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Supreme Court Of India judgments, 2009

1,919 judgments · page 81 of 96

Supreme Court13 Feb 2009Allowed

Bihari Lal Rada Vs Anil Jain (Tinu) and Others

Supreme Court Of India · (2009) 2 JT 455 : (2009) 2 SCALE 559 : (2009) 4 SCC 1 : (2009) 3 SCR 251

Constitution of India, 1950 — Article 16(4), 243T, 334, 40Gujarat Municipalities Act, 1963 — Section 33Haryana Municipal Act, 1973 — Section 10, 10(1), 10(2), 10(4), 10(5)
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Supreme Court13 Feb 2009Allowed

State of M.P. Vs Abdul Kadir and Another

Supreme Court Of India · AIR 2009 SC 1801 : (2009) AIRSCW 1390 : (2009) CriLJ 1713 : (2009) 1 JLJ 275 : (2009) 2 JT 406 : (2009) 3 SCC 450 : (2009) 2 SCR 430 : (2009) 2 Supreme 135

Penal Code, 1860 (IPC) — Section 302, 304B, 307, 325, 394
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Supreme Court13 Feb 2009Dismissed

Buddhist Mission Dental College and Hospital Vs Bhupesh Khurana and Others

Supreme Court Of India · (2009) AIRSCW 3279 : (2009) 2 ALD 38 : (2010) 2 AWC 1663 Supp : (2009) 1 CLR 849 : (2009) 2 CompLJ 209 : (2009) 2 JT 379 : (2009) 3 MLJ 1342 : (2009) 1 RLW 422 : (2009) 2 SCALE 685 : (2009) 4 SCC 484 : (2009) 2 SCR 275 : (2009) 1 UC 465

Constitution of India, 1950 — Article 30, 30(1)Consumer Protection Act, 1986 — Section 2(1)Supreme Court Rules, 1966 — Order 20F
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Supreme Court13 Feb 2009Allowed

Chandrika Prasad Yadav Vs State of Bihar and Others

Supreme Court Of India · AIR 2009 SC 1719 : (2009) AIRSCW 1265 : (2009) 2 KLJ 426 : (2009) 2 SCALE 655 : (2009) 4 SCC 415 : (2009) 2 Supreme 113

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 366A, 380
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Supreme Court13 Feb 2009Dismissed

Gopika Chandrabhushan Saran and Another Vs XLO India Ltd. and Another

Supreme Court Of India · AIR 2009 SC 2032 : (2009) AIRSCW 1730 : (2009) 3 ALT(Cri) 345 : (2009) 148 CompCas 130 : (2009) 2 CompLJ 1 : (2009) 3 JT 431 : (2009) 3 SCALE 225 : (2009) 3 SCC 342 : (2009) 90 SCL 281 : (2009) 2 SCR 256 : (2009) 2 Supreme 251

Companies Act, 1956 — Section 538, 545, 630, 630(1)Constitution of India, 1950 — Article 21
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Supreme Court13 Feb 2009Disposed Of

UCO Bank and Another Vs Pradeep Kumar

Supreme Court Of India · (2009) 02 SC CK 0042

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
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Supreme Court12 Feb 2009Allowed

Vinodan Vs Vishwanathan

Supreme Court Of India · (2009) 3 ALT 29 : (2009) 4 JT 331 : (2009) 3 SCALE 189 : (2009) 4 SCC 66 : (2009) 3 SCR 100

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Supreme Court12 Feb 2009Disposed Of

State of U.P. Vs Sukhpal Singh and Others

Supreme Court Of India · AIR 2009 SC 1729 : (2009) AIRSCW 1277 : (2009) 57 BLJR 977 : (2009) CriLJ 1556 : (2009) 2 JT 714 : (2009) 4 SCC 385 : (2009) 3 SCR 24 : (2009) 2 UJ 756

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 313, 378, 386Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 396
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Supreme Court12 Feb 2009Dismissed

S.P. Devaraju Vs State of Karnataka

Supreme Court Of India · AIR 2009 SC 1725 : (2009) AIRSCW 1273 : (2009) 2 JT 408 : (2009) 3 KarLJ 177 : (2010) 1 OLR 791 : (2009) 12 SCC 676 : (2009) 2 SCR 308

Penal Code, 1860 (IPC) — Section 304, 307
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Supreme Court12 Feb 2009Dismissed

Tushar D. Bhatt Vs State of Gujarat and Another

Supreme Court Of India · (2009) 4 AWC 3929 Supp : (2009) 123 FLR 431 : (2009) 2 GLR 1563 : (2009) 2 JT 474 : (2009) 2 SCALE 501 : (2009) 11 SCC 678 : (2009) 2 SCC(L&S) 668 : (2009) 4 SCR 229 : (2009) 3 SLJ 88

Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6
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Supreme Court12 Feb 2009Allowed

State of U.P. Vs Sheo Lal and Others

Supreme Court Of India · AIR 2009 SC 1912 : (2009) AIRSCW 1512 : (2009) CriLJ 1762 : (2009) 3 JT 540 : (2009) 11 SCC 513 : (2009) 3 SCR 343 : (2009) 2 Supreme 99

Penal Code, 1860 (IPC) — Section 302, 323, 34, 354
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Supreme Court12 Feb 2009Disposed Of

CC (Preventive) Amritsar Vs Malwa Industries Ltd.

Supreme Court Of India · (2010) AIRSCW 225 : (2009) 162 ECR 169 : (2009) 235 ELT 214 : (2009) 2 JT 690 : (2009) 2 SCALE 466 : (2009) 12 SCC 735 : (2009) 2 SCR 120 : (2009) 7 Supreme 193 : (2009) 2 UJ 716

Central Excise Rules, 1944 — Rule 174, 174A, 192Central Excises and Salt Act, 1944 — Section 5A(1)Customs Act, 1962 — Section 12
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Supreme Court12 Feb 2009Allowed

Santokh Singh Vs State of Punjab

Supreme Court Of India · AIR 2009 SC 1923 : (2009) AIRSCW 1532 : (2009) CLT 745 : (2009) 2 JT 468 : (2009) 11 SCC 197 : (2009) 2 SCR 412 : (2009) 2 Supreme 118

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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