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Supreme Court Of India judgments, 2009

1,919 judgments · page 8 of 96

Supreme Court10 Nov 2009Allowed

Gajula Surya Prakasarao Vs State of Andhra Pradesh

Supreme Court Of India · (2009) 3 ACR 3429 : (2010) 1 ALD(Cri) 289 : (2010) CLT 295 : (2010) CriLJ 2102 : (2009) 14 JT 203 : (2010) 1 OLR 25 : (2009) 13 SCALE 656 : (2010) 1 SCC 88 : (2009) 15 SCR 789 : (2009) 10 UJ 4737

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164Evidence Act, 1872 — Section 155, 157, 32
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Supreme Court09 Nov 2009Dismissed

Som Datt Builders Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) 1 AWC 1039 Supp : (2009) 14 JT 344 : (2009) 4 KLT 638 : (2010) 1 MLJ 107 : (2009) 4 PLJR 207 : (2009) 13 SCALE 642 : (2010) 1 SCC 311 : (2009) 16 SCR 772 : (2009) 10 UJ 4936 : (2010) 1 WLN 9

Constitution Of India, 1950 — Article 136Uttar Pradesh Minor Minerals (Concession) Rules, 1963 — Rule 2(5), 2(7)Mines And Minerals (Development And Regulation) Act, 1957 — Section 3, 3(d), 3(e), 15
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Supreme Court09 Nov 2009Allowed

Faridan Vs State of U.P.

Supreme Court Of India · (2010) 6 ALT 27 : (2010) 3 AWC 2531 Supp : (2009) 123 FLR 1106 : (2009) 14 JT 209 : (2010) 1 LLJ 251 : (2009) 13 SCALE 655 : (2010) 1 SCC 497 : (2009) 6 SLR 482

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Supreme Court09 Nov 2009Dismissed

Director, Fisheries Terminal Division Vs Bhikubhai Meghajibhai Chavda

Supreme Court Of India · AIR 2010 SC 1236 : (2010) AIRSCW 542 : (2010) 10 AWC 1749 Supp : (2009) 123 FLR 875 : (2010) 1 GLR 731 : (2010) 1 LLJ 3 : (2010) 1 MLJ 130 : (2010) MPLJ 30 : (2010) 157 PLR 243 : (2009) 13 SCALE 636 : (2010) 1 SCC(L&S) 1 : (2009) 15 SCR 761 : (2009) 6 SLR

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25A, 25B, 25B(2), 25C
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Supreme Court06 Nov 2009Disposed Of

Naimuddin Vs State of West Bengal

Supreme Court Of India · (2009) 3 ACR 3390 : AIR 2010 SC 505 : (2010) CriLJ 392 : (2009) 14 JT 419 : (2009) 13 SCALE 605 : (2010) 1 SCC 123 : (2009) 15 SCR 609

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
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Supreme Court06 Nov 2009Allowed

Jameel Vs State of U.P.

Supreme Court Of India · (2009) 3 ACR 3455 : (2010) CLT 271 : (2010) CriLJ 2106 : (2009) 14 JT 415 : (2010) 1 PLJR 187 : (2009) 13 SCALE 578 : (2010) 12 SCC 532 : (2011) 1 SCC(Cri) 582 : (2009) 15 SCR 712 : (2009) 3 UC 1779 : (2009) 10 UJ 4964

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 308, 320, 323, 324, 325
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Supreme Court06 Nov 2009Dismissed

Satwati Deswal Vs State of Haryana and Others

Supreme Court Of India · (2009) 4 AWC 3996 Supp : (2009) 123 FLR 1092 : (2009) 14 JT 1 : (2009) 8 MLJ 988 : (2010) 157 PLR 387 : (2009) 13 SCALE 599 : (2010) 1 SCC 126 : (2010) 1 SCC(L&S) 12 : (2009) 15 SCR 697 : (2009) 6 SLR 441

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Supreme Court06 Nov 2009Allowed

Md. Ankoos and Others Vs The Public Prosecutor, High Court of A.P.

Supreme Court Of India · (2009) 3 ACR 3488 : AIR 2010 SC 566 : (2010) 1 ALD(Cri) 483 : (2009) 57 BLJR 2852 : (2010) CLT 222 : (2010) CriLJ 861 : (2009) 14 JT 6 : (2010) 1 OLR 556 : (2010) 1 PLJR 40 : (2009) 13 SCALE 584 : (2010) 1 SCC 94 : (2009) 15 SCR 616 : (2009) 10 UJ 4781

Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 161(3), 162, 172Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 120B, 148, 149, 302
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Supreme Court06 Nov 2009Dismissed

Jayabalan Vs U.T. of Pondicherry

Supreme Court Of India · (2009) 3 ACR 3393 : (2010) AIRSCW 419 : (2010) CriLJ 2234 : (2010) 3 GLT 37 : (2009) 14 JT 401 : (2009) 13 SCALE 614 : (2010) 1 SCC 199 : (2009) 15 SCR 736 : (2009) 7 Supreme 270 : (2009) 10 UJ 4750

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386, 417Penal Code, 1860 (IPC) — Section 302
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Supreme Court06 Nov 2009Dismissed

Rasiklal Dalpatram Thakkar Vs State of Gujarat and Others

Supreme Court Of India · (2009) 3 ACR 3384 : AIR 2010 SC 715 : (2010) CLT 586 : (2010) CriLJ 884 : (2010) 1 OLR 231 : (2010) 2 RLW 1218 : (2009) 13 SCALE 628 : (2010) 1 SCC 1 : (2009) 15 SCR 722 : (2010) 1 UC 87 : (2009) 10 UJ 4771

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(2), 156(3), 181(4)
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Supreme Court06 Nov 2009Allowed

Ashok Kumar Sharma Vs Oberoi Flight Services

Supreme Court Of India · AIR 2010 SC 502 : (2009) 4 AWC 3993 Supp : (2009) 14 JT 3 : (2009) 4 LLJ 732 : (2009) 8 MLJ 1161 : (2009) 4 PLJR 191 : (2009) 13 SCALE 602 : (2010) 1 SCC 142 : (2010) 1 SCC(L&S) 20 : (2009) 15 SCR 602 : (2009) 6 SLR 448 : (2009) 10 UJ 4745

Industrial Disputes Act, 1947 — Section 25F
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Supreme Court05 Nov 2009Dismissed

Jaswant Singh and Others Vs State of Punjab

Supreme Court Of India · (2009) 3 ACR 3380 : AIR 2010 SC 894 : (2010) 1 ALT(Cri) 355 : (2010) CLT 199 : (2010) CriLJ 41 : (2009) 14 JT 149 : (2010) 1 NCC 270 : (2010) OLR 199 : (2009) 13 SCALE 554 : (2009) 3 UC 1772

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 366, 376
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Supreme Court05 Nov 2009Disposed Of

Haribhai Lakhmanbhai Seedhav Vs State of Gujarat and Others

Supreme Court Of India · AIR 2010 SC 599 : (2010) 2 GLH 97 : (2010) 97 GLH 2 : (2010) 2 GLR 953 : (2009) 14 JT 468 : (2009) 13 SCALE 558 : (2010) 12 SCC 570

Gujarat Agricultural Lands Ceiling Act, 1960 — Section 19, 21(2), 38, 7, 8Gujarat Agricultural Lands Ceilings Rules, 1961 — Rule 10
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