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Supreme Court Of India judgments, 2009

1,919 judgments · page 52 of 96

Supreme Court24 Apr 2009Allowed

Santhanam Vs State of Tamil Nadu

Supreme Court Of India · (2009) 2 ACR 1738 : (2009) 7 JT 12 : (2009) 6 SCALE 328 : (2009) 12 SCC 531 : (2009) 6 SCR 964 : (2010) 1 UC 278

Penal Code, 1860 (IPC) — Section 114, 299, 300, 302, 304
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Supreme Court24 Apr 2009Allowed

Ramesh Bhai and Another Vs State of Rajasthan

Supreme Court Of India · (2009) 2 ACR 1730 : (2009) AIRSCW 3534 : (2009) 2 ALD(Cri) 620 : (2009) CriLJ 2991 : (2009) 7 JT 439 : (2009) 6 SCALE 320 : (2009) 12 SCC 603 : (2009) 6 SCR 949 : (2009) 3 Supreme 722 : (2009) 2 UC 1192

Penal Code, 1860 (IPC) — Section 120B, 201, 302
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Supreme Court24 Apr 2009Allowed

Raman Kumar Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 1724 : (2009) CriLJ 3034 : (2009) 8 JT 422 : (2009) 5 KCCR 3382 : (2009) 6 SCALE 335 : (2009) 16 SCC 35 : (2009) 6 SCR 933

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114
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Supreme Court24 Apr 2009

Prem Singh Vs State of (N.C.T.) Delhi

Supreme Court Of India · AIR 2009 SC 3179 : (2009) AIRSCW 5100 : (2009) CriLJ 4296 : (2009) 14 JT 313 : (2009) 43 OCR 395 : (2009) 6 SCALE 381 : (2009) 14 SCC 192 : (2009) 6 SCR 960

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34
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Supreme Court24 Apr 2009Dismissed

Nepal Singh Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 2913 : (2009) AIRSCW 4648 : (2009) 57 BLJR 2672 : (2009) 7 JT 172 : (2010) 1 RLW 1 : (2009) 6 SCALE 555 : (2009) 12 SCC 351 : (2009) 6 SCR 982 : (2010) 1 ShimLC 421 : (2009) 7 UJ 3116

Criminal Procedure Code, 1973 (CrPC) — Section 372, 417Penal Code, 1860 (IPC) — Section 302, 304B, 323, 447, 498A
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Supreme Court24 Apr 2009Disposed Of

Ram Babu Tiwari Vs State of M.P. and Another

Supreme Court Of India · AIR 2009 SC 1664 : (2009) 6 SCR 1012 : (2009) 12 SCC 471 : (2009) 14 JT 69 : (2009) 6 SCALE 317 : (2009) 3 SCC (Cri) 343

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 439(2)Penal Code, 1860 (IPC) — Section 307, 34
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Supreme Court24 Apr 2009Allowed

Mitali Vs Dababrata

Supreme Court Of India · (2009) 5 ALT 46 : (2009) 3 AWC 2727 Supp : (2009) 14 SCC 199 : (2009) 6 SCR 1020

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13(1), 13B
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Supreme Court24 Apr 2009Allowed

Sakti Vs State of A.P. and Others

Supreme Court Of India · (2009) 5 ALD 5 : (2010) 4 ALT 29 : (2009) 14 JT 60 : (2009) 12 SCC 682 : (2010) 1 SCC(L&S) 165 : (2009) 6 SCR 1024

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 12Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section
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Supreme Court24 Apr 2009Allowed

Bikram Dorjee Vs State of West Bengal

Supreme Court Of India · (2009) 2 ACR 1734 : AIR 2009 SC 2539 : (2009) AIRSCW 5292 : (2009) AIRSCW 4433 : (2009) 7 JT 325 : (2009) 6 SCALE 325 : (2009) 14 SCC 233 : (2009) 6 SCR 884 : (2009) 3 Supreme 772 : (2009) 6 Supreme 141

Penal Code, 1860 (IPC) — Section 304
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Supreme Court24 Apr 2009Allowed

Shariff Ahmed and Others Vs State (NCT of Delhi)

Supreme Court Of India · (2009) 3 ACR 2461 : AIR 2009 SC 2691 : (2009) AIRSCW 4131 : (2009) 14 JT 432 : (2009) 43 OCR 732 : (2009) 4 RLW 3609 : (2009) 8 SCALE 4 : (2009) 14 SCC 184 : (2009) 8 SCR 75

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190, 491Penal Code, 1860 (IPC) — Section 307
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Supreme Court24 Apr 2009Allowed

Ratan Singh Vs State of M.P. and Another

Supreme Court Of India · (2009) 2 ACR 1969 : AIR 2010 SC 597 : (2009) 3 JLJ 169 : (2009) 6 JT 166 : (2009) 43 OCR 409 : (2009) 12 SCC 585 : (2009) 6 SCR 976

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 294, 302, 307
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Supreme Court23 Apr 2009Disposed Of

Surendra Singh Beniwal Vs Hukam Singh and Others

Supreme Court Of India · (2010) 5 ALT 14 : (2009) 8 JT 165 : (2009) 8 SCALE 751 : (2009) 6 SCC 469 : (2009) 2 SCC(L&S) 218 : (2009) 7 SCR 880 : (2009) 3 SLJ 292 : (2010) 1 UC 81 : (2009) 2 UD 595

Uttar Pradesh Intermediate Education Rules, 1921 — Rule 61(2)
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Supreme Court23 Apr 2009Dismissed

State of Punjab Vs Nirmal Singh

Supreme Court Of India · (2009) 8 SCALE 522 : (2009) 12 SCC 205 : (2009) 10 SCR 917

Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 58
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Supreme Court23 Apr 2009Dismissed

Varkisons Engineers Vs State of Kerala and Another

Supreme Court Of India · (2009) 16 SCC 120 : (2009) 6 UJ 2577 : (2009) 25 VST 1

Finance Act, 1946 — Section 10(2)Kerala General Sales Tax Act, 1963 — Section 43, 5, 5(1), 7, 7(1)Kerala General Sales Tax Rules, 1963 — Rule 30
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Supreme Court23 Apr 2009Dismissed

Nafe Singh Vs State of Haryana

Supreme Court Of India · (2009) 2 ACR 1721 : AIR 2009 SC 2825 : (2009) AIRSCW 4310 : (2009) 8 JT 457 : (2009) 6 SCALE 465 : (2009) 12 SCC 408 : (2009) 6 SCR 873 : (2009) 3 Supreme 807

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324
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