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Supreme Court Of India judgments

59,848 judgments · page 1,074 of 2,993

Supreme Court11 Feb 2009Dismissed

Chinnaponnu Vs State of Tamil Nadu

Supreme Court Of India · (2009) AIRSCW 4902 : (2009) AIRSCW 1919 : (2009) 2 JT 376 : (2009) 2 SCALE 456 : (2009) 11 SCC 51 : (2009) 3 SCR 197 : (2009) 1 Supreme 813

Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court11 Feb 2009Allowed

State of Punjab Vs Pritam Chand and Others

Supreme Court Of India · (2009) AIRSCW 1457 : (2009) 57 BLJR 965 : (2009) CLT 710 : (2009) CriLJ 1742 : (2009) 2 JT 372 : (2009) 2 OLR 151 : (2009) 2 SCALE 457 : (2009) 16 SCC 769 : (2009) 4 SCR 173 : (2009) 2 Supreme 23 : (2009) 2 UJ 730

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 415
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Supreme Court11 Feb 2009Disposed Of

Jayaseelan Vs State of Tamil Nadu

Supreme Court Of India · AIR 2009 SC 1901 : (2009) AIRSCW 1498 : (2009) CLT 729 : (2009) CriLJ 1758 : (2009) 2 JT 349 : (2009) 2 LW(Cri) 757 : (2009) 12 SCC 275 : (2009) 3 SCR 200 : (2009) 1 Supreme 809 : (2009) 1 Supreme 757

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court11 Feb 2009Disposed Of

State of U.P. Vs Gajadhar Singh and Others

Supreme Court Of India · AIR 2009 SC 1935 : (2009) AIRSCW 1556 : (2009) 1 ALT(Cri) 379 : (2009) 2 JT 354 : (2009) 2 SCALE 452 : (2009) 11 SCC 366 : (2009) 3 SCR 17 : (2009) 1 Supreme 793

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323
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Supreme Court11 Feb 2009Allowed

State (Govt. of NCT of Delhi) Vs D.A.M. Prabhu and Another

Supreme Court Of India · AIR 2009 SC 1891 : (2009) AIRSCW 3930 : (2009) AIRSCW 1480 : (2009) 1 ALD(Cri) 910 : (2009) 3 CGLJ 87 : (2009) 152 CompCas 431 : (2009) CriLJ 1747 : (2009) 1 JKJ 73 : (2009) 14 JT 73 : (2009) 2 SCALE 492 : (2009) 3 SCC 264 : (2009) 3 SCR 165 : (2009) 1 Su

Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 10, 3, 7General Clauses Act, 1897 — Section 10, 3(42)
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Supreme Court11 Feb 2009Allowed

M. Gopalakrishnan Vs State by Addl. S.P. CBI, B.S. and F.C., Bangalore

Supreme Court Of India · AIR 2009 SC 2015 : (2009) AIRSCW 1684 : (2009) 3 JT 497 : (2009) 1 LW(Cri) 615 : (2009) 2 SCALE 496 : (2009) 3 SCC 681 : (2009) 3 SCR 151

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9Banking Regulation Act, 1949 — Section 10, 10B(4), 36(AA), 8(4)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482
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Supreme Court11 Feb 2009Allowed

Vadamalai Vs Syed Thastha Keer

Supreme Court Of India · AIR 2009 SC 1956 : (2009) AIRSCW 1583 : (2010) CLT 842 : (2009) 2 JT 346 : (2009) 2 LW(Cri) 856 : (2010) OLR 842 : (2009) 2 SCALE 475 : (2009) 3 SCC 454 : (2009) 4 SCR 179 : (2009) 2 Supreme 13

Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 384
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Supreme Court11 Feb 2009Allowed

Eliamma and Another Vs State of Karnataka

Supreme Court Of India · (2010) AIRSCW 325 : (2009) AIRSCW 1542 : (2009) 2 JT 358 : (2009) 3 KarLJ 443 : (2009) 2 SCALE 484 : (2009) 11 SCC 42 : (2009) 3 SCR 135 : (2009) 1 Supreme 804 : (2009) 7 Supreme 224

Criminal Procedure Code, 1973 (CrPC) — Section 121, 124, 360, 361, 373Penal Code, 1860 (IPC) — Section 201, 302, 304, 34, 379
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Supreme Court11 Feb 2009Disposed Of

Kalawati Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 1932 : (2009) AIRSCW 1548 : (2009) 1 ALD(Cri) 914 : (2009) CLT 715 : (2009) 2 JT 362 : (2009) 2 LW(Cri) 752 : (2009) 2 SCALE 488 : (2009) 4 SCC 37 : (2009) 3 SCR 187 : (2009) 1 Supreme 800

Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court10 Feb 2009Allowed

Vijay Kumar and Another Vs Dharam Pal and Others

Supreme Court Of India · (2009) AIRSCW 1325 : (2009) 2 ALD 141 : (2009) 2 AWC 1139 Supp : (2009) 3 JT 598 : (2010) MPLJ 590 : (2009) 2 SCALE 396 : (2009) 3 SCC 319 : (2009) 2 UJ 947

Benami Transactions (Prohibition) Act, 1988 — Section 4
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Supreme Court10 Feb 2009Allowed

Shakuntala Devi and Others Vs Chamru Mahto and Another

Supreme Court Of India · (2009) 2 ACR 2136 : AIR 2009 SC 2075 : (2009) AIRSCW 1896 : (2009) 57 BLJR 968 : (2009) CriLJ 1770 : (2009) 3 JT 502 : (2009) 1 LW(Cri) 521 : (2009) 2 PLJR 202 : (2009) 3 RLW 2736 : (2009) 3 SCC 310 : (2009) 3 SCR 85 : (2009) 2 Supreme 198 : (2009) 2 UJ 7

Criminal Procedure Code, 1973 (CrPC) — Section 125, 145, 145(1), 145(4), 145(6)Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 4, 6
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Supreme Court10 Feb 2009Allowed

State of U.P. Vs Banne @ Baijnath and Others

Supreme Court Of India · (2009) 2 ACR 2126 : (2009) CriLJ 2234 : (2009) 3 JT 552 : (2009) 3 SCALE 35 : (2009) 4 SCC 271

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 378, 386, 417Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 308
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Supreme Court09 Feb 2009Allowed

Dhuk Singh Vs State of Rajasthan and Another

Supreme Court Of India · (2009) AIRSCW 4012 : (2009) AIRSCW 3712 : (2009) 3 JT 510 : (2009) 1 RLW 502 : (2009) 2 SCALE 553 : (2009) 11 SCC 369 : (2009) 1 SCR 1086

Criminal Procedure Code, 1973 (CrPC) — Section 169, 319
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Supreme Court09 Feb 2009Allowed

Karnataka Power Transmission Corpn. and Another Vs Ashok Iron Works Pvt. Ltd. H.V. Balachandra Rao Vs Karnataka Power Transmission Corpn. and Another

Supreme Court Of India · AIR 2009 SC 1905 : (2009) AIRSCW 1502 : (2009) 3 ALD 49 : (2009) 2 ALT 50 : (2009) 2 AWC 1154 Supp : (2009) 2 JT 447 : (2009) 3 KarLJ 353 : (2009) 3 MLJ 504 : (2010) MPLJ 519 : (2009) 2 SCALE 337 : (2009) 3 SCC 240 : (2009) 1 SCR 1109 : (2009) 1 Supreme 7

Constitution of India, 1950 — Article 366Consumer Protection Act, 1986 — Section 2(1), 3Electricity (Supply) Act, 1948 — Section 49
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