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Supreme Court Of India judgments, 2009

1,919 judgments · page 51 of 96

Supreme Court27 Apr 2009Allowed

Siri Kishan and Others Vs The State of Haryana

Supreme Court Of India · (2009) 57 BLJR 1546 : (2009) 8 JT 305 : (2009) 6 SCALE 438 : (2009) 12 SCC 757 : (2009) 6 SCR 1184 : (2009) 4 UJ 1937

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 299, 300, 302
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Supreme Court27 Apr 2009Allowed

State of Rajasthan Vs Hemraj and Another

Supreme Court Of India · AIR 2009 SC 2644 : (2010) AIRSCW 751 : (2009) AIRSCW 4068 : (2009) AIRSCW 1672 : (2010) 1 ALD(Cri) 394 : (2009) 57 BLJR 1882 : (2009) 6 JT 87 : (2009) 43 OCR 454 : (2009) 6 SCALE 586 : (2009) 12 SCC 403 : (2009) 7 SCR 1123 : (2009) 3 Supreme 698 : (2009)

Penal Code, 1860 (IPC) — Section 34, 342, 375, 376, 376(2)
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Supreme Court27 Apr 2009Disposed Of

State of Rajasthan Vs Yusuf

Supreme Court Of India · AIR 2009 SC 2674 : (2009) AIRSCW 4109 : (2009) 3 ALT(Cri) 42 : (2009) CriLJ 3470 : (2009) 6 JT 100 : (2009) 43 OCR 397 : (2009) 6 SCALE 449 : (2009) 12 SCC 139 : (2009) 7 SCR 1138 : (2009) 3 Supreme 832

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378, 417, 417Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 447
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Supreme Court27 Apr 2009Dismissed

Rameshbhai Chandubhai Rathod Vs State of Gujarat

Supreme Court Of India · (2009) AIRSCW 3391 : (2009) 3 ALT(Cri) 1 : (2009) 57 BLJR 1573 : (2009) 3 GLR 2319 : (2009) 6 JT 161 : (2009) 6 SCALE 469 : (2009) 5 SCC 740 : (2009) 6 SCR 1055 : (2009) 3 Supreme 585 : (2009) 4 UJ 1885

Constitution of India, 1950 — Article 141, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366, 367Evidence Act, 1872 — Section 25
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Supreme Court27 Apr 2009Allowed

State of M.P. Vs Virendra Kumar Tripathi

Supreme Court Of India · (2009) 14 JT 62 : (2009) 43 OCR 497 : (2009) 6 SCALE 593 : (2009) 15 SCC 533 : (2009) 7 SCR 89

Constitution of India, 1950 — Article 166(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17, 19(1), 19(3)
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Supreme Court27 Apr 2009Disposed Of

Kirender Sarkar and Others Vs State of Assam

Supreme Court Of India · AIR 2009 SC 2513 : (2009) AIRSCW 4391 : (2009) CriLJ 3727 : (2009) 6 JT 114 : (2009) 4 RLW 3606 : (2009) 6 SCALE 589 : (2009) 12 SCC 342 : (2009) 6 SCR 1133

Penal Code, 1860 (IPC) — Section 147, 302, 323, 447, 448
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Supreme Court27 Apr 2009Disposed Of

Mathura Singh and Others Vs State of U.P.

Supreme Court Of India · (2009) 6 JT 85 : (2009) 6 SCALE 373 : (2009) 13 SCC 420 : (2009) 7 SCR 102

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2)Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
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Supreme Court27 Apr 2009Allowed

Sanjeet Kumar Vs State of Bihar and Another

Supreme Court Of India · (2009) AIRSCW 5256 : (2009) 8 JT 288 : (2009) 3 PLJR 36 : (2009) 6 SCALE 503 : (2009) 12 SCC 136 : (2009) 6 SCR 1208

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 245, 482
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Supreme Court27 Apr 2009Allowed

Union of India (UOI) and Others Vs G. Annadurai

Supreme Court Of India · AIR 2009 SC 3049 : (2009) AIRSCW 4892 : (2010) 1 ALLMR 450 : (2009) 122 FLR 468 : (2009) 6 JT 89 : (2009) 6 SCALE 776 : (2009) 13 SCC 469 : (2010) 1 SCC(L&S) 278 : (2009) 8 SCR 97 : (2009) 3 SLJ 230 : (2009) 7 SLR 664 : (2009) 6 UJ 2594

Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 379
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Supreme Court27 Apr 2009Dismissed

Masroor Vs State of U.P. and Another

Supreme Court Of India · (2009) 2 ACR 1748 : (2009) 57 BLJR 1557 : (2009) 8 JT 398 : (2009) 43 OCR 421 : (2009) 6 SCALE 358 : (2009) 14 SCC 286 : (2009) 6 SCR 1030 : (2009) 2 UC 1072 : (2009) 4 UJ 1871

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court27 Apr 2009Allowed

State of M.P. Vs Basodi

Supreme Court Of India · (2009) 2 ACR 1744 : AIR 2009 SC 3081 : (2009) AIRSCW 4958 : (2009) CriLJ 4284 : (2009) 3 JLJ 193 : (2009) 6 JT 92 : (2009) 6 SCALE 353 : (2009) 12 SCC 318 : (2009) 7 SCR 1166 : (2009) 3 Supreme 501

Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(2), 376A
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