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Supreme Court Of India judgments

59,848 judgments · page 1,071 of 2,993

Supreme Court16 Feb 2009Dismissed

State of Punjab Vs Hari Singh and Others

Supreme Court Of India · AIR 2009 SC 1966 : (2009) AIRSCW 1596 : (2009) CLT 791 : (2009) 3 JT 607 : (2009) 3 KCCR 1733 : (2009) 2 PLJR 139 : (2009) 4 SCC 200 : (2009) 3 SCR 470

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 233(2), 243(1), 247Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54Penal Code, 1860 (IPC) — Section 363
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Supreme Court16 Feb 2009Dismissed

Tilak Raj Vs Baikunthi Devi (D) by LRs.

Supreme Court Of India · AIR 2009 SC 2136 : (2009) 3 ALD 23 : (2009) 4 AWC 3551 Supp : (2009) 4 BomCR 570 : (2009) 2 JT 629 : (2009) 3 SCALE 741 : (2010) 12 SCC 585 : (2009) 3 SCR 452 : (2009) 3 UC 1976

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 152Punjab Land Revenue Act, 1887 — Section 34
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Supreme Court13 Feb 2009Allowed

Ram Pal Singh and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 2009 SC 1723 : (2009) AIRSCW 1269 : (2009) 2 CGLJ 226 : (2009) CLT 735 : (2009) CriLJ 1553 : (2009) 2 JT 402 : (2009) 4 SCC 423 : (2009) 2 SCR 291 : (2009) 1 Supreme 649

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 120B, 302, 307
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Supreme Court13 Feb 2009Dismissed

Gopal Vs State of Rajasthan

Supreme Court Of India · AIR 2009 SC 1928 : (2009) AIRSCW 1538 : (2009) CLT 763 : (2009) 2 JT 419 : (2009) 5 KCCR 3375 : (2009) 1 RLW 483 : (2009) 2 SCALE 704 : (2009) 11 SCC 314 : (2009) 2 SCR 423

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 323, 498A
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Supreme Court13 Feb 2009Allowed

Bihari Lal Rada Vs Anil Jain (Tinu) and Others

Supreme Court Of India · (2009) 2 JT 455 : (2009) 2 SCALE 559 : (2009) 4 SCC 1 : (2009) 3 SCR 251

Constitution of India, 1950 — Article 16(4), 243T, 334, 40Gujarat Municipalities Act, 1963 — Section 33Haryana Municipal Act, 1973 — Section 10, 10(1), 10(2), 10(4), 10(5)
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Supreme Court13 Feb 2009Allowed

State of M.P. Vs Abdul Kadir and Another

Supreme Court Of India · AIR 2009 SC 1801 : (2009) AIRSCW 1390 : (2009) CriLJ 1713 : (2009) 1 JLJ 275 : (2009) 2 JT 406 : (2009) 3 SCC 450 : (2009) 2 SCR 430 : (2009) 2 Supreme 135

Penal Code, 1860 (IPC) — Section 302, 304B, 307, 325, 394
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Supreme Court13 Feb 2009Dismissed

Buddhist Mission Dental College and Hospital Vs Bhupesh Khurana and Others

Supreme Court Of India · (2009) AIRSCW 3279 : (2009) 2 ALD 38 : (2010) 2 AWC 1663 Supp : (2009) 1 CLR 849 : (2009) 2 CompLJ 209 : (2009) 2 JT 379 : (2009) 3 MLJ 1342 : (2009) 1 RLW 422 : (2009) 2 SCALE 685 : (2009) 4 SCC 484 : (2009) 2 SCR 275 : (2009) 1 UC 465

Constitution of India, 1950 — Article 30, 30(1)Consumer Protection Act, 1986 — Section 2(1)Supreme Court Rules, 1966 — Order 20F
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Supreme Court13 Feb 2009Allowed

Chandrika Prasad Yadav Vs State of Bihar and Others

Supreme Court Of India · AIR 2009 SC 1719 : (2009) AIRSCW 1265 : (2009) 2 KLJ 426 : (2009) 2 SCALE 655 : (2009) 4 SCC 415 : (2009) 2 Supreme 113

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 366A, 380
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