A |
|
Abhyanand Misra v. State of Bihar, MANU/SC/0124/1961 : AIR 1961 SC 1698: (1962) 1 SCJ 183 |
43, 155, 156 |
Addepnlli Setti Babu v. State of Andhra Pradesh, 1994 Cr LJ 1420 (AP) |
135 |
Allu v. Emperor, AIR 1925 Lah 512 |
87 |
Aloka Dey v. Mrinal Kanti Dey, MANU/WB/0088/1973 : AIR 1973 Cal 393 |
129 |
Amjad Khan v. State, MANU/SC/0032/1952 : AIR 1952 SC 165 |
21 |
Annie Besant v. Advocate-General of Madras, AIR 1919 PC 31: ILR 43 Mad 146 |
38 |
Anwarul Haq v. State of Uttar Pradesh, MANU/SC/0332/2005 : AIR 2005 SC 2382 |
78 |
Aruna Ramchandra Shanbaug v. Union of India, MANU/SC/0176/2011 : AIR 2011 SC 1290 |
42 |
Arusami Gaundan (in re:), MANU/TN/0185/1959 : AIR 1959 Mad 274 |
87 |
Ashiruddin Ahmed v. King, AIR 1949 Cal 182 |
10 |
B |
|
B.A. Umesh v. Registrar General, High Court of Karnataka, MANU/SC/0082/2011 : AIR 2011 SC 1000 |
101 |
Bachan Singh v. State of Punjab, MANU/SC/0055/1982 : AIR 1980 SC 898 |
56, 67 |
Bala Chandra v. State of Maharashtra, MANU/SC/0042/1968 : AIR 1968 SC 1319 |
71 |
Balbir Singh Balwant Singh v. State of Punjab, MANU/SC/0385/1995 : AIR 1995 SC 1956 :1959 Cr LJ 901 (SC) |
27, 60 |
Baljit Singh e. State of Uttar Pradesh, MANU/SC/0093/1976 : AIR 1976 SC 2273 |
18 |
Basant Rai's case, (1896) PR N 12 of 1896 |
155 |
Basdev v. State of Pepsu, MANU/SC/0027/1956 : AIR 1956 SC 488 |
12 |
Bhagwan Maharaj v. State of Andhra Pradesh, MANU/SC/0402/1999 : AIR 1999 SC 2332 |
114 |
Bhaja Pradhan v. State of Orissa, 1976 Cr L] 1347 |
18 |
Bhupinder Sharma v. State of Himachal Pradesh, MANU/SC/0825/2003 : (2003) 8 SCC 551 |
145 |
Bimbadhar Pradhan v. State of Orissa, MANU/SC/0024/1956 : AIR 1956 SC 469 |
32 |
Biran Singh v. State of Bihar, MANU/SC/0112/1974 : AIR 1975 SC 87 |
16 |
Blyth e. Birmingham Waterworks Company, (1856) 11 Ex Ch 781 |
71 |
Bodhisattwa Gautam v. Subhra Chakraborty, MANU/SC/0245/1996 : (1996) 1 SCC 490: AIR 1996 SC 922 |
142 |
Boora Singh v. State of Uttar Pradesh, 1992 Cr LJ 2294 |
125 |
C |
|
Challoor Mankkal Narayan Ituravi v. State of Travancore & Cochin, MANU/SC/0091/1952 : AIR 1953 SC 478 |
108 |
Chandra Bihari Gautam v. State of Bihar, MANU/SC/0322/2002 : (2002) 9 SCC 208: AIR 2002 SC 1836 |
34 |
Cherubin Gregory v. State of Bihar, MANU/SC/0080/1963 : AIR 1964 SC 205 |
73, 152 |
Chirangi v. State, MANU/NA/0110/1952 : AIR 1952 Nag 282 |
9 |
Chirra Shivraj v. State of Andhra Pradesh, MANU/SC/0992/2010 : AIR 2011 SC 604 |
