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Supreme Court Of India judgments, 2009

1,919 judgments · page 21 of 96

Supreme Court17 Aug 2009Dismissed

Commnr. of Central Excise Vs Gujarat Narmada Fertilizers Co. Ltd.

Supreme Court Of India · (2009) 169 ECR 14 : (2009) 240 ELT 661 : (2009) 11 JT 483 : (2009) 11 SCALE 439 : (2009) 9 SCC 101 : (2009) 13 SCR 286 : (2009) 22 STT 46 : (2009) 8 UJ 3896

Central Excise Rules, 1944 — Rule 13, 57AD, 57AD(1), 57AD(2)CENVAT (Credit) Rules, 2002 — Rule 12, 12B, 6, 6(1), 6(2)
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Supreme Court17 Aug 2009Allowed

Maruti Suzuki Ltd. Vs Commissioner of Central Excise, Delhi-III

Supreme Court Of India · (2009) 168 ECR 87 : (2009) 240 ELT 641 : (2009) 11 JT 8 : (2009) 11 SCALE 446 : (2009) 9 SCC 193 : (2009) 13 SCR 301 : (2009) 22 STT 54 : (2009) 7 UJ 3257

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3, 3(2), 4, 4(2)Central Excise Rules, 2000 — Rule 16(2),
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Supreme Court17 Aug 2009Allowed

Pannayar Vs State of T. Nadu by Inspector of Police

Supreme Court Of India · (2010) 1 ACR 751 : AIR 2010 SC 85 : (2009) AIRSCW 5608 : (2010) 1 CGLJ 342 : (2009) CriLJ 4454 : (2009) 10 JT 461 : (2009) NCC 897 : (2009) 44 OCR 615 : (2009) 2 OLR 741 : (2009) 11 SCALE 504 : (2009) 9 SCC 152 : (2009) 14 SCR 367

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392, 397
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Supreme Court17 Aug 2009Allowed

State of U.P. and Another Vs Man Mohan Nath Sinha and Another

Supreme Court Of India · AIR 2010 SC 137 : (2010) 1 ALLMR 426 : (2009) 123 FLR 162 : (2009) 12 JT 479 : (2009) 11 SCALE 377 : (2009) 8 SCC 310 : (2009) 2 SCC(L&S) 435 : (2009) 14 SCR 348 : (2010) 1 SLJ 236 : (2009) 8 SLR 522

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court13 Aug 2009Disposed Of

Reeta Nag Vs State of West Bengal and Others

Supreme Court Of India · (2010) AIRSCW 476 : (2009) 57 BLJR 2945 : (2010) CriLJ 2245 : (2009) 4 PLJR 169 : (2009) 11 SCALE 395 : (2009) 9 SCC 129 : (2009) 14 SCR 276 : (2009) 8 UJ 3984

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2), 173, 173(2), 173(6)Penal Code, 1860 (IPC) — Section 120B, 467, 468
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Supreme Court13 Aug 2009Dismissed

Halappa and Others Vs State of Karnataka

Supreme Court Of India · (2010) 1 ALT(Cri) 59 : (2009) 44 OCR 621 : (2009) 11 SCALE 502 : (2009) 9 SCC 366

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324, 34, 504Probation of Offenders Act, 1958 — Section 4
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Supreme Court12 Aug 2009Dismissed

Lal Chand Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2010 SC 170 : (2009) 6 ALD 66 : (2009) 171 DLT 299 : (2009) 11 JT 490 : (2009) 11 SCALE 627 : (2009) 15 SCC 769 : (2009) 13 SCR 622

Delhi Municipal Corporation Act, 1957 — Section 507Land Acquisition Act, 1894 — Section 11, 23, 25, 4(1), 51Stamp Act, 1899 — Section 47A, 47A(1), 47A(2)
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Supreme Court11 Aug 2009Allowed

Bhoopat Singh Vs J.B. Katariya

Supreme Court Of India · (2009) 08 SC CK 0143

Penal Code, 1860 (IPC) — Section 300, 302, 323, 34, 342Prevention of Corruption Act, 1988 — Section 13, 7
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Supreme Court11 Aug 2009Allowed

State of Punjab Vs Rajinder Singh

Supreme Court Of India · AIR 2010 SC 1428 : (2010) AIRSCW 609 : (2010) 2 CALLT 1 : (2009) 12 JT 277 : (2010) 3 RLW 2542 : (2009) 12 SCALE 174 : (2009) 15 SCC 612 : (2009) 14 SCR 609

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court11 Aug 2009Allowed

Amar Nath Shukla Vs State of Uttaranchal

Supreme Court Of India · (2010) 1 ACR 749 : (2010) 1 ALD(Cri) 222 : (2009) 10 JT 315 : (2009) NCC 874 : (2009) 44 OCR 367 : (2009) 11 SCALE 48 : (2009) 9 SCC 390

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 323, 436
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Supreme Court11 Aug 2009Dismissed

G.V. Sreerama Reddy and Another Vs Returning Officer and Others

Supreme Court Of India · AIR 2010 SC 133 : (2009) 10 JT 316 : (2009) 6 KarLJ 422 : (2010) 1 PLJR 10 : (2009) 11 SCALE 432 : (2009) 8 SCC 736 : (2009) 14 SCR 245 : (2009) 8 UJ 3856

Civil Procedure Code, 1908 (CPC) — Section 100(1), 101Representation of the People Act, 1951 — Section 116A, 81, 81(1), 86(1)
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Supreme Court11 Aug 2009Allowed

C.B.I. Vs V.K. Bhutiani

Supreme Court Of India · (2009) 08 SC CK 0049

Penal Code, 1860 (IPC) — Section 120(B), 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court10 Aug 2009Dismissed

Chitresh Kumar Chopra Vs State (Govt. of NCT of Delhi)

Supreme Court Of India · (2009) 3 ACR 2608 : AIR 2010 SC 1446 : (2010) AIRSCW 645 : (2009) CLT 1619 : (2009) 162 DLT 257 : (2009) 10 JT 698 : (2009) 4 PLJR 174 : (2010) 3 RLW 2483 : (2009) 11 SCALE 24 : (2009) 16 SCC 605 : (2009) 13 SCR 230

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 107, 306, 34
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