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Supreme Court Of India judgments

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Supreme Court13 Sept 2001Dismissed

Sukhdev Yadav and Others Vs State of Bihar

Supreme Court Of India · (2001) 3 ACR 2572 : (2001) 7 AD 593 : AIR 2001 SC 3678 : (2001) AIRSCW 3649 : (2002) 1 ALD(Cri) 36 : (2002) 1 ALT(Cri) 211 : (2002) CriLJ 80 : (2001) 7 JT 597 : (2001) 6 SCALE 292 : (2001) 8 SCC 86 : (2001) 7 Supreme 125 : (2001) 2 UC 665

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 145, 155Indian Penal Code, 1860 (IPC) — Section 302
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Supreme Court13 Sept 2001Disposed Of

Mungeshwar Prasad Chaurasia and Another Vs State of Bihar

Supreme Court Of India · (2002) 1 ACR 348 : AIR 2002 SC 2531 : (2002) AIRSCW 2748 : (2002) 2 ALD(Cri) 266 : (2002) 1 BLJR 316 : (2002) CriLJ 3505 : (2002) 2 Crimes 38 : (2002) 1 DMC 480 : (2001) 10 JT 344 : (2002) 10 SCC 163 : (2002) 2 Supreme 528

Penal Code, 1860 (IPC) — Section 201, 304B, 498A, 34
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Supreme Court13 Sept 2001Allowed

Jagdish Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 1 ACR 338 : AIR 2002 SC 2540 : (2002) AIRSCW 2765 : (2002) 80 ECC 3 : (2001) 10 JT 330

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
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Supreme Court12 Sept 2001Dismissed

Hari Shankar Jain Vs Sonia Gandhi

Supreme Court Of India · (2001) 7 AD 313 : AIR 2001 SC 3689 : (2001) AIRSCW 3557 : (2001) 7 JT 629 : (2001) 6 SCALE 233 : (2001) 8 SCC 233 : (2001) 7 Supreme 108

Citizenship Act, 1955 — Section 10, 13, 15, 3, 4, 5(1)(c), 9(2), 9, 9(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11, Section 151Constitution of India, 1950 — Article 10, 102, 11, 173, 327, 329, 328, 84, 326
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Supreme Court12 Sept 2001Allowed

M/s. Estralla Rubber Vs Dass Estate (Pvt.) Ltd.

Supreme Court Of India · (2001) 7 AD 690 : AIR 2001 SC 3295 : (2001) AIRSCW 3544 : (2001) 4 ALLMR 484 : (2001) 7 JT 657 : (2002) 2 LW 24 : (2001) 6 SCALE 275 : (2001) 8 SCC 97 : (2001) 7 Supreme 53

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Section 115AConstitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)
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