Supreme Court12 Jan 2010Allowed
Prof. A.D.N. Bajpai Vs State of M.P. and Others
Supreme Court Of India · (2010) 01 SC CK 0014
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 10, 14, 14(3), 14(4)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 990 of 2,993
Supreme Court11 Jan 2010Disposed Of
Joseph Kantharaj and Another Vs Attharunnisa Begum S.
Supreme Court Of India · (2010) 1 JT 531 : (2010) 3 KarLJ 182 : (2010) 2 MLJ 964 : (2010) 2 SCC 619 : (2010) 1 SCR 629
Karnataka Rent Control Act, 1961 — Section 21(1)Karnataka Rent Control Act, 1999 — Section 27(2), 43
Supreme Court11 Jan 2010Dismissed
Parasnath Tiwari and Another Vs Central Reserve Police Force and Another
Supreme Court Of India · AIR 2010 SC 693 : (2010) AIRSCW 825 : (2010) AIRSCW 7307 : (2010) 2 ALLMR 481 : (2010) 4 AWC 4193 Supp : (2010) 1 JT 326 : (2010) 158 PLR 697 : (2010) 3 RLW 2234 : (2010) 1 SCALE 325 : (2010) 3 SCC 111 : (2010) 1 SCC(L&S) 801 : (2010) 1 SCR 635 : (2010) 2
Supreme Court11 Jan 2010Dismissed
Mandvi Co-op. Bank Ltd. Vs Nimesh B. Thakore
Supreme Court Of India · (2010) 1 ACR 522 : AIR 2010 SC 1402 : (2010) AIRSCW 581 : (2010) 1 BC 600 : (2010) 1 BomCR 614 : (2010) CLT 462 : (2010) 2 GLR 990 : (2010) 1 JT 259 : (2010) 1 KLT 321 : (2010) 2 MPHT 397 : (2010) MPLJ 42 : (2010) 1 OLR 306 : (2010) 3 RLW 2554 : (2010) 1
Constitution Of India, 1950 — Article 20(3)Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142, 143, 143(3), 144, 145, 145(1), 145(2), 146, 147Code Of Criminal Procedure, 1973 — Section 237, 251, 254, 294, 296, 296(2), 315, 316, 482
Supreme Court11 Jan 2010Dismissed
Southern Technologies Ltd. Vs Joint Commnr. of Income Tax, Coimbatore
Supreme Court Of India · (2010) 1 BC 625 : (2010) 153 CompCas 674 : (2010) 1 CompLJ 577 : (2010) 228 CTR 440 : (2010) 320 ITR 577 : (2010) 1 JT 14 : (2010) 1 SCALE 329 : (2010) 2 SCC 548 : (2010) 2 SCR 380 : (2010) 187 TAXMAN 346 : (2010) 1 UJ 387
Companies Act, 1956 — Section 209(3), 211, 3, 591Constitution of India, 1950 — Article 14, 19(1), 19(6)Hire Purchase Act, 1972 — Section 2(c)
Supreme Court11 Jan 2010Allowed
Navin Jindal Vs Assistant Commissioner of Income Tax
Supreme Court Of India · (2010) AIRSCW 7288 : (2010) AIRSCW 6066 : (2010) 228 CTR 478 : (2010) 320 ITR 708 : (2010) 1 JT 298 : (2010) 1 SCALE 251 : (2010) 2 SCC 525 : (2010) 1 SCR 255 : (2010) 7 Supreme 792 : (2010) 187 TAXMAN 283 : (2010) 2 UJ 571
Foreign Exchange Regulation Act, 1973 — Section 2Income Tax Act, 1961 — Section 115C, 45(5), 48, 48(1), 48(2)
Supreme Court11 Jan 2010Dismissed
Vinedale Distilleries Ltd. and Another Vs Dena Bank and Others
Supreme Court Of India · AIR 2010 SC 695 : (2010) AIRSCW 823 : (2010) 4 AWC 4190 Supp : (2010) 109 CLT 449 : (2010) 1 CompLJ 618 : (2010) 1 JT 291 : (2010) 1 SCALE 405 : (2010) 3 SCC 466 : (2010) 1 Supreme 417
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17
Supreme Court11 Jan 2010Partly Allowed
Bengai Mandal @ Begai Mandal Vs State of Bihar
Supreme Court Of India · (2010) 1 ACR 518 : AIR 2010 SC 686 : (2010) AIRSCW 877 : (2010) 58 BLJR 140 : (2010) CLT 489 : (2010) CriLJ 1420 : (2010) 2 Crimes 49 : (2010) 1 JT 49 : (2010) 1 NCC 600 : (2010) 2 PLJR 108 : (2010) 1 SCALE 182 : (2010) 2 SCC 91 : (2010) 1 SCR 439 : (2010
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 326
Supreme Court11 Jan 2010Dismissed
Shyam Gopal Bindal and Others Vs Land Acquisition Officer and Another
Supreme Court Of India · AIR 2010 SC 690 : (2010) AIRSCW 820 : (2010) AIRSCW 4860 : (2010) 2 ALLMR 465 : (2010) 1 AWC 598 Supp : (2010) 1 JT 323 : (2010) MPLJ 74 : (2010) 1 OLR 296 : (2010) 2 RLW 1238 : (2010) 1 SCALE 241 : (2010) 2 SCC 316 : (2010) 1 Supreme 110 : (2010) 1 UC 50
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 11, 4, 5Rajasthan Zamindari and Biswedari Abolition Act, 1959 — Section 6
