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Supreme Court Of India judgments, 2009

1,919 judgments · page 58 of 96

Supreme Court15 Apr 2009Allowed

Balbir Kaur and Others Vs New India Assurance Company Ltd. and Others

Supreme Court Of India · (2009) ACJ 1848 : AIR 2009 SC 2460 : (2009) AIRSCW 4583 : (2009) 3 AWC 2151 Supp : (2009) 57 BLJR 2079 : (2009) 6 JT 548 : (2009) 43 OCR 388 : (2009) 6 SCALE 257 : (2009) 13 SCC 370 : (2009) 6 SCR 327 : (2009) 3 Supreme 707 : (2009) 6 UJ 2714

Constitution of India, 1950 — Article 142Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(5), 166
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Supreme Court15 Apr 2009Disposed Of

Manoj Narain Agrawal Vs Shashi Agrawal and Others Shashi Agrawal and Another Vs State of Uttarakhand and Others State of Uttarakhand and Vs Shashi Agrawal and Others

Supreme Court Of India · (2009) 2 ACR 1690 : (2009) CLT 1020 : (2009) 6 JT 192 : (2009) 5 SCALE 535 : (2009) 6 SCC 385 : (2009) 5 SCR 976 : (2010) 1 UC 69 : (2009) 2 UD 587

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 409, 427, 452, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 169, 170, 173(1), 173(8), 205, 313, 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court15 Apr 2009Dismissed

Om Prakash Singh Vs M. Lingamaiah and Others

Supreme Court Of India · AIR 2009 SC 3091 : (2009) AIRSCW 4976 : (2009) 3 ALT 51 : (2009) 6 JT 116 : (2009) 6 SCALE 267 : (2009) 12 SCC 613 : (2009) 6 SCR 333

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 17A, 2, 3Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 260, 262, 263, 264, 265
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Supreme Court15 Apr 2009Allowed

Residents Welfare Association, Noida Vs State of U.P. and Others

Supreme Court Of India · (2009) 3 AWC 2580 Supp : (2009) 1 CLR 1032 : (2009) 6 JT 448 : (2009) 3 LW 316 : (2009) 6 SCALE 94 : (2009) 14 SCC 716 : (2009) 6 SCR 112 : (2009) 7 UJ 3150

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 3Registration Act, 1908 — Section 23, 52
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Supreme Court15 Apr 2009Partly Allowed

State of Kerala Vs Anilchandran @ Madhu and Others

Supreme Court Of India · (2009) 2 ACR 1918 : AIR 2009 SC 1866 : (2009) AIRSCW 3340 : (2009) 5 JT 613 : (2009) 43 OCR 382 : (2009) 13 SCC 564 : (2009) 7 SCR 152 : (2009) 3 Supreme 333

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 323
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Supreme Court15 Apr 2009Allowed

Suresh Chandra Sharma Vs State of M.P.

Supreme Court Of India · (2009) 2 ACR 1952 : AIR 2009 SC 3169 : (2009) AIRSCW 5087 : (2009) 2 ALT(Cri) 450 : (2009) 57 BLJR 1841 : (2010) 1 CGLJ 332 : (2010) 1 CGLJ 299 : (2009) CriLJ 4288 : (2009) 14 JT 76 : (2011) 11 SCC 173 : (2011) 3 SCC(Cri) 122 : (2009) 6 SCR 1153 : (2009)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 194, 195, 302, 34, 394
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Supreme Court15 Apr 2009Allowed

Ramrajsingh Vs State of M.P. and Another

Supreme Court Of India · (2009) 2 ACR 1650 : (2009) 4 BomCR 213 : (2009) 152 CompCas 346 : (2009) 2 JLJ 389 : (2009) 5 JT 649 : (2009) 43 OCR 378 : (2009) 5 SCALE 670 : (2009) 6 SCC 729 : (2009) 5 SCR 1130 : (2009) 2 UC 832

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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Supreme Court15 Apr 2009Allowed

Bihar State Electricity Board Vs Pulak Enterprises and Others

Supreme Court Of India · (2009) AIRSCW 3505 : (2009) 57 BLJR 1844 : (2009) ELR 283 : (2009) 6 JT 282 : (2009) 5 SCALE 611 : (2009) 6 SCR 292 : (2009) 3 Supreme 778 : (2009) 5 UJ 2500

