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Supreme Court Of India judgments

59,848 judgments · page 1,048 of 2,993

Supreme Court15 Apr 2009Disposed Of

Radhey Shyam and Another Vs Chhabi Nath and Others

Supreme Court Of India · (2009) 57 BLJR 1817 : (2009) 6 JT 511 : (2009) 5 SCC 616 : (2009) 6 SCR 236 : (2009) 5 UJ 2253

Constitution of India, 1950 — Article 12, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144
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Supreme Court15 Apr 2009Allowed

State of M.P. Vs Chunnilal @ Chunni Singh

Supreme Court Of India · (2009) 2 ACR 1916 : (2009) 57 BLJR 1828 : (2010) 1 GLR 260 : (2009) 6 JT 241 : (2009) 2 KLT 335 : (2010) 2 MPJR 249 : (2009) 43 OCR 385 : (2009) 12 SCC 649 : (2009) 7 SCR 145 : (2009) 5 UJ 2061

Criminal Procedure Code, 1973 (CrPC) — Section 397, 4, 401Penal Code, 1860 (IPC) — Section 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 9
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Supreme Court15 Apr 2009Allowed

Ram Maruthi Pawar Vs State of Maharashtra and Another

Supreme Court Of India · (2009) 2 ACR 1904 : AIR 2009 SC 2697 : (2009) AIRSCW 4139 : (2009) 2 GLH 677 : (2009) 8 JT 403 : (2009) 5 KCCR 3380 : (2009) 5 SCALE 551 : (2009) 12 SCC 406 : (2009) 5 SCR 956

Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court15 Apr 2009Disposed Of

Baban Bandu Patil Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 1923 : (2010) AIRSCW 154 : (2009) 57 BLJR 2328 : (2009) 13 JT 662 : (2009) 6 SCALE 6 : (2009) 12 SCC 685 : (2009) 6 SCR 172 : (2009) 2 ShimLC 127 : (2009) 6 Supreme 689 : (2009) 6 UJ 2687

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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Supreme Court15 Apr 2009Allowed

Navanath and Others Vs State of Maharashtra

Supreme Court Of India · (2009) AIRSCW 3611 : (2009) 3 AWC 2543 Supp : (2009) 4 BomCR 182 : (2009) 6 JT 386 : (2009) 5 SCALE 575 : (2009) 14 SCC 480 : (2009) 6 SCR 632 : (2009) 3 Supreme 626

Land Acquisition Act, 1894 — Section 11, 18, 23(2), 25, 4
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Supreme Court15 Apr 2009Allowed

State of Uttaranchal Vs Alok Sharma and Others

Supreme Court Of India · (2009) 2 CompLJ 353 : (2009) 121 FLR 816 : (2009) 6 JT 463 : (2009) 6 SCALE 277 : (2009) 7 SCC 647 : (2009) 2 SCC(L&S) 358 : (2009) 8 SCR 1 : (2009) 5 UJ 2201 : (2009) 2 UPLBEC 1329

Constitution of India, 1950 — Article 12, 13, 136, 14, 142Education Code — Article 45Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporation in Government Service (Rescission of Rules) Rules,
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Supreme Court15 Apr 2009Allowed

State of Madhya Pradesh Vs Sheikh Shahid

Supreme Court Of India · AIR 2009 SC 2951 : (2009) AIRSCW 4702 : (2009) 8 JT 277 : (2009) 12 SCC 715 : (2009) 6 SCR 1038

Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(2), 376A
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Supreme Court15 Apr 2009Dismissed

State of U.P. Vs Subhash Kumar Singh Tomar

Supreme Court Of India · (2009) 2 ACR 1922 : AIR 2009 SC 2441 : (2009) AIRSCW 4557 : (2009) 7 JT 72 : (2009) 43 OCR 539 : (2009) 12 SCC 713 : (2009) 6 SCR 1139 : (2009) 4 Supreme 42

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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Supreme Court15 Apr 2009Allowed

State of Jharkhand and Others Vs Shiv Karampal Sahu

Supreme Court Of India · (2009) 4 AWC 3714 Supp : (2009) 121 FLR 730 : (2009) 6 SCALE 261 : (2009) 11 SCC 453 : (2009) 2 SCC(L&S) 640 : (2009) 7 SCR 63 : (2009) 2 UPLBEC 1339

Civil Services Pension Regulations — Regulation 21Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court15 Apr 2009Dismissed

M.P. State Co-op. Dairy Fedn. Ltd. and Another Vs Rajnesh Kumar Jamindar and Others

