Supreme Court21 Aug 2009Allowed

M.N. Ojha and Others Vs Alok Kumar Srivastav and Another

Supreme Court Of India · (2010) 1 ACR 794 : AIR 2010 SC 201 : (2009) CLT 1697 : (2009) CriLJ 4642 : (2009) 10 JT 590 : (2009) 4 PLJR 179 : (2009) 11 SCALE 573 : (2009) 9 SCC 682 : (2009) 13 SCR 444

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 422, 426
Supreme Court21 Aug 2009Dismissed

Shub Karan Bubna @ Shub Karan Prasad Bubna Vs Sita Saran Bubna and Others

Supreme Court Of India · (2010) 2 AWC 1325 Supp : (2009) 11 JT 583 : (2010) 1 KCCR 577 : (2009) 8 MLJ 921 : (2009) 12 SCALE 259 : (2009) 9 SCC 689 : (2009) 14 SCR 40

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 26 Rule 13, Order 34 Rule 2Limitation Act, 1963 — Article 136, 137, 10, 11, 12
Supreme Court20 Aug 2009Disposed Of

Sanjay Kumar Kedia @ Sanjay Kedia Vs Intelligence Officer, Narcotic Control Bureau and Another

Supreme Court Of India · (2010) 1 ACR 1144 : (2010) 1 ALD(Cri) 907 : (2010) CriLJ 2054 : (2009) 15 JT 463 : (2010) 2 SCALE 145 : (2011) 1 SCC(Cri) 1099

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(4), 24, 27A, 29Terrorist and Disruptive Activities (Prevention) Act, 1987 — Sect
Supreme Court20 Aug 2009Allowed

Shipra Sengupta Vs Mridul Sengupta and Others

Supreme Court Of India · (2009) 6 ALD 51 : (2009) 6 ALT 15 : (2010) 2 AWC 1492 Supp : (2009) 6 BomCR 117 : (2010) 125 FLR 270 : (2009) 10 JT 680 : (2010) 1 LLJ 857 : (2009) 8 MLJ 423 : (2010) 2 MPHT 327 : (2009) 2 OLR 695 : (2010) 2 PLJR 1 : (2009) 11 SCALE 552 : (2009) 10 SCC 68

Provident Funds Act, 1925 — Section 3(2)State Bank of India Act, 1955 — Section 6, 7, 8(2)Succession Act, 1925 — Section 372
Supreme Court20 Aug 2009Allowed

Anil Vasudev Salgaonkar Vs Naresh Kushali Shigaonkar

Supreme Court Of India · (2009) 10 JT 684 : (2009) 11 SCALE 556 : (2009) 9 SCC 310 : (2009) 14 SCR 10 : (2009) 8 UJ 3827

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 6, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 4, 7, 94A, 94ARepresentation of the People Act, 1951 — Secti
Supreme Court19 Aug 2009Dismissed

Gamini Bala Koteswara Rao and Others Vs State of A.P. thr. Secretary

Supreme Court Of India · (2010) 1 ACR 790 : AIR 2010 SC 589 : (2010) 1 ALD(Cri) 642 : (2009) 12 JT 416 : (2009) 44 OCR 678 : (2009) 12 SCALE 611 : (2009) 10 SCC 654(1) : (2009) 14 SCR 1

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
Supreme Court18 Aug 2009Allowed

Industrial Investment Bank of India Ltd. Vs Biswanath Jhunjhunwala

Supreme Court Of India · (2009) AIRSCW 5359 : (2010) 2 AWC 1534 Supp : (2010) 1 CompLJ 96 : (2009) 10 JT 533 : (2009) 11 SCALE 520 : (2009) 9 SCC 478 : (2009) 13 SCR 391 : (2009) 6 Supreme 171 : (2009) 8 UJ 3941

Constitution of India, 1950 — Article 227Industrial Reconstruction Bank of India Act, 1984 — Section 39, 40, 41Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court18 Aug 2009Allowed

Murli and Another Vs State of Rajasthan

Supreme Court Of India · (2010) 1 ACR 783 : (2010) CriLJ 2228 : (2009) 12 JT 259 : (2009) 44 OCR 654 : (2009) 11 SCALE 512 : (2009) 9 SCC 417 : (2009) 13 SCR 378

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 301, 304
Supreme Court17 Aug 2009Dismissed

Commnr. of Central Excise Vs Gujarat Narmada Fertilizers Co. Ltd.

Supreme Court Of India · (2009) 169 ECR 14 : (2009) 240 ELT 661 : (2009) 11 JT 483 : (2009) 11 SCALE 439 : (2009) 9 SCC 101 : (2009) 13 SCR 286 : (2009) 22 STT 46 : (2009) 8 UJ 3896

Central Excise Rules, 1944 — Rule 13, 57AD, 57AD(1), 57AD(2)CENVAT (Credit) Rules, 2002 — Rule 12, 12B, 6, 6(1), 6(2)
Supreme Court17 Aug 2009Allowed

Maruti Suzuki Ltd. Vs Commissioner of Central Excise, Delhi-III

Supreme Court Of India · (2009) 168 ECR 87 : (2009) 240 ELT 641 : (2009) 11 JT 8 : (2009) 11 SCALE 446 : (2009) 9 SCC 193 : (2009) 13 SCR 301 : (2009) 22 STT 54 : (2009) 7 UJ 3257

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3, 3(2), 4, 4(2)Central Excise Rules, 2000 — Rule 16(2),