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Supreme Court Of India judgments, 2009

1,919 judgments · page 47 of 96

Supreme Court04 May 2009Allowed

State of A.P. Vs V.V. Panduranga Rao

Supreme Court Of India · (2009) 2 ACR 1525 : (2009) AIRSCW 3489 : (2009) 2 ALD(Cri) 711 : (2009) 57 BLJR 1825 : (2009) CriLJ 2972 : (2009) 7 JT 570 : (2009) 6 SCALE 684 : (2009) 15 SCC 211 : (2009) 7 SCR 421 : (2009) 4 Supreme 141 : (2009) 5 UJ 2157

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 302, 309
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Supreme Court04 May 2009Dismissed

Sayyed Shabiralli Hafizali Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 1521 : (2009) CriLJ 2965 : (2009) 7 JT 428 : (2009) 6 SCALE 687 : (2009) 6 SCC 724 : (2009) 7 SCR 615

Penal Code, 1860 (IPC) — Section 161, 165, 165APrevention of Corruption Act, 1947 — Section 4, 4(1), 4(2), 5, 5(1)
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Supreme Court04 May 2009Partly Allowed

Subbu Singh Vs State by Public Prosecutor

Supreme Court Of India · (2009) 2 ACR 1511 : (2009) CriLJ 3433 : (2009) 7 JT 217 : (2009) 6 SCC 462 : (2009) 8 SCR 383 : (2009) 2 UC 1064

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 12, 13(1), 20, 7
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Supreme Court04 May 2009Dismissed

Rajni Vaid Vs Naveen Vaid

Supreme Court Of India · (2009) 05 SC CK 0139

Civil Procedure Code, 1908 (CPC) — Section 151, 24Hindu Marriage Act, 1955 — Section 9
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Supreme Court04 May 2009Allowed

Shaikh Maqsood Vs State of Maharashtra

Supreme Court Of India · (2009) 3 ACR 2796 : (2009) AIRSCW 4308 : (2009) 2 ALD(Cri) 397 : (2009) 7 JT 554 : (2009) 5 KCCR 3318 : (2009) 6 SCALE 640 : (2009) 6 SCC 583 : (2009) 7 SCR 428 : (2009) 4 Supreme 429

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Penal Code, 1860 (IPC) — Section 302, 304B, 498A
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Supreme Court04 May 2009Dismissed

State of Karnataka Vs Y. Moideen Kunhi (dead) by Lrs. and Others

Supreme Court Of India · AIR 2009 SC 2577 : (2009) AIRSCW 4491 : (2009) 13 JT 560 : (2009) 6 SCALE 677 : (2009) 13 SCC 192 : (2010) 1 SCC(L&S) 230 : (2009) 7 SCR 392 : (2009) 5 UJ 2366

Karnataka Land Reforms Act, 1961 — Section 104, 11A, 122A, 35E(4), 66Limitation Act, 1963 — Section 5
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Supreme Court04 May 2009Allowed

State of Rajasthan Vs Parmendra Singh

Supreme Court Of India · (2009) 3 ACR 3317 : (2009) 2 ALT(Cri) 462 : (2009) 6 JT 311 : (2009) 6 SCALE 644 : (2009) 7 SCC 320 : (2009) 7 SCR 405

Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 498A
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Supreme Court01 May 2009Dismissed

National Human Rights Commission Vs State of Gujarat and Others

Supreme Court Of India · (2009) 3 ACR 2927 : (2009) 2 GLR 1672 : (2009) 6 JT 405 : (2009) 6 SCALE 509 : (2009) 6 SCC 342 : (2009) 7 SCR 236

Criminal Procedure Code, 1973 (CrPC) — Section 164A, 173, 173(8), 25A, 371(4)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 10, 24(8), 25(1), 3, 4
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Supreme Court01 May 2009Allowed

Roy Estate Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2009 SC 2484 : (2009) AIRSCW 4615 : (2009) 4 AWC 3791 Supp : (2009) 57 BLJR 1863 : (2009) 6 JT 302 : (2009) 6 SCALE 662 : (2009) 12 SCC 194 : (2009) 7 SCR 343 : (2009) 6 Supreme 595 : (2009) 5 UJ 2353

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 11(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226
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Supreme Court01 May 2009Dismissed

Himmat Sukhadeo Wahurwagh and Others Vs State of Maharashtra

Supreme Court Of India · (2009) 3 ACR 2897 : AIR 2009 SC 2292 : (2010) AIRSCW 521 : (2009) 6 JT 342 : (2009) 6 SCALE 627 : (2009) 6 SCC 712 : (2009) 7 SCR 364

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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