Supreme Court25 Mar 2010Dismissed

Manager, K.V.S.S. Mandawar and Another Vs Mukesh Kumar Sharma

Supreme Court Of India · AIR 2010 SC 3840 : (2010) 5 AWC 5025 Supp : (2010) 125 FLR 320 : (2010) 3 JT 496 : (2010) 2 LLJ 851 : (2010) 2 RLW 1145 : (2010) 2 SCALE 303 : (2010) 12 SCC 487 : (2011) 1 SCC(L&S) 241 : (2010) 4 SLR 475 : (2010) 2 UPLBEC 1532

Industrial Disputes Act, 1947 — Section 33C(2)
Supreme Court23 Mar 2010Allowed

Union of India (UOI) and Another Vs Hemraj Singh Chauhan and Others

Supreme Court Of India · AIR 2010 SC 1682 : (2010) AIRSCW 2913 : (2010) 3 ALLMR 942 : (2010) 3 CALLT 45 : (2011) 1 CHN 112 Supp : (2010) 125 FLR 282 : (2010) 3 JT 240 : (2010) 2 SCALE 272 : (2010) 4 SCC 290 : (2010) 1 SCC(L&S) 1002 : (2010) 4 SCR 755 : (2010) 3 SLJ 138 : (2010) 2

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(3)Administrative Service (Appointment by Promotion) Rules, 1955 — Rule 5, 5(1), 5(3)Administrative Service (Cadre) Rules, 1954 &m
Supreme Court23 Mar 2010

Rajeev Kumar and Another Vs Hemraj Singh Chauhan and Others

Supreme Court Of India · AIR 2010 SC 1679 : (2010) 125 FLR 403 : (2010) 3 JT 623 : (2010) 2 SCALE 282 : (2010) 4 SCC 554 : (2010) 3 SCR 572 : (2010) 4 SLR 506

Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Constitution of India, 1950 — Article 141, 226, 227, 32, 323A
Supreme Court23 Mar 2010Dismissed

Food Corporation of India and Another Vs Nizamuddin and Another

Supreme Court Of India · AIR 2010 SC 1320 : (2010) 3 AWC 2695 Supp : (2010) 109 CLT 861 : (2010) 125 FLR 321 : (2010) 3 JT 250 : (2010) 2 LLJ 589 : (2010) 1 OLR 765 : (2010) 2 RLW 1158 : (2010) 2 SCALE 305 : (2010) 4 SCC 546 : (2010) 3 SCR 580 : (2010) 3 SLR 9 : (2010) 2 UPLBEC 9

Supreme Court22 Mar 2010Dismissed

Smt. Poonam Vs Sumit Tanwar

Supreme Court Of India · AIR 2010 SC 1384 : (2011) AIRSCW 291 : (2010) 3 AWC 2213 Supp : (2010) 4 BomCR 244 : (2010) 3 CALLT 56 : (2010) 1 DMC 497 : (2010) 3 JT 223 : (2010) 1 OLR 749 : (2010) 2 RLW 1167 : (2010) 2 SCALE 266 : (2010) 4 SCC 460 : (2010) 3 SCR 557

Constitution of India, 1950 — Article 12, 136, 142, 226, 32Hindu Marriage Act, 1955 — Section 13B(1), 13B(2)
Supreme Court22 Mar 2010Dismissed

State of Haryana and Others Vs Jagdish and Harpal

Supreme Court Of India · (2010) 2 ACR 1514 : AIR 2010 SC 1690 : (2010) CriLJ 2398 : (2010) 2 Crimes 74 : (2010) 3 JT 341 : (2010) 2 RLW 1185 : (2010) 2 SCALE 302 : (2011) 1 SCC(Cri) 243 : (2010) 4 SCR 716 : 2010 (4) SCC 216

Constitution of India, 1950 — Article 161, 20, 20(1), 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 432(1), 433, 433APenal Code, 1860 (IPC) — Section 148, 149, 302, 53A, 54
Supreme Court22 Mar 2010Allowed

K. Neelaveni Vs State rep. by Insp. of Police and Others

Supreme Court Of India · (2010) 2 ACR 1506 : AIR 2010 SC 3191 : (2010) 2 ALD(Cri) 531 : (2010) CriLJ 2819 : (2010) 2 Crimes 91 : (2010) 1 DMC 560 : (2010) 3 JT 156 : (2011) 2 KLJ 17 : (2010) 1 OLR 791 : (2010) 3 SCALE 261 : (2010) 11 SCC 607 : (2011) 1 SCC(Cri) 219 : (2010) 3 SCR

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190, 239, 482Penal Code, 1860 (IPC) — Section 406, 494, 498A
Supreme Court19 Mar 2010Allowed

Rameshbhai Pandurao Hedau Vs State of Gujarat

Supreme Court Of India · AIR 2010 SC 1877 : (2010) 2 ALD(Cri) 520 : (2010) CriLJ 2441 : (2010) 3 JT 254 : (2010) 2 SCALE 166 : (2010) 4 SCC 185 : (2010) 3 SCR 522 : (2010) 1 UC 656

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173(2), 173(8), 190Penal Code, 1860 (IPC) — Section 114, 120B, 302
Supreme Court19 Mar 2010

Mathai @ Joby Vs George and Another

Supreme Court Of India · (2010) 6 AWC 6243 : (2010) 3 JT 160 : (2010) 2 KLJ 382 : (2010) 2 SCALE 172 : (2010) 4 SCC 358 : (2010) 1 SCC(L&S) 1035 : (2010) 3 SCR 533

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136, 136(1), 145(3), 226
Supreme Court18 Mar 2010Dismissed

Sumana Bhasin Vs Neeraj Bhasin

Supreme Court Of India · AIR 2010 SC 1372 : (2010) 4 ALD 32 : (2010) 3 AWC 2220 Supp : (2010) 4 BomCR 793 : (2010) 1 DMC 585 : (2010) 3 JT 67 : (2010) 2 SCALE 26 : (2010) 11 SCC 730

Supreme Court17 Mar 2010Allowed

Empire Industries Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2010 SC 1389 : (2010) 5 AWC 5013 Supp : (2010) 4 BomCR 227 : (2010) 125 FLR 337 : (2010) 3 JT 95 : (2010) 2 LLJ 593 : (2010) 2 SCALE 29 : (2010) 4 SCC 272 : (2010) 1 SCC(L&S) 987 : (2010) 3 SCR 687 : (2010) 2 UPLBEC 896

Contract Act, 1872 — Section 23Industrial Disputes (Central) Rules, 1957 — Rule 76AIndustrial Disputes Act, 1947 — Section 10, 10(1), 10(3), 11, 12
Supreme Court16 Mar 2010Allowed

H.S. Vankani and Others Vs State of Gujarat and Others

Supreme Court Of India · AIR 2010 SC 1714 : (2011) AIRSCW 341 : (2010) 126 FLR 558 : (2010) 51 GLR 1624 : (2010) 3 JT 109 : (2010) 2 SCALE 136 : (2010) 4 SCC 301 : (2010) 1 SCC(L&S) 1012 : (2010) 4 SCR 485 : (2010) 2 UPLBEC 937

Constitution of India, 1950 — Article 136, 14, 309Rangers (Subordinate Forest Service Recruitment Examination) Rules, 1974 — Rule 18, 22, 8Rangers (Subordinate Forest Service) Recruitment Rules, 1969 — Rule 10, 11,