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Supreme Court Of India judgments, 2023

921 judgments · page 10 of 47

Supreme Court20 Sept 2023Allowed

Appaiya Vs Andimuthu@ Thangapandi & Ors.

Supreme Court Of India · (2023) 09 SC CK 0039

Constitution Of India, 1950 — Article 133(1)(a), 136Code Of Civil Procedure, 1908 — Section 100, 109, 110Evidence Act, 1872 — Section 61, 63, 64, 65, 65(e), 74, 74(2), 76, 77, 79, 90, 110
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Supreme Court13 Sept 2023Allowed

Rupesh Manger (Thapa) Vs State Of Sikkim

Supreme Court Of India · (2023) 09 SC CK 0029

Indian Penal Code, 1860 — Section 84, 299, 302Code of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 4, 101, 105
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Supreme Court12 Sept 2023Dismissed

Axis Bank Limited Vs Naren Sheth & Anr

Supreme Court Of India · (2023) 09 SC CK 0032

Insolvency and Bankruptcy Code, 2016 — Section 7, 61, 62Limitation Act, 1963 — Section 3(1), 5, 14, 18, 18(1), 18(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14
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Supreme Court12 Sept 2023Partly Allowed

State Of West Bengal And Another Vs M/S. Chiranjilal (Mineral) Industries Of Bagandih And Another

Supreme Court Of India · (2023) 09 SC CK 0026

West Bengal Minor Minerals Concession Rules, 2016 — Rule 61Mineral Concession Rules, 1960 — Rule 22(4), 22A, 22(3)(i)(1t), 31(1), 32, 45(ia), 59(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 5(1), 10A, 10A(1), 10A(2), 10A(2)(b)(i), 10A(2)(b)(ii), 10A(2)(b)(iii), 10A(2)(b)(iv), 10A(2)(c), 11(2)
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Supreme Court12 Sept 2023Allowed

A. Valliammai Vs K.P. Murali And Others

Supreme Court Of India · (2023) 09 SC CK 0024

Limitation Act, 1963 — Article 54Constitution Of India, 1950 — Article 142Code of Civil Procedure, 1908 — Order 2 Rule 2, Order 8 Rule 4, Order 8 Rule 5
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Supreme Court11 Sept 2023

CBI Vs R.R. Kishore

Supreme Court Of India · (2023) 09 SC CK 0023

Constitution Of India, 1950 — Article 13, 13(1), 13(2), 14, 19(1)(a), 20, 20(1), 21, 142, 145(3), 249, 251, 254, 367Delhi Special Police Establishment Act, 1946 — Section 6, 6A, 6A(1), 6A(2)Prevention of Corruption Act, 1988 — Section 7, 8, 17, 17A, 18
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Supreme Court11 Sept 2023Dismissed

M/S. RPS Infrastructure Ltd Vs Mukul Kumar & Anr

Supreme Court Of India · (2023) 09 SC CK 0022

Arbitration and Conciliation Act, 1996 — Section 34, 37Insolvency and Bankruptcy Code, 2016 — Section 7, 12, 12A, 15, 19, 31, 60(5), 61Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 6, 12, 13, 30A
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Supreme Court06 Sept 2023Disposed Of

Union Territory Of Ladakh & Ors Vs Jammu And Kashmir National Conference & Anr

Supreme Court Of India · (2023) 09 SC CK 3133

Constitution of India, 1950 — Article 14, 32, 141, 226, 243O, 243ZG, 324, 329, 329(b) Code of Criminal Procedure, 1973 — Section 319 Ladakh Autonomous Hill Development Councils Act, 1997 — Section 12, 13 Jammu and Kashmir Representation of the People Act, 1957 — Section 132 Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24 Ladakh Autonomous Hill Development Councils (Election) Rules, 1995 — Rule 5
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