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Supreme Court Of India judgments, 2008

1,904 judgments · page 96 of 96

Supreme Court03 Jan 2008Dismissed

State of Himachal Pradesh Vs Paras Ram and Others

Supreme Court Of India · (2008) 1 ACR 439 : AIR 2008 SC 930 : (2008) AIRSCW 373 : (2008) AIRSCW 1129 : (2008) 2 ALT(Cri) 269 : (2008) 56 BLJR 786 : (2008) 105 CLT 392 : (2008) CriLJ 1026 : (2008) 1 JT 184 : (2008) 3 RLW 2595 : (2008) 1 SCALE 6 : (2008) 3 SCC 655 : (2008) 1 Suprem

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 154, 378(1), 378(3), 378(5)Penal Code, 1860 (IPC) — Section 147, 427, 436, 447, 506
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Supreme Court03 Jan 2008DIsmissed

Kaliyamma and Others Vs Deputy Commnr. Chitradurga Distt. and Others

Supreme Court Of India · (2008) AIRSCW 4850 : (2009) 1 ALT 31 : (2008) 1 CHN 177 Supp : (2008) 2 CLT 329 : (2008) 1 JT 182 : (2008) 2 KarLJ 385 : (2008) 2 MLJ 58 : (2008) 1 SCALE 3 : (2008) 4 SCC 137

Karnataka High Court Act, 1979 — Section 4Karnataka High Court Rules, 1959 — Rule 43G, 43JKarnataka Scheduled Castes and Schedules Tribes (Prohibition of Transfer of Certain Lands) (Amendment) Act, 1979 — Section 5(
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