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Supreme Court Of India judgments

59,848 judgments · page 1,030 of 2,993

Supreme Court12 May 2009Dismissed

Ahmed Hussein Vali Mohammed Saiyed and Another Vs State of Gujarat

Supreme Court Of India · (2009) 3 ALT(Cri) 288 : (2009) 6 JT 472 : (2009) 3 KLJ 312 : (2009) 7 SCALE 282 : (2009) 7 SCC 254 : (2009) 8 SCR 719 : (2009) 3 UC 1826

Arms Act, 1959 — Section 23(1), 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 164(1), 463Immoral Traffic (Prevention) Act, 1956 — Section 13, 17
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Supreme Court12 May 2009Disposed Of

Oriental Insurance Co. Ltd. Vs Mohd. Nasir and Another

Supreme Court Of India · (2006) ACJ 2742 : (2010) AIRSCW 866 : (2009) AIRSCW 3717 : (2009) 3 AWC 2759 Supp : (2009) 121 FLR 1103 : (2009) 8 JT 26 : (2009) 3 LLJ 559 : (2010) 1 MhLj 312 : (2009) 3 PLJR 190 : (2009) 156 PLR 778 : (2009) 8 SCALE 161 : (2009) 6 SCC 280 : (2009) 4 Sup

Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 140, 140(1), 142, 143, 144Workmens Compensation Act, 1923 — Section 1, 2, 3, 4, 4(1)
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Supreme Court12 May 2009Allowed

Union of India (UOI) Vs Rajasthan Spinning and Weaving Mills Commissioner of Customs and Central Excise Vs Lanco Industries Ltd.

Supreme Court Of India · (2009) 224 CTR 1 : (2009) 165 ECR 93 : (2009) 238 ELT 3 : (2009) 7 JT 314 : (2009) 8 SCALE 231 : (2009) 13 SCC 448 : (2009) 10 SCR 58 : (2009) 20 STT 481 : (2009) 180 TAXMAN 609 : (2009) 4 UJ 1637 : (2009) 11 Vat Reporter 210

Central Excise Rules, 1944 — Rule 173Q, 96ZO, 96ZQ, 96ZQ(5)Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 8Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 1
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Supreme Court12 May 2009Dismissed

Pralhad and Others Vs Deorao and Others

Supreme Court Of India · (2009) 13 JT 286 : (2009) 8 SCALE 211 : (2009) 13 SCC 257 : (2009) 8 SCR 777

Constitution of India, 1950 — Article 162, 39Maharashtra Co-operative Societies Act, 1960 — Section 157, 60, 72, 73, 73(1A)
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Supreme Court12 May 2009Allowed

Divisional Manager, Rajasthan S.R.T.C. Vs Kamruddin

Supreme Court Of India · AIR 2009 SC 2528 : (2009) AIRSCW 4410 : (2009) 121 FLR 979 : (2009) 8 JT 606 : (2009) 3 LLJ 591 : (2009) 8 SCALE 182 : (2009) 7 SCC 552 : (2009) 2 SCC(L&S) 352

Industrial Disputes Act, 1947 — Section 11ARoad Transport Corporations Act, 1950 — Section 36, 36(5)
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Supreme Court12 May 2009Dismissed

Ram Pat and Others Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 2847 : (2009) AIRSCW 4337 : (2009) 3 ALT(Cri) 150 : (2009) CLT 1298 : (2009) 7 JT 579 : (2009) 7 SCC 614 : (2009) 8 SCR 1115 : (2010) 1 ShimLC 438 : (2009) 5 Supreme 216

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Evidence Act, 1872 — Section 105, 110, 17, 21Penal Code, 1860 (IPC) — Section 100, 101, 102, 148, 149, 447, 506
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Supreme Court11 May 2009Allowed

M.P. Peter Vs State of Kerala and Others

Supreme Court Of India · (2010) 1 ALT(Cri) 109 : (2009) 4 AWC 3658 Supp : (2009) CLT 1233 : (2009) 13 JT 1 : (2009) 2 OLR 103 : (2009) 7 SCALE 447 : (2009) 8 SCR 575

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(2), 145(4), 145(6)
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Supreme Court11 May 2009Allowed

Ravi Development Vs Shree Krishna Prathisthan and Others

Supreme Court Of India · AIR 2009 SC 2519 : (2009) AIRSCW 4398 : (2009) 4 BomCR 50 : (2009) 6 JT 556 : (2009) 8 SCALE 96 : (2009) 7 SCC 462 : (2009) 8 SCR 654

Constitution of India, 1950 — Article 14Maharashtra Government Rules of Business, 1975 — Rule 12, 3Maharashtra Housing and Area Development Act, 1976 — Section 164
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Supreme Court11 May 2009Disposed Of

Smruti Pahariya Vs Sanjay Pahariya

Supreme Court Of India · AIR 2009 SC 2840 : (2009) AIRSCW 4267 : (2009) 4 ALT 33 : (2009) AWC 3467 Supp : (2010) 1 BomCR 556 : (2009) 108 CLT 705 : (2009) 8 JT 146 : (2009) 5 KCCR 3305 : (2009) 5 LW 51 : (2009) 5 MLJ 1203 : (2009) 2 OLR 121 : (2009) 155 PLR 473 : (2009) 4 RLW 307

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Constitution of India, 1950 — Article 142, 32Divorce and Matrimonial Causes (Amendment) Act, 1920 — Section 4
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Supreme Court11 May 2009Allowed

Global Energy Ltd. and Another Vs Central Electricity Regulatory Commission

Supreme Court Of India · AIR 2009 SC 3194 : (2009) AIRSCW 5121 : (2009) ELR 227 : (2009) 11 JT 164 : (2009) 8 SCALE 108 : (2009) 15 SCC 570 : (2009) 9 SCR 22 : (2009) 5 UJ 2521

Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) (Amendment) Regulations, 2006 — Regulation 6ACentral Electricity Regulatory Commission (Procedure, Terms
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