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Report No. 135 Appendix II List of Some Recent Rulings Concerning Prisoners 1. D.M. Patnaik v. State of Andhra Pradesh, AIR 1974 SC 2002: (1975) 2 SCC 185. 2. Hiralal Mallick v. State of Bihar, (1977) 4 SCC 44: AIR 1977 SC 2236. 3. Mohammad Giasuddin v. State of Andhra Pradesh, (1977) 3 SCC 287: AIR 1977 SC 1926. 4. Sunil Batra v. Delhi Admn., (1978) 4 SCC 494: AIR 1978 SC 1675. 5. Charles Sobhraj v. Delhi Admn., (1978) 4 SCC 104: AIR 1978 SC 1514. 6. Madhav Hoskot v. State of Maharashtra, (1978) 3 SCC 544: AIR 1978 SC 1548. 7. G. Narasimhulu v. Public Prosecutor, Andhra Pradesh, (1978) 1 SCC 240: AIR 1978 SC 429. 8. L. Vijay Kumar v. Public Prosecutor, (1978) 4 SCC 196: AIR 1978 SC 1485. 9. Maneka Gandhi v. Union of India, (1978) 1 SCC 248: AIR 1978 SC 597. (This case has been relied on in cases regarding prisoners). 10. Hussainara Khatoon v. Home Secretary, AIR 1979 SC 1350: (1980) 1 SCC 81. 11. Hussainara Khatoon v. State of Bihar, (1980) 1 SCC 93. 12. Dharambir Singh v. State of Uttar Pradesh, (1979) 3 SCC 645: AIR 1979 SC 1595 (work training). 13. Mantoo Majumdar v. State of Bihar, (1980) 2 SCC 406: AIR 1980 SC 847. 14. Prem Chander v. Delhi Admn., (1980) 3 SCC 526: AIR 1980 SC 1535 (Hand-cuffed). 15. Sunil Batra v. Delhi Admn., AIR 1978 SC 1675: (1978) 4 SCC 494. 16. Sunil Batra v. Delhi Admn., (1980) 3 SCC 488: AIR 1980 SC 1579 (Physical Protection). 17. Kishore Singh v. State of Rajasthan, AIR 1981 SC 625: (1981) 1 SCC 503 (Torture of prisoners). 18. Nandlal v. State, AIR 1981 SC 8041 (Counsel). 19. Francis Coralie v. Union Territory of Delhi, (1981) 1 SCC 608: AIR 1991 SC 746: (1981) 2 SCR 516. 20. Veena Sethi v. State of Bihar, (1982) 2 SCC 583: AIR 1983 SC 339. 21. Rakesh Kaushik v. B.L. Vij., Supdt. Central Jail, New Delhi, (1980) Supp SCC 183: AIR 1981 SC 1767. 22. Kadra Pehadiya v. State of Bihar, (1981) 3 SCC 671: AIR 1981 SC 939. 23. Prabha Dutt v. Union of India, (1982) 1 SCC 1: AIR 1982 SC 6. 24. Harbans Singh v. State of Uttar Pradesh, (1982) 2 SCC 101: AIR 1982 SC 849. 25. Munna v. State of Uttar Pradesh, (1982) 1 SCC 545: AIR 1982 SC 806. 26. Sant Bir v. State of Bihar, AIR 1982 SC 1470: (1982) 3 SCC 131. 27. Sheela Barse v. State of Maharashtra, (1983) 2 SCC 96: AIR 1983 SC 378. 28. Marie Andre Beclere v. State, AIR 1983 SC 1892: (1984) 2 SCC 443. 29. Khatri v. State of Bihar, (1983) 2 SCC 266. 30. Rudul Sah v. State of Bihar, AIR 1983 SC 1086 (Mentally ill persons). 31. Shrinivas v. Delhi Admn., (1982) 3 SCC 209: AIR 1982 SC 1391. 32. Sheela Barse v. State of Maharashtra, (1987) 4 SCC 373. 33. Mathur v. State of Bihar, AIR 1984 SC 1894: (1984) 4 SCC 90. 34. State v. Prnbhakar, AIR 1966 SC 424: (1966) 1 ECJ 679 (Freedom of expression). 35. Sheela Barse v. Secretary, Children's Aid Society, (1987) 3 SCC 50 (54): AIR 1987 SC 656. 36. Ramesh Kumar Singh v. State of Bihar, (1987) Supp SCC 335. 37. Prithviraj Chakravarti v. Delhi Admn., JT (1988) 4 SC 773 (Intervening prisoners). 38. Sheela Barse v. Union of India, JT (1988) 3 SC 15.    |
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