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Supreme Court Of India judgments

59,848 judgments · page 1,021 of 2,993

Supreme Court16 Jul 2009Allowed

Satish and Others Vs State of U.P. and Others

Supreme Court Of India · (2009) 6 ALD 91 : (2010) 1 AWC 438 Supp : (2009) 9 JT 479 : (2009) 14 SCC 758 : (2009) 12 SCR 65

Evidence Act, 1872 — Section 64, 65, 90ALand Acquisition Act, 1894 — Section 17(1), 17(3A), 17(4), 18, 23Registration Act, 1908 — Section 57, 57(5)
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Supreme Court15 Jul 2009Dismissed

Maruti Suzuki India Ltd. Vs Rajiv Kumar Loomba and Another

Supreme Court Of India · AIR 2010 SC 3141 : (2010) AIRSCW 321 : (2009) 6 ALD 127 : (2010) 2 AWC 1634 Supp : (2009) 4 CompLJ 486 : (2009) 9 JT 402 : (2009) 9 SCALE 549 : (2009) 15 SCC 195 : (2009) 10 SCR 1013 : (2009) 6 Supreme 133 : (2009) 8 UJ 3768

Constitution of India, 1950 — Article 14Consumer Protection Act, 1986 — Section 2(1)
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Supreme Court15 Jul 2009Allowed

Subodh Kumar Yadav Vs State of Bihar and Another

Supreme Court Of India · AIR 2010 SC 802 : (2009) 2 DMC 341 : (2009) 9 JT 408 : (2009) 2 LW(Cri) 1399 : (2009) 44 OCR 217 : (2009) 4 PLJR 23 : (2009) 14 SCC 638 : (2009) 11 SCR 574 : (2009) 3 UC 1377 : (2009) 8 UJ 3553

Penal Code, 1860 (IPC) — Section 307, 384, 406, 437, 439
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Supreme Court15 Jul 2009Allowed

Raj Kumar Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ALD(Cri) 899 : (2009) 9 JT 413 : (2009) 9 SCALE 495 : (2009) 15 SCC 292 : (2009) 11 SCR 49 : (2009) 8 UJ 3710

Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324
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Supreme Court15 Jul 2009Allowed

Dawalsab Vs Khajasab

Supreme Court Of India · (2011) 1 DMC 235 : (2009) 13 JT 533 : (2009) 2 LW(Cri) 1405 : (2009) 2 OLR 367 : (2009) 14 SCC 660 : (2009) 10 SCR 1006 : (2009) 8 UJ 3736

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1)Family Courts Act, 1984 — Section 7, 7(1), 7(2), 8
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Supreme Court15 Jul 2009Dismissed

Hotel New Nalanda Vs Regional Director, E.S.I. Corporation

Supreme Court Of India · (2010) 3 ALLMR 973 : (2010) 6 ALT 23 : (2010) 2 CGLJ 347 : (2009) 122 FLR 655 : (2009) 9 JT 276 : (2009) 3 KLT 414 : (2009) 4 LLJ 21 : (2009) 9 SCALE 543 : (2009) 14 SCC 558 : (2010) 1 SCC(L&S) 424 : (2009) 10 SCR 995 : (2009) 8 UJ 3747

Employees State Insurance Act, 1948 — Section 2(12), 75, 77, 82(2)Factories Act, 1948 — Section 2
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Supreme Court14 Jul 2009Allowed

Rajiv Modi Vs Sanjay Jain and Others

Supreme Court Of India · (2009) 2 ALD(Cri) 379 : (2009) CLT 1509 : (2009) 9 JT 690 : (2009) 2 LW(Cri) 1364 : (2009) 9 SCALE 535 : (2009) 13 SCC 241 : (2009) 11 SCR 34

Criminal Procedure Code, 1973 (CrPC) — Section 161, 177, 190, 200, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
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Supreme Court14 Jul 2009Allowed

State of West Bengal and Others Vs Samar Kumar Sarkar

Supreme Court Of India · (2009) AIRSCW 1348 : (2010) 1 ALLMR 436 : (2009) 4 AWC 3215 Supp : (2009) 122 FLR 659 : (2009) 11 JT 258 : (2009) 6 MLJ 80 : (2009) 9 SCALE 523 : (2009) 15 SCC 444 : (2009) 11 SCR 896 : (2009) 3 SLJ 199 : (2009) 8 UJ 3702

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227, 228
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Supreme Court14 Jul 2009Partly Allowed

Jagbir Singh Vs Haryana State Agriculture Marketing Board and Another

Supreme Court Of India · AIR 2009 SC 3004 : (2009) AIRSCW 4824 : (2009) 122 FLR 665 : (2009) 9 JT 396 : (2009) 15 SCC 327 : (2010) 1 SCC(L&S) 545 : (2009) 10 SCR 908 : (2009) 5 SLR 606 : (2009) 5 Supreme 629 : (2009) 8 UJ 3727

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 11A, 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court14 Jul 2009Allowed

Nasir Vs State of Uttar Pradesh

Supreme Court Of India · AIR 2010 SC 1926 : (2010) 13 SCC 251 : (2011) 2 SCC(Cri) 136

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 399, 402
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