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Supreme Court Of India judgments, 2023

921 judgments · page 18 of 47

Supreme Court18 Jul 2023Allowed

P. Yuvaprakash Vs State Rep. By Inspector Of Police

Supreme Court Of India · (2023) 07 SC CK 0038

Juvenile Justice (Care & Protection of Children) Rules, 2007 — Rule 12, 12(3)(a) , 12(3)(a)(i) Indian Penal Code, 1860 — Section 350, 351, 366, 366A, 506Protection of Children from Sexual Offences Act, 2012 — Section 2(a), 3, 4, 5, 5(l), 6, 7, 17, 34, 34(1) Code Of Criminal Procedure, 1973 — Section 161, 164Child Marriage Prohibition Act, 2006 — Section 10
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Supreme Court17 Jul 2023Partly Allowed

Arvind Kumar Vs State Of Nct, Delhi

Supreme Court Of India · (2023) 07 SC CK 0035

Indian Penal Code, 1860 — Section 80, 299, 300, 302, 304, 304ACode of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 5, 6
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Supreme Court17 Jul 2023Dismissed

Paschimanchal Vidyut Vitran Nigam Ltd Vs Raman Ispat Private Limited & Ors

Supreme Court Of India · (2023) 07 SC CK 0034

Constitution Of India, 1950 — Article 12, 265Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(11), 3(12), 3(30), 3(31), 3(34), 4, 5(7), 5(8), 5(17), 5(21), 6, 7, 8, 12, 14, 14(1)(c), 17, 30, 31, 31(2), 33, 33(1), 35, 36(3), 39, 40, 52, 52(1), 52(2), 52(3), 52(4), 52(5), 52(6), 52(7), 52(9), 53, 53(1)(b), 53(1)(d), 53(1)(e), 53(1)(e)(i), 53(1)(e)(ii), 53(1)(f), 53(1)(h), 53(2), 56, 60(5)(c), 188, 196, 238Electricity Act, 2003 — Section 42, 45, 56, 173, 174, 181(2)(x)
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Supreme Court13 Jul 2023Allowed/Allowed

Ankita Bhati Vs Dev Raj Singh Bhati

Supreme Court Of India · (2023) 07 SC CK 0053

Hindu Adoption and Maintenance Act, 1956 — Section 18Code of Criminal Procedure, 1973 — Section 125, 406Indian Penal Code, 1860 — Section 323, 341, 498A
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Supreme Court13 Jul 2023Allowed

Delhi Development Authority Vs Jagan Singh & Ors.

Supreme Court Of India · (2023) 07 SC CK 0031

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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Supreme Court12 Jul 2023

Mangilal Vs State Of Madhya Pradesh

Supreme Court Of India · (2023) 07 SC CK 0051

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(b), 15(c), 18, 25, 29, 50, 52A, 52A(1), 52A(2), 52A(3), 52A(4), 67Evidence Act, 1872 — Section 114(g)Code of Criminal Procedure, 1973 — Section 465
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Supreme Court11 Jul 2023Allowed

Ravi Khandelwal Vs M/S. Taluka Stores

Supreme Court Of India · (2023) 07 SC CK 0025

Constitution Of India, 1950 — Article 142Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14(3)Benami Transactions (Prohibition) Act, 1988 — Section 4(1)
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Supreme Court11 Jul 2023Disposed Of

Dr. Jaya Thakur Vs Union Of India & Ors.

Supreme Court Of India · (2023) 07 SC CK 0024

Constitution Of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 32, 226Fundamental Rules, 1922 — Rule 56(d)Central Vigilance Commission Act, 2003 — Section 3, 4, 6, 25, 25(a), 25(d), 25(f)
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Supreme Court07 Jul 2023Allowed

Vinod Kumar & Ors Vs District Magistrate Mau & Ors

Supreme Court Of India · (2023) 07 SC CK 0021

National Highways Authority Act, 1956 — Section 3A, 3A(1), 3C, 3D, 3E, 3G, 3G(1), 3G(2), 3G(5), 3H(3), 3H(4)Land Acquisition Act, 1894 — Section 11, 12(1), 12(2), 18, 29, 30, 31
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Supreme Court06 Jul 2023

Mohd. Nausha Vs State (Govt. Of Nct Of Delhi)

Supreme Court Of India · (2023) 07 SC CK 0061

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 120A, 120B, 302, 307, 411, 427, 436Code of Criminal Procedure, 1973 — Section 161, 313
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