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Supreme Court Of India judgments

59,848 judgments · page 1,042 of 2,993

Supreme Court27 Apr 2009Disposed Of

Mathura Singh and Others Vs State of U.P.

Supreme Court Of India · (2009) 6 JT 85 : (2009) 6 SCALE 373 : (2009) 13 SCC 420 : (2009) 7 SCR 102

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2)Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
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Supreme Court27 Apr 2009Allowed

Sanjeet Kumar Vs State of Bihar and Another

Supreme Court Of India · (2009) AIRSCW 5256 : (2009) 8 JT 288 : (2009) 3 PLJR 36 : (2009) 6 SCALE 503 : (2009) 12 SCC 136 : (2009) 6 SCR 1208

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 245, 482
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Supreme Court27 Apr 2009Allowed

Union of India (UOI) and Others Vs G. Annadurai

Supreme Court Of India · AIR 2009 SC 3049 : (2009) AIRSCW 4892 : (2010) 1 ALLMR 450 : (2009) 122 FLR 468 : (2009) 6 JT 89 : (2009) 6 SCALE 776 : (2009) 13 SCC 469 : (2010) 1 SCC(L&S) 278 : (2009) 8 SCR 97 : (2009) 3 SLJ 230 : (2009) 7 SLR 664 : (2009) 6 UJ 2594

Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 379
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Supreme Court27 Apr 2009Dismissed

Masroor Vs State of U.P. and Another

Supreme Court Of India · (2009) 2 ACR 1748 : (2009) 57 BLJR 1557 : (2009) 8 JT 398 : (2009) 43 OCR 421 : (2009) 6 SCALE 358 : (2009) 14 SCC 286 : (2009) 6 SCR 1030 : (2009) 2 UC 1072 : (2009) 4 UJ 1871

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court27 Apr 2009Allowed

State of M.P. Vs Basodi

Supreme Court Of India · (2009) 2 ACR 1744 : AIR 2009 SC 3081 : (2009) AIRSCW 4958 : (2009) CriLJ 4284 : (2009) 3 JLJ 193 : (2009) 6 JT 92 : (2009) 6 SCALE 353 : (2009) 12 SCC 318 : (2009) 7 SCR 1166 : (2009) 3 Supreme 501

Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(2), 376A
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Supreme Court24 Apr 2009Allowed

Santhanam Vs State of Tamil Nadu

Supreme Court Of India · (2009) 2 ACR 1738 : (2009) 7 JT 12 : (2009) 6 SCALE 328 : (2009) 12 SCC 531 : (2009) 6 SCR 964 : (2010) 1 UC 278

Penal Code, 1860 (IPC) — Section 114, 299, 300, 302, 304
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Supreme Court24 Apr 2009Allowed

Ramesh Bhai and Another Vs State of Rajasthan

Supreme Court Of India · (2009) 2 ACR 1730 : (2009) AIRSCW 3534 : (2009) 2 ALD(Cri) 620 : (2009) CriLJ 2991 : (2009) 7 JT 439 : (2009) 6 SCALE 320 : (2009) 12 SCC 603 : (2009) 6 SCR 949 : (2009) 3 Supreme 722 : (2009) 2 UC 1192

Penal Code, 1860 (IPC) — Section 120B, 201, 302
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Supreme Court24 Apr 2009Allowed

Raman Kumar Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 1724 : (2009) CriLJ 3034 : (2009) 8 JT 422 : (2009) 5 KCCR 3382 : (2009) 6 SCALE 335 : (2009) 16 SCC 35 : (2009) 6 SCR 933

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114
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Supreme Court24 Apr 2009

Prem Singh Vs State of (N.C.T.) Delhi

Supreme Court Of India · AIR 2009 SC 3179 : (2009) AIRSCW 5100 : (2009) CriLJ 4296 : (2009) 14 JT 313 : (2009) 43 OCR 395 : (2009) 6 SCALE 381 : (2009) 14 SCC 192 : (2009) 6 SCR 960

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34
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Supreme Court24 Apr 2009Dismissed

Nepal Singh Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 2913 : (2009) AIRSCW 4648 : (2009) 57 BLJR 2672 : (2009) 7 JT 172 : (2010) 1 RLW 1 : (2009) 6 SCALE 555 : (2009) 12 SCC 351 : (2009) 6 SCR 982 : (2010) 1 ShimLC 421 : (2009) 7 UJ 3116

Criminal Procedure Code, 1973 (CrPC) — Section 372, 417Penal Code, 1860 (IPC) — Section 302, 304B, 323, 447, 498A
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