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Supreme Court Of India judgments, 2009

1,919 judgments · page 79 of 96

Supreme Court18 Feb 2009Allowed

Bhola @ Paras Ram Vs State of H.P.

Supreme Court Of India · AIR 2009 SC 1338 : (2009) 2 ALT(Cri) 160 : (2009) CriLJ 1885 : (2009) 3 JT 440(1) : (2009) 3 SCALE 186 : (2009) 11 SCC 460 : (2009) 2 SCR 750

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
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Supreme Court18 Feb 2009Allowed

S.N. Mathur Vs Board of Revenue and Others

Supreme Court Of India · (2009) 2 ALD 112 : (2010) 10 AWC 2117 Supp : (2009) 2 JT 592 : (2009) 5 LW 56 : (2009) 106 RD 641 : (2009) 13 SCC 301 : (2009) 2 SCR 681

Stamp Act, 1899 — Article 58, 64, 2(24), 3, 5
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Supreme Court18 Feb 2009Allowed

Shekara Vs State of Karnataka

Supreme Court Of India · (2009) 3 ALT(Cri) 312 : (2009) 4 JT 360 : (2009) 2 PLJR 215 : (2009) 3 SCALE 104 : (2009) 14 SCC 76 : (2009) 2 SCR 744

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 354, 375, 376, 376A
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Supreme Court18 Feb 2009Disposed Of

N. Srinivasa Vs Kuttukaran Machine Tools Ltd.

Supreme Court Of India · AIR 2009 SC 2217 : (2009) AWC 3837 Supp : (2009) 4 JT 440 : (2009) 4 KarLJ 623 : (2009) 4 KCCR 2963 : (2009) 5 LW 280 : (2009) 6 MhLj 331 : (2010) 1 MLJ 142 : (2009) MPLJ 321 : (2009) 3 SCALE 762 : (2009) 5 SCC 182 : (2009) 2 SCR 852

Arbitration and Conciliation Act, 1996 — Section 11, 34(1), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
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Supreme Court18 Feb 2009Allowed

Oriental Insurance Co. Ltd. Vs Angad Kol and Others

Supreme Court Of India · (2009) ACJ 1411 : AIR 2009 SC 2151 : (2009) AWC 2924 Supp : (2009) CLT 864 : (2009) 1 JLJ 313 : (2009) 4 KCCR 2978 : (2009) 2 LW 676 : (2009) 2 OLR 442 : (2009) 154 PLR 25 : (2009) 3 SCALE 749 : (2009) 11 SCC 356 : (2009) 2 SCR 695

Central Motor Vehicles Rules, 1989 — Rule 14Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 10, 14, 14(2), 18, 2
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Supreme Court18 Feb 2009Dismissed

Aviral Bhatla Vs Bhawna Bhatla

Supreme Court Of India · (2010) 10 AWC 2115 Supp : (2009) 3 GLR 2135 : (2009) 2 JLJ 273 : (2009) 2 JT 600 : (2009) 2 KLJ 116 : (2009) 1 OLR 764 : (2009) 3 SCALE 120 : (2009) 3 SCC 448 : (2009) 2 SCR 771

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4
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Supreme Court18 Feb 2009Allowed

Renuka Vs State of Karnataka and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 37 : (2009) CriLJ 2245 : (2009) 2 JT 602 : (2009) 4 KarLJ 135 : (2009) 43 OCR 60 : (2009) 2 PLJR 190 : (2009) 3 SCALE 77 : (2009) 14 SCC 345 : (2009) 2 SCR 623

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 245, 249, 258, 300Penal Code, 1860 (IPC) — Section 323, 341, 427, 447
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Supreme Court18 Feb 2009Allowed

Rampur Fertiliser Ltd. Vs Vigyan Chemicals Industries

Supreme Court Of India · (2009) 3 ALD 99 : (2009) AWC 1569 Supp : (2009) 3 JT 544 : (2009) 4 KCCR 2425 : (2009) 3 SCALE 115 : (2009) 12 SCC 234 : (2009) 2 SCR 650

Civil Procedure Code, 1908 (CPC) — Section 34Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 1, 10, 3, 4, 5
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Supreme Court18 Feb 2009Allowed

Commr. of Income Tax, Dibrugarh Vs Doom Dooma India Ltd.

Supreme Court Of India · (2009) 222 CTR 105 : (2009) 5 GLT 20 : (2009) 310 ITR 392 : (2009) 2 JT 581 : (2009) 3 SCALE 663 : (2009) 4 SCC 427 : (2009) 2 SCR 733 : (2009) 178 TAXMAN 261

Income Tax Act, 1961 — Section 10(1), 260A, 28, 30, 43DIncome Tax Rules, 1962 — Rule 8
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Supreme Court17 Feb 2009Allowed

Azhar Sultana Vs B. Rajamani and Others

Supreme Court Of India · AIR 2009 SC 2157 : (2009) AWC 1546 Supp : (2009) 4 KCCR 2671 : (2009) 3 LW 911 : (2009) 3 SCALE 159 : (2009) 2 SCR 537 : (2009) 3 UC 1941

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 8 Rule 9Evidence Act, 1872 — Section 120Specific Relief Act, 1963 — Section 16, 19, 20
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Supreme Court17 Feb 2009Allowed

Madan Mohan Mishra Vs Chandrika Pandey (Dead) by LRs.

Supreme Court Of India · (2009) 2 AWC 1135 Supp : (2009) 2 JT 617 : (2009) 3 SCC 720 : (2009) 2 SCR 590

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 31Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 49, 5, 5(2)
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