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Supreme Court Of India judgments

59,848 judgments · page 1,036 of 2,993

Supreme Court05 May 2009Allowed

Radhey Shyam Garg Vs Naresh Kumar Gupta

Supreme Court Of India · AIR 2010 SC 3210 : (2010) 3 ALLMR 952 : (2010) 3 BC 552 : (2010) CriLJ 2810 : (2010) 3 KCCR 2021 : (2009) 43 OCR 943 : (2009) 8 SCALE 706 : (2009) 13 SCC 201 : (2009) 94 SCL 85 : (2009) 7 SCR 506

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5, Order 19 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 296(2), 340, 482, 61Negotiable Instruments Act, 1881
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Supreme Court05 May 2009Disposed Of

Braham Dass Vs State of H.P.

Supreme Court Of India · AIR 2009 SC 3181 : (2009) AIRSCW 5102 : (2009) CriLJ 4297 : (2009) 8 JT 615 : (2010) 159 PLR 293 : (2009) 9 SCALE 43 : (2009) 7 SCC 353 : (2009) 8 SCR 908 : (2009) 6 Supreme 646

Penal Code, 1860 (IPC) — Section 279, 304, 304A, 337
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Supreme Court05 May 2009Allowed

Vijayan Vs Sadanandan K. and Another

Supreme Court Of India · (2009) 3 ACR 2849 : (2009) 57 BLJR 2938 : (2009) CLT 1215 : (2009) CriLJ 2957 : (2009) 6 JT 352 : (2009) 2 KLT 618 : (2009) 4 MPHT 339 : (2009) 7 SCALE 19 : (2009) 6 SCC 652 : (2009) 8 SCR 463 : (2009) 2 UC 1153 : (2009) 7 UJ 3473

Criminal Procedure Code, 1973 (CrPC) — Section 30, 357, 357(1), 357(2), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 53, 64, 65, 66, 67
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Supreme Court05 May 2009Disposed Of

Narendra Vs State of Karnataka

Supreme Court Of India · (2009) 2 ACR 1516 : AIR 2009 SC 1881 : (2009) 2 ALD(Cri) 229 : (2009) 7 JT 566 : (2009) 5 KarLJ 257 : (2009) 5 KCCR 3163 : (2009) 7 SCALE 6 : (2009) 6 SCC 61 : (2009) 7 SCR 585

Criminal Procedure Code, 1973 (CrPC) — Section 176Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 498(A)
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Supreme Court05 May 2009Allowed

Bimla Devi and Another Vs State of Jammu and Kashmir

Supreme Court Of India · (2009) 3 ACR 2854 : AIR 2009 SC 2387 : (2010) 1 ALD(Cri) 399 : (2009) CriLJ 2857 : (2009) 2 JKJ 9 : (2009) 7 JT 558 : (2009) 6 SCALE 792 : (2009) 6 SCC 629 : (2009) 7 SCR 486

Criminal Procedure Code, 1973 (CrPC) — Section 222, 313, 401, 401(3)Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
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Supreme Court05 May 2009Allowed

Hidayatkhan Bismillakhan Pathan Vs Vaijnath and Others

Supreme Court Of India · AIR 2009 SC 2426 : (2009) AIRSCW 4537 : (2009) 4 BomCR 27 : (2009) 3 GLR 2288 : (2009) 9 JT 127 : (2009) 6 MhLj 1 : (2009) 7 SCALE 26(1) : (2009) 7 SCC 506 : (2009) 7 SCR 995 : (2009) 6 Supreme 669 : (2009) 5 UJ 2303

Bombay Public Trusts Act, 1950 — Section 17, 22, 70, 70A, 71Constitution of India, 1950 — Article 136, 142Mineral Concession Rules, 1960 — Rule 54, 55
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Supreme Court05 May 2009Dismissed

Harmanpreet Singh Ahluwalia and Others Vs State of Punjab and Others

Supreme Court Of India · (2009) 3 ACR 2987 : (2009) AIRSCW 3976 : (2009) 2 ALT(Cri) 335 : (2009) CLT 1135 : (2009) CriLJ 3462 : (2009) 6 JT 375 : (2009) 7 SCALE 85 : (2009) 7 SCC 712 : (2009) 7 SCR 563

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court05 May 2009Allowed

Raj Kumar Khurana Vs State of (NCT of Delhi) and Another

Supreme Court Of India · (2009) AIRSCW 3966 : (2009) 2 ALD(Cri) 11 : (2009) 2 ALT(Cri) 323 : (2009) 5 BomCR 315 : (2009) 3 CompLJ 11 : (2009) CriLJ 3454 : (2010) 1 GLR 798 : (2009) 7 JT 351 : (2009) 2 KLT 632 : (2009) 6 MhLj 274 : (2009) 4 MPHT 118 : (2009) MPLJ 151 : (2009) 43 O

