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Supreme Court Of India judgments

59,848 judgments · page 1,067 of 2,993

Supreme Court25 Feb 2009Dismissed

Saroj Anand and Others Vs Prahlad Rai Anand and Others

Supreme Court Of India · (2009) AWC 2346 Supp : (2009) 5 KCCR 3404 : (2009) 5 LW 18 : (2009) 8 MLJ 1410 : (2009) 3 PLJR 83 : (2009) 4 SCALE 474 : (2009) 15 SCC 505 : (2009) 3 SCR 428 : (2009) 3 UC 1981

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 22 Rule 6, 151
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Supreme Court25 Feb 2009Dismissed

Vishal Singh Vs State of Rajasthan

Supreme Court Of India · (2012) AIRSCW 1801 : (2009) AIRSCW 3550 : (2009) CriLJ 2243 : (2009) 3 JT 45 : (2009) 3 SCALE 317 : (2009) 11 SCC 674 : (2009) 4 SCR 444 : (2009) 4 Supreme 788

Penal Code, 1860 (IPC) — Section 300, 302, 323, 341
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Supreme Court25 Feb 2009Dismissed

Annamalai University rep. by Registrar Vs Secy. to Govt. Infn. and Toursm Dept. and Others N. Ramesh Vs Sibi Madan Gabriel and Others

Supreme Court Of India · (2009) AIRSCW 1294 : (2009) 57 BLJR 1022 : (2009) 4 JT 43 : (2009) 3 LW 603 : (2009) 3 SCALE 293 : (2009) 4 SCC 590 : (2009) 3 SCR 355 : (2009) 2 UJ 1022 : (2009) 2 UPLBEC 1094

Constitution of India, 1950 — Article 142, 246, 254, 254(1), 309Indira Gandhi National Open University Act, 1985 — Section 5(2)University Grants Commission Act, 1956 — Section 12, 12A, 12A(1), 16, 22
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Supreme Court25 Feb 2009Dismissed

Amin Khan Vs State of Rajasthan and Others

Supreme Court Of India · (2009) 2 ACR 1335 : (2009) 3 ALT(Cri) 123 : (2009) 57 BLJR 1012 : (2009) CLT 767 : (2009) CriLJ 2266 : (2009) 3 JT 48 : (2009) 4 KCCR 2433 : (2009) OLR 767 : (2009) 3 SCALE 391 : (2009) 3 SCC 776 : (2009) 3 SCR 348 : (2009) 2 UJ 1008

Arms Act, 1959 — Section 3, 35Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(3), 379, 390, 396Penal Code, 1860 (IPC) — Section 396
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Supreme Court25 Feb 2009Allowed

Satbir Singh and Others Vs State of Uttar Pradesh

Supreme Court Of India · AIR 2009 SC 2163 : (2009) AIRSCW 5406 : (2009) 3 JT 293 : (2009) 43 OCR 143 : (2009) 1 RLW 601 : (2009) 3 SCALE 439 : (2009) 13 SCC 790 : (2009) 3 SCR 406

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 174, 174(1), 320Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Supreme Court Rules, 1966 — Order 47 Rule 1, Order 47 Rule 6
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Supreme Court25 Feb 2009Dismissed

State of Karnataka and Others Vs Sri G.V. Chandrashekar

Supreme Court Of India · (2009) 121 FLR 521 : (2009) 4 JT 367 : (2009) 4 KarLJ 57 : (2009) 4 KCCR 2513 : (2009) 3 LLJ 45 : (2009) 5 MLJ 612 : (2009) 3 SCALE 653 : (2009) 4 SCC 342 : (2009) 1 SCC(L&S) 834 : (2009) 3 SCR 624 : (2009) 3 SLR 93 : (2009) 4 SLR 43

Constitution of India, 1950 — Article 14, 141, 16, 162, 226
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Supreme Court24 Feb 2009Allowed

State of U.P. Vs Gajey Singh and Another

Supreme Court Of India · (2009) CriLJ 2274 : (2009) 3 SCALE 337 : (2009) 11 SCC 414 : (2009) 3 SCR 998 : (2009) 2 UC 792

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court24 Feb 2009Allowed

Vadiraj Naggapa Vernekar (D) Through Lrs. Vs Sharad Chand Prabhakar Gogate

Supreme Court Of India · AIR 2009 SC 1604 : (2009) 3 ALT 25 : (2009) 3 AWC 2364 Supp : (2009) 5 BomCR 460 : (2009) 7 JT 202 : (2009) 5 LW 52 : (2009) 4 MLJ 288 : (2009) 2 OLR 76 : (2009) 4 SCALE 90 : (2009) 4 SCC 410 : (2009) 3 SCR 1071 : (2009) 3 UC 1969

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Constitution of India, 1950 — Article 227
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Supreme Court24 Feb 2009Dismissed

C.M. Girish Babu Vs CBI, Cochin, High Court of Kerala

Supreme Court Of India · (2009) 2 ACR 1471 : AIR 2009 SC 2022 : (2009) AIRSCW 1693 : (2009) 2 ALT(Cri) 65 : (2009) 57 BLJR 1015 : (2009) CLT 850 : (2009) 3 JT 32 : (2009) 2 PLJR 209 : (2009) 3 SCALE 107 : (2009) 3 SCC 779 : (2009) 2 SCR 1021 : (2009) 2 UJ 990

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14
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Supreme Court24 Feb 2009Disposed Of

Shiromani Gurudwara Prabandhak Committee Vs Mahant Prem Dass

Supreme Court Of India · (2009) 57 BLJR 1268 : (2009) 3 JT 57 : (2009) 3 SCALE 47 : (2009) 15 SCC 381 : (2009) 2 SCR 1099 : (2009) 3 UJ 1164

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Sikh Gurdwaras Act, 1925 — Section 14, 15, 16(2), 34, 7
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Supreme Court24 Feb 2009Dismissed

Mahendra Pratap Singh Vs State of Uttar Pradesh

Supreme Court Of India · (2009) 2 ACR 1457 : (2009) 3 JT 120 : (2009) 3 SCALE 122 : (2009) 11 SCC 334 : (2009) 2 SCR 1033

Arms Act, 1959 — Section 25, 27, 5Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
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