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Supreme Court Of India judgments

59,848 judgments · page 1,109 of 2,993

Supreme Court14 Oct 2008Allowed

Vaniyankandy Bhaskaran Vs Mooliyil Padinhjarekandy Sheela

Supreme Court Of India · AIR 2009 SC 250 : (2009) 1 ALT 34 : (2008) 4 AWC 4022 Supp : (2008) 11 JT 325 : (2008) 4 KLT 557 : (2009) 3 MLJ 1373 : (2009) 106 RD 715 : (2008) 13 SCALE 531 : (2008) 10 SCC 491

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Evidence Act, 1872 — Section 103Kerala Buildings (Lease and Rent Control) Act, 1965 — S
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Supreme Court14 Oct 2008Disposed Of

Nagar Palika Nigam Vs Krishi Upaj Mandi Samiti and Others

Supreme Court Of India · AIR 2009 SC 187 : (2008) AIRSCW 7114 : (2009) 5 ALT 19 : (2008) 11 JT 212 : (2009) 2 MLJ 1085 : (2008) 13 SCALE 228 : (2008) 12 SCC 364 : (2008) 7 Supreme 462 : (2009) 1 UPLBEC 249

Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 9(3)
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Supreme Court14 Oct 2008Disposed Of

Mahindra Mulji Kerai Patel Vs State of Gujarat

Supreme Court Of India · (2008) 3 ACR 3454 : AIR 2009 SC 912 : (2008) 11 JT 309 : (2008) 13 SCALE 458

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 452
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Supreme Court13 Oct 2008Dismissed

Ram Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2009) 1 ACR 390 : AIR 2009 SC 282 : (2008) 11 JT 276 : (2008) 13 SCALE 367 : (2008) 15 SCC 798

Penal Code, 1860 (IPC) — Section 302, 34, 452, 504
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Supreme Court13 Oct 2008Disposed Of

Siddhapal Kamala Yadav Vs State of Maharashtra

Supreme Court Of India · (2008) 3 ACR 3390 : AIR 2009 SC 97 : (2009) CLT 99 : (2009) CriLJ 372 : (2008) 11 JT 378 : (2009) OLR 99 : (2008) 13 SCALE 452 : (2009) 1 SCC 124

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
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Supreme Court13 Oct 2008Disposed Of

Dharam Singh Vs Karnail Singh and Others

Supreme Court Of India · AIR 2009 SC 758 : (2008) 6 ALT 35 : (2009) 1 GLH 64 : (2009) 64 GLH 1 : (2009) 2 MhLj 436 : (2009) 2 MLJ 285 : (2009) MPLJ 492 : (2008) 13 SCALE 444 : (2008) 9 SCC 759

Civil Procedure Code, 1908 (CPC) — Section 100, 100(3), 100(4), 100(5)
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Supreme Court13 Oct 2008Allowed

Hanuman Ram Vs The State of Rajasthan and Others

Supreme Court Of India · (2009) 1 ACR 789 : AIR 2009 SC 69 : (2009) 1 ALD(Cri) 715 : (2009) CLT 50 : (2008) 11 JT 154 : (2009) 1 MPHT 1 : (2009) 1 OLR 686 : (2009) OLR 50 : (2008) 13 SCALE 155 : (2008) 15 SCC 652

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Evidence Act, 1872 — Section 60, 64, 91Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 307
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Supreme Court13 Oct 2008Disposed Of

Bur Singh and Another Vs State of Punjab

Supreme Court Of India · (2009) 1 ACR 393 : AIR 2009 SC 157 : (2009) 1 ALD(Cri) 45 : (2009) CLT 75 : (2008) 11 JT 384 : (2008) 13 SCALE 334

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Oct 2008Allowed

State of A.P. Vs P. Satyanarayana Murthy

Supreme Court Of India · (2009) 1 ACR 782 : (2009) 1 ALT(Cri) 408 : (2009) CLT 48 : (2008) 11 JT 95 : (2009) OLR 48 : (2008) 13 SCALE 152 : (2008) 9 SCC 674

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20
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Supreme Court03 Oct 2008Allowed

Babloo Pasi Vs State of Jharkhand and Another

Supreme Court Of India · (2009) 1 ACR 383 : AIR 2009 SC 314 : (2008) 2 ALD(Cri) 907 : (2009) 1 GLH 331 : (2009) 1 JCR 73 : (2008) 11 JT 203 : (2008) 41 OCR 890 : (2008) 13 SCALE 137 : (2008) 13 SCC 133

Criminal Procedure Code, 1973 (CrPC) — Section 401(2)Evidence Act, 1872 — Section 35Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 22, 22(5), 22(5)(iv)
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