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120B, 34, 369, 380, 409, 467, 468, 471, 420,
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Supreme Court05 May 2009Dismissed

Omprakash and Others Vs Radhacharan and Others

Supreme Court Of India · (2009) 5 ALD 1 : (2010) 1 ALLMR 453 : (2009) 4 AWC 3413 Supp : (2009) 3 CALLT 49 : (2009) 6 JT 329 : (2009) 5 MLJ 761 : (2009) 4 PLJR 65 : (2009) 2 RLW 1447 : (2009) 7 SCALE 51 : (2009) 15 SCC 66 : (2009) 7 SCR 1007 : (2009) 2 UC 890 : (2009) 5 UJ 2341

Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 16Succession Act, 1925 — Section 372
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Supreme Court05 May 2009Disposed Of

Bala Baine Linga Raju Vs State of A.P.

Supreme Court Of India · (2009) 2 ACR 1532 : (2009) CriLJ 3426 : (2009) 13 JT 657 : (2009) 43 OCR 567 : (2009) 7 SCALE 73 : (2009) 6 SCC 706 : (2009) 7 SCR 595 : (2009) 2 UC 886

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 357Penal Code, 1860 (IPC) — Section 299, 300, 302, 303, 304Probation of Offenders Act, 1958 — Section 4, 5, 6
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Supreme Court05 May 2009Dismissed

Union of India (UOI) and Others Vs Martin Lottery Agencies Ltd.

Supreme Court Of India · (2009) 3 CompLJ 26 : (2009) 223 CTR 321 : (2009) 11 JT 151 : (2009) 7 SCALE 341(1) : (2009) 12 SCC 209 : (2009) 8 SCR 946 : (2009) 14 STR 593 : (2009) 20 STT 203 : (2009) 6 UJ 2739 : (2009) 24 VST 1

Constitution Of India, 1950 — Article 19(6), 162, 245, 246, 268, 268AFinance Act, 1994 — Section 9(1)(ii), 65, 65A, 65(19)(i), 65(19)(ii), 65(50), 65(105), 65(105)(zzb), 66, 68Lottery (Regulation) Act, 1998 — Section 4, 4(c)
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Supreme Court05 May 2009Dismissed

Jawahar Singh @ Bhagat Ji Vs State of GNCT of Delhi

Supreme Court Of India · AIR 2009 SC 2391 : (2009) CriLJ 2860 : (2009) 11 JT 268 : (2009) 3 PLJR 108 : (2009) 6 SCALE 739 : (2009) 6 SCC 490 : (2009) 7 SCR 495 : (2009) 2 UC 1139

Constitution of India, 1950 — Article 14, 20(1)General Clauses Act, 1897 — Section 6Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)
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Supreme Court05 May 2009Allowed

Shrishti Narain Jha Vs Bindeshwar Jha and Others

Supreme Court Of India · AIR 2010 SC 465 : (2010) CriLJ 467 : (2009) 13 JT 674 : (2009) 3 PLJR 23 : (2009) 7 SCALE 1 : (2009) 6 SCC 457 : (2009) 7 SCR 442

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
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Supreme Court05 May 2009Disposed Of

Hari Ram Vs State of Rajasthan and Another

Supreme Court Of India · (2009) 3 ACR 3318 : (2009) 57 BLJR 2333 : (2009) 8 JT 47 : (2009) 43 OCR 438 : (2009) 2 RLW 1400 : (2009) 6 SCALE 695 : (2009) 13 SCC 211 : (2009) 7 SCR 623 : (2009) 2 UC 1029 : (2009) 6 UJ 2643

Constitution of India, 1950 — Article 15(3), 39, 45, 47Evidence Act, 1872 — Section 35Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 22
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Supreme Court05 May 2009Allowed

Sushil Kumar Jain Vs Manoj Kumar and Another

Supreme Court Of India · AIR 2009 SC 2544 : (2009) AIRSCW 4441 : (2009) 3 AWC 2658 Supp : (2010) 4 BomCR 437 : (2009) 8 JT 392 : (2009) 4 PLJR 69 : (2009) 4 RLW 3562 : (2009) 7 SCALE 103 : (2009) 10 SCC 434 : (2009) 10 SCR 944 : (2009) 6 UJ 2570

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13
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