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Supreme Court Of India judgments

59,848 judgments · page 1,020 of 2,993

Supreme Court21 Jul 2009Allowed

Nand Kishore Vs Yashpal Singh

Supreme Court Of India · AIR 2009 SC 2406 : (2009) AIRSCW 4775 : (2009) 9 JT 421 : (2009) 6 MLJ 606 : (2009) 156 PLR 746 : (2009) 16 SCC 634 : (2009) 10 SCR 1201

Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 13(2), 13(2)(ii)(b),19
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Supreme Court20 Jul 2009Dismissed

Ram Parshotam Mittal and Another Vs Hillcrest Realty Sdn. Bhd. and Others etc.

Supreme Court Of India · AIR 2009 SC 2859 : (2009) AIRSCW 5177 : (2009) 152 CompCas 477 : (2009) 4 CompLJ 225 : (2009) 9 JT 635 : (2009) 8 SCC 709 : (2009) 94 SCL 120 : (2009) 10 SCR 1121 : (2010) 1 ShimLC 244 : (2009) 7 UJ 3299

Companies Act, 1948 — Section 10(1), 87(2)(b), 87(2), 90(2) /li>Companies Act, 1956 — Section 205, 3(1)(iii), 31, 43, 44, 205Constitution of India, 1950 — Article 136, 141
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Supreme Court16 Jul 2009Partly Allowed

Krishan Lal Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 2923 : (2009) AIRSCW 4661 : (2009) 122 FLR 652 : (2009) 9 JT 282 : (2009) 9 SCALE 585 : (2009) 14 SCC 745 : (2010) 1 SCC(L&S) 461 : (2009) 10 SCR 1018 : (2009) 5 SLR 423

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Supreme Court16 Jul 2009Dismissed

Authorized Officer, Indian Overseas Bank and Another Vs Ashok Saw Mill

Supreme Court Of India · AIR 2009 SC 2420 : (2009) AIRSCW 4949 : (2011) 162 CompCas 324 : (2009) 4 CompLJ 433 : (2009) 9 JT 491 : (2009) 8 MLJ 897 : (2009) 2 OLR 348 : (2009) 8 SCC 366 : (2009) 94 SCL 73 : (2009) 11 SCR 1599 : (2009) 7 UJ 3168

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13,
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Supreme Court16 Jul 2009Dismissed

Udaipur Sahkari Upbhokta Thok Bhandar Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (2009) 224 CTR 538 : (2009) 315 ITR 21 : (2009) 9 JT 500 : (2009) 9 SCALE 551 : (2009) 8 SCC 393 : (2009) 12 SCR 90 : (2009) 182 TAXMAN 287 : (2009) 8 UJ 3527

Central Provinces and Berar Sales Tax Act, 1947 — Section 2Essential Commodities Act, 1955 — Section 3, 3(2)Finance Act, 1955 — Section 10
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Supreme Court16 Jul 2009Dismissed

National Thermal Power Corporation Ltd. Vs Mahesh Dutta and Others

Supreme Court Of India · (2010) 1 AWC 447 Supp : (2009) 9 JT 537(1) : (2009) 9 SCALE 391 : (2009) 8 SCC 339 : (2009) 10 SCR 1084 : (2009) 8 UJ 3581

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 141Constitution of India, 1950 — Article 142, 226Evidence Act, 1872 — Section 114
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Supreme Court16 Jul 2009Dismissed

Ghanshyam Dass Relhan Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 2412 : (2009) AIRSCW 4783 : (2010) 124 FLR 103 : (2009) 12 JT 86 : (2010) 1 PLJR 1 : (2009) 14 SCC 506 : (2010) 1 SCC(L&S) 362 : (2009) 10 SCR 603 : (2009) 3 SLJ 416 : (2009) 6 SLR 196 : (2009) 5 Supreme 615

Constitution Of India, 1950 — Article 311(2)Punjab Civil Service Rules Volume I, — Rule 4.19, 4.19(a), 4.19(b), 4.23, 5.2(a), 5.32(b), 6.16(2)West Bengal Services (Death- Cum-Retirement Benefit) Rules, 1971 — Rule 33(1), 33(2), 59
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Supreme Court16 Jul 2009Allowed

Commissioner of Income Tax, Faridabad Vs Ghanshyam (HUF)

Supreme Court Of India · (2010) AIRSCW 161 : (2009) 224 CTR 522 : (2009) 315 ITR 1 : (2009) 9 JT 445 : (2009) 9 SCALE 657 : (2009) 8 SCC 412 : (2009) 10 SCR 1025 : (2009) 182 TAXMAN 368 : (2009) 6 UJ 2930

Finance Act, 2003 — Section 155(16), 45(5)Income Tax Act, 1961 — Section 154, 155(16), 155(7A), 2(47), 260ALand Acquisition (Amendment) Act, 1984 — Section 23(1A)
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