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Supreme Court Of India judgments

59,848 judgments · page 1,023 of 2,993

Supreme Court07 Jul 2009Disposed Of

Jaswinder Singh Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 2353 : (2010) 1 ALT(Cri) 36 : (2009) 9 JT 163 : (2009) 9 SCALE 249 : (2009) 7 SCC 792 : (2009) 10 SCR 311

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 449
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Supreme Court07 Jul 2009Allowed

Dalip Kaur and Others Vs Jagnar Singh and Another

Supreme Court Of India · (2009) 3 ACR 2401 : AIR 2009 SC 3191 : (2009) AIRSCW 5117 : (2009) 2 ALD(Cri) 430 : (2009) 3 ALT(Cri) 468 : (2009) 57 BLJR 2881 : (2009) 9 JT 184 : (2009) 4 PLJR 26 : (2009) 4 RLW 3488 : (2009) 9 SCALE 255 : (2009) 14 SCC 696 : (2009) 10 SCR 264 : (2009)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420
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Supreme Court07 Jul 2009Allowed

Inderjeet Vs Kulbhushan Jain

Supreme Court Of India · AIR 2009 SC 3167 : (2009) AIRSCW 5077 : (2009) 3 AWC 2829 Supp : (2009) 9 SCALE 343 : (2009) 15 SCC 79 : (2009) 5 Supreme 429

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Supreme Court07 Jul 2009Dismissed

Abid Vs State of U.P.

Supreme Court Of India · (2009) 3 ACR 2661 : (2009) 9 JT 52 : (2009) 9 SCALE 185 : (2009) 14 SCC 701 : (2009) 10 SCR 322

Criminal Procedure Code, 1973 (CrPC) — Section 145, 173Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court07 Jul 2009Dismissed

Rajinder @ Raju Vs State of H.P.

Supreme Court Of India · (2009) 2 ACR 2250 : AIR 2009 SC 3022 : (2009) AIRSCW 4858 : (2009) CLT 1476 : (2009) CriLJ 4133 : (2009) 9 JT 9 : (2009) 9 SCALE 176 : (2009) 10 SCR 248 : (2010) 1 ShimLC 457 : (2009) 5 Supreme 233

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 366, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(12)
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Supreme Court07 Jul 2009Allowed

Ganesh Gogoi Vs State of Assam

Supreme Court Of India · (2009) 2 ACR 2358 : AIR 2009 SC 2955 : (2009) AIRSCW 4720 : (2009) 57 BLJR 2101 : (2009) 9 JT 59 : (2009) 2 LW(Cri) 1304 : (2010) 1 RLW 145 : (2009) 9 SCALE 135 : (2009) 7 SCC 404 : (2009) 9 SCR 1209 : (2009) 7 UJ 3284

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 302, 34, 365Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19(1), 2, 3, 3(1), 3(2)
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Supreme Court07 Jul 2009Dismissed

Mallappa Siddappa Alakanur and Others Vs State of Karnataka

Supreme Court Of India · (2009) 3 ACR 2412 : AIR 2009 SC 2959 : (2009) AIRSCW 4726 : (2009) 9 JT 33 : (2009) 6 KarLJ 177 : (2009) 9 SCALE 159 : (2009) 14 SCC 748 : (2009) 10 SCR 196 : (2009) 5 Supreme 242

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 504
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Supreme Court07 Jul 2009Dismissed

State of U.P. Vs Sahrunnisa and Another

Supreme Court Of India · (2009) 2 ACR 2246 : AIR 2009 SC 3182 : (2009) AIRSCW 5105 : (2009) CriLJ 4151 : (2009) 3 GLH 506 : (2009) 9 JT 16 : (2009) 44 OCR 135 : (2009) 9 SCALE 170 : (2009) 15 SCC 452

Penal Code, 1860 (IPC) — Section 221, 302, 307, 34, 44
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Supreme Court07 Jul 2009Allowed

Olympic Industries Vs Mulla Hussainy Bhai Mulla Akberally and Others

Supreme Court Of India · (2009) 3 AWC 2797 Supp : (2009) 12 JT 545 : (2009) 4 PLJR 62 : (2011) 1 RCR(Rent) 51 : (2009) 9 SCALE 338 : (2009) 15 SCC 528 : (2009) 10 SCR 338 : (2009) 7 UJ 3392

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
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Supreme Court07 Jul 2009Allowed

K. Ramachandran Vs V.N. Rajan and Another

Supreme Court Of India · (2009) 2 ACR 2183 : (2009) 2 ALD(Cri) 907 : (2010) 1 CGLJ 270 : (2009) CLT 1457 : (2009) CriLJ 4413 : (2009) 9 JT 344 : (2009) 9 SCALE 369 : (2009) 14 SCC 569 : (2009) 10 SCR 216

Crimes Act, 1861 — Section 380, 381, 382Criminal Procedure Code, 1973 (CrPC) — Section 378(2), 378(3)Limitation Act, 1963 — Article 114, 32
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