Supreme Court20 Mar 2009Dismissed
National Insurance Co. Ltd. Vs Sebastian K. Jacob
Supreme Court Of India · (2009) 3 AWC 2923 Supp : (2009) 4 JT 233 : (2009) 4 SCALE 366 : (2009) 4 SCC 778 : (2009) 4 SCR 786 : (2009) 2 ShimLC 119
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,059 of 2,993
Supreme Court20 Mar 2009Allowed
D.D.A. Vs Mahender Singh and Another
Supreme Court Of India · AIR 2009 SC 3270 : (2009) AIRSCW 3310 : (2009) 3 AWC 15 Supp : (2009) 4 JT 208 : (2009) 3 PLJR 88 : (2009) 4 SCALE 363 : (2009) 5 SCC 339 : (2009) 4 SCR 788
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28, 34
Supreme Court20 Mar 2009
C. Elumalai and Others Vs A.G.L. Irudayaraj and Another
Supreme Court Of India · AIR 2009 SC 2214 : (2009) 3 ALD 40 : (2009) 4 JT 241 : (2009) 4 MLJ 292 : (2009) 4 SCALE 73 : (2009) 4 SCC 213 : (2009) 4 SCR 774 : (2009) 3 UJ 1384
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 94Constitution of India, 1950 — Article 129
Supreme Court20 Mar 2009Allowed
New India Assurance Co. Ltd. Vs Bismillah Bai and Others
Supreme Court Of India · (2009) ACJ 1598 : (2010) AIRSCW 221 : (2009) 3 AWC 2920 Supp : (2009) 2 JLJ 338 : (2009) 7 JT 79 : (2009) 6 MhLj 380 : (2009) MPLJ 331 : (2009) 43 OCR 156 : (2009) 4 SCALE 543 : (2009) 5 SCC 112 : (2009) 5 SCR 14 : (2009) 7 Supreme 472 : (2009) 3 UJ 1379
Motor Vehicles Act, 1988 — Section 140, 147, 166
Supreme Court20 Mar 2009Allowed
Jagadguru Annadanishwara Maha Swamiji Vs V.C. Allipur and Another
Supreme Court Of India · AIR 2009 SC 3256 : (2009) AIRSCW 3287 : (2009) 5 JT 414 : (2009) 4 KCCR 2974 : (2009) 6 MhLj 169 : (2009) 5 MLJ 289 : (2009) 5 SCALE 39 : (2009) 4 SCC 625 : (2009) 5 SCR 8 : (2009) 3 SLJ 236
Contempt of Courts Act, 1971 — Section 11, 12, 2Limitation Act, 1963 — Section 14, 29(2), 5
Supreme Court20 Mar 2009Allowed
T.N. Godavarman Thirumulpad Vs Union of India (UOI)and Others
Supreme Court Of India · (2009) 3 ALT 24
Supreme Court20 Mar 2009Allowed
Shabbir Ahmed Sherkhan Vs State of Maharashtra
Supreme Court Of India · (2009) 2 ACR 2010 : (2009) 4 JT 420 : (2009) 4 SCALE 367 : (2009) 5 SCC 22 : (2009) 1 SCC(L&S) 1016
Penal Code, 1860 (IPC) — Section 409
Supreme Court20 Mar 2009Dismissed
M.P. Housing Board Vs Progressive Writers and Publishers
Supreme Court Of India · AIR 2009 SC 1585 : (2009) 3 AWC 2618 Supp : (2010) 1 JLJ 108 : (2009) 4 JT 219 : (2009) 5 MLJ 145 : (2009) 4 SCALE 119 : (2009) 5 SCC 678 : (2009) 4 SCR 725
Arbitration Act, 1940 — Section 23, 30, 39Constitution of India, 1950 — Article 136
Supreme Court20 Mar 2009Allowed
Leila David Vs State of Maharashtra and Others
Supreme Court Of India · (2009) 3 ACR 2801 : AIR 2009 SC 3272 : (2009) 2 ALT(Cri) 28 : (2009) 11 JT 252 : (2009) 2 OLR 1 : (2009) 4 SCALE 429 : (2009) 4 SCC 578 : (2009) 4 UJ 2021
