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Supreme Court Of India judgments, 2023

921 judgments · page 11 of 47

Supreme Court06 Sept 2023Allowed

Roopa Soni Vs Kamalnarayan Soni

Supreme Court Of India · (2023) 09 SC CK 0017

Constitution Of India, 1950 — Article 142, 142(1)Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 10, 13, 13(1), 13(1)(ia), 13(1A), 13(ib), 23, 23(1), 23(2), 23(3)
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Supreme Court06 Sept 2023Partly Allowed

N. Ramkumar Vs State Rep. By Inspector

Supreme Court Of India · (2023) 09 SC CK 0016

Indian Penal Code, 1860 — Section 294(b), 300, 302, 304, 304I, 304II, 323, 448, 450, 506(1)Tamil Nadu Prohibition of Harassment of Woman Act, 1998 — Section 4
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Supreme Court06 Sept 2023Allowed

R. Sreenivasa Vs State Of Karnataka

Supreme Court Of India · (2023) 09 SC CK 0015

Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 106Code of Criminal Procedure, 1973 — Section 313
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Supreme Court05 Sept 2023Dismissed

Union Of India & Others Vs Jogeshwar Swain

Supreme Court Of India · (2023) 09 SC CK 0014

Constitution Of India, 1950 — Article 136, 226Border Security Force Rules, 1969 — Rule 43, 45, 45(2)(iv), 48, 48(2), 48(3), 48(4), 48(6), 48(8), 49, 49(2)(a), 49(2)(b), 49(3), 60, 61, 142, 142(2), 143Border Security Force Act, 1968 — Section 2(u), 40, 64, 70, 87, 117, 141, 141(1), 141(2)
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Supreme Court05 Sept 2023Disposed Of

PACL Vs Central Bureau Of Investigation

Supreme Court Of India · (2023) 09 SC CK 0012

Indian Penal Code, 1860 — Section 120B, 409, 411, 420, 467, 468, 471, 474Prize Chits and Money Circulation Scheme (Banning) Act, 1978 — Section 4, 5, 6
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Supreme Court05 Sept 2023Allowed

Makkella Nagaiah Vs State Of Andhra Pradesh

Supreme Court Of India · (2023) 09 SC CK 0009

Constitution Of India, 1950 — Article 32Indian Penal Code, 1860 — Section 34, 302Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A(1), 15(1)(g), 16
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Supreme Court04 Sept 2023Allowed

Ameena Begum Vs State Of Telangana & Ors

Supreme Court Of India · (2023) 09 SC CK 0058

Constitution Of India, 1950 — Article 14, 19, 21, 22(1), 22(2), 22(3), 22(3)(b), 22(4)Telangana Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 — Section 2(a), 2(g), 3, 3(1), 3(1)(a), 3(1)(a)(i), 3(1)(a)(ii), 3(1)(a)(iii), 3(2), 7, 9, 10, 11(2), 12(1), 13Maintenance of Internal Security Act, 1971 — Section 3Indian Penal Code, 1860 — Section 353, 406, 420, 506
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Supreme Court04 Sept 2023Disposed Of

Munna Pandey Vs State Of Bihar

Supreme Court Of India · (2023) 09 SC CK 0057

Constitution Of India, 1950 — Article 21, 136Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 376, 376(2)(g), 376D, 511Code of Criminal Procedure, 1973 — Section 53, 53(1), 53A, 161, 161(1), 162, 162(1), 164, 164A(1), 172(2), 209, 313, 366, 366(1), 367, 367(2), 367(3), 368, 368(c), 370, 374, 384, 386, 391, 392, 423
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Supreme Court04 Sept 2023Allowed

Rajendra Prasad & Ors Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2023) 09 SC CK 0006

Constitution Of India, 1950 — Article 142, 226, 309Uttar Pradesh Subordinate Offices Ministerial Group �C� Posts of the Lowest Grade (Recruitment by Promotion) Rules, 2001 — Rule 5, 5(1), 8
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Supreme Court01 Sept 2023

Revanasiddappa & An Vs Mallikarjun & Ors.

Supreme Court Of India · (2023) 09 SC CK 0059

Constitution Of India, 1950 — Article 14, 300, 366(25)Hindu Marriage Act, 1955 —' Section 2, 5, 6(1), 11, 12, 16, 16(1), 16(2), 16(3), 17Hindu Succession Act, 1956 — Section 2, 3(j), 3(1)(j), 6, 6(1), 6(3), 8, 9, 10, 15, 16(3)
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