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Supreme Court Of India judgments

59,848 judgments · page 1,010 of 2,993

Supreme Court26 Aug 2009Dismissed

State of Rajasthan Vs Naresh @ Ram Naresh

Supreme Court Of India · (2010) 1 ALT(Cri) 126 : (2010) CriLJ 1928 : (2009) 11 JT 109 : (2010) 1 NCC 349 : (2009) 11 SCALE 669 : (2009) 9 SCC 368 : (2009) 14 SCR 589

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394
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Supreme Court26 Aug 2009Dismissed

Jarnail Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 2010 SC 3699 : (2009) CLT 1666 : (2009) 11 JT 282 : (2009) 12 SCALE 47 : (2009) 9 SCC 719 : (2009) 13 SCR 774

Indian Penal Code, 1860 — Section 120B, 148, 149, 201, 302, 307, 323, 336, 342, 364, 506Arms Act, 1959 — Section 25, 27, 30, 54, 59
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Supreme Court25 Aug 2009

Gurmukh Singh Vs State of Haryana

Supreme Court Of India · (2010) CriLJ 450 : (2009) 11 JT 117 : (2009) 11 SCALE 688 : (2009) 15 SCC 635

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
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Supreme Court25 Aug 2009Allowed

Ramesh and Another Vs State of U.P.

Supreme Court Of India · AIR 2009 SC 2741 : (2009) AIRSCW 5462 : (2010) 1 CGLJ 212 : (2009) CriLJ 4432 : (2009) 11 JT 117(1) : (2009) 11 SCALE 667 : (2009) 15 SCC 513 : (2009) 14 SCR 562 : (2009) 6 Supreme 384 : (2009) 3 UC 1846

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court25 Aug 2009Dismissed

Shanti Sports Club and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 433 : (2010) 1 ALLMR 911 : (2010) 1 AWC 253 Supp : (2009) 11 JT 311 : (2009) 11 SCALE 731 : (2009) 15 SCC 705 : (2009) 14 SCR 710 : (2009) 9 UJ 4025

Constitution of India, 1950 — Article 14, 166, 166(1), 166(2), 166(3)Contempt of Courts Act, 1971 — Section 2Delhi Development Act, 1957 — Section 11(A)
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Supreme Court25 Aug 2009Allowed

Om Prakash @ Baba Vs State of Rajasthan

Supreme Court Of India · (2009) 12 JT 409 : (2010) 1 NCC 105 : (2009) 44 OCR 663 : (2009) 12 SCALE 561 : (2009) 10 SCC 632 : (2009) 14 SCR 289 : (2010) 1 UC 429

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20(B), 8
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Supreme Court24 Aug 2009Allowed

Indian Oil Corporation Ltd. and Others Vs Raja Transport (P) Ltd.

Supreme Court Of India · (2010) 2 AWC 1332 Supp : (2009) 11 JT 450 : (2009) 8 MLJ 985 : (2009) 11 SCALE 672 : (2009) 8 SCC 520 : (2009) 13 SCR 510 : (2009) 9 UJ 4269

Arbitration Act, 1940 — Section 20, 5Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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Supreme Court24 Aug 2009Partly Allowed

Commissioner of Income Tax, Delhi Vs Atul Mohan Bindal

Supreme Court Of India · (2009) 225 CTR 248 : (2009) 317 ITR 1 : (2009) 11 JT 465 : (2009) 11 SCALE 592 : (2009) 9 SCC 589 : (2009) 13 SCR 464 : (2009) 183 TAXMAN 444 : (2009) 9 UJ 4172

Central Excise Rules, 1944 — Rule 173Q, 96ZO, 96ZQ, 96ZQ(5)Central Excises and Salt Act, 1944 — Section 10(10B), 10B, 11A, 11A(2), 11ACIncome Tax Act, 1961 — Section 143, 260A, 271(1), 276
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Supreme Court24 Aug 2009Dismissed

Consumer Education and Research Society Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 11 JT 426 : (2010) 8 MLJ 1420 : (2009) 11 SCALE 708 : (2009) 9 SCC 648 : (2009) 13 SCR 664 : (2009) 9 UJ 4214

Constitution Of India, 1950 — Article 14, 32, 101, 101(3), 101(3)(a), 101(3)(b), 101(4), 102, 102(1), 102(1)(a), 103, 103(1), 104, 111, 190, 190(3), 190(3)(a), 191, 191(1), 191(1)(e), 192, 192(1), 192(2), 193Government Of India Act, 1935 — Section 26(1)(a)Parliament (Prevention Of Disqualification) Act, 1950 — Section 2
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Supreme Court24 Aug 2009Dismissed

V. Kannan Vs State represented by The Inspector of Police

Supreme Court Of India · (2010) 1 ACR 799 : AIR 2010 SC 166 : (2009) 2 ALD(Cri) 726 : (2009) 3 ALT(Cri) 464 : (2009) 11 JT 4 : (2009) 11 SCALE 858 : (2009) 9 SCC 87 : (2009) 13 SCR 540

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(1), 13(2), 7
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Supreme Court24 Aug 2009Allowed

Chairman cum Managing Director, Coal India Limited and Another Vs Mukul Kumar Choudhuri and Others

Supreme Court Of India · AIR 2010 SC 75 : (2009) AIRSCW 5596 : (2009) 123 FLR 601 : (2009) 11 JT 472 : (2009) 4 LLJ 672 : (2010) 1 PLJR 19 : (2009) 11 SCALE 608 : (2009) 15 SCC 620 : (2009) 13 SCR 487 : (2009) 7 SLR 546 : (2009) 7 SLR 251 : (2009) 9 UJ 4097

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 29Constitution of India, 1950 — Article 136, 14, 19, 21, 226
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Supreme Court21 Aug 2009Allowed

Food Corporation of India Vs State of Punjab

Supreme Court Of India · (2009) 241 ELT 5 : (2009) 12 JT 437 : (2009) 11 SCALE 569 : (2009) 9 SCC 188 : (2009) 13 SCR 456 : (2009) 12 Vat Reporter 89 : (2009) 24 VST 598

Punjab General Sales Tax Act, 1948 — Section 11(2), 22(1), 22(2)
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