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Supreme Court Of India judgments

59,837 judgments · page 2,172 of 2,992

Supreme Court15 Sept 1992Dismissed

Aher Maya Visa and others Vs State of Gujarat

Supreme Court Of India · AIR 1992 SC 2155 : (1992) CriLJ 3570 : (1992) 3 Crimes 819 : (1992) 1 JT 409 Supp : (1992) 2 SCALE 729 : (1993) 1 SCC 348 Supp : (1992) 1 SCR 532 Supp

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court15 Sept 1992dismissed

Lakhwinder Singh Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 87 : AIR 1992 SC 87 : (1993) 1 ALT(Cri) 344 : (1992) CriLJ 3958 : (1992) 3 Crimes 536 : (1992) 5 JT 461 : (1993) 2 PLJR 86 : (1992) 2 SCALE 735 : (1993) 2 SCC 551 Supp

Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Sept 1992Dismissed

Sewaram Vs Sobaran Singh

Supreme Court Of India · AIR 1993 SC 212 : AIR 1992 SC 212 : (1992) JLJ 646 : (1992) 5 JT 447 : (1992) 2 SCALE 674 : (1993) 2 SCC 46 Supp : (1992) 1 SCR 512 Supp

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Supreme Court15 Sept 1992Dismissed

Aslam Babalal Desai Vs State of Maharashtra

Supreme Court Of India · AIR 1993 SC 1 : AIR 1992 SC 1 : (1993) 1 ALT(Cri) 265 : (1993) 41 BLJR 75 : (1992) CriLJ 3712 : (1992) 6 JT 21 : (1992) 2 SCALE 523 : (1992) 4 SCC 272 : (1992) 1 SCR 545 Supp

Constitution Of India, 1950 — Article 22(2), 136Code Of Criminal Procedure, 1973 — Section 41, 57, 154, 155, 156, 157, 167, 167(1), 167(2), 173, 190, 309, 436, 437, 437(1), 437(2), 437(5), 438, 439, 439(1), 439(2), 440, 441, 442, 443, 444, 444(2), 445, 446, 447, 448, 449, 450, 482Indian Penal Code, 1860 — Section 121A, 123, 124A, 147, 148, 149, 153A, 165A, 302, 323, 505
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Supreme Court10 Sept 1992Dismissed

Union of India and others Vs Jain Spinners Ltd. and another

Supreme Court Of India · AIR 1992 SC 1993 : (1993) 41 ECC 24 : (1992) 43 ECR 1 : (1992) 61 ELT 321 : (1992) 5 JT 386 : (1992) 2 SCALE 541 : (1992) 4 SCC 389 : (1992) 1 SCR 484 Supp

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226
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Supreme Court09 Sept 1992Allowed

Jairam and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1993 SC 92 : AIR 1992 SC 92 : (1992) CriLJ 3994 : (1992) 3 Crimes 274 : (1992) JLJ 641 : (1992) 5 JT 376 : (1993) 2 PLJR 112 : (1992) 2 SCALE 771 : (1993) 2 SCC 578 Supp : (1992) 2 UJ 740

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 324
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Supreme Court09 Sept 1992Dismissed

D.K. Sharma Vs Ram Sharma Yadav and others

Supreme Court Of India · AIR 1993 SC 95 : AIR 1992 SC 95 : (1992) 5 JT 466 : (1993) 1 PLJR 70 : (1993) 1 PLJR 37 : (1992) 2 SCALE 482 : (1993) 2 SCC 117 Supp : (1992) 2 UJ 455

Representation of the People Act, 1951 — Section 100, 116, 8A
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Supreme Court09 Sept 1992Allowed

M.G. Pandke and others Vs Municipal Council, Hinganghat, Dist. Wardha and others

Supreme Court Of India · AIR 1993 SC 142 : AIR 1992 SC 142 : (1992) 94 BOMLR 953 : (1992) 5 JT 408 : (1992) LabIC 2430 : (1992) 2 SCALE 491 : (1993) 1 SCC 708 Supp : (1992) 1 SCR 464 Supp : (1993) 2 SLJ 61 : (1993) 1 UPLBEC 48

Constitution of India, 1950 — Article 14, 16, 245Madhya Pradesh Secondary Education Act, 1951 — Section 20Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 — Section 37
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