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COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 95 of 96

Supreme Court12 Jan 2009Allowed

State of U.P. Vs Sukhpal Singh and Others

Supreme Court Of India · (2009) 01 SC CK 0044

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 Jan 2009Disposed Of

State of H.P. Vs Ram Krishan

Supreme Court Of India · (2009) 1 ACR 494 : (2009) AIRSCW 616 : (2009) 1 ALT(Cri) 345 : (2009) CriLJ 1138 : (2009) 1 JT 344 : (2009) 1 SCALE 324 : (2009) 11 SCC 327 : (2009) 1 SCR 132 : (2009) 1 Supreme 186

Penal Code, 1860 (IPC) — Section 302, 323, 34, 427, 452
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Supreme Court09 Jan 2009Allowed

Ashok Kumar Mittal Vs Ram Kumar Gupta and Another

Supreme Court Of India · (2009) AIRSCW 621 : (2009) 1 ALT 50 : (2009) 1 AWC 551 Supp : (2009) 1 CTC 648 : (2009) 1 JT 382 : (2009) 1 KLT 398 : (2009) 2 OLR 47 : (2009) 1 SCALE 321 : (2009) 2 SCC 656 : (2009) 1 SCR 125 : (2009) 1 UC 498 : (2009) 2 UJ 683

Civil Procedure Code, 1908 (CPC) — Section 35, 35AConstitution of India, 1950 — Article 136
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Supreme Court09 Jan 2009Dismissed

Rajender Singh and Another Vs State of Haryana

Supreme Court Of India · (2009) 1 ACR 746 : AIR 2009 SC 1734 : (2009) AIRSCW 1285 : (2009) 1 ALT(Cri) 387 : (2009) 57 BLJR 787 : (2009) CriLJ 1561 : (2009) 1 JT 186 : (2009) 1 SCALE 344 : (2009) 11 SCC 382 : (2009) 1 SCR 108 : (2009) 1 Supreme 400 : (2009) 2 UJ 531

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 302, 34, 342, 376
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Supreme Court09 Jan 2009Allowed

Alkapuri Co-operative Housing Society Ltd. Vs Jayantibhai Naginbhai (deceased) Thr. LRs.

Supreme Court Of India · AIR 2009 SC 1948 : (2009) AIRSCW 1572 : (2009) AWC 1607 Supp : (2009) 2 BomCR 42 : (2009) 2 GLH 609 : (2009) 2 GLR 1579 : (2009) 3 KCCR 1521 : (2009) 3 RLW 2136 : (2009) 1 SCALE 642 : (2009) 3 SCC 467 : (2009) 1 SCR 157 : (2009) 1 UC 411 : (2009) 2 UJ 595

Bombay Provincial Municipal Corporations Act, 1949 — Section 487Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), Order 6 Rule 17
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Supreme Court09 Jan 2009Dismissed

Suraj Singh Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2009) 01 SC CK 0009

Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 5, 7
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Supreme Court07 Jan 2009Allowed

Brindaban Das and Others Vs State of West Bengal

Supreme Court Of India · (2009) 1 ACR 325 : AIR 2009 SC 1248 : (2009) AIRSCW 556 : (2009) 1 ALD(Cri) 485 : (2009) 1 ALT(Cri) 266 : (2009) 2 CALLT 31 : (2009) CLT 574 : (2009) CriLJ 1129 : (2009) 1 JT 181 : (2009) 2 RLW 1727 : (2009) 1 SCALE 424 : (2009) 3 SCC 329 : (2009) 1 SCR 8

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 319, 438, 439Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
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Supreme Court07 Jan 2009Allowed

Prem Kanwar Vs State of Rajasthan

Supreme Court Of India · (2009) 1 ACR 333 : AIR 2009 SC 1242 : (2009) AIRSCW 536 : (2009) 57 BLJR 777 : (2009) 2 CGLJ 118 : (2009) CLT 537 : (2009) CriLJ 1123 : (2009) 1 JT 197 : (2009) 2 RLW 1714 : (2009) 1 SCALE 230 : (2009) 3 SCC 726 : (2009) 1 SCR 37 : (2009) 1 Supreme 85 : (

Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 30, 304, 304B, 306, 498A
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Supreme Court07 Jan 2009Allowed

Neku Khan and Others Vs State of Rajasthan

Supreme Court Of India · (2009) 1 ACR 324 : AIR 2009 SC 1954 : (2009) AIRSCW 1581 : (2009) 2 ALT(Cri) 71 : (2009) 1 JT 194 : (2009) 1 SCALE 371 : (2009) 11 SCC 86 : (2009) 1 SCR 70 : (2009) 1 Supreme 263

Penal Code, 1860 (IPC) — Section 147, 149, 323, 342, 366
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