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Supreme Court Of India judgments

59,791 judgments · page 2,607 of 2,990

Supreme Court01 Oct 1974Allowed

Smt. Satya Vs Shri Teja Singh

Supreme Court Of India · AIR 1975 SC 105 : (1975) CriLJ 52 : (1975) 1 SCC 120 : (1975) 2 SCR 197

Civil Procedure Code, 1908 (CPC) — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 13Evidence Act, 1872 — Section 41, 44
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Supreme Court30 Sept 1974Dismissed

Nachhittar Singh Vs The State of Punjab

Supreme Court Of India · AIR 1975 SC 118 : (1975) CriLJ 66 : (1975) 3 SCC 266 : (1974) SCC(Cri) 874

Constitution of India, 1950 — Article 134, 136Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court24 Sept 1974Dismissed

Bolani Ores Ltd.

Supreme Court Of India · AIR 1975 SC 17 : (1974) 2 SCC 777 : (1975) 2 SCR 138

Constitution Of India, 1950 — Article 226, 301Motor Vehicles Act, 1939 — Section 2, 2(1), 2(18), 2(24), 2(25), 3, 4, 5, 6, 7, 8, 22, 42(1), 47(1), 55(f), 71(2), 74, 75(1), 77(3)Bihar And Orissa Motor Vehicles Taxation Act, 1930 — Section 2(c), 2(j), 6, 6B, 7, 9A
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Supreme Court18 Sept 1974dismissed

M.A. Rasheed and Others Vs The State of Kerala

Supreme Court Of India · AIR 1974 SC 2249 : (1974) 2 SCC 687 : (1975) 2 SCR 93 : (1974) 6 UJ 611

Constitution of India, 1950 — Article 14, 301, 302, 32Defence of India Act, 1971 — Section 3(2)(21), 38Defence of India Rules, 1971 — Rule 114, 114(2)
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Supreme Court16 Sept 1974dismissed

Daktar Mudi Vs State of West Bengal

Supreme Court Of India · AIR 1974 SC 2086 : (1974) CriLJ 1389 : (1975) 3 SCC 301 : (1974) SCC(Cri) 909 : (1975) 2 SCR 61

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 110, 118Penal Code, 1860 (IPC) — Section 379
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