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Supreme Court Of India judgments, 2009

1,919 judgments · page 35 of 96

Supreme Court29 May 2009Dismissed

State of H.P. Vs Suresh Kumar @ DC

Supreme Court Of India · (2009) 7 JT 514(1) : (2009) 43 OCR 960 : (2009) 8 SCALE 628 : (2009) 11 SCR 143 : (2009) 2 UC 1175

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376
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Supreme Court28 May 2009Allowed

Mota Ram Vs State of Haryana

Supreme Court Of India · AIR 2010 SC 3780 : (2009) 7 JT 533 : (2009) 8 SCALE 789 : (2009) 12 SCC 727

Penal Code, 1860 (IPC) — Section 109, 165Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court28 May 2009Allowed

State of Punjab Vs Manjit Singh and Others

Supreme Court Of India · AIR 2009 SC 2888 : (2009) AIRSCW 5243 : (2009) 8 JT 482 : (2009) 43 OCR 965 : (2009) 8 SCALE 622 : (2009) 14 SCC 31 : (2009) 10 SCR 864

Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court28 May 2009Allowed

Dammu Sreenu Vs State of A.P.

Supreme Court Of India · AIR 2009 SC 2532 : (2009) AIRSCW 4421 : (2009) 2 ALD(Cri) 239 : (2009) CriLJ 3728 : (2009) 7 JT 478 : (2009) 8 SCALE 731 : (2009) 14 SCC 249 : (2009) 9 SCR 858 : (2009) 4 Supreme 525

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 107, 306
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Supreme Court26 May 2009Allowed

Deomuni Sharma Vs State of Jharkhand

Supreme Court Of India · AIR 2009 SC 2731 : (2009) AIRSCW 4190 : (2009) CriLJ 3948 : (2009) 5 KCCR 3419 : (2009) 3 PLJR 98 : (2009) 8 SCALE 303 : (2009) 16 SCC 80 : (2009) 9 SCR 587 : (2009) 4 Supreme 459 : (2009) 3 UC 1388

Arms Act, 1959 — Section 27, 5, 5(1), 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court26 May 2009Disposed Of

A. Subair Vs State of Kerala

Supreme Court Of India · (2010) 1 ALD(Cri) 497 : (2009) CriLJ 3450 : (2009) 8 JT 415 : (2009) 8 SCALE 585 : (2009) 6 SCC 587 : (2009) 10 SCR 1058

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14
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Supreme Court26 May 2009Allowed

Union of India (UOI) and Others Vs Bishamber Das Dogra

Supreme Court Of India · AIR 2010 SC 3769 : (2009) 4 AWC 3726 Supp : (2009) 122 FLR 578 : (2009) 9 JT 177 : (2009) 8 SCALE 667 : (2009) 13 SCC 102 : (2010) 1 SCC(L&S) 212 : (2009) 10 SCR 828 : (2010) 1 SLJ 100 : (2009) 5 SLR 128

Central Industrial Security Force Rules, 1969 — Rule 34
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Supreme Court26 May 2009Dismissed

Sanichar Sahni Vs The State of Bihar

Supreme Court Of India · AIR 2010 SC 3786 : (2009) 13 JT 192 : (2009) 43 OCR 948 : (2010) 2 PLJR 15 : (2009) 8 SCALE 680 : (2009) 7 SCC 198 : (2009) 11 SCR 112 : (2009) 2 UC 1058

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 211, 313, 464(1), 465Penal Code, 1860 (IPC) — Section 120B, 148, 302, 34, 394
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Supreme Court26 May 2009Allowed

Premanand R. Shenoy Vs Custodian and Others

Supreme Court Of India · (2010) 5 ALT 31 : (2009) 152 CompCas 551 : (2009) 9 JT 339 : (2009) 8 SCALE 674 : (2009) 13 SCC 264 : (2009) 92 SCL 361 : (2009) 9 SCR 599

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3, 5(1)
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