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Supreme Court Of India judgments

59,837 judgments · page 1,906 of 2,992

Supreme Court24 Oct 1996Allowed

State of Rajasthan and another Vs Talib Khan and others etc

Supreme Court Of India · (1997) 21 ACR 179 : (1996) 8 AD 340 : AIR 1997 SC 1559 : (1997) AIRSCW 312 : (1997) 1 ALD(Cri) 213 : (1997) 1 BLJR 530 : (1997) CriLJ 408 : (1996) 4 Crimes 189 : (1996) 10 JT 471 : (1997) 2 OLR 220 : (1997) 2 OLR 221 : (1997) 1 RLW 33 : (1996) 8 SCALE 169

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(1), 8(1)
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Supreme Court24 Oct 1996dismissed

Parveen Vs State of Haryana

Supreme Court Of India · (1996) 8 AD 202 : AIR 1997 SC 310 : (1997) AIRSCW 60 : (1997) 1 ALD(Cri) 141 : (1997) CriLJ 252 : (1996) 4 Crimes 150 : (1996) 9 JT 511 : (1994) 3 LLJ 256 : (1996) 7 SCALE 753 : (1996) 11 SCC 365 : (1996) 7 Supreme 708

Penal Code, 1860 (IPC) — Section 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court24 Oct 1996Allowed

Godabarish Mishra Vs Kuntala Mishra and Another

Supreme Court Of India · (1996) 7 AD 825 : AIR 1997 SC 286 : (1997) AIRSCW 33 : (1997) 1 ALT(Cri) 412 : (1997) 84 CLT 597 : (1997) CriLJ 246 : (1996) 9 JT 708 : (1996) 7 SCALE 761 : (1996) 11 SCC 264 : (1996) 7 SCR 688 Supp : (1997) 1 Supreme 94

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court24 Oct 1996dismissed

Prem Singh Vs State of Punjab

Supreme Court Of India · (1996) 8 AD 206 : AIR 1997 SC 221 : (1996) AIRSCW 4391 : (1997) 1 ALD(Cri) 183 : (1997) CriLJ 69 : (1996) 4 Crimes 154 : (1996) 9 JT 504 : (1996) 7 SCALE 732 : (1996) 7 Supreme 767

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court24 Oct 1996Allowed

Anthony C. Leo Vs Nandlal Bal Krishnan and others

Supreme Court Of India · (1996) 8 AD 494 : AIR 1997 SC 173 : (1996) AIRSCW 4338 : (1996) 9 JT 672 : (1996) 7 SCALE 829 : (1996) 11 SCC 376 : (1996) 7 SCR 669 Supp : (1996) 8 Supreme 493

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
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Supreme Court24 Oct 1996Allowed

State of Punjab Vs Amarjit Singh and others

Supreme Court Of India · (1996) 8 AD 84 : AIR 1997 SC 167 : (1996) AIRSCW 4332 : (1997) 1 ALD(Cri) 144 : (1997) CriLJ 67 : (1996) 4 Crimes 122 : (1996) 9 JT 581 : (1996) 7 SCALE 749 : (1996) 11 SCC 524 : (1996) 7 Supreme 703

Penal Code, 1860 (IPC) — Section 30, 302, 323, 325, 34
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Supreme Court24 Oct 1996Allowed

State of U.P. and Others Vs Purushottam Pandey and Others

Supreme Court Of India · (1996) 9 AD 102 : (1996) 10 JT 648 : (1996) 7 SCALE 893 : (1996) 11 SCC 565 : (1997) SCC(L&S) 484 : (1996) 7 SCR 723 Supp : (1997) 1 UPLBEC 352

Uttar Pradesh State Aided Educational Institutions Employees Contributory Provident Fund-Insurance-Pension Rules, 1964 — Rule 17
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Supreme Court24 Oct 1996Dismissed

Raizur Rehman Khan and Others Vs State of U.P. and Others

Supreme Court Of India · (1996) 8 AD 594 : (1996) 11 JT 56 : (1996) 8 SCALE 167 : (1997) 2 SCC 248 : (1996) 7 SCR 738 Supp

Urban Land (Ceiling and Regulation) Act, 1976 — Section 19Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 6(1)
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Supreme Court24 Oct 1996dismissed

Bhartu and others Vs State of Haryana

Supreme Court Of India · (1996) 7 AD 747 : AIR 1997 SC 281 : (1997) AIRSCW 28 : (1997) 1 ALD(Cri) 199 : (1997) CriLJ 242 : (1996) 4 Crimes 172 : (1996) 9 JT 595 : (1997) 1 RLW 22 : (1996) 7 SCALE 757 : (1996) 8 Supreme 108

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
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Supreme Court23 Oct 1996Disposed Of

Janak Yadav and Others Vs State of Bihar

Supreme Court Of India · (1996) 8 AD 361 : AIR 1997 SC 234 : (1997) CriLJ 81 : (1996) 4 Crimes 139 : (1996) 9 JT 654 : (1996) 7 SCALE 882 : (1997) 1 SCC 481 : (1996) AIRSCW 4406 : (1996) 7 Supreme 682

Criminal Procedure Code, 1973 (CrPC) — Section 313
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Supreme Court23 Oct 1996Disposed Of

M/s. Anamallai Club Vs Government of Tamil Nadu and others

Supreme Court Of India · (1996) 9 AD 227 : AIR 1997 SC 3650 : (1997) AIRSCW 1569 : (1997) 2 CTC 307 : (1996) 8 SCALE 428 : (1997) 3 SCC 169 : (1996) 7 SCR 652 Supp : (1997) 1 Supreme 145

Constitution of India, 1950 — Article 226, 26, 32Government Grants Act, 1895 — Section 3Specific Relief Act, 1963 — Section 6, 9
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