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Supreme Court Of India judgments

59,837 judgments · page 2,231 of 2,992

Supreme Court09 Jan 1991Dismissed

Chief Security Officer and Others Vs Singasan Rabi Das

Supreme Court Of India · AIR 1991 SC 1043 : (1991) 1 BLJR 751 : (1991) 62 FLR 501 : (1991) 5 JT 117 : (1991) 1 LLJ 308 : (1991) 1 SCALE 47(1) : (1991) 1 SCC 729 : (1991) 1 UJ 366 : (1991) 1 UPLBEC 201

Railway Protection Force Rules, 1959 — Rule 44, 45, 46, 47
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Supreme Court08 Jan 1991Dismissed

Erram Santosh Reddy and others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1991 SC 1672 : (1991) CriLJ 2189 : (1991) 2 Crimes 671 : (1991) 1 SCALE 846 : (1991) 3 SCC 206 : (1991) 2 UJ 522

Arms Act, 1959 — Section 25(1)Explosive Substances Act, 1908 — Section 5, 7Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 16, 18(2), 2, 3
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Supreme Court21 Dec 1990Disposed Of

S.D. Soni Vs State of Gujarat State of Gujarat Vs S.D. Soni

Supreme Court Of India · AIR 1991 SC 917 : (1991) CriLJ 330 : (1991) 2 Crimes 4 : (1991) 1 DMC 212 : (1991) 1 GLR 321 : (1991) 1 JT 1 : (1990) 2 SCALE 1342 : (1992) 1 SCC 567 Supp : (1990) 3 SCR 668 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 196, 300, 302, 498A
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Supreme Court21 Dec 1990Allowed

Budha Vs Amilal

Supreme Court Of India · AIR 1991 SC 663 : (1990) 4 JT 804 : (1991) RD 39 : (1990) 2 SCALE 1306 : (1991) 2 SCC 41 Supp : (1990) 3 SCR 656 Supp : (1991) 1 UJ 498

Hindu Succession Act, 1956 — Section 14(1)Rajasthan Tenancy Act, 1955 — Section 5Rajasthan Zamindari and Biswedari Abolition Act, 1959 — Section 2(6), 29(1), 4(1), 5(2)
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Supreme Court21 Dec 1990Allowed

Chief of Army Staff and others Vs Major E.P. Chadha

Supreme Court Of India · AIR 1991 SC 460 : (1991) CriLJ 494 : (1991) 1 JT 54 : (1991) LabIC 1368 : (1990) 2 SCALE 1312 : (1991) 2 SCC 288 : (1990) 3 SCR 691 Supp : (1991) 2 SLJ 106 : (1991) 1 UJ 341

Army Act, 1950 — Section 117, 121, 125, 127, 3Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 475
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Supreme Court20 Dec 1990allowed

Additional Secretary to the Government of India and Others Vs Smt. Alka Subhash Gadia and Another

Supreme Court Of India · (1991) 93 BOMLR 34 : (1991) 72 CompCas 336 : (1991) 53 ELT 481 : (1991) 1 JT 549 : (1990) 2 SCALE 1352 : (1992) 1 SCC 496 Supp : (1990) 3 SCR 583 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 14, 19, 20, 21, 22Smugglers and Foreign Exchange Manipulators (Forfeiture of Propert
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