Supreme Court Of India Judgments

Supreme Court07 Nov 2008Dismissed

M.A. Rumugam Vs Kittu @ Krishnamoorthy

Supreme Court Of India · (2008) 3 ACR 3315 : AIR 2009 SC 341 : (2009) 57 BLJR 501 : (2008) 11 JT 638 : (2009) 1 LW(Cri) 558 : (2008) 41 OCR 1019 : (2009) 1 PLJR 82 : (2009) 1 SCC 101

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 482Penal Code, 1860 (IPC) — Section 499, 500, 52

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Supreme Court07 Nov 2008Dismissed

T. Venkateswarulu Vs Executive Officer, Tirumala Tirupathi Devasthanams and Others

Supreme Court Of India · AIR 2009 SC 763 : (2009) 6 ALT 12 : (2008) 12 JT 499 : (2009) 2 MLJ 288 : (2008) 14 SCALE 614 : (2009) 1 SCC 546 : (2009) 1 SCC(L&S) 202 : (2009) 3 SLJ 306 : (2009) 4 SLR 338

Constitution of India, 1950 — Article 136, 14, 16

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Supreme Court07 Nov 2008Disposed Of

Union of India (UOI) and Others Vs Rajpal Singh

Supreme Court Of India · (2009) 6 ALT 17 : (2008) 57 BLJR 271 : (2008) 12 JT 476 : (2009) 1 PLJR 124 : (2008) 14 SCALE 591 : (2009) 1 SCC 216 : (2009) 1 SCC(L&S) 92 : (2009) 3 SLJ 71 : (2009) 3 SLR 117

Army Act, 1950 — Section 18, 19, 191, 20, 22Army Rules, 1954 — Rule 13, 13(1), 13(2A), 13(3)Constitution of India, 1950 — Article 226

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Supreme Court07 Nov 2008Disposed Of

Kanpur Electricity Supply Co. Ltd. Vs Shamim Mirza

Supreme Court Of India · AIR 2009 SC 638 : (2009) 57 BLJR 467 : (2009) 120 FLR 143 : (2008) 12 JT 264 : (2009) 1 LLJ 679 : (2008) 14 SCALE 604 : (2009) 1 SCC 20 : (2009) 1 SCC(L&S) 70 : (2009) 3 SLR 361 : (2009) 1 UPLBEC 563

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 18, 5Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N, 6P, 6Q

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Supreme Court07 Nov 2008Dismissed

Sachida Nand Lal @ Sachida Nand Shah Vs State of Bihar, (Now Jharkhand)

Supreme Court Of India · (2008) 57 BLJR 266 : (2009) 1 CLR 290 : (2008) 12 JT 607

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 110Land Acquisition Act, 1894 — Section 18, 4, 54

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Supreme Court07 Nov 2008Allowed

Kendriya Karamchari Sehkari Greh Nirman Samiti Ltd. Vs State of U.P. and Another

Supreme Court Of India · AIR 2009 SC 1677 : (2009) AIRSCW 1207 : (2009) 1 AWC 615 Supp : (2009) 4 MLJ 492 : (2009) MPLJ 532 : (2008) 15 SCALE 293 : (2009) 1 SCC 754 : (2008) 8 Supreme 704

Land Acquisition Act, 1894 — Section 11, 17, 18, 19, 20

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Supreme Court07 Nov 2008Allowed

Hardeep Singh Vs State of Punjab and Others Manjit Pal Singh Vs State of Punjab and Another

Supreme Court Of India · (2008) 3 ACR 3319 : AIR 2008 SC 7585 : (2009) 57 BLJR 512 : (2009) CLT 247 : (2009) 1 GLH 114 : (2008) 12 JT 7 : (2009) OLR 247 : (2009) 16 SCC 785

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 170, 173, 173(1), 200, 306, 319, 319(1), 319(4), 482Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 307, 326, 336, 363, 366, 376, 427, 447

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Supreme Court07 Nov 2008Dismissed

Krishna Food and Baking Industry P. Ltd. Vs New India Assurance Co. Ltd. and Another New India Assurance Co. Ltd. and Another Vs Krishna Food and Baking Industry P. Ltd.

Supreme Court Of India · (2010) ACJ 496 : AIR 2009 SC 1000 : (2009) AIRSCW 82 : (2009) 1 AWC 6 Supp : (2008) 57 BLJR 236 : (2008) 4 CPJ 39 : (2008) 12 JT 203 : (2009) 153 PLR 538 : (2009) 2 RLW 1252 : (2008) 15 SCC 631 : (2008) 8 Supreme 297 : (2009) 1 UC 304

Consumer Protection Act, 1986 — Section 23Insurance Act, 1938 — Section 38Jammu and Kashmir Migrants (Stay of Proceedings) Act, 1997 — Section 3

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Supreme Court07 Nov 2008Disposed Of

Paschimanchal Vidyut Vitran Nigam Ltd. and Others Vs DVS Steels and Alloys Pvt. Ltd. and Others

Supreme Court Of India · AIR 2009 SC 647 : (2009) 2 CGLJ 456 : (2008) ELR 756 : (2008) 12 JT 672 : (2009) 1 KLT 253 : (2009) 2 MhLj 611 : (2009) 2 MLJ 755 : (2009) 2 MPHT 385 : (2009) MPLJ 61 : (2009) 1 PLJR 141 : (2009) 1 SCC 210

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Supreme Court07 Nov 2008Dismissed

State of Punjab Vs Sukhchain Singh and Another

Supreme Court Of India · AIR 2009 SC 1542 : (2009) AIRSCW 1060 : (2008) 13 JT 159 : (2009) 1 LW(Cri) 270 : (2008) 8 Supreme 776

Criminal Procedure Code, 1973 (CrPC) — Section 372, 417Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

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Supreme Court07 Nov 2008Dismissed

Raghavendra Sharma Vs State of M.P.

