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Supreme Court Of India judgments, 2009

1,919 judgments · page 72 of 96

Supreme Court06 Mar 2009Dismissed

State of Maharashtra Vs Mangilal

Supreme Court Of India · (2009) 3 ALT(Cri) 111 : (2009) 3 JT 414 : (2009) 3 SCALE 580 : (2009) 15 SCC 418 : (2009) 5 SCR 49 : (2009) 2 UC 775

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court06 Mar 2009Allowed

M.J. Jacob Vs A. Narayanan and Others

Supreme Court Of India · (2009) 3 ALD 1 : (2009) 57 BLJR 1042 : (2009) 3 JT 337 : (2009) 1 KLT 926 : (2009) 3 SCALE 536 : (2009) 14 SCC 318 : (2009) 4 SCR 305 : (2009) 2 UJ 1048

Evidence Act, 1872 — Section 3Representation of the People Act, 1951 — Section 100(1), 116A, 123(4), 77, 99(1)
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Supreme Court06 Mar 2009Disposed Of

State of Punjab Vs Gurnam Kaur and Others

Supreme Court Of India · (2009) AIRSCW 3955 : (2009) 3 JT 373 : (2009) 1 OLR 706 : (2009) 4 SCALE 343 : (2009) 11 SCC 225 : (2009) 4 SCR 1195 : (2009) 3 Supreme 847

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42(2), 50, 50(4)
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Supreme Court05 Mar 2009Allowed

State of Punjab Vs Madan Lal

Supreme Court Of India · (2009) 3 BomCR 759 : (2009) 3 JT 326 : (2009) 43 OCR 169 : (2009) 2 RLW 929 : (2009) 5 SCALE 19 : (2009) 5 SCC 238 : (2009) 4 SCR 1175

Criminal Procedure Code, 1973 (CrPC) — Section 427, 428, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court05 Mar 2009Dismissed

BOC India Ltd. Vs State of Jharkhand and Others

Supreme Court Of India · (2009) 237 ELT 7 : (2009) 4 JT 11 : (2009) 3 PLJR 113 : (2009) 3 SCALE 818 : (2009) 15 SCC 590 : (2009) 4 SCR 253 : (2009) 3 UJ 1119 : (2009) 11 Vat Reporter 146 : (2009) 21 VST 490

Bihar Finance Act, 1981 — Section 13(1), 14, 14(2), 15, 16(9)Bihar Sales Tax Rules, 1983 — Rule 3(9), 6(1), 6(4)
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Supreme Court05 Mar 2009Dismissed

Rani Aloka Dudhoria and Others Vs Goutam Dudhoria and Others

Supreme Court Of India · AIR 2010 SC 53 : (2009) AIRSCW 5572 : (2009) 57 BLJR 1293 : (2009) 3 JT 616 : (2009) 3 PLJR 168 : (2009) 3 SCALE 865 : (2009) 13 SCC 569 : (2009) 4 SCR 204 : (2009) 4 Supreme 632 : (2009) 3 UJ 1193

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2), Order 26 Rule 18Constitution of India, 1950 — Article 142Limitation Act, 1963 — Section 12
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Supreme Court05 Mar 2009Dismissed

Nawab Shaqafath Ali Khan and Others Vs Nawab Imdad Jah Bahadur and Others Nawab Imdad Jah Bahadur and Others Vs Nawab Shaqafath Ali Khan and Others

Supreme Court Of India · (2009) 3 JT 652 : (2009) 3 SCALE 934 : (2009) 5 SCC 162 : (2009) 4 SCR 589 : (2009) 3 UJ 1309

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 105, 115, 9Constitution of India, 1950 — Article 136, 142, 226, 227Nizams Trust Deeds (Validation) Act, 1950 — Section 3
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Supreme Court05 Mar 2009Allowed

Bhuwan Singh Vs Oriental Insurance Company Ltd. and Another

Supreme Court Of India · (2009) ACJ 1426 : AIR 2009 SC 2177 : (2009) 3 ALD 35 : (2009) 3 AWC 2989 Supp : (2009) CLT 823 : (2009) 3 JT 333 : (2009) 6 MhLj 338 : (2009) 4 MLJ 116 : (2009) MPLJ 335 : (2009) 156 PLR 739 : (2009) 3 SCALE 798 : (2009) 5 SCC 136 : (2009) 4 SCR 195

Central Motor Vehicles Rules, 1989 — Rule 14, 4Evidence Act, 1872 — Section 106, 58Motor Vehicles Act, 1988 — Section 149, 149(2), 15(1), 3
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Supreme Court05 Mar 2009Allowed

Rameshwar Prasad Vs State of Rajasthan

Supreme Court Of India · (2009) 3 JT 325 : (2009) 1 RLW 885 : (2009) 3 SCALE 558 : (2009) 4 SCC 471 : (2009) 3 SCR 1162

Criminal Procedure Code, 1973 (CrPC) — Section 368BPenal Code, 1860 (IPC) — Section 408, 462
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Supreme Court05 Mar 2009Disposed Of

Jitu @ Jitender Vs State of M.P.

Supreme Court Of India · (2009) 1 ACR 1003 : AIR 2009 SC 1337 : (2009) CriLJ 1884 : (2009) 3 JT 602 : (2009) 3 SCALE 534 : (2009) 14 SCC 353 : (2009) 3 SCR 1158

Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
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Supreme Court05 Mar 2009Dismissed

Praveen Bhatia Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 2626 : (2009) AIRSCW 4045 : (2009) 57 BLJR 1253 : (2009) 3 BomCR 750 : (2009) 121 FLR 391 : (2009) 3 JT 549 : (2009) 3 KLJ 549 : (2009) 3 LLJ 9 : (2009) 3 SCALE 645 : (2009) 4 SCC 225 : (2009) 1 SCC(L&S) 801 : (2009) 3 SCR 1181 : (2009) 2 Shim

Air Force Act, 1950 — Section 19Air Force Rules, 1969 — Rule 15Army Rules, 1954 — Rule 14
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Supreme Court05 Mar 2009Allowed

Madan Lal and Another Vs State of U.P.

Supreme Court Of India · (2009) 2 ACR 2009 : AIR 2009 SC 2175 : (2009) 7 JT 679 : (2009) 4 SCALE 102 : (2009) 11 SCC 527 : (2009) 4 SCR 501

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court04 Mar 2009Dismissed

Sripathi and Others Vs Stae of Karnataka

Supreme Court Of India · (2009) 2 ACR 2007 : AIR 2010 SC 249 : (2009) CriLJ 4646 : (2009) 7 JT 146 : (2009) 6 KarLJ 413 : (2009) 43 OCR 162 : (2009) 5 SCALE 5 : (2009) 11 SCC 660 : (2009) 5 SCR 309

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 304, 34
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Supreme Court04 Mar 2009Dismissed

Kanhiya Singh Santok Singh and Others Vs Kartar Singh

Supreme Court Of India · AIR 2009 SC 1600 : (2010) 2 ALT 29 : (2009) 3 AWC 3072 Supp : (2009) 5 JT 451 : (2009) 4 SCALE 111 : (2009) 5 SCC 155 : (2009) 3 SCR 1111 : (2009) 12 Vat Reporter 2549

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3
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