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Supreme Court Of India judgments, 2023

921 judgments · page 17 of 47

Supreme Court28 Jul 2023Allowed

Sandeep Kumar Vs State Of Haryana & Anr.

Supreme Court Of India · (2023) 07 SC CK 0057

Indian Penal Code, 1860 — Section 141, 148, 149, 285, 302, 323, 458, 460Code of Criminal Procedure, 1973 — Section 319, 319(1)Arms Act, 1959 — Section 25
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Supreme Court28 Jul 2023Dismissed

Ex Sepoy Madan Prasad Vs Union Of India And Others

Supreme Court Of India · (2023) 07 SC CK 0056

Army Rules, 1954 — Rule 22Army Act, 1950 — Section 34, 37, 39, 39(b), 63, 69, 71, 71(e), 72, 73, 106, 120, 120(1), 120(2), 120(4), 164Defence Service Regulations, 1987 — Regulation 448
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Supreme Court25 Jul 2023Allowed

Dhanraj N Asawani Vs Amarjeetsingh Mohindersingh Basi And Others

Supreme Court Of India · Dr. Dhananjaya Y. Chandrachud, CJ; J B Pardiwala, J; Manoj Misra, J

Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 2(n), 4, 4(2), 154, 156(3), 167(2), 173(2), 452, 482Indian Penal Code, 1860 — Section 34, 406, 409, 420, 465, 467, 468, 471
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Supreme Court24 Jul 2023Dismissed

Bhim Rao Baswanth Rao Patil Vs K. Madan Mohan Rao & Ors.

Supreme Court Of India · (2023) 07 SC CK 0045

Constitution Of India, 1950 — Article 19(1)(a), 325, 326Code of Civil Procedure, 1908 — Order 12 Rule 6, Order 12 Rule 6(1), Order 7 Rule 11, Order 7 Rule 11 (a)Representation Of The People Act, 1951 — Section 8, 8(1), 8(2), 8(3), 33A, 33A(1)(i), 33A(1)(ii), 81, 81(3), 84, 100(1)(d)(i), 100(1)(d)(ii), 100(1)(d)(iii), 100(1)(d)(iv)
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Supreme Court19 Jul 2023Allowed

Teesta Atul Setalvad Vs State Of Gujarat

Supreme Court Of India · (2023) 07 SC CK 0049

Constitution Of India, 1950 — Article 32, 226Indian Penal Code, 1860 — Section 120B, 194, 211, 218, 468, 469, 471Code of Criminal Procedure, 1973 — Section 482
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