COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,028 of 2,993

Supreme Court15 May 2009Dismissed

Central Bureau of Investigation Vs A. Ravishankar Prasad and Others

Supreme Court Of India · (2009) 3 ACR 2716 : (2010) 1 ALT(Cri) 61 : (2009) 57 BLJR 1779 : (2009) CriLJ 3437 : (2009) 6 JT 589 : (2009) 7 SCALE 747 : (2009) 6 SCC 351 : (2009) 9 SCR 1025 : (2009) 5 UJ 2213

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

Supreme Court15 May 2009Dismissed

M.D., Bhoruka Textiles Limited Vs Kashmiri Rice Industries

Supreme Court Of India · (2009) AIRSCW 5338 : (2009) 150 CompCas 518 : (2009) 3 CompLJ 20 : (2009) 8 JT 299 : (2009) 6 MhLj 922 : (2009) MPLJ 498 : (2009) 8 SCALE 499 : (2009) 7 SCC 521 : (2009) 92 SCL 335 : (2009) 9 SCR 463 : (2009) 4 UJ 1866

Constitution of India, 1950 — Article 39Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 20, 20(4)

Supreme Court15 May 2009Allowed

Mahender Pal and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 3220 : (2009) AIRSCW 5158 : (2009) 4 AWC 3464 Supp : (2009) 13 JT 670 : (2009) 3 LW 177 : (2009) 5 MLJ 778 : (2009) 8 SCALE 485 : (2009) 14 SCC 281 : (2009) 9 SCR 418 : (2009) 6 UJ 2549

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4

Supreme Court15 May 2009Disposed Of

Santosh Sood Vs Gajendra Singh and Others

Supreme Court Of India · AIR 2010 SC 593 : (2009) 4 AWC 3455 Supp : (2009) 13 JT 536 : (2009) 3 RLW 2455 : (2009) 8 SCALE 489 : (2009) 7 SCC 314 : (2009) 9 SCR 470

Supreme Court15 May 2009Allowed

M.P. Palanisamy and Others Vs A. Krishnan and Others

Supreme Court Of India · AIR 2009 SC 2809 : (2009) AIRSCW 4276 : (2009) 8 JT 230 : (2009) 6 MLJ 65 : (2009) 8 SCALE 437 : (2009) 6 SCC 428 : (2009) 2 SCC(L&S) 205 : (2009) 9 SCR 490 : (2010) 1 SLR 485 : (2009) 5 Supreme 55

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10, 11, 2, 23, 4

Supreme Court15 May 2009Dismissed

R.K. Malik and Another Vs Kiran Pal and Others

Supreme Court Of India · (2009) ACJ 1924 : AIR 2009 SC 2506 : (2009) AIRSCW 4381 : (2009) 4 AWC 3347 Supp : (2009) 57 BLJR 2033 : (2009) CLT 1370 : (2009) 8 JT 461 : (2009) 3 LW 150 : (2009) 5 MLJ 765 : (2009) 8 SCALE 451 : (2009) 14 SCC 1 : (2009) 10 SCR 87 : (2009) 6 UJ 2963

Motor Vehicles Act, 1988 — Section 163A, 166, 168

Supreme Court15 May 2009Allowed

High Court of Delhi and Another Vs A.K. Mahajan and Others

Supreme Court Of India · AIR 2009 SC 2497 : (2009) AIRSCW 4370 : (2009) 160 DLT 159 : (2009) 9 JT 306 : (2009) 8 SCALE 419 : (2009) 12 SCC 62 : (2009) 9 SCR 437 : (2009) 4 UJ 1829

Constitution of India, 1950 — Article 14, 16, 309Delhi High Court Establishment (Appointment and Conditions of Services) Rules, 1972 — Rule 3, 7

Supreme Court14 May 2009Allowed

Jermyn Capital LLC Vs Securities and Exchange Board of India and Others

Supreme Court Of India · (2009) 05 SC CK 0283

Supreme Court14 May 2009Dismissed

Tahazhathe Purayil Sarabi and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) ACJ 2444 : AIR 2009 SC 3098 : (2009) AIRSCW 4984 : (2009) 4 AWC 3171 Supp : (2010) 3 BomCR 338 : (2009) 8 JT 515 : (2009) 4 KLT 370 : (2010) 2 RLW 1356 : (2009) 8 SCALE 545 : (2009) 7 SCC 372 : (2009) 11 SCR 70

Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, 34Interest Act, 1978 — Section 3

Supreme Court14 May 2009Dismissed

Amita Vs Uday Singh

Supreme Court Of India · (2009) 05 SC CK 0266

Supreme Court14 May 2009Allowed

Government of A.P. and Another Vs N. Ramanaiah

Supreme Court Of India · (2009) 5 ALD 7 : (2010) 124 FLR 425 : (2009) 6 JT 606 : (2009) 8 SCALE 408 : (2009) 7 SCC 165 : (2009) 2 SCC(L&S) 289 : (2009) 9 SCR 754 : (2010) 1 SLJ 1 : (2009) 4 SLR 575

