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Supreme Court Of India judgments

59,848 judgments · page 1,829 of 2,993

Supreme Court02 Sept 1997Allowed

Chitwant Singh Vs State of Punjab

Supreme Court Of India · AIR 1999 SC 1606 : (1998) AIRSCW 4137 : (1998) 9 JT 2 : (1998) 9 SCC 549

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court29 Aug 1997Disposed Of

Chhotu and others Vs State of Maharashtra

Supreme Court Of India · (1998) ACR 379 : AIR 1997 SC 3501 : (1997) AIRSCW 3594 : (1997) 2 ALD(Cri) 558 : (1997) CriLJ 4394 : (1997) 3 Crimes 259 : (1997) 7 JT 565 : (1997) 5 SCALE 584 : (1997) 8 Supreme 35

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court28 Aug 1997Allowed

Dayaram Dayal Vs State of M.P. and another [OVERRULED]

Supreme Court Of India · AIR 1997 SC 3269 : (1997) AIRSCW 3331 : (1997) 2 JLJ 290 : (1997) 7 JT 520 : (1997) 5 SCALE 594 : (1997) 7 SCC 443 : (1997) SCC(L&S) 1797 : (1997) 3 SCR 624 Supp : (1997) 8 Supreme 8 : (1998) 1 UJ 317

Constitution of India, 1950 — Article 235, 311Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 8(2)Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) R
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Supreme Court28 Aug 1997Dismissed

Collector of Central Excise, Patna Vs Usha Martin Industries, etc.

Supreme Court Of India · AIR 1997 SC 3871 : (1997) AIRSCW 3795 : (2002) 84 ECC 795 : (1997) 72 ECR 257 : (1997) 94 ELT 460 : (1997) 7 JT 557 : (1997) 5 SCALE 600 : (1997) 7 SCC 47 : (1997) 3 SCR 601 Supp : (1998) 111 STC 254 : (1997) 8 Supreme 19

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3, 37B
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Supreme Court28 Aug 1997Allowed

Reliance Industries Ltd. Vs Pravinbhai Jasbhai Patel and others

Supreme Court Of India · AIR 1997 SC 3892 : (1997) AIRSCW 3819 : (1997) 7 JT 618 : (1997) 5 SCALE 633 : (1997) 7 SCC 300 : (1997) 3 SCR 636 Supp : (1997) 8 Supreme 52

Civil Procedure Code, 1908 (CPC) — Section 122, 129, 36, 4, 44Constitution of India, 1950 — Article 226, 227, 228Gujarat High Court Rules, 1993 — Rule 186
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