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Supreme Court Of India judgments, 2023

921 judgments · page 1 of 47

Supreme Court15 Dec 2023Dismissed

Sayunkta Sangarsh Samiti & Anr. Vs State Of Maharashtra & Ors.

Supreme Court Of India · (2023) 12 SC CK 0022

Slum Areas (Improvement and Clearance) Act, 1956 — Section 3, 11Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2(ga), 4, 4A, 42Maharashtra Regional Town Planning Act, 1966 — Section 22(m)
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Supreme Court15 Dec 2023Dismissed

Ram Kishor Arora Vs Directorate Of Enforcement

Supreme Court Of India · (2023) 12 SC CK 0021

Constitution Of India, 1950 — Article 14, 20, 21, 21(1), 22, 22(1), 141Prevention of Money Laundering Act, 2002 — Section 8, 8(1), 19, 19(1), 44(1)(b), 50, 62Foreign Exchange Regulations Act, 1973 — Section 35
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Supreme Court14 Dec 2023Dismissed

Afjal Ansari Vs State Of UP

Supreme Court Of India · (2023) 12 SC CK 0030

Constitution Of India, 1950 — Article 16, 32, 101(3)(a), 102, 102(a), 102(1)(a), 102(1)(b), 102(b), 102(1)(c), 102(1)(d), 102(1)(e), 190(3)(a), 191, 191(1), 191(1)(e), 226, 311(2), 326Code Of Civil Procedure, 1908 — Order 41, Order 41 Rule 5, Order 43 Rule 2Code of Criminal Procedure, 1973 — Section 374, 374(2), 389, 389(1), 482
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Supreme Court14 Dec 2023Allowed

State Of Haryana And Others Vs Dinesh Singh And Another

Supreme Court Of India · (2023) 12 SC CK 0028

Constitution Of India, 1950 — Article 309, 311(2)Haryana Civil Service (Executive Branch) Rules, 2008 — Rule 3, 7, 8, 9, 9(a), 9(a)(ii), 9(a)(iii), 9(1)(a)(ii), 9(1)(a)(iii), 9(1)(a), 9(b), 9(1)(b), 9(2), 17, 34All-India Services (Discipline and Appeal) Rules, 1969 — Rule 3, 3(1)
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Supreme Court14 Dec 2023Allowed

Manik Hiru Jhangiani Vs State Of M.P.

Supreme Court Of India · (2023) 12 SC CK 0027

Constitution Of India, 1950 — Article 20, 20(2)Prevention of Food Adulteration Rules, 1955 — Rule 32Food Safety and Standards Act, 2006 — Section 2(ix), 2(ix)(k), 3, 3(zf), 4, 5, 6, 7, 8, 9, 10, 16, 16(1)(a), 16(1)(1)(i), 20, 52, 87,88, 89, 91, 97, 97(1), 97(1)(iii), 97(4), 101
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Supreme Court14 Dec 2023Allowed

Mohammed Abdul Wahid Vs Nilofer & Anr

Supreme Court Of India · (2023) 12 SC CK 0025

Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 1A, Order 8 Rule 1A(4), Order 8 Rule 1A(4)(a), Order 8 Rule 1A(4)(b), Order 13 Rule 1, Order 13 Rule 1(3), Order 13 Rule 1(3)(a), Order 18 Rule 3A, Order 6 Rule 9, Order 7 Rule 14, Order 7 Rule 14(4), Order 16 Rule 14, Order 6 Rule 21, Order 16 Rule 21Evidence Act, 1872 — Section 3, 118, 120, 137, 139, 154, 155, 160
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Supreme Court14 Dec 2023Dismissed

Saumya Chaurasia Vs Directorate Of Enforcement

Supreme Court Of India · (2023) 12 SC CK 0020

Constitution Of India, 1950 — Article 136, 145Supreme Court Rules, 2013 — Order 21, Order 21 Rule 3Code of Criminal Procedure, 1973 — Section 437, 437(1), 439
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Supreme Court13 Dec 2023Allowed

Mohammed Abdul Wahid Vs Nilofer & Anr.

Supreme Court Of India · (2023) 12 SC CK 0019

Code Of Civil Procedure, 1908 — Order 7, Order 8, Order 123, Order 8 Rule 1, Order 8 Rule 1(3), Order 8 Rule 1A, Order 8 Rule 1A(4), Order 8 Rule 1A(4)(a), Order 8 Rule 1A(4)(b), Order 13 Rule 1, Order 13 Rule 1(3), Order 13 Rule 1(3)(a), Order 18 Rule 3A, Order 6 Rule 9, Order 7 Rule 14, Order 16 Rule 14, Order 7 Rule 14(4), Order 6 Rule 21, Order 16 Rule 21Evidence Act, 1872 — Section 3, 118, 120, 137, 138, 139, 154, 155, 160
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