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Supreme Court Of India judgments, 1956

114 judgments · page 5 of 6

Supreme Court17 Apr 1956dismissed

Basdev Vs The State of Pepsu

Supreme Court Of India · AIR 1956 SC 488 : (1956) ALT 593 : (1956) CriLJ 919 : (1956) 1 SCR 363

Penal Code, 1860 (IPC) — Section 302, 304, 86
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Supreme Court05 Apr 1956Dismissed

Sukha and Others Vs The State of Rajasthan

Supreme Court Of India · AIR 1956 SC 513 : (1956) ALT 583 : (1956) CriLJ 923 : (1956) 1 SCR 288

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 149, 302, 325, 34
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Supreme Court13 Mar 1956Dismissed

Bimbadhar Pradhan Vs The State of Orissa

Supreme Court Of India · AIR 1956 SC 469 : (1956) 22 CLT 276 : (1956) CriLJ 831 : (1956) 1 SCR 206

Criminal Procedure Code, 1898 (CrPC) — Section 221, 221(5), 222, 225, 342Penal Code, 1860 (IPC) — Section 20
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Supreme Court12 Mar 1956Dismissed

Wasim Khan Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1956 SC 400 : (1956) CriLJ 790 : (1956) 69 LW 849 : (1956) 1 SCR 191

Criminal Procedure Code, 1898 (CrPC) — Section 287, 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34
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Supreme Court12 Mar 1956Dismissed

Shambu Nath Mehra Vs The State of Ajmer

Supreme Court Of India · AIR 1956 SC 404 : (1956) ALT 539 : (1956) CriLJ 794 : (1956) 1 SCR 199

Evidence Act, 1872 — Section 101, 106Penal Code, 1860 (IPC) — Section 420Railways Act, 1989 — Section 112, 113
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Supreme Court09 Mar 1956Dismissed

Ram Krishan and Another Vs The State of Delhi

Supreme Court Of India · AIR 1956 SC 476 : (1956) ALT 512 : (1956) CriLJ 837 : (1957) 1 LLJ 4 : (1956) 69 LW 1002 : (1956) 1 SCR 182

Penal Code, 1860 (IPC) — Section 116, 120, 21Prevention of Corruption Act, 1947 — Section 2, 5(1), 5(2)Railways (Amendment) Act, 1955 — Section 137
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