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Supreme Court Of India judgments, 2009

1,919 judgments · page 29 of 96

Supreme Court21 Jul 2009Dismissed

Ramesh Dutt and Others Vs State of Punjab and Others

Supreme Court Of India · (2009) 12 JT 532 : (2009) 44 OCR 212 : (2009) 15 SCC 429 : (2009) 10 SCR 1163

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 40, 41, 42, 43, 44
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Supreme Court21 Jul 2009Dismissed

P.A. Jayalakshmi Vs H. Saradha and Others

Supreme Court Of India · (2010) 2 AWC 1636 Supp : (2009) 108 CLT 747 : (2009) 13 JT 428 : (2009) 6 MLJ 1138 : (2009) 2 OLR 556 : (2009) 14 SCC 525 : (2009) 11 SCR 131

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9
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Supreme Court21 Jul 2009Disposed Of

Jai Kumar Vs State of Haryana

Supreme Court Of India · (2009) 2 ALD(Cri) 578 : (2009) CriLJ 3719 : (2009) 10 JT 250 : (2009) 15 SCC 282 : (2009) 10 SCR 1157

Penal Code, 1860 (IPC) — Section 302, 304, 34, 392, 397
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Supreme Court21 Jul 2009Allowed

Inderchand Jain (D) Th.Lrs . Vs Motilal (D) Th.Lrs

Supreme Court Of India · (2009) 7 ALT 49 : (2010) 2 AWC 1651 Supp : (2009) 9 JT 537 : (2009) 8 MLJ 743 : (2009) 14 SCC 663 : (2009) 11 SCR 252

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6(3), Order 41 Rule 33, Order 47 Rule 1, Order 7 Rule 7, 113Specific Relief Act, 1963 — Section 16, 20, 20(2)
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Supreme Court21 Jul 2009Dismissed

Amrit Lal and Others Vs Maharani and Others

Supreme Court Of India · AIR 2009 SC 2930 : (2009) AIRSCW 4673 : (2009) 7 ALT 60 : (2010) 2 AWC 1640 Supp : (2009) 15 CompCas 99 : (2009) 6 MLJ 971 : (2009) 15 SCC 99 : (2009) 11 SCR 617 : (2009) 5 Supreme 446

Oudh Rent Act, 1886 — Section 3(10), 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9(A)(2)
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Supreme Court21 Jul 2009Allowed

Nand Kishore Vs Yashpal Singh

Supreme Court Of India · AIR 2009 SC 2406 : (2009) AIRSCW 4775 : (2009) 9 JT 421 : (2009) 6 MLJ 606 : (2009) 156 PLR 746 : (2009) 16 SCC 634 : (2009) 10 SCR 1201

Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13, 13(2), 13(2)(ii)(b),19
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Supreme Court20 Jul 2009Dismissed

Ram Parshotam Mittal and Another Vs Hillcrest Realty Sdn. Bhd. and Others etc.

Supreme Court Of India · AIR 2009 SC 2859 : (2009) AIRSCW 5177 : (2009) 152 CompCas 477 : (2009) 4 CompLJ 225 : (2009) 9 JT 635 : (2009) 8 SCC 709 : (2009) 94 SCL 120 : (2009) 10 SCR 1121 : (2010) 1 ShimLC 244 : (2009) 7 UJ 3299

Companies Act, 1948 — Section 10(1), 87(2)(b), 87(2), 90(2) /li>Companies Act, 1956 — Section 205, 3(1)(iii), 31, 43, 44, 205Constitution of India, 1950 — Article 136, 141
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Supreme Court16 Jul 2009Partly Allowed

Krishan Lal Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 2923 : (2009) AIRSCW 4661 : (2009) 122 FLR 652 : (2009) 9 JT 282 : (2009) 9 SCALE 585 : (2009) 14 SCC 745 : (2010) 1 SCC(L&S) 461 : (2009) 10 SCR 1018 : (2009) 5 SLR 423

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Supreme Court16 Jul 2009Dismissed

Authorized Officer, Indian Overseas Bank and Another Vs Ashok Saw Mill

Supreme Court Of India · AIR 2009 SC 2420 : (2009) AIRSCW 4949 : (2011) 162 CompCas 324 : (2009) 4 CompLJ 433 : (2009) 9 JT 491 : (2009) 8 MLJ 897 : (2009) 2 OLR 348 : (2009) 8 SCC 366 : (2009) 94 SCL 73 : (2009) 11 SCR 1599 : (2009) 7 UJ 3168

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7Constitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13,
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