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Supreme Court Of India judgments, 2009

1,919 judgments · page 6 of 96

Supreme Court23 Nov 2009Disposed Of

S.B. Minerals Vs MSPL Limited

Supreme Court Of India · AIR 2010 SC 1137 : (2010) AIRSCW 700 : (2010) 1 AWC 209 Supp : (2010) 1 CTC 118 : (2009) 14 JT 552 : (2010) 3 KarLJ 37 : (2010) 1 MLJ 415 : (2010) 2 PLJR 10 : (2009) 14 SCALE 202 : (2010) 12 SCC 24 : (2009) 15 SCR 1102 : (2010) 1 UC 644 : (2010) 1 WLN 37

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Constitution of India, 1950 — Article 136
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Supreme Court20 Nov 2009Allowed

Mohd. Ayub Vs State of U.P. and Others

Supreme Court Of India · AIR 2010 SC 431 : (2010) AIRSCW 103 : (2010) 10 AWC 2103 Supp : (2009) 15 JT 220 : (2010) 2 MLJ 505 : (2009) 14 SCALE 470 : (2009) 17 SCC 70 : (2011) 1 SCC(L&S) 580 : (2009) 15 SCR 1095 : (2010) 2 SLJ 391 : (2010) 1 SLR 301

Criminal Procedure Code, 1973 (CrPC) — Section 167General Clauses Act, 1897 — Section 10
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Supreme Court19 Nov 2009Disposed Of

Redaul Hussain Khan Vs National Investigation Agency

Supreme Court Of India · (2010) 1 ALT(Cri) 279 : (2010) CriLJ 1413 : (2009) 15 JT 224 : (2009) 14 SCALE 105 : (2010) 1 SCC 521 : (2009) 15 SCR 1038

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)National Investigation Agency Act, 2008 — Section 21Unlawful Activities (Prevention) Act, 1967 — Section 13, 15, 17, 2(1), 3
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Supreme Court19 Nov 2009Dismissed

Md. Monir Alam Vs State of Bihar

Supreme Court Of India · (2010) 1 ACR 1080 : AIR 2010 SC 698 : (2010) AIRSCW 875 : (2010) CriLJ 1418 : (2009) 15 JT 456 : (2010) 2 PLJR 11 : (2010) 12 SCC 26 : (2011) 1 SCC(Cri) 293 : (2009) 16 SCR 522 : (2010) 1 UC 342

Penal Code, 1860 (IPC) — Section 149, 304(II), 323Probation of Offenders Act, 1958 — Section 4
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Supreme Court19 Nov 2009Dismissed

The State rep. by CBI, Hyderabad Vs G. Prem Raj

Supreme Court Of India · (2010) 1 ACR 83 : AIR 2010 SC 793 : (2010) 1 ALT(Cri) 225 : (2010) 2 GLR 1513 : (2009) 14 JT 321 : (2009) 14 SCALE 92 : (2010) 1 SCC 398 : (2009) 16 SCR 1044 : (2010) 1 UC 269

Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 2, 20
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Supreme Court18 Nov 2009Allowed

Amarjit Singh Vs State of Haryana

Supreme Court Of India · AIR 2010 SC 2502 : (2009) 15 JT 458 : (2010) 1 NCC 628 : (2010) 2 SCALE 139 : (2009) 13 SCC 769

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
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Supreme Court18 Nov 2009Disposed Of

Amarjeet Singh and Others Vs Devi Ratan and Others

Supreme Court Of India · (2010) 1 ACR 1139 : AIR 2010 SC 3676 : (2010) AIRSCW 856 : (2010) 10 AWC 2107 Supp : (2010) 124 FLR 286 : (2009) 15 JT 110 : (2010) 1 MLJ 833 : (2009) 14 SCALE 149 : (2010) 1 SCC 417 : (2010) 1 SCC(L&S) 1108 : (2009) 15 SCR 1010 : (2010) 6 SLR 383

Constitution of India, 1950 — Article 136Uttar Pradesh Assistant Excise Commissioners Service Rules, 1992 — Rule 3(1)Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 6
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Supreme Court18 Nov 2009Allowed

Ram Kumar Gupta and Others Vs Har Prasad and Another

Supreme Court Of India · AIR 2010 SC 1159 : (2010) AIRSCW 766 : (2010) 1 AWC 1051 Supp : (2009) 14 JT 336 : (2010) 157 PLR 226 : (2009) 14 SCALE 64 : (2010) 1 SCC 391 : (2009) 15 SCR 1005 : (2009) 7 Supreme 418

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)
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Supreme Court17 Nov 2009Disposed Of

Ram Bharosey Vs State of U.P.

Supreme Court Of India · (2010) 1 ACR 247 : AIR 2010 SC 917 : (2009) 57 BLJR 2865 : (2010) CriLJ 871 : (2009) 14 JT 260 : (2009) 14 SCALE 54 : (2010) 1 SCC 722 : (2009) 15 SCR 947 : (2009) 3 UC 1763 : (2009) 10 UJ 4797

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court17 Nov 2009Disposed Of

Sau Panchashila Dada Messhram Vs State of Maharashtra

Supreme Court Of India · (2010) 1 ACR 252 : (2010) 2 ALD(Cri) 335 : (2010) CriLJ 1919 : (2009) 14 JT 267 : (2009) 14 SCALE 50 : (2009) 17 SCC 81 : (2011) 1 SCC(Cri) 940 : (2009) 15 SCR 994

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 304, 34, 342
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Supreme Court17 Nov 2009Allowed

Rajendra Kumar Srivastava and Others Vs Samyut Kshetriya Gramin Bank and Others

Supreme Court Of India · AIR 2010 SC 699 : (2010) AIRSCW 341 : (2010) 1 AWC 988 Supp : (2009) 14 JT 252 : (2010) 1 MLJ 135 : (2009) 14 SCALE 67 : (2010) 1 SCC 335 : (2010) 1 SCC(L&S) 1086 : (2009) 15 SCR 936 : (2010) 1 SLJ 242 : (2009) 7 Supreme 383 : (2010) 1 UJ 195

Provincial Rural Banks Act, 1976 — Section 17, 29Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 10(4), 5
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Supreme Court17 Nov 2009Allowed

Geo-Group Communications Inc. Vs IOL Broadband Ltd.

Supreme Court Of India · (2010) 3 ALLMR 958 : (2010) 2 AWC 1591 Supp : (2010) 1 BC 13 : (2010) 3 BomCR 708 : (2009) 14 JT 543 : (2009) 14 SCALE 75 : (2010) 1 SCC 562

Arbitration and Conciliation Act, 1996 — Section 11(6), 2(1), 21, 7, 7(2)Companies Act, 1956 — Section 111A, 391, 394
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