67 |
D |
|
Dasrath Paswan v. State of Bihar, MANU/BH/0071/1958 : AIR 1958 Pat 190 |
66 |
Datta Gem v. State of Maharashtra, MANU/SC/0102/1973 : AIR 1974 SC 387 |
58 |
Dayabhai Chhagabhai Thakkar v. State of Gujarat, MANU/SC/0068/1964 : AIR 1964 SC 1563 |
10 |
Dayal Das v. State of Rajasthan, MANU/SC/0326/2011 : AIR 2011 SC 1361 |
69 |
Deo Narain v. State of Uttar Pradesh, 1973 Cr LJ 677 (SC) |
20 |
Devassia Joseph v. State of Kerala, 1982 Cr LJ 714 |
102 |
Dhirajbhai Gorakhbhai Nayak v. State of Gujarat, MANU/SC/0500/2003 : (2003) 9 SCC 322 |
64 |
Dominic Varkey v. State of Kerala, MANU/SC/0101/1971 : AIR 1971 SC 1208 |
15 |
Dukhi Singh v. State, MANU/UP/0109/1955 : AIR 1955 All 379 |
62 |
E |
|
Edware, (1943) 1 Cox 32 |
100 |
Emperor v. Bimal Charan Roy, (1913) ILR 35 All 361 |
109 |
Emperor v. Chatur Nath, 1919 (21) Bom LR 1101 |
149 |
Emperor v. Dwarka Poonja, (1912) 14 Bom LR 146 |
41 |
Emperor v. Ganesh Dooley, (1879) ILR 5 Cal 351 |
151 |
Emperor v. Ram Chand, (1933) ILR 55 All 117 |
104 |
Emperor v. Mulia, AIR 1919 All 376 |
41 |
Empress v. Sham Singh, 1884 Punj Re (Cr) No. 36, p. 63 |
105 |
F |
|
Fatti (Mst.) v. Emperor, (1911) 12 Cr LJ 211 |
86 |
G |
|
G. Misra v. State of Orissa, AIR 1975 Ori 1978 |
133 |
Gajadhar v. State, 1971 Cr LJ 1361 (UP) |
95 |
Gajanand v. State of Uttar Pradesh, MANU/SC/0173/1954 : AIR 1954 SC 695 |
30 |
Ghasi Ram v. State of Bhopal, AIR 1952 Bhopal 25 |
53 |
Ghure v. State of Rajasthan, MANU/SC/0706/2011 : AIR 2011 SC 2268 |
104 |
Ginden v. Balelal, MANU/MP/0024/1976 : AIR 1976 MP 83 |
129 |
Girja Shankar v. State of Madhya Pradesh, 1989 Cr LJ 242 |
129 |
Gopal v. State of M.P., MANU/SC/0648/2011 : AIR 2011 SC 2325 |
78 |
Gurdatta Mal v. State of Uttar Pradesh, MANU/SC/0332/1964 : AIR 1965 SC 257 |
20 |
Gurdial Singh v. State of Punjab, MANU/SC/0074/2011 : AIR 2011 SC 840 |
68 |
H |
|
Harbans Singh v. State of Haryana, MANU/SC/0170/2005 : AIR 2005 SC 2989 |
25 |
Harpal Singh v. State of Himachal Pradesh, MANU/SC/0130/1980 : AIR 1981 SC 361 |
136 |
Hridaya Ranjan Prasad Verma v. State of Bihar, MANU/SC/0223/2000 : (2000) 4 SCC 168 |
117 |
Hushrut Sheikh, (1866) 5 WR (Cr) 85 |
100 |
Hyderabad State v. Beerappa, AIR 1951 Hyd 91 |
98 |
J |
|
Jagdish Chani v. State (Delhi), (1974) 1 SCR 204 |
74 |
Jagdish Pd. Sharma v. State, 1995 Cr LJ 2501 (Del) |
136 |
Jageshwar's case, 1923 24 Cr LJ 789 |
149 |
