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Supreme Court Of India judgments

60,233 judgments · page 2,959 of 3,012

Supreme Court04 Dec 1958Dismissed

Narain and Others Vs The State of Punjab

Supreme Court Of India · AIR 1959 SC 484 : (1959) CriLJ 537 : (1959) 61 PLR 509 : (1959) 1 SCR 724 Supp

Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 307
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Supreme Court03 Dec 1958Allowed

Asa Ram Vs The District Board, Muzaffarnagar

Supreme Court Of India · AIR 1959 SC 480 : (1959) CriLJ 533 : (1959) 1 SCC 715 Supp : (1959) 1 SCR 715 Supp

Uttar Pradesh District Boards Act, 1922 — Section 106, 174(1), 93(3)Uttar Pradesh Town Areas Act, 1914 — Section 26
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Supreme Court24 Nov 1958Dismissed

Dau Dayal Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1959 SC 433

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 200, 202Merchandise Marks Act, 1889 — Section 13, 14, 14(1), 15
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Supreme Court24 Nov 1958Allowed

N.T. Veluswami Thevar Vs G. Raja Nainar and Others

Supreme Court Of India · AIR 1959 SC 422 : (1959) 1 SCR 623 Supp

Code Of Civil Procedure, 1908 — Section Order 41 Rule 27Constitution Of India, 1950 — Article 84, 102, 136, 173, 191, 226Representation Of The People Act, 1951 — Section 3, 4, 5, 6, 7, 7(d), 7(e), 30, 32, 33(1), 33(4), 35, 36, 36(2), 36(8), 81, 100, 100(1)(c), 100(1)(d)(i), 116A
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Supreme Court14 Nov 1958Dismissed

Alamgir and Another Vs The State of Bihar

Supreme Court Of India · AIR 1959 SC 436 : (1959) CriLJ 527 : (1959) 1 SCC 464 Supp : (1959) 1 SCR 464 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 366, 497, 498
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