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COURT ARCHIVE

Supreme Court Of India judgments, 1991

611 judgments · page 30 of 31

Supreme Court18 Jan 1991dismissed

Padmaben Shamalbhai Patel Vs State of Gujarat

Supreme Court Of India · (1992) ACR 130 : (1991) 1 Crimes 349 : (1991) 1 DMC 471 : (1991) 1 GLR 557 : (1991) 1 JT 205 : (1991) 1 OLR 239 : (1991) 1 SCALE 54 : (1991) 1 SCC 744 : (1991) 1 SCR 88 : (1991) 2 ShimLC 14

Penal Code, 1860 (IPC) — Section 302
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Supreme Court16 Jan 1991Allowed

Babu Lal Vs The State of Haryana and others

Supreme Court Of India · AIR 1991 SC 1310 : (1991) 62 FLR 505 : (1991) 1 JT 211 : (1991) LabIC 1201 : (1991) 2 LLJ 327 : (1991) 1 SCALE 39 : (1991) 2 SCC 335 : (1991) 1 SCR 73 : (1991) 1 UJ 528

Constitution of India, 1950 — Article 309, 311, 80Penal Code, 1860 (IPC) — Section 420Punjab Police Rules, 1934 — Rule 12.21, 16.24(9)
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Supreme Court15 Jan 1991Dismissed

Raju Kakara Shetty Vs Ramesh Prataprao Shirole and Another

Supreme Court Of India · (1991) 93 BOMLR 122 : (1991) 1 JT 128 : (1991) 1 SCALE 26 : (1991) 1 SCC 570 : (1991) 1 SCR 51 : (1991) 1 UJ 356

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 25Maharashtra Education (Cess) Act, 1962 — Section 13, 15, 4, 8
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Supreme Court15 Jan 1991Dismissed

M.A. Abdulla Kunhi and others Vs The State of Kerala

Supreme Court Of India · AIR 1991 SC 452 : (1991) CriLJ 525(1) : (1991) 1 Crimes 453 : (1991) 5 JT 112 : (1991) 1 SCALE 23 : (1991) 2 SCC 225

Criminal Procedure Code, 1973 (CrPC) — Section 161, 379Penal Code, 1860 (IPC) — Section 120, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2A
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