Jagga Singh v. State of Punjab, MANU/SC/0097/2011 : AIR 2011 SC 960 |
79 |
Jagjit Singh v. State of Punjab, MANU/SC/0044/2005 : AIR 2005 SC 913 |
136 |
Jai Bhagwan v. State of Haryana, 1999 Cr LJ 1634 (SC) |
26 |
Jaikrishandas Manohardas Desai v. State of Bombay, MANU/SC/0084/1960 : AIR 1960 SC 889 |
112 |
Jairani Devi v. Krishna Kumar, 1985 Cr LJ 64 (All) |
108 |
Jamuna Das v. State, MANU/MP/0036/1963 : AIR 1963 MP 106 |
100 |
jashanmal Jhamatmal v. Brahmanand Sarupananda, AIR 1944 Sind 19 |
75, 76 |
Jassa Singh v. State of Haryana, MANU/SC/0008/2002 : (2002) 2 SCC 481 |
60 |
Jeevan v. Rex, MANU/OR/0002/1948 : AIR 1949 Ori 22 |
86 |
Joseph Salvaraj A. v. State of Gujarat, MANU/SC/0719/2011 : AIR 2011 SC 2258 |
109 |
Juggan Khan v. State of Madhya Pradesh, MANU/SC/0078/1964 : AIR 1965 SC 831 |
71 |
K |
|
K.M. Nanavati v. State of Maharashtra, MANU/SC/0147/1961 : AIR 1962 SC 605 |
58 |
K.N. Mehta v. State of Rajasthan, MANU/SC/0030/1957 : AIR 1957 SC 369 |
93 |
Kailas v. State of Maharashtra, MANU/SC/0011/2011 : AIR 2011 SC 598 |
77 |
Kailash Kumar Sanwantia v. State of Bihar, MANU/SC/0660/2003 : (2003) 7 SCC 399 |
108, 111 |
Kalio Kerio, 1872 Unrep Cr C 65 |
100 |
Kamalanantha v. State of Tamil Nadu, MANU/SC/0259/2005 : AIR 2005 SC 2132 |
136 |
Kans Raj v. State of Punjab, MANU/SC/0296/2000 : AIR 2000 SC 2324 |
125 |
Kantiah Ramayya Munipally v. State of Bombay, MANU/SC/0050/1954 : AIR 1955 SC 287 |
27 |
Kedar Nath v. State of Bihar, MANU/SC/0074/1962 : AIR 1962 SC 955 |
37, 38 |
Kesho Ram v. Delhi Administration, 1974 Cr LJ 814 (SC) |
18 |
Kessoree Pater, (1867) 7 WR (Cr) 35 |
104 |
Khalandar Saheb (in re:), 1955 Cr LJ 581 |
85 |
King v. Aung Nyug, AIR 1940 Rang 259 |
49 |
Kirpal Singh v. State, AIR 1951 SC 137 |
60 |
Koli Gator Sura v. State of Gujarat, MANU/GJ/0054/1966 : AIR 1966 Guj 221 |
78 |
Koushalya Rani v. Vijaya Singh Gehlot, MANU/RH/0072/1973 : AIR 1973 Raj 269 |
129 |
Krishna Lal v. State of Haryana, MANU/SC/0147/1980 : (1980) 3 SCC 159 |
133 |
Kuldeep Sharma v. State of H.P., MANU/SC/0334/2011 : AIR 2011 SC 1895 |
116 |
Kusho Mohtan v. State of Bihar, MANU/SC/0151/1980 : AIR 1980 SC 788 |
104 |
L |
|
Labh Shankar v. State of Saurashtra, AIR 1955 Sau 42 |
98 |
M |
|
Madan Gopal Kakkard v. Naval Dubey, MANU/SC/0509/1992 : (1992) 3 SCC 204 |
136 |
Mahabir Prasad Garodia v. State of Assam, AIR 1961 Assam 132 |
105 |
