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Supreme Court Of India judgments

59,834 judgments · page 2,352 of 2,992

Supreme Court27 Jan 1987Allowed

Ram Dass Ram Vs State of Bihar and Another

Supreme Court Of India · AIR 1987 SC 1333 : (1987) CriLJ 1055 : (1987) 1 JT 303 : (1987) SCC 143 Supp : (1987) 1 SCC 143 Supp

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
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Supreme Court27 Jan 1987Dismissed

Suresh Vs State of Madhya Pradesh

Supreme Court Of India · (1987) 11 ACR 209 : AIR 1987 SC 860 : (1987) 35 BLJR 372 : (1987) CriLJ 775 : (1987) 1 Crimes 385 : (1987) JLJ 351 : (1987) 1 JT 280 : (1987) PLJR 39 : (1987) 1 SCALE 167 : (1987) 2 SCC 32 : (1987) 1 UJ 484

Penal Code, 1860 (IPC) — Section 302
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Supreme Court23 Jan 1987Dismissed

Pyare Lal Vs State of U.P.

Supreme Court Of India · (1987) 11 ACR 275 : AIR 1987 SC 852 : (1987) 35 BLJR 276 : (1987) CriLJ 769 : (1987) 1 Crimes 494 : (1987) 1 JT 236 : (1987) 1 SCALE 157 : (1987) 1 SCC 525

Penal Code, 1860 (IPC) — Section 109, 120B, 302, 324, 366
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Supreme Court23 Jan 1987Dismissed

Yogender Pal Singh and others Vs Union of India others

Supreme Court Of India · AIR 1987 SC 1015 : (1987) 1 JT 227 : (1987) 1 LLJ 337 : (1987) 1 SCALE 175 : (1987) 1 SCC 631 : (1987) 2 SCR 49 : (1988) 1 SLJ 7 : (1987) 1 UJ 569

Constitution of India, 1950 — Article 16Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 30, 32, 9Delhi Police Act, 1978 — Section 147, 149
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Supreme Court22 Jan 1987dismissed

Dipak Kumar Ghosh Vs Mrs Mira Sen

Supreme Court Of India · AIR 1987 SC 759 : (1987) 1 JT 241 : (1987) 100 LW 638 : (1987) 1 SCALE 131 : (1987) 1 SCC 562 : (1987) 1 SCR 1108 : (1987) 1 UJ 527

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(1)
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Supreme Court21 Jan 1987Allowed

State of Karnataka Vs Krishna alias Raju

Supreme Court Of India · (1987) ACJ 443 : (1987) 11 ACR 286 : AIR 1987 SC 861 : (1987) CriLJ 776 : (1987) 1 Crimes 397 : (1987) 1 JT 217 : (1987) 92 PLR 296 : (1987) 1 SCALE 135 : (1987) 1 SCC 538 : (1987) 1 SCR 1103 : (1987) 1 UJ 354

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 377Motor Vehicles Act, 1988 — Section 112, 89
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Supreme Court20 Jan 1987Allowed

Dukhtar Jahan Vs Mohammed Farooq

Supreme Court Of India · (1987) 11 ACR 314 : AIR 1987 SC 1049 : (1987) CriLJ 849 : (1987) 1 Crimes 245 : (1987) 1 JT 221 : (1987) 1 SCALE 92 : (1987) 1 SCC 624 : (1987) 1 SCR 1086 : (1987) ShimLC 191 : (1987) 1 UJ 683

Constitution Of India, 1950 — Article 134A,134(1)(c)Evidence Act,1872 — Section 112CodeOf Criminal Procedure, 1973 — Section 125, 482
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Supreme Court20 Jan 1987dismissed

Surinder Kumar Vs State (Delhi Administration, Delhi)

Supreme Court Of India · (1987) 11 ACR 279 : AIR 1987 SC 692 : (1987) CriLJ 537 : (1987) 1 Crimes 250 : (1987) 1 JT 214 : (1987) 1 SCALE 89 : (1987) 1 SCC 467 : (1987) ShimLC 196

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 302, 307
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