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Supreme Court Of India judgments

59,783 judgments · page 2,725 of 2,990

Supreme Court10 Mar 1970Dismissed

The State of U.P. Vs K.K. Gupta

Supreme Court Of India · AIR 1970 SC 1279 : (1970) CriLJ 1142 : (1970) 3 SCC 4

Criminal Procedure Code, 1898 (CrPC) — Section 561Evidence Act, 1872 — Section 124Penal Code, 1860 (IPC) — Section 16, 161
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Supreme Court10 Mar 1970Dismissed

S.N. Sharma Vs Bipen Kumar Tiwari and Ors

Supreme Court Of India · AIR 1970 SC 786 : (1970) 2 AnWR 81 : (1971) 19 BLJR 49 : (1970) CriLJ 764 : (1970) 1 SCC 653 : (1970) 1 SCC(Cri) 258 : (1970) 3 SCR 946

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(1), 156(2), 156(3), 157
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Supreme Court09 Mar 1970Dismissed

P. Sirajuddin, etc. Vs State of Madras, etc.

Supreme Court Of India · AIR 1971 SC 520 : (1971) 2 AnWR 97 : (1971) CriLJ 523 : (1971) 2 MLJ 97 : (1970) 1 SCC 595 : (1970) 3 SCR 931

Criminal Procedure Code, 1898 (CrPC) — Section 154, 160, 161, 161(3), 162Evidence Act, 1872 — Section 24, 27, 32(1)Penal Code, 1860 (IPC) — Section 120B, 161, 165, 409
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Supreme Court06 Mar 1970Dismissed

Chaman Lal Vs The State of Punjab

Supreme Court Of India · AIR 1970 SC 1372 : (1970) CriLJ 1266 : (1970) 1 SCC 590 : (1970) 1 SCC(Cri) 253 : (1970) 3 SCR 913

Penal Code, 1860 (IPC) — Section 499, 500
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Supreme Court05 Mar 1970Dismissed

B.C. Kame Vs Nemi Chand Jain

Supreme Court Of India · AIR 1970 SC 981 : (1970) JLJ 703 : (1970) MPLJ 544 : (1970) 3 SCC 281

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13(1), 13(5), 13(6)
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