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Supreme Court Of India judgments, 2009

1,919 judgments · page 48 of 96

Supreme Court01 May 2009Dismissed

Vikram Singh Vs State of Haryana

Supreme Court Of India · (2009) 3 ACR 2943 : (2009) 2 ALD(Cri) 356 : (2009) 12 JT 92 : (2009) NCC 434 : (2009) 6 SCALE 726 : (2009) 13 SCC 645 : (2009) 8 SCR 361

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 97(2)
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Supreme Court01 May 2009Allowed

Dr. C.P. Sreekumar, M.S. (Ortho) Vs S. Ramanujam

Supreme Court Of India · (2009) ACJ 2305 : (2010) AIRSCW 113 : (2009) AIRSCW 5141 : (2009) 5 ALD 93 : (2009) 4 AWC 3381 Supp : (2009) 3 GLR 2244 : (2009) 6 JT 222 : (2009) 6 MhLj 892 : (2009) MPLJ 606 : (2009) 2 RLW 1280 : (2009) 6 SCALE 613 : (2009) 7 SCC 130 : (2009) 7 SCR 272

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Supreme Court01 May 2009Dismissed

State of Kerala Vs C.A. Jabbar

Supreme Court Of India · (2009) 2 ACR 1519 : (2009) 14 JT 81 : (2009) 2 KLT 709 : (2009) 43 OCR 436 : (2009) 6 SCALE 659 : (2009) 15 SCC 92 : (2009) 7 SCR 300

Criminal Procedure Code, 1973 (CrPC) — Section 457Kerala Abkari Act, 1077 — Section 55, 67B, 67E, 67F
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Supreme Court30 Apr 2009Allowed

Apollo Tyres Ltd. Vs C.P. Sebastian

Supreme Court Of India · (2009) 4 AWC 3656 Supp : (2009) 123 FLR 1004 : (2009) 8 JT 182 : (2009) 3 KLT 170 : (2010) 1 LLJ 621 : (2009) 4 PLJR 50 : (2009) 8 SCALE 748 : (2009) 14 SCC 360 : (2010) 1 SCC(L&S) 359 : (2009) 7 SCR 336

Constitution of India, 1950 — Article 12Specific Relief Act, 1963 — Section 14
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Supreme Court30 Apr 2009Disposed Of

Ranbir Singh and Others Vs State of Haryana

Supreme Court Of India · (2009) 2 ALD(Cri) 233 : (2009) CriLJ 3051 : (2009) 7 JT 298 : (2009) 7 SCALE 310 : (2009) 16 SCC 193 : (2009) 7 SCR 212 : (2009) 2 UC 1077

Criminal Procedure Code, 1973 (CrPC) — Section 300, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
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Supreme Court30 Apr 2009Allowed

Ankush Maruti Shinde and Others Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 2609 : (2009) AIRSCW 4022 : (2009) 2 ALD(Cri) 585 : (2009) 6 JT 358 : (2009) 6 SCALE 388 : (2009) 6 SCC 667 : (2009) 7 SCR 182 : (2009) 3 Supreme 760

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 162, 235(2), 354(3), 366, 376(2)Evidence Act, 1872 — Section 9
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Supreme Court30 Apr 2009Dismissed

State of A.P. Vs E. Satyanarayana

Supreme Court Of India · (2009) 2 ALT(Cri) 453 : (2009) 6 JT 532 : (2009) 6 SCALE 638 : (2009) 14 SCC 400 : (2009) 7 SCR 206

Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302
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Supreme Court30 Apr 2009Allowed

Ravinder Singh Vs State of Himachal Pradesh

Supreme Court Of India · AIR 2010 SC 199 : (2009) CriLJ 4640 : (2009) 8 JT 190 : (2009) 8 SCALE 785 : (2009) 14 SCC 201 : (2009) 9 SCR 937

Constitution of India, 1950 — Article 20(1)Himachal Pradesh Excise (Amendment) Act — Section 61(1)Punjab Excise Act, 1914 — Section 61(1)
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