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Supreme Court Of India judgments

59,848 judgments · page 832 of 2,993

Supreme Court14 Sept 2012Dismissed

Dr. Sunil Clifford Daniel Vs State of Punjab

Supreme Court Of India · (2012) 3 ACR 3155 : (2013) AIRSCW 131 : (2012) AIRSCW 5180 : (2012) CriLJ 4657 : (2012) 8 JT 639 : (2012) 8 SCALE 670 : (2012) 11 SCC 205 : (2012) 6 Supreme 630 : (2012) 2 UC 2151

Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 162(2), 311, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364
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Supreme Court14 Sept 2012Allowed

State of Gujarat and Others Vs Arvindkumar T. Tiwari and Another

Supreme Court Of India · AIR 2012 SC 3281 : (2012) AIRSCW 5131 : (2012) 4 KLJ 98 : (2013) 1 MhLj 555 : (2013) MPLJ 256 : (2012) 8 SCALE 664 : (2012) 9 SCC 545 : (2013) 1 SCT 117 : (2013) 2 SLJ 11 : (2012) 6 Supreme 705 : (2013) 1 WBLR 81

Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court13 Sept 2012Dismissed

Ashwani Kumar Saxena Vs State of M.P.

Supreme Court Of India · AIR 2013 SC 553 : (2012) AIRSCW 5377 : (2013) 1 ALT(Cri) 398 : (2012) BomCR(Cri) 319 : (2012) CriLJ 4731 : (2013) 1 JLJ 69 : (2013) 1 JLJR 182 : (2012) 10 JT 529 : (2013) 1 LW(Cri) 190 : (2013) 1 MPHT 109 : (2013) 1 MPJR 65 : (2013) 1 PLJR 156 : (2012) 9

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 2, 313Evidence Act, 1872 — Section 35
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Supreme Court13 Sept 2012Dismissed

Amit Kapoor Vs Ramesh Chander and Another

Supreme Court Of India · (2013) ACR 258 : (2012) 4 JCC 2885 : (2012) 9 JT 329 : (2012) 9 JT 312 : (2012) 9 SCALE 58 : (2012) 9 SCC 460 : (2012) 2 UC 2124 : (2013) 1 WLN 34

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 226, 227, 228, 313Penal Code, 1860 (IPC) — Section 107, 108, 109, 304, 306
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Supreme Court13 Sept 2012Dismissed

Namit Sharma Vs Union of India (UOI)

Supreme Court Of India · (2013) 1 ABR 10 : (2013) 1 AKR 57 : (2013) 1 AWC 701 : (2012) 6 BomCR 380 : (2012) 9 JT 209 : (2012) 9 JT 166 : (2013) 2 LW 1 : (2012) 4 RCR(Civil) 903 : (2012) 8 SCALE 593 : (2013) 1 SCC 745

Civil Procedure Code, 1908 (CPC) — Section 128(2)Constitution of India, 1950 — Article 13, 14, 141, 143, 16Evidence Act, 1872 — Section 74, 75, 76, 77, 78
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Supreme Court13 Sept 2012Dismissed

Kuria and Another Vs State of Rajasthan

Supreme Court Of India · (2013) ACR 161 : AIR 2013 SC 1085 : (2012) AIRSCW 5259 : (2012) CriLJ 4707 : (2012) 4 JCC 2644 : (2012) 9 JT 296 : (2013) 2 RCR(Criminal) 108 : (2012) 9 SCALE 42 : (2012) 10 SCC 433

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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Supreme Court13 Sept 2012Dismissed

Gajoo Vs State of Uttarakhand

Supreme Court Of India · (2012) 3 ACR 3133 : (2013) CriLJ 88 : (2012) 4 JCC 2658 : (2012) 9 JT 10 : (2012) 4 RCR(Criminal) 921 : (2012) 9 SCALE 32 : (2012) 9 SCC 532 : (2012) 2 UC 2142

Criminal Procedure Code, 1973 (CrPC) — Section 172(3)Penal Code, 1860 (IPC) — Section 302
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Supreme Court12 Sept 2012Disposed Of

Kunal Majumdar Vs State of Rajasthan

Supreme Court Of India · (2013) ACR 117 : (2013) 1 CALLT 1 : (2012) CriLJ 4635 : (2012) 4 JLJR 389 : (2012) 8 JT 586 : (2012) 4 RLW 3333 : (2012) 8 SCALE 641 : (2012) 9 SCC 320 : (2012) 2 UC 2103

Criminal Procedure Code, 1973 (CrPC) — Section 361, 366, 366(1), 367, 368Penal Code, 1860 (IPC) — Section 302, 376, 511
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Supreme Court12 Sept 2012Dismissed

Darbara Singh Vs State of Punjab

Supreme Court Of India · (2012) 3 ACR 3127 : AIR 2013 SC 840 : (2012) AIRSCW 5301 : (2012) CriLJ 4757 : (2012) 8 JT 530 : (2012) 8 SCALE 649 : (2012) 10 SCC 476 : (2012) 6 Supreme 584 : (2012) 3 UC 1875

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 464, 465Penal Code, 1860 (IPC) — Section 302, 34
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