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Supreme Court Of India judgments

59,848 judgments · page 1,012 of 2,993

Supreme Court17 Aug 2009Allowed

Pannayar Vs State of T. Nadu by Inspector of Police

Supreme Court Of India · (2010) 1 ACR 751 : AIR 2010 SC 85 : (2009) AIRSCW 5608 : (2010) 1 CGLJ 342 : (2009) CriLJ 4454 : (2009) 10 JT 461 : (2009) NCC 897 : (2009) 44 OCR 615 : (2009) 2 OLR 741 : (2009) 11 SCALE 504 : (2009) 9 SCC 152 : (2009) 14 SCR 367

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392, 397
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Supreme Court17 Aug 2009Allowed

State of U.P. and Another Vs Man Mohan Nath Sinha and Another

Supreme Court Of India · AIR 2010 SC 137 : (2010) 1 ALLMR 426 : (2009) 123 FLR 162 : (2009) 12 JT 479 : (2009) 11 SCALE 377 : (2009) 8 SCC 310 : (2009) 2 SCC(L&S) 435 : (2009) 14 SCR 348 : (2010) 1 SLJ 236 : (2009) 8 SLR 522

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court13 Aug 2009Disposed Of

Reeta Nag Vs State of West Bengal and Others

Supreme Court Of India · (2010) AIRSCW 476 : (2009) 57 BLJR 2945 : (2010) CriLJ 2245 : (2009) 4 PLJR 169 : (2009) 11 SCALE 395 : (2009) 9 SCC 129 : (2009) 14 SCR 276 : (2009) 8 UJ 3984

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2), 173, 173(2), 173(6)Penal Code, 1860 (IPC) — Section 120B, 467, 468
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Supreme Court13 Aug 2009Dismissed

Halappa and Others Vs State of Karnataka

Supreme Court Of India · (2010) 1 ALT(Cri) 59 : (2009) 44 OCR 621 : (2009) 11 SCALE 502 : (2009) 9 SCC 366

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324, 34, 504Probation of Offenders Act, 1958 — Section 4
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Supreme Court12 Aug 2009Dismissed

Lal Chand Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2010 SC 170 : (2009) 6 ALD 66 : (2009) 171 DLT 299 : (2009) 11 JT 490 : (2009) 11 SCALE 627 : (2009) 15 SCC 769 : (2009) 13 SCR 622

Delhi Municipal Corporation Act, 1957 — Section 507Land Acquisition Act, 1894 — Section 11, 23, 25, 4(1), 51Stamp Act, 1899 — Section 47A, 47A(1), 47A(2)
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Supreme Court11 Aug 2009Allowed

Bhoopat Singh Vs J.B. Katariya

Supreme Court Of India · (2009) 08 SC CK 0143

Penal Code, 1860 (IPC) — Section 300, 302, 323, 34, 342Prevention of Corruption Act, 1988 — Section 13, 7
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Supreme Court11 Aug 2009Allowed

State of Punjab Vs Rajinder Singh

Supreme Court Of India · AIR 2010 SC 1428 : (2010) AIRSCW 609 : (2010) 2 CALLT 1 : (2009) 12 JT 277 : (2010) 3 RLW 2542 : (2009) 12 SCALE 174 : (2009) 15 SCC 612 : (2009) 14 SCR 609

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court11 Aug 2009Allowed

Amar Nath Shukla Vs State of Uttaranchal

Supreme Court Of India · (2010) 1 ACR 749 : (2010) 1 ALD(Cri) 222 : (2009) 10 JT 315 : (2009) NCC 874 : (2009) 44 OCR 367 : (2009) 11 SCALE 48 : (2009) 9 SCC 390

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 323, 436
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Supreme Court11 Aug 2009Dismissed

G.V. Sreerama Reddy and Another Vs Returning Officer and Others

Supreme Court Of India · AIR 2010 SC 133 : (2009) 10 JT 316 : (2009) 6 KarLJ 422 : (2010) 1 PLJR 10 : (2009) 11 SCALE 432 : (2009) 8 SCC 736 : (2009) 14 SCR 245 : (2009) 8 UJ 3856

Civil Procedure Code, 1908 (CPC) — Section 100(1), 101Representation of the People Act, 1951 — Section 116A, 81, 81(1), 86(1)
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Supreme Court10 Aug 2009Dismissed

Chitresh Kumar Chopra Vs State (Govt. of NCT of Delhi)

Supreme Court Of India · (2009) 3 ACR 2608 : AIR 2010 SC 1446 : (2010) AIRSCW 645 : (2009) CLT 1619 : (2009) 162 DLT 257 : (2009) 10 JT 698 : (2009) 4 PLJR 174 : (2010) 3 RLW 2483 : (2009) 11 SCALE 24 : (2009) 16 SCC 605 : (2009) 13 SCR 230

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 107, 306, 34
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Supreme Court07 Aug 2009Allowed

Malay Kumar Ganguly Vs Dr. Sukumar Mukherjee and Others

Supreme Court Of India · AIR 2010 SC 1162 : (2010) AIRSCW 769 : (2010) 2 ALD(Cri) 1 : (2009) 3 ALT(Cri) 354 : (2009) 3 CPJ 17 : (2009) 10 JT 256 : (2009) 44 OCR 373 : (2009) 4 RLW 3625 : (2009) 10 SCALE 675 : (2009) 9 SCC 221 : (2010) 2 SCC(Cri) 299 : (2009) 13 SCR 1

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(4), Order 1 Rule 9, Order 18 Rule 4Constitution of India, 1950 — Article 136, 21Consumer Protection Act, 1986 — Section 12, 13, 13(4), 14, 22<
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