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Supreme Court Of India judgments

59,846 judgments · page 1,867 of 2,993

Supreme Court25 Feb 1997Dismissed

Ratanlal Nath, etc. Vs State of Tripura and others

Supreme Court Of India · AIR 1997 SC 1075 : (1997) AIRSCW 1082 : (1997) 3 JT 148 : (1997) 2 SCALE 331 : (1997) 4 SCC 168 : (1997) 2 SCR 475 : (1997) 4 Supreme 300 : (1997) 1 UJ 647

Constitution of India, 1950 — Article 243Tripura Pahchayats (Constitution of State Panchayat Election Commission) Rules, 1993 — Rule 3(3)Tripura Panchayats (Delimitation of Constituencies) Rules, 1993 — Rule 3(3), 6
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Supreme Court24 Feb 1997Dismissed

Anwar and Others Vs State of Haryana

Supreme Court Of India · (1997) 21 ACR 529 : (1997) 1 ALD(Cri) 723 : (1997) 3 JT 1 : (1997) 2 SCALE 322 : (1997) 9 SCC 766

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34
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Supreme Court24 Feb 1997dismissed

M. Hara Bhupal Vs Union of India and Others

Supreme Court Of India · (1997) 3 JT 397 : (1997) 2 LLJ 231 : (1997) 2 SCALE 543 : (1997) 3 SCC 561 : (1997) SCC(L&S) 833 : (1997) 2 SCR 455

Central Administrative Tribunal Stenographers Services (Group B and C Posts) Recruitment Rules, 1989 — Rule 5(1)
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Supreme Court24 Feb 1997dismissed

Mst. Bhabia Devi Vs Permanand Pd. Yadav

Supreme Court Of India · AIR 1997 SC 1919(1) : AIR 1997 SC 1919 : (1997) AIRSCW 1673 : (1997) 3 JT 452 : (1997) 2 PLJR 91 : (1997) RD 409 : (1997) 2 SCALE 553 : (1997) 3 SCC 631 : (1997) 2 SCR 465 : (1997) 3 Supreme 396 : (1997) 1 UJ 594

Civil Procedure Code, 1908 (CPC) — Section 100, 96
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Supreme Court24 Feb 1997Disposed Of

Braj Kishore Thakur Vs Union of India

Supreme Court Of India · (1997) 21 ACR 534 : AIR 1997 SC 1157 : (1997) AIRSCW 1166 : (1997) 1 ALD(Cri) 670 : (1997) 1 ALT(Cri) 705 : (1997) 1 BLJR 606 : (1997) 1 Crimes 199 : (1997) 3 JT 26 : (1997) 1 LW(Cri) 226 : (1997) 2 PLJR 15 : (1997) 2 SCALE 312 : (1997) 4 SCC 65 : (1997)

Constitution of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37
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Supreme Court24 Feb 1997Allowed

Sandeep Kumar Sharma Vs State of Punjab and others

Supreme Court Of India · AIR 1997 SC 1194 : (1997) AIRSCW 1224 : (1997) 3 JT 14 : (1997) 2 SCALE 318 : (1997) 10 SCC 298 : (1997) SCC(L&S) 1682 : (1997) 2 SCR 405 : (1997) 2 Supreme 467 : (1997) 1 UJ 671

Constitution of India, 1950 — Article 14Punjab Police Service Rules, 1959 — Rule 14
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Supreme Court24 Feb 1997Allowed

High Court of Judicature at Allahabad through its Registrar Vs Raj Kishore and others

Supreme Court Of India · AIR 1997 SC 1186 : (1997) AIRSCW 1215 : (1997) 3 JT 47 : (1997) 2 SCALE 294 : (1997) 3 SCC 11 : (1997) 2 SCR 429 : (1997) 2 Supreme 457 : (1997) 1 UJ 537 : (1997) 3 UPLBEC 1817

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 14, 214, 215, 216, 225Contempt of Courts Act, 1971 — Section 11, 2, 23
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Supreme Court24 Feb 1997Allowed

State of Gujarat Vs Dahyabhai Zaverbhai

Supreme Court Of India · AIR 1997 SC 2701 : (1997) AIRSCW 2669 : (1997) 4 ALLMR 448 : (1997) 1 ARBLR 626 : (1997) 3 JT 513 : (1997) 1 RLW 139 : (1997) 2 SCALE 568 : (1997) 9 SCC 34 : (1997) 2 SCR 469 : (1997) 3 Supreme 238

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Supreme Court24 Feb 1997Dismissed

Ahmedabad Women Action Group (AWAG) and Others Vs Union of India

Supreme Court Of India · AIR 1997 SC 3614 : (1997) AIRSCW 1620 : (1997) 2 DMC 224 : (1997) 3 GLR 1882 : (1997) 3 JT 171 : (1997) 1 LW 688 : (1997) 2 SCALE 381 : (1997) 3 SCC 573 : (1997) 2 SCR 389 : (1997) 2 Supreme 670 : (1997) 1 UJ 548

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 144, 15, 16, 17, 29(5)Constitution of India, 1950 — Article 13, 14, 15, 21, 25Dissolution of Muslim Marriages Act, 1939 —
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