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Supreme Court Of India judgments, 2009

1,919 judgments · page 80 of 96

Supreme Court17 Feb 2009Allowed

State of Uttar Pradesh Vs Z.R. Siddiqui

Supreme Court Of India · (2009) 2 JT 605 : (2009) 2 UPLBEC 983

Uttar Pradesh Palika and Jal Sansthans Water Works Engineering (Centralised) Services Rules, 1966 — Rule 27, 3Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 27A
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Supreme Court17 Feb 2009DIsmissed

Sneh Gupta Vs Devi Sarup and Others

Supreme Court Of India · (2009) 2 AWC 1552 Supp : (2009) 2 JT 641 : (2010) 1 MhLj 293 : (2010) MPLJ 70 : (2009) 2 PLJR 168 : (2009) 6 SCC 194 : (2009) 2 SCR 553

Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 123Limitation Act, 1908 — Article 164
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Supreme Court17 Feb 2009Dismissed

Martin F. D''Souza Vs Mohd. Ishfaq

Supreme Court Of India · (2009) ACJ 1695 : AIR 2009 SC 2049 : (2009) 2 ALD 67 : (2009) 2 AWC 1220 Supp : (2009) 57 BLJR 985 : (2009) 3 BomCR 202 : (2009) 2 CompLJ 417 : (2009) 2 JT 486 : (2009) 2 LW 681 : (2009) 5 MLJ 510 : (2009) 154 PLR 1 : (2009) 2 RLW 1094 : (2009) 3 SCC 1 :

Constitution of India, 1950 — Article 21Consumer Protection Act, 1986 — Section 23Indian Medical Council Act, 1956 — Section 20A, 3, 33
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Supreme Court16 Feb 2009Dismissed

State of Punjab Vs Hari Singh and Others

Supreme Court Of India · AIR 2009 SC 1966 : (2009) AIRSCW 1596 : (2009) CLT 791 : (2009) 3 JT 607 : (2009) 3 KCCR 1733 : (2009) 2 PLJR 139 : (2009) 4 SCC 200 : (2009) 3 SCR 470

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 233(2), 243(1), 247Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54Penal Code, 1860 (IPC) — Section 363
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Supreme Court16 Feb 2009Dismissed

Tilak Raj Vs Baikunthi Devi (D) by LRs.

Supreme Court Of India · AIR 2009 SC 2136 : (2009) 3 ALD 23 : (2009) 4 AWC 3551 Supp : (2009) 4 BomCR 570 : (2009) 2 JT 629 : (2009) 3 SCALE 741 : (2010) 12 SCC 585 : (2009) 3 SCR 452 : (2009) 3 UC 1976

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 152Punjab Land Revenue Act, 1887 — Section 34
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Supreme Court13 Feb 2009Allowed

Ram Pal Singh and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 2009 SC 1723 : (2009) AIRSCW 1269 : (2009) 2 CGLJ 226 : (2009) CLT 735 : (2009) CriLJ 1553 : (2009) 2 JT 402 : (2009) 4 SCC 423 : (2009) 2 SCR 291 : (2009) 1 Supreme 649

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 120B, 302, 307
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Supreme Court13 Feb 2009Dismissed

Gopal Vs State of Rajasthan

Supreme Court Of India · AIR 2009 SC 1928 : (2009) AIRSCW 1538 : (2009) CLT 763 : (2009) 2 JT 419 : (2009) 5 KCCR 3375 : (2009) 1 RLW 483 : (2009) 2 SCALE 704 : (2009) 11 SCC 314 : (2009) 2 SCR 423

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 323, 498A
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