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Supreme Court Of India judgments, 2009

1,919 judgments · page 57 of 96

Supreme Court15 Apr 2009Dismissed

V.V.S. Rama Sharma and Others Vs State of U.P. and Others

Supreme Court Of India · (2009) 2 ACR 1704 : AIR 2009 SC 3258 : (2009) AIRSCW 3294 : (2009) 2 ALD(Cri) 72 : (2009) 3 ALT(Cri) 95 : (2009) 6 JT 19 : (2009) 3 PLJR 90 : (2009) 5 SCALE 517 : (2009) 7 SCC 234 : (2009) 5 SCR 1159 : (2009) 3 Supreme 251

Constitution of India, 1950 — Article 226, 254, 268Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483Penal Code, 1860 (IPC) — Section 161, 165, 409, 420
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Supreme Court15 Apr 2009Dismissed

G. Sekar Vs Geetha and Others

Supreme Court Of India · AIR 2009 SC 2649 : (2009) AIRSCW 4075 : (2009) 3 AWC 2740 Supp : (2009) 57 BLJR 2083 : (2009) 6 BomCR 413 : (2009) 5 JT 496 : (2009) 3 LW 807 : (2009) 4 MLJ 1237 : (2009) MPLJ 112 : (2010) 1 OLR 452 : (2009) 5 SCALE 559 : (2009) 6 SCC 99 : (2009) 5 SCR 10

Companies Act, 1956 — Section 645, 646, 652Constitution of India, 1950 — Article 136, 14, 15Delhi Rent Control Act, 1958 — Section 9
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Supreme Court15 Apr 2009Dismissed

Anirudh Aggarwal Vs Dharam Bir Bhatia

Supreme Court Of India · (2012) AIRSCW 866 : (2010) AIRSCW 139 : (2010) 3 ALT 6 : (2009) 3 AWC 2541 Supp : (2009) 15 CompCas 43 : (2009) 7 JT 77 : (2009) 6 SCALE 692 : (2009) 15 SCC 43 : (2009) 6 SCR 914 : (2009) 7 Supreme 227

Consumer Protection Act, 1986 — Section 12
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Supreme Court15 Apr 2009Partly Allowed

Smt. Sarla Verma and Others Vs Delhi Transport Corporation and Another

Supreme Court Of India · (2009) ACJ 1298 : AIR 2009 SC 3104 : (2009) AIRSCW 4992 : (2009) 3 ALD 83 : (2009) AWC 2138 Supp : (2009) CLT 1055 : (2009) 162 DLT 278 : (2009) 6 JT 495 : (2009) 5 KCCR 3269 : (2009) 4 MLJ 997 : (2009) 4 MPHT 99 : (2009) MPLJ 96 : (2009) 4 RLW 2785 : (20

Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court15 Apr 2009Allowed

The State of Andhra Pradesh Vs Vangaveeti Nagaiah

Supreme Court Of India · (2009) 2 ACR 1954 : AIR 2009 SC 2646 : (2009) AIRSCW 4071 : (2009) 13 JT 647 : (2009) 43 OCR 540 : (2009) 12 SCC 466 : (2009) 6 SCR 160 : (2009) 3 Supreme 678

Andhra Pradesh Prohibition Act, 1995 — Section 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 109
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Supreme Court15 Apr 2009Disposed Of

Radhey Shyam and Another Vs Chhabi Nath and Others

Supreme Court Of India · (2009) 57 BLJR 1817 : (2009) 6 JT 511 : (2009) 5 SCC 616 : (2009) 6 SCR 236 : (2009) 5 UJ 2253

Constitution of India, 1950 — Article 12, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144
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Supreme Court15 Apr 2009Allowed

State of M.P. Vs Chunnilal @ Chunni Singh

Supreme Court Of India · (2009) 2 ACR 1916 : (2009) 57 BLJR 1828 : (2010) 1 GLR 260 : (2009) 6 JT 241 : (2009) 2 KLT 335 : (2010) 2 MPJR 249 : (2009) 43 OCR 385 : (2009) 12 SCC 649 : (2009) 7 SCR 145 : (2009) 5 UJ 2061

Criminal Procedure Code, 1973 (CrPC) — Section 397, 4, 401Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 9
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Supreme Court15 Apr 2009Allowed

Ram Maruthi Pawar Vs State of Maharashtra and Another

Supreme Court Of India · (2009) 2 ACR 1904 : AIR 2009 SC 2697 : (2009) AIRSCW 4139 : (2009) 2 GLH 677 : (2009) 8 JT 403 : (2009) 5 KCCR 3380 : (2009) 5 SCALE 551 : (2009) 12 SCC 406 : (2009) 5 SCR 956

Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court15 Apr 2009Disposed Of

Baban Bandu Patil Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 1923 : (2010) AIRSCW 154 : (2009) 57 BLJR 2328 : (2009) 13 JT 662 : (2009) 6 SCALE 6 : (2009) 12 SCC 685 : (2009) 6 SCR 172 : (2009) 2 ShimLC 127 : (2009) 6 Supreme 689 : (2009) 6 UJ 2687

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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Supreme Court15 Apr 2009Allowed

Navanath and Others Vs State of Maharashtra

Supreme Court Of India · (2009) AIRSCW 3611 : (2009) 3 AWC 2543 Supp : (2009) 4 BomCR 182 : (2009) 6 JT 386 : (2009) 5 SCALE 575 : (2009) 14 SCC 480 : (2009) 6 SCR 632 : (2009) 3 Supreme 626

Land Acquisition Act, 1894 — Section 11, 18, 23(2), 25, 4
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Supreme Court15 Apr 2009Allowed

State of Uttaranchal Vs Alok Sharma and Others

Supreme Court Of India · (2009) 2 CompLJ 353 : (2009) 121 FLR 816 : (2009) 6 JT 463 : (2009) 6 SCALE 277 : (2009) 7 SCC 647 : (2009) 2 SCC(L&S) 358 : (2009) 8 SCR 1 : (2009) 5 UJ 2201 : (2009) 2 UPLBEC 1329

Constitution of India, 1950 — Article 12, 13, 136, 14, 142Education Code — Article 45Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporation in Government Service (Rescission of Rules) Rules,
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Supreme Court15 Apr 2009Allowed

State of Madhya Pradesh Vs Sheikh Shahid

Supreme Court Of India · AIR 2009 SC 2951 : (2009) AIRSCW 4702 : (2009) 8 JT 277 : (2009) 12 SCC 715 : (2009) 6 SCR 1038

Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(2), 376A
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Supreme Court15 Apr 2009Dismissed

State of U.P. Vs Subhash Kumar Singh Tomar

Supreme Court Of India · (2009) 2 ACR 1922 : AIR 2009 SC 2441 : (2009) AIRSCW 4557 : (2009) 7 JT 72 : (2009) 43 OCR 539 : (2009) 12 SCC 713 : (2009) 6 SCR 1139 : (2009) 4 Supreme 42

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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Supreme Court15 Apr 2009Allowed

State of Jharkhand and Others Vs Shiv Karampal Sahu

Supreme Court Of India · (2009) 4 AWC 3714 Supp : (2009) 121 FLR 730 : (2009) 6 SCALE 261 : (2009) 11 SCC 453 : (2009) 2 SCC(L&S) 640 : (2009) 7 SCR 63 : (2009) 2 UPLBEC 1339

Civil Services Pension Regulations — Regulation 21Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court15 Apr 2009Dismissed

M.P. State Co-op. Dairy Fedn. Ltd. and Another Vs Rajnesh Kumar Jamindar and Others

Supreme Court Of India · (2009) 121 FLR 917 : (2009) 6 JT 263 : (2009) 6 SCALE 17 : (2009) 15 SCC 221 : (2010) 1 SCC(L&S) 512 : (2009) 6 SCR 182 : (2009) 5 UJ 2161

Constitution of India, 1950 — Article 12, 226, 298, 311, 311(2)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42Madhya Pradesh Co-operative Societies Act, 1960 — Section 19, 2, 55, 9
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Supreme Court15 Apr 2009Allowed

The State of Andhra Pradesh Vs Aravapally Venkanna and Another

Supreme Court Of India · (2009) 2 ACR 1700 : AIR 2009 SC 1863 : (2009) AIRSCW 3336 : (2009) 2 ALD(Cri) 261 : (2009) 7 JT 64 : (2009) 6 SCALE 11 : (2009) 13 SCC 443 : (2009) 6 SCR 1070 : (2009) 4 Supreme 312

Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 109
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Supreme Court15 Apr 2009Dismissed

Sumesh Singh Vs Phoolan Devi and Others

Supreme Court Of India · AIR 2009 SC 2831 : (2009) AWC 2755 Supp : (2009) 6 JT 188 : (2009) 5 KCCR 3299 : (2010) 1 RLW 89 : (2009) 6 SCALE 342 : (2009) 12 SCC 689 : (2009) 6 SCR 996 : (2010) 1 ShimLC 214

Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 3, Order 8 Rule 5
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Supreme Court15 Apr 2009Disposed Of

Suhelkhan Khudyarkhan and Another Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 2 ACR 1912 : AIR 2009 SC 1868 : (2009) AIRSCW 3343 : (2009) 57 BLJR 1836 : (2009) 6 JT 259 : (2009) 43 OCR 459 : (2009) 3 PLJR 42 : (2009) 5 SCC 586 : (2009) 6 SCR 1142 : (2009) 2 ShimLC 299 : (2009) 3 Supreme 329 : (2009) 2 UC 1054 : (2009) 5 UJ 2

Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 133Penal Code, 1860 (IPC) — Section 268
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