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Supreme Court Of India judgments

59,848 judgments · page 1,093 of 2,993

Supreme Court11 Dec 2008Disposed Of

Puttaswamy Vs State of Karnataka and Another

Supreme Court Of India · (2009) ACJ 578 : (2009) 1 ACR 897 : (2009) AIRSCW 1744 : (2009) CLT 370 : (2008) 12 JT 561 : (2009) 1 LW(Cri) 579 : (2009) OLR 370 : (2009) 1 PLJR 218 : (2008) 15 SCALE 483 : (2009) 1 SCC 711

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 279, 304A, 320, 324, 325, 326
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Supreme Court11 Dec 2008Dismissed

State of Bihar and Others Vs Pandey Jagdishwar Prasad

Supreme Court Of India · (2009) 571 BLJR 770 : (2009) 120 FLR 352 : (2008) 12 JT 564 : (2009) 2 LLJ 3326 : (2009) 3 SCC 117 : (2009) 1 SCC(L&S) 589 : (2009) 2 SLJ 502 : (2009) 3 SLR 449 : (2008) 1 UJ 197

Bihar Finance Rules, 1981 — Rule 96Constitution of India, 1950 — Article 136
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Supreme Court11 Dec 2008Partly Allowed

Arun Vs State by Inspector of Police, Tamil Nadu

Supreme Court Of India · AIR 2009 SC 1256 : (2009) AIRSCW 567 : (2009) 57 BLJR 701 : (2008) 12 JT 571 : (2009) 42 OCR 672 : (2009) 1 PLJR 233 : (2008) 16 SCALE 335 : (2009) 1 Supreme 355 : (2008) 1 UJ 225

Arms Act, 1959 — Section 25, 25(1B), 3Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 398
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Supreme Court08 Dec 2008Dismissed

State of Goa Vs Pandurang Mohite

Supreme Court Of India · (2009) 1 ACR 899 : AIR 2009 SC 1066 : (2009) AIRSCW 222 : (2009) CLT 439 : (2008) 12 JT 541 : (2008) 16 SCALE 72

Criminal Procedure Code, 1973 (CrPC) — Section 372, 378, 417, 418, 423, 423(1)Penal Code, 1860 (IPC) — Section 201, 302, 323, 392, 447
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Supreme Court05 Dec 2008Allowed

Laxmanji and Another Vs State of Gujarat

Supreme Court Of India · (2009) 1 ACR 878 : (2009) 2 ALT(Cri) 22 : (2009) CLT 401 : (2009) 1 JT 359 : (2009) OLR 401 : (2008) 16 SCALE 57

Penal Code, 1860 (IPC) — Section 302, 326, 34
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Supreme Court05 Dec 2008Dismissed

Farhd K. Wadia Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 1 AWC 856 Supp : (2009) 4 BomCR 448 : (2009) 1 JCR 193 : (2008) 12 JT 534 : (2009) 1 SCALE 293 : (2009) 2 SCC 442

Constitution Of India, 1950 — Article 14, 21, 141, 142Noise Pollution (Regulation And Control) Rules, 2000 — Rule 2(e), 2(f), 3(5), 5, 5(3), 6, 6(i)Environment (Protection) Rules, 1986 — Rule 5
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Supreme Court05 Dec 2008Disposed Of

Purnima Sailani Vs Shailendra Sailani

Supreme Court Of India · (2010) 1 ALT 4 : (2009) 1 AWC 627 Supp : (2009) 1 OLR 439 : (2008) 15 SCALE 614 : (2009) 1 SCC 656

Civil Procedure Code, 1908 (CPC) — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 125
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