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Supreme Court Of India judgments

59,847 judgments · page 1,493 of 2,993

Supreme Court06 Sept 2002Allowed

Balu Sonba Shinde Vs State of Maharashtra

Supreme Court Of India · (2003) 1 ACR 61 : AIR 2002 SC 3137 : (2002) AIRSCW 3619 : (2002) 2 ALD(Cri) 554 : (2003) 1 ALT(Cri) 13 : (2003) 96 CALLT 1 : (2002) CriLJ 4650 : (2002) 4 Crimes 200 : (2002) 6 JT 611 : (2003) 2 LW(Cri) 481 : (2003) 1 RLW 80 : (2002) 6 SCALE 281 : (2002) 7

Constitution of India, 1950 — Article 136
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Supreme Court05 Sept 2002Dismissed

State of Karnataka Vs M.N. Ramdas

Supreme Court Of India · AIR 2002 SC 3109 : (2002) AIRSCW 3583 : (2002) 2 ALD(Cri) 631 : (2003) 1 ALT(Cri) 30 : (2002) 4 Crimes 193 : (2002) 3 JCR 226 : (2002) 6 JT 621 : (2002) 6 SCALE 214 : (2002) 7 SCC 639 : (2002) 2 SCR 112 Supp : (2002) 6 Supreme 169 : (2003) 1 UC 110

Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Sept 2002Allowed

The State of Haryana Vs Ram Sarup

Supreme Court Of India · (2002) 3 ACR 2932 : AIR 2002 SC 3114 : (2003) 1 ALT 27 : (2002) 2 ALT(Cri) 282 : (2003) 1 CGLJ 17 : (2002) 4 Crimes 151 : (2002) 6 JT 433 : (2002) 6 SCALE 201 : (2002) 7 SCC 250 : (2002) 2 UC 697

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Sept 2002

Uday Singh Vs State of U.P.

Supreme Court Of India · (2002) 3 ACR 2924 : AIR 2002 SC 3143 : (2002) AIRSCW 3627 : (2003) 1 ALT 16 : (2002) CriLJ 4655 : (2002) 4 Crimes 157 : (2002) 6 JT 423 : (2002) 6 SCALE 207 : (2002) 7 SCC 79 : (2002) 6 Supreme 129 : (2002) 2 UC 692

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 Sept 2002Dismissed

General Finance Co. and Another Vs Assistant Commissioner of Income Tax, Punjab

Supreme Court Of India · (2002) 3 ACR 2927 : AIR 2002 SC 3126 : (2002) AIRSCW 3605 : (2002) 176 CTR 569 : (2002) 257 ITR 338 : (2002) 3 JCR 146 : (2002) 6 JT 426 : (2003) 2 LW(Cri) 655 : (2002) 6 SCALE 198 : (2002) 7 SCC 1 : (2002) 2 SCR 106 Supp : (2002) 6 Supreme 116 : (2002) 1

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6, 6A
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Supreme Court04 Sept 2002Allowed

Devi Lal Vs State of Rajasthan

Supreme Court Of India · (2003) 1 ACR 31 : (2002) 8 JT 165 : (2003) 3 PLJR 168 : (2003) 2 UJ 1143

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Sept 2002Dismissed

M.Y. Ghorpade Vs Shivaji Rao M. Poal and Others

Supreme Court Of India · AIR 2002 SC 3105 : (2002) 3 BLJR 2544 : (2002) 6 JT 446 : (2002) 6 SCALE 192 : (2002) 7 SCC 289 : (2002) 2 SCR 99 Supp : (2002) 2 UJ 1279

Representation of the People Act, 1951 — Section 117, 117(1), 117(2), 17, 81, 82
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Supreme Court04 Sept 2002Dismissed

Lt. Governor of Delhi and Others Vs Mohd. Sahid

Supreme Court Of India · (2003) 1 ACR 604 : (2003) 1 ALD(Cri) 195 : (2002) 8 JT 66

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 226Code of Criminal Procedure, 1973 — Section 428
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Supreme Court03 Sept 2002Disposed Of

Gurjant Singh Vs State of Punjab

Supreme Court Of India · (2003) 1 ACR 365 : (2002) 8 JT 238 : (2003) 3 PLJR 170

Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court03 Sept 2002Disposed Of

Bodh Raj @ Bodha and Others Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 2002 SC 3164 : (2002) AIRSCW 3655 : (2002) 2 ALT(Cri) 268 : (2002) 4 CGLJ 333 : (2002) CriLJ 4664 : (2002) 4 Crimes 182 : (2003) 3 JKJ 88 : (2002) 6 SCALE 266 : (2002) 8 SCC 45 : (2002) 2 SCR 67 Supp : (2002) 6 Supreme 154

Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 120B, 302
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