Supreme Court13 Jan 2010Dismissed

Ramesh Kumar Vs State of Haryana

Supreme Court Of India · AIR 2010 SC 683 : (2010) AIRSCW 897 : (2008) 4 ALD 120 : (2010) 4 AWC 4202 Supp : (2010) 126 FLR 55 : (2010) 3 JT 184 : (2010) 1 LLJ 841 : (2010) 2 MLJ 408 : (2010) MPLJ 585 : (2010) 2 RLW 1213 : (2010) 1 SCALE 432 : (2010) 2 SCC 543 : (2010) 1 SCC(L&S) 4

Industrial Disputes Act, 1947 — Section 2, 25F
Supreme Court13 Jan 2010Allowed

Vijay Kumar Arora Vs State Govt. of NCT of Delhi

Supreme Court Of India · (2010) 1 ACR 1102 : (2010) 2 ALD(Cri) 639 : (2010) 58 BLJR 289 : (2011) 1 CGLJ 82 : (2010) CLT 520 : (2010) 1 Crimes 63 : (2010) 166 DLT 569 : (2010) 1 JT 277 : (2010) 1 NCC 702 : (2010) 1 SCALE 434 : (2010) 2 SCC 353 : (2010) 2 SCR 1069 : (2010) 2 UJ 709

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court13 Jan 2010Dismissed

Commissioner of Income Tax-V, New Delhi Vs Oracle Software India Ltd.

Supreme Court Of India · (2011) AIRSCW 416 : (2010) 228 CTR 433 : (2010) 250 ELT 161 : (2010) 320 ITR 546 : (2010) 6 JT 369 : (2010) 1 SCALE 425 : (2010) 2 SCC 677 : (2010) 1 SCR 543 : (2010) 5 Supreme 729 : (2010) 187 TAXMAN 275 : (2010) 1 UJ 477

Andhra Pradesh General Sales Tax Act, 1957 — Section 2Income Tax Act, 1961 — Section 33B, 80IA, 80IA(1), 80IA(12), 80IA(5)
Supreme Court12 Jan 2010Allowed

Aftab Ahmad Anasari Vs State of Uttaranchal

Supreme Court Of India · (2010) 1 ACR 538 : AIR 2010 SC 773 : (2010) 1 ALD(Cri) 797 : (2010) CLT 499 : (2010) 1 Crimes 97 : (2010) 1 JT 424 : (2010) 1 NCC 462 : (2010) 1 SCALE 408 : (2010) 2 SCC 583 : (2010) 1 SCR 1027 : (2010) 1 UC 193 : (2010) 1 UD 1

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 376
Supreme Court12 Jan 2010Dismissed

Union of India (UOI) etc. Vs Rakesh Kumar and Others etc.

Supreme Court Of India · AIR 2010 SC 3244 : (2011) AIRSCW 959 : (2010) AIRSCW 657 : (2010) 1 JT 396 : (2010) 3 MLJ 145 : (2010) 1 PLJR 114 : (2010) 1 SCALE 281 : (2010) 4 SCC 50 : (2010) 1 SCC(L&S) 961 : (2010) 2 SCR 483 : (2010) 1 Supreme 334 : (2010) 7 Supreme 1006

Constitution of India, 1950 — Article 14, 15(4), 16, 16(4), 243BJharkhand Panchayat Raj Act, 2001 — Section 21(B), 40(B), 55(B)Jharkhand Panchayat Reservation Act, 2001 — Section 17(B)(2), 21(B), 36(B)(2), 40(B), 51
Supreme Court12 Jan 2010Disposed OF

Rubabbuddin Sheikh Vs State of Gujarat and Others

Supreme Court Of India · (2010) 1 ACR 688 : AIR 2010 SC 3175 : (2010) AIRSCW 722 : (2010) 1 GLR 466 : (2010) 1 JT 99 : (2010) 1 OLR 810 : (2010) 1 SCALE 306 : (2010) 2 SCC 200 : (2011) 1 SCC(Cri) 1109(1) : (2010) 2 SCR 991 : (2010) 1 Supreme 196 : (2010) 1 UJ 423

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 154
Supreme Court12 Jan 2010Disposed Of

Dinesh Jaiswal Vs State of M.P.

