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Supreme Court Of India judgments

59,848 judgments · page 1,826 of 2,993

Supreme Court11 Sept 1997Allowed

Union Public Service Commission Vs S. Papaiah and others

Supreme Court Of India · (1998) ACR 384 : AIR 1997 SC 3876 : (1997) AIRSCW 3801 : (1997) 2 ALD(Cri) 502 : (1997) CriLJ 4636 : (1998) 3 Crimes 40 : (1997) 8 JT 24 : (1997) 3 RLW 391 : (1997) 6 SCALE 39 : (1997) 6 SCALE 35 : (1997) 7 SCC 614 : (1997) 4 SCR 56 Supp : (1998) 5 Suprem

Penal Code, 1860 (IPC) — Section 120B, 381, 420, 468, 478
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Supreme Court11 Sept 1997Allowed

State of Maharashtra Vs Rajendra Jawanmal Gandhi

Supreme Court Of India · (1998) ACR 483 : (1997) 2 ALD(Cri) 490 : (1997) 2 ALT(Cri) 751 : (1997) 45 BLJR 1644 : (1997) 8 JT 43 : (1997) 6 SCALE 80 : (1997) 8 SCC 386

Bombay Children Act, 1948 — Section 57Criminal Procedure Code, 1973 (CrPC) — Section 222, 452Penal Code, 1860 (IPC) — Section 354, 376, 511
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Supreme Court10 Sept 1997Allowed

Shabir Mohmad Syed and Others Vs State of Maharashtra

Supreme Court Of India · (1998) ACR 475 : AIR 1997 SC 3808 : (1997) AIRSCW 3724 : (1997) 2 ALD(Cri) 508 : (1997) CriLJ 1226 : (1997) 8 JT 1 : (1997) 3 RLW 400 : (1997) 6 SCALE 99 : (1997) 11 SCC 499

Criminal Procedure Code, 1973 (CrPC) — Section 313
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Supreme Court10 Sept 1997Dismissed

Ramchander and Others Vs Additional District Magistrate and Others

Supreme Court Of India · AIR 1999 SC 1543 : (1998) AIRSCW 4015 : (1998) 79 FLR 831 : (1998) 4 JT 357 : (1998) 2 LLJ 1088 : (1998) 1 SCC 183 : (1998) SCC(L&S) 288

Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4, 9
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Supreme Court10 Sept 1997Dismissed

T. Deen Dayal Vs High Court of Andhra Pradesh

Supreme Court Of India · AIR 1997 SC 3451 : (1997) AIRSCW 3539 : (1997) 2 ALD(Cri) 513 : (1997) 2 ALT(Cri) 843 : (1997) CriLJ 4080 : (1997) 3 Crimes 271 : (1997) 8 JT 10 : (1997) 3 LW 486 : (1997) 3 RLW 406 : (1997) 6 SCALE 30 : (1997) 7 SCC 535 : (1997) 4 SCR 39 Supp : (1997) 8

Constitution of India, 1950 — Article 215, 329A, 366Contempt of Courts Act, 1971 — Section 13, 14, 15, 19(1), 2
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