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COURT ARCHIVE

Supreme Court Of India judgments, 1997

1,607 judgments · page 78 of 81

Supreme Court17 Jan 1997Disposed Of

Central Bureau of Investigation Vs Subodh Kumar Dutta and another

Supreme Court Of India · (1997) 21 ACR 256 : AIR 1997 SC 869 : (1997) AIRSCW 746 : (1997) 1 ALD(Cri) 583 : (1997) CriLJ 1173 : (1997) 1 JT 726 : (1997) 2 RLW 267 : (1997) 1 SCALE 406 : (1997) 10 SCC 567 : (1997) 1 SCR 365

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 401, 482General Clauses Act, 1897 — Section 6
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Supreme Court16 Jan 1997Allowed

Prem Vs Daula and others

Supreme Court Of India · AIR 1997 SC 715 : (1997) AIRSCW 530 : (1997) 1 ALD(Cri) 504 : (1997) 1 ALT(Cri) 680 : (1997) CriLJ 838 : (1997) 1 Crimes 107 : (1997) 1 JT 499 : (1997) 1 SCALE 339 : (1997) 9 SCC 754 : (1997) 1 Supreme 651

Penal Code, 1860 (IPC) — Section 302, 34, 449
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Supreme Court16 Jan 1997Partly Allowed

Rajaram and Others Vs State of M.P.

Supreme Court Of India · (1997) 1 JLJ 271 : (1997) 1 SCALE 353

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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Supreme Court15 Jan 1997dismissed

S.K.G. Sugar Ltd. Vs State of Bihar and Others

Supreme Court Of India · (1997) 1 BLJR 484 : (1998) 1 CALLT 21 : (1997) 2 JT 66 : (1997) 1 SCALE 523 : (1997) 9 SCC 362 : (1997) 1 SCR 279

Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 — Section 31
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Supreme Court15 Jan 1997Disposed Of

Mahendra Singh Jaggi Vs Dataram Jagannath

Supreme Court Of India · AIR 1997 SC 1219 : (1997) AIRSCW 1252 : (1997) 84 CLT 663 : (1997) 1 JT 505 : (1998) 3 PLJR 27 : (1997) 1 SCALE 327 : (1998) 9 SCC 28 : (1997) 3 Supreme 622 : (1997) 1 Supreme 410

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 19
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Supreme Court15 Jan 1997dismissed

Balbir Singh, Yashin, Dulichand and Mohan Vs State of Rajasthan

Supreme Court Of India · AIR 1997 SC 1704 : (1997) AIRSCW 847 : (1997) 1 ALD(Cri) 515 : (1997) 1 ALT(Cri) 551 : (1997) CriLJ 1179 : (1997) 1 Crimes 67 : (1997) 1 JT 491 : (1997) 2 RLW 247 : (1997) 1 SCALE 334 : (1997) 1 Supreme 398

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 147, 302, 34, 404
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Supreme Court15 Jan 1997dismissed

Navakoti Veera Raghavulu Vs State of Andhara Pradesh

Supreme Court Of India · (1997) 21 ACR 249 : AIR 1997 SC 727 : (1997) AIRSCW 544 : (1997) 1 ALD(Cri) 513 : (1997) 1 ALT(Cri) 670 : (1997) CriLJ 841 : (1997) 1 Crimes 86 : (1997) 1 JT 447 : (1997) 1 SCALE 317 : (1997) 3 SCC 596 : (1997) 1 Supreme 508

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Jan 1997Allowed

State of Haryana and others Vs Amar Nath Bansal

Supreme Court Of India · AIR 1997 SC 718 : (1997) 1 JT 734 : (1997) 1 SCALE 343 : (1997) 10 SCC 700 : (1998) SCC(L&S) 1545 : (1997) 1 SCR 262

Canada Radio Broadcasting Act, 1932 — Section 9Constitution of India, 1950 — Article 1, 10, 13, 16, 309Interpretation Act, 1889 — Section 11(1), 38(2)
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