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Supreme Court Of India judgments

59,848 judgments · page 1,037 of 2,993

Supreme Court05 May 2009Allowed

Akbar Sheikh and Others Vs State of West Bengal

Supreme Court Of India · (2009) 3 ACR 2976 : (2009) 57 BLJR 2595 : (2009) 3 CALLT 35 : (2009) 3 CALLT 34 : (2009) 6 JT 315 : (2009) 6 SCALE 745 : (2009) 7 SCC 415 : (2009) 7 SCR 518 : (2009) 6 UJ 2610

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 142, 143, 149, 34
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Supreme Court05 May 2009Allowed

Ranvir Yadav Vs State of Bihar

Supreme Court Of India · (2009) 3 ACR 2859 : (2010) 1 ALD(Cri) 129 : (2009) CriLJ 2963 : (2009) 15 JT 414 : (2009) 43 OCR 562 : (2009) 3 PLJR 145 : (2009) 7 SCALE 60 : (2009) 6 SCC 595 : (2009) 7 SCR 653

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Penal Code, 1860 (IPC) — Section 302
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Supreme Court05 May 2009Allowed

Sh. Vishnu Dutt Sharma Vs Smt. Daya Sapra

Supreme Court Of India · (2009) AIRSCW 5341 : (2009) 4 AWC 3405 Supp : (2010) 2 CompLJ 79 : (2009) 13 JT 44 : (2009) 1 KLT 490 : (2009) 8 SCALE 698 : (2009) 13 SCC 729 : (2009) 8 SCR 977 : (2009) 5 Supreme 258

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 12, 151, 9Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 40, 41, 42, 43
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Supreme Court05 May 2009Allowed

State of U.P. Vs Paras Nath Singh

Supreme Court Of India · (2009) CriLJ 3069 : (2009) 13 JT 625 : (2009) 8 SCALE 553 : (2009) 6 SCC 372 : (2009) 2 SCC(L&S) 200 : (2009) 9 SCR 85

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 197, 197(1), 197(2)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 461Prevention of Corruption Act, 1988 — Section 5(2), 6(1)
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Supreme Court05 May 2009Allowed

Dharmeshbhai Vasudevbhai and Others Vs State of Gujarat and Others

Supreme Court Of India · (2009) 2 ACR 1527 : (2009) 2 ALD(Cri) 598 : (2009) 3 CGLJ 441 : (2009) 3 CGLJ 184 : (2009) CriLJ 2969 : (2009) 3 GLR 2264 : (2009) 13 JT 638 : (2009) 5 KCCR 3195 : (2009) 4 MPHT 241 : (2009) 43 OCR 519 : (2009) 7 SCALE 214 : (2009) 6 SCC 576 : (2009) 7 SC

Constitution of India, 1950 — Article 227, 235Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 156(3), 157, 159, 483, 203Penal Code, 1860 (IPC) — Section 406, 420, 423, 465, 477, 468, 471, 120B, 124, 34
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Supreme Court05 May 2009Dismissed

Ram Suresh Singh Vs Prabhat Singh @ Chhotu Singh and Another

Supreme Court Of India · (2009) 3 ACR 2997 : AIR 2009 SC 2805 : (2010) AIRSCW 412 : (2009) 3 ALT(Cri) 105 : (2009) CriLJ 3997 : (2009) 7 JT 459 : (2009) 3 PLJR 27 : (2010) 1 RLW 63 : (2009) 8 SCALE 512 : (2009) 6 SCC 684 : (2009) 7 SCR 451

Constitution of India, 1950 — Article 21, 242Criminal Procedure Code, 1973 (CrPC) — Section 472Evidence Act, 1872 — Section 35
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Supreme Court05 May 2009Dismissed

Bhankra Byas Managing Board Vs Suresh and Another

Supreme Court Of India · (2009) 4 AWC 3734 Supp : (2009) 123 FLR 198 : (2009) 11 JT 278 : (2010) 1 LLJ 13 : (2009) 6 MhLj 935 : (2009) MPLJ 497 : (2009) 7 SCALE 26 : (2009) 7 SCC 515 : (2009) 2 SCC(L&S) 572 : (2009) 8 SCR 109

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Supreme Court05 May 2009Allowed

Manisha Lalwani Vs D.V. Paul

Supreme Court Of India · (2009) 4 AWC 3790 Supp : (2009) 14 JT 228 : (2009) 2 MPJR 331 : (2009) 7 SCALE 66 : (2009) 16 SCC 632 : (2009) 8 SCR 889

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Supreme Court05 May 2009Dismissed

Maddineni Koteswara Rao Vs Maddineni Bhaskara Rao and Another

Supreme Court Of India · (2009) 4 AWC 3261 Supp : (2009) 11 JT 144 : (2009) 4 PLJR 56 : (2009) 7 SCALE 108 : (2009) 13 SCC 179 : (2009) 8 SCR 912 : (2009) 5 UJ 2324

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7(1), 97Provincial Insolvency Act, 1920 — Section 28A
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Supreme Court04 May 2009Allowed

State of A.P. Vs V.V. Panduranga Rao

Supreme Court Of India · (2009) 2 ACR 1525 : (2009) AIRSCW 3489 : (2009) 2 ALD(Cri) 711 : (2009) 57 BLJR 1825 : (2009) CriLJ 2972 : (2009) 7 JT 570 : (2009) 6 SCALE 684 : (2009) 15 SCC 211 : (2009) 7 SCR 421 : (2009) 4 Supreme 141 : (2009) 5 UJ 2157

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 302, 309
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Supreme Court04 May 2009Dismissed

Sayyed Shabiralli Hafizali Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 1521 : (2009) CriLJ 2965 : (2009) 7 JT 428 : (2009) 6 SCALE 687 : (2009) 6 SCC 724 : (2009) 7 SCR 615

Penal Code, 1860 (IPC) — Section 161, 165, 165APrevention of Corruption Act, 1947 — Section 4, 4(1), 4(2), 5, 5(1)
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Supreme Court04 May 2009Partly Allowed

Subbu Singh Vs State by Public Prosecutor

Supreme Court Of India · (2009) 2 ACR 1511 : (2009) CriLJ 3433 : (2009) 7 JT 217 : (2009) 6 SCC 462 : (2009) 8 SCR 383 : (2009) 2 UC 1064

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 12, 13(1), 20, 7
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