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Supreme Court Of India judgments

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Supreme Court18 Jan 1996Allowed

State of Bihar Vs Rajendra Agrawalla

Supreme Court Of India · (1996) 20 ACR 211 : (1996) 1 ALD(Cri) 38 : (1996) 1 AWC 460 Supp : (1996) 1 BLJR 608 : (1996) CriLJ 1372 : (1996) 1 Crimes 21 : (1996) 1 JT 601 : (1996) 4 KarLJ 59 : (1996) 2 LW(Cri) 548 : (1996) 1 SCALE 394 : (1996) 8 SCC 164 : (1996) 1 SCR 744

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 414
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Supreme Court17 Jan 1996Disposed Of

Pannalal Bansilal Patil and others etc. Vs State of Andhra Pradesh and another

Supreme Court Of India · (1996) 1 AD 684 : AIR 1996 SC 1023 : (1996) 3 ALT 1 : (1996) 1 JT 516 : (1996) 4 KarLJ 252 : (1996) 1 SCALE 405 : (1996) 2 SCC 498 : (1996) 1 SCR 603 : (1996) 1 UJ 265

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 16, 17, 29(5)Constitution of India, 1950 — Article 13, 14, 15(1), 25(1), 25(2)Waqf Act, 1954 — Section 2(16), 24, 25,
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Supreme Court17 Jan 1996Allowed

Padanathil Rugmini Amma Vs P.K. Abdulla

Supreme Court Of India · (1996) 1 AD 658 : AIR 1996 SC 1204 : (1996) 1 JT 381 : (1996) 4 KarLJ 72 : (1996) 1 KLT 218 : (1996) 1 SCALE 359 : (1996) 7 SCC 668 : (1996) 1 SCR 651 : (1996) 1 UJ 257

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Transfer of Property Act, 1882 — Section 52
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Supreme Court17 Jan 1996Disposed Of

Afzal and another Vs State of Haryana and others

Supreme Court Of India · AIR 1996 SC 2326 : (1996) 1 ALD(Cri) 183 : (1995) 1 ALT(Cri) 199 : (1996) CriLJ 1679 : (1996) 1 JT 328 : (1996) 4 KarLJ 189 : (1996) 1 SCALE 340 : (1996) 7 SCC 397 : (1996) 1 SCR 573

Constitution of India, 1950 — Article 129, 32Penal Code, 1860 (IPC) — Section 193
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