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Supreme Court Of India judgments

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Supreme Court07 Nov 1997Dismissed

Omwati (Smt) and Others Vs Mahendra Singh and Others

Supreme Court Of India · AIR 1998 SC 249 : (1997) 2 ALD(Cri) 823 : (1998) CriLJ 401 : (1997) 9 JT 47 : (1997) 6 SCALE 681 : (1998) 9 SCC 81 : (1997) 5 SCR 88 Supp : (1998) 1 UJ 127

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
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Supreme Court07 Nov 1997Dismissed

Surendra Narain alias Munna Pandey Vs State of U.P.

Supreme Court Of India · AIR 1997 SC 4156 : (1998) 1 ALD(Cri) 31 : (1998) CriLJ 359 : (1997) 9 JT 72 : (1998) 1 LW(Cri) 10 : (1998) 1 RLW 47 : (1997) 6 SCALE 675 : (1998) 1 SCC 76 : (1997) 5 SCR 97 Supp : (1998) 1 UJ 113

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court06 Nov 1997Allowed

Employees'' State Insurance Corporation Vs Apex Engineering Pvt. Ltd.

Supreme Court Of India · (1998) 1 CALLT 31 : (1997) 3 CTC 354 : (1997) 9 JT 54 : (1998) 1 LLJ 274 : (1998) 1 LW 151 : (1998) 1 MhLj 12 : (1998) 2 MLJ 33 : (1998) MPLJ 12 : (1998) 1 MPLJ 12 : (1997) 6 SCALE 652 : (1998) 1 SCC 86 : (1997) 5 SCR 57 Supp

Employees State Insurance Act, 1948 — Section 2(12), 2(15), 2(17), 2(22), 2(9)Factories Act, 1948 — Section 2
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Supreme Court06 Nov 1997Disposed Of

Kalpnath Rai Vs State (through CBI)

Supreme Court Of India · AIR 1998 SC 201 : (1997) 2 ALD(Cri) 805 : (1998) CriLJ 369 : (1997) 9 JT 18 : (1997) 6 SCALE 689 : (1997) 8 SCC 732

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 162, 313
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