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Supreme Court Of India judgments

59,784 judgments · page 2,711 of 2,990

Supreme Court12 Oct 1970Dismissed

State of Gujarat & Anr Vs Acharya D. Pandey & Ors

Supreme Court Of India · AIR 1971 SC 866 : (1971) CriLJ 760 : (1971) MhLj 629 : (1970) 3 SCC 183 : (1971) SCC(Cri) 1 : (1971) 2 SCR 557 : (1971) 3 UJ 16

Bombay Public Trusts Act, 1950 — Section 35(1)Criminal Procedure Code, 1898 (CrPC) — Section 342
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Supreme Court30 Sept 1970Disposed Of

D.C. Nanjappa Vs State of Mysore

Supreme Court Of India · (1970) 3 SCC 193 : (1971) SCC(Cri) 11

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 24, 25Penal Code, 1860 (IPC) — Section 409, 467
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Supreme Court30 Sept 1970Allowed

Rajnikant Vs State of Maharashtra

Supreme Court Of India · (1972) MPLJ 585 : (1970) 2 SCC 866 : (1970) 1 SCC(Cri) 575 : (1971) 2 SCR 529

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 288, 342, 410Penal Code, 1860 (IPC) — Section 307, 324, 326
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Supreme Court25 Sept 1970dismissed

Bansidhar Shankarlal Vs Mohd. Ibrahim & Anr

Supreme Court Of India · AIR 1971 SC 1292 : (1971) 41 CompCas 21 : (1970) 3 SCC 900 : (1971) 2 SCR 476

Companies (Amendment) Act, 1956 — Section 446Companies Act, 1913 — Section 171, 179, 179(1)Constitution of India, 1950 — Article 133(1)
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