Supreme Court18 Mar 2009dismissed
Mangoo Ram Vs State of Jammu and Kashmir and Another
Supreme Court Of India · (2009) 03 SC CK 0234
State Land Acquisition Act, 1990 — Section 4(1), 5A, 5A(2), 6, 7
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,060 of 2,993
Supreme Court18 Mar 2009Allowed
Bhakuadas and Others Vs Nankibai and Another
Supreme Court Of India · (2009) 03 SC CK 0233
Supreme Court18 Mar 2009Dismissed
Sethuraman Vs Rajamanickam
Supreme Court Of India · (2009) 1 ALD(Cri) 871 : (2009) CriLJ 2247 : (2009) 2 CTC 660 : (2009) 4 JT 164 : (2009) 43 OCR 97 : (2009) 1 OLR 915 : (2009) 3 SCALE 840 : (2009) 5 SCC 153 : (2009) 4 SCR 510
Criminal Procedure Code, 1973 (CrPC) — Section 200, 311, 397, 397(2), 91
Supreme Court18 Mar 2009Dismissed
Hongkong and Shanghai Banking Corp. Ltd. Vs Government of India and Another
Supreme Court Of India · (2010) 5 ALT 8 : (2009) 121 FLR 290 : (2009) 4 JT 166 : (2009) 3 LLJ 62 : (2009) 4 SCALE 649 : (2009) 13 SCC 771 : (2010) 1 SCC(L&S) 304 : (2009) 4 SCR 579 : (2009) 4 SLR 86
Industrial Disputes Act, 1947 — Section 17B
Supreme Court18 Mar 2009Allowed
Godrej Sara Lee Ltd. Vs Asst. Commissioner (AA) and Another
Supreme Court Of India · (2009) AIRSCW 4243 : (2009) 236 ELT 425 : (2009) 7 JT 1 : (2009) 4 SCALE 666 : (2009) 14 SCC 338 : (2009) 4 SCR 1183 : (2009) 3 UJ 1550 : (2009) 25 VST 271
Constitution of India, 1950 — Article 226Kerala Value Added Tax Act, 2003 — Section 6(1)
Supreme Court18 Mar 2009Dismissed
Canara Bank by its M.D. Vs Damodhar Govind Idoorkar and Others
Supreme Court Of India · (2010) 2 ALT 30 : (2009) 121 FLR 1153 : (2009) 14 JT 162 : (2009) 3 LLJ 215 : (2009) 3 SCALE 843 : (2009) 4 SCC 323 : (2009) 1 SCC(L&S) 832 : (2009) 4 SCR 587 : (2009) 3 SLR 788
Supreme Court18 Mar 2009Allowed
Rameshwar Dayal Mangala @ Ramesh Chand Vs Harish Chand and Another
Supreme Court Of India · (2009) 4 ALT 6 : (2009) 3 AWC 2403 Supp : (2009) 4 JT 100 : (2009) 1 OLR 900 : (2009) 106 RD 814 : (2009) 5 SCALE 24 : (2009) 4 SCC 800 : (2009) 4 SCR 505 : (2009) 2 ShimLC 109
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100
Supreme Court18 Mar 2009Disposed Of
Ajoy Kumar Ghose Vs State of Jharkhand and Another
Supreme Court Of India · AIR 2009 SC 2282 : (2009) CriLJ 2824 : (2009) 4 JT 245 : (2009) 43 OCR 228 : (2009) 3 PLJR 50 : (2009) 4 SCALE 267 : (2009) 14 SCC 115 : (2009) 4 SCR 515 : (2009) 3 UJ 1357
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 164, 173, 192, 195Penal Code, 1860 (IPC) — Section 177, 181, 182, 192, 196Societies Registration Act, 1860 — Section 23
Supreme Court18 Mar 2009Allowed
State of Himachal Pradesh Vs Sh. Sada Ram and Another
Supreme Court Of India · (2009) 2 CTC 655 : (2009) 4 JT 165 : (2009) 2 OLR 59 : (2009) 3 SCALE 842 : (2009) 4 SCC 422
Supreme Court17 Mar 2009Allowed
Mohamed Ali Vs The State represented by The Inspector of Police
Supreme Court Of India · (2009) 03 SC CK 0232
Penal Code, 1860 (IPC) — Section 392, 395, 397
Supreme Court17 Mar 2009Allowed
State of Assam Vs Barak Upatyaka D.U. Karmachari Sanstha
