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Supreme Court Of India judgments

59,848 judgments · page 1,217 of 2,993

Supreme Court20 Jun 2007Dismissed

Heera and Another Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 3122 : AIR 2007 SC 2425 : (2007) AIRSCW 4304 : (2007) CriLJ 3514 : (2007) 9 JT 175 : (2007) 8 SCALE 615 : (2007) 10 SCC 175 : (2007) 7 SCR 1065 : (2007) 4 Supreme 816 : (2007) 4 UC 335

Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 162, 395
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Supreme Court20 Jun 2007Allowed

State of U.P. Vs Raja Ram and Others

Supreme Court Of India · (2007) 3 ACR 3127 : (2008) 1 ALT(Cri) 35 : (2007) 9 JT 172 : (2007) 8 SCALE 612 : (2007) 8 SCR 1085

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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Supreme Court20 Jun 2007Dismissed

State of U.P. Vs Jai Prakash

Supreme Court Of India · (2007) 3 ACR 3119 : AIR 2007 SC 2497 : (2007) AIRSCW 4443 : (2007) CriLJ 3534 : (2007) 9 JT 181 : (2007) 8 SCALE 561 : (2007) 10 SCC 164 : (2007) 8 SCR 1090 : (2007) 5 Supreme 585

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364
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Supreme Court20 Jun 2007Dismissed

Lala Ram Vs State of Rajasthan

Supreme Court Of India · (2007) 3 ACR 3116 : (2007) 9 JT 191 : (2007) 8 SCALE 621 : (2007) 10 SCC 225 : (2007) 7 SCR 1095 : (2007) 4 UC 395

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court19 Jun 2007Allowed

State of Maharashtra and Others Vs Mehamud

Supreme Court Of India · (2007) 3 ACR 3329 : (2007) 9 JT 278 : (2007) 8 SCALE 593 : (2007) 7 SCR 1043 : 2007) 12 SCC 358

Punjab Police Rules, 1934 — Rule 23.4(3)(b), 23.9(2)Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers And Drug Offenders Act , 1981 — Section 2, 2(b1), 2(c), 3, 3(4)Police Act, 1861 — Section 23
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Supreme Court19 Jun 2007Disposed Of

State of Madhya Pradesh Vs Chamru @ Bhagwandas etc. etc.

Supreme Court Of India · (2007) 3 ACR 3332 : AIR 2007 SC 2400 : (2007) AIRSCW 4260 : (2007) CriLJ 3509 : (2007) 3 JLJ 1 : (2007) 8 JT 598 : (2007) 8 SCALE 587 : (2007) 14 SCC 423 : (2007) 7 SCR 1055 : (2007) 5 Supreme 575

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
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Supreme Court19 Jun 2007Disposed Of

Kishori Lal Vs State of M.P.

Supreme Court Of India · (2007) 3 ACR 3319 : AIR 2007 SC 2457 : (2007) AIRSCW 4380 : (2007) 2 ALD(Cri) 727 : (2008) 1 ALT(Cri) 298 : (2007) 4 CTC 158 : (2007) 3 JLJ 148 : (2007) 8 SCALE 591 : (2007) 10 SCC 797 : (2007) 7 SCR 1051 : (2007) 4 Supreme 674

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 109, 306
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Supreme Court15 Jun 2007Allowed

Daya Ram Vs Raghunath and Others

Supreme Court Of India · (2008) 1 ALT 1 : (2007) 4 AWC 3291 Supp : (2007) 9 JT 36 : (2007) 3 KLT 286 : (2007) 103 RD 130 : (2007) 8 SCALE 552 : (2007) 11 SCC 241 : (2007) 7 SCR 1039

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
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Supreme Court14 Jun 2007Allowed

State of Punjab Vs Sanjiv Kumar @ Sanju and Others

Supreme Court Of India · (2007) 3 ACR 2828 : AIR 2007 SC 2430 : (2007) AIRSCW 4313 : (2007) CriLJ 3519 : (2007) 9 JT 274 : (2007) 8 SCALE 581 : (2007) 9 SCC 791 : (2007) 7 SCR 1025 : (2007) 5 Supreme 222

