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Supreme Court Of India judgments

59,848 judgments · page 1,064 of 2,993

Supreme Court03 Mar 2009Disposed Of

Rajinder Singh Bhatti and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 2232 : (2009) AIRSCW 5353 : (2009) 3 AWC 3062 Supp : (2009) 3 JT 206 : (2009) 5 LW 30 : (2010) 1 MLJ 158 : (2009) 3 SCALE 525 : (2009) 11 SCC 480 : (2009) 3 SCR 964 : (2009) 6 Supreme 203

General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 11, 11(2), 11A, 36, 4
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Supreme Court03 Mar 2009Dismissed

Fida Hussain Bohra Vs The State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 1001 : AIR 2009 SC 2080 : (2009) 2 ALT(Cri) 157 : (2009) CriLJ 1775 : (2009) 3 JT 311(1) : (2009) 3 RLW 2723 : (2009) 3 SCALE 419 : (2009) 5 SCC 150 : (2009) 3 SCR 998

Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court03 Mar 2009Allowed

Dilip Kumar Garg and Another Vs State of U.P. and Others

Supreme Court Of India · (2009) 121 FLR 396 : (2009) 3 JT 202 : (2009) 3 SCALE 521 : (2009) 4 SCC 753 : (2009) 1 SCC(L&S) 938 : (2009) 3 SCR 955 : (2010) 1 SLJ 131 : (2009) 2 UPLBEC 1067

Constitution of India, 1950 — Article 14, 309Uttar Pradesh Service of Engineers (Building and Roads Branch) Class-II Rules, 1936 — Rule 9, 9(1)
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Supreme Court03 Mar 2009Allowed

Man Singh Vs Commissioner, Garhwal Mandal, Pauri and Others

Supreme Court Of India · AIR 2009 SC 2316 : (2009) 2 AWC 2037 Supp : (2009) 3 JT 289 : (2009) 4 SCALE 645 : (2009) 11 SCC 448 : (2009) 2 SCC(L&S) 636 : (2009) 3 SCR 1102 : (2009) 3 SLR 241 : (2009) 2 UPLBEC 1071

Constitution of India, 1950 — Article 14, 16, 226
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Supreme Court03 Mar 2009Allowed

State of M.P. Vs Dhara Singh and Another

Supreme Court Of India · (2009) 1 ACR 992 : AIR 2009 SC 1978 : (2009) AIRSCW 1622 : (2009) 3 JT 277 : (2009) 3 SCALE 423 : (2009) 11 SCC 124 : (2009) 3 SCR 935 : (2009) 2 Supreme 389

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Mar 2009Dismissed

Commissioner of Central Excise, Noida Vs Accurate Meters Ltd.

Supreme Court Of India · (2009) 164 ECR 239 : (2009) 235 ELT 581 : (2009) 3 JT 481 : (2009) 4 SCALE 333 : (2009) 6 SCC 52 : (2009) 3 SCR 1146 : (2009) 2 UJ 931

Central Excise (No. 2) Rules, 2001 — Rule 25Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 4, 5Central Excises and Salt Act, 1944 — Section 11A, 11AB, 23, 3, 4
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Supreme Court03 Mar 2009Allowed

Ramathal and Others Vs Inspector of Police and Another

Supreme Court Of India · (2009) 1 ACR 997 : (2010) AIRSCW 12 : (2009) AIRSCW 5325 : (2009) CriLJ 2271 : (2009) 3 JT 304 : (2009) 3 SCALE 550 : (2009) 12 SCC 721 : (2009) 3 SCR 981

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court03 Mar 2009Allowed

State of NCT of Delhi Vs Ashif Khan @ Kalu

Supreme Court Of India · (2009) 1 ACR 990 : AIR 2009 SC 1977 : (2009) AIRSCW 1621 : (2009) 3 JT 275 : (2009) 1 KLT 957 : (2009) 42 OCR 1023 : (2009) 3 SCALE 429 : (2009) 4 SCC 42 : (2009) 4 SCR 940 : (2009) 2 Supreme 284

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21
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Supreme Court03 Mar 2009Dismissed

Mahesh Choudhary Vs State of Rajasthan and Another

Supreme Court Of India · (2009) 2 ACR 2002 : (2009) 3 JT 314 : (2009) 4 KCCR 2831 : (2009) 43 OCR 206 : (2009) 4 SCALE 66 : (2009) 4 SCC 439 : (2009) 3 SCR 1005 : (2009) 2 UC 841

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 420, 467, 468
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Supreme Court03 Mar 2009Allowed

V. Laxminarasamma Vs A. Yadaiah (Dead) and Others

Supreme Court Of India · (2009) 3 ALT 1 : (2009) 4 JT 287 : (2009) 3 MLJ 1327 : (2009) 3 SCALE 685 : (2009) 12 SCC 544 : (2009) 7 SCR 327

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 16, 16(1), 16(2)
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Supreme Court03 Mar 2009Dismissed

Jagan Shravan Patil and Another Vs State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 994 : (2009) AIRSCW 4291 : (2009) 3 JT 284 : (2009) 3 SCALE 615 : (2009) 11 SCC 517 : (2009) 3 SCR 906

Bombay Police Act, 1951 — Section 135, 37(1)(3)Penal Code, 1860 (IPC) — Section 143, 144, 148, 149, 302
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Supreme Court02 Mar 2009Allowed

P.V.K. Distillery Ltd. Vs Mahendra Ram

Supreme Court Of India · AIR 2009 SC 2205 : (2009) 121 FLR 381 : (2009) 3 JT 169 : (2009) 4 SCALE 453 : (2009) 5 SCC 705 : (2009) 2 SCC(L&S) 134 : (2009) 3 SCR 896 : (2009) 3 SLR 324 : (2009) 2 UJ 1013 : (2009) 2 UPLBEC 1062

Industrial Disputes Act, 1947 — Section 11A, 25B(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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