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Supreme Court Of India judgments

59,837 judgments · page 2,198 of 2,992

Supreme Court22 Jan 1992dismissed

Chandra Mohan Tiwari and another Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1992 SC 891 : (1992) CriLJ 1091 : (1992) 1 Crimes 553 : (1992) JLJ 127 : (1992) 1 JT 258 : (1992) 1 SCALE 131 : (1992) 2 SCC 105 : (1992) 1 SCR 313 : (1992) 1 UJ 533

Constitution of India, 1950 — Article 134(1), 134A, 136Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302, 34, 363, 366, 376
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Supreme Court22 Jan 1992Allowed

Ramesh Chandra Vs IIIrd Additional District Judge and others

Supreme Court Of India · AIR 1992 SC 1106 : (1992) 1 JT 356 : (1992) 1 SCALE 122 : (1992) 1 SCC 751 : (1992) 1 SCR 349

Transfer Of Property Act, 1882 — Section 106U.P. Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 20(1), 20(2), 20(4), 39, 43, 43(2)
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Supreme Court22 Jan 1992Allowed

Bhagel Singh Vs Swaran Singh and others

Supreme Court Of India · (1992) ACR 337 : AIR 1992 SC 682 : (1992) CriLJ 695 : (1992) 1 Crimes 583 : (1991) 5 JT 282 : (1990) LabIC 1009 : (1992) 1 SCALE 126 : (1992) 2 SCC 96 Supp : (1992) 1 SCR 338 : (1992) 1 UJ 553

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 326
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Supreme Court21 Jan 1992dismissed

Pradumansinh Kalubha Vs State of Gujarat

Supreme Court Of India · AIR 1992 SC 881 : (1992) CriLJ 1111 : (1992) 1 Crimes 484 : (1992) 1 JT 280 : (1992) 1 SCALE 155 : (1992) 2 SCC 62 Supp : (1992) 1 SCR 259

Penal Code, 1860 (IPC) — Section 302, 304, 307
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Supreme Court21 Jan 1992Allowed

N.M. Parthasarathy Vs The State of by S.P.E.

Supreme Court Of India · AIR 1992 SC 988 : (1992) 2 BLJR 1012 : (1992) CriLJ 1284 : (1992) 1 Crimes 527 : (1992) 1 JT 249 : (1992) 2 PLJR 28 : (1992) 1 SCALE 104 : (1992) 2 SCC 198 : (1992) 1 SCR 249 : (1992) 1 UJ 530

Criminal Procedure Code, 1973 (CrPC) — Section 360, 386Penal Code, 1860 (IPC) — Section 109, 120Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court21 Jan 1992Dismissed

Union of India and another Vs Sampat Raj Dugar and another

Supreme Court Of India · AIR 1992 SC 1417 : (1992) 38 ECC 83 : (1992) 58 ELT 163 : (1992) 1 JT 554 : (1992) 1 SCALE 167 : (1992) 2 SCC 66 : (1992) 1 SCR 269 : (1993) 88 STC 176

Customs Act, 1962 — Section 111, 112, 120, 124, 2(26)Imports and Exports (Control) Act, 1947 — Section 3, 4G
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Supreme Court21 Jan 1992Dismissed

Mrs. Harpreet Kaur Harvinder Singh Bedi Vs State of Maharashtra and another

Supreme Court Of India · AIR 1992 SC 979 : (1992) 94 BOMLR 144 : (1992) CriLJ 769 : (1992) 1 Crimes 589 : (1992) 1 JT 502 : (1992) 1 SCALE 142 : (1992) 2 SCC 177 : (1992) 1 SCR 234

Constitution of India, 1950 — Article 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(4)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons A
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Supreme Court21 Jan 1992Dismissed

B.N. Shankarappa Vs Uthanur Srinivas and others

Supreme Court Of India · AIR 1992 SC 836 : (1992) 1 JT 389 : (1990) LabIC 1614 : (1994) 3 LLJ 374 : (1992) 1 SCALE 213 : (1992) 2 SCC 61 : (1992) 1 SCR 286

Karnataka General Clauses Act, 1899 — Section 14Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(2)
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