Supreme Court08 Jan 2010Allowed
Syed Akbar Irfan and Others Vs State of Karnataka
Supreme Court Of India · (2011) 1 SCC(Cri) 400
Penal Code, 1860 (IPC) — Section 307, 324, 34, 427, 504
Supreme Court08 Jan 2010Disposed Of
Maruthi and Others Vs State of Karnataka
Supreme Court Of India · (2011) 1 SCC(Cri) 308
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 326
Supreme Court08 Jan 2010Allowed
Jitendra Kumar Singh and Another Vs State of U.P. and Others
Supreme Court Of India · AIR 2010 SC 1851 : (2010) 4 AWC 4125 Supp : (2010) 1 JT 177 : (2010) 1 SCALE 358 : (2010) 3 SCC 119 : (2010) 1 SCC(L&S) 772 : (2010) 2 SLJ 108 : (2010) 1 SLR 526
Constitution of India, 1950 — Article 14, 141, 15, 15(3), 15(4)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2, 3, 3(1), 3(2), 3(5)
Supreme Court08 Jan 2010Dismissed
State of Rajasthan Vs Nav Bharat Construction Company
Supreme Court Of India · (2010) AIRSCW 955 : (2010) 1 AWC 584 Supp : (2010) 1 JT 523 : (2010) 2 MLJ 959 : (2010) 1 SCALE 244 : (2010) 2 SCC 182 : (2010) 1 Supreme 94 : (2010) 1 WLN 49
Arbitration Act, 1940 — Section 11, 20, 30, 33
Supreme Court08 Jan 2010Allowed
Commissioner of Central Excise Vs International Auto Limited
Supreme Court Of India · (2010) 172 ECR 35 : (2010) 250 ELT 3 : (2010) 1 JT 294 : (2010) 1 SCALE 400 : (2010) 2 SCC 672 : (2010) 1 SCR 211 : (2010) 24 STT 586
Central Excises and Salt Act, 1944 — Section 11A, 11A(1A), 11A(2B), 11AA, 11AB
Supreme Court08 Jan 2010Allowed
Pinninti Kistamma and Others Vs Duvvada Parsuram Chowdary and Others Duvvada Parsuram Chowdary and Others Vs Pinninti Kistamma and Others
Supreme Court Of India · (2010) 5 ALD 109 : (2010) 2 ALT 49 : (2010) 6 JT 297 : (2010) 1 SCALE 393 : (2010) 2 SCC 452 : (2010) 1 SCR 297 : (2010) 3 UJ 1312
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 136Madras Estates Land Act, 1908 — Section 3
Supreme Court08 Jan 2010Allowed
State of Bihar and Others Vs Kalyanpur Cements Ltd.
Supreme Court Of India · (2010) 1 CompLJ 289 : (2010) 1 JT 225 : (2010) 1 PLJR 86 : (2010) 1 SCALE 150 : (2010) 3 SCC 274 : (2010) 101 SCL 338 : (2010) 2 SCR 928 : (2010) 1 UJ 348 : (2010) 28 VST 1
Bihar Finance Act, 1981 — Section 7(3)Companies Act, 1956 — Section 391Constitution of India, 1950 — Article 14, 226
Supreme Court08 Jan 2010Dismissed
Tameeshwar Vaishnav Vs Ramvishal Gupta
Supreme Court Of India · (2010) 1 ACR 390 : AIR 2010 SC 1209 : (2010) AIRSCW 3330 : (2010) AIRSCW 3543 : (2010) AIRSCW 6877 : (2010) AIRSCW 828 : (2010) 1 BC 357 : (2010) CLT 481 : (2010) CriLJ 1237 : (2010) 1 JT 199 : (2010) 2 MPHT 481 : (2010) MPLJ 7 : (2010) 1 NCC 595 : (2010)
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
Supreme Court07 Jan 2010Allowed
Daya Singh & Anr Vs Gurdev Singh (Dead) by L.Rs. & Ors
Supreme Court Of India · AIR 2010 SC 3240 : (2010) AIRSCW 689 : (2010) 2 ALLMR 461 : (2010) 1 AWC 680 Supp : (2010) 2 CALLT 30 : (2010) 109 CLT 383 : (2010) 1 JT 54 : (2010) 2 MLJ 815 : (2010) 1 OLR 282 : (2010) 1 RLW 909 : (2010) 1 Scale 127 : (2010) 2 SCC 194 : (2010) 1 SCR 194
Limitation Act, 1963 — Article 58, 120
Supreme Court07 Jan 2010Allowed
Smt. Deepa Garg and Others Vs Rakesh Kumar and Others
Supreme Court Of India · (2010) 1 AWC 635 Supp : (2010) 1 SCALE 133 : (2010) 2 SCC 367
Supreme Court07 Jan 2010Dismissed
Abdul Razak (D) through L.Rs. and Others Vs Mangesh Rajaram Wagle and Others
Supreme Court Of India · (2009) AIRSCW 269 : (2010) 2 ALD 136 : (2010) 2 AWC 1135 Supp : (2010) 2 BomCR 286 : (2010) 1 CTC 466 : (2010) 1 JT 508 : (2010) 2 MLJ 198 : (2010) MPLJ 272 : (2010) 1 SCALE 267 : (2010) 2 SCC 432 : (2010) 1 SCR 899 : (2010) 2 UJ 496
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 6 Rule 16, 115Constitution of India, 1950 — Article 226, 227Haryana Urban (Control of Rent and Eviction) Act, 1973 —