Mahadeo Prasad v. State of West Bengal, MANU/SC/0181/1954 : AIR 1954 SC 724 |
114, 116, 117 |
Mahboob Shah v. Emperor, 7211A 148 (PC): MANU/PR/0013/1945 : AIR 1945 PC 118 |
25, 26 |
Malkiat Singh v. State of Punjab, MANU/SC/0534/1969 : AIR 1970 SC 713 |
44, 45 |
Manjit Singh v. CBI, MANU/SC/0067/2011 : AIR 2011 SC 806 |
33 |
Mansel Pledell v. Emperor, AIR 1926 Lah 813 |
49 |
Maqbool v. State of A. P, MANU/SC/0472/2010 : AIR 2011 SC 184 |
53 |
Megha Meeah, (1865) 2 WR (CR) 30 |
50 |
Mohammed Hossein's case, (1864) WR (Cr) 131 |
49 |
Mohd. Aynuddin v. State of Andhra Pradesh, 2000 Cr LJ 3508: MANU/SC/0455/2000 : (2000) 7 SCC 72 |
72 |
Mohd. Suliman v. Mohd. Ayub, MANU/SC/0090/1964 : AIR 1965 SC 1319 |
109 |
Moti Singh v. Stale of Maharashtra, MANU/SC/0407/2002 : (2002) 9 SCC 494 |
22 |
Murugan v. State of Tamil Nadu, MANU/SC/0566/2011 : AIR 2011 SC 1691 |
92 |
Mussammat Kesar v. K.E., AIR 1919 Pat 27 |
86 |
N |
|
Nallabothu Venkaiah v. State of Andhra Pradesh, MANU/SC/0692/2002 : (2002) 7 SCC 117 |
34 |
Nandu Rastogi v. State of Bihar, MANU/SC/0851/2002 : (2002) 8 SCC 9 |
33 |
Naib Singh v. Stale of Punjab, MANU/SC/0192/1986 : (1986) 4 SCC 401 |
82 |
Narayan Vasudev Phadke v. Emperor, (1940) 42 Bom LR 861: AIR 1940 PC 379 |
38 |
Natham v. Stale of Madras, 1973 Cr LJ 608 |
21 |
O |
|
Om Prakash v. State of Punjab, MANU/SC/0125/1961 : AIR 1961 SC 1782 |
40, 41, 48 |
P |
|
P. v. P., MANU/MH/0212/1983 : AIR 1983 Bom 8 |
129 |
P. Dumgappa v. State of Mysore, AIR 1956 Mys 40 |
105 |
Pakala Narayan Swami v. Emperor, MANU/PR/0001/1939 : AIR 1939 PC 47 |
80 |
Pnndurang v. State of Hyderabad, MANU/SC/0048/1954 : AIR 1955 SC 216:1955 Cr LJ 572 |
27 |
Parichhat v. State of Madhya Pradesh, MANU/SC/0158/1971 : (1972) 4 SCC 694 |
16 |
Parshottam Mahadev Patharphod v. State, (1962) 64 Bom LR 788 |
95 |
Pawan Kumar v. State of Haryana, MANU/SC/0104/1998 : (1998) 3 SCC 309 |
129, 130 |
Phul Singh v. State of Haryana, MANU/SC/0203/1979 : AIR 1980 SC 249 |
133 |
Phulchand Dube, (1929) 52 All 152 |
105 |
Prahlad Singh v. State of Madhya Pradesh, MANU/SC/0848/1997 : AIR 1997 SC 3442 |
138 |
Prakash v. State of Haryana, MANU/SC/0986/2003 : (2004) 1 SCC 339 |
89 |
Pramod Mahto v. State of Bihar, MANU/SC/0416/1989 : AIR 1989 SC 1475 |
140 |
Pramode Mategaonkar, (1965) 2 Cr LJ 562 |
105 |
Pran Krishnan's case, (1882) 8 Cal 969 |
154 |
Pranab Biswas v. Mrinmayee Dassi, MANU/WB/0038/1976 : AIR 1976 Cal 156 |
