Supreme Court21 Oct 2009Allowed
Chandra Ranganathan and Others Vs Commissioner of Income Tax
Supreme Court Of India · (2009) 10 SC CK 0030
Income Tax Act, 1961 — Section 10(10C)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,002 of 2,993
Supreme Court20 Oct 2009Disposed Of
Assam State Text Book Production and Publication Corporation Limited Vs Commissioner of Income Tax, Gauhati-I
Supreme Court Of India · (2009) 14 SCALE 175 : (2009) 17 SCC 391
Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 10(22)
Supreme Court20 Oct 2009Allowed
Subh Ram and Others Vs Haryana State and Another
Supreme Court Of India · (2010) 1 AWC 244 Supp : (2009) 14 JT 115 : (2009) 8 MLJ 979 : (2009) 13 SCALE 528 : (2010) 1 SCC 444 : (2009) 16 SCR 287
Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 24, 4(1)
Supreme Court20 Oct 2009Dismissed
Sonic Surgical Vs National Insurance Company Ltd.
Supreme Court Of India · (2009) 6 ALD 157 : (2010) 1 AWC 63 Supp : (2010) 3 BomCR 697 : (2009) 13 JT 406 : (2010) 2 MLJ 137 : (2009) 13 SCALE 363 : (2010) 1 SCC 135 : (2009) 16 SCR 265 : (2010) 1 UC 263 : (2009) 3 UC 1745 : (2009) 10 UJ 4840
Constitution of India, 1950 — Article 226(2)Consumer Protection Act, 1986 — Section 17, 17(2)
Supreme Court20 Oct 2009Allowed
BECIL Vs Arraycom India Ltd. and Others
Supreme Court Of India · (2010) 3 AWC 2328 Supp : (2009) 184 DLT 764 : (2009) 13 JT 331 : (2010) 157 PLR 398 : (2010) 1 SCC 139 : (2009) 15 SCR 277 : (2010) 29 VST 555
Constitution of India, 1950 — Article 14
Supreme Court20 Oct 2009Allowed
Kolawana Gram Vikas Kendra Vs State of Gujarat and Others
Supreme Court Of India · (2010) 3 AWC 2543 Supp : (2010) 1 GLH 675 : (2009) 13 JT 581 : (2010) 2 MLJ 133 : (2009) 13 SCALE 361 : (2010) 1 SCC 133 : (2010) 1 SCC(L&S) 18 : (2009) 15 SCR 272 : (2010) 2 WLN 30
Constitution of India, 1950 — Article 14, 29, 30Gujarat Secondary Education Act, 1972 — Section 40A
Supreme Court20 Oct 2009Allowed
Indodan Industries Ltd. Vs State of U.P. and Others
Supreme Court Of India · (2009) 13 SCALE 421 : (2009) 10 UJ 4845
Central Sales Tax Act, 1956 — Section 9, 9(1), 9(2), 9(2B)Finance Act, 2000 — Section 119, 120, 120(2)
Supreme Court20 Oct 2009Dismissed
Grasim Industries Ltd. and Another Vs Agarwal Steel
Supreme Court Of India · (2010) 2 AWC 1578 Supp : (2009) 13 JT 413 : (2010) 2 MLJ 514 : (2010) 1 PLJR 192 : (2009) 13 SCALE 374 : (2010) 1 SCC 83 : (2009) 15 SCR 283
Arbitration and Conciliation Act, 1996 — Section 34, 37
Supreme Court19 Oct 2009Allowed
Dinesh Kumar Srivastav and Others Vs Swati Sinha and Another
Supreme Court Of India · (2009) 2 DMC 742 : (2009) 4 PLJR 143
Hindu Marriage (Amendment) Act, 1956 — Section 13B
Supreme Court19 Oct 2009Allowed
Indian Hume Pipe Co. Ltd. Vs State of Rajasthan
Supreme Court Of India · (2009) 4 AWC 3998 Supp : (2010) 1 CompLJ 88 : (2009) 13 JT 210 : (2009) 8 MLJ 948 : (2009) 2 OLR 883 : (2010) 1 PLJR 15 : (2009) 13 SCALE 316 : (2009) 10 SCC 187 : (2009) 15 SCR 254
Arbitration Act, 1940 — Section 29, 3, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 34
Supreme Court09 Oct 2009Dismissed
Delhi Development Authority Vs Jitender Pal Bhardwaj
