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Supreme Court Of India judgments

59,847 judgments · page 1,511 of 2,993

Supreme Court17 Apr 2002Disposed Of

Bijoy Singh and Another Vs State of Bihar

Supreme Court Of India · (2002) 3 ACR 2145 : AIR 2002 SC 1949 : (2002) AIRSCW 1873 : (2002) 2 ALT(Cri) 83 : (2002) 4 CHN 52 Supp : (2002) CriLJ 2623 : (2002) 2 Crimes 437 : (2002) 1 JT 372 Supp : (2002) 3 SCALE 592 : (2002) 9 SCC 147 : (2002) 3 SCR 179 : (2002) 4 Supreme 362 : (2

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 145, 161
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Supreme Court17 Apr 2002Allowed

Dharmendrasinh @ Mansing Ratansinh Vs State of Gujarat

Supreme Court Of India · AIR 2002 SC 1937 : (2002) AIRSCW 1892 : (2002) 2 ALT(Cri) 36 : (2002) CriLJ 2631 : (2002) 2 Crimes 294 : (2002) 3 GLR 854 : (2002) 4 JT 239 : (2002) 3 SCALE 690 : (2002) 4 SCC 679 : (2002) 3 SCR 193 : (2002) 3 Supreme 501 : (2002) 2 UC 146 : (2002) 2 UJ 8

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302
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Supreme Court17 Apr 2002Dismissed

Raminder Singh Sethi Vs D. Vijayarangam

Supreme Court Of India · AIR 2002 SC 2087 : (2002) AIRSCW 2152 : (2002) 4 ALD 1 : (2002) 3 ALT 20 : (2002) 4 JT 396 : (2002) 4 SCALE 172 : (2002) 4 SCC 675 : (2002) 3 SCR 213 : (2002) 4 Supreme 238

Karnataka Rent Control Act, 1961 — Section 14, 15, 16, 17, 18Karnataka Rent Control Act, 1999 — Section 70
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Supreme Court16 Apr 2002Allowed

State of Orissa Vs Thakara Besra and Another

Supreme Court Of India · AIR 2002 SC 1963 : (2002) AIRSCW 1906 : (2002) 1 ALT(Cri) 351 : (2002) 3 CALLT 51 : (2002) 3 CHN 119 Supp : (2002) CriLJ 2642 : (2002) 2 Crimes 291 : (2002) 4 JT 235 : (2002) 3 SCALE 570 : (2002) 9 SCC 86 : (2002) 3 SCR 173 : (2002) 3 Supreme 467 : (2002)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
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Supreme Court16 Apr 2002Dismissed

Beckodan Abdul Rahiman Vs State of Kerala

Supreme Court Of India · (2002) 2 ACR 1373 : AIR 2002 SC 1810 : (2002) AIRSCW 1780 : (2002) 1 ALD(Cri) 952 : (2002) 1 ALT(Cri) 356 : (2002) 4 CHN 47 Supp : (2002) CriLJ 2529 : (2002) 2 Crimes 375 : (2002) 81 ECC 8 : (2002) 4 JT 68 : (2002) 2 KLT 211 : (2002) 2 LW(Cri) 854 : (2002

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 31, 36, 41, 42
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Supreme Court16 Apr 2002Allowed

State of Karnataka Vs K.A. Kunchindammed

Supreme Court Of India · AIR 2002 SC 1875 : (2002) AIRSCW 1865 : (2002) 3 ALT 14 : (2002) 4 CHN 157 Supp : (2002) CriLJ 2565 : (2002) 2 Crimes 228 : (2002) 4 JT 255 : (2002) 3 SCALE 706 : (2002) 9 SCC 90 : (2002) 3 SCR 162 : (2002) 3 Supreme 361 : (2002) 2 UC 164 : (2002) 2 UJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Forest Act, 1963 — Section 2(18), 2(7), 62, 62(1), 62(3)
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Supreme Court16 Apr 2002Dismissed

Mandhari Vs State of Chattisgarh

Supreme Court Of India · AIR 2002 SC 1961 : (2002) AIRSCW 1890 : (2002) 50 BLJR 1072 : (2002) 3 CALLT 48 : (2002) CriLJ 2630 : (2002) 2 Crimes 277 : (2002) 2 JCR 144 : (2002) 4 JT 232 : (2002) 3 PLJR 228 : (2002) 3 SCALE 568 : (2002) 4 SCC 308 : (2002) 3 Supreme 447 : (2002) 2 UC

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court16 Apr 2002Allowed

P. Ramachandra Rao Vs State of Karnataka

Supreme Court Of India · (2002) 2 ACR 1382 : AIR 2002 SC 1856 : (2002) AIRSCW 1841 : (2002) 1 ALD(Cri) 792 : (2002) 2 ALT(Cri) 133 : (2002) CriLJ 2547 : (2002) 2 Crimes 200 : (2002) 2 GLR 1549 : (2002) 2 JCR 273 : (2002) 4 JT 92 : (2002) 2 KLT 189 : (2002) 3 MhLj 145 : (2002) MPL

Constitution of India, 1950 — Article 14, 19, 21, 32, 39A, 141, 142, 144, 226, 227, 363Criminal Procedure Code, 1973 — Section 258, 309, 311, 437, 468Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13(1)(2), 13(2)
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