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COURT ARCHIVE

Supreme Court Of India judgments, 1979

493 judgments · page 20 of 25

Supreme Court13 Feb 1979Allowed

Suraj Mal Vs State (Delhi Administration)

Supreme Court Of India · AIR 1979 SC 1408 : (1979) CriLJ 1087 : (1979) 4 SCC 725 : (1980) SCC(Cri) 159 : (1979) 11 UJ 916

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161, 34, 342, 363, 366Prevention of Corruption Act, 1988 — Section 5(2)
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Supreme Court09 Feb 1979Dismissed

Rajendra Prasad Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1979 SC 916 : (1979) CriLJ 792 : (1979) 3 SCC 646 : (1979) SCC(Cri) 749 : (1979) 3 SCR 78

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 129, 234, 235(2), 354, 354(3)Penal Code, 1860 (IPC) — Section 149, 302, 34, 84
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Supreme Court08 Feb 1979Allowed

Jagdish Prashad Vs State

Supreme Court Of India · AIR 1979 SC 1510 : (1979) CriLJ 1125 : (1980) 1 SCC 609 : (1980) SCC(Cri) 311 : (1979) 11 UJ 503

Penal Code, 1860 (IPC) — Section 324
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Supreme Court07 Feb 1979Dismissed

Surendra Kumar Vs State of Rajasthan

Supreme Court Of India · AIR 1979 SC 1048 : (1979) CriLJ 907 : (1979) 4 SCC 718 : (1980) SCC(Cri) 158 : (1979) 11 UJ 502

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 27, 411
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Supreme Court07 Feb 1979Allowed

Mazharul Islam Hashmi Vs State of U.P. and Another

Supreme Court Of India · AIR 1979 SC 1237 : (1979) 4 SCC 537 : (1979) 11 UJ 293

Uttar Pradesh Local Self Government Laws (Amendment) Act, 1966 — Section 19Uttar Pradesh Municipalities Act, 1916 — Section 69BUttar Pradesh Nagar Mahapalika Act, 1959 — Section 112A, 577
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