb 2010Dismissed

Rakhi Ray and Others Vs The High Court of Delhi and Others

Supreme Court Of India · AIR 2010 SC 932 : (2010) AIRSCW 7068 : (2010) 167 DLT 115 : (2010) 124 FLR 867 : (2010) 2 JT 121 : (2010) 2 PLJR 26 : (2010) 2 SCALE 93 : (2010) 2 SCC 637 : (2010) 1 SCC(L&S) 652 : (2010) 2 SCR 239 : (2010) 2 SLR 193 : (2010) 2 UJ 933

Constitution of India, 1950 — Article 14, 16(1), 235
Supreme Court29 Jan 2010Dismissed

Haridwar Development Authority Vs Raghubir Singh

Supreme Court Of India · AIR 2010 SC 1754 : (2010) 3 ALD 123 : (2010) 10 AWC 1974 Supp : (2010) 2 JT 502 : (2010) 2 SCALE 503 : (2010) 11 SCC 581 : (2010) 2 SCR 201

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 34, 4(1)
Supreme Court29 Jan 2010dismissed

Tamil Nadu Housing Board Vs L. Chandrasekaran and Others

Supreme Court Of India · (2010) 2 ALD 148 : (2010) 1 JT 647 : (2010) 1 SCALE 701 : (2010) 2 SCC 786 : (2010) 2 UJ 911

Constitution of India, 1950 — Article 136, 14, 226Land Acquisition Act, 1894 — Section 2, 23(1A), 23(2), 4, 4(1)Tamil Nadu Land Acquisition Rules — Rule 3
Supreme Court29 Jan 2010Allowed

Satni Bai Vs State of Madhya Pradesh (Now Chhattisgarh)

Supreme Court Of India · (2010) 1 ACR 1096 : (2010) 1 ALD(Cri) 850 : (2010) 1 ALT(Cri) 272 : (2010) 58 BLJR 441 : (2010) CLT 693 : (2010) CriLJ 1459 : (2010) 1 Crimes 128 : (2010) 1 JT 560 : (2010) 1 SCALE 694 : (2010) 2 SCC 646 : (2010) 3 SCR 186 : (2010) 1 UC 385 : (2010) 3 UJ

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
Supreme Court29 Jan 2010Allowed

Godrej Sara Lee Limited Vs Reckitt Benckiser Australia Pty. Ltd. and Another

Supreme Court Of India · AIR 2010 SC 1331 : (2010) 2 ALLMR 961 : (2010) 6 AWC 6047 : (2010) 2 CALLT 81 : (2011) 1 CHN 7 Supp : (2010) 2 JT 148 : (2010) 42 PTC 417 : (2010) 1 SCALE 714 : (2010) 2 SCC 535 : (2010) 2 SCR 147 : (2010) 2 UJ 758

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 130
Supreme Court29 Jan 2010Allowed

State of Haryana and Others Vs S.L. Arora and Company

Supreme Court Of India · AIR 2010 SC 1511 : (2010) 3 AWC 2615 Supp : (2010) 3 CGLJ 348 : (2010) 2 JT 534 : (2010) 4 LW 806 : (2010) 3 MLJ 760 : (2010) MPLJ 113 : (2010) 3 SCC 690 : (2010) 3 SCR 297

Constitution Of India, 1950 — Article 142Arbitration And Conciliation Act, 1996 — Section 31, 31(7), 31(7)(a), 31(7)(b), 31(8), 34Interest Act, 1978 — Section 3, 3(3)(c)
Supreme Court28 Jan 2010Dismissed

Musheer Khan @ Badshah Khan and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2010) 1 ACR 1086 : AIR 2010 SC 762 : (2010) 1 ALD(Cri) 813 : (2010) 58 BLJR 389 : (2010) CLT 681 : (2010) 1 Crimes 136 : (2010) 1 JT 535 : (2010) 1 SCALE 676 : (2010) 2 SCC 748 : (2010) 2 SCR 119 : (2010) 2 UJ 1081

Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 136, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 162
Supreme Court28 Jan 2010Dismissed

Poonam Chand Jain and Another Vs Fazru

Supreme Court Of India · (2010) 1 ACR 886 : AIR 2010 SC 659 : (2010) AIRSCW 881 : (2010) CLT 676 : (2010) CriLJ 1423 : (2010) 1 Crimes 151 : (2010) 1 JT 468 : (2010) 1 OLR 517 : (2010) 1 SCALE 664 : (2010) 2 SCC 631 : (2010) 2 SCR 109 : (2010) 1 Supreme 600 : (2010) 1 UC 329

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 245Penal Code, 1860 (IPC) — Section 120B, 420, 426
Supreme Court28 Jan 2010Disposed Of

Ram Singh @ Chhaju Vs State of Himachal Pradesh

Supreme Court Of India · (2010) 1 ACR 704 : (2010) 1 ALD(Cri) 667 : (2010) 58 BLJR 401 : (2010) CLT 594 : (2010) CriLJ 1655 : (2010) 1 Crimes 120 : (2010) 1 JT 666 : (2010) 1 NCC 734 : (2010) 1 SCALE 669 : (2010) 2 SCC 445 : (2010) 2 SCR 95 : (2010) 2 ShimLC 33 : (2010) 1 UC 324

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 34, 376