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Supreme Court Of India judgments

59,834 judgments · page 2,361 of 2,992

Supreme Court29 Sept 1986Allowed

A.K. Roy and Another Vs State of Punjab and Others

Supreme Court Of India · (1987) 11 ACR 9 : AIR 1986 SC 2160 : (1986) CriLJ 2037 : (1986) JT 566 : (1986) 2 SCALE 566 : (1986) 4 SCC 326 : (1986) 3 SCR 961

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 20(1), 24(2)
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Supreme Court26 Sept 1986Partly Allowed

Surinder Singh Vs Central Government and Others

Supreme Court Of India · AIR 1986 SC 2166 : (1986) JT 578 : (1986) 2 SCALE 550 : (1986) 4 SCC 667 : (1986) 3 SCR 946

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 16, 20, 33, 40, 8
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Supreme Court26 Sept 1986Dismissed

Raj Kumar Singh Vs State of Bihar and Others

Supreme Court Of India · AIR 1986 SC 2173 : (1986) 34 BLJR 735 : (1986) CriLJ 2042 : (1986) 3 Crimes 252 : (1986) 2 SCALE 541 : (1986) 4 SCC 407 : (1986) 3 SCR 913 : (1986) 2 UJ 614

Bihar Control of Crimes Act, 1981 — Section 12(2)Penal Code, 1860 (IPC) — Section 120B, 142, 149, 224, 302
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Supreme Court25 Sept 1986allowed

Chandavarkar Sita Ratna Rao Vs Ashalata S. Guram

Supreme Court Of India · AIR 1987 SC 117 : (1986) 88 BOMLR 600 : (1986) JT 619 : (1986) MhLj 955 : (1986) 2 SCALE 500 : (1986) 4 SCC 447 : (1986) 3 SCR 866

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(4)Constitution of India, 1950 — Article 226, 227Easements Act, 1882 — Section 52, 53
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Supreme Court25 Sept 1986dismissed

Suraj Pal Sahu Vs State of Maharashtra and Others

Supreme Court Of India · (1986) 10 ACR 625 : AIR 1986 SC 2177 : (1987) 35 BLJR 227 : (1986) CriLJ 2047 : (1987) 1 Crimes 8 : (1986) 2 SCALE 484 : (1986) 4 SCC 379 : (1986) 4 SCC 378 : (1986) 3 SCR 837

Constitution of India, 1950 — Article 22(5), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 378National Security Act, 1980 — Section 3(2)
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Supreme Court24 Sept 1986Allowed

State of Punjab Vs Union of India (UOI) and Others

Supreme Court Of India · (1987) 11 ACR 34 : AIR 1987 SC 188 : (1987) 35 BLJR 171 : (1987) CriLJ 151 : (1986) KLT 1297 : (1986) 2 SCALE 718 : (1986) 4 SCC 335 : (1986) 2 UJ 693

Criminal Procedure Code, 1973 (CrPC) — Section 494
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Supreme Court23 Sept 1986dismissed

Naib Singh Vs State of Punjab

Supreme Court Of India · (1986) 10 ACR 625 : AIR 1986 SC 2192 : (1987) 35 BLJR 166 : (1986) CriLJ 2061 : (1986) 1 JT 511 : (1986) 2 SCALE 476 : (1986) 4 SCC 401 : (1986) 2 UJ 620

Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 320, 324, 326
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Supreme Court22 Sept 1986Dismissed

Ram Singh and Others Vs Gram Panchayat Mehal Kalan and Others

Supreme Court Of India · AIR 1986 SC 2197 : (1986) 1 JT 497 : (1987) 91 PLR 224 : (1986) 2 SCALE 472 : (1986) 4 SCC 364 : (1986) 3 SCR 831 : (1986) 2 UJ 743

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
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