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Supreme Court Of India judgments

59,848 judgments · page 1,032 of 2,993

Supreme Court08 May 2009Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 3 CALLT 54 : (2009) 6 JT 434 : (2009) 7 SCALE 650 : (2009) 6 SCC 142 : (2009) 9 SCR 998 : (2009) 6 UJ 2626

Constitution of India, 1950 — Article 142, 21, 48A, 51AEnvironment (Protection) Act, 1986 — Section 23, 3, 3(2), 4AForest (Conservation) Act, 1980 — Section 2, 2
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Supreme Court08 May 2009Allowed

Vallabhaneni Venkateshwara Rao Vs State of A.P.

Supreme Court Of India · (2009) 3 ACR 2449 : (2009) 2 ALD(Cri) 213 : (2009) CriLJ 3447 : (2009) 8 JT 160 : (2009) 7 SCALE 678 : (2009) 6 SCC 484 : (2009) 8 SCR 1210 : (2009) 2 UC 1170

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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Supreme Court08 May 2009Dismissed

State of U.P. Vs Shobhanath and Others

Supreme Court Of India · AIR 2009 SC 2395 : (2009) AIRSCW 3841 : (2009) 7 JT 234 : (1984) KLJ 684 : (2009) 8 SCALE 10 : (2009) 6 SCC 600 : (2009) 10 SCR 985

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court08 May 2009Disposed Of

The Chief Soil Conservator Punjab and Others Vs Gurmail Singh

Supreme Court Of India · (2009) AWC 3447 Supp : (2009) 123 FLR 496 : (2009) 8 JT 291 : (2009) 3 LLJ 352 : (2009) 8 SCALE 543 : (2009) 15 SCC 103 : (2010) 1 SCC(L&S) 491 : (2009) 9 SCR 564 : (2011) 1 SLJ 145 : (2010) 1 SLR 416

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 25F
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Supreme Court08 May 2009Allowed

State of Punjab Vs Hardial Singh and Others

Supreme Court Of India · (2009) 14 JT 90 : (2009) 43 OCR 734 : (2009) 15 SCC 106 : (2009) 9 SCR 559

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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Supreme Court08 May 2009Disposed Of

K.N. Narendranath Vs State of Karnataka

Supreme Court Of India · (2009) AIRSCW 1782 : (2009) 7 JT 651 : (2009) 7 SCALE 510 : (2009) 15 SCC 52 : (2009) 7 SCR 1221

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

State of Punjab Vs Atma Singh and Others

Supreme Court Of India · (2009) 3 ACR 2452 : (2009) 7 JT 450 : (2009) 7 SCALE 689 : (2009) 15 SCC 45 : (2009) 9 SCR 549 : (2009) 2 UC 1164

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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Supreme Court08 May 2009Dismissed

State of Haryana and Others Vs Rameshwar Dass

Supreme Court Of India · AIR 2009 SC 3051 : (2009) AIRSCW 4895 : (2009) 122 FLR 538 : (2009) 7 SCALE 276 : (2009) 7 SCC 400 : (2009) 2 SCC(L&S) 348 : (2009) 14 SCR 163 : (2010) 2 SLJ 373 : (2009) 7 SLR 645

Constitution of India, 1950 — Article 309
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Supreme Court08 May 2009Dismissed

Balbir Singh Vs State of Punjab and Another

Supreme Court Of India · (2009) 14 JT 88 : (2009) 7 SCALE 674 : (2009) 15 SCC 219 : (2009) 8 SCR 489

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court08 May 2009Disposed Of

State of Rajasthan and Others Vs Jagdish Narain Chaturvedi

Supreme Court Of India · AIR 2010 SC 157 : (2009) 13 JT 9 : (2009) 2 RLW 1481 : (2009) 8 SCALE 28 : (2009) 12 SCC 49 : (2010) 1 SCC(L&S) 105 : (2009) 9 SCR 1011 : (2009) 8 SLR 505

Constitution of India, 1950 — Article 141, 309Rajasthan Civil Services (Absoruption of Surplus Personnel) Rules, 1969 — Rule 3Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 7
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Supreme Court08 May 2009Allowed

Bani Kanta Das and Another Vs State of Assam and Others

Supreme Court Of India · (2009) 3 ACR 2709 : (2009) AIRSCW 3608 : (2009) 3 AWC 2662 Supp : (2009) 7 JT 562 : (2009) 8 SCALE 65 : (2009) 15 SCC 206 : (2009) 8 SCR 499 : (2009) 4 Supreme 708

Constitution of India, 1950 — Article 32Protection of Human Rights Act, 1993 — Section 12, 13, 17, 18, 2
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Supreme Court08 May 2009Dismissed

Abuthagir and Others Vs State rep. by Inspector of Police, Madurai

Supreme Court Of India · AIR 2009 SC 2797 : (2009) AIRSCW 4248 : (2009) 2 ALD(Cri) 562 : (2010) 1 CGLJ 136 : (2009) CriLJ 3987 : (2009) 13 JT 25 : (2009) 7 SCALE 585 : (2009) 17 SCC 208 : (2011) 1 SCC(Cri) 970 : (2009) 8 SCR 432 : (2009) 5 Supreme 138

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120, 120A, 120B, 148, 302
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Supreme Court08 May 2009Dismissed

Sasikumar Vs The State of Tamil Nadu

Supreme Court Of India · (2010) 1 DMC 202 : (2009) 8 JT 285 : (2009) 7 SCALE 444 : (2009) 7 SCC 216 : (2009) 8 SCR 541

Penal Code, 1860 (IPC) — Section 302, 307, 498A
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