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Supreme Court Of India judgments

59,848 judgments · page 1,057 of 2,993

Supreme Court25 Mar 2009Disposed Of

U.P.S.R.T.C. Vs Jagdish Prasad Gupta

Supreme Court Of India · AIR 2009 SC 2328 : (2009) 2 AWC 1928 Supp : (2009) 122 FLR 734 : (2009) 7 JT 69 : (2009) 3 LLJ 203 : (2009) 5 SCALE 319 : (2009) 12 SCC 609 : (2010) 1 SCC(L&S) 156 : (2009) 5 SCR 1153 : (2009) 3 SLR 584

Constitution of India, 1950 — Article 136
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Supreme Court25 Mar 2009Partly Allowed

Commissioner of Income Tax, New Delhi Vs Eli Lilly and Company (India) Pvt. Ltd.

Supreme Court Of India · (2009) 223 CTR 20 : (2009) 312 ITR 225 : (2009) 5 JT 78 : (2009) 4 SCALE 384 : (2009) 15 SCC 1 : (2009) 5 SCR 20 : (2009) 178 TAXMAN 505 : (2009) 4 UJ 1742

Constitution Of India, 1950 — Article 245Income Tax Rules, 1962 — Rule 36A, 37, 114AIncome Tax Act, 1961 — Section 2, 4, 4(1), 4(2), 5, 5(2)(b), 9(1), 9(1)(ii), 9(1)(iii), 15, 40, 40(a)(ii), 40(a)(iii), 42(1), 133A, 159A, 160, 160(1)(i), 161, 162, 163, 190, 191, 192, 192(1), 192(2), 194, 194A, 194B, 194BB, 200, 201, 201(1), 201(1A), 203, 203A, 206, 271C, 271C(1)(a), 273B
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Supreme Court24 Mar 2009Dismissed

National Aviation Company of India Ltd. Vs S.M.K. Khan

Supreme Court Of India · AIR 2009 SC 2637 : (2009) AIRSCW 4058 : (2009) 3 AWC 2227 Supp : (2009) 121 FLR 593 : (2009) 4 JT 279 : (2009) 3 LLJ 40 : (2009) 4 MLJ 312 : (2009) 5 SCALE 162 : (2009) 5 SCC 732 : (2009) 2 SCC(L&S) 1 : (2009) 4 SCR 1092 : (2009) 2 SLJ 456 : (2009) 4 SLR

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Supreme Court24 Mar 2009Allowed

Nirbhai Kumar Vs Maya Devi and Others

Supreme Court Of India · (2009) 3 AWC 2233 Supp : (2009) 7 JT 32 : (2009) 5 SCALE 328 : (2009) 5 SCC 399 : (2009) 4 SCR 1052 : (2009) 1 UD 586

Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1)(a)
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Supreme Court24 Mar 2009Allowed

Ms. Ins. Malhotra Vs Dr. A. Kriplani and Others

Supreme Court Of India · (2009) ACJ 2284 : (2009) 6 ALD 25 : (2010) 1 ALD(Cri) 115 : (2009) 2 AWC 1734 Supp : (2009) 3 BomCR 770 : (2009) 2 CompLJ 472 : (2009) 2 CPJ 18 : (2009) 4 JT 266 : (2009) 8 MLJ 1484 : (2009) 154 PLR 481 : (2010) 2 RLW 1294 : (2009) 5 SCALE 87 : (2009) 4 S

Consumer Disputes Redressal Commission Act, 1986 — Section 23Consumer Protection Act, 1986 — Section 13(4)Penal Code, 1860 (IPC) — Section 304A
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Supreme Court24 Mar 2009Allowed

Food Corporation of India Vs Sukh Deo Prasad

Supreme Court Of India · AIR 2009 SC 2330 : (2010) AIRSCW 145 : (2010) 4 ALT 3 : (2009) 3 AWC 2220 Supp : (2009) 1 CLR 921 : (2009) 5 JT 546 : (2010) 1 LW 874 : (2009) 4 SCALE 318 : (2009) 5 SCC 665 : (2009) 4 SCR 1107 : (2009) 3 UC 1700

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46D
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Supreme Court23 Mar 2009Allowed

Hari Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 2011 : (2009) 57 BLJR 1537 : (2009) 111 BOMLR 2121 : (2009) 4 JT 234 : (2009) 4 SCALE 103 : (2009) 11 SCC 96 : (2009) 4 SCR 1012 : (2009) 4 UJ 2011

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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