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Supreme Court Of India judgments

59,837 judgments · page 2,165 of 2,992

Supreme Court03 Nov 1992Dismissed

Krishna Bhimrao Deshpande Vs Land Tribunal, Dharwad and others

Supreme Court Of India · AIR 1993 SC 883 : AIR 1992 SC 883 : (1992) 6 JT 149 : (1992) 3 SCALE 10 : (1993) 1 SCC 287 : (1992) 2 SCR 331 Supp

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 2Constitution of India, 1950 — Article 249, 250, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 42, 45, 5
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Supreme Court03 Nov 1992Allowed

Ramaotar Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1993 SC 302 : AIR 1992 SC 302 : (1993) CriLJ 57 : (1992) 3 Crimes 912 : (1992) 6 JT 127 : (1993) 2 PLJR 42 : (1992) 2 SCALE 958 : (1993) 2 SCC 650 Supp

Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302
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Supreme Court03 Nov 1992Dismissed

Vishram and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1993 SC 250 : AIR 1992 SC 250 : (1993) CriLJ 304 : (1992) 3 Crimes 904 : (1992) 6 JT 146 : (1992) 2 SCALE 956 : (1993) 2 SCC 274 Supp

Penal Code, 1860 (IPC) — Section 148, 302
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Supreme Court02 Nov 1992Allowed

Shantilal Kashibhai Patel Vs State of Gujarat

Supreme Court Of India · (1993) 3 Crimes 438 : (1993) 1 GLR 346 : (1992) 3 SCALE 7 : (1993) 2 SCC 187 Supp : (1992) 2 SCR 266 Supp

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court02 Nov 1992Allowed

Kishan Singh Vs State of U.P.

Supreme Court Of India · (1993) 3 SCALE 312 : (1996) 9 SCC 372 : (1992) 2 SCR 305 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 17, Order 41 Rule 19Criminal Procedure Code, 1973 (CrPC) — Section 374, 382, 383, 384
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Supreme Court23 Oct 1992Allowed

Kartar Singh Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 341 : AIR 1992 SC 341 : (1993) CriLJ 183 : (1993) 2 SCC 740 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313
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Supreme Court23 Oct 1992Disposed Of

R.N. Gosain Vs Yashpal Dhir

Supreme Court Of India · AIR 1993 SC 352 : AIR 1992 SC 352 : (1993) 1 ALT 19 : (1993) 103 PLR 184 : (1992) 2 SCALE 913 : (1992) 4 SCC 683 : (1992) 2 SCR 257 Supp

East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18, 2
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Supreme Court22 Oct 1992dismissed

Joti Prasad Vs State of Haryana

Supreme Court Of India · (1992) 34 ACR 658

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 254, 255, 256, 257
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