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 10, 14, 14(2), 17(2), 17(3)Constitution of India, 1950 — Article 136, 309, 310, 311, 311(1)Kerala Civil Services (Classification, Contr

Supreme Court14 May 2009Dismissed

Mahavir Prasad and Another Vs Ratan Lal and Another

Supreme Court Of India · (2009) 4 AWC 3476 Supp : (2009) 8 JT 405 : (2009) 8 SCALE 449 : (2009) 15 SCC 61 : (2009) 2 UC 1069

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Supreme Court14 May 2009Allowed

Basanti Prasad Vs The Chairman, Bihar School Examination Board and Others

Supreme Court Of India · AIR 2009 SC 3162 : (2009) AIRSCW 5069 : (2009) 4 AWC 3449 Supp : (2009) 8 JT 243 : (2010) 1 MhLj 728 : (2010) MPLJ 328 : (2009) 8 SCALE 401 : (2009) 6 SCC 791 : (2009) 2 SCC(L&S) 252 : (2009) 9 SCR 367 : (2009) 3 SLJ 192 : (2010) 1 SLR 503 : (2009) 5 Supr

Constitution of India, 1950 — Article 136, 226, 227Penal Code, 1860 (IPC) — Section 120B, 420, 458, 467, 468

Supreme Court14 May 2009Dismissed

Jagdish Singh Vs Punjab Engineering College and Others

Supreme Court Of India · AIR 2009 SC 2458 : (2009) AIRSCW 4580 : (2009) 121 FLR 984 : (2009) 8 JT 501 : (2009) 3 LLJ 373 : (2009) 8 SCALE 398 : (2009) 7 SCC 301 : (2009) 2 SCC(L&S) 569 : (2009) 9 SCR 379 : (2009) 2 ShimLC 106 : (2009) 3 SLJ 233 : (2010) 1 SLR 166

Supreme Court14 May 2009Dismissed

Villianur Iyarkkai Padukappu Maiyam Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 8 JT 339 : (2009) 7 SCC 561 : (2009) 10 SCR 225 : (2009) 8 UJ 3627

Business of the Government of Pondicherry Rules, 1963 — Rule 5, 5(2)Constitution of India, 1950 — Article 162, 239, 239A, 240Delegation of Financial Powers Rules, 1978 — Rule 21

Supreme Court14 May 2009Dismissed

Union of India (UOI) Vs Ramesh Ram and Others

Supreme Court Of India · (2009) AIRSCW 4195 : (2009) 57 BLJR 2045 : (2009) 122 FLR 13 : (2009) 6 JT 629 : (2009) 7 SCALE 398 : (2009) 6 SCC 619 : (2009) 2 SCC(L&S) 234 : (2009) 10 SCR 775 : (2009) 4 SLR 552 : (2009) 6 UJ 2986

Civil Services Examination Rules, 2002 — Rule 16, 16(2), 16(3), 16(4), 16(5)Constitution of India, 1950 — Article 14, 16(4), 32, 335

Supreme Court14 May 2009Dismissed

Capt. Amarinder Singh Vs Prakash Singh Badal and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 533 : (2009) 57 BLJR 2579 : (2009) CLT 1160 : (2009) 7 JT 187 : (2009) 7 SCALE 382 : (2009) 6 SCC 260 : (2009) 9 SCR 194 : (2009) 6 UJ 2670

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 313, 406, 407Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

Supreme Court14 May 2009Allowed

Nizam Institute of Medical Sciences Vs Prasanth S. Dhananka and Others

Supreme Court Of India · (2010) ACJ 38 : (2009) 2 AWC 2151(1) Supp : (2009) 57 BLJR 2053 : (2009) CriLJ 3012 : (2009) 6 JT 651 : (2009) 5 KCCR 3234 : (2009) 4 LW 41 : (2009) 4 RLW 3448 : (2009) 7 SCALE 407 : (2009) 6 SCC 1 : (2009) 9 SCR 313 : (2009) 6 UJ 2996

Consumer Protection Act, 1986 — Section 2(1)(d)(ii), 3

Supreme Court14 May 2009Allowed

Badal Pathak Vs State of U.P.

Supreme Court Of India · (2009) 05 SC CK 0108

Supreme Court14 May 2009Allowed

Thazhathe Purayil Sarabi and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) 4 AWC 3171 : (2009) 10 SCR 70 : (2009) 7 SCC 372 : (2009) 8 JT 515 : (2009) 8 Scale 545

Railways Act, 1989 — Section 123(c), 123(c)(2), 124, 124A, 127Motor Vehicles Act, 1988 — Section 166Code Of Civil Procedure, 1908 — Section 34