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Supreme Court Of India judgments

59,848 judgments · page 1,051 of 2,993

Supreme Court09 Apr 2009Dismissed

Akhtar and Others Vs State of Uttaranchal

Supreme Court Of India · (2009) 2 ACR 1664 : (2010) AIRSCW 32 : (2009) AIRSCW 5248 : (2009) 2 ALD(Cri) 522 : (2009) 57 BLJR 1481 : (2009) 5 JT 408 : (2009) NCC 418 : (2009) 5 SCALE 447 : (2009) 13 SCC 722 : (2009) 5 SCR 771 : (2009) 8 Supreme 129 : (2009) 4 UJ 1721

Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(3), 378(3), 379Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35
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Supreme Court09 Apr 2009Allowed

Posuram Deshmukh Vs State of Chhattisgarh

Supreme Court Of India · (2009) 2 ACR 1881 : AIR 2009 SC 2482 : (2009) AIRSCW 4613 : (2009) 7 JT 120 : (2009) 5 SCALE 332 : (2009) 13 SCC 154 : (2009) 5 SCR 807 : (2009) 3 Supreme 745

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
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Supreme Court09 Apr 2009Disposed Of

State of Orissa Vs Prasanna Kumar Mohanty

Supreme Court Of India · (2009) 2 ACR 1654 : (2009) 57 BLJR 1832 : (2009) CriLJ 4452 : (2009) 14 JT 159 : (2009) 43 OCR 463 : (2009) 6 SCALE 110 : (2009) 7 SCC 412 : (2009) 6 SCR 843 : (2009) 5 UJ 2123

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 33
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Supreme Court09 Apr 2009Allowed

Dalip Babulal Tapadia Vs State of Maharashtra

Supreme Court Of India · (2009) 16 SCC 714 : (2011) 6 RCR(Criminal) 2124 : (2009) SCR 2015 : (2010) 3 SCC(Cri) 396 : (2009) 2 BCR(Cri) 582 : (2009) 3 CriCC 395

Criminal Procedure Code, 1973 (CrPC) — Section 438Indian Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471, 511
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Supreme Court09 Apr 2009Disposed Of

New India Assurance Company Limited Vs Pradeep Kumar

Supreme Court Of India · (2009) ACJ 1729 : (2010) 4 ALT 22 : (2009) 4 AWC 3373 Supp : (2009) 3 CompLJ 378 : (2009) 8 JT 111 : (2009) 7 SCC 787 : (2009) 16 SCR 508 : (2010) 1 UC 152

Consumer Protection Act, 1986 — Section 21Insurance Act, 1938 — Section 64UM, 64UM(2)
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Supreme Court09 Apr 2009Partly Allowed

Union of India (UOI) Vs R. Dhandayuthapani

Supreme Court Of India · (2009) 04 SC CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14(A)
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Supreme Court09 Apr 2009Dismissed

Suchand Bouri Vs State of West Bengal

Supreme Court Of India · (2009) 2 ACR 1576 : AIR 2009 SC 2319 : (2009) 3 CALLT 14 : (2009) CriLJ 2840 : (2009) 5 JT 491 : (2009) 5 SCALE 478 : (2009) 17 SCC 63 : (2011) 1 SCC(Cri) 934 : (2009) 6 SCR 796

Penal Code, 1860 (IPC) — Section 147, 149, 300, 302, 304
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Supreme Court08 Apr 2009Allowed

Katari Suryanarayana and Others Vs Koppisetti Subba Rao and Others

Supreme Court Of India · AIR 2009 SC 2907 : (2009) AIRSCW 4640 : (2009) 2 AWC 2003 Supp : (2009) 5 JT 283 : (2009) 4 MLJ 442 : (2009) 5 SCALE 238 : (2009) 11 SCC 183 : (2009) 5 SCR 672 : (2009) 3 Supreme 385

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 — Article 136Limitation Act, 1877 — Section 5
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Supreme Court08 Apr 2009Allowed

Smt. Rumi Dhar Vs State of West Bengal and Another

Supreme Court Of India · (2009) 2 ACR 1875 : AIR 2009 SC 2195 : (2009) 1 ALD(Cri) 976 : (2009) 3 CALLT 26 : (2009) CLT 1011 : (2009) 5 JT 321 : (2009) 5 KCCR 3143 : (2009) 4 RLW 3434 : (2009) 5 SCALE 471 : (2009) 6 SCC 364 : (2009) 5 SCR 553

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 239, 320, 320(1), 401, 402Evidence Act, 1872 — Section 43
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Supreme Court08 Apr 2009Allowed

M. Rathinaswami and Others etc. Vs State of Tamil Nadu and Others etc.

Supreme Court Of India · (2009) 5 JT 556 : (2009) 4 MLJ 1010 : (2009) 5 SCALE 492 : (2009) 5 SCC 625 : (2009) 2 SCC(L&S) 101 : (2009) 5 SCR 629 : (2010) 1 SLJ 66

Constitution of India, 1950 — Article 14, 16, 19(1)Penal Code, 1860 (IPC) — Section 124ATamil Nadu Revenue Subordinate Service Rules — Rule 5, 8A
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