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Supreme Court Of India judgments

59,848 judgments · page 1,117 of 2,993

Supreme Court09 Sept 2008Dismissed

State of U.P. Vs Awdhesh

Supreme Court Of India · (2008) 3 ACR 2985 : (2009) 2 ALT(Cri) 79 : (2008) CLT 1281 : (2008) 9 JT 591 : (2008) 12 SCALE 288 : (2008) 3 UC 1850

Criminal Procedure Code, 1973 (CrPC) — Section 372, 373, 374, 375, 376Penal Code, 1860 (IPC) — Section 302, 314, 323, 395, 396
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Supreme Court05 Sept 2008Disposed Of

Fakhruddin Ahmad Vs State of Uttaranchal and Another

Supreme Court Of India · (2008) 3 ACR 2979 : (2008) 2 ALD(Cri) 629 : (2008) CLT 1299 : (2008) CriLJ 4377 : (2008) 10 JT 240 : (2009) 1 OLR 216 : (2008) OLR 1299 : (2008) 12 SCALE 339

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2), 190, 191Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
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Supreme Court05 Sept 2008Allowed

Shivaji @ Dadya Shankar Alhat Vs The State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 942 : AIR 2009 SC 56 : (2009) 1 ALD(Cri) 748 : (2009) 1 ALT(Cri) 204 : (2008) 9 JT 528 : (2008) 12 SCALE 210 : (2008) 15 SCC 269 : (2008) 3 UC 1873

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3)Penal Code, 1860 (IPC) — Section 302, 366, 376(2), 392
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Supreme Court05 Sept 2008Dismissed

Ravi Vs State rep. by Inspector of Police

Supreme Court Of India · (2008) 3 ACR 2664 : AIR 2009 SC 214 : (2008) 2 ALD(Cri) 636 : (2008) CLT 1294 : (2008) 3 GLH 740 : (2008) 10 JT 386 : (2008) OLR 1294 : (2008) 12 SCALE 333 : (2008) 15 SCC 115

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court05 Sept 2008Allowed

Sooraram Pratap Reddy and Others Vs District Collector, Ranga Reddy Distt. and Others V. Krishna Prasad Vs Distt. Collector, Land Acquisition and Others A.L. Sadanand Vs Govt. of A.

Supreme Court Of India · (2008) 6 ALD 19 : (2008) 4 AWC 3875 Supp : (2008) 9 JT 622 : (2008) 4 RLW 2794 : (2008) 12 SCALE 367 : (2008) 9 SCC 552

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 136, 19(1), 226, 31, 31(2)Land Acquisition (Amendment) Act, 1962 — Section 40(1)
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Supreme Court04 Sept 2008

Jayant Achyut Sathe Vs Joseph Bain D'' Souza and Others

Supreme Court Of India · (2008) 6 ALLMR 450 : (2008) 5 BomCR 763 : (2008) 9 JT 605 : (2008) 12 SCALE 194 : (2008) 13 SCC 547

Constitution of India, 1950 — Article 14, 21, 226Development Control Regulations for Greater Bombay, 1991 — Regulation 33, 33(10), 33(6), 33(7), 33(9)Maharashtra Housing and Area Development Act, 1976 — Section 89, 103B
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Supreme Court03 Sept 2008Dismissed

G. Gopal Vs C. Baskar and Others

Supreme Court Of India · AIR 2009 SC 1232 : (2009) AIRSCW 511 : (2009) 1 AWC 95 Supp : (2009) 1 MLJ 182 : (2008) 13 SCALE 150 : (2008) 10 SCC 489 : (2008) 7 Supreme 519

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Supreme Court03 Sept 2008Dismissed

State of West Bengal Vs Shyamadas Banerjee and Another

Supreme Court Of India · (2008) 3 ACR 2658 : (2008) 2 ALD(Cri) 759 : (2009) 1 ALT(Cri) 395 : (2008) CriLJ 4592 : (2008) 10 JT 648 : (2008) 12 SCALE 237 : (2008) 9 SCC 45

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 21, 21(12), 409, 417, 420
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