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Supreme Court Of India judgments

59,848 judgments · page 1,016 of 2,993

Supreme Court31 Jul 2009Allowed

C.J. Paul and Others Vs District Collector and Others

Supreme Court Of India · (2009) 13 JT 528 : (2009) 6 MLJ 592 : (2009) 14 SCC 564 : (2009) 12 SCR 233

Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 — Section 3Stamp Act, 1899 — Section 19B, 19B(1), 19B(4), 40, 47A
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Supreme Court31 Jul 2009Allowed

Girishbhai Dahyabhai Shah Vs C.C. Jani and Another

Supreme Court Of India · (2009) 12 JT 80 : (2009) 3 KLT 596 : (2009) 44 OCR 347 : (2009) 11 SCALE 5 : (2009) 15 SCC 64 : (2009) 12 SCR 229

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2), 14A, 16(1)
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Supreme Court31 Jul 2009Dismissed

M.M. Cooperative Bank Ltd. Vs J.P. Bhimani and Another

Supreme Court Of India · (2009) CriLJ 4421 : (2009) 13 JT 464 : (2009) 8 SCC 727 : (2009) 11 SCR 748

Constitution of India, 1950 — Article 136Multi-State Cooperative Societies Act, 1984 — Section 15, 58(7)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467
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Supreme Court31 Jul 2009Allowed

Champaben Govindbhai Vs Popatbhai Manilal and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 720 : (2009) 10 JT 180 : (2009) 44 OCR 199 : (2009) 10 SCALE 307 : (2009) 13 SCC 662 : (2009) 11 SCR 776

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 114, 302, 324
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Supreme Court31 Jul 2009Partly Allowed

Gujarat Agricultural University Vs All Gujarat Kamdar Karmachari Union

Supreme Court Of India · AIR 2010 SC 2507 : (2009) 123 FLR 377 : (2009) 10 JT 449 : (2009) 15 SCC 335 : (2010) 1 SCC(L&S) 580 : (2009) 11 SCR 875 : (2010) 1 SLR 621

Constitution of India, 1950 — Article 14, 16Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23Industrial Disputes Act, 1947 — Section 12, 19, 19(2), 19(6), 2
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Supreme Court31 Jul 2009Disposed Of

Ajaya Kumar Das Vs State of Orissa and Others

Supreme Court Of India · (2009) 10 JT 242 : (2009) 2 OLR 472 : (2010) 1 PLJR 28 : (2011) 11 SCC 136 : (2011) 2 SCC(L&S) 204 : (2009) 12 SCR 219 : (2010) 1 SLR 662

Constitution of India, 1950 — Article 309Orissa Service Code, 1939 — Rule 74
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Supreme Court31 Jul 2009Dismissed

John Impex (Pvt.) Ltd. and Another Vs Athul Kapur and Others

Supreme Court Of India · (2009) 6 ALT 19 : (2010) 1 AWC 170 Supp : (2009) 12 JT 550 : (2009) 6 MLJ 596 : (2009) 15 SCC 285 : (2009) 11 SCR 863

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 9, 151Constitution of India, 1950 — Article 136Delhi Rent Control Act, 1958 — Section 22(2)
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Supreme Court31 Jul 2009Dismissed

Guria, Swayam Sevi Sansthan Vs State of U.P. and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 555 : (2010) CriLJ 1433 : (2009) 14 JT 37 : (2009) 2 OLR 537 : (2009) 15 SCC 75 : (2009) 11 SCR 761

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 5(1), 6Penal Code, 1860 (IPC) — Section 117, 323, 366A, 373, 504
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Supreme Court31 Jul 2009Dismissed

Shesh Mani Shukla Vs D.I.O.S. Deoria and Others

Supreme Court Of India · AIR 2010 SC 1433 : (2010) AIRSCW 615 : (2009) 10 JT 309 : (2009) 15 SCC 436 : (2010) 1 SCC(L&S) 533 : (2009) 12 SCR 841

Board of High School and Intermediate Education Act, 1921 — Section 11(4), 16, 18, 33Constitution of India, 1950 — Article 136Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(2)
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Supreme Court31 Jul 2009Allowed

A. Abdul Farook Vs Municipal Council, Perambalur and Others

Supreme Court Of India · (2009) 15 CompCas 351 : (2009) 10 JT 331 : (2009) 8 MLJ 1659 : (2009) 10 SCALE 325 : (2009) 15 SCC 351 : (2009) 11 SCR 727

Constitution of India, 1950 — Article 136Public Health Act, 1875 — Section 149Tamil Nadu District Municipalities Act, 1920 — Section 180, 180A, 181, 182
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Supreme Court31 Jul 2009Dismissed

Challamma Vs Tilaga and Others

Supreme Court Of India · (2009) 5 ALT 57 : (2010) 1 AWC 533 Supp : (2009) 10 JT 246 : (2009) 6 MLJ 587 : (2009) 2 OLR 532 : (2009) 9 SCC 299 : (2009) 11 SCR 831

Evidence Act, 1872 — Section 114, 50Hindu Marriage Act, 1955 — Section 5Insurance Act, 1938 — Section 39
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Supreme Court30 Jul 2009Dismissed

Dakshin Haryana Bijli Vitran Nigam and Others Vs Bachan Singh

Supreme Court Of India · AIR 2009 SC 2745 : (2009) AIRSCW 5467 : (2009) 123 FLR 435 : (2009) 10 JT 352 : (2009) 14 SCC 793 : (2010) 1 SCC(L&S) 463 : (2009) 11 SCR 710 : (2010) 1 SLJ 262 : (2009) 5 SLR 476 : (2009) 5 Supreme 665

Constitution of India, 1950 — Article 14, 16Punjab Civil Services Rules — Rule 3.17
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Supreme Court30 Jul 2009Disposed Of

D.D.A. Vs Rajendra Singh and Others

Supreme Court Of India · AIR 2010 SC 2516 : (2009) 161 DLT 330 : (2009) 10 JT 137 : (2009) 6 MLJ 375 : (2009) 10 SCALE 273 : (2009) 8 SCC 582 : (2009) 12 SCR 163

Constitution of India, 1950 — Article 14, 21, 226, 32Delhi Development Act, 1957 — Section 11A(2), 11A(3), 12(1), 44
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Supreme Court30 Jul 2009Dismissed

Mohammad Yasin Vs State (NCT of Delhi) and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 918 : (2009) CriLJ 4405 : (2009) 10 SCALE 302 : (2009) 14 SCC 644 : (2009) 11 SCR 1188

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 120, 302, 379, 380, 407
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