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Supreme Court Of India judgments, 2023

921 judgments · page 12 of 47

Supreme Court01 Sept 2023Allowed

Pallavi Vs Union Of India & Ors.

Supreme Court Of India · (2023) 09 SC CK 0002

Constitution Of India, 1950 — Article 14, 32Citizenship Act, 1955 — Section 4, 5, 5(1)(f), 5(1)(g), 7A, 7B, 7B(1), 7C, 7D
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Supreme Court31 Aug 2023Allowed

Abhishek Vs State Of Madhya Pradesh

Supreme Court Of India · (2023) 08 SC CK 0064

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court29 Aug 2023Allowed

Zunaid Vs State Of U.P. & Ors.

Supreme Court Of India · (2023) 08 SC CK 0068

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 504Code of Criminal Procedure, 1973 — Section 173, 190(1)(a), 190(1)(b), 200, 202, 482
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Supreme Court29 Aug 2023Allowed

State Of Haryana Vs Dharamraj

Supreme Court Of India · (2023) 08 SC CK 0067

Indian Penal Code, 1860 — Section 147, 148, 186, 323, 325, 341, 342, 353, 364, 427Code of Criminal Procedure, 1973 — Section 82, 83, 438
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Supreme Court25 Aug 2023Allowed

Central Bureau Of Investigation Vs Narottam Dhakad & Anr

Supreme Court Of India · (2023) 08 SC CK 0058

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471Code of Criminal Procedure, 1973 — Section 6, 125, 161, 161(3), 164, 167, 170, 173, 173(2), 173(5), 173(6), 207, 208, 211(6), 215, 228, 228(2), 240, 265, 272, 277(b), 279, 281, 353, 354, 464, 465, 465(2)Madhya Pradesh Examinations Act, 1937 — Section 3, 4
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Supreme Court24 Aug 2023Dismissed

Mukesh Singh Vs State (Nct Of Delhi)

Supreme Court Of India · (2023) 08 SC CK 0071

Constitution Of India, 1950 — Article 20(3), 21, 136Indian Penal Code, 1860 — Section 34, 302, 307, 392, 394, 397, 411Code of Criminal Procedure, 1973 — Section 54A, 162, 313, 357, 395
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