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Supreme Court Of India judgments, 2009

1,919 judgments · page 54 of 96

Supreme Court21 Apr 2009Disposed Of

State of Punjab Vs Malkiat Singh

Supreme Court Of India · (2009) 6 SCALE 400 : (2009) 12 SCC 303 : (2009) 7 SCR 63

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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Supreme Court21 Apr 2009Dismissed

S.E.B.I. Vs Saikala Associates Ltd.

Supreme Court Of India · AIR 2009 SC 2540 : (2009) AIRSCW 4436 : (2010) 5 ALT 12 : (2009) 150 CompCas 62 : (2009) 2 CompLJ 333 : (2009) 3 GLR 2410 : (2009) 13 JT 652 : (2009) 6 SCALE 541 : (2009) 7 SCC 432 : (2009) 91 SCL 443 : (2009) 6 SCR 798 : (2009) 5 UJ 2127

Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 — Regulation 21, 25, 26, 27, 28Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Rules
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Supreme Court21 Apr 2009Allowed

L.N. Aswathama and Another Vs P. Prakash

Supreme Court Of India · (2010) 1 AWC 543 Supp : (2009) 9 JT 527 : (2010) 1 KCCR 113 : (2009) 4 PLJR 111 : (2009) 13 SCC 229 : (2009) 10 SCR 615

Transfer of Property Act, 1882 — Section 53A
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Supreme Court21 Apr 2009Dismissed

Anna Reddy Sambasiva Reddy and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2009 SC 2661 : (2009) AIRSCW 4091 : (2010) 1 ALD(Cri) 503 : (2009) 2 ALT(Cri) 286 : (2009) 57 BLJR 2609 : (2009) CLT 969 : (2009) 5 JT 617 : (2009) 6 SCALE 223 : (2009) 12 SCC 546 : (2009) 6 SCR 755 : (2009) 4 Supreme 506 : (2009) 6 UJ 2718

Criminal Procedure Code, 1973 (CrPC) — Section 210(2), 215, 216, 218, 221Penal Code, 1860 (IPC) — Section 114, 149, 302, 307, 326
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Supreme Court21 Apr 2009Allowed

State of M.P. Vs Laakhan @ Lakhan

Supreme Court Of India · (2009) 3 ACR 2714 : (2009) 8 SCALE 89 : (2009) 14 SCC 433 : (2009) 8 SCR 47

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Apr 2009Allowed

State of Karnataka Vs Shantappa Madivalappa Galapuji and Others

Supreme Court Of India · (2009) 2 ACR 1713 : AIR 2009 SC 2144 : (2010) 1 ALD(Cri) 324 : (2009) 3 ALT(Cri) 38 : (2009) CriLJ 2442 : (2009) 5 JT 660 : (2009) 43 OCR 374 : (2009) 6 SCALE 68 : (2009) 12 SCC 731 : (2009) 7 SCR 729

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court20 Apr 2009Allowed

Pranab Kumar Pal Vs LTZ. Investment Pvt. Ltd. and Others

Supreme Court Of India · (2009) 3 CompLJ 193 : (2009) 14 JT 319 : (2009) 6 SCALE 779 : (2009) 6 SCC 689 : (2009) 6 SCR 751 : (2009) 4 UJ 1881

Companies Act, 1956 — Section 235, 237, 398, 402, 403Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 14, 41
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