Penal Code, 1860 (IPC) — Section 141, 149, 302, 323, 324
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Supreme Court14 Jun 2007Allowed

Niranjan Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2007) 3 ACR 2833 : AIR 2007 SC 2434 : (2007) AIRSCW 4318 : (2008) 1 ALT(Cri) 357 : (2007) CriLJ 3523 : (2007) 9 JT 33 : (2007) 8 SCALE 546 : (2007) 10 SCC 459 : (2007) 7 SCR 1017 : (2007) 5 Supreme 218

Penal Code, 1860 (IPC) — Section 320, 392, 395, 397
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Supreme Court13 Jun 2007Disposed Of

State of Madhya Pradesh Vs Sewa Singh

Supreme Court Of India · (2007) 3 ACR 2835 : AIR 2007 SC 2263 : (2007) AIRSCW 3944 : (2007) 8 SCALE 484 : (2007) 11 SCC 295 : (2007) 7 SCR 1014 : (2007) 5 Supreme 511

Penal Code, 1860 (IPC) — Section 304
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Supreme Court13 Jun 2007Allowed

State of Rajasthan Vs Om Prakash

Supreme Court Of India · (2007) 3 ACR 2837 : AIR 2007 SC 2257 : (2007) AIRSCW 3937 : (2007) 8 JT 620 : (2007) 8 SCALE 576 : (2007) 8 SCR 1000 : (2007) 4 Supreme 642 : (2007) 4 UC 468

Penal Code, 1860 (IPC) — Section 302
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Supreme Court13 Jun 2007Disposed Of

Ashok Pandey Vs K. Mayawati and Others

Supreme Court Of India · AIR 2007 SC 2259 : (2007) AIRSCW 3940 : (2008) 1 ALLMR 420 : (2007) 8 JT 624 : (2007) 8 SCALE 671 : (2007) 10 SCC 16 : (2007) 7 SCR 1006 : (2007) 4 Supreme 637 : (2007) 2 UJ 744

Constitution of India, 1950 — Article 101, 144, 144(3), 163, 164(1)
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Supreme Court07 Jun 2007Allowed

State of Rajasthan Vs Wakteng

Supreme Court Of India · (2007) 3 ACR 2840 : AIR 2007 SC 2020 : (2007) AIRSCW 3802 : (2007) 2 ALD(Cri) 460 : (2007) 9 JT 26 : (2007) 4 RLW 2891 : (2007) 8 SCALE 435 : (2007) 8 SCR 992 : (2007) 5 Supreme 183

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
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Supreme Court06 Jun 2007Dismissed

K.V.S. and Others Vs Jaspal Kaur and Another

Supreme Court Of India · AIR 2007 SC 2023 : (2007) AIRSCW 3805 : (2008) 1 ALT 6 : (2007) 8 SCALE 258 : (2007) 6 SCC 13 : (2007) 2 SCC(L&S) 289 : (2007) 7 SCR 969 : (2008) 1 SLJ 280 : (2007) 2 UJ 764

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Supreme Court06 Jun 2007Allowed

Ananta Deb Singha Mahapatra and Others Vs State of West Bengal

Supreme Court Of India · (2007) 3 ACR 2888 : AIR 2007 SC 2524 : (2007) AIRSCW 4502 : (2007) 2 ALD(Cri) 710 : (2007) 8 JT 633 : (2007) 8 SCALE 448 : (2007) 13 SCC 374 : (2007) 7 SCR 974 : (2007) 5 Supreme 7 : (2007) 4 UC 143

Evidence Act, 1872 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 102, 105, 147, 148, 149
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Supreme Court06 Jun 2007Allowed

Ajay Singh Vs State of Maharashtra

Supreme Court Of India · (2007) 3 ACR 2884 : AIR 2007 SC 2188 : (2007) AIRSCW 3845 : (2007) 2 ALD(Cri) 449 : (2007) 8 JT 638 : (2007) 8 SCALE 461 : (2007) 7 SCR 983 : (2007) 5 Supreme 1 : (2007) 4 UC 157 : (2007) 2 UJ 756

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 315Penal Code, 1860 (IPC) — Section 302
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