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Supreme Court Of India judgments

59,817 judgments · page 2,496 of 2,991

Supreme Court31 Jul 1979Allowed

Rohtas Vs State of Haryana and Another

Supreme Court Of India · AIR 1979 SC 1839 : (1979) CriLJ 1365 : (1980) 82 PLR 69 : (1979) 4 SCC 229 : (1979) SCC(Cri) 963 : (1980) 1 SCR 151 : (1979) 11 UJ 596

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 29B, 399, 4, 5Penal Code, 1860 (IPC) — Section 302
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Supreme Court31 Jul 1979dismissed

Parbati Debi and Others Vs Mahadeo Prasad Tibrewalla

Supreme Court Of India · AIR 1979 SC 1915 : (1979) 4 SCC 761 : (1980) 1 SCR 156 : (1979) 11 UJ 676

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7, 2(11), 47, 48, 50Limitation Act, 1908 — Article 183Limitation Act, 1963 — Article 136
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Supreme Court30 Jul 1979Dismissed

Rama Varma Bharathan Thampuram Vs State of Kerala and Others

Supreme Court Of India · AIR 1979 SC 1918 : (1979) 4 SCC 782 : (1980) 1 SCR 136 : (1979) 11 UJ 743

Constitution of India, 1950 — Article 14, 226Valiamma Thampuram Kovilakam Estate and the Palace Fund (Partition) and the Kerala Joint Hindu Family System (Abolition) Act, 1961 — Section 3, 4, 5
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Supreme Court27 Jul 1979Dismissed

S.B. Saha and Others Vs M.S. Kochar

Supreme Court Of India · AIR 1979 SC 1841

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 202Customs Act, 1962 — Section 155Imports and Exports (Control) Act, 1947 — Section 5
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Supreme Court25 Jul 1979Allowed

Syad Akbar Vs State of Karnataka

Supreme Court Of India · AIR 1979 SC 1848 : (1979) CriLJ 1374 : (1980) 1 SCC 30 : (1980) 1 SCR 95

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 114, 4, 79, 80Penal Code, 1860 (IPC) — Section 304A
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Supreme Court24 Jul 1979Dismissed

Smt. Devki alias Kala Vs State of Haryana

Supreme Court Of India · (1979) ACR 434 : AIR 1979 SC 1948 : (1979) CriLJ 1309 : (1979) 3 SCC 760 : (1979) SCC(Cri) 861 : (1980) 1 SCR 91 : (1979) 11 UJ 594

Probation of Offenders Act, 1958 — Section 4
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