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Supreme Court Of India judgments

59,791 judgments · page 2,634 of 2,990

Supreme Court27 Apr 1973Dismissed

Tata Iron and Steel Co. Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1973 SC 1401 : (1974) 22 BLJR 167 : (1973) 26 FLR 454 : (1973) LabIC 1117 : (1973) 2 LLJ 153 : (1974) 3 SCC 154 : (1973) 5 UJ 730

Industrial Disputes Act, 1947 — Section 10
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Supreme Court26 Apr 1973Dismissed

Ranbir and Others Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 1409 : (1973) 2 SCC 444 : (1973) SCC(Cri) 858 : (1974) 1 SCR 102

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 307, 325, 364
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Supreme Court26 Apr 1973Dismissed

Holar Vs State of Haryana

Supreme Court Of India · AIR 1973 SC 1413 : (1973) 2 SCC 430 : (1973) SCC(Cri) 826

Penal Code, 1860 (IPC) — Section 109, 417, 419, 420, 467
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Supreme Court26 Apr 1973Dismissed

Amar Singh Vs State on Haryana

Supreme Court Of India · AIR 1973 SC 2221 : (1973) CriLJ 1409 : (1974) 3 SCC 81 : (1973) SCC(Cri) 789 : (1973) 5 UJ 680

Penal Code, 1860 (IPC) — Section 149, 302, 34
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Supreme Court25 Apr 1973Allowed

Santokh Singh Vs Izhar Hussain and Another

Supreme Court Of India · AIR 1973 SC 2190 : (1974) 22 BLJR 877 : (1973) CriLJ 1176 : (1973) 2 SCC 406 : (1973) SCC(Cri) 828 : (1974) 1 SCR 78

Criminal Procedure Code, 1898 (CrPC) — Section 195(3), 435, 439, 476, 479Penal Code, 1860 (IPC) — Section 147, 149, 193, 194, 195
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Supreme Court24 Apr 1973Dismissed

Jagdev Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 1973 SC 2427 : (1973) CriLJ 1614 : (1974) 3 SCC 412 : (1973) SCC(Cri) 977 : (1973) 5 UJ 664

Penal Code, 1860 (IPC) — Section 326, 34Probation of Offenders Act, 1958 — Section 3, 4, 6
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