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Supreme Court Of India judgments

59,848 judgments · page 519 of 2,993

Supreme Court03 May 2017Disposed Of

Sama Aruna Vs State of Telangana

Supreme Court Of India · 2017 AIR(SCW) 2662 : AIR 2017 SC 2662 : (2017) 3 RCRCriminal 1 : (2017) 3 RecentApexJudgments(RAJ) 686 : (2017) 4 SCR 52 : (2018) 12 SCC 150 : (2017) 6 JT 345 : (2017) 6 Scale 327

Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - Section 3(2)
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Supreme Court02 May 2017Dismissed

State of Uttar Pradesh Vs Sunil

Supreme Court Of India · 2017 AIR(SCW) 2150 : AIR 2017 SC 2150 : (2017) 4 AllLJ 99 : (2017) AllSCRCrl 894 : (2017) 2 Crimes 377 : (2017) 2 JLJR 376 : (2017) 5 JT 4 : (2017) 2 LawHeraldSC 865 : (2017) 67 OrissaCriR 457 : (2017) 2 RCRCriminal 925 : (2017) 3 RecentApexJudgments(RAJ)

Evidence Act, 1872 - Section 25, Section 26Penal Code, 1860 (IPC) - Section 302, Section 34
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Supreme Court02 May 2017Allowed

Chilamkurti Bala Subrahmanyam Vs Samanthapudi Vijaya Lakshmi

Supreme Court Of India · 2017 AIR(SCW) 2443 : AIR 2017 SC 2443 : (2017) AllSCR 1080 : (2017) 3 ALT 55 : (2017) 2 ARC 220 : (2017) DNJ 432 : (2017) 2 JLJR 371 : (2017) 5 JT 88 : (2017) 2 LawHeraldSC 987 : (2017) 3 RCRCivil 179 : (2017) 3 RecentApexJudgments(RAJ) 180 : (2017) 5 Sca

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 64, Order 21 Rule 68, Order 21 Rule 90 (e)
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Supreme Court01 May 2017Dismissed

Jasveer Singh Vs State of Uttar Pradesh

Supreme Court Of India · (2017) AllSCR 1189 : (2017) 5 JT 77 : (2017) 2 LawHeraldSC 1045 : (2017) 3 RecentApexJudgments(RAJ) 191 : (2017) 5 Scale 485 : (2017) 3 SCR 921 : (2017) 6 SCC 787

Land Acquisition Act, 1894 — Section 4, Section 6
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Supreme Court01 May 2017Dismissed

Poonnamma Jagadamma Vs Narayanan Nair

Supreme Court Of India · 2017 AIR(SCW) 2358 : AIR 2017 SC 2358 : (2017) 2 ARC 214 : (2017) 5 JT 14 : (2017) 3 RecentApexJudgments(RAJ) 593 : (2017) 5 Scale 479 : (2017) 6 SCC 778

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Supreme Court01 May 2017Allowed

Arun Kumar Vs State of Bihar

Supreme Court Of India · 2017 AIR(SCW) 2389 : AIR 2017 SC 2389 : (2017) AllSCRCrl 900 : (2017) 2 BLJud 237 : (2017) CriLR 503 : (2017) 2 JLJR 365 : (2017) 5 JT 11 : (2017) 2 LawHeraldSC 870 : (2017) 2 MLJCriminal 636 : (2017) 3 RecentApexJudgments(RAJ) 586 : (2017) 6 Scale 173 :

Criminal Procedure Code, 1973 (CrPC) - Section 372Penal Code, 1860 (IPC) - Section 201, Section 302, Section 307, Section 34
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Supreme Court01 May 2017Disposed Of

Suraz India Trust Vs Union of India

Supreme Court Of India · (2017) SCR 1 : (2017) 7 Scale 101

Constitution of India, 1950 — Article 124(4)Criminal Procedure (Amendment) Act, 1923 — Section 128, Section 47Judges (Inquiry) Act, 1968 — Section 3
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