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Supreme Court Of India judgments, 2009

1,919 judgments · page 50 of 96

Supreme Court28 Apr 2009Allowed

Gurmej Singh Vs State of Punjab and Another

Supreme Court Of India · AIR 2009 SC 2699 : (2009) AIRSCW 4141 : (2009) 2 ALD(Cri) 414 : (2009) 13 JT 684 : (2009) 7 SCALE 506 : (2009) 12 SCC 440 : (2009) 9 SCR 1 : (2009) 4 Supreme 808

Penal Code, 1860 (IPC) — Section 342, 395, 450
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Supreme Court28 Apr 2009Allowed

Krishna Bhagya Jala Nigam Ltd. Vs Mohammed Rafi

Supreme Court Of India · (2009) 3 AWC 2734 Supp : (2009) 123 FLR 612 : (2009) 8 JT 200 : (2009) 4 LLJ 48 : (2009) 5 MLJ 973 : (2009) 11 SCC 522 : (2009) 2 SCC(L&S) 646 : (2009) 7 SCR 109

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4A), 25F
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Supreme Court28 Apr 2009Disposed Of

Tutul Kumari Sen Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2009 SC 2547 : (2009) AIRSCW 4445 : (2009) 14 JT 146 : (2009) 3 PLJR 61 : (2009) 6 SCALE 723 : (2009) 13 SCC 495 : (2009) 8 SCR 321 : (2009) 3 Supreme 719

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 376, 493
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Supreme Court28 Apr 2009Allowed

Batakrushna Parida Vs State of Orissa

Supreme Court Of India · (2009) 14 JT 66 : (2009) 7 SCALE 145 : (2009) 13 SCC 475 : (2009) 9 SCR 923

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
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Supreme Court28 Apr 2009Disposed Of

State of Punjab Vs Nirmal Kaur

Supreme Court Of India · (2009) 57 BLJR 1535 : (2009) 8 JT 303 : (2009) 13 SCC 418 : (2009) 7 SCR 126 : (2009) 4 UJ 1878

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
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Supreme Court27 Apr 2009dismissed

Kailashi Bai Vs Aarti Arya and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 714 : (2009) 2 ALT(Cri) 317 : (2009) 2 JLJ 419 : (2009) 7 JT 305 : (2009) 43 OCR 882 : (2009) 7 SCALE 304 : (2009) 13 SCC 548 : (2009) 7 SCR 312

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 107, 306
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