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Supreme Court Of India judgments, 1968

386 judgments · page 16 of 20

Supreme Court26 Mar 1968Dismissed

Lakhan Lal and Others etc. Vs The State of Bihar and Others etc.

Supreme Court Of India · AIR 1968 SC 1408 : (1969) 17 BLJR 100 : (1968) 3 SCR 534

Bihar Agricultural Produce Markets Act, 1960 — Section 15, 18, 2, 2(1), 27Bihar Agricultural Produce Markets Rules, 1962 — Rule 59, 59(1), 59(2), 61, 67Constitution of India, 1950 — Article 14
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Supreme Court22 Mar 1968Allowed

Mohar Rai & Bharath Rai Vs The State of Bihar

Supreme Court Of India · AIR 1968 SC 1281 : (1969) 17 BLJR 35 : (1968) CriLJ 1479 : (1968) 3 SCR 525

Criminal Procedure Code, 1898 (CrPC) — Section 107, 154, 162Evidence Act, 1872 — Section 145, 157, 21Penal Code, 1860 (IPC) — Section 109, 307, 324
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Supreme Court22 Mar 1968Allowed

Lajwanti Vs Lal Chand and Ors

Supreme Court Of India · AIR 1969 SC 27 : (1969) LabIC 191 : (1968) 3 SCR 506

East Punjab Factories (Control of Dismantling) Act, 1948 — Section 3
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Supreme Court21 Mar 1968dismissed

State of Madhya Pradesh Vs Ranojirao Shinde & Anr

Supreme Court Of India · AIR 1968 SC 1053 : (1968) MhLj 755 : (1968) MPLJ 785 : (1968) 3 SCR 489

Bhopal Abolition of Jagirs and Land Reforms Act, 1953 — Section 45Bombay Labour Welfare Fund Act, 1953 — Section 3(1), 3(2)Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 5
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Supreme Court12 Mar 1968Partly Allowed

Mohd. Usman Vs State of Bihar

Supreme Court Of India · AIR 1968 SC 1273 : (1969) 17 BLJR 162 : (1968) CriLJ 1475 : (1968) 1 PLJR 29 : (1968) 3 SCR 428

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 304
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