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Supreme Court Of India judgments

59,848 judgments · page 1,107 of 2,993

Supreme Court20 Oct 2008Dismissed

Viji and Another Vs State of Karnataka

Supreme Court Of India · (2009) 1 ALD(Cri) 52 : (2009) 2 ALT(Cri) 73 : (2009) CLT 92 : (2008) 11 JT 435 : (2009) OLR 92 : (2008) 13 SCALE 392 : (2008) 2 SLJ 391

Criminal Procedure Code, 1973 (CrPC) — Section 209, 235Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
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Supreme Court20 Oct 2008Allowed

Three Cheers Entertainment Pvt. Ltd. and Others Vs C.E.S.C. Ltd.

Supreme Court Of India · AIR 2009 SC 735 : (2008) 6 ALLMR 970 : (2009) 6 ALT 4 : (2008) 4 AWC 4035 Supp : (2009) 1 CALLT 69 : (2008) 11 JT 584 : (2008) 13 SCALE 493

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 136, 142Contempt of Courts (Calcutta High Court) Rules, 1975 — Rule 5, 6
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Supreme Court17 Oct 2008Allowed

N. Ramakrishnaiah (dead) thr. Lrs. Vs State of A.P.

Supreme Court Of India · (2009) 1 ACR 893 : (2009) CLT 110 : (2009) CriLJ 1767 : (2008) 13 JT 389 : (2009) OLR 110 : (2009) 2 PLJR 116 : (2008) 13 SCALE 536

Evidence Act, 1872 — Section 106Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)
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Supreme Court17 Oct 2008Allowed

The Secretary, Department of Horticulture, Chandigarh and Another Vs Raghu Raj

Supreme Court Of India · (2009) 1 ALT 38 : (2009) 1 AWC 953 Supp : (2009) 1 GLH 457 : (2009) 1 JCR 65 : (2008) 11 JT 397 : (2009) 1 LW 803 : (2009) 1 MLJ 184 : (2008) 13 SCALE 612 : (2008) 13 SCC 395 : (2009) 3 SLJ 320

Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, Order 42 Rule 1, 100
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Supreme Court17 Oct 2008Allowed

State of Punjab Vs Gurdev Singh and Others

Supreme Court Of India · (2008) 3 ACR 3455 : AIR 2009 SC 275 : (2009) 1 GLH 500 : (2009) 1 JCR 59 : (2008) 11 JT 354 : (2008) 13 SCALE 549

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
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Supreme Court17 Oct 2008Allowed

N. Naveen Kumar and Others Vs State of A.P.

Supreme Court Of India · (2009) 1 ACR 463 : AIR 2009 SC 241 : (2009) CLT 96 : (2009) CriLJ 382 : (2008) 11 JT 362 : (2009) OLR 96 : (2008) 13 SCALE 447 : (2008) 9 SCC 800

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 14, 16
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Supreme Court17 Oct 2008Disposed Of

Mahadev Prasad Kaushik Vs State of U.P. and Another

Supreme Court Of India · (2009) 1 ACR 453 : AIR 2009 SC 125 : (2009) 1 ALD(Cri) 261 : (2009) 1 GLH 220 : (2008) 11 JT 218 : (2009) NCC 12 : (2008) 13 SCALE 356

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 200, 482Penal Code, 1860 (IPC) — Section 299, 300, 304, 304A, 304A
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Supreme Court17 Oct 2008Disposed Of

Ishwar Singh Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2009 SC 675 : (2009) 1 ALT(Cri) 406 : (2009) 2 GLH 22 : (2009) 22 GLH 2 : (2008) 12 JT 104 : (2009) 42 OCR 201 : (2009) 2 RLW 1354 : (2008) 15 SCC 667

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 34
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Supreme Court17 Oct 2008Allowed

State of Rajasthan Vs Narayan

Supreme Court Of India · (2008) 3 ACR 3458 : AIR 2009 SC 821 : (2008) 11 JT 306 : (2008) 13 SCALE 375

Penal Code, 1860 (IPC) — Section 302, 307, 309, 316
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Supreme Court17 Oct 2008Disposed Of

Virendra @ Buddhu and Another Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 1152 : (2008) 13 JT 346 : (2008) 15 SCALE 283

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 294Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court17 Oct 2008Allowed

Kapil Deo Sinha Vs Kirandeo Prasad and Another

Supreme Court Of India · (2009) 1 ACR 461 : AIR 2009 SC 93 : (2009) CriLJ 367 : (2009) 1 JCR 62 : (2008) 11 JT 464 : (2008) 13 SCALE 389

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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Supreme Court17 Oct 2008Dismissed

P. Venugopal Vs Madan P. Sarathi

Supreme Court Of India · (2008) 10 SC CK 0005

Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139
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Supreme Court16 Oct 2008Allowed

Sunil Vs State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 422 : AIR 2009 SC 252 : (2008) 11 JT 300 : (2008) 13 SCALE 347 : (2008) 15 SCC 461

Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
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