Supreme Court24 Oct 1986Allowed

State of M.P. and Others Vs Nandlal Jaiswal and Others

Supreme Court Of India · AIR 1987 SC 251 : (1987) MPLJ 250 : (1986) 2 SCALE 638 : (1986) 4 SCC 566 : (1987) 1 SCR 1

Bihar and Orissa Excise Act, 1915 — Section 29Constitution of India, 1950 — Article 14Madhya Pradesh Excise Act, 1915 — Section 11, 13, 14, 18, 2(13)
Supreme Court20 Oct 1986Allowed

State of Assam Vs Muhim Barkataki and Another

Supreme Court Of India · AIR 1987 SC 98 : (1987) CriLJ 152 : (1986) 3 Crimes 586 : (1986) JT 664 : (1986) 2 SCALE 607 : (1986) 4 SCC 439 : (1986) 3 SCR 1038 : (1986) 2 UJ 728

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 311Penal Code, 1860 (IPC) — Section 302, 34, 436
Supreme Court30 Sept 1986allowed

Pandurang and Others Vs State of Maharashtra

Supreme Court Of India · (1987) 11 ACR 1 : AIR 1987 SC 535 : (1987) 89 BOMLR 21 : (1986) CriLJ 1975 : (1986) JT 653 : (1986) MhLj 994 : (1986) 2 SCALE 605 : (1986) 4 SCC 436 : (1986) 3 SCR 1004

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 2II(e)Criminal Procedure Code, 1973 (CrPC) — Section 377, 378(4)
Supreme Court30 Sept 1986dismissed

Laxman Sahu Vs State of Orissa

Supreme Court Of India · AIR 1988 SC 83 : (1988) CriLJ 188 : (1986) SCC 555 Supp : (1986) 1 SCC 555 Supp

Penal Code, 1860 (IPC) — Section 304