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Supreme Court Of India judgments

59,837 judgments · page 2,319 of 2,992

Supreme Court27 Jan 1988

Jagtar Singh Vs State of Punjab and Others

Supreme Court Of India · (1988) 12 ACR 160 : AIR 1988 SC 628 : (1988) 36 BLJR 452 : (1988) CriLJ 866 : (1988) 1 Crimes 822 : (1988) 1 JT 200 : (1988) 1 SCALE 191 : (1988) 1 SCC 712 : (1988) 2 SCR 794 : (1988) 1 UJ 408

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Jan 1988Allowed

Ashok Kumar Vs Union of India (UOI) and Others

Supreme Court Of India · (1990) 68 CompCas 443 : (1988) 1 Crimes 791 : (1988) 15 ECC 461 : (1988) 35 ELT 441 : (1988) 1 JT 235 : (1988) 2 LLJ 344 : (1988) 1 SCALE 194 : (1988) 1 SCC 541 : (1988) 2 SCR 800

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 22(6)
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Supreme Court27 Jan 1988Allowed

Bakulabai and Another Vs Gangaram and Another

Supreme Court Of India · (1988) 12 ACR 157 : (1988) 36 BLJR 361 : (1988) 90 BOMLR 100 : (1988) 1 KLT 413 : (1988) MhLj 330 : (1988) MPLJ 219 : (1988) 1 SCC 537 : (1988) 2 SCR 787 : (1988) 1 UJ 405

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3)Hindu Marriage Act, 1955 — Section 11, 16(1)
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Supreme Court27 Jan 1988Dismissed

SMT. Yamunabai Anantrao Adhav Vs Anantrao Shivram Adhav and Another

Supreme Court Of India · (1988) 12 ACR 178 : AIR 1988 SC 644 : (1988) 36 BLJR 295 : (1988) 90 BOMLR 96 : (1988) CriLJ 793 : (1988) 1 Crimes 594 : (1988) 1 JT 193 : (1988) MhLj 335 : (1988) MPLJ 223 : (1988) 1 SCALE 184 : (1988) 1 SCC 530 : (1988) 2 SCR 809

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 12, 16, 4, 5(1)
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Supreme Court25 Jan 1988dismissed

Ranjeet Singh and Another Vs State of Rajasthan

Supreme Court Of India · AIR 1988 SC 672 : (1988) 36 BLJR 624 : (1988) CriLJ 845 : (1988) 1 JT 473 : (1988) 1 SCALE 171 : (1988) 1 SCC 633 : (1988) 1 WLN 253

Criminal Procedure Code, 1973 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Jan 1988dismissed

Ramgir Uttamgir Goswami Vs State of Gujarat and Another

Supreme Court Of India · (1989) 1 BLJR 13 : (1988) 1 GLR 502 : (1988) 1 JT 167 : (1988) 1 SCALE 123 : (1988) 1 SCC 466 : (1988) 2 SCR 776 : (1988) 1 ShimLC 281 : (1988) 1 UJ 451

Bombay Land Revenue Code, 1879 — Section 126Constitution of India, 1950 — Article 133(1)Land Acquisition Act, 1894 — Section 4, 6
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Supreme Court20 Jan 1988Allowed

S.T. Muthusami Vs K. Natarajan and Others

Supreme Court Of India · AIR 1988 SC 616 : (1988) 1 JT 159 : (1988) 1 SCALE 149 : (1988) 1 SCC 572 : (1988) 2 SCR 759 : (1988) 1 UJ 531

Constitution of India, 1950 — Article 226, 329Tamil Nadu Panchayats (Conduct of Election of Chairman of Panchayat Union Councils and Presidents and Members of Panchayats) Rules, 1978 — Rule 1, 11, 17(1)Tamil Nadu Panchaya
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