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Supreme Court Of India judgments, 2009

1,919 judgments · page 84 of 96

Supreme Court10 Feb 2009Allowed

State of U.P. Vs Banne @ Baijnath and Others

Supreme Court Of India · (2009) 2 ACR 2126 : (2009) CriLJ 2234 : (2009) 3 JT 552 : (2009) 3 SCALE 35 : (2009) 4 SCC 271

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 378, 386, 417Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 308
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Supreme Court09 Feb 2009Allowed

Dhuk Singh Vs State of Rajasthan and Another

Supreme Court Of India · (2009) AIRSCW 4012 : (2009) AIRSCW 3712 : (2009) 3 JT 510 : (2009) 1 RLW 502 : (2009) 2 SCALE 553 : (2009) 11 SCC 369 : (2009) 1 SCR 1086

Criminal Procedure Code, 1973 (CrPC) — Section 169, 319
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Supreme Court09 Feb 2009Allowed

Karnataka Power Transmission Corpn. and Another Vs Ashok Iron Works Pvt. Ltd. H.V. Balachandra Rao Vs Karnataka Power Transmission Corpn. and Another

Supreme Court Of India · AIR 2009 SC 1905 : (2009) AIRSCW 1502 : (2009) 3 ALD 49 : (2009) 2 ALT 50 : (2009) 2 AWC 1154 Supp : (2009) 2 JT 447 : (2009) 3 KarLJ 353 : (2009) 3 MLJ 504 : (2010) MPLJ 519 : (2009) 2 SCALE 337 : (2009) 3 SCC 240 : (2009) 1 SCR 1109 : (2009) 1 Supreme 7

Constitution of India, 1950 — Article 366Consumer Protection Act, 1986 — Section 2(1), 3Electricity (Supply) Act, 1948 — Section 49
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Supreme Court09 Feb 2009Allowed

A.P.S.R.T.C. Vs Reg. Transport Authority, Ananthapur and Another

Supreme Court Of India · AIR 2009 SC 1980 : (2009) AIRSCW 1625 : (2009) 2 ALT 62 : (2009) 2 AWC 1161 Supp : (2009) 7 JT 23 : (2009) 2 SCALE 720 : (2009) 3 SCC 436 : (2009) 1 SCR 1068

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Motor Vehicles Act, 1988 — Section 68(3)
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Supreme Court09 Feb 2009Disposed Of

Komal Vs State of M.P.

Supreme Court Of India · AIR 2009 SC 1958 : (2009) AIRSCW 1586 : (2009) 2 SCALE 479 : (2009) 11 SCC 55 : (2009) 1 SCR 1142 : (2009) 2 Supreme 25

Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
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Supreme Court09 Feb 2009Disposed Of

Anil Ari Vs State of West Bengal

Supreme Court Of India · (2009) 1 ACR 842 : AIR 2009 SC 1564 : (2009) AIRSCW 1090 : (2009) CriLJ 1328 : (2009) 2 JT 339 : (2009) 2 SCALE 321 : (2009) 11 SCC 363 : (2009) 1 SCR 1058

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 201, 302, 34, 342
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Supreme Court09 Feb 2009Allowed

Ravindra Shalik Naik and Others Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 1709 : (2009) AIRSCW 1249 : (2009) CLT 680 : (2009) CriLJ 1549 : (2009) 2 JT 334 : (2009) 2 SCALE 354 : (2009) 12 SCC 257 : (2009) 1 SCR 1080 : (2009) 1 Supreme 654

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
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Supreme Court09 Feb 2009Dismissed

Prasad @ Hari Prasad Acharya Vs State of Karnataka

Supreme Court Of India · AIR 2009 SC 1911 : (2009) AIRSCW 1510 : (2009) CLT 733 : (2009) CriLJ 1761 : (2011) 6 JT 332 : (2009) OLR 733 : (2009) 3 SCC 174 : (2009) 1 SCR 1089 : (2009) 1 Supreme 815

Penal Code, 1860 (IPC) — Section 34, 376(2), 447, 506
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Supreme Court09 Feb 2009Dismissed

Special Land Acquisition officer, U.K. Project Vs Mahaboob and Another

Supreme Court Of India · (2009) AIRSCW 3323 : (2009) AWC 1947 Supp : (2009) 7 JT 210 : (2009) 5 KarLJ 193 : (2009) 5 KCCR 3153 : (2009) 4 MLJ 137 : (2009) 3 SCALE 263 : (2009) 14 SCC 54 : (2009) 2 SCR 881

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 18(1), 4(1)Limitation Act, 1963 — Section 5
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