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Supreme Court Of India judgments

59,848 judgments · page 1,019 of 2,993

Supreme Court23 Jul 2009Allowed

P.K. Palanisamy Vs N. Arumugham and Another

Supreme Court Of India · (2010) 1 AWC 498 Supp : (2009) 10 JT 79 : (2009) 4 LW 75 : (2010) 2 MhLj 84 : (2009) 8 MLJ 123 : (2010) MPLJ 513 : (2009) 10 SCALE 79 : (2009) 9 SCC 173 : (2009) 11 SCR 342

Army Act, 1950 — Section 20, 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 148, 149, 151Constitution of India, 1950 — Article 227
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Supreme Court22 Jul 2009Disposed Of

Sime Darby Engineering SDN. BHD. Vs Engineers India Ltd.

Supreme Court Of India · AIR 2009 SC 3158 : (2009) AIRSCW 5063 : (2009) 57 BLJR 2010 : (2009) 9 JT 469 : (2009) 7 SCC 545 : (2009) 12 SCR 287 : (2009) 6 Supreme 17 : (2009) 6 UJ 2902

Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11, 2
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Supreme Court22 Jul 2009Allowed

Haryana State Co-operative Supply Marketing Federation Limited Vs Sanjay

Supreme Court Of India · AIR 2009 SC 3455 : (2009) 122 FLR 850 : (2009) 9 JT 475 : (2009) 4 LLJ 53 : (2009) 6 MLJ 577 : (2010) 1 PLJR 7 : (2010) 157 PLR 238 : (2009) 14 SCC 43 : (2009) 11 SCR 626 : (2010) 3 SLJ 214 : (2009) 6 SLR 184 : (2009) 6 UJ 2873

Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25F, 25G, 2A
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Supreme Court21 Jul 2009Dismissed

State of Kerala and Another Vs Peoples Union for civil Liberties, Kerala State Unit and Others Malayora Karshaka Federation Vs Niyamavedi and Others M. Mohan Kumar Vs P. Nalla Thamp

Supreme Court Of India · (2009) 9 JT 573 : (2009) 10 SCALE 25 : (2009) 8 SCC 46 : (2009) 12 SCR 142

Constitution Of India, 1950 — Article 3, 4, 5, 11, 12, 13, 14, 19(1)(e), 19(1)(f), 21, 31, 31A, 31B, 32, 46, 145(3), 244, 254, 254(2), 300A, 338, 357(1)(a)Limitation Act, 1963 — Article 65General Clauses Act, 1897 — Section 6, 6(1), 7
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Supreme Court21 Jul 2009Dismissed

Kishan Lal Vs Dharmendra Bafna and Another

Supreme Court Of India · AIR 2009 SC 2932 : (2009) AIRSCW 4677 : (2010) 1 ALD(Cri) 213 : (2009) CLT 1553 : (2009) CriLJ 3721 : (2009) 9 JT 669 : (2009) 7 SCC 685 : (2009) 11 SCR 234 : (2009) 6 Supreme 60

Constitution of India, 1950 — Article 20(3), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 157, 159Penal Code, 1860 (IPC) — Section 120B, 406, 420
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Supreme Court21 Jul 2009Dismissed

Ramesh Dutt and Others Vs State of Punjab and Others

Supreme Court Of India · (2009) 12 JT 532 : (2009) 44 OCR 212 : (2009) 15 SCC 429 : (2009) 10 SCR 1163

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 40, 41, 42, 43, 44
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Supreme Court21 Jul 2009Dismissed

P.A. Jayalakshmi Vs H. Saradha and Others

Supreme Court Of India · (2010) 2 AWC 1636 Supp : (2009) 108 CLT 747 : (2009) 13 JT 428 : (2009) 6 MLJ 1138 : (2009) 2 OLR 556 : (2009) 14 SCC 525 : (2009) 11 SCR 131

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9
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Supreme Court21 Jul 2009Disposed Of

Jai Kumar Vs State of Haryana

Supreme Court Of India · (2009) 2 ALD(Cri) 578 : (2009) CriLJ 3719 : (2009) 10 JT 250 : (2009) 15 SCC 282 : (2009) 10 SCR 1157

Penal Code, 1860 (IPC) — Section 302, 304, 34, 392, 397
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Supreme Court21 Jul 2009Allowed

Inderchand Jain (D) Th.Lrs . Vs Motilal (D) Th.Lrs

Supreme Court Of India · (2009) 7 ALT 49 : (2010) 2 AWC 1651 Supp : (2009) 9 JT 537 : (2009) 8 MLJ 743 : (2009) 14 SCC 663 : (2009) 11 SCR 252

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6(3), Order 41 Rule 33, Order 47 Rule 1, Order 7 Rule 7, 113Specific Relief Act, 1963 — Section 16, 20, 20(2)
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Supreme Court21 Jul 2009Dismissed

Amrit Lal and Others Vs Maharani and Others

Supreme Court Of India · AIR 2009 SC 2930 : (2009) AIRSCW 4673 : (2009) 7 ALT 60 : (2010) 2 AWC 1640 Supp : (2009) 15 CompCas 99 : (2009) 6 MLJ 971 : (2009) 15 SCC 99 : (2009) 11 SCR 617 : (2009) 5 Supreme 446

Oudh Rent Act, 1886 — Section 3(10), 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9(A)(2)
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