Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

KHUJJI@SURENDRA TIWARI vs. THE STATE OF MADHYA PRADESH

SCR Citation: [1991] 3 S.C.R. 1
Year/Volume: 1991/ Volume 3
Date of Judgment: 16 July 1991
Petitioner: KHUJJI@SURENDRA TIWARI
Disposal Nature: Appeal Dismissed
Neutral Citation: 1991 INSC 153
Judgment Delivered by: Hon'ble Mr. Justice A.M. Ahmadi
Respondent: THE STATE OF MADHYA PRADESH
Case Type: CRIMINAL APPEAL /413/1982
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Indian Evidence Act, 1872 (1 of 1872)
  • Code Of Criminal Procedure, 1973 (2 of 1974)
  • Indian Penal Code, 1860 (45 of 1860)
4. Keyword
  • Evidence
5. Equivalent citation
    Citation(s) 1991 AIR 1853 = 1991 (3) SCC 627 = 1991 (3) Suppl. SCC 627 = 1991 (3) JT 151 = 1991 (3) Suppl. JT 151 = 1991 (2) SCALE 80