129 |
Prem Narayan v. State of Madhya Pradesh, 1989 Cr LJ 707 (MP) |
138 |
Prem Prakash v. State of Haryana, AIR 2011 SC 2677 |
141 |
Puran Singh v. State of Rajaslhan, 1985 Cr LJ 54 (Raj) |
137 |
Pyarelal Bhargava v. State of Rajasthan, MANU/SC/0152/1962 : AIR 1963 SC 1094 |
94, 95, 96 |
Q |
|
Queen v. Jhugroo, (1865) 4 WR (Cr) 2 |
5 |
Queen Empress v. Bal Gangadhar Tilak, (1897) ILR 22 Bom 112 |
38 |
Queen Empress v. Ganga Ram Santa Ram, (1884) ILR 9 Bom 135 |
95 |
Queen Empress v. Kangla, (1898) 18 AWN 163 |
49 |
Queen Empress v. Moss, (1894) 1 LR 16 All 88 |
115 |
Queen Empress v. Nagappa, (1890) ILR 15 Bom 344 |
94 |
Queen Empress v. Shashi Bhushan, 1893 All WN 96 |
115 |
Queen Empress v. Sri Churn Chungo, (1895) ILR 22 Cal 1017 (FB) |
153 |
R |
|
R. v. Davis, (1883) 15 Cox CC 174 |
50 |
R. v. Covinda, (1876) ILR 1 Bom 342 |
54 |
R. v. Prince, (1683) 2 Ch C 154 |
8 |
R. v. Prince, 1875 LR 2 CCR 154 |
85 |
R. v.RaisatAH, (1881) ILR 7 Cal 352 |
44 |
R. v. Russell, 1933 VLR 532 |
3 |
R. Matameswara (in re:), MANU/AP/0056/1956 : AIR 1957 AP 4 |
115 |
R.W. Valliant v. Elazor, (1924) 30 CWM 215 |
87 |
Rabindra Mahto v. State of Jharkhand, I (2006) CCR 44 (SC) |
30 |
Rahaman Samail v. Emperor, AIR 1939 Lah 2450 |
54 |
Rajbir v. State of Haryana, MANU/SC/0967/2010 : AIR 2011 SC 568 |
126 |
Rajendra Harakchand Bhandari v. State of Maharashtra, MANU/SC/0368/2011 : AIR 2011 SC 1821 |
41 |
Rajinder v. State of Himachal Pradesh, 2003 Cr LJ NOC 143 (HP) |
135 |
Rajwant Singh v. State of Kerala, AIR 1966 SC 1874 |
53 |
Raka v. Emperor, 1887 ILR 11 Bom 59 |
75 |
Ram Das v. State of Uttar Pradesh, MANU/SC/0173/1970 : AIR 1974 SC 1811 |
113 |
Ram Kumar v. State of Rajasthan, MANU/RH/0011/1970 : AIR 1970 Raj 60 |
49 |
Rama Krishna, 1888 ILR 2 Mad 49 |
105 |
Ramaswami Nadar v. State of Madras, MANU/SC/0048/1957 : AIR 1958 SC 56 |
105, 107 |
Rameshbhai Chandubhai Rathod v. State of Gujarat, MANU/SC/0075/2011 : AIR 2011 SC 803 |
67 |
Ramsundar Dubey v. State, MANU/UP/0072/1962 : AIR 1962 All 262 |
42 |
Reg v. George Walton, (1863) 169 ER 1399 |
98 |
Rewalpenta Venkalu v. State of Hyderabad, AIR 1956 SC 171 |
53 |
Rishi Kumar v. State of Haryana, 1997 Cr LJ 196 |
128 |
S |
|
S. Vardarajan v. State, MANU/SC/0081/1964 : AIR 1965 SC 942 |
89 |
Sajjan Sharma v. State of Bihar, MANU/SC/0020/2011 : AIR 2011 SC 632 |
28 |
Sarla Prabhakar it. State of Maharashtra, 1990 Cr LJ 407 |
