Supreme Court01 Sept 2009Disposed Of
Transmarine Corporation and Others Vs Zensar Technologies Ltd. and Others
Supreme Court Of India · (2009) 2 OLR 656 : (2009) 12 SCALE 125 : (2009) 10 SCC 750
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,009 of 2,993
Supreme Court31 Aug 2009Allowed
National Insurance Co. Ltd. Vs Parvathneni and Another
Supreme Court Of India · (2009) 12 JT 275 : (2009) 3 KLT 995 : (2009) 44 OCR 496 : (2010) 1 PLJR 76 : (2010) 157 PLR 228 : (2009) 12 SCALE 82 : (2009) 8 SCC 785 : (2009) 13 SCR 1034
Constitution of India, 1950 — Article 142
Supreme Court31 Aug 2009Dismissed
New Horizon Sugar Mills Ltd., Ariyur Vs Ariyur Sugar Mills Staff Welfare Union and Others EID Parry India Ltd. Vs Puduvai Pradesa Sarkarai Aali Thozhilalar Sangam and Others
Supreme Court Of India · (2009) 123 FLR 1047 : (2009) 13 SCALE 87(1) : (2009) 17 SCC 487 : (2011) 1 SCC(L&S) 708
Industrial Disputes Act, 1947 — Section 25FF
Supreme Court31 Aug 2009Dismissed
Liberty India Vs Commissioner of Income Tax
Supreme Court Of India · (2009) 225 CTR 233 : (2009) 169 ECR 1 : (2009) 241 ELT 326 : (2009) 317 ITR 218 : (2009) 11 JT 571 : (2009) 12 SCALE 61 : (2009) 9 SCC 328 : (2009) 13 SCR 1037 : (2009) 183 TAXMAN 349 : (2009) 8 UJ 3913
Income Tax Act, 1961 — Section 80A, 80I, 80IA, 80IA(5), 80IA(7), 80IA(8), 80IA(9), 80IA(10), 80IA(11), 80IA(12), 80IB, 80IB(1), 80IB(3), 80IB(4), 80IB(5), 80IB(6), 80IB(7), 80IB(8), 80IB(9), 80IB(10), 80IB(11), 80IB(12), 80IB(13), 80HH, 260ACustoms Act, 1962 — Section 75, 75(2)Central Excise Act, 1944 — Section 37, 37(2)(xvia)
Supreme Court28 Aug 2009Disposed Of
Rajesh Kumar Vs State of Uttarakhand and Others
Supreme Court Of India · (2010) 2 AWC 1344 Supp : (2009) 12 SCALE 56 : (2009) 9 SCC 640
Supreme Court28 Aug 2009Disposed Of
State of Tamil Nadu and Others Vs Amala Annai Higher Secondary School
Supreme Court Of India · (2009) 123 FLR 522 : (2009) 13 JT 78 : (2009) 8 MLJ 1667 : (2009) 12 SCALE 57 : (2009) 9 SCC 386 : (2009) 2 SCC(L&S) 608 : (2009) 14 SCR 913 : (2010) 2 SLJ 8
Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 6(2)
Supreme Court28 Aug 2009Dismissed
Mahesh Chand Sharma Vs State of U.P. and Others
Supreme Court Of India · AIR 2010 SC 812 : (2010) 1 ALD(Cri) 476 : (2010) CriLJ 890 : (2009) 12 JT 56 : (2009) 2 OLR 730 : (2009) 11 SCALE 830 : (2009) 15 SCC 519 : (2009) 13 SCR 922
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 172, 173, 174, 175Penal Code, 1860 (IPC) — Section 120B, 205, 211, 420, 463
Supreme Court28 Aug 2009Dismissed
Y. Satyanarayan Reddy Vs The Mandal Revenue Officer, A.P.
Supreme Court Of India · AIR 2010 SC 1440 : (2010) AIRSCW 638 : (2009) 6 ALD 102 : (2009) 12 JT 181 : (2009) 12 SCALE 18 : (2009) 9 SCC 447 : (2009) 14 SCR 872 : (2009) 6 Supreme 363 : (2009) 10 UJ 5010
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 17B, 2, 8, 8(7)
Supreme Court28 Aug 2009Disposed Off
Dr. N.T.R. University of Health Science, through Registrar Vs P. Amulya and Others etc.
Supreme Court Of India · (2009) 12 SCALE 1 : (2009) 17 SCC 744 : (2009) 7 SLR 512
Supreme Court28 Aug 2009Allowed
Public Service Commision through Secretary, Madhya Pradesh Public Service Commission etc. Vs Arvind Singh Chauhan and Others Etc.
