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Supreme Court Of India judgments, 2009

1,919 judgments · page 63 of 96

Supreme Court01 Apr 2009Disposed Of

Ahmmadsahab Abdul Milla (dead) by proposed Lrs. Vs Bibijan and Others

Supreme Court Of India · AIR 2009 SC 2193 : (2009) 2 AWC 1863 Supp : (2009) 5 BomCR 324 : (2009) 1 CLR 945 : (2009) 14 JT 364 : (2009) 4 KarLJ 561 : (2009) 2 KLT 277 : (2009) 4 MLJ 778 : (2009) 5 SCALE 437 : (2009) 5 SCC 462 : (2009) 5 SCR 476 : (2009) 3 UJ 1538

Limitation Act, 1908 — Article 113Limitation Act, 1963 — Article 54
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Supreme Court31 Mar 2009Dismissed

Krishna Ghosh Vs State of West Bengal

Supreme Court Of India · AIR 2009 SC 2279 : (2009) 1 ALD(Cri) 896 : (2009) 3 CALLT 8 : (2009) CriLJ 2820 : (2009) 4 JT 658 : (2009) 5 KCCR 3180 : (2009) 5 SCALE 124 : (2009) 12 SCC 413 : (2009) 5 SCR 333

Criminal Procedure Code, 1973 (CrPC) — Section 193, 207, 228(1), 313Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court31 Mar 2009Allowed

Smt. Shashi Jain Vs Tarsem Lal (Dead) and Another

Supreme Court Of India · AIR 2009 SC 2617 : (2010) AIRSCW 609 : (2009) AIRSCW 4032 : (2010) 4 ALT 7 : (2009) 5 JT 339 : (2009) 155 PLR 601 : (2009) 5 SCALE 174 : (2009) 6 SCC 40 : (2009) 5 SCR 404 : (2009) 3 Supreme 268

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 13(3), 15(5)
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Supreme Court31 Mar 2009Allowed

Association of Resident of Mhow (ROM) and Another Vs The Delimitation Commission of India and Others

Supreme Court Of India · AIR 2009 SC 3278 : (2009) AIRSCW 3424 : (2009) 3 AWC 2274 Supp : (2009) 5 JT 69 : (2009) 5 SCALE 261 : (2009) 5 SCC 404 : (2009) 5 SCR 384 : (2009) 3 Supreme 350 : (2009) 4 UJ 1785

Constitution of India, 1950 — Article 170, 226, 239AA, 243C, 243KDelimitation Act, 1972 — Section 9Delimitation Act, 2002 — Section 10(1), 10(2), 10(4), 11F, 12BB
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Supreme Court31 Mar 2009Dismissed

Sanjay Dutt Vs State of Maharashtra Tr. CBI, Bombay

Supreme Court Of India · (2009) 57 BLJR 1608 : (2009) 111 BOMLR 2116 : (2009) CriLJ 2785 : (2009) 3 GLR 1833 : (2009) 4 JT 614 : (2009) 1 LW(Cri) 503 : (2009) 43 OCR 104 : (2009) 2 PLJR 221 : (2009) 4 SCALE 369 : (2009) 5 SCC 787 : (2009) 5 SCR 188 : (2009) 4 UJ 2036

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 3(3), 5Criminal Procedure Code, 1973 (CrPC) — Section 389Representation of the People Act, 1951 — Section 8(3), 8(4)
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Supreme Court31 Mar 2009Dismissed

Union of India (UOI) Vs Bal Mukund and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 41 : (2009) 57 BLJR 1468 : (2009) CLT 899 : (2009) CriLJ 2407 : (2009) 5 JT 45 : (2009) 4 SCALE 606 : (2009) 12 SCC 161 : (2009) 6 SCR 205 : (2010) 1 UC 181 : (2009) 4 UJ 1769

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Customs Act, 1962 — Section 108, 138B, 138B(1)Evidence Act, 1872 — Section 134, 25, 26, 30
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Supreme Court31 Mar 2009Dismissed

Balkar Singh Vs State of Uttarakhand

Supreme Court Of India · (2009) 15 CompCas 366 : (2009) CriLJ 2980 : (2009) 5 JT 1 : (2009) 4 SCALE 507 : (2009) 15 SCC 366 : (2009) 5 SCR 242

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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Supreme Court31 Mar 2009Allowed

Sadhu Singh Vs State of Punjab

Supreme Court Of India · (2009) 57 BLJR 1494 : (2009) 4 JT 655 : (2009) 5 SCALE 134 : (2009) 13 SCC 776 : (2009) 5 SCR 344 : (2009) 4 UJ 1624

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court31 Mar 2009Allowed

Hanumantappa Bhimappa Dalavai and Another Vs State of Karnataka

Supreme Court Of India · (2009) AIRSCW 5425 : (2009) AIRSCW 3675 : (2009) CriLJ 3045 : (2009) 4 JT 634 : (2009) 5 KarLJ 644 : (2010) 1 KCCR 20 : (2009) 5 SCALE 142 : (2009) 11 SCC 408 : (2009) 5 SCR 286 : (2009) 5 Supreme 566

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court31 Mar 2009Allowed

Onkar Lal Vs State of M.P.

Supreme Court Of India · (2009) 2 JLJ 361 : (2009) 5 JT 654 : (2011) 4 MPJR 199 : (2009) 5 SCALE 129 : (2009) 13 SCC 754 : (2009) 5 SCR 195

Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court31 Mar 2009Allowed

Pradeep Kumar Vs State of Haryana

Supreme Court Of India · (2010) AIRSCW 845 : (2009) AIRSCW 3318 : (2009) 4 JT 631 : (2009) 4 SCALE 681 : (2009) 14 SCC 189 : (2009) 5 SCR 297 : (2009) 7 Supreme 323

Penal Code, 1860 (IPC) — Section 302, 304(B), 498A
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Supreme Court31 Mar 2009Allowed

State of U.P. Vs Rama Kant and Others

Supreme Court Of India · (2009) AIRSCW 5317 : (2009) 2 ALT(Cri) 363 : (2009) 7 JT 149 : (2009) 6 SCALE 540 : (2009) 14 SCC 213 : (2009) 8 SCR 233

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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