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Supreme Court Of India judgments, 1971

668 judgments · page 19 of 34

Supreme Court07 May 1971Dismissed

U.P. Sunni Central Wakf Board Vs Mohd. Alim and Others

Supreme Court Of India · AIR 1971 SC 1396 : (1971) 2 SCC 356 : (1971) SCR 810 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Religious Endowments Act, 1863 — Section 10, 3, 7Uttar Pradesh Muslim Waqfs Act, 1960 — Section 10, 49, 50
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Supreme Court07 May 1971Disposed Of

Yusuf and Another Vs State of Bihar

Supreme Court Of India · AIR 1971 SC 1405 : (1971) CriLJ 1117 : (1971) 2 SCC 366 : (1971) SCC(Cri) 571 : (1971) SCR 792 Supp

Constitution of India, 1950 — Article 136(1)Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
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Supreme Court07 May 1971Dismissed

Govind Mehta Vs State of Bihar

Supreme Court Of India · AIR 1971 SC 1708 : (1973) 21 BLJR 630 : (1971) CriLJ 1266 : (1971) 3 SCC 329 : (1971) SCC(Cri) 608 : (1971) SCR 777 Supp : (1971) 3 UJ 720

Criminal Procedure Code, 1898 (CrPC) — Section 110, 190, 195, 195(1), 197Penal Code, 1860 (IPC) — Section 167, 192, 193, 195, 463
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Supreme Court07 May 1971Dismissed

Mangi Lal Vs K.R. Pawar and Another

Supreme Court Of India · AIR 1971 SC 1943 : (1972) MhLj 301 : (1972) MPLJ 365 : (1971) 2 SCC 399 : (1971) SCR 822 Supp

Evidence Act, 1872 — Section 11(2), 7, 8Penal Code, 1860 (IPC) — Section 403, 406
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Supreme Court06 May 1971Dismissed

Mansoor and Others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1971 SC 1977 : (1973) 21 BLJR 454 : (1971) CriLJ 1445 : (1971) MhLj 944 : (1971) 2 SCC 369 : (1971) SCC(Cri) 541 : (1971) SCR 731 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 107, 4(1), 417(3), 492Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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