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Supreme Court Of India judgments

59,837 judgments · page 2,190 of 2,992

Supreme Court12 Mar 1992Dismissed

P.J. Thomas Vs Taluk Land Board and others

Supreme Court Of India · AIR 1992 SC 1144 : (1992) 2 JT 307 : (1992) 1 KLT 704 : (1992) 1 SCALE 667 : (1993) 1 SCC 300 Supp : (1992) 2 SCR 147 : (1992) 2 UJ 137

Kerala Land Reforms (Amendment) Act, 1969 — Section 65Kerala Land Reforms Act, 1963 — Section 2(55), 81, 82, 83, 84
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Supreme Court12 Mar 1992Allowed

Rama Meru and another Vs State of Gujarat

Supreme Court Of India · AIR 1992 SC 969 : (1992) CriLJ 1265 : (1992) 1 Crimes 1186 : (1992) 4 JT 58 : (1992) 1 SCALE 625 : (1993) 1 SCC 315 Supp : (1992) 1 UJ 762

Penal Code, 1860 (IPC) — Section 300, 302, 324, 326, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court12 Mar 1992Dismissed

State of U.P. Vs Vinod Kumar (Dead) and Udai Bhan Singh

Supreme Court Of India · (1992) ACR 305 : AIR 1992 SC 1011 : (1992) CriLJ 1115 : (1992) 3 JT 513 : (1992) 1 SCALE 630 : (1992) 2 SCC 536 : (1992) 2 UJ 96

Criminal Procedure Code, 1973 (CrPC) — Section 363, 394Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court11 Mar 1992Disposed Of

Gangotri Singh Vs State of U.P.

Supreme Court Of India · (1992) ACR 286 : AIR 1992 SC 948 : (1992) CriLJ 1290 : (1992) 1 Crimes 981 : (1992) 2 JT 417 : (1992) 1 SCALE 610 : (1993) 1 SCC 327 Supp : (1992) 1 UJ 755

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161Penal Code, 1860 (IPC) — Section 300, 302, 34, 394
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Supreme Court11 Mar 1992Dismissed

Dev Raj Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 950 : (1992) CriLJ 1292 : (1992) 1 Crimes 980 : (1992) 2 JT 302 : (1992) 1 SCALE 608 : (1992) 2 SCC 81 Supp : (1992) 2 UJ 65

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 307, 326, 34
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Supreme Court10 Mar 1992Allowed

Shri Kumar Padma Prasad Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 1213 : (1992) 2 JT 247 : (1993) 2 LLJ 972 : (1993) 1 LW 313 : (1992) 1 SCALE 581 : (1992) 2 SCC 428 : (1992) 2 SCR 109 : (1992) 2 SLJ 115 : (1992) 1 UJ 639 : (1992) 2 UPLBEC 981

Constitution of India, 1950 — Article 217, 219, 226, 233, 234Criminal Procedure Code, 1973 (CrPC) — Section 20Industrial Disputes Act, 1947 — Section 7(3)
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