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Supreme Court Of India judgments, 1975

534 judgments · page 22 of 27

Supreme Court13 Mar 1975Dismissed

V.K. Sharma Vs State (Delhi Administration)

Supreme Court Of India · AIR 1975 SC 899 : (1975) CriLJ 776 : (1975) 1 SCC 784 : (1975) 3 SCR 922 : (1975) 7 UJ 443

Penal Code, 1860 (IPC) — Section 161, 161(1), 4Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2), 5A, 6(2)
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Supreme Court12 Mar 1975Dismissed

Municipal Committee, Amritsar Vs Hazara Singh

Supreme Court Of India · AIR 1975 SC 1087 : (1975) KLT 275 : (1975) 1 SCC 794 : (1975) 3 SCR 914 : (1975) 7 UJ 366

Constitution of India, 1950 — Article 141Prevention of Food Adulteration Rules, 1955 — Rule 5
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Supreme Court12 Mar 1975Dismissed

Surya Kant Roy Vs Imamul Hak Khan

Supreme Court Of India · AIR 1975 SC 1053 : (1976) 9 PLJR 41 : (1975) 1 SCC 531 : (1975) 3 SCR 909 : (1975) 7 UJ 321

General Clauses Act, 1897 — Section 3
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Supreme Court05 Mar 1975Allowed

The State of Assam Vs Bhubhan Chandra Dutta and Another

Supreme Court Of India · AIR 1975 SC 889 : (1975) 4 SCC 1 : (1975) 3 SCR 854(1) : (1975) 7 UJ 299

Assam and Nagaland High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1956 — Rule 11, 3(1)Assam and Nagaland High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 11, 3, 3
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