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Supreme Court Of India judgments, 1970

499 judgments · page 5 of 25

Supreme Court13 Oct 1970Allowed

State of Punjab Vs Tarlok Singh

Supreme Court Of India · AIR 1971 SC 1221 : (1971) CriLJ 1063 : (1972) 3 SCC 869 : (1971) 3 UJ 44

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302
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Supreme Court12 Oct 1970Dismissed

State of Punjab Vs Ramji Lal & Ors

Supreme Court Of India · AIR 1971 SC 1228 : (1970) 3 SCC 602 : (1971) 2 SCR 550

Constitution of India, 1950 — Article 14Punjab Alienation of Land Act, 1900 — Section 3(2)Punjab Pre-emption Act, 1913 — Section 8(2)
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Supreme Court12 Oct 1970Dismissed

State of Gujarat & Anr Vs Acharya D. Pandey & Ors

Supreme Court Of India · AIR 1971 SC 866 : (1971) CriLJ 760 : (1971) MhLj 629 : (1970) 3 SCC 183 : (1971) SCC(Cri) 1 : (1971) 2 SCR 557 : (1971) 3 UJ 16

Bombay Public Trusts Act, 1950 — Section 35(1)Criminal Procedure Code, 1898 (CrPC) — Section 342
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Supreme Court30 Sept 1970Disposed Of

D.C. Nanjappa Vs State of Mysore

Supreme Court Of India · (1970) 3 SCC 193 : (1971) SCC(Cri) 11

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 409, 467
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Supreme Court30 Sept 1970Allowed

Rajnikant Vs State of Maharashtra

Supreme Court Of India · (1972) MPLJ 585 : (1970) 2 SCC 866 : (1970) 1 SCC(Cri) 575 : (1971) 2 SCR 529

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 288, 342, 410Penal Code, 1860 (IPC) — Section 307, 324, 326
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