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Supreme Court Of India judgments

59,848 judgments · page 1,047 of 2,993

Supreme Court16 Apr 2009Disposed Of

State of U.P. Vs Mangal Singh and Others

Supreme Court Of India · (2009) 2 ACR 1719 : (2009) 7 JT 329 : (2009) 5 KCCR 3414 : (2009) 6 SCALE 371 : (2009) 12 SCC 306 : (2009) 7 SCR 388

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court16 Apr 2009Disposed Of

Destruction of Public and Private Properties Vs State of A.P. and Others

Supreme Court Of India · AIR 2009 SC 2266 : (2009) 3 ALD 65 : (2009) 2 ALT(Cri) 434 : (2009) 57 BLJR 2292 : (2009) CriLJ 2807 : (2009) 6 JT 1 : (2009) 2 KLT 552 : (2009) 5 SCC 212 : (2009) 5 UJ 2478

Constitution of India, 1950 — Article 19(1), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 437Prevention of Damage to Public Property Act, 1984 — Section 5
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Supreme Court16 Apr 2009Allowed

Gamparai Hrudayaraju Vs State of A.P. thr. Public Prosecutor

Supreme Court Of India · (2009) 2 ACR 1588 : AIR 2009 SC 2364 : (2009) 2 ALD(Cri) 19 : (2009) 3 ALT(Cri) 126 : (2009) CriLJ 2845 : (2009) 5 JT 475 : (2009) 5 SCALE 595 : (2009) 13 SCC 740 : (2009) 6 SCR 396

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 203, 302, 306, 498A
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Supreme Court16 Apr 2009Dismissed

State of Rajasthan Vs Mohan Lal

Supreme Court Of India · (2009) CLT 1037 : (2009) 237 ELT 435 : (2009) 14 JT 156 : (2009) 3 RLW 2755 : (2009) 6 SCALE 240 : (2009) 7 SCR 406

Criminal Procedure Code, 1973 (CrPC) — Section 372, 417Penal Code, 1860 (IPC) — Section 302, 323, 447Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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Supreme Court16 Apr 2009Allowed

Bangalore Metropolitan Transport Corpn. Vs T.V. Anandappa

Supreme Court Of India · (2009) 122 FLR 171 : (2009) 7 JT 62 : (2009) 6 KarLJ 98 : (2009) 3 LLJ 233 : (2009) 6 SCALE 199 : (2009) 17 SCC 473 : (2011) 1 SCC(L&S) 706 : (2009) 6 SCR 475 : (2009) 8 SLR 160 : (2009) 2 UPLBEC 1389

Industrial Disputes Act, 1947 — Section 10(1C), 10(4A)
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Supreme Court15 Apr 2009Dismissed

Seth Ramdayal Jat Vs Laxmi Prasad

Supreme Court Of India · AIR 2009 SC 2463: (2009) AIRSCW 4587 : (2009) 4 AWC 3673 Supp : (2009) 1 CLR 1072 : (2009) 2 JLJ 126 : (2009) 5 JT 461 : (2009) 5 MLJ 992 : (2009) 4 RLW 3579 : (2009) 5 Scale 527 : (2009) 11 SCC 545 : (2009) 7 SCR 17

Limitation Act, 1963 — Article 70Code Of Civil Procedure, 1908 — Order 8 Rule 5Evidence Act, 1872 — Section 40, 41, 42, 43, 58
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Supreme Court15 Apr 2009Allowed

State of Rajasthan Vs Mohan Lal and Others

Supreme Court Of India · (2009) 2 ACR 1951 : AIR 2009 SC 1872 : (2009) AIRSCW 3352 : (2009) 6 SCALE 290 : (2009) 12 SCC 308 : (2009) 7 SCR 142 : (2009) 3 Supreme 290

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court15 Apr 2009Allowed

Guljar Singh and Others Vs Deputy Director Consolidation and Others

Supreme Court Of India · (2009) AIRSCW 3638 : (2009) 2 AWC 1856 Supp : (2009) 6 JT 45 : (2009) 5 SCALE 600 : (2009) 12 SCC 590 : (2009) 5 SCR 1080 : (2009) 7 UJ 3316

Constitution of India, 1950 — Article 136Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Uttar Pradesh Reorganisation Act, 2000 — Section 11A, 48, 86, 87, 88
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Supreme Court15 Apr 2009Dismissed

V.V.S. Rama Sharma and Others Vs State of U.P. and Others

Supreme Court Of India · (2009) 2 ACR 1704 : AIR 2009 SC 3258 : (2009) AIRSCW 3294 : (2009) 2 ALD(Cri) 72 : (2009) 3 ALT(Cri) 95 : (2009) 6 JT 19 : (2009) 3 PLJR 90 : (2009) 5 SCALE 517 : (2009) 7 SCC 234 : (2009) 5 SCR 1159 : (2009) 3 Supreme 251

Constitution of India, 1950 — Article 226, 254, 268Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483Penal Code, 1860 (IPC) — Section 161, 165, 409, 420
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Supreme Court15 Apr 2009Dismissed

G. Sekar Vs Geetha and Others

Supreme Court Of India · AIR 2009 SC 2649 : (2009) AIRSCW 4075 : (2009) 3 AWC 2740 Supp : (2009) 57 BLJR 2083 : (2009) 6 BomCR 413 : (2009) 5 JT 496 : (2009) 3 LW 807 : (2009) 4 MLJ 1237 : (2009) MPLJ 112 : (2010) 1 OLR 452 : (2009) 5 SCALE 559 : (2009) 6 SCC 99 : (2009) 5 SCR 10

Companies Act, 1956 — Section 645, 646, 652Constitution of India, 1950 — Article 136, 14, 15Delhi Rent Control Act, 1958 — Section 9
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Supreme Court15 Apr 2009Dismissed

Anirudh Aggarwal Vs Dharam Bir Bhatia

Supreme Court Of India · (2012) AIRSCW 866 : (2010) AIRSCW 139 : (2010) 3 ALT 6 : (2009) 3 AWC 2541 Supp : (2009) 15 CompCas 43 : (2009) 7 JT 77 : (2009) 6 SCALE 692 : (2009) 15 SCC 43 : (2009) 6 SCR 914 : (2009) 7 Supreme 227

Consumer Protection Act, 1986 — Section 12
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Supreme Court15 Apr 2009Partly Allowed

Smt. Sarla Verma and Others Vs Delhi Transport Corporation and Another

Supreme Court Of India · (2009) ACJ 1298 : AIR 2009 SC 3104 : (2009) AIRSCW 4992 : (2009) 3 ALD 83 : (2009) AWC 2138 Supp : (2009) CLT 1055 : (2009) 162 DLT 278 : (2009) 6 JT 495 : (2009) 5 KCCR 3269 : (2009) 4 MLJ 997 : (2009) 4 MPHT 99 : (2009) MPLJ 96 : (2009) 4 RLW 2785 : (20

Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court15 Apr 2009Allowed

The State of Andhra Pradesh Vs Vangaveeti Nagaiah

Supreme Court Of India · (2009) 2 ACR 1954 : AIR 2009 SC 2646 : (2009) AIRSCW 4071 : (2009) 13 JT 647 : (2009) 43 OCR 540 : (2009) 12 SCC 466 : (2009) 6 SCR 160 : (2009) 3 Supreme 678

Andhra Pradesh Prohibition Act, 1995 — Section 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 109
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