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Supreme Court Of India judgments

59,837 judgments · page 2,098 of 2,992

Supreme Court09 Feb 1994Allowed

Board of School Education, Haryana Vs Arun Rathi and others

Supreme Court Of India · AIR 1994 SC 2336 : (1994) 2 JT 128 : (1994) 108 PLR 645 : (1994) 1 SCALE 519 : (1994) 2 SCC 526 : (1994) 1 SCR 741 : (1994) 1 UJ 517

Constitution of India, 1950 — Article 14, 16, 226Haryana Board of School Education Act, 1969 — Section 19(1)Haryana Secondary School Certificate Examination Regulations, 1990 — Regulation 16(1), 26
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Supreme Court08 Feb 1994Dismissed

Mata Prasad and Others Vs State of U.P.

Supreme Court Of India · (1994) ACR 119 : (1994) 1 ALT(Cri) 644 : (1994) 1 Crimes 611 : (1994) 1 JT 515 : (1994) 1 SCALE 412 : (1994) 2 SCC 19 Supp : (1994) 1 UJ 338

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court08 Feb 1994Dismissed

Balbir Singh Vs State of Punjab

Supreme Court Of India · (1994) ACR 505 : AIR 1994 SC 969 : (1994) 1 ALT(Cri) 612 : (1994) CriLJ 1206 : (1994) 1 Crimes 542 : (1994) 1 JT 427 : (1994) 1 SCALE 419 : (1994) 2 SCC 26 Supp : (1994) 1 UJ 542

Penal Code, 1860 (IPC) — Section 302
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Supreme Court08 Feb 1994Dismissed

Shivnath Singh and Another Vs State of U.P.

Supreme Court Of India · (1994) ACR 126 : (1994) 1 Crimes 608 : (1994) 1 JT 423 : (1994) 1 SCALE 460 : (1994) 2 SCC 563 : (1994) 1 UJ 304

Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 323
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Supreme Court08 Feb 1994Allowed

Shyam Babu Verma and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 68 FLR 812 : (1994) 1 JT 574 : (1994) 1 LLJ 815 : (1994) 1 SCALE 469 : (1994) 2 SCC 521 : (1994) 1 SCR 700 : (1994) 2 SLJ 99 : (1994) 1 UJ 797 : (1994) 1 UPLBEC 521

Constitution of India, 1950 — Article 14Pharmacy Act, 1948 — Section 31, 32
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