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Supreme Court Of India judgments

59,844 judgments · page 1,899 of 2,993

Supreme Court08 Nov 1996Disposed Of

Mrs. Anil Katiyar Vs Union of India and others

Supreme Court Of India · (1996) 8 AD 684 : AIR 1997 SC 2656 : (1997) AIRSCW 2620 : (1996) 10 JT 768 : (1996) 8 SCALE 57 : (1997) 1 SCC 280 : (1997) SCC(L&S) 728 : (1996) 8 Supreme 627 : (1996) 4 UPLBEC 2281

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Supreme Court07 Nov 1996Disposed Of

Executive Director TTD and another Vs D. Nagulu Naidu

Supreme Court Of India · (1996) 8 AD 615 : AIR 1997 SC 1050 : (1997) AIRSCW 1048 : (1996) 10 JT 346 : (1996) 8 SCALE 285 : (1996) 11 SCC 93 : (1997) SCC(L&S) 368 : (1996) 8 SCR 560 Supp : (1997) 1 SLJ 127 : (1997) 1 Supreme 339 : (1997) 1 UJ 442

Constitution of India, 1950 — Article 215
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Supreme Court07 Nov 1996Dismissed

Sewa Kaur Vs State of Punjab

Supreme Court Of India · (1996) 8 AD 337 : AIR 1997 SC 1843 : (1997) AIRSCW 1458 : (1997) 1 ALD(Cri) 222 : (1997) CriLJ 1833 : (1996) 4 Crimes 200 : (1996) 8 SCALE 348 : (1996) 8 SCR 601 Supp : (1991) 2 SCR 711 : (1996) 8 Supreme 340

Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court07 Nov 1996Disposed Of

Chandraswami and another Vs Central Bureau of Investigation

Supreme Court Of India · (1996) 8 AD 73 : AIR 1997 SC 2575 : (1997) AIRSCW 2525 : (1997) 1 ALD(Cri) 188 : (1997) 1 ALT(Cri) 98 : (1997) CriLJ 3124 : (1996) 4 Crimes 159 : (1996) 8 SCALE 244 : (1996) 6 SCC 751 : (1996) 8 SCR 554 Supp : (1996) 7 Supreme 785

Penal Code, 1860 (IPC) — Section 420
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Supreme Court07 Nov 1996Disposed Of

Sheapujan Bhagat Vs Thakur Hembrom and Others

Supreme Court Of India · (1996) 9 AD 50 : AIR 1997 SC 3778 : (1997) AIRSCW 1857 : (1996) 8 SCALE 563 : (1997) 1 SCC 529 : (1996) 8 SCR 606 Supp : (1996) 8 Supreme 626

Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 4, 5
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