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Supreme Court Of India judgments

59,848 judgments · page 1,018 of 2,993

Supreme Court27 Jul 2009Dismissed

Fiza Developers and Inter-Trade P. Ltd. Vs AMCI (I) Pvt. Ltd. and Another

Supreme Court Of India · (2010) 6 ALT 2 : (2010) 1 AWC 176 Supp : (2010) 3 CompLJ 617 : (2009) 5 CTC 65 : (2009) 12 JT 519 : (2009) 6 KarLJ 576 : (2010) 8 MLJ 1155 : (2009) 11 SCALE 371 : (2009) 17 SCC 796 : (2009) 12 SCR 1

Arbitration and Conciliation Act, 1996 — Section 14, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 3, Order 8 Rule 5(2)Karnataka Arbitration (Proceedings before
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Supreme Court27 Jul 2009Allowed

Bhaskar Lal Sharma and Another Vs Monica

Supreme Court Of India · (2009) 2 DMC 256 : (2009) 10 JT 109 : (2009) 10 SCALE 744 : (2009) 10 SCC 604 : (2009) 11 SCR 408

Criminal Procedure Code, 1973 (CrPC) — Section 125, 340, 406, 482, 83Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B
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Supreme Court27 Jul 2009Disposed Of

D. Ramakrishnan Vs Intelligence Officer Narcotic Control Bureau

Supreme Court Of India · AIR 2009 SC 2404 : (2009) AIRSCW 4772 : (2009) 240 ELT 321 : (2009) 14 JT 473 : (2009) 44 OCR 172 : (2009) 10 SCALE 138 : (2009) 14 SCC 603 : (2009) 12 SCR 442 : (2009) 5 Supreme 705

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 23, 25, 27ANarcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 3, 53, 53A, 58, 59
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Supreme Court27 Jul 2009Dismissed

Ramesh Vs State of Karnataka

Supreme Court Of India · (2010) 1 ALD(Cri) 224 : (2009) 12 JT 284 : (2009) 10 SCALE 131 : (2009) 15 SCC 35 : (2009) 12 SCR 367

Criminal Procedure Code, 1973 (CrPC) — Section 162, 395Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 307, 392
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Supreme Court27 Jul 2009Allowed

State of Maharashtra and Others Vs Swanstone Multiplex Cinema (P) Ltd.

Supreme Court Of India · AIR 2009 SC 2750 : (2009) AIRSCW 5189 : (2010) 1 BomCR 463 : (2010) 3 BomCR 268 : (2009) 10 JT 157 : (2009) 10 SCALE 148 : (2009) 8 SCC 235 : (2009) 12 SCR 378 : (2009) 6 Supreme 2 : (2009) 24 VST 552

Bombay Entertainments Duty Act, 1923 — Section 11B, 2, 3, 3(1), 3(13)Bombay Entertainments Duty Rules, 1958 — Rule 15, 23, 7Bombay Sales Tax Act, 1959 — Section 37, 37(1), 37(4), 46, 64(1)
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Supreme Court27 Jul 2009Dismissed

V. Padmanabham Vs Govt. of Andhra Pradesh and Others

Supreme Court Of India · AIR 2009 SC 2416 : (2009) AIRSCW 4789 : (2009) 6 ALD 36 : (2009) 12 JT 526 : (2009) 10 SCALE 109 : (2009) 15 SCC 537 : (2009) 11 SCR 455 : (2009) 6 Supreme 48

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 21
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Supreme Court24 Jul 2009Dismissed

Undavali Narayana Rao Vs State of A.P.

Supreme Court Of India · AIR 2010 SC 3708 : (2009) 2 ALD(Cri) 549 : (2009) 2 DMC 484 : (2010) 3 GLR 2022 : (2009) 9 JT 563 : (2009) 2 LW(Cri) 1296 : (2009) 10 SCALE 125 : (2009) 14 SCC 588 : (2009) 12 SCR 660

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 201, 302, 306, 34, 498A
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