Supreme Court Of India Judgments

Supreme Court05 Dec 2008Allowed

Speech and Software Technologies (India) Pvt. Ltd. Vs Neos Interactive Ltd.

Supreme Court Of India · (2010) 1 ALT 3 : (2009) 2 ALT 28 : (2008) 4 ARBLR 642 : (2009) 2 AWC 1375 Supp : (2009) 1 CompLJ 21 : (2009) 1 JT 257 : (2009) MPLJ 1 : (2009) 1 PLJR 253 : (2008) 16 SCALE 102 : (2009) 1 SCC 475

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

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Supreme Court05 Dec 2008Allowed

State of Madhya Pradesh and Others Vs Visan Kumar Shiv Charan Lal

Supreme Court Of India · AIR 2009 SC 1999 : (2009) AIRSCW 1655 : (2009) 120 FLR 313 : (2009) 1 JCR 156 : (2008) 13 JT 562 : (2009) 2 LLJ 701 : (2009) 3 MPJR 319 : (2009) 4 MPJR 1 : (2009) 1 SCALE 187 : (2008) 15 SCC 233 : (2009) 3 SLR 407 : (2009) 1 UPLBEC 629

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 4Constitution of India, 1950 — Article 225, 226, 227Industrial Disputes Act, 1947 — Section 10, 2

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Supreme Court05 Dec 2008Dismissed

Tamilnad Mercantile Bank Share Holders Welfare Association Vs S.C. Sekar and Others

Supreme Court Of India · (2010) 1 CompLJ 357 : (2008) 13 JT 49 : (2009) 2 MLJ 878 : (2009) 42 OCR 730 : (2009) 1 PLJR 260 : (2008) 16 SCALE 205 : (2009) 2 SCC 784

Companies Act, 1956 — Section 166, 210Constitution of India, 1950 — Article 136, 142, 215Contempt of Courts Act, 1971 — Section 12, 14, 19, 19(1), 19(2)

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Supreme Court05 Dec 2008Dismissed

Union of India (UOI) and Others Vs SICOM Ltd. and Another

Supreme Court Of India · (2009) 1 AWC 847 Supp : (2009) 147 CompCas 531 : (2009) 2 CompLJ 23 : 111 CWN 368 : (2009) 161 ECR 1 : (2009) 233 ELT 433 : (2009) 1 JT 87 : (2009) 1 SCALE 10 : (2009) 2 SCC 121 : (2010) 18 STR 673 : (2009) 18 STT 100

Bengal Tenancy Act, 1885 — Section 98Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 11, 11A

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Supreme Court05 Dec 2008Allowed

Arun Bhakta @ Thulu Vs State of West Bengal

Supreme Court Of India · AIR 2009 SC 1228 : (2009) AIRSCW 506 : (2009) 1 CALLT 92 : (2008) 12 JT 513 : (2009) 1 LW(Cri) 573

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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Supreme Court05 Dec 2008Disposed Of

Universal Insulators and Ceramics Ltd. Vs U.P. Power Corporation Ltd. and Another

Supreme Court Of India · (2010) 14 SCC 481

Arbitration Act, 1940 — Section 27, 30, 33

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Supreme Court05 Dec 2008Disposed Of

Anjali Ashok Sadhwani Vs Ashok Kishinchand Sadhwani

Supreme Court Of India · AIR 2009 SC 1374 : (2009) AIRSCW 790 : (2009) 1 AWC 626 Supp : (2009) 2 CTC 287 : (2009) 1 PLJR 242 : (2008) 15 SCALE 570 : (2009) 16 SCC 188

Civil Procedure Code, 1908 (CPC) — Section 25

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Supreme Court04 Dec 2008Allowed

Mahindra and Mahindra Financial Services Ltd. and Another Vs Rajiv Dubey

Supreme Court Of India · (2009) 1 ACR 880 : (2008) 13 JT 455 : (2008) 16 SCALE 62

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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Supreme Court04 Dec 2008Dismissed

Kashiben Chhaganbhai Koli Vs State of Gujarat

Supreme Court Of India · (2009) 1 ACR 884 : (2009) 1 ALD(Cri) 671 : (2009) CriLJ 1156 : (2009) 1 GLR 876 : (2008) 12 JT 580 : (2009) 1 PLJR 198 : (2008) 16 SCALE 145

Constitution of India, 1950 — Article 161Penal Code, 1860 (IPC) — Section 425, 427, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iv), 3(1)(v), 3(i)(x)

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Supreme Court04 Dec 2008Allowed

Gujarat Pollution Control Board Vs Nicosulf Industries and Export Pvt. Ltd. and Others