Supreme Court Of India · (2009) 1 ACR 551 : AIR 2009 SC 584 : (2008) 3 JLJ 428 : (2008) 12 JT 312 : (2008) 15 SCC 396 : (2008) 15 SCR 916 : (2008) 14 Scale 425

Indian Penal Code, 1860 — Section 34, 201, 302

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Supreme Court07 Nov 2008Allowed

Commissioner of Income Tax Central, Kanpur Vs J.K. Charitable Trust Kamal Tower, Kanpur

Supreme Court Of India · (2008) 220 CTR 105 : (2008) 232 ELT 769 : (2009) 308 ITR 161 : (2008) 13 JT 643 : (2009) 1 SCC 196 : (2010) 18 STR 225 : (2008) 175 TAXMAN 251

Constitution of India, 1950 — Article 136, 32Income Tax Act, 1961 — Section 11, 13(1), 13(2), 147(1), 256(1)

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Supreme Court07 Nov 2008Allowed

Sami Ullaha Vs Superintendent, Narcotic Central Bureau

Supreme Court Of India · (2009) 1 ACR 129 : AIR 2009 SC 1357 : (2009) AIRSCW 778 : (2008) AIRSCW 3564 : (2008) 57 BLJR 179 : (2009) CLT 208 : (2009) CriLJ 1306 : (2008) 12 JT 297 : (2009) 1 LW(Cri) 651 : (2009) NCC 117 : (2009) 1 PLJR 64 : (2009) 2 RLW 1823 : (2008) 4 SCALE 355 :

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Rules, 1985 — Rule 2(c)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 9, 37, 67, 76, 171A

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Supreme Court07 Nov 2008Allowed

Suman Kapur Vs Sudhir Kapur

Supreme Court Of India · AIR 2009 SC 589 : (2009) 1 ALD 33 : (2008) 6 ALLMR 937 : (2009) 1 AWC 169 Supp : (2008) 57 BLJR 187 : (2009) 1 BomCR 88 : (2009) CLT 170 : (2008) 2 DMC 774 : (2009) 1 GLH 428 : (2008) 12 JT 70 : (2009) 1 LW 781 : (2009) 1 MLJ 1345 : (2009) MPLJ 393 : (200

Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13, 13(1)

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Supreme Court07 Nov 2008Allowed

Essco Fabs Pvt. Ltd. and Another Vs State of Haryana and Another The Panipat Teachers (Recognised Schools) Housing Co-opeative Society Ltd. and Another Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 1552 : (2009) AIRSCW 1074 : (2009) 1 ALT 18 : (2009) 1 AWC 594 Supp : (2008) 12 JT 315 : (2009) 3 MLJ 1150 : (2009) 2 SCC 377

Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

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Supreme Court07 Nov 2008Allowed

P.H. Dayanand Vs S. Venugopal Naidu and Others

Supreme Court Of India · (2009) 1 ALD 76 : (2009) 6 ALT 13 : (2009) 1 AWC 713 Supp : (2009) 1 JCR 107 : (2009) 4 MhLj 334 : (2009) MPLJ 316 : (2009) 106 RD 664 : (2009) 2 SCC 323

Specific Relief Act, 1963 — Section 9

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Supreme Court07 Nov 2008Dismissed

Chandrabhai K. Bhoir and Others Vs Krishna Arjun Bhoir and Others

Supreme Court Of India · AIR 2009 SC 1645 : (2009) AIRSCW 1130 : (2009) 1 AWC 715 Supp : (2009) 1 BomCR 107 : (2009) 1 GLH 675 : (2008) 13 JT 404 : (2009) 106 RD 341 : (2009) 2 SCC 315 : (2008) 8 Supreme 571

Succession Act, 1925 — Section 302

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Supreme Court07 Nov 2008Disposed Of

Rajmohan Agarwal Vs Smt. Amna Abubakar and Another Shashi Mohan Agarwal Vs Smt. Fatima Ahmad and Others

Supreme Court Of India · (2009) 5 ALT 30 : (2009) 1 AWC 275 : (2009) 1 CLR 150 : (2008) 12 JT 107 : (2009) 106 RD 666

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Supreme Court07 Nov 2008Dismissed

State of Andhra Pradesh Vs Anjuman Ara Begum and Others

Supreme Court Of India · AIR 2009 SC 1513 : (2009) AIRSCW 1011 : (2008) 13 JT 494

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7, 8Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 14Evidence Act, 1872 — Section 13

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Supreme Court06 Nov 2008Disposed Of

Assistant Commercial Taxes Officer Vs Bajaj Electricals Ltd.

Supreme Court Of India · (2008) 12 JT 222 : (2009) 1 SCC 308 : (2008) 18 VST 436

Constitution of India, 1950 — Article 14, 19(1), 301, 304Rajasthan Sales Tax Act, 1954 — Section 22A(3), 22A(6), 22A(7)Rajasthan Sales Tax Act, 1994 — Section 17(3), 18(1), 19(1), 2(42), 4(2)

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