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Supreme Court Of India judgments

59,848 judgments · page 1,058 of 2,993

Supreme Court23 Mar 2009Dismissed

Vimal Chand Ghevarchand Jain and Others Vs Ramakant Eknath Jajoo

Supreme Court Of India · (2009) AIRSCW 3624 : (2009) 3 AWC 3137 Supp : (2009) 3 BomCR 730 : (2009) 6 JT 570 : (2009) MPLJ 35 : (2009) 5 SCALE 59 : (2009) 5 SCC 713 : (2009) 5 SCR 794 : (2009) 3 Supreme 460

Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 54
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Supreme Court23 Mar 2009Dismissed

Bellachi (Dead) by LR Vs Pakeeran

Supreme Court Of India · AIR 2009 SC 3298 : (2009) AIRSCW 3458 : (2009) AWC 1722 Supp : (2009) 4 JT 298 : (2009) 5 KCCR 3188 : (2009) 6 MLJ 1034 : (2009) 5 SCALE 82 : (2009) 12 SCC 95 : (2009) 4 SCR 823 : (2009) 4 UJ 1844

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, 100Contract Act, 1872 — Section 16
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Supreme Court23 Mar 2009Allowed

Anu Kaul Vs Rajeev Kaul

Supreme Court Of India · (2009) AIRSCW 4000 : (2009) 2 AWC 1732 Supp : (2009) 3 BomCR 767 : (2009) 4 JT 197 : (2009) 43 OCR 155 : (2009) 4 SCALE 373 : (2009) 13 SCC 209 : (2009) 3 Supreme 750

Hindu Marriage Act, 1955 — Section 24
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Supreme Court23 Mar 2009Dismissed

Abdulwahab Abdulmajid Baloch Vs State of Gujarat

Supreme Court Of India · (2009) 2 ACR 2054 : (2009) 2 GLR 1426 : (2009) 5 JT 58 : (2009) 5 KCCR 3391 : (2009) 4 SCALE 211 : (2009) 11 SCC 625 : (2009) 4 SCR 956

Arms Act, 1959 — Section 21(1), 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 169, 294, 313Evidence Act, 1872 — Section 114
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Supreme Court23 Mar 2009Dismissed

Vishwanath Bapurao Sabale Vs Shalinibai Nagappa Sabale and Others

Supreme Court Of India · (2009) AIRSCW 3592 : (2009) 2 AWC 1726 Supp : (2009) 3 BomCR 741 : (2009) 5 JT 395 : (2009) 5 SCALE 74 : (2009) 12 SCC 101 : (2009) 5 SCR 976 : (2009) 3 Supreme 811

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 91Specific Relief Act, 1963 — Section 31
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Supreme Court23 Mar 2009Disposed Of

Punjab State Electricity Board and Others Vs Jit Singh

Supreme Court Of India · (2009) AIRSCW 5301 : (2009) AIRSCW 3261 : (2009) 3 AWC 2846 Supp : (2009) 121 FLR 589 : (2009) 7 JT 135 : (2009) 5 SCALE 34 : (2009) 13 SCC 118 : (2010) 1 SCC(L&S) 225

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14Punjab Civil Services Rules — Rule 1.2, 3.12
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Supreme Court23 Mar 2009Dismissed

Urmila Roy and Others Vs Bengal Peerless Housing Development Company Ltd. and Others

Supreme Court Of India · AIR 2009 SC 2086 : (2010) AIRSCW 405 : (2009) 2 CALLT 76 : (2009) 4 JT 484 : (2009) 5 MLJ 129 : (2009) 4 SCALE 250 : (2009) 5 SCC 242 : (2009) 5 SCR 834 : (2009) 6 Supreme 470 : (2009) 4 UJ 1978

Companies Act, 1956 — Section 617Land Acquisition Act, 1894 — Section 11A, 28(2), 3, 31(2), 4Tamil Nadu State Housing Board Act, 1961 — Section 17, 18, 19, 20, 21
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Supreme Court23 Mar 2009DIsmissed

