COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,073 of 2,993

Supreme Court12 Feb 2009Disposed Of

Hindustan Coop. Housing Building Society Ltd. Vs Registrar, Co-operative Societies and Another

Supreme Court Of India · (2009) 2 JT 530 : (2009) 14 SCC 302 : (2009) 2 SCR 331 : (2009) 2 UJ 923

Delhi Co-operative Societies Rules, 1973 — Rule 25

Supreme Court12 Feb 2009Allowed

Rajasthan State Road Transport Corporation and Another Vs Bal Mukund Bairwa

Supreme Court Of India · (2009) 3 ALD 104 : (2009) 4 AWC 3503 Supp : (2009) 121 FLR 603 : (2009) 2 JT 423 : (2009) 3 LLJ 177 : (2009) 5 MLJ 307 : (2009) 1 RLW 452 : (2009) 2 SCALE 428 : (2009) 4 SCC 299 : (2009) 1 SCC(L&S) 439 : (2009) 2 SCR 161

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 14, 254, 309, 311(2)Industrial Disputes Act, 1947 — Section 10, 11, 11A, 2, 25F

Supreme Court12 Feb 2009Dismissed

Rur Singh (D) th. LRS. and Others Vs Bachan Kaur

Supreme Court Of India · (2009) 3 ALT 18 : (2009) 3 AWC 2424 Supp : (2009) 2 JT 542 : (2009) 5 LW 45 : (2010) 1 MLJ 124 : (2009) 3 SCALE 508 : (2009) 11 SCC 1 : (2009) 2 SCR 106 : (2009) 2 UJ 735

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

Supreme Court12 Feb 2009Allowed

Peethani Suryanarayana and Another Vs Repaka Venkata Ramana Kishore and Others

Supreme Court Of India · AIR 2009 SC 2141 : (2009) 4 AWC 3547 Supp : (2009) 1 CLR 694 : (2009) 2 JT 549 : (2009) 1 KLT 725 : (2009) 3 LW 756 : (2009) 4 MLJ 589 : (2009) 2 SCALE 461 : (2009) 11 SCC 308 : (2009) 2 SCR 48 : (2009) 3 UC 1987

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151

Supreme Court12 Feb 2009Allowed

Sharad Vs State of Maharashtra and Another

Supreme Court Of India · (2009) AIRSCW 1799 : (2009) 3 BomCR 198 : (2009) 122 FLR 784 : (2009) 2 JT 536 : (2009) 3 SCALE 282 : (2009) 3 SCC 673 : (2009) 1 SCC(L&S) 780 : (2009) 2 SCR 58

District Transport Officers (Motor Vehicle Department) Department Examination Rules, 1984 — Rule 3, 4, 4(1), 4(2), 4(3)

Supreme Court12 Feb 2009Allowed

Narayanan Rajendran and Another Vs Lekshmy Sarojini and Others

Supreme Court Of India · (2009) 4 AWC 3933 Supp : (2009) 1 CLR 680 : (2009) 4 JT 62 : (2009) 4 LW 125 : (2009) 2 SCALE 414 : (2009) 5 SCC 264 : (2009) 2 SCR 71 : (2009) 2 UJ 828

Civil Procedure Code, 1882 — Section 584Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 101, 109, 96Constitution of India, 1950 — Article 133(1)

Supreme Court12 Feb 2009Allowed

Punjab State Electricity Board and Others Vs Jagjiwan Ram and Others

Supreme Court Of India · (2009) 3 JT 400 : (2009) 3 LLJ 216 : (2009) 3 SCC 661 : (2009) 1 SCC(L&S) 769 : (2009) 3 SCR 209 : (2010) 1 SLJ 22 : (2009) 2 UJ 899

Constitution of India, 1950 — Article 14, 16Punjab State Electricity Board (Revised Pay) Regulations, 1988 — Regulation 8Rajasthan Service (Concessions on Project) Rules, 1962 — Rule 2(7), 4(2), 4(4), 42

Supreme Court12 Feb 2009Allowed

Malikarjuna G. Hiremath Vs The Branch Manager, The Oriental Insurance Co. Ltd. and Another

Supreme Court Of India · (2009) ACJ 721 : AIR 2009 SC 2019 : (2009) AIRSCW 1688 : (2009) 2 AWC 1214 Supp : (2009) 121 FLR 216 : (2009) 2 JT 396 : (2009) 2 LLJ 305 : (2009) 5 MLJ 532 : (2009) 1 RLW 442 : (2009) 3 SCALE 210 : (2009) 13 SCC 405 : (2009) 2 SCR 320 : (2009) 3 SLJ 122

Motor Vehicles Act, 1988 — Section 147(1)Workmens Compensation Act, 1923 — Section 3, 3(1), 30(1)

Supreme Court12 Feb 2009Allowed

Union of India (UOI) Vs Dharam Pal Etc.

Supreme Court Of India · (2009) 2 JT 679 : (2009) 3 SCALE 408 : (2009) 4 SCC 170 : (2009) 1 SCC(L&S) 790 : (2009) 3 SCR 193 : (2010) 1 SLJ 113 : (2009) 8 SLR 274

Constitution of India, 1950 — Article 136Education Code — Article 45Railway Establishment Manual, Vol. II — Rule 113, 174, 216, 219, 302

Supreme Court12 Feb 2009Dismissed

Raghavendra Rao Etc. Vs State of Karnataka and Others Etc.