127 |
Satvir Singh v. State of Punjab, MANU/SC/0588/2001 : (2001) 8 SCC 633: AIR 2001 SC 2828 |
123, 124, 131 |
Satyavir Singh Rathi v. State, MANU/SC/0546/2011 : AIR 2011 SC 1748 |
27 |
Sayyad Abdul Satar v. Emperor, MANU/TN/0212/1928 : AIR 1928 Mad 588 |
86 |
Sekar v. Arumugham, 2000 Cr LJ 1552 (Mad) |
96 |
Shabir Rashid v. State (Delhi), 1969 Cr LJ 1282 (Del) |
137 |
Shaji v. State of Kerala, MANU/SC/0544/2011 : AIR 2011 SC 1825 |
29 |
Shakila Khader v. Nausher Game, MANU/SC/0168/1975 : AIR 1975 SC 1324 |
72 |
Shankarlal Kachrabai v. State of Gujarat, MANU/SC/0083/1964 : AIR 1965 SC 1260 |
66 |
Shanti v. State of Haryana, MANU/SC/0507/1991 : AIR 1991 SC 1226 |
130 |
Shiekh Hassan, (1887) Unrep Cr C 343 |
94 |
Shobha v. Emperor, AIR 1935 Oudh 446 |
48 |
Shrikant Anandrao Bhosle v. State of Maharashtra, MANU/SC/0835/2002 : (2002) 7 SCC 748 |
13 |
Shyam Sundar Gupta v. State of Uttar Pradesh, 1985 Cr LJ 1674 (All) |
113 |
Somnath Das v. State, MANU/OR/0046/1969 : AIR 1969 Ori 138 |
19 |
Somnath v. State of Maharashtra, MANU/SC/0255/1972 : AIR 1972 SC 1490 |
109 |
Sri Bhagwan S.S.V.V.V. Maharaj v. State of Andhra Pradesh, MANU/SC/0402/1999 : (1999) 5 SCC 740 |
118 |
State (C.B.I./S.I.T.) v. Nalini, (1999) 5 Supreme 60 |
31 |
State v. Harbans Singh Kishan, AIR 1954 Bom 399 |
84, 86 |
State v. Hari Singh, MANU/RH/0018/1969 : AIR 1969 Raj 86 |
72 |
State v. Rayavarapu Punnayya, 1977 Cr LJ 1 |
53 |
State v. Sulekh Chand, AIR 1964 Punj 83 |
85 |
State of Bihar v. Mathu Pandey, (1970) 1 SCR 358 |
23 |
State of Gujarat v. Samaj, MANU/GJ/0064/1969 : AIR 1969 Guj 337 |
76 |
State of Haryana v. Raja Ram, MANU/SC/0262/1972 : AIR 1973 SC 819 : (1974) 2 SCR 728 |
85, 91 |
State of Haryana v. Sher Singh, MANU/SC/0773/2002 : (2002) 9 SCC 356 |
22 |
State of Himachal Pradesh v. Lekh Raj, MANU/SC/0714/1999 : AIR 1999 SC 3916 |
138 |
State of Himachal Pradesh v. M. Kala, MANU/HP/0011/1957 : AIR 1957 HP 42 |
85 |
State of Karnataka v. Basavegowda, 1997 Cr LJ (Kant HC) 4386 |
102 |
State of Madhya Pradesh v. Ram Prasad, MANU/SC/0084/1967 : AIR 1968 SC 881 |
54 |
State of Maharashtra v. Mayer Hans George, MANU/SC/0194/1964 : AIR 1965 SC 722 |
8 |
State of Maharashtra v. Prakash, MANU/SC/0238/1992 : AIR 1992 SC 1275 |
135 |
State of Maharashtra v. Rajendra Jawanmal Gandhi, MANU/SC/1335/1997 : (1997) 8 SCC 386 |
133 |
