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Supreme Court Of India judgments, 2009

1,919 judgments · page 23 of 96

Supreme Court04 Aug 2009Allowed

Lohit Kaushal Vs State of Haryana

Supreme Court Of India · (2009) 08 SC CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 12
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Supreme Court04 Aug 2009Disposed Of

Kedar Singh Kushwaha Vs Dhaniram and Another

Supreme Court Of India · AIR 2010 SC 193 : (2010) 2 AWC 1503 Supp : (2009) 12 JT 499 : (2010) 2 MhLj 155 : (2009) 11 SCALE 421 : (2009) 9 SCC 396 : (2009) 12 SCR 364

Contempt of Courts Act, 1971 — Section 19Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122
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Supreme Court04 Aug 2009Allowed

Southern Railway Officers Assn. and Another Vs Union of India (UOI) and Others The Workshop Manager and Another Vs G. Lakshmanan Union of India (UOI) and Others Vs P. Manoharan @RES

Supreme Court Of India · AIR 2010 SC 1241 : (2010) AIRSCW 548 : (2009) 123 FLR 417 : (2009) 15 JT 148 : (2009) 4 LLJ 1 : (2009) 11 SCALE 263 : (2009) 9 SCC 24 : (2009) 2 SCC(L&S) 552 : (2009) 13 SCR 429 : (2009) 8 SLR 532 : (2009) 8 UJ 3877

Constitution of India, 1950 — Article 136, 226, 309, 310, 311Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14, 18, 19, 31
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Supreme Court04 Aug 2009Allowed

Narinder Kumar Malik Vs Surinder Kumar Malik

Supreme Court Of India · (2009) 6 ALT 1 : (2010) 2 MhLj 15 : (2009) 1 SCALE 388 : (2009) 8 SCC 743 : (2009) 12 SCR 479

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3, Order 7 Rule 11Contract Act, 1872 — Section 62
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Supreme Court04 Aug 2009Allowed

Biswanath Agarwalla Vs Sabitri Bera and Others

Supreme Court Of India · (2009) 3 AWC 2911 Supp : (2009) 10 JT 538 : (2009) 11 SCALE 12 : (2009) 15 SCC 693 : (2009) 12 SCR 459

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 142Court Fees Act, 1870 — Section 11, 4, 7
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Supreme Court04 Aug 2009Dismissed

State of Andhra Pradesh Vs S. Swarnalatha and Others

Supreme Court Of India · (2009) 3 ACR 2577 : (2009) 2 ALD(Cri) 730 : (2009) 13 JT 383 : (2010) 1 NCC 130 : (2009) 44 OCR 349 : (2009) 11 SCALE 7 : (2009) 8 SCC 383 : (2009) 13 SCR 289

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 120B, 201, 392
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Supreme Court04 Aug 2009Allowed

Amarendra Kumar Paul Vs Maya Paul and Others

Supreme Court Of India · (2009) 3 ACR 2582 : (2010) CriLJ 395 : (2009) 2 DMC 434 : (2009) 12 JT 74 : (2009) 44 OCR 626 : (2009) 8 SCC 359 : (2009) 12 SCR 380

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3)Limitation Act, 1963 — Section 15
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Supreme Court04 Aug 2009Dismissed

State of Maharashtra Vs Sayed Mohammed Masood and Another

Supreme Court Of India · (2010) CriLJ 461 : (2009) 10 JT 442 : (2009) 10 SCALE 625 : (2009) 8 SCC 787 : (2009) 13 SCR 275

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 376, 406, 415, 420Reserve Bank of India Act, 1934 — Section 45(1A)
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