COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,070 of 2,993

Supreme Court18 Feb 2009Disposed Of

N. Srinivasa Vs Kuttukaran Machine Tools Ltd.

Supreme Court Of India · AIR 2009 SC 2217 : (2009) AWC 3837 Supp : (2009) 4 JT 440 : (2009) 4 KarLJ 623 : (2009) 4 KCCR 2963 : (2009) 5 LW 280 : (2009) 6 MhLj 331 : (2010) 1 MLJ 142 : (2009) MPLJ 321 : (2009) 3 SCALE 762 : (2009) 5 SCC 182 : (2009) 2 SCR 852

Arbitration and Conciliation Act, 1996 — Section 11, 34(1), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

Supreme Court18 Feb 2009Allowed

Saleha Begum Vs Mehmood Yar Khan and Others

Supreme Court Of India · (2009) 02 SC CK 0116

Supreme Court18 Feb 2009Allowed

Oriental Insurance Co. Ltd. Vs Angad Kol and Others

Supreme Court Of India · (2009) ACJ 1411 : AIR 2009 SC 2151 : (2009) AWC 2924 Supp : (2009) CLT 864 : (2009) 1 JLJ 313 : (2009) 4 KCCR 2978 : (2009) 2 LW 676 : (2009) 2 OLR 442 : (2009) 154 PLR 25 : (2009) 3 SCALE 749 : (2009) 11 SCC 356 : (2009) 2 SCR 695

Central Motor Vehicles Rules, 1989 — Rule 14Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 10, 14, 14(2), 18, 2

Supreme Court18 Feb 2009Dismissed

Aviral Bhatla Vs Bhawna Bhatla

Supreme Court Of India · (2010) 10 AWC 2115 Supp : (2009) 3 GLR 2135 : (2009) 2 JLJ 273 : (2009) 2 JT 600 : (2009) 2 KLJ 116 : (2009) 1 OLR 764 : (2009) 3 SCALE 120 : (2009) 3 SCC 448 : (2009) 2 SCR 771

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4

Supreme Court18 Feb 2009Allowed

All India Council for Technical Education Vs Surinder Kumar Dhawan and Others

Supreme Court Of India · AIR 2009 SC 2322 : (2010) 3 ALT 1 : (2009) 5 JT 216 : (2010) 1 LW 962 : (2009) 4 MLJ 148 : (2009) 11 SCC 726 : (2009) 3 SCR 859 : (2009) 4 SLR 520

All India Council for Technical Education Act, 1987 — Section 10

Supreme Court18 Feb 2009Allowed

Oriental Insurance Company Ltd. Vs Angad Kol and Others

Supreme Court Of India · (2010) 1 MPJR 139

Central Motor Vehicles Rules, 1989 — Rule 14Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 10, 14, 14(2), 18, 2

Supreme Court18 Feb 2009Allowed

Renuka Vs State of Karnataka and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 37 : (2009) CriLJ 2245 : (2009) 2 JT 602 : (2009) 4 KarLJ 135 : (2009) 43 OCR 60 : (2009) 2 PLJR 190 : (2009) 3 SCALE 77 : (2009) 14 SCC 345 : (2009) 2 SCR 623

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 245, 249, 258, 300Penal Code, 1860 (IPC) — Section 323, 341, 427, 447

Supreme Court18 Feb 2009Allowed

Rampur Fertiliser Ltd. Vs Vigyan Chemicals Industries

Supreme Court Of India · (2009) 3 ALD 99 : (2009) AWC 1569 Supp : (2009) 3 JT 544 : (2009) 4 KCCR 2425 : (2009) 3 SCALE 115 : (2009) 12 SCC 234 : (2009) 2 SCR 650

Civil Procedure Code, 1908 (CPC) — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 1, 10, 3, 4, 5

Supreme Court18 Feb 2009Dismissed

City Montessori School Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2009) 2 ALD 1142 : (2009) 3 JT 16 : (2009) 2 SCALE 740 : (2009) 14 SCC 253 : (2009) 2 SCR 630

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 4, 4(1), 40, 40(1), 44B

Supreme Court18 Feb 2009Allowed

Commr. of Income Tax, Dibrugarh Vs Doom Dooma India Ltd.

