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Supreme Court Of India judgments

59,848 judgments · page 1,027 of 2,993

Supreme Court20 May 2009Allowed

Hindustan Copper Limited Vs Nicco Corporation Ltd.

Supreme Court Of India · (2009) 6 ALT 33 : (2009) 3 AWC 2650 Supp : (2009) 3 CALLT 93 : (2009) 3 CTC 276 : (2009) 7 JT 475 : (2009) 3 PLJR 106 : (2009) 8 SCALE 20 : (2009) 6 SCC 69 : (2009) 9 SCR 579 : (2009) 5 UJ 2337

Arbitration and Conciliation Act, 1996 — Section 11(6), 2, 2(1), 34, 37
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Supreme Court18 May 2009Allowed

Elias Vs Cheriyan

Supreme Court Of India · (2009) 05 SC CK 0287

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
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Supreme Court18 May 2009Allowed

Santosh Kumar Dubey Vs State of U.P. and Others

Supreme Court Of India · (2010) 4 ALT 4 : (2009) 4 AWC 3720 Supp : (2009) 122 FLR 587 : (2009) 8 JT 135 : (2009) 5 MLJ 1284 : (2009) 8 SCALE 726 : (2009) 6 SCC 481 : (2009) 2 SCC(L&S) 224 : (2009) 9 SCR 572 : (2009) 3 SLJ 289 : (2010) 1 SLR 261 : (2009) 2 UPLBEC 1376

Evidence Act, 1872 — Section 108Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
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Supreme Court18 May 2009Disposed Of

Sukhwant Singh and Others Vs State of Punjab

Supreme Court Of India · (2009) 57 BLJR 2291 : (2010) CriLJ 1435 : (2009) 12 JT 436 : (2009) 5 MPHT 139 : (2010) 157 PLR 230 : (2009) 7 SCALE 700 : (2009) 7 SCC 559 : (2009) 10 SCR 821 : (2009) 5 UJ 2364

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438
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Supreme Court15 May 2009dismissed

Subhash Chandra and Others Vs State of U.P.

Supreme Court Of India · (2009) 6 JT 599 : (2009) 43 OCR 829 : (2009) 7 SCALE 694 : (2009) 13 SCC 276 : (2009) 10 SCR 398

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court15 May 2009Dismissed

Sivakumar Vs Natarajan

Supreme Court Of India · (2009) 2 ALD(Cri) 872 : (2009) 8 JT 128 : (2009) 2 LW(Cri) 1194 : (2009) 43 OCR 802 : (2009) 155 PLR 595 : (2009) 8 SCALE 431 : (2009) 13 SCC 623 : (2009) 94 SCL 94 : (2009) 9 SCR 386 : (2009) 7 UJ 3434

Constitution of India, 1950 — Article 136, 142, 21Criminal Procedure Code, 1973 (CrPC) — Section 357(1)General Clauses Act, 1897 — Section 9
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Supreme Court15 May 2009Disposed Of

Maharani Devi and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 121 FLR 987 : (2009) 6 JT 620 : (2010) 1 MhLj 31 : (2010) MPLJ 7 : (2009) 8 SCALE 494 : (2009) 7 SCC 295 : (2009) 2 SCC(L&S) 323 : (2009) 9 SCR 530 : (2009) 8 SLR 462 : (2009) 2 UPLBEC 1629

Constitution of India, 1950 — Article 14, 16, 19(1), 309, 31(1)
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Supreme Court15 May 2009Dismissed

State of Punjab Vs Sohan Singh

Supreme Court Of India · AIR 2009 SC 1887 : (2009) AIRSCW 4734 : (2009) AIRSCW 3386 : (2009) 7 JT 355 : (2009) 8 SCALE 260 : (2009) 6 SCC 444 : (2009) 10 SCR 810 : (2009) 4 Supreme 743

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court15 May 2009Allowed

Eastern Coalfields Ltd. Vs Anil Badyakar and Others

Supreme Court Of India · AIR 2009 SC 2534 : (2009) AIRSCW 4427 : (2009) 3 AWC 2665 Supp : (2009) 121 FLR 996 : (2009) 6 JT 624 : (2009) 8 SCALE 474 : (2009) 13 SCC 122 : (2010) 1 SCC(L&S) 220 : (2009) 9 SCR 486 : (2009) 3 SLJ 205 : (2009) 4 SLR 568 : (2009) 4 UJ 1858 : (2009) 2 U

Constitution of India, 1950 — Article 14
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Supreme Court15 May 2009Allowed

Suraj Lamp and Industries (P) Ltd. thru. DIR Vs State of Haryana and Another

Supreme Court Of India · AIR 2009 SC 3077 : (2009) AIRSCW 4944 : (2010) 6 ALT 11 : (2010) 3 BomCR 808 : (2011) 6 KarLJ 62 : (2009) 6 MhLj 11 : (2009) MPLJ 315 : (2009) 9 SCALE 36 : (2009) 7 SCC 363 : (2009) 10 SCR 1048

Delhi Municipal Corporation Act, 1957 — Section 147Negotiable Instruments Act, 1881 (NI) — Section 138Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468
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Supreme Court15 May 2009Dismissed

CIDCO Vs Vasudha Gorakhnath Mandevlekar

Supreme Court Of India · (2009) AWC 3776 Supp : (2009) 5 BomCR 253 : (2009) 121 FLR 991 : (2009) 8 JT 495 : (2010) 2 LLJ 674 : (2010) 1 MhLj 41 : (2009) 8 SCALE 480 : (2009) 7 SCC 283 : (2009) 2 SCC(L&S) 319 : (2009) 9 SCR 427 : (2011) 1 SLJ 140 : (2009) 8 SLR 1

Evidence Act, 1872 — Section 35, 79
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Supreme Court15 May 2009Partly Allowed

Uttamrao Shivdas Jankar Vs Ranjitsinh Vijaysinh Mohite-Patil

Supreme Court Of India · AIR 2009 SC 2975 : (2009) AIRSCW 4756 : (2009) 9 JT 111 : (2009) 9 SCALE 18 : (2009) 13 SCC 131 : (2009) 10 SCR 538 : (2009) 7 UJ 3442

Conduct of Elections Rules, 1961 — Rule 11(1), 94AGovernment of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1951 — Section 100, 100(1), 116A, 14A, 2
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Supreme Court15 May 2009Allowed

General Manager, Uttaranchal Jal Sansthan Vs Laxmi Devi and Others Uttaranchal Jal Sansthan and Others Vs Kishore Chandra Pandey

Supreme Court Of India · AIR 2009 SC 3121 : (2009) AIRSCW 5014 : (2009) 121 FLR 1000 : (2009) 13 JT 573 : (2010) 5 MLJ 1213 : (2009) 8 SCALE 503 : (2009) 7 SCC 205 : (2009) 2 SCC(L&S) 304 : (2009) 9 SCR 791 : (2010) 1 SLJ 43 : (2009) 4 Supreme 774 : (2009) 1 UD 511

Constitution of India, 1950 — Article 14, 16, 226, 309Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 3, 4, 5
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