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Supreme Court Of India judgments

59,837 judgments · page 2,081 of 2,992

Supreme Court13 May 1994Dismissed

Bhagwan Singh Vs State of Punjab

Supreme Court Of India · (1994) 2 ALT(Cri) 563 : (1994) 2 ALT(Cri) 507 : (1995) CriLJ 2654 : (1994) 2 Crimes 950 : (1994) 7 JT 8 : (1994) 2 SCALE 1015(1) : (1994) 2 SCC 344 Supp : (1994) 2 UJ 193

Penal Code, 1860 (IPC) — Section 149
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Supreme Court13 May 1994allowed

Mani Ram and Others Vs State of U.P.

Supreme Court Of India · (1994) CriLJ 3848 : (1994) 2 Crimes 957 : (1994) 4 JT 62 : (1994) 2 SCALE 970 : (1994) 2 SCC 289 Supp : (1994) 1 SCR 63 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court13 May 1994allowed

State of Tamil Nadu Vs T. Thulasingam and others

Supreme Court Of India · AIR 1995 SC 1314 : (1995) CriLJ 2080 : (1994) 4 JT 73 : (1994) 2 SCALE 1065 : (1994) 2 SCC 405 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 197Identification of Prisoners Act, 1920 — Section 2Penal Code, 1860 (IPC) — Section 109, 120B, 162, 163, 167
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Supreme Court13 May 1994Dismissed

Mohan Lal Vs Hari Prasad Yadav and Others

Supreme Court Of India · (1994) 2 BLJR 1135 : (1994) 4 JT 116 : (1994) 2 PLJR 34 : (1994) 108 PLR 234 : (1994) 2 SCALE 1021 : (1994) 4 SCC 177 : (1994) 1 SCR 107 Supp : (1994) 2 UJ 458

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, 148Limitation Act, 1963 — Section 5
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Supreme Court13 May 1994Allowed

Anar Devi (Smt) Vs Nathu Ram

Supreme Court Of India · (1994) JLJ 486 : (1994) 4 JT 164 : (1995) 1 LW 178 : (1994) 2 MPJR 89 : (1994) 2 SCALE 1034 : (1994) 4 SCC 250 : (1994) 1 SCR 70 Supp : (1994) 2 UJ 167

Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23A
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Supreme Court12 May 1994Disposed Of

Attorney General for India and Others Vs Amratlal Prajivandas and Others

Supreme Court Of India · AIR 1994 SC 2179 : (1995) 83 CompCas 804 : (1995) CriLJ 426 : (1994) 3 JT 583 : (1994) 2 SCALE 925 : (1994) 5 SCC 54 : (1994) 1 SCR 1 Supp : (1994) 74 TAXMAN 469

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 3, 5AConstitution (Fortieth Amendment) Act, 1976 — Section 3Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5
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Supreme Court12 May 1994allowed

R.K. Panda and Others Vs Steel Authority of India and Others

Supreme Court Of India · (1994) 4 JT 151 : (1994) 2 SCALE 910 : (1994) 5 SCC 304 : (1987) SCC 314 Supp : (1994) 3 SCR 1034 : (1994) 3 SLJ 227

Constitution of India, 1950 — Article 136Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 2(1), 20, 21Industrial Disputes Act, 1947 — Section 10
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Supreme Court12 May 1994Dismissed

Surajmal Kania Lal Soni Vs State of Gujarat

Supreme Court Of India · (1994) ACR 511 : (1994) 2 Crimes 960 : (1994) ECR 491 : (1994) 4 JT 144 : (1994) 2 SCALE 924 : (1994) 2 SCC 276 Supp : (1995) 1 UJ 642

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1), 50, 57
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