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COURT ARCHIVE

Supreme Court Of India judgments, 1994

1,149 judgments · page 38 of 58

Supreme Court19 Apr 1994DISMISSED

State of Sikkim Vs Surendra Prasad Sharma and others

Supreme Court Of India · AIR 1994 SC 2342 : (1994) 3 JT 372 : (1994) 2 LLJ 1220 : (1994) 2 SCALE 609 : (1994) 5 SCC 282 : (1994) 3 SCR 563

Citizenship Act, 1955 — Section 7Constitution (Thirty-Fifth Amendment) Act, 1974 — Article 14, 15, 16, 2AConstitution of India, 1950 — Article 13, 14, 15, 16(3), 309
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Supreme Court13 Apr 1994Disposed Of

Gurmej Singh Vs State of Punjab

Supreme Court Of India · (1995) 2 SCC 153 Supp

Penal Code, 1860 (IPC) — Section 393, 452Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
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Supreme Court13 Apr 1994Allowed

State of Andhra Pradesh Vs M/s. T.G. Lakshmaiah Setty and Sons

Supreme Court Of India · AIR 1994 SC 2377 : (1994) 3 JT 367 : (1996) 2 PLJR 161 : (1994) 2 SCALE 668 : (1994) 2 SCC 386 Supp : (1994) 3 SCR 523 : (1994) 94 STC 190

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 19, 20(2), 21, 22Income Tax Act, 1922 — Section 33
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Supreme Court13 Apr 1994Disposed Of

Dr Jacob George Vs State of Kerala

Supreme Court Of India · (1995) 19 ACR 156 : (1994) 2 ALT(Cri) 134 : (1994) 43 BLJR 410 : (1994) CriLJ 3851 : (1994) 2 Crimes 100 : (1994) 3 JT 225 : (1994) 1 KLT 872 : (1995) 1 LW(Cri) 17 : (1994) 2 SCALE 563 : (1994) 3 SCC 430 : (1994) 3 SCR 486 : (1995) 1 UJ 620

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 357Medical Termination of Pregnancy Act, 1971 — Section 3
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Supreme Court13 Apr 1994Dismissed

Meesala Ramakrishan Vs State of A.P.

Supreme Court Of India · (1994) 2 BLJR 768 : (1994) 2 Crimes 114 : (1994) 3 JT 232 : (1995) 1 LW(Cri) 3 : (1996) 2 PLJR 92 : (1994) 2 SCALE 569 : (1994) 4 SCC 182 : (1994) 3 SCR 497

Evidence Act, 1872 — Section 119, 3, 32Penal Code, 1860 (IPC) — Section 302
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