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Supreme Court Of India judgments

59,822 judgments · page 2,473 of 2,992

Supreme Court30 Jul 1980

State of Gujarat & ors Vs Raman Lal Keshav Lal & ors Mathuradas Mohanlal Kedia and Others Vs S.D. Munshaw and Others

Supreme Court Of India · AIR 1981 SC 53 : (1980) LabIC 1167 : (1983) 1 SCALE 66(1) : (1980) 4 SCC 653 : (1981) 1 SCR 144 : (1980) 12 UJ 817

Constitution Of India, 1950 — Article 12, 14, 32, 40, 136, 162, 226, 309, 310, 311Gujarat Panchayats Act, 1961 — Section 9, 102, 122, 123(2)(c), 142, 143, 143(2)(c), 149, 155, 157, 157(1), 157(2), 158, 203, 203(1), 203(2), 203(2A), 203(3), 203(4), 203(4)(a), 204, 205, 206, 207, 208, 209, 210, 211, 212, 213, 308, 309, 325, 326Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 239
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Supreme Court29 Jul 1980dismissed

Municipal Council, Ratlam Vs Virdi chand

Supreme Court Of India · AIR 1980 SC 1622 : (1980) CriLJ 1075 : (1980) 4 SCC 162 : (1980) SCC(Cri) 933 : (1981) 1 SCR 97

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 141Penal Code, 1860 (IPC) — Section 188
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Supreme Court28 Jul 1980Allowed

Rajpati Vs Bachan & anr

Supreme Court Of India · (1980) ACR 444 : AIR 1981 SC 18 : (1981) 83 BOMLR 71 : (1980) CriLJ 1276 : (1980) 4 SCC 116 : (1980) SCC(Cri) 927 : (1981) 1 SCR 92 : (1980) 12 UJ 918

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 145(6), 482
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Supreme Court23 Jul 1980Dismissed

Thammanna Vs K. Veera Reddy & ORS

Supreme Court Of India · AIR 1981 SC 116 : (1980) 4 SCC 62 : (1981) 1 SCR 73 : (1980) 12 UJ 760

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), 96(1)Representation of the People Act, 1950 — Section 11, 9A
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