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Supreme Court Of India judgments, 2009

1,919 judgments · page 38 of 96

Supreme Court14 May 2009Dismissed

Union of India (UOI) Vs Ramesh Ram and Others

Supreme Court Of India · (2009) AIRSCW 4195 : (2009) 57 BLJR 2045 : (2009) 122 FLR 13 : (2009) 6 JT 629 : (2009) 7 SCALE 398 : (2009) 6 SCC 619 : (2009) 2 SCC(L&S) 234 : (2009) 10 SCR 775 : (2009) 4 SLR 552 : (2009) 6 UJ 2986

Civil Services Examination Rules, 2002 — Rule 16, 16(2), 16(3), 16(4), 16(5)Constitution of India, 1950 — Article 14, 16(4), 32, 335
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Supreme Court14 May 2009Dismissed

Capt. Amarinder Singh Vs Prakash Singh Badal and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 533 : (2009) 57 BLJR 2579 : (2009) CLT 1160 : (2009) 7 JT 187 : (2009) 7 SCALE 382 : (2009) 6 SCC 260 : (2009) 9 SCR 194 : (2009) 6 UJ 2670

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 313, 406, 407Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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Supreme Court14 May 2009Allowed

Nizam Institute of Medical Sciences Vs Prasanth S. Dhananka and Others

Supreme Court Of India · (2010) ACJ 38 : (2009) 2 AWC 2151(1) Supp : (2009) 57 BLJR 2053 : (2009) CriLJ 3012 : (2009) 6 JT 651 : (2009) 5 KCCR 3234 : (2009) 4 LW 41 : (2009) 4 RLW 3448 : (2009) 7 SCALE 407 : (2009) 6 SCC 1 : (2009) 9 SCR 313 : (2009) 6 UJ 2996

Consumer Protection Act, 1986 — Section 2(1)(d)(ii), 3
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Supreme Court13 May 2009Allowed

Subramaniam Vs State of Tamil Nadu and Another

Supreme Court Of India · (2009) 3 ACR 2745 : (2009) 3 ALT(Cri) 174 : (2009) CLT 1147 : (2009) CriLJ 3002 : (2009) 2 DMC 48 : (2009) 7 JT 403 : (2009) 5 KCCR 3214 : (2009) 7 SCALE 317 : (2009) 14 SCC 415 : (2009) 10 SCR 725

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 106, 114
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Supreme Court13 May 2009Allowed

Ningamma and Another Vs United India Insurance Co. Ltd.

Supreme Court Of India · (2009) ACJ 2020 : AIR 2009 SC 3056 : (2009) AIRSCW 4916 : (2009) 5 ALD 106 : (2010) 1 ALLMR 441 : (2009) 3 AWC 3045 Supp : (2009) 57 BLJR 2022 : (2009) CLT 1334 : (2009) 8 JT 262 : (2009) 6 KarLJ 62 : (2009) 156 PLR 796 : (2009) 8 SCALE 244 : (2009) 13 SC

Motor Vehicles Act, 1988 — Section 147, 158(6), 162, 163A, 163A(1)
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Supreme Court13 May 2009Disposed Of

Santosh Kumar Satishbhushan Bariyar Vs State of Maharashtra State of Maharashtra Vs Sanjeevkumar Mahendraprasad Roy and Another

Supreme Court Of India · (2009) 2 ALT(Cri) 386 : (2009) 57 BLJR 2348 : (2009) 7 JT 248 : (2009) 43 OCR 602 : (2009) 7 SCALE 341 : (2009) 6 SCC 498 : (2009) 9 SCR 90 : (2009) 6 UJ 2797

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 14, 161, 21, 72(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(2), 306, 306(4), 306(5)
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Supreme Court13 May 2009Allowed

Sucha Singh Vs State of Punjab

Supreme Court Of India · (2003) 5 ALT 37 : (2009) CLT 1397 : (2009) CriLJ 3444 : (2009) 6 JT 520 : (2009) OLR 1397 : (2009) 8 SCALE 295 : (2009) 11 SCC 584 : (2009) 9 SCR 871 : (2009) 2 UC 1185

Penal Code, 1860 (IPC) — Section 300, 302, 307, 34
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Supreme Court13 May 2009

Jaswant and Another Vs State of Rajasthan

Supreme Court Of India · (2009) 57 BLJR 2646 : (2009) CLT 1344 : (2009) 8 JT 523 : (2009) 2 RLW 1501 : (2009) 8 SCALE 275 : (2009) 8 SCR 701 : (2009) 2 UC 913 : (2009) 6 UJ 2879

Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173(2), 190, 190(1)Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 324
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Supreme Court13 May 2009Allowed

Ram Singh and Others Vs Ram Niwas and Another

Supreme Court Of India · (2009) 57 BLJR 2665 : (2009) 8 JT 219 : (2009) 43 OCR 790 : (2009) 8 SCALE 284 : (2009) 14 SCC 25 : (2009) 2 SCC(L&S) 650 : (2009) 8 SCR 878 : (2009) 6 UJ 2978

Criminal Procedure Code, 1973 (CrPC) — Section 173, 193, 227, 228, 319
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Supreme Court13 May 2009Allowed

Keki Hormusji Gharda and Others Vs Mehervan Rustom Irani and Another

Supreme Court Of India · AIR 2009 SC 2594 : (2009) 2 ALD(Cri) 425 : (2009) 150 CompCas 70 : (2009) CriLJ 3733 : (2009) 13 JT 540 : (2009) 8 SCALE 289 : (2009) 6 SCC 475 : (2009) 9 SCR 183

Criminal Procedure Code, 1973 (CrPC) — Section 210, 255, 482Penal Code, 1860 (IPC) — Section 339, 34, 341
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