Supreme Court Of India · (2010) 1 JLJ 281 : (2009) 12 SCALE 84 : (2009) 9 SCC 135 : (2009) 2 SCC(L&S) 581 : (2009) 5 SLR 417 : (2009) 9 UJ 4065
Supreme Court28 Aug 2009Allowed
V. Ravi Chandran Vs Union of India (UOI) and Others
Supreme Court Of India · (2009) 2 ALD(Cri) 816 : (2009) 11 JT 184 : (2009) 12 SCALE 11 : (2009) 9 SCC 111 : (2009) 15 SCR 960 : (2009) 14 SCR 1022
Supreme Court28 Aug 2009Dismissed
Maharashtra State Road Transport Corporation and Another Vs Casteribe Rajya P. Karmchari Sanghatana
Supreme Court Of India · (2009) 123 FLR 136 : (2009) 11 JT 609 : (2009) 4 LLJ 286 : (2009) 12 SCALE 25 : (2009) 8 SCC 556 : (2009) 13 SCR 937 : (2010) 3 SLR 588 : (2009) 9 UJ 4242
Constitution of India, 1950 — Article 14, 142, 16, 16(4), 21Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 2, 20(1), 21, 21(1), 23
Supreme Court28 Aug 2009Dismissed
Bhupinder Kumar Vs Angrej Singh
Supreme Court Of India · (2010) 2 AWC 1378 Supp : (2010) 2 MhLj 1 : (2009) 8 MLJ 417 : (2010) MPLJ 474 : (2009) 12 SCALE 4 : (2009) 8 SCC 766 : (2009) 13 SCR 978 : (2009) 9 UJ 4113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 12Specific Relief Act, 1963 — Section 28, 28(1)
Supreme Court28 Aug 2009Dismissed
Ashok K. Jha and Others Vs Garden Silk Mills and Another
Supreme Court Of India · (2009) 123 FLR 1094 : (2010) 1 GLR 502 : (2009) 11 JT 630 : (2009) 8 MLJ 233 : (2009) 12 SCALE 160 : (2009) 10 SCC 584 : (2010) 1 SCC(L&S) 78 : (2009) 13 SCR 886 : (2009) 9 UJ 4182
Bombay High Court (Appellate Side) Rules, 1960 — Rule 18Bombay Industrial Relations Act, 1946 — Section 3, 42, 42(1), 42(2), 42(3)Constitution of India, 1950 — Article 226, 227
Supreme Court28 Aug 2009Allowed
Suchita Srivastava and Another Vs Chandigarh Administration
Supreme Court Of India · AIR 2010 SC 235 : (2010) 3 ALD 40 : (2010) 6 ALT 23 : (2010) 2 AWC 1364 Supp : (2010) 2 BomCR 472 : (2009) CLT 1682 : (2009) 3 GLH 468 : (2009) 11 JT 409 : (2009) 8 MLJ 658 : (2009) OLR 1682 : (2009) 11 SCALE 813 : (2009) 9 SCC 1 : (2009) 14 SCR 989 : (20
Constitution of India, 1950 — Article 14, 21Medical Termination of Pregnancy Act, 1971 — Section 2, 3, 3(2), 3(4), 5(1)Penal Code, 1860 (IPC) — Section 120B, 376
Supreme Court27 Aug 2009Disposed Of
Haru Ghosh Vs State of West Bengal
Supreme Court Of India · (2009) 2 ALD(Cri) 765 : (2009) 57 BLJR 3067 : (2009) 11 JT 240 : (2009) 11 SCALE 782 : (2009) 15 SCC 551 : (2009) 9 UJ 4082
Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 307, 326, 382
Supreme Court27 Aug 2009Disposed Of
Gulab Chand Pukhraj Vs R.B. Jinender Raj and Another
Supreme Court Of India · (2009) 6 ALD 55 : (2009) 12 JT 567 : (2009) 11 SCALE 777 : (2009) 9 SCC 752
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
Supreme Court27 Aug 2009Dismissed
Lokprakashan Ltd. Vs Kanchanbhai Kanbhai Tadvi and Others The Sandesh Limited Vs Rameshchandra Babulal Shah and Others
Supreme Court Of India · (2010) AIRSCW 431 : (2010) 1 GLR 524 : (2009) 13 JT 460 : (2009) 11 SCALE 773 : (2009) 9 SCC 43 : (2009) 13 SCR 792 : (2009) 6 Supreme 378
Bombay Provincial Municipal Corporations Act, 1949 — Section 79Constitution of India, 1950 — Article 19(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
Supreme Court27 Aug 2009Dismissed
The State of Maharashtra and Another Vs Super Max International Pvt. Ltd. and Others
Supreme Court Of India · AIR 2010 SC 722 : (2009) 11 JT 344 : (2010) 2 RLW 1263 : (2009) 11 SCALE 794 : (2009) 9 SCC 772 : (2009) 14 SCR 801
Constitution Of India, 1950 — Article 227Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(10), 5(10)(b), 5(11), 5(11)(c), 7, 10, 10B, 11, 12(3)(b), 13(1)(g), 13(3)(a), 13(3)(ii), 35F(2)Delhi Rent Control Act, 1958 — Section 2(1), 2(l), 14(1)(e)
Supreme Court26 Aug 2009Allowed
Tameezuddin @ Tammu Vs State of (NCT) of Delhi
Supreme Court Of India · (2010) 1 ACR 291 : (2009) 44 OCR 612 : (2009) 12 SCALE 303 : (2009) 15 SCC 566 : (2009) 15 SCR 80
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 506