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Supreme Court Of India judgments

59,848 judgments · page 1,005 of 2,993

Supreme Court17 Sept 2009Allowed

Yash Ahuja and Others Vs Medical Council of India and Others

Supreme Court Of India · (2010) 10 AWC 2054 Supp : (2009) 12 JT 587 : (2009) 12 SCALE 687 : (2009) 10 SCC 313 : (2009) 15 SCR 667 : (2009) 6 SLR 1 : (2009) 10 UJ 4870

Constitution of India, 1950 — Article 14, 226, 32Indian Medical Council Act, 1956 — Section 10A, 10A(1), 10A(7), 10B, 10B(3)
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Supreme Court16 Sept 2009Dismissed

Union of India (UOI) and Others Vs A.K. Pandey

Supreme Court Of India · (2010) AIRSCW 498 : (2010) 3 AWC 2359 Supp : (2009) 12 JT 364 : (2009) 12 SCALE 617 : (2009) 10 SCC 552 : (2009) 15 SCR 528 : (2009) 6 Supreme 78 : (2009) 10 UJ 4550

Army Rules, 1954 — Rule 34Hyderabad District Municipalities Act, 1956 — Section 77Delhi Laws Act, 1912 — Section 6(2)
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Supreme Court16 Sept 2009Dismissed

State of Orissa and Others Vs Chitrasen Bhoi

Supreme Court Of India · (2010) 2 AWC 1273 Supp : (2009) 13 JT 388 : (2009) 2 OLR 894 : (2009) 13 SCALE 36 : (2009) 15 SCR 558 : (2009) 9 UJ 4489

Land Acquisition Act, 1894 — Section 11, 18, 18(1), 28A, 28A(1)
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Supreme Court16 Sept 2009Disposed Of

Bajaj Auto Limited Vs TVS Motor Company Limited

Supreme Court Of India · (2009) 4 AWC 4159 : (2009) 5 CTC 76 : (2009) 12 JT 103 : (2009) 8 MLJ 672 : (2009) 41 PTC 398 : (2009) 12 SCALE 546 : (2009) 9 SCC 797 : (2009) 14 SCR 548

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)
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Supreme Court15 Sept 2009Allowed

N. Eswari Rao Vs K. Swarajya Lakshmi (Late)

Supreme Court Of India · (2009) 12 JT 105 : (2010) 5 MLJ 950 : (2009) 4 PLJR 217 : (2009) 12 SCALE 512 : (2009) 9 SCC 678 : (2009) 14 SCR 500 : (2010) 1 WLN 20

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)
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Supreme Court15 Sept 2009Allowed

FGP Ltd. Vs Saleh Hooseini Doctor and Another

Supreme Court Of India · (2010) 1 ALT 3 : (2010) 3 BomCR 348 : (2010) 2 CALLT 9 : (2009) 12 JT 210 : (2010) 1 RLW 434 : (2009) 12 SCALE 516 : (2009) 10 SCC 223 : (2009) 14 SCR 995 : (2009) 9 UJ 4445

Civil Procedure Code, 1908 (CPC) — Section 2(11)Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116
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Supreme Court15 Sept 2009Disposed Of

Sayanna Vs State of Maharashtra and Others

Supreme Court Of India · (2010) 1 ALLMR 957 : (2010) 3 AWC 2545 Supp : (2010) 3 BomCR 684 : (2009) 12 JT 405 : (2009) 12 SCALE 530 : (2009) 10 SCC 268 : (2009) 2 SCC(L&S) 776 : (2009) 7 SLR 1 : (2009) 10 UJ 4646

Constitution of India, 1950 — Article 226
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Supreme Court15 Sept 2009Disposed Of

Sita Ram Bhandar Society, New Delhi Vs Lt. Governor, Govt. of N.C.T. Delhi and Others

Supreme Court Of India · AIR 2010 SC 1143 : (2010) AIRSCW 707 : (2010) 2 ALLMR 473 : (2010) 2 AWC 1264 Supp : (2009) 12 JT 324 : (2010) 3 RLW 2044 : (2009) 12 SCALE 550 : (2009) 10 SCC 501 : (2009) 14 SCR 507 : (2009) 10 UJ 4693

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96Constitution of India, 1950 — Article 32Delhi Development Act, 1957 — Section 22, 22(1)
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Supreme Court14 Sept 2009Dismissed

D. Venkatasubramaniam and Others Vs M.K. Mohan Krishnamachari and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 735 : (2009) 3 ALT(Cri) 414 : (2009) 57 BLJR 3140 : (2009) 12 JT 447 : (2010) 1 NCC 15 : (2009) 44 OCR 581 : (2009) 2 OLR 918 : (2009) 12 SCALE 483 : (2009) 10 SCC 488 : (2009) 15 SCR 441 : (2009) 9 UJ 4360

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 169, 170, 173(8)Penal Code, 1860 (IPC) — Section 406, 420
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