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Supreme Court Of India judgments

59,848 judgments · page 1,033 of 2,993

Supreme Court08 May 2009Disposed Of

Chand Gupta and Others Vs State of Himachal Pradesh

Supreme Court Of India · (2009) 3 ALT(Cri) 120 : (2009) CriLJ 3731 : (2009) 14 JT 48 : (2009) 8 SCALE 519 : (2009) 15 SCC 94 : (2009) 8 SCR 285

Criminal Procedure Code, 1973 (CrPC) — Section 173, 360, 361Probation of Offenders Act, 1958 — Section 4, 6Punjab Excise Act, 1914 — Section 58, 59, 61, 61(1), 65
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Supreme Court08 May 2009Disposed Of

Ram Babu Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2009) 7 SCC 194 : (2009) 6 JT 428 : (2009) 7 SCALE 194 : 2009 3 SCC (Cri) 343

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 406B, 420, 467
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Supreme Court06 May 2009Dismissed

Shindhu and Others Vs State of Karnataka

Supreme Court Of India · (2009) 14 JT 97 : (2010) 1 KarLJ 244 : (2009) 8 SCALE 820 : (2009) 7 SCC 246 : (2009) 8 SCR 278

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 306, 34, 498A
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Supreme Court06 May 2009Dismissed

Suresh Kumar Singh Vs State of U.P.

Supreme Court Of India · (2009) 3 ACR 3253 : (2009) AIRSCW 4014 : (2009) CLT 1320 : (2009) 13 JT 53 : (2009) 7 SCALE 629 : (2009) 17 SCC 243 : (2011) 1 SCC(Cri) 989 : (2009) 8 SCR 1068 : (2009) 4 Supreme 529

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court06 May 2009Allowed

Naresh Shankar Srivastava Vs State of U.P. and Others

Supreme Court Of India · AIR 2009 SC 2450 : (2009) AIRSCW 4569 : (2009) 9 JT 319 : (2009) 7 SCALE 244 : (2009) 16 SCC 157 : (2009) 7 SCR 1188 : (2009) 2 UPLBEC 1303

Multi-State Cooperative Societies Act, 1984 — Section 18, 2, 4, 5, 6States Reorganisation Act, 1956 — Section 119Uttar Pradesh Reorganisation Act, 2000 — Section 67, 86
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Supreme Court06 May 2009Dismissed

Devendra and Others Vs State of U.P. and Another

Supreme Court Of India · (2009) 3 ACR 3246 : (2009) CLT 1207 : (2009) 8 JT 120 : (2009) 7 SCALE 613 : (2009) 7 SCC 495 : (2009) 7 SCR 872

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11, 151Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 482, 483Penal Code, 1860 (IPC) — Section 415, 420, 463, 464, 467
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Supreme Court06 May 2009Disposed Of

State of M.P. and Another Vs Md. Abrahin

Supreme Court Of India · AIR 2009 SC 2892 : (2009) AIRSCW 4533 : (2009) 14 JT 526 : (2009) 3 LLJ 365 : (2010) 1 RLW 130 : (2009) 7 SCALE 609 : (2009) 8 SCR 229

Constitution of India, 1950 — Article 12, 14, 16Madhya Pradesh Industrial Relations Act, 1960 — Section 61, 62
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Supreme Court06 May 2009Allowed

Raju Premji Vs Customs NER Shillong Unit Arun Kanungo Vs D. Pakyntein

Supreme Court Of India · (2009) AIRSCW 4228 : (2009) CLT 1200 : (2009) CriLJ 3972 : (2009) 8 JT 193 : (2009) 7 SCALE 568 : (2009) 16 SCC 496 : (2009) 7 SCR 839 : (2009) 4 Supreme 723

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 28, 29, 42, 50, 53, 67Evidence Act, 1872 — Section 25, 26, 27Code Of Criminal Procedure, 1973 — Section 2(g), 313
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Supreme Court06 May 2009Allowed

Jamiruddin Ansari Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2009) 3 ACR 3168 : AIR 2009 SC 2781 : (2009) AIRSCW 4213 : (2009) CriLJ 3961 : (2009) 8 JT 169 : (2009) 7 SCALE 263 : (2009) 6 SCC 316 : (2009) 7 SCR 759 : (2010) 2 Supreme 517 : (2009) 4 Supreme 754

Criminal Law (Amendment) Act, 1952 — Section 5A, 6Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 197, 202Maharashtra Control of Organised Crime Act, 1999 — Section 23, 23(1), 23(2), 25, 5
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Supreme Court06 May 2009Dismissed

Subhash Kumar Vs State of Uttarakhand

Supreme Court Of India · AIR 2009 SC 2490 : (2010) AIRSCW 403 : (2009) 3 ALT(Cri) 77 : (2009) 7 JT 575 : (2009) 43 OCR 728 : (2009) 4 RLW 3600 : (2009) 7 SCALE 502 : (2009) 6 SCC 641 : (2009) 8 SCR 1182

Penal Code, 1860 (IPC) — Section 307, 324, 34
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Supreme Court06 May 2009Disposed Of

State of Himachal Pradesh Vs Rakesh Kumar

Supreme Court Of India · (2009) 3 ACR 3006 : (2009) AIRSCW 3700 : (2009) 3 ALT(Cri) 56 : (2009) CriLJ 3060 : (2009) 7 JT 504 : (2009) 43 OCR 708 : (2009) 7 SCALE 708 : (2009) 6 SCC 308 : (2009) 8 SCR 264

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court06 May 2009Dismissed

Jakir Vs State of M.P.

Supreme Court Of India · AIR 2009 SC 2437 : (2009) AIRSCW 4551 : (2009) 3 JLJ 418 : (2009) 7 JT 557 : (2009) 7 SCALE 677 : (2009) 6 SCC 646 : (2009) 8 SCR 276

Penal Code, 1860 (IPC) — Section 366A, 376(2)
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