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Supreme Court Of India judgments, 2009

1,919 judgments · page 92 of 96

Supreme Court20 Jan 2009Dismissed

Munnilal Teli Vs State of M.P.

Supreme Court Of India · (2009) 1 ACR 674 : AIR 2009 SC 1759 : (2009) AIRSCW 1328 : (2009) CLT 608 : (2009) CriLJ 1590 : (2009) 1 JT 458(1) : (2009) 1 SCALE 668 : (2009) 11 SCC 395 : (2009) 1 SCR 393 : (2009) 1 Supreme 328

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Jan 2009Allowed

Fomento Resorts and Hotels Ltd. and Another Vs Minguel Martins and Others

Supreme Court Of India · (2009) 57 BLJR 711 : (2009) 4 BomCR 348 : (2009) 1 JT 470 : (2009) 1 SCALE 758 : (2009) 3 SCC 571 : (2009) 3 SCR 1 : (2009) 1 UJ 411

Constitution of India, 1950 — Article 48A, 51AGoa, Daman and Diu Town and Country Planning Act, 1974 — Section 17, 18, 19, 2(10), 20Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3
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Supreme Court20 Jan 2009Dismissed

Jagebar Ali @ Settu Vs State of Tamil Nadu

Supreme Court Of India · AIR 2009 SC 1774 : (2009) AIRSCW 1353 : (2009) 1 ALD(Cri) 918 : (2009) CriLJ 1711 : (2009) 2 JT 17 : (2009) 1 SCALE 674 : (2009) 11 SCC 108 : (2009) 1 SCR 407 : (2009) 1 Supreme 570

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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Supreme Court20 Jan 2009Allowed

Jai Singh and Others Vs Gurmej Singh

Supreme Court Of India · (2009) AIRSCW 3652 : (2010) 109 CLT 440 : (2009) 1 JT 550 : (2010) 1 OLR 500 : (2009) 4 PLJR 197 : (2009) 1 SCALE 679 : (2009) 15 SCC 747 : (2009) 1 SCR 413 : (2009) 1 UJ 370

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Pre-emption Act, 1913 — Section 15(1)(b)
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Supreme Court20 Jan 2009Allowed

R. Manjula Vs V. Raja

Supreme Court Of India · (2009) 2 AWC 1622 Supp : (2009) 2 BomCR 51 : (2009) 2 JT 111 : (2009) 1 SCALE 626 : (2009) 2 SCC 511 : (2009) 1 SCR 421

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Supreme Court20 Jan 2009Allowed

Daya Shankar Vs State of M.P.

Supreme Court Of India · (2009) 1 ACR 683 : AIR 2009 SC 1426 : (2010) AIRSCW 305 : (2009) AIRSCW 1328 : (2009) AIRSCW 5506 : (2009) AIRSCW 890 : (2009) 1 ALD(Cri) 901 : (2009) 2 JLJ 1 : (2009) 1 JT 458 : (2010) 1 OLR 380 : (2009) 1 OLR 523 : (2009) 1 SCALE 665 : (2009) 11 SCC 492

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Jan 2009Disposed Of

U.P. State Electricity Board and Another Vs Aziz Ahmad

Supreme Court Of India · (2009) 2 AWC 1623 Supp : (2009) 121 FLR 177 : (2009) 1 JT 553 : (2009) 2 LLJ 315 : (2009) 2 PLJR 131 : (2009) 1 SCALE 689 : (2009) 2 SCC 606 : (2009) 1 SCC(L&S) 418 : (2009) 2 SCR 373 : (2009) 2 SLJ 487 : (2009) 2 SLR 230 : (2009) 1 UJ 353

Constitution of India, 1950 — Article 14
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Supreme Court20 Jan 2009Dismissed

Mukhtiar Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2009 SC 1854 : (2009) AIRSCW 1475 : (2009) CriLJ 1744 : (2009) 1 JT 443 : (2009) 1 SCALE 655 : (2009) 11 SCC 257 : (2009) 1 SCR 361 : (2009) 1 Supreme 535

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Jan 2009Disposed Of

Baskar @ Kannan Vs State of Tamil Nadu

Supreme Court Of India · (2009) AIRSCW 3937 : (2009) 1 ALD(Cri) 921 : (2009) 1 JT 559 : (2009) 1 SCALE 671 : (2009) 11 SCC 793 : (2009) 1 SCR 400

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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Supreme Court19 Jan 2009Dismissed

Sipra Bhattacharyya Vs Dr. Apares Bhattacharyya

Supreme Court Of India · (2009) 2 AWC 1818 Supp : (2009) 5 BomCR 443 : (2009) 3 MPHT 184 : (2009) 1 SCALE 662 : (2009) 4 SCC 366

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
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