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Supreme Court Of India judgments

59,848 judgments · page 1,083 of 2,993

Supreme Court20 Jan 2009Disposed Of

U.P. State Electricity Board and Another Vs Aziz Ahmad

Supreme Court Of India · (2009) 2 AWC 1623 Supp : (2009) 121 FLR 177 : (2009) 1 JT 553 : (2009) 2 LLJ 315 : (2009) 2 PLJR 131 : (2009) 1 SCALE 689 : (2009) 2 SCC 606 : (2009) 1 SCC(L&S) 418 : (2009) 2 SCR 373 : (2009) 2 SLJ 487 : (2009) 2 SLR 230 : (2009) 1 UJ 353

Constitution of India, 1950 — Article 14
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Supreme Court20 Jan 2009Dismissed

Mukhtiar Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2009 SC 1854 : (2009) AIRSCW 1475 : (2009) CriLJ 1744 : (2009) 1 JT 443 : (2009) 1 SCALE 655 : (2009) 11 SCC 257 : (2009) 1 SCR 361 : (2009) 1 Supreme 535

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Jan 2009Disposed Of

Baskar @ Kannan Vs State of Tamil Nadu

Supreme Court Of India · (2009) AIRSCW 3937 : (2009) 1 ALD(Cri) 921 : (2009) 1 JT 559 : (2009) 1 SCALE 671 : (2009) 11 SCC 793 : (2009) 1 SCR 400

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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Supreme Court19 Jan 2009Dismissed

Sipra Bhattacharyya Vs Dr. Apares Bhattacharyya

Supreme Court Of India · (2009) 2 AWC 1818 Supp : (2009) 5 BomCR 443 : (2009) 3 MPHT 184 : (2009) 1 SCALE 662 : (2009) 4 SCC 366

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
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Supreme Court16 Jan 2009Disposed Of

Raj Nath Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 688 : AIR 2009 SC 1422 : (2009) AIRSCW 885 : (2009) 2 ALD(Cri) 282 : (2009) CLT 603 : (2009) 1 JT 373 : (2009) 1 SCALE 619 : (2009) 4 SCC 334 : (2009) 1 Supreme 370 : (2009) 1 UJ 292

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
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Supreme Court16 Jan 2009Allowed

Bhagwan Sarup Nagar (D) by Lrs. Vs Ram Kishan

Supreme Court Of India · (2009) AIRSCW 5335 : (2009) 1 CTC 653 : (2009) 2 JCR 108 : (2009) 1 JT 374 : (2009) 4 PLJR 7 : (2009) 1 SCALE 710 : (2009) 2 SCC 219 : (2009) 1 SCR 331 : (2009) 4 Supreme 418 : (2009) 1 UC 458

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court16 Jan 2009Disposed Of

Laxminath Vs State of Chhattisgarh

Supreme Court Of India · (2009) 1 ACR 741 : AIR 2009 SC 1383 : (2009) AIRSCW 820 : (2009) CLT 584 : (2009) 1 JT 365 : (2009) 1 SCALE 459 : (2009) 3 SCC 519 : (2009) 1 SCR 348 : (2009) 1 Supreme 432 : (2009) 1 UJ 323

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324
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Supreme Court16 Jan 2009Allowed

Hawa Singh and Another Vs State of Haryana

Supreme Court Of India · (2009) 1 ACR 685 : (2009) AIRSCW 665 : (2009) CriLJ 1146 : (2009) 1 JT 361 : (2009) 1 SCALE 581 : (2009) 3 SCC 411 : (2009) 1 SCR 324 : (2009) 1 Supreme 465 : (2009) 2 UJ 673

Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 323
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Supreme Court16 Jan 2009Partly Allowed

Suzanne Lousie Martin Vs State of Rajasthan and Another

Supreme Court Of India · (2009) 1 ACR 673 : AIR 2009 SC 1740 : (2009) AIRSCW 1293 : (2009) 1 ALD(Cri) 703 : (2009) 2 ALT(Cri) 107 : (2009) CriLJ 1567 : (2009) 1 JT 451 : (2009) 3 PLJR 26 : (2009) 1 SCALE 618 : (2009) 4 SCC 376 : (2009) 2 SCR 359 : (2009) 1 Supreme 615

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 376, 430
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