Supreme Court Of India · (2009) 121 FLR 917 : (2009) 6 JT 263 : (2009) 6 SCALE 17 : (2009) 15 SCC 221 : (2010) 1 SCC(L&S) 512 : (2009) 6 SCR 182 : (2009) 5 UJ 2161

Constitution of India, 1950 — Article 12, 226, 298, 311, 311(2)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42Madhya Pradesh Co-operative Societies Act, 1960 — Section 19, 2, 55, 9
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Supreme Court15 Apr 2009Allowed

The State of Andhra Pradesh Vs Aravapally Venkanna and Another

Supreme Court Of India · (2009) 2 ACR 1700 : AIR 2009 SC 1863 : (2009) AIRSCW 3336 : (2009) 2 ALD(Cri) 261 : (2009) 7 JT 64 : (2009) 6 SCALE 11 : (2009) 13 SCC 443 : (2009) 6 SCR 1070 : (2009) 4 Supreme 312

Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 109
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Supreme Court15 Apr 2009Dismissed

Sumesh Singh Vs Phoolan Devi and Others

Supreme Court Of India · AIR 2009 SC 2831 : (2009) AWC 2755 Supp : (2009) 6 JT 188 : (2009) 5 KCCR 3299 : (2010) 1 RLW 89 : (2009) 6 SCALE 342 : (2009) 12 SCC 689 : (2009) 6 SCR 996 : (2010) 1 ShimLC 214

Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 3, Order 8 Rule 5
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Supreme Court15 Apr 2009Disposed Of

Suhelkhan Khudyarkhan and Another Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 2 ACR 1912 : AIR 2009 SC 1868 : (2009) AIRSCW 3343 : (2009) 57 BLJR 1836 : (2009) 6 JT 259 : (2009) 43 OCR 459 : (2009) 3 PLJR 42 : (2009) 5 SCC 586 : (2009) 6 SCR 1142 : (2009) 2 ShimLC 299 : (2009) 3 Supreme 329 : (2009) 2 UC 1054 : (2009) 5 UJ 2

Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 133Penal Code, 1860 (IPC) — Section 268
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Supreme Court15 Apr 2009Allowed

Balbir Kaur and Others Vs New India Assurance Company Ltd. and Others

Supreme Court Of India · (2009) ACJ 1848 : AIR 2009 SC 2460 : (2009) AIRSCW 4583 : (2009) 3 AWC 2151 Supp : (2009) 57 BLJR 2079 : (2009) 6 JT 548 : (2009) 43 OCR 388 : (2009) 6 SCALE 257 : (2009) 13 SCC 370 : (2009) 6 SCR 327 : (2009) 3 Supreme 707 : (2009) 6 UJ 2714

Constitution of India, 1950 — Article 142Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(5), 166
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Supreme Court15 Apr 2009Disposed Of

Manoj Narain Agrawal Vs Shashi Agrawal and Others Shashi Agrawal and Another Vs State of Uttarakhand and Others State of Uttarakhand and Vs Shashi Agrawal and Others

Supreme Court Of India · (2009) 2 ACR 1690 : (2009) CLT 1020 : (2009) 6 JT 192 : (2009) 5 SCALE 535 : (2009) 6 SCC 385 : (2009) 5 SCR 976 : (2010) 1 UC 69 : (2009) 2 UD 587

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 409, 427, 452, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 169, 170, 173(1), 173(8), 205, 313, 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court15 Apr 2009Dismissed

Om Prakash Singh Vs M. Lingamaiah and Others

Supreme Court Of India · AIR 2009 SC 3091 : (2009) AIRSCW 4976 : (2009) 3 ALT 51 : (2009) 6 JT 116 : (2009) 6 SCALE 267 : (2009) 12 SCC 613 : (2009) 6 SCR 333

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 17A, 2, 3Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 260, 262, 263, 264, 265
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Supreme Court15 Apr 2009Allowed

Residents Welfare Association, Noida Vs State of U.P. and Others

Supreme Court Of India · (2009) 3 AWC 2580 Supp : (2009) 1 CLR 1032 : (2009) 6 JT 448 : (2009) 3 LW 316 : (2009) 6 SCALE 94 : (2009) 14 SCC 716 : (2009) 6 SCR 112 : (2009) 7 UJ 3150

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 3Registration Act, 1908 — Section 23, 52
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Supreme Court15 Apr 2009Partly Allowed

State of Kerala Vs Anilchandran @ Madhu and Others

Supreme Court Of India · (2009) 2 ACR 1918 : AIR 2009 SC 1866 : (2009) AIRSCW 3340 : (2009) 5 JT 613 : (2009) 43 OCR 382 : (2009) 13 SCC 564 : (2009) 7 SCR 152 : (2009) 3 Supreme 333

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 323
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