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Supreme Court Of India judgments, 2023

921 judgments · page 14 of 47

Supreme Court18 Aug 2023Dismissed

Prakash (Dead) By Lr Vs G. Aradhya & Ors

Supreme Court Of India · (2023) 08 SC CK 0048

Limitation Act, 1963 — Article 60Transfer of Property Act, 1882 — Section 58, 58(c)Benami Transaction (Prohibition) Act, 1988 — Section 4
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Supreme Court18 Aug 2023Allowed

Industrial Development Bank Of India (Through Stressed Assets Stabilization Fund Constituted By The Government Of India) Vs Superintendent Of Central Excise And Customs And Others

Supreme Court Of India · (2023) 08 SC CK 0045

Constitution Of India, 1950 — Article 372(1)Companies (Court) Rules, 1959 — Rule 9, 11(b), 147, 156, 179Companies Act, 1956 — Section 142A, 230, 428, 447, 456, 456(1A), 456(1B), 468, 528, 529, 529(1), 529(1)(c), 529(3)(b), 529A, 529A(1)(a), 529A(1)(b), 529A(2), 530, 530(1)(a), 530(8)(c)
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Supreme Court17 Aug 2023Disposed Of

Kishan Chand Jain Vs Union Of India & Ors.

Supreme Court Of India · (2023) 08 SC CK 0052

Constitution Of India, 1950 — Article 32, 75(3), 164(2)Right to Information Act, 2005 — Section 3, 4, 4(1), 4(1)(b), 4(1)(c), 18, 25, 25(1), 25(2), 25(3)(a), 25(3)(b), 25(3)(c), 25(3)(d), 25(3)(e), 25(3)(f), 25(3)(g), 25(4), 25(5)
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Supreme Court17 Aug 2023Dismissed

Secundrabad ClubETC. Vs C.I.T.-V ETC.

Supreme Court Of India · (2023) 08 SC CK 0035

Constitution Of India, 1950 — Article 141, 366(29A), 366(29A)(e)Companies Act, 1956 — SectionIncome Tax Act, 1961 — Section 2(24), 2(24)(vii), 24(2), 44, 56
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Supreme Court16 Aug 2023Dismissed

Pesala Nookaraju Vs Government Of Andhra Pradesh & Ors.

Supreme Court Of India · (2023) 08 SC CK 0073

Constitution Of India, 1950 — Article 21, 22(4), 22(4)(a), 32, 226Andhra Pradesh Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(a), 2(b), 3, 3(1), 3(2), 3(3), 10, 12, 13Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(ii)
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Supreme Court16 Aug 2023Dismissed

Dharmin Bai Kashyap Vs Babli Sahu & Others

Supreme Court Of India · (2023) 08 SC CK 0028

Chhattisgarh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 5, 6, 11Chhattisgarh Panchayat Nirvachan Niyam, 1995 — Rule 77(1), 77(2), 80Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 43, 80, 95(1), 122
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Supreme Court11 Aug 2023Allowed

Manoj Kumar Soni Vs State Of Madhya Pradesh

Supreme Court Of India · S. Ravindra Bhat, J; Dipankar Datta, J

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 120A, 120B, 394, 411Evidence Act, 1872 — Section 27, 114, 114(a)
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Supreme Court11 Aug 2023Dismissed

Devesh Sharma Vs Union Of India And Ors.

Supreme Court Of India · Aniruddha Bose, J; Sudhanshu Dhulia, J

Constitution Of India, 1950 — Article 21A, 45Right to Education Act, 2009 — Section 3, 15, 17, 23, 23(1), 23(2)National Council for Teacher Education Act, 1993 — Section 12A, 29, 29(2)
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