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Supreme Court Of India judgments

59,847 judgments · page 1,481 of 2,993

Supreme Court15 Nov 2002Disposed Of

Bar Council of Andhra Pradesh Vs Kurapati Satyanarayana

Supreme Court Of India · AIR 2003 SC 175 : (2003) 1 ALD 71 : (2003) 1 ALT(Cri) 111 : (2003) 1 JCR 176 : (2002) 9 JT 360 : (2003) 1 OLR 210 : (2003) 1 SCC 102 : (2003) 1 UC 149 : (2003) 1 UJ 128 : (2003) 1 UPLBEC 121

Advocates Act, 1961 — Section 38
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Supreme Court14 Nov 2002Disposed Of

Lallan Rai and Others Vs State of Bihar

Supreme Court Of India · (2003) 2 ACR 1440 : AIR 2003 SC 333 : (2003) 95 CLT 553 : (2003) CriLJ 465 : (2003) 1 JCR 129 : (2002) 9 JT 334 : (2003) 1 SCC 268

Criminal Procedure Code, 1973 (CrPC) — Section 232(2), 313, 464, 535, 537(6)Penal Code, 1860 (IPC) — Section 34, 149, 302, 307, 324, 325
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Supreme Court13 Nov 2002Allowed

State of U.P. Vs Fazilur Rehman

Supreme Court Of India · (2003) 2 ACR 1617 : (2002) 10 JT 137

Constitution of India, 1950 — Article 141, 142Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307
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Supreme Court13 Nov 2002Allowed

Dwarka Das and Others Vs State of Haryana

Supreme Court Of India · (2003) 2 ACR 1416 : AIR 2003 SC 185 : (2002) 2 ALD(Cri) 919 : (2003) 1 ALT(Cri) 188 : (2003) CriLJ 414 : (2002) 9 JT 292 : (1999) 2 MLJ 49 : (2003) 1 OLR 447 : (2003) 2 RLW 250 : (2003) 1 SCC 204 : (2003) 1 UJ 7

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 120B, 302, 328, 378, 420Punjab Excise Act, 1914 — Section 61(1)
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