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Supreme Court Of India judgments

59,848 judgments · page 818 of 2,993

Supreme Court10 Dec 2012Allowed

Narain Pandey Vs Pannalal Pandey

Supreme Court Of India · (2013) 1 AWC 30 : (2013) 3 CDR 617 : (2013) 1 CHN 124 : (2013) 116 CLT 27 : (2013) 1 CTC 104 : (2013) 1 JLJR 258 : (2012) 12 JT 383 : (2013) 2 KLJ 223 : (2013) 1 LW 665 : (2013) 1 MLJ 260 : (2013) 1 OLR 795 : (2013) 1 PLJR 295 : (2013) 1 RCR(Civil) 598 :

Advocates Act, 1961 — Section 35, 35(3), 37, 38Constitution of India, 1950 — Article 19
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Supreme Court07 Dec 2012Dismissed

Ritesh Sinha Vs The State of Uttar Pradesh and Another

Supreme Court Of India · (2013) 1 AD 109 : AIR 2013 SC 1132 : (2013) AIRSCW 894 : (2013) 2 ALJ 435 : (2013) CriLJ 1301 : (2012) 12 JT 258 : (2013) MLJ(Cri) 30 : (2012) 12 SCALE 10 : (2013) 2 SCC 357

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 118, 156, 156(3), 157, 162Customs Act, 1962 — Section 135
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Supreme Court07 Dec 2012Allowed

Gurminder Singh Kang Vs Shiv Prasad Singh and Others

Supreme Court Of India · AIR 2013 SC 520 : (2013) AIRSCW 56 : (2013) 2 ALD 4 : (2013) 1 AWC 27 : (2013) 2 CHN 40 : (2013) 1 JLJR 297 : (2012) 12 JT 151 : (2013) 2 LW 46 : (2013) 1 MLJ 132 : (2013) 1 PLJR 305 : (2013) 2 RCR(Civil) 915 : (2013) 3 RCR(Criminal) 64 : (2012) 12 SCALE

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Supreme Court06 Dec 2012Allowed

Sri Bhagwan Vs State of U.P.

Supreme Court Of India · (2013) 1 ACR 343 : (2013) 1 AD 19 : (2013) 1 ALJ 497 : (2013) CriLJ 512 : (2012) 12 JT 83 : (2013) MLJ(Cri) 59 : (2013) 1 RCR(Criminal) 615 : (2012) 11 SCALE 734

Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 161, 161(2), 162(2)Evidence Act, 1872 — Section 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 326
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Supreme Court06 Dec 2012Dismissed

Akil @ Javed Vs State of NCT of Delhi

Supreme Court Of India · (2013) AIRSCW 59 : (2013) 2 AJR 246 : (2013) 1 ALD(Cri) 858 : (2013) CriLJ 571 : (2012) 195 DLT 621 : (2012) 12 JT 200 : (2013) MLJ(Cri) 73 : (2013) 1 RCR(Criminal) 530 : (2012) 11 SCALE 709 : (2013) 7 SCC 125

Arms Act, 1959 — Section 8Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 230, 231, 309, 309(1), 309(2)
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Supreme Court05 Dec 2012Disposed Of

Lakhan and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 1 AD 403 : (2013) 1 JLJ 333 : (2013) 1 MLJ(Cri) 311 : (2013) 2 RCR(Criminal) 231 : (2012) 12 SCALE 135 : (2013) 1 SCC 363

Penal Code, 1860 (IPC) — Section 147, 148, 149, 308
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