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Supreme Court Of India judgments

59,834 judgments · page 2,404 of 2,992

Supreme Court17 Jul 1984Allowed

State of U.P. Vs P.A. Madhu

Supreme Court Of India · AIR 1984 SC 1523 : (1984) CriLJ 1438 : (1984) 2 Crimes 222 : (1984) 2 SCALE 6 : (1984) 4 SCC 83 : (1985) 1 SCR 1

Penal Code, 1860 (IPC) — Section 302
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Supreme Court17 Jul 1984Allowed

Dharmesh Prasad Verma Vs Faiyazal Azam

Supreme Court Of India · AIR 1984 SC 1516 : (1984) 32 BLJR 338 : (1984) 2 SCALE 21 : (1984) 4 SCC 3 : (1985) 1 SCR 11 : (1984) 16 UJ 945

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, 81, 82, 83Representation of the People Act, 1951 — Section 123(5)
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Supreme Court17 Jul 1984Dismissed

Sharad Birdhichand Sarda Vs State of Maharashtra

Supreme Court Of India · AIR 1984 SC 1622 : (1984) 86 BOMLR 536 : (1984) CriLJ 1738 : (1984) 2 SCALE 445 : (1984) 4 SCC 116 : (1985) 1 SCR 88

Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 313, 342Evidence Act, 1872 — Section 32, 32(1), 8Penal Code, 1860 (IPC) — Section 109, 120
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Supreme Court25 Jun 1984Allowed

State Vs Jaspal Singh Gill

Supreme Court Of India · (1984) 8 ACR 441 : AIR 1984 SC 1503 : (1984) CriLJ 1211 : (1984) 1 SCALE 990 : (1984) 3 SCC 555 : (1984) 3 SCR 993 : (1984) 16 UJ 969

Criminal Procedure Code, 1973 (CrPC) — Section 482Official Secrets Act, 1923 — Section 3, 5, 9Penal Code, 1860 (IPC) — Section 120B
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Supreme Court23 May 1984Disposed Of

P.S. Mahal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1984 SC 1291 : (1984) LabIC 1176 : (1984) 2 LLJ 282 : (1984) 1 SCALE 949 : (1984) 4 SCC 545 : (1984) 3 SCR 847 : (1984) 2 SLJ 197

Constitution of India, 1950 — Article 14, 16, 309, 32Executive Engineers, Central Engineering and Central Electrical Engineering Service (group A) (Regulation of Seniority) Rules, 1976 — Rule 2
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Supreme Court17 May 1984Allowed

State of Punjab Vs Nohar Chand

Supreme Court Of India · (1984) 8 ACR 433 : AIR 1984 SC 1492 : (1984) CriLJ 1153 : (1984) 86 PLR 694 : (1984) 1 SCALE 869 : (1984) 3 SCC 512 : (1984) 3 SCR 839 : (1984) 16 UJ 938

Criminal Procedure Code, 1973 (CrPC) — Section 179, 180Essential Commodities Act, 1955 — Section 11, 13APrevention of Food Adulteration Act, 1954 — Section 16, 20, 7
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