State of Punjab v. Gurmit Singh, MANU/SC/0366/1996 : AIR 1996 SC 1393: (1996) 2 SCC 384 |
137, 138, 144 |
State of Punjab v. Surjan Singh, 1976 Cr LJ 845 |
79 |
State of Rajasthan v. Noore Khan, AIR 2000 SC 1812 |
138 |
State of Uttar Pradesh v. Chhoteylal, MANU/SC/0053/2011 : AIR 2011 SC 697 |
134 |
State of Uttar Pradesh v. Rohan Singh, 1996 Cr LJ 2884 (SC) |
27 |
Subhash v. State of Haryana, MANU/SC/1064/2010 : AIR 2011 SC 349 |
128 |
Subhash Shamrao Pachunde v. State of Maharashtra, IV (2005) CCR 316 (SC) |
56, 62 |
Subramani v. State of Tamil Nadu, MANU/SC/0709/2002 : (2002) 7 SCC 210 |
23 |
Sudhakaran v. State of Kerala, MANU/SC/0901/2010 : AIR 2011 SC 265 |
11 |
Sukhbir Singh v. State of Haryana, MANU/SC/0116/2002 : (2002) 3 SCC 327 |
62 |
Surendra Mishra v. State of Jharkhand, MANU/SC/0018/2011 : AIR 2011 SC 627 |
11 |
Surendra Narayan Adicharya v. Emperor, (1911) ILR 39 Cal 522 |
38 |
Suresh Chandra v. State of Uttar Pradesh, MANU/SC/0435/2005 : AIR 2005 SC 3120 |
33, 63 |
Sushil Suri v. CBI, MANU/SC/0563/2011 : AIR 2011 SC 1713 |
31 |
Syed Akbar v. State of Karnataka, 1979 Cr LJ 1375 |
72 |
T |
|
T.N. Lakshmaiah v. State of Karnataka, MANU/SC/0651/2001 : (2002) 1 SCC 219 |
12 |
Taiyab Khan v. State of Bihar (Now Jharkhand), 1 (2006) CCR 23 (SC) |
123 |
Tara Singh v. State of Punjab, AIR 1951 EP 27 |
38 |
Tipai Bheer, (1866) 5 WR (Cr) 65 |
100 |
Tukaram v. State of Maharashtra, MANU/SC/0190/1978 : AIR 1979 SC 185 |
140, 146 |
Tulsi Ram v. State of Uttar Pradesh, MANU/SC/0390/1962 : AIR 1963 SC 666 |
113, 116 |
U |
|
Uday v. State of Karnataka, MANU/SC/0162/2003 : AIR 2003 SC 1639 |
135 |
V |
|
V. Raghavji Patel v. State of Maharashtra, MANU/SC/0091/1964 : AIR 1965 SC 1433 |
106 |
V. Subramani v. State of Tamil Nadu, MANU/SC/0179/2005 : AIR 2005 SC 1983 |
16 |
V.S. Achuthanandan v. R. Balakrishna Pillai, MANU/SC/0109/2011 : AIR 2011 SC 1037 |
110 |
Venkatasami's case |
152 |
Vimla v. Delhi Administration, MANU/SC/0163/1962 : AIR 1963 SC 1572 |
119 |
Virsa Singh v. State of Punjab, MANU/SC/0041/1958 : AIR 1958 SC 465 |
54 |
Vishwanath v. State of Uttar Pradesh, MANU/SC/0027/1959 : AIR 1960 SC 67 |
87 |
Vithal Laxman Chalawadi v. State of Karnataka, MANU/SC/0861/2010 : AIR 2011 SC 173 |
26 |
W |
|
Waryam Singh v. Emperor, AIR 1926 Lah 554 |
71 |
Y |
|
Yogendra Morarji v. State of Gujarat, MANU/SC/0291/1979 : AIR 1980 SC 660 |
19 |
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