Supreme Court Of India · (2009) 1 ACR 693 : (2009) 1 GLR 889 : (2008) 12 JT 519 : (2009) 1 PLJR 257 : (2008) 16 SCALE 267 : (2009) 2 SCC 171

Constitution of India, 1950 — Article 249, 250, 252, 252(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Water (Prevention and Control of Pollution) Act, 1974 — Section 11A, 2, 21, 21(5), 24

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Supreme Court04 Dec 2008Allowed

Chembra Orchard Produce Ltd. and Others Vs Regional Director of Company Affairs and Another

Supreme Court Of India · AIR 2009 SC 1278 : (2009) AIRSCW 705 : (2009) 147 CompCas 677 : (2009) 1 CompLJ 1 : (2009) 1 GLH 696 : (2009) 1 JT 412 : (2009) 1 SCALE 1 : (2009) 2 SCC 547 : (2009) 89 SCL 109

Companies (Court) Rules, 1959 — Rule 2(9), 67, 68, 69, 73Companies Act, 1956 — Section 235, 236, 237, 238, 239, 251, 391, 391(2), 391(1), 391(1)(a), 394A, 4394, 643(1)(2)

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Supreme Court04 Dec 2008Dismissed

Gullipilli Sowria Raj Vs Bandaru Pavani @ Gullipili Pavani

Supreme Court Of India · AIR 2009 SC 1085 : (2009) AIRSCW 244 : (2009) 2 ALT 41 : (2009) 1 AWC 391 Supp : (2009) 2 GLH 447 : (2008) 13 JT 450 : (2009) 1 KLT 1 : (2009) 2 MLJ 750 : (2009) 3 MPHT 528 : (2009) MPLJ 48 : (2009) 1 PLJR 334 : (2009) 2 RLW 1589 : (2008) 16 SCALE 109 : (

Constitution of India, 1950 — Article 366Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 2, 2(1)

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Supreme Court04 Dec 2008

Commissioner of Customs and Central Excise Vs Hongo India (P) Ltd. and Another

Supreme Court Of India · (2009) 161 ECR 83 : (2009) 233 ELT 294

Central Excises and Salt Act, 1944 — Section 35, 35H, 35H(1)Limitation Act, 1963 — Section 29(2), 5

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Supreme Court04 Dec 2008Disposed Of

Sumer Chand Vs Mewa Ram and Others

Supreme Court Of India · (2009) 106 RD 588

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 6 Rule 17

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Supreme Court03 Dec 2008Allowed

Monika Soni Vs Kamal Soni

Supreme Court Of India · (2009) 2 AWC 1345 Supp

Civil Procedure Code, 1908 (CPC) — Section 25Hindu Marriage Act, 1955 — Section 13(1)Supreme Court Rules, 1966 — Order 36

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Supreme Court03 Dec 2008Allowed

Sapna Agarwal Vs Om Prakash Jalan

Supreme Court Of India · AIR 2009 SC 1641 : (2009) AIRSCW 1117 : (2009) 1 AWC 560 Supp : (2009) 3 RLW 2405 : (2008) 8 Supreme 847

Hindu Marriage Act, 1955 — Section 13(1)Special Marriage Act, 1954 — Section 27

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Supreme Court03 Dec 2008Disposed Of

Mootha Venkateswara Rao (Dead) tr. Lrs. Vs Godhavari Co-op Milk P. Union Ltd. and Others

Supreme Court Of India · (2009) AIRSCW 682 : (2009) 1 AWC 556 Supp : (2008) 13 JT 284 : (2009) MPLJ 520 : (2009) 106 RD 589 : (2008) 15 SCALE 587 : (2009) 1 SCC 348 : (2008) 8 Supreme 842

Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court03 Dec 2008Allowed

Gobind Singh Vs Krishna Singh and Others

Supreme Court Of India · (2008) 12 JT 452 : (2009) 1 PLJR 200 : (2008) 15 SCALE 513

Arms Act, 1959 — Section 27Criminal Law (Amendment) Act, 1998 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 366

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Supreme Court03 Dec 2008Allowed

Gopal Sah Vs State of Bihar

Supreme Court Of India · (2009) 42 OCR 844 : (2009) 1 PLJR 164 : (2008) 16 SCALE 223

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304, 34

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Supreme Court03 Dec 2008Dismissed

Shri Arun B. Khanjire Vs The Ichalkaranji Urban Co-op. Bank Ltd. and Others

Supreme Court Of India · (2009) 2 BomCR 156 : (2009) 1 JT 41 : (2009) 4 MhLj 345 : (2008) 15 SCALE 642 : (2009) 2 SCC 187 : (2009) 1 UPLBEC 48

Haryana General Sales Tax Act, 1973 — Section 39Income Tax Act, 1922 — Section 30(2)Uttar Pradesh Sales Tax Act, 1948 — Section 9

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