Supreme Court30 Sept 1986allowed

Pandurang and Others Vs State of Maharashtra

Supreme Court Of India · (1987) 11 ACR 1 : AIR 1987 SC 535 : (1987) 89 BOMLR 21 : (1986) CriLJ 1975 : (1986) JT 653 : (1986) MhLj 994 : (1986) 2 SCALE 605 : (1986) 4 SCC 436 : (1986) 3 SCR 1004

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 2II(e)Criminal Procedure Code, 1973 (CrPC) — Section 377, 378(4)
Supreme Court30 Sept 1986dismissed

Laxman Sahu Vs State of Orissa

Supreme Court Of India · AIR 1988 SC 83 : (1988) CriLJ 188 : (1986) SCC 555 Supp : (1986) 1 SCC 555 Supp

Penal Code, 1860 (IPC) — Section 304
Supreme Court29 Sept 1986Allowed

A.K. Roy and Another Vs State of Punjab and Others

Supreme Court Of India · (1987) 11 ACR 9 : AIR 1986 SC 2160 : (1986) CriLJ 2037 : (1986) JT 566 : (1986) 2 SCALE 566 : (1986) 4 SCC 326 : (1986) 3 SCR 961

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 20(1), 24(2)
Supreme Court26 Sept 1986Partly Allowed

Surinder Singh Vs Central Government and Others

Supreme Court Of India · AIR 1986 SC 2166 : (1986) JT 578 : (1986) 2 SCALE 550 : (1986) 4 SCC 667 : (1986) 3 SCR 946

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 16, 20, 33, 40, 8