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Supreme Court Of India judgments

59,848 judgments · page 1,013 of 2,993

Supreme Court07 Aug 2009Allowed

Sudhir Shantilal Mehta Vs C.B.I.

Supreme Court Of India · (2010) 155 CompCas 339 : (2009) 10 JT 554 : (2009) 11 SCALE 217 : (2009) 8 SCC 1 : (2009) 96 SCL 403 : (2009) 13 SCR 682

Banking Regulation Act, 1949 — Section 21, 35A, 36(1), 6(1)Constitution of India, 1950 — Article 13, 366(10)Criminal Procedure Code, 1973 (CrPC) — Section 6
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Supreme Court07 Aug 2009

R. Venkatakrishnan Vs Central Bureau of Investigation

Supreme Court Of India · AIR 2010 SC 1812 : (2010) 2 ALD(Cri) 208 : (2009) 10 JT 597 : (2009) 11 SCALE 102 : (2009) 11 SCC 737 : (2009) 96 SCL 143 : (2009) 13 SCR 762

Banking Regulation Act, 1949 — Section 35, 35A, 45(7), 46, 46(4)Criminal Procedure Code, 1973 (CrPC) — Section 313, 4, 5Evidence Act, 1872 — Section 114, 163
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Supreme Court07 Aug 2009

Mir Nagvi Askari Vs C.B.I.

Supreme Court Of India · AIR 2010 SC 528 : (2010) 1 ALT(Cri) 300 : (2009) 11 JT 191 : (2009) 11 SCALE 174 : (2009) 15 SCC 643 : (2009) 96 SCL 248 : (2009) 13 SCR 124

Penal Code, 1860 (IPC) — Section 109, 120, 120A, 120B, 21Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3(2)
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Supreme Court07 Aug 2009Dismissed

Action Committee, Un-Aided Pvt. Schools and Others Vs Director of Education, Delhi and Others

Supreme Court Of India · (2009) 108 CLT 842 : (2009) 162 DLT 50 : (2009) 11 JT 383 : (2010) 1 MLJ 83 : (2009) 2 OLR 665 : (2009) 11 SCALE 77 : (2009) 10 SCC 1 : (2009) 12 SCR 631 : (2009) 7 SLR 4

Constitution of India, 1950 — Article 137, 141, 19, 19(1), 19(6)Delhi Municipal Corporation Act, 1957 — Section 115(4)Delhi School Education Act, 1973 — Section 17(1), 17(2), 17(3), 18, 18(4)
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Supreme Court07 Aug 2009Disposed Of

Maniben Vs State of Gujarat

Supreme Court Of India · (2009) 3 ACR 2604 : AIR 2010 SC 1261 : (2010) AIRSCW 570 : (2009) 2 ALD(Cri) 797 : (2010) 1 GLR 662 : (2009) 12 JT 82 : (2009) 44 OCR 369 : (2009) 10 SCALE 654 : (2009) 8 SCC 796 : (2009) 12 SCR 753 : (2009) 5 Supreme 700

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court07 Aug 2009Allowed

Bhavesh Jayanti Lakhani Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 3 ALT(Cri) 472 : (2009) 2 DMC 292 : (2009) 11 JT 279 : (2009) 11 SCALE 467 : (2009) 9 SCC 551 : (2009) 12 SCR 861

Civil Procedure Code, 1908 (CPC) — Section 13, 44AConstitution of India, 1950 — Article 14, 19, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 105A, 105B, 105C, 105D, 105E
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Supreme Court07 Aug 2009Dismissed

Madan Kumar Singh (D) thr. LR. Vs Distt. Magistrate, Sultanpur and Others

Supreme Court Of India · (2009) 6 ALD 45 : (2010) 6 ALT 5 : (2010) 10 AWC 1833 Supp : (2010) 1 BomCR 475 : (2009) 5 CTC 274 : (2009) 3 GLH 169 : (2009) 10 JT 380 : (2010) 2 MhLj 75 : (2010) MPLJ 480 : (2009) 10 SCALE 668 : (2009) 9 SCC 79 : (2009) 12 SCR 1186 : (2009) 3 UC 1712

Consumer Protection Act, 1986 — Section 12, 2(1)
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Supreme Court07 Aug 2009Allowed

Sarju @ Ramu Vs State of U.P.

Supreme Court Of India · (2009) 3 ACR 2595 : AIR 2009 SC 3214 : (2009) AIRSCW 5149 : (2009) 2 ALD(Cri) 822 : (2009) 57 BLJR 2951 : (2009) CriLJ 4123 : (2009) 11 JT 516 : (2010) 1 NCC 212 : (2009) 2 OLR 491 : (2009) 10 SCALE 659 : (2009) 13 SCC 698 : (2009) 12 SCR 611 : (2009) 8 U

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18, 21, 33, 41, 42, 42(1), 42(2), 42(1)(a), 42(1)(b), 42(1)(a)(c), 42(1)(a)(d), 43, 50, 50(1), 51, 54Code Of Criminal Procedure, 1973 — Section 4, 100, 165, 360Probation of Offenders Act, 1958 — Section 26, 27
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Supreme Court07 Aug 2009Allowed

Metropolitan Transport Corporation Vs V. Venkatesan

Supreme Court Of India · AIR 2010 SC 206 : (2009) 122 FLR 939 : (2009) 11 JT 96 : (2009) 4 LLJ 305 : (2009) 11 SCALE 50 : (2009) 9 SCC 601 : (2009) 2 SCC(L&S) 719 : (2009) 12 SCR 583 : (2010) 3 SLJ 207 : (2009) 5 SLR 775 : (2009) 8 UJ 3975

Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 17B, 25F, 33(2), 33C(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court07 Aug 2009Disposed Of

Appaji Gowda Vs Vokkaligara Sangha and Others

Supreme Court Of India · (2010) 2 AWC 1526 Supp : (2009) 11 JT 509 : (2010) 3 KarLJ 64 : (2009) 11 SCALE 409 : (2009) 17 SCC 99 : (2009) 12 SCR 1201

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 7 Rule 11, 92(1)Karnataka Land Reforms Act, 1961 — Section 48A, 63(7), 79
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Supreme Court07 Aug 2009Allowed

Mrs. Jyoti Harshad Mehta and Others Vs The Custodian and Others

Supreme Court Of India · (2010) 1 BC 365 : (2010) 3 BomCR 726 : (2009) 15 JT 124 : (2009) 11 SCALE 62 : (2009) 10 SCC 564 : (2009) 95 SCL 142 : (2009) 12 SCR 1229 : (2009) 8 UJ 3954

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 11, 3, 3(2), 3(3)
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Supreme Court06 Aug 2009Allowed

Fixity Packaging Industries Pvt. Ltd. and Others Vs Udyen Jain (HUF)

Supreme Court Of India · (2009) 6 ALT 28 : (2010) 2 AWC 1488 Supp : (2009) 13 JT 176 : (2010) 2 MhLj 11 : (2009) 8 MLJ 1182 : (2010) MPLJ 621 : (2009) 11 SCALE 545 : (2009) 8 SCC 761 : (2009) 12 SCR 557

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138
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