Constitution of India, 1950 — Article 129, 142, 21, 215Contempt of Courts Act, 1971 — Section 14, 14(1), 14(4)
Supreme Court19 Mar 2009Disposed Of
Jai Prakash Vs Gulab Singh Rathore
Supreme Court Of India · (2009) 03 SC CK 0237
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
Supreme Court19 Mar 2009Dismissed
Vaneet Kumar Gupta @ Dharminder Vs State of Punjab
Supreme Court Of India · (2009) 17 SCC 587 : (2011) 1 SCC(Cri) 1092
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(1), 2, 7APenal Code, 1860 (IPC) — Section 149
Supreme Court19 Mar 2009Partly Allowed
G.S. Iqbal Vs K.M. Khadar and Others
Supreme Court Of India · AIR 2009 SC 2116 : (2009) 6 ALD 17 : (2009) 5 JT 266 : (2009) 4 SCALE 626 : (2009) 11 SCC 398 : (2009) 4 SCR 655 : (2009) 3 UJ 1390
Constitution of India, 1950 — Article 102, 102(1), 102(2), 122, 173Election Symbols (Reservation and Allotment) Order, 1968 — Section 13Government of Union Territories Act, 1963 — Section 14, 4
Supreme Court19 Mar 2009Allowed
Binani Zinc Limited Vs Kerala State Electricity Board and Others
Supreme Court Of India · (2009) ELR 1 : (2009) 5 JT 162 : (2009) 3 SCALE 849 : (2009) 11 SCC 244 : (2009) 4 SCR 636 : (2009) 3 UJ 1474
Constitution of India, 1950 — Article 12, 226Electricity (Supply) Act, 1948 — Section 43A(2), 46, 49, 56, 57Electricity Act, 2003 — Section 185
Supreme Court19 Mar 2009Allowed
Narasamma and Others Vs State of Karnataka and Others
Supreme Court Of India · (2009) 4 JT 422 : (2009) 4 KCCR 2294 : (2009) 4 SCALE 618 : (2009) 5 SCC 591 : (2009) 4 SCR 929 : (2009) 4 UJ 1595
Karnataka Land Reforms Act, 1961 — Section 44, 45, 48A
Supreme Court19 Mar 2009Allowed
G.R. Lokhande and Others Vs V.B. Tilekar and Others
Supreme Court Of India · (2009) 03 SC CK 0066
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43A
Supreme Court19 Mar 2009Allowed
Jagdish Vs State of Madhya Pradesh
Supreme Court Of India · (2009) 9 SCC 495
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court19 Mar 2009Disposed Of
P. Subramanian Vs State of Tamil Nadu
Supreme Court Of India · (2009) 03 SC CK 0038
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
Supreme Court19 Mar 2009Disposed Of
Veena Corp. through Rajan Babulal Mehta Vs Ashok Arjanbhai Jolia and Others
Supreme Court Of India · (2009) AIRSCW 3695 : (2010) 4 ALT 21 : (2009) 5 JT 357 : (2009) 4 SCALE 636 : (2009) 12 SCC 344 : (2009) 5 SCR 675
Development Control Regulations for Greater Bombay, 1991 — Regulation 6.24Greater Bombay Development Control Rules, 1991 — Rule 33(10), 51
Supreme Court18 Mar 2009Allowed
Gurvachan Kaur and Others Vs Salikram (Dead) through Lrs.
Supreme Court Of India · (2009) 03 SC CK 0236
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court18 Mar 2009Allowed
Virendra Dhar Tripathi Vs State of U.P. and Others
Supreme Court Of India · (2009) 03 SC CK 0235
Societies Registration Act, 1860 — Section 25