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Supreme Court Of India judgments

59,848 judgments · page 1,076 of 2,993

Supreme Court06 Feb 2009Allowed

Madan Lal Vs Hardeep Kaur

Supreme Court Of India · (2009) 2 ALT 46 : (2009) 2 SCALE 333 : (2009) 3 SCC 503

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 13
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Supreme Court06 Feb 2009Disposed Of

Ram Phal Vs The State of Haryana and Others

Supreme Court Of India · (2009) AIRSCW 5076 : (2009) 4 AWC 3921 Supp : (2009) 121 FLR 735 : (2009) 2 SCALE 285 : (2009) 3 SCC 258 : (2009) 1 SCC(L&S) 645

Constitution of India, 1950 — Article 226, 227
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Supreme Court06 Feb 2009Disposed Of

Shaikh Karimullah @ Babu and Others Vs State of A.P.

Supreme Court Of India · (2009) 1 ACR 831 : AIR 2009 SC 1711 : (2009) AIRSCW 1251 : (2009) 1 ALD(Cri) 682 : (2009) CriLJ 1551 : (2009) 2 JT 263 : (2009) 2 SCALE 254 : (2009) 11 SCC 371 : (2009) 1 SCR 953 : (2009) 1 Supreme 622

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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Supreme Court06 Feb 2009Allowed

Radhey Shyam Aggarwal Vs State N.C.T. Delhi

Supreme Court Of India · (2009) 1 ACR 848 : AIR 2009 SC 1712 : (2009) AIRSCW 5632 : (2009) AIRSCW 1253 : (2009) CLT 672 : (2009) CriLJ 1552 : (2009) 3 JT 617 : (2009) OLR 672 : (2009) 2 SCALE 307 : (2009) 4 SCC 212 : (2009) 1 SCR 965 : (2009) 1 Supreme 660 : (2009) 6 Supreme 564

Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16(1), 16A
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Supreme Court06 Feb 2009Allowed

Arjun Singh Vs State of H.P.

Supreme Court Of India · (2009) 1 ACR 844 : AIR 2009 SC 1568 : (2009) AIRSCW 5373 : (2009) AIRSCW 1096 : (2010) CLT 838 : (2009) 15 CompCas 259 : (2009) CriLJ 1332 : (2009) 2 JT 413 : (2009) 2 SCALE 302 : (2009) 4 SCC 18 : (2009) 1 SCR 983 : (2009) 2 ShimLC 83 : (2009) 5 Supreme

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 100, 107, 109, 120A, 120B
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Supreme Court06 Feb 2009Allowed

Collector of Ganjam and Another Vs Ramesh Chander Padhi

Supreme Court Of India · AIR 2009 SC 1850 : (2009) AIRSCW 1469 : (2009) 3 JT 511 : (2009) 2 OLR 143 : (2009) 2 SCALE 267 : (2009) 17 SCC 492 : (2011) 1 SCC(Cri) 907 : (2009) 1 SCR 957 : (2009) 2 Supreme 205 : (2009) 2 UJ 614

Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6A(2), 6B
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Supreme Court06 Feb 2009Allowed

Godrej and Boyce Manufacturing Co. Ltd. Vs State of Maharashtra and Others Mrs. Jyotika B. Patel and Another Vs The Municipal Corporation of Greater Mumbai

Supreme Court Of India · (2009) 57 BLJR 755 : (2009) 3 BomCR 187 : (2009) 2 JT 283 : (2009) 6 MhLj 354 : (2009) 2 SCALE 286 : (2009) 5 SCC 24 : (2009) 1 SCR 1016 : (2009) 2 UJ 499

Development Control Regulations for Greater Bombay, 1991 — Regulation 1, 2(7), 34, 35, 5Maharashtra Regional and Town Planning Act, 1966 — Section 2, 2(13A), 2(15), 2(19), 2(2)
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Supreme Court06 Feb 2009Allowed

Angana and Another Vs State of Rajasthan

Supreme Court Of India · (2009) 1 ACR 833 : AIR 2009 SC 1669 : (2009) AIRSCW 4464 : (2009) AIRSCW 1197 : (2009) 1 ALD(Cri) 689 : (2009) CLT 683 : (2009) CriLJ 1538 : (2009) 2 JT 226 : (2009) 1 RLW 514 : (2009) 2 SCALE 241 : (2009) 3 SCC 767 : (2009) 1 SCR 941 : (2009) 1 Supreme 5

Constitution of India, 1950 — Article 136, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court05 Feb 2009Disposed Of

Alistair and Others Vs State of Tamil Nadu

Supreme Court Of India · (2012) 1 RCR(Criminal) 314 : (2009) 17 SCC 794 : (2011) 2 SCC(Cri) 131

Penal Code, 1860 (IPC) — Section 120B, 381, 451Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(3)
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Supreme Court05 Feb 2009Allowed

Masood Ali Khan Vs State of U.P. and Others

Supreme Court Of India · (2009) 1 ACR 824 : AIR 2009 SC 1465 : (2009) AIRSCW 945 : (2009) 1 ALD(Cri) 696 : (2009) CLT 532 : (2009) CriLJ 1322 : (2009) 2 JT 245 : (2009) 2 SCALE 211 : (2009) 3 SCC 492 : (2009) 1 SCR 859 : (2009) 1 Supreme 593 : (2009) 3 UJ 1409

Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Penal Code, 1860 (IPC) — Section 302
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