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Supreme Court Of India judgments

59,848 judgments · page 1,022 of 2,993

Supreme Court10 Jul 2009Dismissed

Jugesh Sehgal Vs Shamsher Singh Gogi

Supreme Court Of India · (2009) 3 ACR 2655 : (2009) 2 ALD(Cri) 419 : (2010) 1 ALT(Cri) 140 : (2010) 1 BomCR 903 : (2009) CLT 1451 : (2009) 9 JT 292 : (2009) 2 OLR 309 : (2009) 4 RLW 3506 : (2009) 9 SCALE 455 : (2009) 14 SCC 683 : (2009) 10 SCR 857

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 302, 406, 420, 467, 468
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Supreme Court10 Jul 2009Allowed

Savitri Agarwal and Others Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2009 SC 3173 : (2009) AIRSCW 5092 : (2009) 57 BLJR 2687 : (2009) CLT 1467 : (2009) CriLJ 4290 : (2009) 2 DMC 350 : (2009) 9 JT 460 : (2009) 2 LW(Cri) 1131 : (2009) 9 SCALE 514 : (2009) 8 SCC 325 : (2009) 11 SCR 978 : (2009) 6 UJ 2919

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 438(2), 439Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court10 Jul 2009Dismissed

Smt. Rekha Rana Vs Jaipal Sharma and Others

Supreme Court Of India · AIR 2009 SC 2946 : (2009) AIRSCW 4696 : (2009) 9 JT 285 : (2009) 6 MLJ 93 : (2009) 9 SCALE 462 : (2009) 17 SCC 115 : (2009) 12 SCR 20 : (2009) 8 UJ 3754

Conduct of Elections Rules, 1961 — Rule 93, 93(1), 94ARepresentation of the People Act, 1951 — Section 62(4), 62(5), 83(1), 94
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Supreme Court10 Jul 2009Allowed

Kandimalla Raghavaiah and Co. Vs National Insurance Co. and Another

Supreme Court Of India · (2009) 5 ALD 45 : (2009) 4 AWC 3279 Supp : (2010) 2 BomCR 835 : (2009) 9 JT 89 : (2009) 6 MhLj 925 : (2009) 6 MLJ 581 : (2009) MPLJ 506 : (2009) 4 RLW 3515 : (2009) 9 SCALE 480 : (2009) 7 SCC 768 : (2009) 10 SCR 870 : (2010) 1 UC 146 : (2009) 8 UJ 3719

Consumer Protection Act, 1986 — Section 23, 24APenal Code, 1860 (IPC) — Section 120B, 380, 420, 423, 436
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Supreme Court10 Jul 2009Dismissed

New India Assurance Co. Ltd. Vs Suresh Chandra Aggarwal

Supreme Court Of India · (2006) ACJ 2697 : AIR 2009 SC 2987 : (2009) AIRSCW 4801 : (2009) 4 AWC 3291 Supp : (2009) 9 JT 77 : (2009) 4 RLW 3522 : (2009) 9 SCALE 449 : (2009) 15 SCC 761 : (2009) 10 SCR 885 : (2009) 5 Supreme 338 : (2009) 8 UJ 3545

Motor Vehicles Act, 1988 — Section 15, 15(1), 19, 19(1), 3
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Supreme Court10 Jul 2009Dismissed

Satwant Kaur Sandhu Vs New India Assurance Company Ltd.