Supreme Court Of India · AIR 2009 SC 2249 : (2009) AIRSCW 5411 : (2009) 5 GLT 14 : (2009) 4 JT 127 : (2009) 4 LLJ 279 : (2009) 4 SCALE 355 : (2009) 5 SCC 694 : (2009) 2 SCC(L&S) 109 : (2009) 4 SCR 467 : (2009) 2 SLJ 449 : (2009) 6 SLR 355 : (2009) 3 UJ 1110
Assam Co-operative Societies Act, 1949 — Section 85Constitution of India, 1950 — Article 12, 142, 21, 226, 23
Supreme Court17 Mar 2009Allowed
Bangalore U.R.D. Co-op. M.P.S. Union Ltd. Vs The Regional Director, ESI Corpn. and Another
Supreme Court Of India · (2009) 03 SC CK 0181
Employees State Insurance (General) Regulations, 1950 — Regulation 31A, 31CEmployees State Insurance Act, 1948 — Section 85B
Supreme Court17 Mar 2009Disposed Of
M. Adaikkan Vs Registrar of Co-operative Sty. and Another
Supreme Court Of India · (2009) 03 SC CK 0179
Supreme Court17 Mar 2009Disposed Of
Balram Sharma Vs Union of India (UOI) and Another
Supreme Court Of India · (2009) 03 SC CK 0165
Oil and Natural Gas Corporation Leave Regulations, 1995 — Rule 14(2), 14(4), 14(5)
Supreme Court17 Mar 2009Dismissed
State of Haryana Vs Liberty Enterprises
Supreme Court Of India · (2009) 4 JT 259 : (2009) 5 SCALE 290 : (2009) 14 SCC 310 : (2009) 4 SCR 621 : (2009) 3 UJ 1155 : (2009) 22 VST 1
Constitution of India, 1950 — Article 286Haryana General Sales Tax Act, 1973 — Section 12, 13B, 15, 2, 25AHaryana General Sales Tax Rules, 1975 — Rule 28A, 28A(2), 28A(4), 28B, 28B(2)
Supreme Court17 Mar 2009Allowed
Krishna Ram Vs State of Rajasthan
Supreme Court Of India · AIR 2009 SC 2112 : (2009) 57 BLJR 1221 : (2009) CLT 827 : (2009) CriLJ 2436 : (2009) 4 JT 85 : (2009) 4 PLJR 11 : (2009) 3 SCALE 810 : (2009) 11 SCC 708 : (2009) 4 SCR 457 : (2009) 2 UC 863 : (2009) 3 UJ 1148
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(D), 13(2), 20, 7
Supreme Court17 Mar 2009Allowed
Hanmappa Vs State of Karnataka
Supreme Court Of India · (2009) 3 ACR 2806 : AIR 2009 SC 2303 : (2009) 5 KarLJ 693 : (2009) 5 KCCR 3162 : (2009) 5 SCALE 155 : (2009) 12 SCC 446
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 304, 34, 506
Supreme Court17 Mar 2009Dismissed
State of H.P. and Another Vs Anjana Devi and Others
Supreme Court Of India · AIR 2009 SC 2229 : (2010) 4 ALT 11 : (2009) 4 JT 428 : (2009) 4 SCALE 497 : (2009) 5 SCC 108 : (2009) 1 SCC(L&S) 1062 : (2009) 4 SCR 482 : (2009) 4 SLR 71 : (2009) 3 UJ 1374
Constitution of India, 1950 — Article 14, 309Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 3, 5
Supreme Court17 Mar 2009Allowed
State of U.P. and Another Vs Ram Vinai Sinha
Supreme Court Of India · (2009) 03 SC CK 0031
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
Supreme Court17 Mar 2009Dismissed
U.T. Chandigarh Administration and Another Vs Amarjeet Singh and Others
Supreme Court Of India · AIR 2009 SC 1607 : (2009) 2 AWC 2073 Supp : (2009) 2 CPJ 1 : (2009) 4 JT 135 : (2009) 3 SCALE 892 : (2009) 4 SCC 660 : (2009) 5 SCR 541 : (2009) 3 UJ 1077
Capital of Punjab (Development and Regulation) Act, 1952 — Section 2, 22, 8Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3A)Consumer Protection Act, 1986 — Section 2, 2(1), 3, 4, 5