Subrat Kumar Behera Vs State Of Odisha (Vig.)
the Indian Penal Code (in short the IPC) and Section 3-B of the Forest Conservation Act (in short FC
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Nancy Gill Vs State Represented By: Govt Of Nct Of Delhi
Ajja Binti Kifli is going to meet with the top leadership of the country and thus Nancy Gill, Vicky Gilland
Emperor Vs Basant Lal and Another
@mdashThis is an appeal by the Provincial Government against a finding of acquittal recorded by a Bench
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Mohammed Nizam @ Iqbal Hidayat Iqbal Ansari Vs State of Maharashtra
The appellant herein is convicted for offence punishable under Section 392 of the Indian Penal Code and
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Gurnam Singh Vs State
@mdashThe prosecution case, in brief, is that burglary was committed in the house of P. W.
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Virender Vs State
@mdashThis is an appeal filed under Section 374 of the Code of Criminal Procedure, 1973 (hereinafter
Radhyasham Prasad Vs State of West Bengal
@mdashThis is an appeal arising out of the judgement and order of conviction dated 29th June, 1989 passed
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Banarsi @ Panha Vs State of Madhya Pradesh
It is an appeal against the finding of holding the accused appellant guilty for committing an offence
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Mangobinda Sahu and Others Vs Satya Niranjan Chakraverty and Others
@mdashThe plaintiff is the zamindar of considerable properties including mauza Palasthali.
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