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Supreme Court Of India judgments

59,837 judgments · page 2,218 of 2,992

Supreme Court10 Jul 1991Dismissed

Ashok Kumar alias Golu Vs Union of India and others

Supreme Court Of India · AIR 1991 SC 1792 : (1991) CriLJ 2483 : (1991) 3 JT 46 : (1991) 2 SCALE 17 : (1991) 3 SCC 498 : (1991) 2 SCR 858

Constitution of India, 1950 — Article 14, 141, 161, 245, 246Criminal Procedure Code, 1973 (CrPC) — Section 401, 428, 432, 433A, 433APenal Code, 1860 (IPC) — Section 116, 119, 120, 302, 303
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Supreme Court09 Jul 1991Dismissed

Gagan Bihari Samal and Another Vs State of Orissa

Supreme Court Of India · (1991) ACR 473 : (1991) 2 Crimes 842 : (1991) 3 JT 63 : (1991) 2 PLJR 95 : (1991) 2 SCALE 29 : (1991) 3 SCC 562 : (1991) 2 SCR 839

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(2)
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Supreme Court09 Jul 1991Dismissed

Y. Narasimha Rao and Others Vs Y. Venkata Lakshmi and Another

Supreme Court Of India · (1991) 2 Crimes 855 : (1991) 2 DMC 366 : (1991) 1 JT 33 : (1991) 2 LW 646 : (1991) 3 SCC 451 : (1991) 2 SCR 821

Civil Procedure Code, 1908 (CPC) — Section 13, 14Evidence Act, 1872 — Section 63(1), 63(2), 65, 74(1), 77Hindu Marriage Act, 1955 — Section 13
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Supreme Court04 Jul 1991Dismissed

Mool Chand Vs The State through the Director, C.B.I.

Supreme Court Of India · AIR 1992 SC 1618 : (1992) CriLJ 2330 : (1991) 2 Crimes 847 : (1991) 3 JT 30 : (1991) 2 SCALE 9 : (1991) 2 SCC 101 Supp : (1991) 2 UJ 449

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 50Foreign Exchange Regulation Act, 1973 — Section 8(1)
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Supreme Court10 May 1991Allowed

F.A. Sapa Etc., Etc., Vs Singora and others

Supreme Court Of India · AIR 1991 SC 1557 : (1991) 2 JT 503 : (1991) 1 SCALE 939 : (1991) 3 SCC 375 : (1991) 2 SCR 752(1) : (1991) 2 UJ 692

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 19 Rule 3, Order 6 Rule 15(2), Order 7 Rule 16, 1(3)Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 136, 329
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Supreme Court10 May 1991Partly Allowed

Munindra Kumar and others Vs Rajiv Govil and others

Supreme Court Of India · AIR 1991 SC 1607 : (1991) 63 FLR 128 : (1991) 2 JT 537 : (1991) LabIC 1468 : (1991) 2 LLJ 103 : (1991) 1 SCALE 933 : (1991) 3 SCC 368 : (1991) 2 SCR 812 : (1991) 2 UJ 199 : (1991) 2 UPLBEC 821

Constitution of India, 1950 — Article 14
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Supreme Court10 May 1991Dismissed

The State of Punjab Vs Iqbal Singh and others

Supreme Court Of India · (1992) ACR 118 : AIR 1991 SC 1532 : (1991) CriLJ 1897 : (1991) 2 JT 495 : (1991) 1 SCALE 923 : (1991) 3 SCC 1 : (1991) 2 SCR 790(1) : (1991) 2 UJ 482

Criminal Procedure Code, 1973 (CrPC) — Section 198AEvidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 108, 109, 110, 111
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Supreme Court07 May 1991Dismissed

Chandmal Vs Firm Ram Chandra and Vishwanath

Supreme Court Of India · AIR 1991 SC 1594 : (1991) 2 JT 553 : (1991) 1 SCALE 931 : (1991) 3 SCC 130 : (1991) 2 SCR 732 : (1991) 2 UJ 461

Civil Procedure Code, 1908 (CPC) — Section 115Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15(2), 26
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Supreme Court07 May 1991Dismissed

Sevaka Perumal, etc. Vs State of Tamil Nadu

Supreme Court Of India · (1992) ACR 39 : AIR 1991 SC 1463 : (1991) CriLJ 1845 : (1991) 2 Crimes 515 : (1991) 2 JT 546 : (1991) 1 SCALE 914 : (1991) 3 SCC 471 : (1991) 2 SCR 711(1) : (1991) 2 UJ 513

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 236(2)Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364, 392
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