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Supreme Court Of India judgments

59,848 judgments · page 1,650 of 2,993

Supreme Court17 Apr 2000Allowed

Smt. Meena Hemke Vs The State of Maharashtra

Supreme Court Of India · (2000) 2 ACR 1143 : AIR 2000 SC 3377 : (2000) AIRSCW 1640 : (2000) 1 ALD(Cri) 811 : (2000) 1 ALT(Cri) 344 : (2000) CriLJ 2273 : (2000) 2 CTC 434 : (2000) 4 JT 521 : (2000) 2 MPHT 333 : (2000) 3 SCALE 305 : (2000) 5 SCC 21 : (2000) 3 Supreme 334 : (2000) 2

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court13 Apr 2000Allowed

R. Sarala Vs T.S. Velu and Others

Supreme Court Of India · (2000) AIRSCW 1791 : (2000) 2 ALD(Cri) 59 : (2000) CriLJ 2453 : (2000) 4 JT 449 : (2000) 2 OLR 90 : (2000) 2 RLW 284 : (2000) 3 SCALE 285 : (2000) 4 SCC 459 : (2000) 3 Supreme 398 : (2000) 2 UJ 953

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court11 Apr 2000

State of U.P. Vs Babu Ram

Supreme Court Of India · (2000) 1 ACR 96 : (2000) AIRSCW 1798 : (2000) 1 ALD(Cri) 944 : (2000) CriLJ 2457 : (2000) 4 JT 456 : (2000) 3 SCALE 215 : (2000) 4 SCC 515 : (2000) 2 SCR 1201 : (2000) 3 Supreme 722

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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