Supreme Court Of India · (2009) 222 CTR 105 : (2009) 5 GLT 20 : (2009) 310 ITR 392 : (2009) 2 JT 581 : (2009) 3 SCALE 663 : (2009) 4 SCC 427 : (2009) 2 SCR 733 : (2009) 178 TAXMAN 261

Income Tax Act, 1961 — Section 10(1), 260A, 28, 30, 43DIncome Tax Rules, 1962 — Rule 8

Supreme Court17 Feb 2009Allowed

Azhar Sultana Vs B. Rajamani and Others

Supreme Court Of India · AIR 2009 SC 2157 : (2009) AWC 1546 Supp : (2009) 4 KCCR 2671 : (2009) 3 LW 911 : (2009) 3 SCALE 159 : (2009) 2 SCR 537 : (2009) 3 UC 1941

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 8 Rule 9Evidence Act, 1872 — Section 120Specific Relief Act, 1963 — Section 16, 19, 20

Supreme Court17 Feb 2009Allowed

Usha Rajkhowa and Others Vs Paramount Industries and Others

Supreme Court Of India · (2009) ACJ 1314 : AIR 2009 SC 1951 : (2009) AIRSCW 1576 : (2009) CLT 721 : (2009) 2 JT 512 : (2009) 3 KCCR 1553 : (2009) 3 RLW 2713 : (2009) 14 SCC 71 : (2009) 3 SCR 520 : (2009) 1 Supreme 787

Motor Vehicles Act, 1988 — Section 173

Supreme Court17 Feb 2009Allowed

Deepak Kumar Bansal Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) 2 ALT 58 : (2009) 2 AWC 1151 Supp : (2009) 2 JT 517 : (2010) MPLJ 516 : (2009) 2 SCALE 670 : (2009) 3 SCC 223 : (2009) 2 SCR 530

Arbitration and Conciliation Act, 1996 — Section 11(6)

Supreme Court17 Feb 2009Allowed

Madan Mohan Mishra Vs Chandrika Pandey (Dead) by LRs.

Supreme Court Of India · (2009) 2 AWC 1135 Supp : (2009) 2 JT 617 : (2009) 3 SCC 720 : (2009) 2 SCR 590

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 31Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 49, 5, 5(2)

Supreme Court17 Feb 2009Allowed

State of Uttar Pradesh Vs Z.R. Siddiqui

Supreme Court Of India · (2009) 2 JT 605 : (2009) 2 UPLBEC 983

Uttar Pradesh Palika and Jal Sansthans Water Works Engineering (Centralised) Services Rules, 1966 — Rule 27, 3Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 27A

Supreme Court17 Feb 2009DIsmissed

Sneh Gupta Vs Devi Sarup and Others

Supreme Court Of India · (2009) 2 AWC 1552 Supp : (2009) 2 JT 641 : (2010) 1 MhLj 293 : (2010) MPLJ 70 : (2009) 2 PLJR 168 : (2009) 6 SCC 194 : (2009) 2 SCR 553

Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 123Limitation Act, 1908 — Article 164

Supreme Court17 Feb 2009Dismissed

Martin F. D''Souza Vs Mohd. Ishfaq

Supreme Court Of India · (2009) ACJ 1695 : AIR 2009 SC 2049 : (2009) 2 ALD 67 : (2009) 2 AWC 1220 Supp : (2009) 57 BLJR 985 : (2009) 3 BomCR 202 : (2009) 2 CompLJ 417 : (2009) 2 JT 486 : (2009) 2 LW 681 : (2009) 5 MLJ 510 : (2009) 154 PLR 1 : (2009) 2 RLW 1094 : (2009) 3 SCC 1 :

Constitution of India, 1950 — Article 21Consumer Protection Act, 1986 — Section 23Indian Medical Council Act, 1956 — Section 20A, 3, 33

Supreme Court17 Feb 2009Allowed

M. Chandru Vs The Member Secretary, Chennai Metropolitan Development Authority and Another

Supreme Court Of India · (2009) 2 JT 606 : (2009) 3 LW 697 : (2009) 4 SCC 72 : (2009) 2 SCR 661

Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 18A, 27, 45, 54, 56Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998 — Regulation 4Constitution

Supreme Court16 Feb 2009Allowed

Union Bank of India and Another Vs Sri Laxmidhar Nayak and Others

Supreme Court Of India · (2009) 02 SC CK 0262

Supreme Court16 Feb 2009Allowed

State of Haryana and Others Vs Ram Niwas and Others

Supreme Court Of India · (2009) 4 SCALE 118 : (2009) 11 SCC 559