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Supreme Court Of India judgments

59,799 judgments · page 2,577 of 2,990

Supreme Court20 Nov 1975Dismissed

S.K. Bhate and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1976 SC 363 : (1976) 32 FLR 39 : (1976) LabIC 290 : (1976) 1 SCC 369 : (1976) 2 SCR 758 : (1976) 8 UJ 45

Constitution of India, 1950 — Article 16, 32Ordnance Factories (Recruitment and Conditions of Services of Class III Personnel) Rules, 1956 — Rule 10(1), 10(2), 10(3), 10(4), 8
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Supreme Court20 Nov 1975dismissed

Munnu Raja and Another Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 1976 SC 2199 : (1976) CriLJ 1718 : (1976) JLJ 599 : (1976) 3 SCC 104 : (1976) SCC(Cri) 376 : (1976) 2 SCR 764 : (1976) 8 UJ 154

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court19 Nov 1975dismissed

Khemraj Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1976 SC 173 : (1976) CriLJ 192 : (1976) 1 SCC 385 : (1976) SCC(Cri) 3 : (1976) 2 SCR 753 : (1976) 8 UJ 74

Criminal Procedure Code, 1973 (CrPC) — Section 378, 417, 417(1), 417(2), 484(1)Penal Code, 1860 (IPC) — Section 182, 420, 465, 471
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Supreme Court19 Nov 1975dismissed

Ram Kishan Vs The State of Punjab

Supreme Court Of India · AIR 1977 SC 820 : (1977) CriLJ 603 : (1976) 4 SCC 337 : (1976) SCC(Cri) 619

Criminal Procedure Code, 1973 (CrPC) — Section 107, 342Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court19 Nov 1975Allowed

Karnal Singh Uttam Singh Vs State of Maharashtra

Supreme Court Of India · AIR 1976 SC 1097 : (1976) CriLJ 842 : (1976) 1 SCC 882 : (1976) SCC(Cri) 204 : (1976) 2 SCR 747 : (1976) 8 UJ 56

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 114, 408, 411
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Supreme Court17 Nov 1975Allowed

T.R. Sharma Vs Prithvi Singh and Others

Supreme Court Of India · AIR 1976 SC 367 : (1976) LabIC 294 : (1976) 1 SCC 226 : (1976) 2 SCR 716 : (1976) 8 UJ 11

Haryana Agricultural Services Class II Rules, 1947 — Rule 7Punjab Civil Services Rules — Rule 3.12, 3.13, 3.14, 3.15, 8.21
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Supreme Court13 Nov 1975Dismissed

Shamu Balu Chaugule Vs State of Maharashtra

Supreme Court Of India · AIR 1976 SC 557 : (1976) CriLJ 492 : (1976) 1 SCC 438 : (1976) SCC(Cri) 56 : (1976) 8 UJ 97

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
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Supreme Court12 Nov 1975Allowed

Karunakaran Vs State of Tamil Nadu

Supreme Court Of India · AIR 1976 SC 383 : (1976) CriLJ 331 : (1976) 1 SCC 434 : (1976) SCC(Cri) 52 : (1976) 2 SCR 708

Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
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Supreme Court12 Nov 1975Dismissed

A.B. Abdul Kadir and Others Vs State of Kerala

Supreme Court Of India · AIR 1976 SC 182 : (1976) 3 SCC 219 : (1976) 2 SCR 690

Central Excises and Salt Act, 1944 — Section 11, 11(1), 11(2)Constitution of India, 1950 — Article 14, 19, 255, 301, 302Finance Act, 1950 — Section 13(2)
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