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Supreme Court Of India judgments

59,837 judgments · page 1,982 of 2,992

Supreme Court16 Jan 1996dismissed

Special Land Acquisition Officer, Bangalore Vs V.T. Velu and Others

Supreme Court Of India · (1996) 1 AD 934 : (1996) 2 JT 37 : (1996) 4 KarLJ 485 : (1996) 1 MLJ 103 : (1996) 1 SCALE 724 : (1996) 2 SCC 538 : (1996) 1 SCR 566

Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
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Supreme Court16 Jan 1996

State of Punjab Vs Gurmit Singh and Others

Supreme Court Of India · (1996) 20 ACR 220 : (1996) 1 AD 492 : AIR 1996 SC 1393 : (1996) 1 ALD(Cri) 14 : (1996) 2 ALT(Cri) 743 : (1996) CriLJ 1728 : (1996) 1 Crimes 37 : (1996) 1 JT 298 : (1996) 1 SCALE 309 : (1996) 2 SCC 384 : (1996) 1 SCR 532

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 313, 327(2)Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 363, 366, 368, 376
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Supreme Court16 Jan 1996Allowed

Ram Saran Vs Pyare Lal and another

Supreme Court Of India · (1996) 1 AD 815 : AIR 1996 SC 2361 : (1996) 1 JT 441 : (1996) 4 KarLJ 309 : (1996) 1 SCALE 458 : (1996) 11 SCC 728 : (1996) 1 SCR 501 : (1996) 1 UJ 782

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21(5)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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Supreme Court16 Jan 1996Allowed

Bhagwan Dass Vs State of Haryana

Supreme Court Of India · (1996) 20 ACR 251 : (1996) 1 AD 506 : AIR 1996 SC 2928 : (1996) 1 ALD(Cri) 200 : (1996) CriLJ 1696 : (1996) 1 Crimes 76 : (1996) 1 JT 483 : (1996) 4 KarLJ 375 : (1996) 1 SCALE 327

Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Penal Code, 1860 (IPC) — Section 114, 302, 34
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