Supreme Court Of India · (2010) ACJ 265 : (2010) 1 ALLMR 974 : (2009) 4 AWC 3285 Supp : (2010) 1 BomCR 427 : (2009) 4 CompLJ 1 : (2009) 9 JT 82 : (2009) 9 SCALE 488 : (2009) 8 SCC 316 : (2009) 11 SCR 560 : (2009) 3 UC 1718 : (2009) 8 UJ 3686

Insurance Act, 1938 — Section 45
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Supreme Court09 Jul 2009Dismissed

Union of India (UOI) Vs Devendra Kumar Pant and Others

Supreme Court Of India · AIR 2010 SC 1253 : (2010) AIRSCW 561 : (2010) 3 ALLMR 442 : (2010) 124 FLR 183 : (2009) 9 JT 552 : (2009) 4 LLJ 310 : (2009) 8 MLJ 134 : (2009) 9 SCALE 504 : (2009) 14 SCC 546 : (2010) 1 SCC(L&S) 374 : (2009) 12 SCR 1 : (2010) 1 SLJ 91

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 39, 44
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Supreme Court09 Jul 2009Allowed

Sayeed Ahmed and Co. Vs State of U.P. and Others

Supreme Court Of India · (2010) 2 AWC 1599 Supp : (2009) 9 JT 429 : (2009) 6 MLJ 82 : (2009) 4 PLJR 29 : (2009) 9 SCALE 261 : (2009) 12 SCC 26 : (2009) 11 SCR 841 : (2009) 8 UJ 3559

Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 3(3)
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Supreme Court08 Jul 2009Allowed

Chandrashekhar and Others Vs Additional Special Land Acquisition Officer

Supreme Court Of India · AIR 2009 SC 3012 : (2009) AIRSCW 4844 : (2009) 4 AWC 3242 Supp : (2010) 3 BomCR 817 : (2009) 9 JT 1 : (2009) 6 KarLJ 1 : (2009) 6 MLJ 99 : (2009) 9 SCALE 434 : (2009) 14 SCC 441 : (2009) 10 SCR 505 : (2009) 5 Supreme 463 : (2009) 8 UJ 3617

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)
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Supreme Court08 Jul 2009Dismissed

State of Himachal Pradesh Vs Narain Singh

Supreme Court Of India · (2009) 6 ALD 5 : (2009) 9 JT 265 : (2009) 9 SCALE 326 : (2009) 13 SCC 165 : (2009) 11 SCR 821

Constitution of India, 1950 — Article 14Himachal Pradesh Land Revenue (Amendment and Validation) Act, 1996 — Section 10, 12, 13, 2B, 2CHimachal Pradesh Land Revenue Act, 1954 — Section 1(2), 10, 117, 13, 16
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Supreme Court08 Jul 2009Allowed

Sarla Goel and Others Vs Kishan Chand

Supreme Court Of India · (2009) 160 DLT 687 : (2009) 9 JT 21 : (2009) 3 RLW 2017 : (2009) 9 SCALE 392 : (2009) 7 SCC 658 : (2009) 11 SCR 481 : (2009) 8 UJ 3601

Delhi Rent Control Act, 1958 — Section 14, 14(1), 14(2), 15, 26Transfer of Property Act, 1882 — Section 106
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Supreme Court07 Jul 2009Allowed

Devaki Antharjanam Vs Sreedharan Namboodiri and Another

Supreme Court Of India · AIR 2009 SC 3149 : (2009) AIRSCW 5052 : (2009) 12 JT 538 : (2009) 9 SCALE 416 : (2009) 7 SCC 798 : (2009) 10 SCR 779 : (2009) 5 Supreme 546 : (2009) 8 UJ 3772

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Compensation for Tenants Improvements Act, 1958 — Section 2, 4, 5, 5(3)
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Supreme Court07 Jul 2009Allowed

K.N. Farms Industries (Pvt.) Ltd. Vs State of Bihar and Others

Supreme Court Of India · AIR 2009 SC 3031 : (2009) AIRSCW 4869 : (2009) 3 AWC 2836 Supp : (2009) 57 BLJR 2397 : (2009) 10 JT 374 : (2009) 3 PLJR 136 : (2009) 9 SCALE 361 : (2009) 15 SCC 275 : (2009) 10 SCR 415 : (2009) 5 Supreme 658 : (2009) 7 UJ 3180

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2, 3, 4West Bengal Land Reforms (Amendment) Act, 1995 — Section 2(7)
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