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Supreme Court Of India judgments, 2013

1,277 judgments · page 26 of 64

Supreme Court06 Aug 2013Disposed Of

Bakhshish Singh Vs State of Punjab and Another

Supreme Court Of India · (2013) 3 ACR 3364 : (2013) 8 AD 601 : AIR 2013 SC 3403 : (2013) 4 AJR 17 : (2013) 83 ALLCC 101 : (2013) 3 ALT(Cri) 324 : (2013) 10 SCALE 54 : (2013) 12 SCC 187 : (2013) 3 UC 1825

Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 313Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court06 Aug 2013Dismissed

State of Rajasthan Vs Santosh Savita

Supreme Court Of India · AIR 2013 SC 3731 : (2014) 1 CCR 17 : (2013) CriLJ 4611 : (2013) 3 JCC 2123 : (2013) 10 SCALE 182 : (2013) 12 SCC 663

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
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Supreme Court06 Aug 2013Partly Allowed

Sham Lal and Others Vs State of Punjab and Others

Supreme Court Of India · (2013) 8 AD 460 : (2014) 4 AWC 3711 : (2013) 11 JT 102 : (2013) 4 RCR(Civil) 50 : (2013) 10 SCALE 67 : (2013) 14 SCC 393

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 9Punjab Town Improvement Act, 1922 — Section 36, 42, 42(1), 48, 72B
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Supreme Court05 Aug 2013Dismissed

Sadananda Mondal Vs State of West Bengal

Supreme Court Of India · (2013) 4 CALLT 56 : (2014) 1 CCR 51 : (2013) CriLJ 4716 : (2013) 10 JT 631 : (2013) 10 SCALE 125

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 326, 34
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Supreme Court05 Aug 2013Allowed

Raghbir Chand and Others Vs State of Punjab

Supreme Court Of India · (2014) 1 ACR 302 : (2013) 4 AJR 631 : (2013) 83 ALLCC 188 : (2013) CriLJ 4456 : (2013) 4 JCC 2564 : (2013) 11 JT 4 : (2013) 3 RCR(Criminal) 976 : (2013) 10 SCALE 20 : (2013) 12 SCC 294

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
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Supreme Court05 Aug 2013Disposed Of

Abu Salem Abdul Qayyum Ansari Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2013) 11 AD 104 : (2013) 83 ALLCC 92 : (2013) 3 ALT(Cri) 385 : (2013) 11 JT 14 : (2013) 4 RCR(Criminal) 42 : (2013) 10 SCALE 31 : (2013) 12 SCC 1

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 7Constitution of India, 1950 — Article 141, 32Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 299
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