Supreme Court Of India · (2009) 3 ALD 121 : (2009) 2 JT 520 : (2009) 4 SCC 635 : (2009) 1 SCC(L&S) 924 : (2009) 2 SCR 223

Constitution of India, 1950 — Article 14, 16, 226Karnataka Civil Services (Special Recruitment of Local Candidates) Rules, 1986 — Rule 10, 2, 3(2)Karnataka Civil Services Rules, 1958 — Rule 8, 8(27A)

Supreme Court12 Feb 2009Allowed

J. Kumaradasan Nair and Another Vs IRIC Sohan and Others

Supreme Court Of India · AIR 2009 SC 1333 : (2009) 4 AWC 3923 Supp : (2009) 2 JT 707 : (2009) 3 MLJ 522 : (2009) 2 SCALE 544 : (2009) 12 SCC 175 : (2009) 3 SCR 238 : (2009) 2 UJ 913

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, 80Limitation Act, 1963 — Section 14, 14(2), 2(1), 5

Supreme Court12 Feb 2009Dismissed

Suryanarayana Vs Venkata Ramana Kishore

Supreme Court Of India · (2009) 02 SC CK 0040

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151

Supreme Court12 Feb 2009Dismissed

Ram Naresh Prasad Vs State of Jharkhand and Others

Supreme Court Of India · (2009) 2 ACR 1425 : (2009) 4 JT 379 : (2009) 2 PLJR 160 : (2009) 11 SCC 299 : (2009) 2 SCR 369

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 380, 411, 413, 414, 457

Supreme Court12 Feb 2009Allowed

Ashabai Machindra Adhagale Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2009 SC 1973 : (2009) AIRSCW 1605 : (2009) 1 ALD(Cri) 507 : (2009) 2 ALT(Cri) 176 : (2009) CLT 756 : (2009) 2 GLR 1341 : (2009) 2 JT 441 : (2009) 2 PLJR 155 : (2009) 1 RLW 817 : (2009) 2 SCALE 697 : (2009) 3 SCC 789 : (2009) 2 SCR 382 : (2009) 1 Supre

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(1), 156(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3(1), 3(2)Scheduled Castes and the Scheduled T

Supreme Court11 Feb 2009Disposed Of

Nandan Biomatrix Limited Vs D-1 Oils Limited

Supreme Court Of India · (2009) 4 AWC 3497 Supp : (2009) 2 JT 478 : (2009) 4 LW 118 : (2009) 2 SCALE 380 : (2009) 4 SCC 495 : (2009) 3 SCR 115 : (2009) 1 UC 503 : (2009) 2 UJ 887

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(9), 7Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468, 471

Supreme Court11 Feb 2009Allowed

Ashok Sharma Vs Ram Adhar Sharma

Supreme Court Of India · (2009) 3 AWC 2406 Supp : (2009) 1 CLR 721 : (2009) 2 JT 570 : (2009) 4 MLJ 205 : (2009) 2 SCALE 391 : (2009) 11 SCC 47 : (2009) 2 SCR 9 : (2009) 3 SLJ 158 : (2009) 5 SLR 7 : (2009) 1 UC 494

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(3), Order 16 Rule 1A

Supreme Court11 Feb 2009Dismissed

Panki Thermal Station and Another Vs Vidyut Mazdoor Sangthan and Others

Supreme Court Of India · AIR 2009 SC 2373 : (2009) AIRSCW 4833 : (2009) 121 FLR 173 : (2009) 2 JT 366 : (2009) 2 LLJ 320 : (2009) 3 SCALE 290 : (2009) 11 SCC 277 : (2009) 2 SCR 445 : (2009) 8 SLR 724 : (2009) 3 Supreme 128

Constitution of India, 1950 — Article 226Uttar Pradesh Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4)Uttar Pradesh Contract Labour (Regulation and Abolition) Rules, 1975 — Rule 25, 25(2)

Supreme Court11 Feb 2009Dismissed

The University of Kerala Vs The Council of Principals of College in Kerala and Others

Supreme Court Of India · AIR 2009 SC 2223 : (2009) 3 AWC 2287 Supp : (2010) 3 BomCR 862 : (2009) 2 JT 388 : (2009) 3 LW 422 : (2010) 1 MLJ 812 : (2009) 1 RLW 705 : (2009) 2 SCALE 372 : (2009) 16 SCC 712 : (2009) 4 SCR 99 : (2009) 3 SLR 317 : (2009) 2 UJ 767 : (2009) 1 UPLBEC 775

Supreme Court11 Feb 2009Disposed Of

Babu Lal Vs Haryana State Agricultural Mkt. Board

Supreme Court Of India · (2009) 122 FLR 52 : (2009) 2 JT 377 : (2009) 4 LLJ 28 : (2009) 2 SCALE 388 : (2009) 4 SCC 287 : (2009) 3 SCR 130 : (2009) 5 SLR 7

Supreme Court11 Feb 2009Dismissed

State of Maharashtra Etc. Vs Dhanendra Shriram Bhurle Etc.

Supreme Court Of India · AIR 2009 SC 1706 : (2009) AIRSCW 1245 : (2009) CLT 707 : (2009) CriLJ 1546 : (2009) 2 JT 369 : (2009) 4 RLW 2897 : (2009) 2 SCALE 448 : (2009) 11 SCC 541 : (2009) 4 SCR 143 : (2009) 2 Supreme 17

Arms Act, 1959 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 439(2)Penal Code, 1860 (IPC) — Section 120B, 34, 353