Supreme Court15 Jan 2010Disposed Of
State of Maharashtra and Others Vs Narmada Estates Pvt. Ltd. and Others
Supreme Court Of India · (2011) 2 RCR(Rent) 82
Maharashtra Rent Control Act, 1999 — Section 27
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 989 of 2,993
Supreme Court14 Jan 2010
Environmental and Consumer Protect. Found. Vs Delhi Administration and Others
Supreme Court Of India · (2011) 7 SCC 55
Constitution of India, 1950 — Article 21A
Supreme Court14 Jan 2010Dismissed
Kamala Mangalal Vayani and Others Vs United India Insurance Co. Ltd. and Others
Supreme Court Of India · (2010) ACJ 1441 : (2011) 2 CPJ 7 : (2010) 12 SCC 488 : (2011) 1 SCC(Cri) 574 : (2011) 2 TAC 390
Motor Vehicles Act, 1988 — Section 66(3)
Supreme Court14 Jan 2010Dismissed
Sudhir Kumar Vs State of Punjab
Supreme Court Of India · (2010) 2 ACR 1314 : (2010) 2 CGLJ 465 : (2010) CriLJ 2052 : (2010) 2 Crimes 38 : (2010) 2 JT 459 : (2010) 3 SCC 239 : (2010) 3 SCR 1 : (2010) 2 UC 912
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 149, 302, 304B, 34
Supreme Court14 Jan 2010Dismissed
Chandrawati Vs Ramji Tiwari and Another etc.
Supreme Court Of India · (2010) 13 SCC 281 : (2011) 2 SCC(Cri) 138 : (2010) 9 SCR 897
Criminal Procedure Code, 1973 (CrPC) — Section 211, 211(4), 366, 464Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302, 307
Supreme Court14 Jan 2010Disposed Of
Rattan Chand and Others Vs Mori (D) By LR and Others
Supreme Court Of India · (2011) 2 ALD 14
Supreme Court14 Jan 2010Partly Allowed
Va Tech Escher Wyass Flovel Ltd. Vs M.P.S.E. Board and Another
Supreme Court Of India · (2011) 13 SCC 261
Arbitration and Conciliation Act, 1996 — Section 9Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7(1)
Supreme Court13 Jan 2010Dismissed
State of Kerala and Another Vs B. Six Holiday Resorts (P) Ltd. and etc. B. Six Holiday Resorts (P) Ltd. Vs State of Kerala and Another
Supreme Court Of India · (2010) 2 JT 660 : (2010) 2 SCALE 839 : (2010) 4 SCR 1
Foreign Liquor Rules — Rule 13(3), 8C
Supreme Court13 Jan 2010Dismissed
Ramesh Kumar Vs State of Haryana
Supreme Court Of India · AIR 2010 SC 683 : (2010) AIRSCW 897 : (2008) 4 ALD 120 : (2010) 4 AWC 4202 Supp : (2010) 126 FLR 55 : (2010) 3 JT 184 : (2010) 1 LLJ 841 : (2010) 2 MLJ 408 : (2010) MPLJ 585 : (2010) 2 RLW 1213 : (2010) 1 SCALE 432 : (2010) 2 SCC 543 : (2010) 1 SCC(L&S) 4
Industrial Disputes Act, 1947 — Section 2, 25F
Supreme Court13 Jan 2010Allowed
Vijay Kumar Arora Vs State Govt. of NCT of Delhi
Supreme Court Of India · (2010) 1 ACR 1102 : (2010) 2 ALD(Cri) 639 : (2010) 58 BLJR 289 : (2011) 1 CGLJ 82 : (2010) CLT 520 : (2010) 1 Crimes 63 : (2010) 166 DLT 569 : (2010) 1 JT 277 : (2010) 1 NCC 702 : (2010) 1 SCALE 434 : (2010) 2 SCC 353 : (2010) 2 SCR 1069 : (2010) 2 UJ 709
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court13 Jan 2010Dismissed
Commissioner of Income Tax-V, New Delhi Vs Oracle Software India Ltd.
