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COURT ARCHIVE

Supreme Court Of India judgments, 1981

430 judgments · page 20 of 22

Supreme Court30 Jan 1981dismissed

State of Punjab Vs Kuldip Prakash

Supreme Court Of India · AIR 1981 SC 1008 : (1981) CriLJ 713 : (1981) 1 SCALE 834 : (1981) 3 SCC 207 : (1981) SCC(Cri) 713 : (1981) 13 UJ 321

Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court30 Jan 1981Disposed Of

State of Maharashtra Vs Kapur Chand Kesarimal Jain

Supreme Court Of India · AIR 1981 SC 927 : (1981) 83 BOMLR 597 : (1981) CriLJ 468 : (1983) 13 ELT 1645 : (1981) 2 SCC 458 : (1981) SCC(Cri) 491 : (1981) 2 SCR 735 : (1981) 13 UJ 134

Probation of Offenders Act, 1958 — Section 4
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Supreme Court30 Jan 1981Disposed Of

Kirit Kumar Chaman Lal Kundaliya Vs Union of India (UOI) and Others Kirit Kumar Chaman Lal Kundaliya Vs State of Gujarat and Others

Supreme Court Of India · AIR 1981 SC 1621 : (1983) 53 CompCas 107 : (1981) 22 GLR 1067 : (1981) 1 SCALE 223 : (1981) 2 SCC 437 : (1981) 2 SCC 436 : (1981) SCC(Cri) 471 : (1981) 2 SCR 718

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 32Foreigners Act, 1946 — Section 3(2)
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Supreme Court27 Jan 1981Disposed Of

State of Karnataka Vs Hemareddy Alias Vemareddy and Another

Supreme Court Of India · AIR 1981 SC 1417 : (1981) 83 BOMLR 233 : (1981) CriLJ 1019 : (1981) 1 SCALE 206 : (1981) 2 SCC 185 : (1981) SCC(Cri) 395 : (1981) 2 SCR 695

Criminal Procedure Code, 1973 (CrPC) — Section 164, 190, 193, 195, 195(1)Penal Code, 1860 (IPC) — Section 109, 114, 120
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Supreme Court22 Jan 1981Allowed

Ashok Kumar Vs State of Jammu & Kashmir

Supreme Court Of India · AIR 1981 SC 851 : (1981) CriLJ 439 : (1981) 1 SCALE 738 : (1981) 2 SCC 73 : (1981) SCC(Cri) 329 : (1981) 13 UJ 147

Constitution of India, 1950 — Article 22(5), 32
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Supreme Court15 Jan 1981Disposed Of

Vidya Charan Shukla Vs Purshottam Lal Kaushik

Supreme Court Of India · AIR 1981 SC 547 : (1981) 1 SCALE 159 : (1981) 2 SCC 84 : (1981) 2 SCR 637

Criminal Procedure Code, 1973 (CrPC) — Section 389(3)Penal Code, 1860 (IPC) — Section 304Representation of the People Act, 1951 — Section 100(1), 36(2), 53, 66, 8
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Supreme Court15 Jan 1981Partly Allowed

State of Punjab Vs Wassan Singh and Others

Supreme Court Of India · AIR 1981 SC 697 : (1981) CriLJ 410 : (1981) 1 SCALE 146 : (1981) 2 SCC 1 : (1981) SCC(Cri) 292 : (1981) 2 SCR 615

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165, 342Penal Code, 1860 (IPC) — Section 149, 302, 34
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