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COURT ARCHIVE

Supreme Court Of India judgments, 1983

376 judgments · page 11 of 19

Supreme Court20 Jul 1983Allowed

Machhi Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1983 SC 957 : (1983) CriLJ 1457 : (1983) 2 Crimes 268 : (1983) 2 SCALE 1 : (1983) 3 SCC 470 : (1983) 3 SCR 413

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court11 Jul 1983Dismissed

Rajinder Pershad Vs State of Haryana

Supreme Court Of India · (1983) 7 ACR 429 : AIR 1983 SC 878 : (1983) CriLJ 1364 : (1983) 2 Crimes 209 : (1983) 1 SCALE 686 : (1983) 3 SCC 452 : (1983) 3 SCR 355

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 57Prevention of Food Adulteration Act, 1954 — Section 16(1)
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Supreme Court07 Jul 1983Disposed Of

State of Maharashtra Vs Chandrabhan Tale

Supreme Court Of India · AIR 1983 SC 803 : (1984) 48 FLR 57 : (1983) LabIC 1128 : (1983) 2 LLJ 256 : (1983) 1 SCALE 690 : (1983) 3 SCC 387 : (1983) 3 SCR 337 : (1983) 2 SLJ 227

Bombay Civil Services Rules, 1959 — Rule 151(1)Constitution of India, 1950 — Article 14, 16, 21, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court02 Jun 1983Dismissed

Sheikh Zakir Vs State of Bihar

Supreme Court Of India · AIR 1983 SC 911 : (1983) 31 BLJR 450 : (1983) 1 SCALE 644 : (1983) 1 SCALE 614 : (1983) 4 SCC 10 : (1983) 3 SCR 312

Evidence Act, 1872 — Section 114, 133, 157Penal Code, 1860 (IPC) — Section 376
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Supreme Court02 Jun 1983Allowed

State of Uttar Pradesh Vs Pussu alias Ram Kishore

Supreme Court Of India · (1983) 7 ACR 355 : AIR 1983 SC 867 : (1983) CriLJ 1356 : (1983) 1 SCALE 655 : (1983) 3 SCC 502 : (1983) 3 SCR 294

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 107, 154, 364, 378, 386
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Supreme Court12 May 1983Allowed

Ram Swarup Vs Hari Ram and Others

Supreme Court Of India · (1983) 1 SCALE 700 : (1983) 3 SCC 373

Constitution of India, 1950 — Article 191(1)Representation of the People Act, 1951 — Section 100(1), 36(2)
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Supreme Court12 May 1983Allowed

Ram Chander and Others Vs State of Haryana

Supreme Court Of India · AIR 1983 SC 817 : (1983) CriLJ 1072 : (1983) 2 Crimes 223 : (1983) 1 SCALE 638 : (1983) 3 SCC 335 : (1983) 3 SCR 257

Penal Code, 1860 (IPC) — Section 218, 302, 323, 34, 342
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Supreme Court11 May 1983Allowed

State of Karnataka Vs Adimurthy alias B. Moorthy

Supreme Court Of India · (1983) 7 ACR 348 : AIR 1983 SC 822 : (1983) 31 BLJR 679 : (1983) CriLJ 1077 : (1983) 2 Crimes 228 : (1983) 1 SCALE 627 : (1983) 3 SCC 268 : (1983) 3 SCR 249

Criminal Procedure Code, 1973 (CrPC) — Section 16, 248(1), 379Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
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