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Supreme Court Of India judgments

59,847 judgments · page 1,498 of 2,993

Supreme Court13 Aug 2002Allowed

Mahadeo Sahni and Others Vs State of Bihar

Supreme Court Of India · (2002) 3 ACR 2499 : AIR 2002 SC 3032 : (2002) AIRSCW 3381 : (2002) 2 ALT(Cri) 349 : (2002) 3 BLJR 2000 : (2002) CriLJ 4065 : (2002) 3 Crimes 187 : (2002) 6 JT 87 : (2002) 5 SCALE 577 : (2002) 6 SCC 656 : (2002) 1 SCR 502 Supp : (2002) 5 Supreme 413

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court13 Aug 2002Disposed Of

Jai Narain Vs State of U.P.

Supreme Court Of India · (2003) 2 ACR 1190 : (2003) 96 CLT 75 : (2002) 8 JT 513

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 3, 6
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Supreme Court13 Aug 2002Dismissed

Prem Surana Vs Additional Munsif and Judicial Magistrate and Another

Supreme Court Of India · (2002) 3 ACR 2648 : AIR 2002 SC 2956 : (2002) AIRSCW 3456 : (2002) 2 ALT(Cri) 259 : (2002) 4 CGLJ 418 : (2002) 4 CHN 198 Supp : (2002) CriLJ 4092 : (2002) 3 Crimes 193 : (2002) 4 GLR 3607 : (2002) 3 JCR 162 : (2002) 6 JT 194 : (2002) 6 SCALE 16 : (2002) 6

Contempt of Courts Act, 1971 — Section 14, 15(1)Criminal Procedure Code, 1973 (CrPC) — Section 446
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Supreme Court13 Aug 2002Disposed Of

Bindeshwari Prasad Singh @ B.P. Singh and Others Vs State of Bihar (Now Jharkhand) and Another

Supreme Court Of India · (2002) 3 ACR 2585 : AIR 2002 SC 2907 : (2002) AIRSCW 3315 : (2002) 2 ALT(Cri) 298 : (2002) 3 BLJR 1893 : (2002) 4 CHN 189 Supp : (2002) CriLJ 3788 : (2002) 3 Crimes 130 : (2002) 6 JT 22 : (2002) 5 SCALE 564 : (2002) 6 SCC 650 : (2002) 1 SCR 495 Supp : (20

Criminal Procedure Code, 1973 (CrPC) — Section 374, 401, 401(3)Penal Code, 1860 (IPC) — Section 114, 302
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Supreme Court12 Aug 2002Dismissed

I.C.D.S. Ltd. Vs Beena Shabeer and Another

Supreme Court Of India · (2002) 3 ACR 2519 : AIR 2002 SC 3014 : (2002) AIRSCW 3358 : (2002) 2 ALD(Cri) 481 : (2002) 4 ALLMR 270 : (2003) 1 ALT 7 : (2002) 2 ALT(Cri) 372 : (2002) 4 AWC 781 Supp : (2002) 3 BC 310 : (2002) 3 BLJR 1962 : (2002) 6 BomCR 20 : (2002) 4 CGLJ 208 : (2002)

Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 126, 128Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court12 Aug 2002Partly Allowed

Tarun Bora @ Alok Hazarika Vs State of Assam

Supreme Court Of India · (2002) 3 ACR 2493 : AIR 2002 SC 2926 : (2002) CriLJ 4076 : (2002) 3 Crimes 181 : (2002) 3 JCR 172 : (2002) 6 JT 78 : (2002) 5 SCALE 624 : (2002) 7 SCC 39 : (2002) 1 SCR 458 Supp : (2002) 2 UC 589

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 325, 34, 364, 365
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Supreme Court12 Aug 2002Dismissed

Dr. J.J. Merchant and Others Vs Shrinath Chaturvedi

Supreme Court Of India · AIR 2002 SC 2931 : (2002) AIRSCW 3424 : (2002) 5 ALD 43 : (2002) 4 ALLMR 605 : (2002) 4 AWC 2865 Supp : (2002) 3 BLJR 1899 : (2002) 4 CHN 6 Supp : (2002) 4 CompLJ 145 : (2002) 3 CPJ 8 : (2002) 3 JCR 137 : (2002) 6 JT 1 : (2002) 4 LW 758 : (2002) 4 MhLj 49

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Consumer Protection Act, 1986 — Section 12, 13, 13(3A), 13(4), 2(1)Consumer Protection Rules, 1987 — Rule 14
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Supreme Court07 Aug 2002Dismissed

Ram Anup Singh and Others Vs State of Bihar

Supreme Court Of India · (2003) 1 ACR 303 : AIR 2002 SC 3006 : (2002) AIRSCW 3347 : (2002) 2 ALT(Cri) 242 : (2002) CriLJ 3927 : (2002) 3 Crimes 71 : (2003) 1 JCR 258 : (2002) 5 JT 621 : (2003) 1 RLW 16 : (2002) 5 SCALE 500 : (2002) 6 SCC 686 : (2002) 5 Supreme 209 : (2002) 2 UC 6

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 34
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Supreme Court07 Aug 2002Allowed

Hari Prasad Vs State of U.P.

Supreme Court Of India · (2002) 3 ACR 2911 : (2003) 1 ALD(Cri) 27 : (2002) 6 JT 407 : (2003) 9 SCC 60

Penal Code, 1860 (IPC) — Section 302, 304
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