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Supreme Court Of India judgments

59,848 judgments · page 1,087 of 2,993

Supreme Court06 Jan 2009Allowed

Kartick Chandra Mandal Vs Netai Mondal (dead) by Lrs. and Others

Supreme Court Of India · (2009) AIRSCW 490 : (2009) 1 ALT 61 : (2009) 1 ALT 51 : (2009) 2 CALLT 65 : (2009) 107 CLT 82 : (2009) 1 JT 332 : (2009) 1 SCALE 706 : (2009) 2 SCC 105 : (2009) 1 SCR 8 : (2009) 1 UC 481

Civil Procedure Code, 1908 (CPC) — Section 100West Bengal Land Reforms Act, 1955 — Section 14
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Supreme Court06 Jan 2009Allowed

Syed Basheer Ahamed and Others Vs Mohd. Jameel and Another

Supreme Court Of India · (2009) ACJ 690 : AIR 2009 SC 1219 : (2009) AIRSCW 3462 : (2009) AIRSCW 3525 : (2009) AIRSCW 493 : (2009) 1 ALT 54(1) : (2009) AWC 538 Supp : (2009) CLT 554 : (2009) 1 JT 296 : (2009) 5 KarLJ 1 : (2009) 5 KCCR 3437 : (2009) 4 MhLj 328 : (2009) 6 MLJ 951 :

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 163A, 166, 168
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Supreme Court06 Jan 2009Dismissed

Dwarika Nath Acooli Vs Dulal Chandra Bayen and Others

Supreme Court Of India · AIR 2009 SC 1839 : (2010) AIRSCW 132 : (2009) AIRSCW 1542 : (2009) AIRSCW 1452 : (2010) 3 ALT 3 : (2009) 107 CLT 78 : (2009) 1 JT 177 : (2009) 1 SCALE 604 : (2009) 2 SCC 403 : (2009) 1 SCR 28

Calcutta Thika Tenancy (Acquisition and Regulation) (Amentment) Rules, 1982 — Rule 5Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 1(3), 13, 17, 17(2), 20Calcutta Thika Tenancy (Acquisition and Re
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Supreme Court19 Dec 2008Dismissed

Ramdeo Kahar and Others Vs State of Bihar

Supreme Court Of India · AIR 2009 SC 1803 : (2009) AIRSCW 1392 : (2009) CriLJ 1715 : (2009) 2 JT 198 : (2009) 1 SCALE 634

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319(4), 375, 465Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court19 Dec 2008Allowed

Lalitaben Jayantilal Popat Vs Pragnaben Jamnadas Kataria and Others

Supreme Court Of India · AIR 2009 SC 1389 : (2009) AIRSCW 828 : (2009) 2 ALD 19 : (2009) 2 AWC 1289 Supp : (2009) 2 GLR 1700 : (2009) 2 JT 149 : (2009) 3 LW 925 : (2009) 1 OLR 170 : (2009) 1 SCALE 328 : (2008) 15 SCC 365 : (2009) 1 Supreme 339 : (2009) 1 UC 441 : (2008) 1 UJ 119

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 276, 63, 63(c)
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Supreme Court19 Dec 2008Allowed

Roop Singh Negi Vs Punjab National Bank and Others

Supreme Court Of India · (2009) 120 FLR 610 : (2009) 2 JT 176 : (2009) 2 LLJ 21 : (2009) 3 MLJ 934 : (2009) 1 SCALE 284 : (2009) 2 SCC 570 : (2009) 1 SCC(L&S) 398 : (2009) 3 SLJ 14 : (2009) 4 SLR 78 : (2008) 1 UJ 183 : (2009) 1 UPLBEC 570

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 380, 411
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Supreme Court19 Dec 2008Allowed

CSIR and Others Vs Ramesh Chandra Agrawal and Another

Supreme Court Of India · (2009) 1 JT 562 : (2009) 1 SCALE 551 : (2009) 3 SCC 35 : (2009) 1 SCC(L&S) 547 : (2009) 3 SLR 424

Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 14, 16Education Code — Article 45
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Supreme Court19 Dec 2008Allowed

Sharon Michael and Others Vs State of Tamil Nadu and Another

Supreme Court Of India · (2009) 2 ACR 1403 : (2009) CLT 22 : (2008) 13 JT 551 : (2009) 2 KLJ 67 : (2009) 1 LW(Cri) 609 : (2009) OLR 22 : (2009) 1 SCALE 627 : (2009) 3 SCC 375

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 405, 409, 415, 420
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Supreme Court19 Dec 2008Allowed

Premkumar and Others Vs State of Kerala

Supreme Court Of India · (2009) 2 JT 314 : (2009) 1 LW(Cri) 600 : (2009) NCC 233 : (2009) 42 OCR 550 : (2009) 1 SCALE 452 : (2008) 17 SCC 264

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 177, 178, 179, 406,498ADowry Prohibition Act, 1961 — Section 4
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