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Supreme Court Of India judgments

60,243 judgments · page 2,949 of 3,013

Supreme Court28 Oct 1959dismissed

Union of India (UOI) Vs Amar Singh

Supreme Court Of India · AIR 1960 SC 233 : (1960) 2 SCR 75

Contract Act, 1872 — Section 148, 151, 152, 161, 194Limitation Act, 1963 — Article 30, 31, 19, 19Railways Act, 1890 — Section 77, 80
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Supreme Court27 Oct 1959Allowed

Nikhil Ranjan Ghosh Vs The State of West Bengal

Supreme Court Of India · AIR 1960 SC 239 : (1960) CriLJ 289 : (1960) 2 SCR 58

Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 403, 439Penal Code, 1860 (IPC) — Section 120
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Supreme Court14 Oct 1959dismissed

The State of Rajasthan Vs Rehman

Supreme Court Of India · AIR 1960 SC 210 : (1960) 26 CLT 173 : (1960) CriLJ 286 : (1978) 2 ELT 294 : (1960) 1 SCR 991

Central Excise Rules, 1944 — Rule 201Central Excises and Salt Act, 1944 — Section 14Criminal Procedure Code, 1898 (CrPC) — Section 100, 101, 102, 103, 153
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Supreme Court12 Oct 1959Dismissed

M. Narasimhachar Vs The State of Mysore

Supreme Court Of India · AIR 1960 SC 247 : (1960) 1 LLJ 798 : (1960) 1 SCR 981

Constitution of India, 1950 — Article 311(2)Mysore Service Regulations — Article 216, 294, 297, 302, 2
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Supreme Court07 Oct 1959Allowed

B.K. Pal Chaudhry Vs The State of Assam

Supreme Court Of India · AIR 1960 SC 133 : (1960) 2 AnWR 69 : (1960) CriLJ 174 : (1960) 2 MLJ 69 : (1960) 1 SCR 945

Criminal Procedure Code, 1898 (CrPC) — Section 476, 479, 479Penal Code, 1860 (IPC) — Section 193, 376
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Supreme Court06 Oct 1959Dismissed

Romesh Chandra Arora Vs The State

Supreme Court Of India · AIR 1960 SC 154 : (1960) 26 CLT 225 : (1960) CriLJ 177 : (1960) 1 SCR 924

Criminal Procedure Code, 1898 (CrPC) — Section 423, 423(1)Penal Code, 1860 (IPC) — Section 383, 384, 503, 506, 511
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