Report No. 277

List of Cases

1. Abrar v. State of Uttar Pradesh, AIR 2011 SC 354

2. Adambhai Sulemenbhai Ajmeri & Ors. v. State of Gujarat, (2014) 7 SCC 716

3. Afzalur Rahman & Ors. v. Emperor, AIR 1943 FC 18.

4. Ahmed Kutty (1963) 1 Cri LJ 597 (ker.)

5. Ajab Singh v. State of Uttar Pradesh, (2000) 3 SCC 521

6. Allarakha K Mansuri v. State of Gujarat, AIR 2002 SC 1051

7. Amar Pal Singh v. State of UP, AIR 2012 SC 1995.

8. Amarsingh Jetha, (1885) 10 Bom 506

9. Amrik Singh v. State of PEPSU, AIR 1955 SC 309

10. Anwar v. State of J & K, (1977) 3 SCC 367.

11. Ashfaq Ahmed, 1981 All LJ 871

12. Ashiq Mahomed v. Emperor, AIR 1936 Lah 330

13. Ashok Sharma v. Union of India, 2009 ACJ 1063

14. Ayodhya Dube & Ors. v. Ram Sumar Singh, AIR 1981 SC 1415.

15. B. C. Oraon v. State of Bihar, cited in M. P. Jain, Indian Constitutional Law Volume 1 (LexisNexis, Gurgaon, India Updated 6th Edition, 2013) 1618.

16. B.C. Chaturvedi v. Union of India, AIR 1996 SC 484

17. B.R. Kapur v. State of Tamil Nadu & Ors., AIR 2001 SC 3435

18. Babloo Chauhan @ Dabloo v. State Government of NCT of Delhi, 247 (2018) DLT 31.

19. Badri Prasad Sharma v. Shanti Prasad Sharma, 1982 A Cr R 9

20. Baijnath v. State of Madhya Pradesh, AIR 1996 SC 220

21. Balbir Singh v. D.N. Kadian, AIR 1986 SC 345

22. Baljinder Pal Kaur v. State of Punjab, (2016) 1 SCC 671

23. Bangalore City Cooperative Housing Society Ltd. v. State of Karnataka & Ors., AIR 2012 SC 1395.

24. Beharry Singh, (1867) 7 WR (Cr) 3.

25. Bharatbhai Chandubhai Gadhia v. State of Gujarat, High Court of Gujarat, Order dated 19 March 2014 in R/SCR.A/951/2014

26. Bhim Singh, MLA v. State of J & K & Ors. (1985) 4 SCC 677.

27. Bhimanna v. State of Karnataka, AIR 2012 SC 3026

28. Bibhabati Devi v. Ramendra Narayan Roy, AIR 1947 PC 19.

29. Boaler, (1914) 1 KB 122.

30. Brajobashi Panda (1908) 13 CWN 398.

31. Brooks v. Commissioner of Police for the Metropolis & Ors., [2005] UKHL 24

32. Bux Soo Meah Chowdry, AIR 1938 Rang 350

33. CBI v. Om Prakash Aggarwal & Ors., CC No. 39/2016 (Unique Case ID No.: DLST010000112003) in the Court of Savita Rao, Spl. Judge, (PC Act) CBI01, (South) Saket Courts: New Delhi