Supreme Court Of India · AIR 2010 SC 497 : (2010) 3 AWC 2541 Supp : (2009) 163 DLT 618 : (2009) 14 JT 220 : (2009) 13 SCALE 391 : (2010) 1 SCC 146 : (2009) 15 SCR 135
Constitution of India, 1950 — Article 14
Supreme Court09 Oct 2009Dismissed
Revajeetu Builders and Developers Vs Narayanaswamy and Sons and Others
Supreme Court Of India · (2009) 4 AWC 4002 Supp : (2009) 13 JT 366 : (2009) 8 MLJ 907 : (2009) 2 OLR 815 : (2010) 1 RLW 322 : (2009) 10 SCC 84 : (2009) 15 SCR 103 : (2009) 10 UJ 4850
Civil Procedure Code, 1882 — Section 53Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 21 Rule 8, Order 6 Rule 17Constitution of India, 1950 — Article 227
Supreme Court09 Oct 2009Dismissed
Udey Chand Vs Surat Singh and Another
Supreme Court Of India · (2009) 13 JT 355 : (2010) 157 PLR 378 : (2009) 10 SCC 170 : (2009) 16 SCR 147 : (2009) 9 UJ 4431
Haryana Panchayati Raj Act, 1994 — Section 176, 176(1), 176(4), 176(5), 183Haryana Panchayati Raj Election Rules, 1994 — Rule 69, 69(2), 70(1)
Supreme Court09 Oct 2009Dismissed
Sebastian @ Chevithiyan Vs State of Kerala
Supreme Court Of India · (2009) 3 ACR 3514 : (2009) 2 ALD(Cri) 879 : (2010) 1 ALT(Cri) 195 : (2009) 13 JT 136 : (2010) 1 SCC 58
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 354, 363, 364
Supreme Court09 Oct 2009Allowed
Baswant Shankarappa Swami Vs State of Maharashtra and Others
Supreme Court Of India · (2009) 13 JT 420 : (2010) 1 MLJ 121 : (2009) 13 SCALE 204 : (2009) 10 SCC 161 : (2009) 2 SCC(L&S) 773
Constitution of India, 1950 — Article 14, 16, 226Irrigation Department (Recruitment) Rules, 1996 — Rule 2, 3, 4Maharashtra Administrative Tribunals Act, 1985 — Section 19
Supreme Court09 Oct 2009Disposed Of
Sohan Singh and Another Vs State of Bihar
Supreme Court Of India · (2009) 3 ACR 3509 : (2009) 2 ALD(Cri) 875 : (2010) 1 ALT(Cri) 100 : (2009) 13 JT 161 : (2009) 44 OCR 1022 : (2009) 4 PLJR 140 : (2010) 1 SCC 684 : (2009) 1 SCC 68 : (2009) 16 SCR 140
Penal Code, 1860 (IPC) — Section 376(2)
Supreme Court09 Oct 2009Disposed Of
K. Pydichatti Naidu (Dead) thr. L.Rs. Vs A.P.S.R.T.C. and Another
Supreme Court Of India · (2009) 10 SC CK 0020
Supreme Court09 Oct 2009Disposed Of
Assistant Commnr. of Income Tax Vs Neo Sack Private Limited
Supreme Court Of India · (2010) 228 CTR 351 : (2009) 319 ITR 124 : (2010) 186 TAXMAN 294
Income Tax Act, 1961 — Section 80IA
Supreme Court09 Oct 2009Allowed
Ramchandra Dagdu Sonavane (Dead) by L.Rs. and Others Vs Vithu Hira Mahar (Dead) by LRs. and Others
Supreme Court Of India · AIR 2010 SC 818 : (2010) 1 BomCR 366 : (2009) 13 JT 338 : (2009) 8 MLJ 871 : (2009) 10 SCC 273 : (2009) 15 SCR 222 : (2009) 10 UJ 4896
Bombay Hereditary Offices Act, 1874 — Section 15, 18, 2, 3, 33Bombay Inferior Villages Watans Abolition Act, 1958 — Section 3, 3(1), 5(1), 9Civil Procedure Code, 1908 (CPC) — Section 100, 11, 9
Supreme Court08 Oct 2009Dismissed
Mankamma Vs State of Kerala
Supreme Court Of India · (2009) 3 ACR 3505 : AIR 2010 SC 499 : (2010) CriLJ 389 : (2009) 13 JT 402 : (2009) 13 SCALE 367 : (2009) 10 SCC 164 : (2009) 14 SCR 1152
Penal Code, 1860 (IPC) — Section 306