Jaishree Anant Khandekar Vs State of Maharashtra

Supreme Court Of India · (2009) 2 ACR 2018 : (2009) 1 ALD(Cri) 763 : (2009) 4 JT 198 : (2009) 43 OCR 219 : (2009) 4 SCALE 172 : (2009) 11 SCC 647 : (2009) 4 SCR 992

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 109, 302, 34, 498A
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Supreme Court23 Mar 2009Dismissed

Lal Kamlendra Pratap Singh Vs State of U.P. and Others

Supreme Court Of India · (2009) 2 ACR 2063 : (2010) 1 ALD(Cri) 527 : (2009) 7 JT 327 : (2009) 4 SCALE 77 : (2009) 4 SCC 437 : (2009) 4 SCR 1027 : (2009) 4 UJ 1588

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 218, 409, 420, 467, 468
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Supreme Court20 Mar 2009Allowed

State Bank of India Vs B.S. Agricultural Industries (I)

Supreme Court Of India · AIR 2009 SC 2210 : (2009) 3 AWC 3132 Supp : (2009) 2 CPJ 29 : (2009) 4 JT 191 : (2009) 3 LW 185 : (2009) 154 PLR 496 : (2009) 4 SCALE 467 : (2009) 5 SCC 121 : (2009) 4 SCR 762 : (2009) 1 UC 669 : (2009) 4 UJ 1729

Consumer Protection Act, 1986 — Section 24A, 24A(1)Limitation Act, 1963 — Section 3
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Supreme Court20 Mar 2009Allowed

Century Textiles Industries Ltd. Vs Deepak Jain and Another

Supreme Court Of India · (2009) 3 ALD 43 : (2009) 3 AWC 2841 Supp : (2009) 2 JLJ 54 : (2009) 4 JT 342 : (2009) MPLJ 90 : (2009) 1 OLR 731 : (2009) 3 PLJR 155 : (2009) 4 SCALE 501 : (2009) 5 SCC 634 : (2009) 4 SCR 750 : (2009) 3 UC 2003 : (2009) 4 UJ 1798

Civil Procedure Code, 1908 (CPC) — Section 115, 152, 47
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Supreme Court20 Mar 2009Allowed

V. Subramaniam Vs Rajesh Raghuvandra Rao

Supreme Court Of India · AIR 2009 SC 1858 : (2009) AIRSCW 3329 : (2009) 3 BomCR 790 : (2009) 4 JT 212 : (2009) 4 MLJ 120 : (2009) 4 SCALE 459 : (2009) 5 SCC 608 : (2009) 5 SCR 942 : (2009) 4 UJ 1712

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 19(1), 300APartnership Act, 1932 — Section 69, 69(1), 69(2), 69(2A), 69(3)
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Supreme Court20 Mar 2009Allowed

State of Bihar Vs Upendra Narayan Singh and Others

Supreme Court Of India · (2009) 4 JT 577 : (2009) 5 MLJ 39 : (2009) 4 PLJR 73 : (2009) 4 SCALE 282 : (2009) 5 SCC 65 : (2009) 1 SCC(L&S) 1019 : (2009) 4 SCR 866 : (2009) 2 SLJ 392 : (2009) 4 UJ 1651

Charter Act, 1883 — Section 87
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Supreme Court20 Mar 2009Allowed

Nature Lovers Movement Vs State of Kerala and Others

Supreme Court Of India · (2009) 5 JT 127 : (2010) 1 MhLj 705 : (2010) MPLJ 294 : (2009) 4 SCALE 132 : (2009) 5 SCC 373 : (2009) 4 SCR 687 : (2009) 4 UJ 1805

Constitution of India, 1950 — Article 141, 226, 48A, 51AForest (Conservation) Act, 1980 — Section 2, 3, 3AGujarat Minor Minerals Rules, 1966 — Rule 18
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