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 49(3), 59, 93
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Supreme Court15 Apr 2009Allowed

K. Ashoka Vs N.L. Chandrashekar and Others

Supreme Court Of India · (2009) 2 ACR 1905 : AIR 2009 SC 3288 : (2009) AIRSCW 3438 : (2009) 2 ALD(Cri) 12 : (2010) CLT 384 : (2009) CriLJ 2952 : (2009) 5 KarLJ 545 : (2009) 4 KCCR 2986 : (2009) 5 SCALE 587 : (2009) 5 SCC 199 : (2009) 5 SCR 961 : (2009) 3 Supreme 452

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Karnataka Co-operative Societies Act, 1959 — Section 109, 109(6), 111, 17, 19Penal Code, 1860 (IPC) — Section 34, 405, 415, 420
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Supreme Court15 Apr 2009Allowed

Mandal Panchayath Hunsagi Vs North Eastern K.R.T.C.

Supreme Court Of India · (2010) 5 ALT 17 : (2009) 8 JT 272 : (2009) 6 SCALE 153 : (2009) 7 SCC 450 : (2009) 6 SCR 353 : (2009) 5 UJ 2332

Civil Procedure Code, 1908 (CPC) — Section 92Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 274
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Supreme Court15 Apr 2009Allowed

Shyam Lal @ Kuldeep Vs Sanjeev Kumar and Others

Supreme Court Of India · AIR 2009 SC 3115 : (2009) AIRSCW 5006 : (2009) AWC 2672 Supp : (2009) CLT 991 : (2009) 8 JT 108 : (2009) 5 KCCR 3287 : (2009) 5 MLJ 1195 : (2009) 3 PLJR 63 : (2010) 1 RLW 779 : (2009) 5 SCALE 507 : (2009) 12 SCC 454 : (2009) 5 SCR 1049 : (2010) 1 ShimLC 2

Evidence Act, 1872 — Section 112, 50, 60, 74Hindu Succession Act, 1956 — Section 30, 4
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Supreme Court15 Apr 2009Dismissed

Thahira Haris etc. Vs Government of Karnataka and Others

Supreme Court Of India · (2009) 2 ACR 1897 : AIR 2009 SC 2184 : (2009) 57 BLJR 1509 : (2009) CriLJ 2451 : (2009) 5 JT 417 : (2009) 43 OCR 426 : (2009) 2 RLW 1121 : (2009) 5 SCALE 388 : (2009) 11 SCC 438 : (2009) 6 SCR 941 : (2009) 4 UJ 2041

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3), 8, 8(1)Constitution of India, 1950 — Article 21, 22, 22(5)
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Supreme Court15 Apr 2009Allowed

Avinash Dhavaji Naik Vs State of Maharashtra

Supreme Court Of India · (2009) AIRSCW 3892 : (2009) 2 AWC 2010 Supp : (2009) 4 BomCR 195 : (2009) 6 JT 125 : (2009) 6 SCALE 146 : (2009) 11 SCC 171 : (2009) 6 SCR 222 : (2009) 6 UJ 2701

Land Acquisition Act, 1894 — Section 11A, 18, 23, 4, 6
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Supreme Court15 Apr 2009Dismissed

State of A.P. Vs P. Khaja Hussain

Supreme Court Of India · (2009) 2 ACR 1718 : (2010) 1 ALD(Cri) 397 : (2009) 7 JT 477 : (2009) 43 OCR 391 : (2009) 6 SCALE 289 : (2009) 15 SCC 120 : (2009) 6 SCR 660

Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Apr 2009Dismissed

Pranita Powerloom Coop. Soc. Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2009) AIRSCW 3445 : (2009) 4 BomCR 152 : (2009) 6 JT 242 : (2009) 6 SCALE 209 : (2009) 12 SCC 652 : (2009) 6 SCR 891 : (2009) 3 Supreme 510 : (2009) 5 UJ 2424

Land Acquisition (Companies) Rules, 1963 — Rule 4(3)Land Acquisition Act, 1894 — Section 3, 37, 39, 4, 4(1)Maharashtra Regional and Town Planning Act, 1966 — Section 125, 20
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