Supreme Court Of India · (2011) AIRSCW 416 : (2010) 228 CTR 433 : (2010) 250 ELT 161 : (2010) 320 ITR 546 : (2010) 6 JT 369 : (2010) 1 SCALE 425 : (2010) 2 SCC 677 : (2010) 1 SCR 543 : (2010) 5 Supreme 729 : (2010) 187 TAXMAN 275 : (2010) 1 UJ 477
Andhra Pradesh General Sales Tax Act, 1957 — Section 2Income Tax Act, 1961 — Section 33B, 80IA, 80IA(1), 80IA(12), 80IA(5)
Supreme Court12 Jan 2010Disposed Of
Jai Enterprises Vs Ambika Enterprises and Others
Supreme Court Of India · (2010) 01 SC CK 0100
Bombay Public Trusts Act, 1950 — Section 36
Supreme Court12 Jan 2010Allowed
M.P. Matsya Mahasangh Vs Sudheer Kumar and Another
Supreme Court Of India · (2010) 3 MPJR 49 : (2010) 15 SCC 179
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96
Supreme Court12 Jan 2010Dismissed
Centre for Envir. Law, WWF-I Vs Union of India (UOI) and Others
Supreme Court Of India · (2010) 01 SC CK 0094
Supreme Court12 Jan 2010Allowed
Aftab Ahmad Anasari Vs State of Uttaranchal
Supreme Court Of India · (2010) 1 ACR 538 : AIR 2010 SC 773 : (2010) 1 ALD(Cri) 797 : (2010) CLT 499 : (2010) 1 Crimes 97 : (2010) 1 JT 424 : (2010) 1 NCC 462 : (2010) 1 SCALE 408 : (2010) 2 SCC 583 : (2010) 1 SCR 1027 : (2010) 1 UC 193 : (2010) 1 UD 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 376
Supreme Court12 Jan 2010Dismissed
Union of India (UOI) etc. Vs Rakesh Kumar and Others etc.
Supreme Court Of India · AIR 2010 SC 3244 : (2011) AIRSCW 959 : (2010) AIRSCW 657 : (2010) 1 JT 396 : (2010) 3 MLJ 145 : (2010) 1 PLJR 114 : (2010) 1 SCALE 281 : (2010) 4 SCC 50 : (2010) 1 SCC(L&S) 961 : (2010) 2 SCR 483 : (2010) 1 Supreme 334 : (2010) 7 Supreme 1006
Constitution of India, 1950 — Article 14, 15(4), 16, 16(4), 243BJharkhand Panchayat Raj Act, 2001 — Section 21(B), 40(B), 55(B)Jharkhand Panchayat Reservation Act, 2001 — Section 17(B)(2), 21(B), 36(B)(2), 40(B), 51
Supreme Court12 Jan 2010Disposed OF
Rubabbuddin Sheikh Vs State of Gujarat and Others
Supreme Court Of India · (2010) 1 ACR 688 : AIR 2010 SC 3175 : (2010) AIRSCW 722 : (2010) 1 GLR 466 : (2010) 1 JT 99 : (2010) 1 OLR 810 : (2010) 1 SCALE 306 : (2010) 2 SCC 200 : (2011) 1 SCC(Cri) 1109(1) : (2010) 2 SCR 991 : (2010) 1 Supreme 196 : (2010) 1 UJ 423
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 154
Supreme Court12 Jan 2010Disposed Of
Dinesh Jaiswal Vs State of M.P.
Supreme Court Of India · (2010) 1 ACR 1083 : AIR 2010 SC 1540 : (2010) AIRSCW 6173 : (2010) 2 ALD(Cri) 349 : (2010) CriLJ 1917 : (2010) 2 JT 210 : (2010) 3 KCCR 2030 : (2010) 2 SCALE 311 : (2010) 3 SCC 232 : (2010) 1 SCR 1063 : (2010) 6 Supreme 653
Penal Code, 1860 (IPC) — Section 323, 376, 506
Supreme Court12 Jan 2010Dismissed
Chaitanya Prakash and Another Vs H. Omkarappa
Supreme Court Of India · (2010) AIRSCW 3532 : (2010) 2 ALLMR 1006 : (2010) 4 AWC 4195 Supp : (2010) 124 FLR 503 : (2010) 1 JT 217 : (2010) 2 LLJ 146 : (2010) 4 LW 799 : (2010) 3 MLJ 753 : (2010) 1 SCALE 386 : (2010) 2 SCC 623 : (2010) 1 SCC(L&S) 644 : (2010) 1 SCR 467 : (2010) 1
Supreme Court12 Jan 2010Disposed Of
Sharda Kailash Mittal Vs State of M.P. and Others
Supreme Court Of India · AIR 2010 SC 3450 : (2010) AIRSCW 716 : (2010) 1 JT 591 : (2010) 2 MPHT 486 : (2010) MPLJ 131 : (2010) 1 SCALE 260 : (2010) 2 SCC 319 : (2010) 2 SCR 451 : (2010) 1 Supreme 102 : (2010) 2 UJ 581
Constitution of India, 1950 — Article 243ZGMadhya Pradesh Municipalities Act, 1961 — Section 20, 22, 29B, 41A, 41A(2)