34. Chairman, Railway Board & Ors. v. Chandrima Das, AIR 2000 SC 988 35. Chidda (1871) 3 N.W.P. 327.

36. Commissioner of Police New Delhi v. Mehar Singh, (2013) 7 SCC 685.

37. Common Cause, A Regd. Society v. Union of India, AIR 1999 SC 2979

38. Consumer Education and Research Center & Ors. v. Union of India, AIR 1995 SC 922

39. D. K. Basu v. State of West Bengal, AIR 1997 SC 610

40. Dalbir Singh v. State of U.P., AIR 2009 SC 1674.

41. Darbara Singh v. State of Punjab, AIR 2013 SC 840.

42. Darshan Singh, 1985 CrLJ NOC 71 (P&H).

43. Dasrathi Mandal v. Hari Das, AIR 1959 Cal 293.

44. Dattajirao Bhausaheb Patil v. The State of Maharashtra, (1971) 3 SCC 410

45. Dayal Singh & Ors. v. State of Uttaranchal, AIR 2012 SC 3046

46. Deputy Inspector General of Police & Anr. v. S. Samuthiram, (2013) 1 SCC 598

47. Devki Nandan v. State of Bihar, AIR 1983 SC 1134

48. Dhaman Joy Sharma v. State of Haryana, AIR 1995 SC 1795

49. Dhannjay Ram Sharma v. M.S. Uppadaya & Ors., AIR 1960 SC 745

50. Dr. N. G. Dastane v. Mrs. S. Dastane, AIR 1975 SC 1534.

51. Dr. Rini Johar & Anr. v. State Of M. P. & Ors., Criminal Writ Petition No. 30 of 2015, decided on 3 June 2016.

52. Durga @ Raja v. State of Madhya Pradesh, Criminal Appeal No. 812 of 2008.

53. Geeta v. Lt. Governor, 75 (1998) DLT 822

54. Gopal Ramdas Sheyte v. State of Maharashtra, Criminal Writ Petition No. 3960 of 2015, decided on 5 May 2017.

55. Gulabchand v. Kudilal, AIR 1966 SC 1734

56. H. H. B. Gill v. The King, AIR 1948 PC 128

57. Harbhajan Singh v. State of Punjab & Anr., AIR 1966 SC 97.

58. Hari Das v. State of West Bengal, AIR 1964 SC 1173

59. Hill v. Chief Constable of West Yorkshire, [1987] UKHL 12.

60. Hill v. Hamilton-Wentworth Regional Police Services Board, [2007] SCC 41.

61. Hussainara Khatoon & Ors. v. Home Secretary, State of Bihar, Patna, AIR 1979 SC 1369

62. In the Matter of: K, a Judicial Officer, (2001) 3 SCC 54

63. Inder Singh v. State of Punjab, (1995) 3 SCC 702

64. Irving v. Australia, para. 8.4; No. 868/1999

65. Jagdeo & Ors. v. The State of Maharshtra & Ors., 2017 (2) BomCR (Cri) 832.

66. Jamoona (1881) 6 Cal 620.

67. Janata Dal v. H. S. Chowdhary & Ors. AIR 1993 SC 892

68. Jaysingh Wadhu Singh v. State of Maharashtra, 2001 CrLJ 456 (Bom).

69. Jitendra (in jail) v. State of U.P., 2000 Cri LJ 3087 (All).

70. Joginder Kaur v. State of Punjab, (1969) 71 PLR 85.

71. K. Chinnaswamy Reddy v. State of Andhra Pradesh, AIR 1962 SC 72. Kamla Devi v. Govt. of NCT of Delhi, 114 (2004) DLT 57

73. Kapoor R. P. v. Pratap Singh Kairon, AIR 1966 All 66.

74. Karan Singh v. State of Haryana & Anr., AIR 2013 SC 2348.

75. Kasturi Lal Ralia Ram Jain v. State of U.P, AIR 1966 SC 1039

76. Khatri & Ors. v. State of Bihar & Ors., AIR 1981 SC 928

77. Kodali Puranchandra Rao v. Public Prosecutor, A.P., AIR 1975 SC 1925

78. Krishna Govind Patil v. The State of Maharashtra, AIR 1973 SC 138

79. Mahesh Dattatray Thirthakar v. State of Maharashtra, AIR 2009 SC 2238

80. Malkiat Singh v. State of U.P., (1998) 9 SCC 351

81. Mallappa v. Veerabasappa & Ors., 1977 CriLJ 1856 (Kant.)

82. Management of Reserve Bank of India v. Bhopal Singh Panchal, (1994) 1 SCC 541

83. Maneka Gandhi v. Union of India, AIR 1978 SC 597

84. Mansharam Gianchand and Anr. v. Emperor, AIR 1941 Sind 36

85. Maryland v. King, 133 S. Ct. 1958 (2013)

86. Matajog Dubey v. H.C Bhari, AIR 1956 SC 44

87. Maulad Ahmed v. State of Uttar Pradesh, (1963) Supp 2 SCR 38

88. Mirza Hassan Mirza v. Mussammat Mahbuban (1913) 18 CWN 391

89. Mohammad Amin v. Jogendra Kumar, AIR 1947 PC 106.

90. Mohd. Aamir Khan v. State, 138 (2007) DLT 759

91. Mohd. Jalees Ansari & Ors. v. Central Bureau of Investigation. AIR 2016 SC 2461.

92. Mrs. Sudha Rasheed v. Union of India, 1995 (1) SCALE 77

93. Munshi Singh Gautam v. State of MP (2005) 9 SCC 631.

94. Murad (1893) PR No. 29 of 1894

95. Nabodeep Chinder Sirkar, (1869) 11 WR (Cr) 2.

96. Nageshwar Sh. Krishna Ghobe v. State of Maharashtra, AIR 1973 SC 165

97. Nagraj v. State of Mysore, AIR 1964 SC 269

98. Nandu @ Nandkishore v. State of Madhya Pradesh, Criminal Appeal No. 866 of 2008.

99. Nanhkoo Mahton v. Emperor, AIR 1936 Pat 358.

100. Narapareddi Seshareddi (in re:), (1938) 39 Cr LJ 875

101. Narayan Babaji (1872) 9 BHC 346

102. Nasiruddin v. State, 2001 CriLJ 4925

103. National Human Rights Commission v. State of Arunachal Pradesh, AIR 1996 SC 1234.

104. Neema Goyal v. Union of India, 2011 (125) DRJ 273

105. Nilabati Behera v. State of Orissa. AIR 1993 SC 1960

106. P.P. Unnikrishnan v. Puttiyottil Alikutty, AIR 2000 SC 2952

107. Pasupuleti Ramdoss v. Emperor, 1911 MWN 64.

108. People's Union for Civil Liberties v. Union of India & Ors., AIR 1997 SC 1203

109. Peoples' Union for Democratic Rights through its Secretary & Anr. v. Delhi Police Headquarters & Anr., (1989) 4 SCC 7301788.

110. Phoolwati v. National Capital Territory of Delhi, 84 (2000) DLT 177