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Supreme Court Of India judgments

59,848 judgments · page 1,006 of 2,993

Supreme Court14 Sept 2009Disposed Of

S. Suresh Vs Oriental Insurance Co. Ltd. and Another

Supreme Court Of India · (2010) ACJ 497 : (2010) 2 ALLMR 467 : (2010) AWC 65 Supp : (2010) 124 FLR 1 : (2009) 14 JT 359 : (2010) 1 LLJ 839 : (2010) 1 MLJ 418 : (2010) 1 PLJR 168 : (2009) 14 SCALE 48 : (2010) 13 SCC 777 : (2009) 15 SCR 990

Workmens Compensation Act, 1923 — Section 2(1), 4(1)
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Supreme Court14 Sept 2009Disposed Of

Satish Narayan Sawant Vs State of Goa

Supreme Court Of India · (2010) 1 ALD(Cri) 626 : (2009) 57 BLJR 3157 : (2009) CriLJ 4655 : (2009) 12 JT 224 : (2009) 44 OCR 590 : (2009) 12 SCALE 494 : (2009) 17 SCC 724 : (2011) 2 SCC(Cri) 110 : (2009) 14 SCR 464 : (2009) 10 UJ 4673

Indian Penal Code, 1860 — Section 34, 143, 147, 149, 299, 299(b), 300, 300(2), 300(3), 300(4), 302, 304, 323Code Of Criminal Procedure, 1973 — Section 157, 162, 173A
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Supreme Court11 Sept 2009Allowed

Ramesh Chandra Agrawal Vs Regency Hospital Ltd. and Others

Supreme Court Of India · AIR 2010 SC 806 : (2009) 6 ALD 119 : (2009) 4 AWC 4218 Supp : (2010) 3 BomCR 367 : (2009) 4 CompLJ 283 : (2009) 12 JT 377 : (2009) 12 SCALE 474 : (2009) 9 SCC 709 : (2009) 14 SCR 424 : (2010) 1 UC 174

Consumer Protection Act, 1986 — Section 23Evidence Act, 1872 — Section 45
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Supreme Court11 Sept 2009Dismissed

Zenit Mataplast P. Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 4 AWC 4114 Supp : (2009) 6 BomCR 93 : (2009) 111 BOMLR 4517 : (2009) 12 JT 240 : (2009) 12 SCALE 432 : (2009) 10 SCC 388 : (2009) 15 SCR 403 : (2009) 10 UJ 4706

Constitution of India, 1950 — Article 136, 14Maharashtra Industrial Development Act, 1961 — Section 14, 15, 31
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Supreme Court11 Sept 2009Allowed

State through Central Bureau of Investigation Vs Parmeshwaran Subramani and Another

Supreme Court Of India · AIR 2010 SC 584 : (2009) 57 BLJR 3150 : (2010) 2 CALLT 23 : (2009) 242 ELT 162 : (2009) 12 JT 458 : (2009) 44 OCR 606 : (2009) 4 PLJR 185 : (2009) 12 SCALE 410 : (2009) 9 SCC 729 : (2009) 15 SCR 385 : (2009) 10 UJ 4665

Criminal Law (Amendment) Act, 1952 — Section 8(1)Forest Act, 1927 — Section 52(3)Penal Code, 1860 (IPC) — Section 120B, 120B
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Supreme Court10 Sept 2009Partly Allowed

U.P. Cooperative Federation Ltd. Vs Three Circles

Supreme Court Of India · (2009) 4 AWC 4150 Supp : (2009) 12 JT 123 : (2009) 12 SCALE 443 : (2009) 10 SCC 374 : (2009) 15 SCR 310 : (2009) 9 UJ 4416

Arbitration Act, 1940 — Section 16(1), 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 35(3)Constitution of India, 1950 — Article 142
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Supreme Court10 Sept 2009Disposed Of

Padubidri Damodar Shenoy Vs Indian Airlines Limited and Another

Supreme Court Of India · (2010) 3 AWC 2347 Supp : (2010) 3 BomCR 324 : (2009) 123 FLR 679 : (2009) 12 JT 108 : (2009) 12 SCALE 456 : (2009) 10 SCC 514 : (2010) 1 SCC(L&S) 54 : (2009) 14 SCR 356 : (2009) 6 SLR 19

Airlines Employees (Aircraft Engineering Department) Service Regulations, 1959 — Regulation 12, 16Bombay Civil Services Rules, 1959 — Rule 161(1), 161(2)Punjab Civil Services Rules — Rule 16, 2.2, 5.32(B), 5.32(B)(1
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Supreme Court10 Sept 2009Dismissed

Saumindra Bhattacharya Vs State of Bihar and Another

Supreme Court Of India · (2009) 4 KLT 60 : (2009) 2 OLR 877 : (2009) 2 OLR 660 : (2009) 4 PLJR 150 : (2009) 13 SCALE 29 : (2009) 10 UJ 4642

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 320Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 11(2), 11(3), 12
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Supreme Court10 Sept 2009Allowed

Anil Chandra and Others Vs Radha Krishna Gaur and Others

Supreme Court Of India · (2010) 1 ALLMR 417 : (2010) 3 AWC 2342 Supp : (2009) 12 JT 468 : (2009) 12 SCALE 417 : (2009) 9 SCC 454 : (2009) 2 SCC(L&S) 683 : (2009) 14 SCR 335 : (2010) 1 SLJ 224 : (2009) 7 SLR 612 : (2009) 10 UJ 4566

Constitution of India, 1950 — Article 16, 16(4A), 32, 335Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 92Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 8(A)
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Supreme Court10 Sept 2009Allowed

Dubaria Vs Har Prasad and Another

Supreme Court Of India · (2009) 4 AWC 4147 Supp : (2009) 12 JT 464 : (2009) 8 MLJ 1543 : (2010) 1 PLJR 67 : (2009) 13 SCALE 506 : (2009) 9 SCC 346 : (2009) 14 SCR 348

Constitution of India, 1950 — Article 136
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Supreme Court09 Sept 2009Disposed Of

Balaji Coke Industry Pvt. Ltd. Vs Maa Bhagwati Coke (Guj) Pvt. Ltd.

Supreme Court Of India · (2009) 4 AWC 4091 Supp : (2010) 1 CompLJ 11 : (2009) 12 JT 250 : (2010) 2 MhLj 145 : (2009) 2 OLR 845 : (2009) 12 SCALE 343 : (2009) 9 SCC 403 : (2009) 14 SCR 241

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 16, 20, 25Constitution of India, 1950 — Article 139A(2)
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