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Supreme Court Of India judgments, 2009

1,919 judgments · page 70 of 96

Supreme Court17 Mar 2009Dismissed

State of Haryana Vs Liberty Enterprises

Supreme Court Of India · (2009) 4 JT 259 : (2009) 5 SCALE 290 : (2009) 14 SCC 310 : (2009) 4 SCR 621 : (2009) 3 UJ 1155 : (2009) 22 VST 1

Constitution of India, 1950 — Article 286Haryana General Sales Tax Act, 1973 — Section 12, 13B, 15, 2, 25AHaryana General Sales Tax Rules, 1975 — Rule 28A, 28A(2), 28A(4), 28B, 28B(2)
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Supreme Court17 Mar 2009Allowed

Krishna Ram Vs State of Rajasthan

Supreme Court Of India · AIR 2009 SC 2112 : (2009) 57 BLJR 1221 : (2009) CLT 827 : (2009) CriLJ 2436 : (2009) 4 JT 85 : (2009) 4 PLJR 11 : (2009) 3 SCALE 810 : (2009) 11 SCC 708 : (2009) 4 SCR 457 : (2009) 2 UC 863 : (2009) 3 UJ 1148

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(D), 13(2), 20, 7
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Supreme Court17 Mar 2009Allowed

Hanmappa Vs State of Karnataka

Supreme Court Of India · (2009) 3 ACR 2806 : AIR 2009 SC 2303 : (2009) 5 KarLJ 693 : (2009) 5 KCCR 3162 : (2009) 5 SCALE 155 : (2009) 12 SCC 446

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 304, 34, 506
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Supreme Court17 Mar 2009Dismissed

State of H.P. and Another Vs Anjana Devi and Others

Supreme Court Of India · AIR 2009 SC 2229 : (2010) 4 ALT 11 : (2009) 4 JT 428 : (2009) 4 SCALE 497 : (2009) 5 SCC 108 : (2009) 1 SCC(L&S) 1062 : (2009) 4 SCR 482 : (2009) 4 SLR 71 : (2009) 3 UJ 1374

Constitution of India, 1950 — Article 14, 309Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 3, 5
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Supreme Court17 Mar 2009Dismissed

U.T. Chandigarh Administration and Another Vs Amarjeet Singh and Others

Supreme Court Of India · AIR 2009 SC 1607 : (2009) 2 AWC 2073 Supp : (2009) 2 CPJ 1 : (2009) 4 JT 135 : (2009) 3 SCALE 892 : (2009) 4 SCC 660 : (2009) 5 SCR 541 : (2009) 3 UJ 1077

Capital of Punjab (Development and Regulation) Act, 1952 — Section 2, 22, 8Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3A)Consumer Protection Act, 1986 — Section 2, 2(1), 3, 4, 5
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Supreme Court16 Mar 2009Disposed Of

Siyaram and Others Vs State of M.P.

Supreme Court Of India · (2010) AIRSCW 257 : (2009) 1 ALD(Cri) 865 : (2009) CriLJ 2071 : (2010) 1 JLJ 165 : (2009) 4 JT 116 : (2009) 43 OCR 214 : (2009) 4 SCALE 162 : (2009) 4 SCC 792 : (2009) 4 SCR 389 : (2009) 7 Supreme 507

Penal Code, 1860 (IPC) — Section 141, 148, 149, 294, 324
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Supreme Court16 Mar 2009Allowed

Heeralal Vs State of M.P.

Supreme Court Of India · (2009) 2 ACR 1295 : (2009) CriLJ 2787 : (2009) 4 JT 115 : (2009) 3 SCALE 715 : (2009) 12 SCC 671 : (2009) 4 SCR 283

Penal Code, 1860 (IPC) — Section 302
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Supreme Court16 Mar 2009Allowed

V.G. Saraf and Sons Vs H. Ranjith and Another

Supreme Court Of India · (2009) 2 ACR 1297 : (2009) 3 BomCR 592 : (2010) CLT 415 : (2009) CriLJ 2788 : (2009) 4 JT 107 : (2009) NCC 508 : (2010) OLR 415 : (2009) 3 SCALE 784 : (2009) 5 SCC 141 : (2009) 4 SCR 387

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court16 Mar 2009Allowed

Arun Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 1276 : (2009) 1 ALD(Cri) 615 : (2009) 57 BLJR 1201 : (2009) CriLJ 2065 : (2009) 4 JT 78 : (2009) 4 KCCR 2528 : (2009) 3 SCALE 803 : (2009) 4 SCC 615 : (2009) 4 SCR 289 : (2009) 3 UJ 1100

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 105, 302
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Supreme Court16 Mar 2009Allowed

State of Karnataka Vs Muralidhar

Supreme Court Of India · (2009) ACJ 1526 : AIR 2009 SC 1621 : (2009) 57 BLJR 1232 : (2009) 4 JT 108 : (2009) 4 KCCR 2303 : (2009) 43 OCR 199 : (2009) 4 RLW 3010 : (2009) 4 SCALE 35 : (2009) 4 SCC 463 : (2009) 5 SCR 400 : (2009) 3 UJ 1228

Penal Code, 1860 (IPC) — Section 279, 299, 300, 304A, 338
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