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Supreme Court Of India judgments

59,837 judgments · page 2,140 of 2,992

Supreme Court23 Apr 1993Dismissed

Mst. Madani Vs State of Rajasthan

Supreme Court Of India · AIR 1994 SC 1713 : (1994) CriLJ 1978

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 324, 325, 34
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Supreme Court22 Apr 1993Allowed

Commissioner of Income Tax, Madras Vs G.R. Karthikeyan

Supreme Court Of India · AIR 1993 SC 1671 : (1993) 112 CTR 302 : (1993) 201 ITR 866 : (1993) 3 JT 174 : (1993) 2 MLJ 82 : (1993) 2 SCALE 588 : (1993) 3 SCC 222 Supp : (1993) 3 SCR 328 : (1993) 68 TAXMAN 145

Finance Act, 1972 — Section 74(A)Income Tax Act, 1922 — Section 12(B)Income Tax Act, 1961 — Section 10(3), 2(24), 23(2), 256(1)
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Supreme Court21 Apr 1993Allowed

Valsala Vs State of Kerala

Supreme Court Of India · AIR 1994 SC 117 : (1994) CriLJ 1 : (1993) 2 Crimes 267 : (1993) 4 JT 549 : (1993) 2 KLT 550 : (1993) 2 SCALE 575 : (1993) 3 SCC 665 Supp

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 55
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Supreme Court20 Apr 1993allowed

Vanka Radhamanohari (Smt) Vs Vanka Venkata Reddy and Others

Supreme Court Of India · (1993) 2 BLJR 875 : (1993) 2 Crimes 275 : (1994) 1 DMC 172 : (1993) 4 JT 17 : (1993) 2 PLJR 27 : (1993) 2 SCALE 570 : (1993) 3 SCC 4

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Penal Code, 1860 (IPC) — Section 494, 498A
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Supreme Court20 Apr 1993Allowed

State of Haryana Vs S.M. Sharma and others

Supreme Court Of India · AIR 1993 SC 2273 : (1993) 3 JT 740 : (1993) LabIC 1533 : (1993) 2 SCALE 583 : (1993) 3 SCC 252 Supp : (1993) 3 SCR 280

Constitution of India, 1950 — Article 226Haryana State Agricultural Marketing Board Service Rules, 1974 — Rule 13, 4(2)Punjab Agricultural Produce Markets Act, 1961 — Section 20, 3(17)
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