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Supreme Court Of India judgments

59,848 judgments · page 1,024 of 2,993

Supreme Court07 Jul 2009Dismissed

Balbir Kaur Vs State of Punjab

Supreme Court Of India · AIR 2009 SC 3036 : (2009) AIRSCW 4875 : (2009) 2 ALD(Cri) 830 : (2010) 1 ALT(Cri) 45 : (2009) CLT 1484 : (2009) 15 CompCas 795 : (2009) CriLJ 4139 : (2009) 9 JT 628 : (2009) 9 SCALE 424 : (2009) 15 SCC 795 : (2009) 10 SCR 298 : (2009) 5 Supreme 744 : (200

Criminal Procedure Code, 1973 (CrPC) — Section 313, 438Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 35, 41, 42
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Supreme Court07 Jul 2009Dismissed

Jeewan Kumar Raut and Another Vs Central Bureau of Investigation

Supreme Court Of India · (2009) 3 ACR 2419 : AIR 2009 SC 2763 : (2009) AIRSCW 5215 : (2009) 2 ALD(Cri) 836 : (2010) 1 ALT(Cri) 87 : (2009) 57 BLJR 2885 : (2009) CLT 1288 : (2009) CriLJ 4109 : (2010) 1 GLR 300 : (2009) 9 JT 188 : (2009) 2 LW(Cri) 1373 : (2009) 2 RLW 2240 : (2009)

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 2(r), 154, 156, 160, 161, 165, 167(2), 173Penal Code, 1860 (IPC) — Section 120B, 307, 326, 342, 417, 420, 465, 473, 506
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Supreme Court07 Jul 2009Allowed

M.K. Abraham and Co. Vs State of Kerala and Another

Supreme Court Of India · AIR 2010 SC 1265 : (2010) AIRSCW 574 : (2010) 6 ALT 1 : (2009) 3 AWC 2803 Supp : (2009) 5 CTC 352 : (2009) 12 JT 612 : (2010) 1 MhLj 482 : (2009) 9 SCALE 288 : (2009) 7 SCC 636 : (2009) 10 SCR 395 : (2009) 5 Supreme 529

Arbitration and Conciliation Act, 1996 — Section 11
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Supreme Court07 Jul 2009Allowed

The High Court of Judicature for Rajasthan Vs Veena Verma and Another

Supreme Court Of India · AIR 2009 SC 2938 : (2009) AIRSCW 4685 : (2009) 122 FLR 590 : (2009) 9 JT 678 : (2009) 9 SCALE 310 : (2009) 14 SCC 734 : (2010) 1 SCC(L&S) 452 : (2009) 10 SCR 795 : (2010) 1 SLR 711 : (2009) 7 UJ 3462

Rajasthan Higher Judicial Service Rules, 1969 — Rule 20(2), 22, 3, 6, 6(1)
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Supreme Court07 Jul 2009Dismissed

Shakti Tubes Ltd. Vs State of Bihar and Others

Supreme Court Of India · (2009) 3 AWC 2820 Supp : (2009) 9 JT 386 : (2009) 2 LW 839 : (2009) 2 MLJ 744 : (2009) 2 PLJR 11 : (2009) 106 RD 703 : (2009) 9 SCALE 270 : (2009) 7 SCC 673 : (2009) 11 SCR 739 : (2009) 8 UJ 3673

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 62Industries (Development and Regulation) Act, 1951 — Section 3
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Supreme Court06 Jul 2009Disposed Of

Karamjit Singh Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 2196 : (2009) AIRSCW 4714 : (2009) 9 SCALE 235 : (2009) 7 SCC 178

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 279, 304A, 307, 324, 34
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Supreme Court06 Jul 2009Disposed Of

Gangamma etc. Vs G. Nagarathnamma and Others etc.

Supreme Court Of India · AIR 2009 SC 2561 : (2009) AIRSCW 4471 : (2009) 6 ALD 1 : (2009) 3 AWC 2794 Supp : (2010) 3 BomCR 888 : (2010) 109 CLT 713 : (2009) 9 JT 160 : (2009) 6 MLJ 77 : (2009) 4 PLJR 48 : (2009) 9 SCALE 46 : (2009) 15 SCC 756 : (2009) 9 SCR 1167 : (2009) 5 Supreme

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Succession Act, 1956 — Section 14, 14(1)
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Supreme Court06 Jul 2009Allowed

Jagriti Devi Vs State of H.P.

