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Supreme Court Of India judgments

59,791 judgments · page 2,616 of 2,990

Supreme Court19 Mar 1974Allowed

Hallu and Others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1974 SC 1936 : (1974) CriLJ 1385 : (1974) MhLj 694 : (1974) MPLJ 685 : (1974) 4 SCC 300 : (1974) SCC(Cri) 462 : (1974) 3 SCR 652

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court19 Mar 1974dismissed

State of Haryana Vs Gurdial Singh and Another

Supreme Court Of India · AIR 1974 SC 1871 : (1974) CriLJ 1286 : (1974) 4 SCC 494 : (1974) SCC(Cri) 530 : (1974) 3 SCR 657

Criminal Procedure Code, 1973 (CrPC) — Section 173, 342Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court18 Mar 1974Allowed

Naraindas Indurkhya Vs The State of Madhya Pradesh and Others

Supreme Court Of India · AIR 1974 SC 1232 : (1973) 21 BLJR 171 : (1974) MPLJ 729 : (1974) 4 SCC 788 : (1974) 3 SCR 624

Constitution of India, 1950 — Article 162, 32Madhya Pradesh Prathamik, Middle School Tatha Madhyamik Shiksha (Pathya Pustakon Sambandhi Vyavastha) Adhiniyam, 1973 — Section 4(1), 4(2), 4(3)
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Supreme Court18 Mar 1974dismissed

Naraindas Vs The Government of Madhya Pradesh and Others

Supreme Court Of India · AIR 1974 SC 1252 : (1974) CriLJ 924 : (1975) 3 SCC 31 : (1974) SCC(Cri) 727 : (1974) 6 UJ 325

Madhya Pradesh Prathamik, Middle School Tatha Madhyamik Shiksha (Pathya Pustakon Sambandhi Vyavastha) Adhiniyam, 1973 — Section 4(1)
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Supreme Court12 Mar 1974Dismissed

Barati Vs State of U. P.

Supreme Court Of India · AIR 1974 SC 839 : (1974) CriLJ 709 : (1974) 4 SCC 258 : (1974) SCC(Cri) 420 : (1974) 3 SCR 570

Criminal Procedure Code, 1973 (CrPC) — Section 417, 87, 88Penal Code, 1860 (IPC) — Section 109, 302
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