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Supreme Court Of India judgments

59,822 judgments · page 2,462 of 2,992

Supreme Court09 Jan 1981Disposed Of

Ajit Singh Thakur Singh and Another Vs State of Gujarat

Supreme Court Of India · (1981) ACR 104 : AIR 1981 SC 733 : (1981) CriLJ 293 : (1981) GLR 268 : (1981) 1 SCALE 54 : (1981) 1 SCC 495 : (1981) SCC(Cri) 184 : (1981) 2 SCR 509 : (1980) 12 UJ 830

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 326, 34
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Supreme Court08 Jan 1981Dismissed

Smt. Sooraj Devi Vs Pyare Lal and Another

Supreme Court Of India · AIR 1981 SC 736 : (1981) CriLJ 296 : (1981) 1 SCALE 46 : (1981) 1 SCC 500 : (1981) SCC(Cri) 188 : (1981) 2 SCR 485 : (1981) 13 UJ 262

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 448
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Supreme Court08 Jan 1981Allowed

Satbir Vs State of Haryana

Supreme Court Of India · AIR 1981 SC 2074 : (1981) CriLJ 1702 : (1981) 4 SCC 508 : (1981) SCC(Cri) 860

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 11(2), 114
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Supreme Court08 Jan 1981Disposed Of

State of Gujarat Vs Chamanlal Manjibhai Soni

Supreme Court Of India · AIR 1981 SC 1480 : (1981) CriLJ 1042 : (1981) GLR 468 : (1981) 22 GLR 468 : (1981) 1 SCALE 257 : (1981) 2 SCC 24 : (1981) SCC(Cri) 311 : (1981) 2 SCR 500 : (1981) 13 UJ 150

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5A
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Supreme Court08 Jan 1981Allowed

P. Kasilingam Vs P.S.G. College of Technology

Supreme Court Of India · AIR 1981 SC 789 : (1981) 42 FLR 170 : (1981) LabIC 189 : (1981) 1 LLJ 358 : (1981) 1 SCALE 38 : (1981) 1 SCC 405 : (1981) 2 SCR 490 : (1981) 13 UJ 101

Constitution of India, 1950 — Article 217(1), 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 20, 22, 39(2), 40(1), 40(3)
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Supreme Court07 Jan 1981Allowed

Natraj Studios (P) Ltd. Vs Navrang Studios and another

Supreme Court Of India · AIR 1981 SC 537(2) : (1981) 83 BOMLR 204 : (1982) 2 CompLJ 551 : (1981) 1 SCALE 62 : (1981) 1 SCC 523 : (1981) 2 SCR 466

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(3), 5(4A), 5(8), 5(8A), 5(11), 6(1), 15A, 15(1), 28, 28(1)Madhya Pradesh Accommodation Control Act, 1961 — Section 3(A)Uttar Pradesh (Temporary) Control Of Rent And Eviction Act, 1947 — Section 2(a)
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Supreme Court06 Jan 1981Allowed

Kamla Kanyalal Khushalani Vs State of Maharashtra and another

Supreme Court Of India · AIR 1981 SC 814 : (1983) 53 CompCas 23 : (1981) CriLJ 353 : (1981) 1 SCALE 253 : (1981) 1 SCC 748 : (1981) SCC(Cri) 287 : (1981) 2 SCR 459 : (1981) 13 UJ 79

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22(5), 32
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Supreme Court06 Jan 1981Dismissed

Rama Nand and Others Vs State of Himachal Pradesh

Supreme Court Of India · AIR 1981 SC 738 : (1981) CriLJ 298 : (1981) 1 SCALE 24 : (1981) 1 SCC 511 : (1981) SCC(Cri) 197 : (1981) 2 SCR 444 : (1981) 13 UJ 424

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 201, 302, 364
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Supreme Court18 Dec 1980Dismissed

State of Bihar Vs Uma Shankar Ketriwal & Others

Supreme Court Of India · AIR 1981 SC 641 : (1981) 29 BLJR 109 : (1981) CriLJ 159 : (1982) PLJR 20 : (1981) 83 PLR 194 : (1981) 1 SCC 75 : (1981) SCC(Cri) 108 : (1981) 2 SCR 402 : (1981) 13 UJ 56

Essential Commodities Act, 1955 — Section 7
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