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Supreme Court Of India judgments

59,780 judgments · page 2,775 of 2,989

Supreme Court12 Mar 1968Partly Allowed

Mohd. Usman Vs State of Bihar

Supreme Court Of India · AIR 1968 SC 1273 : (1969) 17 BLJR 162 : (1968) CriLJ 1475 : (1968) 1 PLJR 29 : (1968) 3 SCR 428

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 304
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Supreme Court08 Mar 1968Dismissed

Tukaram G. Gaokar Vs R.N. Shukla and Ors

Supreme Court Of India · AIR 1968 SC 1050 : (1968) 70 BOMLR 718 : (1968) CriLJ 1234 : (1968) MhLj 703 : (1968) MPLJ 719 : (1968) 3 SCR 422

Criminal Procedure Code, 1898 (CrPC) — Section 144Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 120
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Supreme Court05 Mar 1968Allowed

Bhupendra Singh Vs The State of Punjab

Supreme Court Of India · AIR 1968 SC 1438 : (1969) CriLJ 6 : (1968) 3 SCR 404

Criminal Procedure Code, 1898 (CrPC) — Section 342, 374, 375, 376, 423Penal Code, 1860 (IPC) — Section 302, 304, 34
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Supreme Court04 Mar 1968Dismissed

Nagar Mahapalika Varanasi Vs Durga Das Bhattacharya & Ors

Supreme Court Of India · AIR 1968 SC 1119 : (1968) 3 SCR 374 : (2021) 11 SCC 209

Constitution of India, 1950 — Article 110Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 76(1)Uttar Pradesh Municipalities (Amendment) Act, 1961 — Section 298
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Supreme Court04 Mar 1968Allowed

State of Mysore and Anr Vs Syed Mahmood and Ors

Supreme Court Of India · AIR 1968 SC 1113 : (1968) LabIC 1291 : (1970) 1 LLJ 370 : (1968) 3 SCR 363

Bombay Civil Services Rules, 1959 — Rule 50Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 4(3)
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Supreme Court01 Mar 1968Dismissed

Ram Charan & Ors Vs State of U.P.

Supreme Court Of India · AIR 1968 SC 1270 : (1968) 16 BLJR 838 : (1968) CriLJ 1473 : (1968) 3 SCR 354

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court22 Feb 1968Dismissed

Tarak Nath Ghosh Vs State of Bihar and Ors

Supreme Court Of India · AIR 1968 SC 1372 : (1968) LabIC 1514 : (1968) 3 SCR 224

Constitution Of India, 1950 — Section 312(1), 312(2), 314All-India Services (Discipline And Appeal) Rules, 1955 — Rule 4, 5Civil Services (Classification, Control And Appeal) Rules, 1930 — Rule 55
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Supreme Court22 Feb 1968Dismissed

Amolak Chand Vs Raghuveer Singh

Supreme Court Of India · AIR 1968 SC 1203 : (1968) 16 BLJR 779 : (1968) JLJ 874 : (1968) MhLj 706 : (1968) MPLJ 722 : (1968) 3 SCR 246

Parliamentary Elections Rules — Rule 4, 8(2)Representation of the People Act, 1950 — Section 16Representation of the People Act, 1951 — Section 100, 116, 30, 31, 33
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