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Supreme Court Of India judgments

59,848 judgments · page 1,832 of 2,993

Supreme Court13 Aug 1997Disposed Of

Atmaram Zingaraji Vs State of Maharashtra

Supreme Court Of India · AIR 1997 SC 3573 : (1997) AIRSCW 3680 : (1997) 2 ALD(Cri) 602 : (1997) CriLJ 4406 : (1997) 3 Crimes 202 : (1997) 7 JT 447 : (1997) 2 LW(Cri) 618 : (1997) 3 RLW 387 : (1997) 5 SCALE 492 : (1997) 7 SCC 41 : (1997) 3 SCR 432 Supp : (1997) 7 Supreme 363

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326
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Supreme Court13 Aug 1997Disposed Of

Vishaka and others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1997 SC 3011 : (1997) AIRSCW 3043 : (1997) 2 ALD(Cri) 604 : (1997) 5 ALT 14 : (1997) 2 ALT(Cri) 579 : (1998) 1 BLJR 228 : (1997) 3 Crimes 188 : (1997) 7 JT 384 : (2013) 3 KarLJ 546 : (1997) 2 LW(Cri) 604 : (1997) 3 RLW 373 : (1997) 5 SCALE 451 : (1997

Constitution of India, 1950 — Article 11, 14, 15, 19, 19(1)(g), 21, 24, 32, 42, 51, 51A, 73, 141, 253Protection of Human Rights Act, 1993 — Section 2(d)
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Supreme Court08 Aug 1997Allowed

Paiara Lal Vs State of Punjab and another

Supreme Court Of India · AIR 1997 SC 3420 : (1997) AIRSCW 3504 : (1997) 7 JT 346 : (1997) 5 SCALE 438 : (1997) 6 SCC 771 : (1998) SCC(L&S) 370 : (1997) 3 SCR 386 Supp : (1997) 7 Supreme 357 : (1997) 2 UJ 561

Constitution of India, 1950 — Article 309States Reorganisation Act, 1956 — Section 115(7)
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Supreme Court08 Aug 1997Allowed

Hira Man Vs State of U.P. and others

Supreme Court Of India · AIR 1997 SC 3288 : (1997) 7 JT 324 : (1997) 5 SCALE 430 : (1997) 11 SCC 630 : (1998) SCC(L&S) 323 : (1997) 3 SCR 396 Supp : (1997) 2 UJ 556 : (1997) 3 UPLBEC 1631

Constitution of India, 1950 — Article 309
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Supreme Court08 Aug 1997Disposed Of

Tomy Jacob Kattikkaran Vs Dr. Thomas Manjaly and Another

Supreme Court Of India · AIR 1998 SC 366 : (1997) 2 ALD(Cri) 422 : (1997) 2 ALT(Cri) 661 : (1998) 92 CompCas 650 : (1998) CriLJ 661 : (1997) 7 JT 344 : (1997) 2 OLR 309 : (1998) 118 PLR 737 : (1997) 5 SCALE 421 : (1997) 11 SCC 24

Criminal Procedure Code, 1973 (CrPC) — Section 245(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 380, 465, 467, 468, 471
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Supreme Court08 Aug 1997Dismissed

Baleshwar Mandal and another Vs State of Bihar

Supreme Court Of India · (1997) 21 ACR 876 : AIR 1997 SC 3471 : (1997) AIRSCW 3562 : (1997) 2 ALD(Cri) 777 : (1997) 2 BLJR 1708 : (1997) CriLJ 4084 : (1997) 3 Crimes 169 : (1997) 7 JT 340 : (1997) 2 OLR 311 : (1997) 2 PLJR 126 : (1997) 5 SCALE 423 : (1997) 7 SCC 219 : (1997) 7 Su

Criminal Procedure Code, 1973 (CrPC) — Section 172Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court08 Aug 1997Dismissed

Smt. Rukma and others Vs Jala and others

Supreme Court Of India · AIR 1997 SC 3907 : (1997) AIRSCW 3835 : (1997) 2 ALD(Cri) 418 : (1997) CriLJ 4641 : (1997) 3 Crimes 173 : (1997) 7 JT 319 : (1997) 5 SCALE 435 : (1997) 11 SCC 579 : (1997) 7 Supreme 299

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
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Supreme Court08 Aug 1997Dismissed

State of U.P. Vs Bhagawan and others

Supreme Court Of India · (1997) 21 ACR 878 : AIR 1997 SC 3292 : (1997) AIRSCW 3356 : (1997) 2 ALD(Cri) 415 : (1997) 2 ALT(Cri) 953 : (1997) 3 Crimes 232 : (1997) 7 JT 352 : (1997) 5 SCALE 426 : (1997) 11 SCC 19 : (1997) 7 Supreme 581

Criminal Procedure Code, 1973 (CrPC) — Section 161
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Supreme Court06 Aug 1997Dismissed

Madan Lal Vs State of Jammu & Kashmir

Supreme Court Of India · (1997) 21 ACR 882 : AIR 1998 SC 386 : (1998) CriLJ 667 : (1997) 7 JT 357 : (1997) 2 OLR 291 : (1997) 5 SCALE 461 : (1997) 7 SCC 677 : (1997) 3 SCR 337 Supp

Penal Code, 1860 (IPC) — Section 354, 376, 511
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