Supreme Court Of India · (2009) 3 ACR 2404 : AIR 2009 SC 2869 : (2009) 2 ALD(Cri) 676 : (2009) CLT 1500 : (2009) 8 JT 648 : (2009) 9 SCALE 48 : (2009) 14 SCC 771 : (2009) 10 SCR 167 : (2010) 2 ShimLC 46

Criminal Procedure Code, 1973 (CrPC) — Section 233, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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Supreme Court06 Jul 2009Allowed

Shakson Belthissor Vs State of Kerala and Another

Supreme Court Of India · (2009) 2 ACR 2201 : (2009) 2 ALD(Cri) 497 : (2009) 57 BLJR 2926 : (2009) CLT 1516 : (2009) 2 DMC 412 : (2009) 8 JT 617 : (2009) 2 OLR 260 : (2009) 3 RLW 2322 : (2009) 9 SCALE 70 : (2009) 14 SCC 466 : (2009) 9 SCR 1187 : (2009) 7 UJ 3413

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 482Penal Code, 1860 (IPC) — Section 161, 165, 34, 498A
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Supreme Court06 Jul 2009Dismissed

State of U.P. Vs Nandu Vishwakarma and Others

Supreme Court Of India · (2009) 3 ACR 2651 : AIR 2009 SC 3188 : (2009) AIRSCW 5113 : (2009) CriLJ 4157 : (2009) 8 JT 657 : (2009) 44 OCR 117 : (2009) 9 SCALE 81 : (2009) 14 SCC 501 : (2009) 11 SCR 185 : (2009) 5 Supreme 500

Penal Code, 1860 (IPC) — Section 302, 34, 367
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Supreme Court06 Jul 2009Allowed

K.K. Ahuja Vs V.K. Vora and Another

Supreme Court Of India · (2009) 2 ACR 2236 : (2009) 2 ALD(Cri) 507 : (2009) 57 BLJR 2897 : (2009) 4 BomCR 558 : (2009) CLT 1490 : (2009) 152 CompCas 520 : (2009) 4 CompLJ 295 : (2009) 8 JT 691 : (2009) 2 LW(Cri) 1386 : (2010) 1 MPHT 164 : (2010) 1 OLR 354 : (2009) 2 OLR 292 : (20

Air (Prevention and Control of Pollution) Act, 1981 — Section 40Companies Act, 1956 — Section 2(24), 2(45), 291, 5Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court06 Jul 2009Allowed

Musauddin Ahmed Vs The State of Assam

Supreme Court Of India · (2009) 2 ACR 2192 : AIR 2010 SC 3813 : (2009) 2 ALD(Cri) 517 : (2011) 1 GLT 25 : (2009) 9 JT 69 : (2009) 44 OCR 131 : (2009) 9 SCALE 155 : (2009) 14 SCC 8541 : (2009) 9 SCR 1135 : (2009) 3 UC 1361

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 342, 366, 376
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Supreme Court06 Jul 2009Allowed

A. Manjula Bhashini and Others Vs The Managing Director, A.P. Women''s Cooperative Finance Corporation Ltd. and Another

Supreme Court Of India · AIR 2010 SC 3143 : (2009) 5 ALD 58 : (2009) 5 ALT 1 : (2009) 9 JT 229 : (2009) 4 LLJ 57 : (2009) 9 SCALE 99 : (2009) 8 SCC 431 : (2009) 2 SCC(L&S) 441 : (2009) 10 SCR 634 : (2009) 7 UJ 3037

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 10(1), 10(2), 11, 12, 14Andhra Pradesh (Regulation of Appointments to Public Services and Rational
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Supreme Court06 Jul 2009Disposed Of

Commissioner of Central Excise, Pune Vs SKF India Ltd.

Supreme Court Of India · (2009) 167 ECR 73 : (2009) 239 ELT 385 : (2009) 2 GLH 794 : (2009) 9 JT 438 : (2009) 9 SCALE 241 : (2009) 10 SCR 714 : (2009) 21 STT 429 : (2009) 6 UJ 2693

Central Excises and Salt Act, 1944 — Section 11(1A), 11A, 11A(1), 11A(2), 11A(2B)
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Supreme Court06 Jul 2009Allowed

Indrasan Vs State of U.P.

Supreme Court Of India · (2009) 2 ACR 2214 : AIR 2009 SC 2760 : (2009) AIRSCW 5203 : (2009) 8 JT 680 : (2010) 1 NCC 183 : (2009) 44 OCR 106 : (2009) 4 RLW 3498 : (2009) 9 SCALE 58 : (2009) 14 SCC 532 : (2009) 9 SCR 1127 : (2009) 5 Supreme 198

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court06 Jul 2009Allowed

Ramvir and Others Vs State of U.P.

Supreme Court Of India · (2009) 2 ACR 2211 : AIR 2009 SC 3185 : (2009) AIRSCW 5109 : (2009) CriLJ 4155 : (2009) 8 JT 685 : (2009) 9 SCALE 65 : (2009) 15 SCC 254 : (2009) 10 SCR 704 : (2009) 5 Supreme 438

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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