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Supreme Court Of India judgments, 2009

1,919 judgments · page 87 of 96

Supreme Court03 Feb 2009Allowed

State of Punjab Vs Ginder Singh

Supreme Court Of India · (2009) 2 ACR 2124 : AIR 2009 SC 1930 : (2009) AIRSCW 1545 : (2009) 3 JT 454 : (2009) 2 SCALE 446 : (2009) 11 SCC 353 : (2009) 2 SCR 891

Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court03 Feb 2009Dismissed

State of M.P. Vs Ramesh @ Chhinge and Others

Supreme Court Of India · (2009) AIRSCW 1552 : (2009) 2 JT 137 : (2009) 2 SCALE 128 : (2009) 1 SCR 818 : (2009) 1 Supreme 772

Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Feb 2009Allowed

Ajab Singh and Others Vs Antram and Others

Supreme Court Of India · (2010) 2 ALT 7 : (2009) 2 AWC 1544 Supp : (2009) 2 JT 174 : (2009) 3 SCALE 99 : (2009) 11 SCC 53 : (2009) 1 SCR 836

Limitation Act, 1963 — Section 5, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 341
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Supreme Court03 Feb 2009Allowed

Jitendra Panchal Vs Intelligence Officer, NCB and Another

Supreme Court Of India · AIR 2009 SC 1938 : (2009) AIRSCW 1559 : (2009) 57 BLJR 816 : (2009) 2 JT 267 : (2009) 1 RLW 853 : (2009) 2 SCALE 202 : (2009) 3 SCC 57 : (2009) 1 SCR 842 : (2009) 1 Supreme 777 : (2009) 2 UJ 562

Code Of Criminal Procedure, 1973 — Section 2, 221, 221(1), 221(2), 300, 403Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 12, 20, 23, 24, 27A, 29, 67General Clauses Act, 1897 — Section 3
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Supreme Court03 Feb 2009Allowed

Ashok Kumar Vs State of U.P. and Another

Supreme Court Of India · (2009) 1 ACR 839 : AIR 2009 SC 1921 : (2009) AIRSCW 1529 : (2009) 2 JT 211 : (2009) 2 SCALE 138 : (2009) 11 SCC 392 : (2009) 1 SCR 726 : (2009) 1 Supreme 774

Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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Supreme Court03 Feb 2009Dismissed

Dalbir Singh Vs State of U.P. and Others

Supreme Court Of India · (2009) 2 ACR 2120 : AIR 2009 SC 1674 : (2009) AIRSCW 1202 : (2009) CLT 527 : (2009) CriLJ 1543 : (2009) 2 JT 145 : (2009) 4 RLW 2949 : (2009) 2 SCALE 188 : (2009) 11 SCC 376 : (2009) 1 SCR 824 : (2009) 1 Supreme 739 : (2009) 2 UJ 628

Constitution of India, 1950 — Article 20(3), 21, 22Penal Code, 1860 (IPC) — Section 306, 330, 342
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Supreme Court03 Feb 2009Allowed

Mohabbat and Others Vs State of M.P.

Supreme Court Of India · (2009) 1 ACR 821 : AIR 2009 SC 1893 : (2009) AIRSCW 1486 : (2009) 57 BLJR 1227 : (2009) CriLJ 1752 : (2009) 2 JT 169 : (2009) 2 SCALE 133 : (2009) 13 SCC 630 : (2009) 1 SCR 883 : (2009) 1 Supreme 747 : (2009) 3 UJ 1222

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court02 Feb 2009Disposed Of

State of West Bengal and Others Vs Banibrata Ghosh and Others

Supreme Court Of India · AIR 2009 SC 1845 : (2009) 3 ALD 28 : (2009) 2 CALLT 40 : (2009) 121 FLR 220 : (2009) 2 JT 159 : (2009) 2 SCALE 170 : (2009) 3 SCC 250 : (2009) 1 SCC(L&S) 638 : (2009) 2 SCR 790 : (2009) 5 SLR 1

Rules for Management of Recognized Non-Government Institutions (Aided and Unaided), 1969 — Rule 28(i)
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Supreme Court02 Feb 2009Allowed

State of M.P. Vs Kashiram and Others

Supreme Court Of India · AIR 2009 SC 1642 : (2009) AIRSCW 1125 : (2009) 57 BLJR 1216 : (2009) 2 CGLJ 330 : (2009) CLT 522 : (2009) CriLJ 1530 : (2009) 2 JT 140 : (2011) 1 KLJ 27 : (2009) 2 SCALE 118 : (2009) 4 SCC 26 : (2009) 1 SCR 806 : (2009) 3 UJ 1141

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 326
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Supreme Court30 Jan 2009Dismissed

Surendra Kumar Bhatia Vs Kanhaiya Lal and Others

Supreme Court Of India · (2009) AIRSCW 979 : (2009) AIRSCW 1590 : (2009) 2 ALT(Cri) 1 : (2009) 2 JT 1 : (2009) 42 OCR 706 : (2009) 2 PLJR 185 : (2009) 3 RLW 2744 : (2009) 2 SCALE 80 : (2009) 12 SCC 184 : (2009) 2 SCR 774 : (2009) 1 Supreme 58 : (2009) 5 Supreme 485 : (2009) 2 UJ

Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 10, 11, 11(2), 12, 13Penal Code, 1860 (IPC) — Section 19, 420, 467, 468, 471
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