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Supreme Court Of India judgments, 1994

1,149 judgments · page 9 of 58

Supreme Court09 Nov 1994Dismissed

Suba Singh Vs State of Punjab

Supreme Court Of India · (1994) 3 Crimes 869 : (1995) 1 JT 8 : (1994) 4 SCALE 870 : (1995) 1 SCC 269 Supp : (1994) 5 SCR 386 Supp : (1995) 1 UJ 218

Penal Code, 1860 (IPC) — Section 302
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Supreme Court09 Nov 1994Dismissed

Nisar and Another Vs State of U.P.

Supreme Court Of India · (1995) 19 ACR 125 : (1995) CriLJ 2118 : (1994) 3 Crimes 871 : (1995) 1 JT 135 : (1994) 4 SCALE 890 : (1995) 2 SCC 23 : (1994) 5 SCR 368 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 193, 319
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Supreme Court09 Nov 1994Dismissed

Jaswant Singh Vs Virender Singh and others

Supreme Court Of India · AIR 1995 SC 520 : (1991) LabIC 258 : (1994) 4 SCALE 872 : (1995) 1 SCC 384 Supp : (1994) 5 SCR 336 Supp

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 142Representation of the People Act, 1951 — Section 100, 116A, 81, 83
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Supreme Court08 Nov 1994Dismissed

Sushil and Others Vs State of U.P.

Supreme Court Of India · (1995) 1 ALT(Cri) 64 : (1995) 1 ALT(Cri) 328 : (1994) 3 Crimes 831 : (1994) 7 JT 341 : (1994) 4 SCALE 828 : (1995) 1 SCC 363 Supp : (1994) 5 SCR 294 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court08 Nov 1994allowed

State of Rajasthan Vs Aruna Devi and Others

Supreme Court Of India · (1994) 3 Crimes 849 : (1994) 7 JT 522 : (1994) 4 SCALE 823 : (1995) 1 SCC 1 : (1994) 5 SCR 274 Supp : (1995) 1 UJ 216

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)
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Supreme Court08 Nov 1994Allowed

B. Alamelu Vs State of Tamil Nadu and others

Supreme Court Of India · (1995) 1 ALT(Cri) 1 : (1996) 54 ECC 14 : (1995) ECR 8 : (1994) 74 ELT 778 : (1994) 4 SCALE 825 : (1995) 1 SCC 306 : (1995) 1 UJ 11

Constitution of India, 1950 — Article 22(5)
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