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Supreme Court Of India judgments

60,233 judgments · page 2,985 of 3,012

Supreme Court01 Mar 1955Allowed

Suraj Pal Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1955 SC 419 : (1955) 3 BLJR 362 : (1955) CriLJ 1004 : (1955) 1 SCR 1332

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 226, 302
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Supreme Court28 Feb 1955Allowed

Amrik Singh Vs The State of Pepsu

Supreme Court Of India · AIR 1955 SC 309 : (1955) CriLJ 865 : (1955) 1 SCR 1302

Criminal Procedure Code, 1898 (CrPC) — Section 120Penal Code, 1860 (IPC) — Section 409, 465, 477
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Supreme Court22 Feb 1955Allowed

Smt. Ramdevi Vs State of Uttar Pradesh

Supreme Court Of India · (1955) 02 SC CK 0010

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 361, 366, 368
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Supreme Court11 Feb 1955Dismissed

Ram Narain Vs State of Punjab

Supreme Court Of India · AIR 1955 SC 322 : (1955) CriLJ 871

Constitution of India, 1950 — Article 134East Punjab National Volunteer Corps Act, 1947 — Section 5(2)Penal Code, 1860 (IPC) — Section 467, 471
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Supreme Court10 Feb 1955Allowed

The State of Bihar Vs Kumar Amar Singh and Others

Supreme Court Of India · AIR 1955 SC 282 : (1955) 3 BLJR 278 : (1955) 1 SCR 1259

Bihar Administration of Evacuee Property Ordinance, 1949 — Section 5Constitution of India, 1950 — Article 226Permit System Rules, 1949 — Rule 10, 29
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Supreme Court25 Jan 1955Allowed

Nanak Chand Vs The State of Punjab

Supreme Court Of India · AIR 1955 SC 274 : (1955) CriLJ 721 : (1955) 1 SCR 1201

Indian Penal Code, 1860 — Section 34, 40, 114, 141, 148, 149, 150, 193, 195, 196, 197, 200, 302, 323, 325, 326, 471Code of Criminal Procedure, 1973 — Section 232, 233, 234, 235, 236, 237, 238, 239Code Of Criminal Procedure, 1898 — Section 535, 537
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