Supreme Court Of India · (2010) 1 ACR 1083 : AIR 2010 SC 1540 : (2010) AIRSCW 6173 : (2010) 2 ALD(Cri) 349 : (2010) CriLJ 1917 : (2010) 2 JT 210 : (2010) 3 KCCR 2030 : (2010) 2 SCALE 311 : (2010) 3 SCC 232 : (2010) 1 SCR 1063 : (2010) 6 Supreme 653

Penal Code, 1860 (IPC) — Section 323, 376, 506
Supreme Court12 Jan 2010Dismissed

Chaitanya Prakash and Another Vs H. Omkarappa

Supreme Court Of India · (2010) AIRSCW 3532 : (2010) 2 ALLMR 1006 : (2010) 4 AWC 4195 Supp : (2010) 124 FLR 503 : (2010) 1 JT 217 : (2010) 2 LLJ 146 : (2010) 4 LW 799 : (2010) 3 MLJ 753 : (2010) 1 SCALE 386 : (2010) 2 SCC 623 : (2010) 1 SCC(L&S) 644 : (2010) 1 SCR 467 : (2010) 1

Supreme Court12 Jan 2010Disposed Of

Sharda Kailash Mittal Vs State of M.P. and Others

Supreme Court Of India · AIR 2010 SC 3450 : (2010) AIRSCW 716 : (2010) 1 JT 591 : (2010) 2 MPHT 486 : (2010) MPLJ 131 : (2010) 1 SCALE 260 : (2010) 2 SCC 319 : (2010) 2 SCR 451 : (2010) 1 Supreme 102 : (2010) 2 UJ 581

Constitution of India, 1950 — Article 243ZGMadhya Pradesh Municipalities Act, 1961 — Section 20, 22, 29B, 41A, 41A(2)
Supreme Court11 Jan 2010Dismissed

Mandvi Co-op. Bank Ltd. Vs Nimesh B. Thakore

Supreme Court Of India · (2010) 1 ACR 522 : AIR 2010 SC 1402 : (2010) AIRSCW 581 : (2010) 1 BC 600 : (2010) 1 BomCR 614 : (2010) CLT 462 : (2010) 2 GLR 990 : (2010) 1 JT 259 : (2010) 1 KLT 321 : (2010) 2 MPHT 397 : (2010) MPLJ 42 : (2010) 1 OLR 306 : (2010) 3 RLW 2554 : (2010) 1

Constitution Of India, 1950 — Article 20(3)Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142, 143, 143(3), 144, 145, 145(1), 145(2), 146, 147Code Of Criminal Procedure, 1973 — Section 237, 251, 254, 294, 296, 296(2), 315, 316, 482
Supreme Court11 Jan 2010Dismissed

Southern Technologies Ltd. Vs Joint Commnr. of Income Tax, Coimbatore

Supreme Court Of India · (2010) 1 BC 625 : (2010) 153 CompCas 674 : (2010) 1 CompLJ 577 : (2010) 228 CTR 440 : (2010) 320 ITR 577 : (2010) 1 JT 14 : (2010) 1 SCALE 329 : (2010) 2 SCC 548 : (2010) 2 SCR 380 : (2010) 187 TAXMAN 346 : (2010) 1 UJ 387

Companies Act, 1956 — Section 209(3), 211, 3, 591Constitution of India, 1950 — Article 14, 19(1), 19(6)Hire Purchase Act, 1972 — Section 2(c)
Supreme Court11 Jan 2010Allowed

Navin Jindal Vs Assistant Commissioner of Income Tax

Supreme Court Of India · (2010) AIRSCW 7288 : (2010) AIRSCW 6066 : (2010) 228 CTR 478 : (2010) 320 ITR 708 : (2010) 1 JT 298 : (2010) 1 SCALE 251 : (2010) 2 SCC 525 : (2010) 1 SCR 255 : (2010) 7 Supreme 792 : (2010) 187 TAXMAN 283 : (2010) 2 UJ 571

Foreign Exchange Regulation Act, 1973 — Section 2Income Tax Act, 1961 — Section 115C, 45(5), 48, 48(1), 48(2)