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Supreme Court Of India judgments

59,848 judgments · page 1,031 of 2,993

Supreme Court08 May 2009Allowed

Mustaq Ahmed Mohammed Isak and Others Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 2772 : (2009) AIRSCW 4202 : (2009) CriLJ 3952 : (2009) 8 JT 250 : (2009) 8 SCALE 642 : (2009) 7 SCC 480 : (2009) 8 SCR 465

Arms Act, 1959 — Section 25, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 2, 437, 439Explosive Substances Act, 1908 — Section 4, 5
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Supreme Court08 May 2009Allowed

V.N. Devadoss Vs Chief Revenue Control Officer-cum-Ins. and Others

Supreme Court Of India · (2010) 6 ALT 16 : (2009) 4 AWC 3423 Supp : (2009) 13 JT 545 : (2009) 3 LW 236 : (2009) 4 PLJR 52 : (2009) 8 SCALE 23 : (2009) 7 SCC 438 : (2009) 8 SCR 1043

Stamp Act, 1899 — Section 2(10), 47A, 47A(1), 47A(10), 47A(3)Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3, 4, 5Transfer of Property Act, 1882 — Section 54
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Supreme Court08 May 2009Allowed

Joydeep Neogi @ Bubai Vs State of West Bengal

Supreme Court Of India · (2009) 7 JT 343 : (2009) 8 SCALE 49 : (2009) 15 SCC 83 : (2009) 8 SCR 291 : (2009) 3 UC 1857

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 364
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Supreme Court08 May 2009Allowed

Chittaranjan Mirdha Vs Dulal Ghosh and Another

Supreme Court Of India · (2009) AIRSCW 3873 : (2009) 2 ALD(Cri) 527 : (2009) CriLJ 3430 : (2009) 13 JT 198 : (2009) 8 SCALE 40 : (2009) 6 SCC 661 : (2009) 8 SCR 412 : (2009) 5 Supreme 111

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court08 May 2009Disposed Of

State of West Bengal Vs Dipak Halder and Another

Supreme Court Of India · AIR 2009 SC 1883 : (2009) AIRSCW 3381 : (2009) 57 BLJR 2391 : (2009) 3 CALLT 76 : (2009) 7 JT 444 : (2009) 43 OCR 713 : (2009) 7 SCALE 596 : (2009) 7 SCC 288 : (2009) 4 Supreme 393 : (2009) 6 UJ 2865

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 34, 498A
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Supreme Court08 May 2009Disposed Of

State of U.P. Vs Atul Singh etc. etc.

Supreme Court Of India · (2009) 3 ACR 2456 : AIR 2009 SC 2713 : (2009) AIRSCW 4159 : (2009) 57 BLJR 2313 : (2009) 7 JT 243 : (2009) 7 SCALE 683 : (2009) 14 SCC 203 : (2009) 8 SCR 453 : (2009) 4 Supreme 332 : (2009) 6 UJ 2598

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court08 May 2009Dismissed

Rachpal Singh and Others Vs Gurmit Kaur and Others

Supreme Court Of India · AIR 2009 SC 2448 : (2009) AIRSCW 4567 : (2009) 6 JT 425 : (2009) 7 SCALE 197 : (2009) 15 SCC 88 : (2009) 6 UJ 2556

Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A
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Supreme Court08 May 2009Dismissed

Ramanuj Pandey Vs The State of M.P. and Others

Supreme Court Of India · (2009) 122 FLR 531 : (2009) 3 JLJ 309 : (2009) 8 JT 282 : (2009) 7 SCALE 279 : (2009) 7 SCC 248 : (2009) 2 SCC(L&S) 314 : (2009) 8 SCR 571 : (2009) 3 SLJ 222

Constitution of India, 1950 — Article 136, 14Lunacy Act, 1912 — Section 13
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Supreme Court08 May 2009Allowed

Javed Alam Vs State of Chhattisgarh and Another

Supreme Court Of India · (2010) 1 ALT(Cri) 51 : (2009) 7 JT 40 : (2009) 8 SCALE 68 : (2009) 6 SCC 450 : (2009) 8 SCR 398

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
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Supreme Court08 May 2009Disposed Of

The Secretary, Forest Department and Others Vs Abdur Rasul Chowdhury

Supreme Court Of India · AIR 2009 SC 2925 : (2009) AIRSCW 4666 : (2009) 3 CALLT 70 : (2009) 6 JT 398 : (2009) 3 LLJ 354 : (2009) 7 SCALE 139 : (2009) 7 SCC 305 : (2009) 2 SCC(L&S) 327 : (2009) 9 SCR 695 : (2010) 1 SLR 174 : (2009) 6 UJ 2850

Constitution of India, 1950 — Article 19(1), 227Cooperative Federal Authority (Business) Regulations, 1976 — Regulation 68West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 10(1)
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