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Supreme Court Of India judgments

59,837 judgments · page 2,095 of 2,992

Supreme Court21 Feb 1994Allowed

State of Maharashtra Vs Abdul Hamid Haji Mohammed

Supreme Court Of India · (1994) ACR 311 : (1994) CriLJ 415 : (1994) 1 Crimes 689 : (1994) 2 JT 1 : (1994) 1 SCALE 673 : (1994) 2 SCC 664 : (1994) 2 SCR 42 : (1994) 1 UJ 483

Constitution of India, 1950 — Article 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 5, 6
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Supreme Court21 Feb 1994Dismissed

Prabhu Vs State of Rajasthan

Supreme Court Of India · (1994) 18 ACR 471

Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 13(1), 13(2), 14Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
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Supreme Court18 Feb 1994

Reference by the President

Supreme Court Of India · (1994) 2 JT 63 : (1994) 1 SCALE 736 : (1994) 2 SCC 166 Supp : (1994) 2 SCR 37 : (1994) 1 UJ 465

Constitution of India, 1950 — Article 317(1)
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Supreme Court18 Feb 1994Partly Allowed

Balwant Singh Vs State of Punjab and Another

Supreme Court Of India · (1994) 18 ACR 551 : (1994) 2 JT 30 : (1994) 2 SCC 67 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 299, 300, 302, 304A, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court17 Feb 1994Allowed

Union of India (UOI) and Others Vs Upendra Singh

Supreme Court Of India · (1994) 2 AWC 919 Supp : (1994) 2 BLJR 1349 : (1994) 68 FLR 762 : (1994) 207 ITR 782 : (1994) 1 JT 658 : (1994) 1 LLJ 808 : (1994) 2 PLJR 17 : (1994) 1 SCALE 637 : (1994) 3 SCC 357 : (1994) 1 SCR 1070 : (1994) 2 SLJ 77 : (1994) 1 UJ 434 : (1994) 2 UPLBEC 9

Constitution of India, 1950 — Article 226
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