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COURT ARCHIVE

Supreme Court Of India judgments, 1975

534 judgments · page 25 of 27

Supreme Court07 Feb 1975Allowed

Santosh Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1975 SC 654 : (1975) CriLJ 602 : (1975) 3 SCC 727 : (1975) 3 SCR 463

Penal Code, 1860 (IPC) — Section 34, 147, 148, 149, 300, 302, 304(1), 323, 325
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Supreme Court05 Feb 1975Dismissed

Union of India (UOI) Vs Gurbux Singh and Another

Supreme Court Of India · AIR 1975 SC 641 : (1975) LabIC 390 : (1975) 3 SCC 638 : (1975) 3 SCR 444

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 310(1)General Clauses Act, 1897 — Section 16, 3
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Supreme Court04 Feb 1975Dismissed

Piare Lal Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1975 SC 650 : (1975) 4 SCC 76 : (1975) 7 UJ 182

All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 2Constitution of India, 1950 — Article 133(1), 226
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Supreme Court29 Jan 1975dismissed

Shanker Vs State of U.P.

Supreme Court Of India · AIR 1975 SC 757 : (1975) 3 SCC 851 : (1975) 7 UJ 406

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 226, 242, 311Evidence Act, 1872 — Section 145, 155, 156, 157, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court27 Jan 1975dismissed

Tulshi Rabidas Vs The State of West Bengal

Supreme Court Of India · AIR 1975 SC 638 : (1975) CriLJ 598 : (1975) 3 SCC 845 : (1975) 3 SCR 401

Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 224, 225
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