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Supreme Court Of India judgments

59,848 judgments · page 1,062 of 2,993

Supreme Court06 Mar 2009Allowed

State of A.P. Vs M. Radha Krishna Murthy

Supreme Court Of India · (2009) 2 ACR 1282 : (2009) 1 ALD(Cri) 625 : (2009) 2 ALT(Cri) 200 : (2009) CLT 812 : (2009) CriLJ 1896 : (2009) 3 JT 410 : (2009) 2 RLW 1209 : (2009) 3 SCALE 649 : (2009) 5 SCC 117 : (2009) 4 SCR 67

Andhra Pradesh Excise Act, 1968 — Section 34Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 2, 7
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Supreme Court06 Mar 2009Allowed

Jagjit Singh Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 1285 : AIR 2009 SC 2133 : (2009) 1 ALD(Cri) 555 : (2009) CriLJ 2440 : (2009) 3 JT 382 : (2009) 3 SCALE 680 : (2009) 4 SCC 759 : (2009) 4 SCR 75

Criminal Procedure Code, 1973 (CrPC) — Section 207Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 304B(1), 498A
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Supreme Court06 Mar 2009Dismissed

Pappu Vs Sonu and Another

Supreme Court Of India · AIR 2009 SC 2372 : (2009) CriLJ 2848 : (2009) 3 JT 372 : (2009) 4 SCALE 341 : (2009) 11 SCC 565 : (2009) 4 SCR 108

Uttar Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2004 — Rule 22(5)
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Supreme Court06 Mar 2009Disposed Of

Inspector of Customs, Akhnoor J and K Vs Yash Pal and Another

Supreme Court Of India · (2009) 2 ACR 1288 : (2010) AIRSCW 10 : (2009) 57 BLJR 1260 : (2009) CriLJ 2251 : (2009) 236 ELT 3 : (2009) 2 JKJ 16 : (2009) 3 JT 577 : (2009) 1 RLW 830 : (2009) 3 SCALE 590 : (2009) 4 SCC 769 : (2009) 4 SCR 118 : (2009) 2 ShimLC 291 : (2009) 8 Supreme 22

Criminal Procedure Code, 1898 (CrPC) — Section 342, 342ACriminal Procedure Code, 1973 (CrPC) — Section 205(1), 233(2), 243(1), 247, 313Customs Act, 1962 — Section 108, 110
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Supreme Court06 Mar 2009Allowed

Abdul Rahim and Others Vs SK. Abdul Zabar and Others

Supreme Court Of India · AIR 2010 SC 211 : (2010) 3 ALT 7 : (2009) 2 AWC 2040 Supp : (2009) 3 JT 569 : (2009) 4 MLJ 1075 : (2009) MPLJ 81 : (2009) 1 OLR 936 : (2009) 5 SCALE 43 : (2009) 6 SCC 160 : (2009) 4 SCR 32 : (2009) 3 UJ 1067

Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 31
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Supreme Court06 Mar 2009Allowed

Samira Khanum Vs Md. Asfar Towheed and Another

Supreme Court Of India · (2009) 2 ACR 1230 : AIR 2009 SC 2149 : (2009) 2 ALT(Cri) 189 : (2010) CLT 409 : (2009) CriLJ 2445 : (2009) 3 JT 379 : (2009) 1 RLW 924 : (2009) 3 SCALE 780 : (2009) 4 SCC 49 : (2009) 4 SCR 112

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
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Supreme Court06 Mar 2009Allowed

Izharul Haq Abdul Hamid Shaikh and Another Vs State of Gujarat

Supreme Court Of India · (2009) 2 ACR 1232 : (2009) 57 BLJR 1209 : (2009) 2 GLR 1502 : (2009) 3 JT 385 : (2009) 3 SCALE 791 : (2009) 5 SCC 283 : (2009) 4 SCR 1 : (2009) 3 UJ 1133

Arms Act, 1959 — Section 25(1)AA, 25(1)ABConstitution of India, 1950 — Article 14, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 439
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Supreme Court06 Mar 2009Allowed

Mohd. Asif Vs State of Uttaranchal

Supreme Court Of India · (2009) 2 ACR 1238 : (2010) AIRSCW 439 : (2010) AIRSCW 300 : (2009) 3 ALT(Cri) 281 : (2009) CLT 880 : (2009) CriLJ 2789 : (2009) 4 JT 1 : (2009) 3 SCALE 695 : (2009) 11 SCC 497 : (2009) 4 SCR 12 : (2009) 2 UC 868

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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Supreme Court06 Mar 2009Dismissed

Rakesh Kumar Vs State of Haryana

Supreme Court Of India · (2009) 1 ALD(Cri) 600 : (2009) 3 CGLJ 48 : (2009) CriLJ 1895 : (2009) 3 JT 377 : (2009) 4 KCCR 2422 : (2009) 1 RLW 868 : (2009) 3 SCALE 567 : (2009) 11 SCC 81 : (2009) 3 SCR 1190

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court06 Mar 2009Disposed Of

Santosh Devidas Behade and Others Vs State of Maharashtra

Supreme Court Of India · (2009) 3 ACR 2523 : (2009) 2 ALD(Cri) 217 : (2009) CLT 869 : (2009) 7 JT 417 : (2009) 3 SCALE 727 : (2009) 13 SCC 680 : (2009) 4 SCR 83

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
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Supreme Court06 Mar 2009Dismissed

State of Maharashtra Vs Mangilal

Supreme Court Of India · (2009) 3 ALT(Cri) 111 : (2009) 3 JT 414 : (2009) 3 SCALE 580 : (2009) 15 SCC 418 : (2009) 5 SCR 49 : (2009) 2 UC 775

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court06 Mar 2009Allowed

M.J. Jacob Vs A. Narayanan and Others

Supreme Court Of India · (2009) 3 ALD 1 : (2009) 57 BLJR 1042 : (2009) 3 JT 337 : (2009) 1 KLT 926 : (2009) 3 SCALE 536 : (2009) 14 SCC 318 : (2009) 4 SCR 305 : (2009) 2 UJ 1048

Evidence Act, 1872 — Section 3Representation of the People Act, 1951 — Section 100(1), 116A, 123(4), 77, 99(1)
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Supreme Court06 Mar 2009Disposed Of

State of Punjab Vs Gurnam Kaur and Others

Supreme Court Of India · (2009) AIRSCW 3955 : (2009) 3 JT 373 : (2009) 1 OLR 706 : (2009) 4 SCALE 343 : (2009) 11 SCC 225 : (2009) 4 SCR 1195 : (2009) 3 Supreme 847

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42(2), 50, 50(4)
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Supreme Court05 Mar 2009Allowed

State of Punjab Vs Madan Lal

Supreme Court Of India · (2009) 3 BomCR 759 : (2009) 3 JT 326 : (2009) 43 OCR 169 : (2009) 2 RLW 929 : (2009) 5 SCALE 19 : (2009) 5 SCC 238 : (2009) 4 SCR 1175

Criminal Procedure Code, 1973 (CrPC) — Section 427, 428, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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