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Supreme Court Of India judgments, 2009

1,919 judgments · page 17 of 96

Supreme Court04 Sept 2009Allowed

Md. Ibrahim and Others Vs State of Bihar and Another

Supreme Court Of India · (2009) 3 ACR 3072 : (2009) 2 ALD(Cri) 775 : (2010) 1 ALT(Cri) 291 : (2009) 57 BLJR 3087 : (2010) CriLJ 2223 : (2009) 11 JT 533 : (2009) 4 PLJR 99 : (2009) 12 SCALE 250 : (2009) 8 SCC 751 : (2009) 9 UJ 4349

Contract Act, 1872 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 206, 207, 208, 210, 239
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Supreme Court04 Sept 2009Allowed

Bihar School Examination Board Vs Suresh Prasad Sinha

Supreme Court Of India · AIR 2010 SC 93 : (2009) 6 ALT 43 : (2009) 4 AWC 3593 Supp : (2009) 57 BLJR 3079 : (2010) 2 CGLJ 194 : (2010) 1 CompLJ 1 : (2009) 11 JT 541 : (2010) 1 MhLj 882 : (2009) 8 MLJ 1306 : (2010) MPLJ 321 : (2009) 4 PLJR 152 : (2010) 1 RLW 682 : (2009) 12 SCALE 2

Consumer Protection Act, 1986 — Section 11, 14, 19, 2, 2(1)
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Supreme Court04 Sept 2009Dismissed

P.C. Thomas Vs P.M. Ismail and Others

Supreme Court Of India · AIR 2010 SC 905 : (2009) AIRSCW 5634 : (2009) 11 JT 548 : (2009) 3 KLT 972 : (2009) 12 SCALE 235 : (2009) 10 SCC 239 : (2009) 15 SCR 125 : (2009) 6 Supreme 503 : (2010) 1 UJ 95

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Evidence Act, 1872 — Section 3Representation of the People Act, 1951 — Section 100(1), 101, 116A, 123, 123(3)
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Supreme Court03 Sept 2009Allowed

Gangai Vinayagar Temple and Others Vs Meenakashi Ammal and Others

Supreme Court Of India · (2009) 12 JT 167 : (2009) 12 SCALE 215 : (2009) 9 SCC 757 : (2009) 13 SCR 1209

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(1), Order 14 Rule 1(5), 11Constitution of India, 1950 — Article 136Hindu Religious Institutions Act — Section 26
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Supreme Court03 Sept 2009Allowed

State of U.P. Vs Santosh Kumar

Supreme Court Of India · (2009) 3 ACR 3040 : (2009) 11 JT 592 : (2010) 1 NCC 154 : (2009) 12 SCALE 269 : (2009) 9 SCC 626 : (2009) 15 SCR 106 : (2010) 1 UC 435 : (2009) 8 UJ 3992

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court02 Sept 2009Dismissed

Bombay Anand Bhavan Restaurant Vs The Deputy Director, ESI Corporation and Another Cow and Cane and Another Vs The Regional Director, ESI Corporation

Supreme Court Of India · (2010) 1 ALLMR 968 : (2009) 4 AWC 3587 Supp : (2010) 3 BomCR 423 : (2009) 123 FLR 594 : (2009) 11 JT 563 : (2010) 1 KarLJ 545 : (2009) 4 KLT 237 : (2010) 2 MhLj 96 : (2009) 12 SCALE 138 : (2009) 9 SCC 61 : (2009) 13 SCR 1139 : (2009) 8 UJ 3846

Employees State Insurance Act, 1948 — Section 1(4), 2, 2(12), 2(15), 45AFactories Act, 1948 — Section 2
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Supreme Court02 Sept 2009Partly Allowed

Chikkarangaiah and Others Vs State of Karnataka State of Karnataka Vs Chikkarangaiah and Others

Supreme Court Of India · (2009) 3 ACR 3118 : (2009) CriLJ 4667 : (2009) 11 JT 653 : (2009) 6 KarLJ 369 : (2009) 12 SCALE 146 : (2009) 17 SCC 497 : (2011) 1 SCC(Cri) 1071 : (2009) 13 SCR 1182

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386, 417, 418Penal Code, 1860 (IPC) — Section 114, 120, 120B, 143, 147
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Supreme Court02 Sept 2009Dismissed

Babubhai Jamnadas Patel Vs State of Gujarat and Others

Supreme Court Of India · (2009) 3 ACR 3033 : (2010) CriLJ 2249 : (2010) 1 GLR 556 : (2009) 11 JT 600 : (2009) 12 SCALE 183 : (2009) 9 SCC 610 : (2009) 13 SCR 1155

Constitution of India, 1950 — Article 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 162, 169, 172Penal Code, 1860 (IPC) — Section 120B, 420, 465, 466, 467
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Supreme Court01 Sept 2009Dismissed

General Manager, Telecom Vs M. Krishnan and Another

Supreme Court Of India · AIR 2010 SC 90 : (2009) AIRSCW 5631 : (2009) 7 ALT 63 : (2009) 4 AWC 3633 Supp : (2009) 11 JT 690 : (2009) 3 KLT 991 : (2010) 1 MhLj 880 : (2009) 8 MLJ 1418 : (2010) MPLJ 336 : (2009) 2 OLR 658 : (2010) 1 PLJR 32 : (2009) 12 SCALE 123 : (2009) 14 SCR 86 :

Telegraph Act, 1885 — Section 7B, 7B(1)Telegraph Rules, 1951 — Rule 413, 443
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Supreme Court01 Sept 2009Dismissed

Dhanapal Vs State by Public Prosecutor, Madras

Supreme Court Of India · (2009) 3 ACR 3079 : (2009) 108 CLT 829 : (2009) CriLJ 4647 : (2009) 12 JT 45 : (2009) 2 OLR 712 : (2009) 12 SCALE 127 : (2009) 10 SCC 401 : (2009) 13 SCR 1116

Criminal Procedure Code, 1973 (CrPC) — Section 313, 417Penal Code, 1860 (IPC) — Section 302, 307, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court01 Sept 2009Disposed Of

Ranvir Singh Vs State of Haryana and Another

Supreme Court Of India · (2009) 3 ACR 3029 : (2009) 12 JT 474 : (2009) 12 SCALE 89 : (2009) 9 SCC 642 : (2009) 14 SCR 1063 : (2010) 2 UC 907

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 190, 202, 203, 319, 362Penal Code, 1860 (IPC) — Section 34, 420
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Supreme Court01 Sept 2009Allowed

Sushil Kumar Vs State of Punjab

Supreme Court Of India · (2009) 3 ACR 3110 : AIR 2010 SC 832 : (2010) 1 ALD(Cri) 654 : (2009) CLT 1703 : (2009) 11 JT 368 : (2009) 2 OLR 758 : (2009) 12 SCALE 105 : (2009) 14 SCR 1082

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 309
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