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Supreme Court Of India judgments

59,830 judgments · page 2,432 of 2,992

Supreme Court26 Nov 1982Allowed

Kanwal Sood Vs Nawal Kishore and Another

Supreme Court Of India · (1983) 7 ACR 73 : AIR 1983 SC 159 : (1983) CriLJ 173 : (1983) 1 Crimes 244 : (1982) 2 SCALE 1370 : (1982) 2 SCALE 1066 : (1983) 3 SCC 25 : (1983) 1 SCR 871

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401(5), 456Penal Code, 1860 (IPC) — Section 441, 448
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Supreme Court25 Nov 1982Disposed Of

Thippaswamy Vs State of Karnataka

Supreme Court Of India · AIR 1983 SC 747 : (1983) CriLJ 1271 : (1982) 2 SCALE 1398 : (1983) 1 SCC 194

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 304A
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Supreme Court23 Nov 1982Allowed

Jodhayan Vs Babu Ram and Others

Supreme Court Of India · AIR 1983 SC 57 : (1983) 31 BLJR 93 : (1982) 2 SCALE 1061 : (1983) 1 SCC 26 : (1983) 1 SCR 844 : (1983) 15 UJ 15

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), Order 41 Rule 1, Order 41 Rule 3A, Order 42 Rule 1Limitation Act, 1963 — Section 5
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Supreme Court18 Nov 1982Allowed

Masarullah Vs State of Tamil Nadu

Supreme Court Of India · AIR 1983 SC 654 : (1983) CriLJ 1043 : (1982) 2 SCALE 1130 : (1982) 3 SCC 458

Penal Code, 1860 (IPC) — Section 392, 397, 452Probation of Offenders Act, 1958 — Section 4, 6
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Supreme Court17 Nov 1982Allowed

Prem Thakur Vs State of Punjab

Supreme Court Of India · AIR 1983 SC 61 : (1983) CriLJ 155 : (1983) 1 Crimes 141 : (1982) 2 SCALE 1057 : (1982) 3 SCC 462 : (1983) 1 SCR 822 : (1983) 15 UJ 3

Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court16 Nov 1982Disposed Of

Harcharan Vs State of Haryana

Supreme Court Of India · AIR 1983 SC 43 : (1982) 2 SCALE 1075 : (1982) 3 SCC 408 : (1982) 14 UJ 832

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Land Acquisition Act, 1894 — Section 4
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