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COURT ARCHIVE

Supreme Court Of India judgments, 1997

1,607 judgments · page 80 of 81

Supreme Court10 Jan 1997Disposed Of

Bhuri Nath and Others Vs State of Jammu & Kashmir and Others Sewa Committee Baridaran and Others, (Baridaran Association) and Others Vs State of Jammu & Kashmir and Others

Supreme Court Of India · AIR 1997 SC 1711 : (1997) AIRSCW 869 : (1997) 1 JT 546 : (1997) 1 SCALE 250 : (1997) 2 SCC 745 : (1997) 1 SCR 138 : (1997) 1 Supreme 358

Constitution of India, 1950 — Article 12, 152, 153, 154, 162General Clauses Act, 1897 — Section 3(23), 3(61)Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 — Section 10, 11, 12, 13, 14
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Supreme Court09 Jan 1997Partly Allowed

Mavila Thamban Nambiar Vs State of Kerala

Supreme Court Of India · (1997) 21 ACR 305 : AIR 1997 SC 687 : (1997) AIRSCW 497 : (1997) 1 ALD(Cri) 535 : (1997) CriLJ 831 : (1997) 1 Crimes 72 : (1997) 1 JT 367 : (1997) 1 SCALE 145 : (1997) 1 Supreme 452

Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court08 Jan 1997Disposed Of

Sukhpal and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1997 SC 541 : AIR 1997 SC 468 : (1997) AIRSCW 381 : (1997) 1 ALD(Cri) 493 : (1997) 1 ALT(Cri) 329 : (1997) 1 JLJ 147 : (1997) 1 JT 387 : (1997) 1 SCALE 139 : (1997) 9 SCC 773

Penal Code, 1860 (IPC) — Section 147, 149, 304, 330, 34
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Supreme Court08 Jan 1997Dismissed

C.K. Damodaran Nair Vs Govt of India

Supreme Court Of India · (1997) 21 ACR 319 : AIR 1997 SC 551 : (1997) AIRSCW 477 : (1997) 1 ALD(Cri) 508 : (1997) 1 ALT(Cri) 613 : (1997) CriLJ 739 : (1997) 1 Crimes 75 : (1997) 2 JT 495 : (1997) 1 RLW 148 : (1997) 1 SCALE 126 : (1997) 9 SCC 477 : (1997) 1 SCR 107 : (1997) 1 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4, 5(2)
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Supreme Court08 Jan 1997Allowed

Punjab and Haryana High Court, Chandigarh through Registrar Vs Sunder Sham Kapoor and others

Supreme Court Of India · AIR 1997 SC 555 : (1997) AIRSCW 482 : (1997) 75 FLR 640 : (1997) 1 JT 412 : (1997) 1 SCALE 204 : (1997) 9 SCC 174 : (1997) SCC(L&S) 1249 : (1997) 1 SCR 101 : (1997) 1 Supreme 534 : (1999) 2 UPLBEC 82

Constitution of India, 1950 — Article 229, 231High Court Establishment (Appointment and Conditions of Service) Rules, 1973 — Rule 26, 27, 34
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Supreme Court07 Jan 1997Disposed Of

Malkhan Singh Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 538 : AIR 1997 SC 465 : (1997) 75 FLR 786 : (1997) 1 JT 363 : (1997) 1 SCALE 132 : (1997) 2 SCC 33 : (1997) SCC(L&S) 315 : (1997) 1 SCR 64 : (1997) 1 Supreme 283 : (1997) AIRSCW 378

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