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Supreme Court Of India judgments, 2009

1,919 judgments · page 62 of 96

Supreme Court03 Apr 2009Allowed

State of Rajasthan Vs Manoj Sharma and Another

Supreme Court Of India · (2009) 2 ACR 1866 : AIR 2009 SC 2642 : (2009) AIRSCW 4065 : (2009) 7 JT 151 : (2009) 5 SCALE 371 : (2009) 4 SCC 767 : (2009) 6 SCR 303 : (2009) 2 ShimLC 111

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 29, 50, 8
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Supreme Court02 Apr 2009Disposed Of

Marirudraiah and Others Vs B. Sarojamma and Others

Supreme Court Of India · (2009) 3 ALT 61 : (2009) 2 AWC 1865 Supp : (2009) 6 JT 551 : (2009) 3 LW 440 : (2009) 4 MLJ 326 : (2009) 5 SCALE 467 : (2009) 12 SCC 710 : (2009) 5 SCR 491

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 6
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Supreme Court02 Apr 2009Dismissed

Rama Chaudhary Vs State of Bihar

Supreme Court Of India · (2009) 2 ACR 1645 : AIR 2009 SC 2308 : (2009) 2 ALD(Cri) 272 : (2009) 57 BLJR 1498 : (2009) 5 JT 14 : (2010) MPLJ 403 : (2009) 43 OCR 309 : (2009) 3 PLJR 45 : (2009) 4 RLW 3314 : (2009) 5 SCALE 366 : (2009) 6 SCC 346 : (2009) 5 SCR 482 : (2009) 4 UJ 1618

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 173(3), 173(4), 173(5)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
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Supreme Court01 Apr 2009Dismissed

DLF Power Limited Vs Central Coalfields Ltd. and Another

Supreme Court Of India · AIR 2009 SC 2189 : (2007) AIRSCW 6262 : (2009) 2 AWC 2015 Supp : (2009) ELR 11 : (2009) 5 JT 695 : (2009) 5 SCALE 429 : (2009) 6 SCC 258 : (2009) 5 SCR 472 : (2009) 3 Supreme 114 : (2009) 3 UJ 1486

Electricity Act, 2003 — Section 125
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Supreme Court01 Apr 2009Allowed

Razak Jinnesab Karajagi and Others Vs State of Karnataka

Supreme Court Of India · (2009) 2 ACR 1223 : (2009) 4 JT 667 : (2009) 4 KarLJ 1 : (2010) 1 KCCR 10 : (2009) 5 SCALE 116 : (2009) 13 SCC 522 : (2009) 5 SCR 422

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Enlargement of Criminal Appellate Jurisdiction Act, 1970 — Section 2(1)Penal Code, 1860 (IPC) — Section 201, 302, 34, 506
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Supreme Court01 Apr 2009Allowed

State of Rajasthan Vs Champa Lal

Supreme Court Of India · (2009) 2 ACR 1215 : (2009) CriLJ 2403 : (2009) 5 JT 352 : (2009) 2 RLW 1035 : (2009) 5 SCALE 156 : (2009) 12 SCC 571 : (2009) 6 SCR 463

Criminal Procedure Code, 1973 (CrPC) — Section 162(2)Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court01 Apr 2009Dismissed

Vikram Greentech (I) Ltd. and Another Vs New India Assurance Co. Ltd.

Supreme Court Of India · AIR 2009 SC 2493 : (2010) AIRSCW 481 : (2009) AIRSCW 3856 : (2009) 2 AWC 1901 Supp : (2009) 3 CompLJ 385 : (2009) 5 JT 579 : (2009) 4 MLJ 811 : (2009) 5 SCALE 183 : (2009) 5 SCC 599 : (2009) 6 SCR 437 : (2009) 3 Supreme 226 : (2009) 2 UC 907

Consumer Protection Act, 1986 — Section 23
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Supreme Court01 Apr 2009Disposed Of

Satish Kumar Batra and Others Vs State of Haryana

Supreme Court Of India · (2009) 2 ACR 1219 : AIR 2009 SC 2180 : (2010) AIRSCW 3203 : (2009) 57 BLJR 1488 : (2009) CriLJ 2447 : (2009) 5 JT 403 : (2009) 4 RLW 3376 : (2009) 5 SCALE 280 : (2009) 12 SCC 491 : (2009) 5 SCR 451 : (2009) 2 UC 721 : (2009) 4 UJ 1629

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 120B, 304B, 306, 406, 498A
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