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Supreme Court Of India judgments, 2023

921 judgments · page 19 of 47

Supreme Court05 Jul 2023Allowed

State Of U.P. Vs Sonu Kushwaha

Supreme Court Of India · Abhay S. Oka, J; Rajesh Bindal, J

Protection of Children from Sexual Offences Act, 2012 — Section 2(a), 3, 3(a), 4, 5, 5(m), 6, 8, 10Indian Penal Code, 1860 — Section 377, 506
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Supreme Court05 Jul 2023Partly Allowed

Abdul Ansar Vs State Of Kerala

Supreme Court Of India · (2023) 07 SC CK 0017

Kerala Motor Vehicle Rules, 1989 — Rule 89, 89(o)Indian Penal Code, 1860 — Section 34, 279, 299, 308, 338Code of Criminal Procedure, 1973 — Section 222(2)
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Supreme Court05 Jul 2023Disposed Of

S. Narahari & Ors. Vs S.R. Kumar & Ors.

Supreme Court Of India · (2023) 07 SC CK 0016

Constitution Of India, 1950 — Article 136, 141Code Of Civil Procedure, 1908 — Order 47 Rule 1(1), Order 47 Rule 7, Order 6 Rule 17
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Supreme Court05 Jul 2023Allowed

Pradeep Vs State Of Haryana

Supreme Court Of India · (2023) 07 SC CK 0014

Indian Penal Code, 1860 — Section 34, 302, 324, 449Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4, 4(1)
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Supreme Court04 Jul 2023Dismissed

Supriya Jain Vs State Of Haryana And Anr

Supreme Court Of India · (2023) 07 SC CK 0012

Indian Penal Code, 1860 — Section 120B, 180, 379, 406, 420, 506Code of Criminal Procedure, 1973 — Section 161, 162, 173(2), 228, 397, 482Evidence Act, 1872 — Section 65B
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Supreme Court04 Jul 2023Disposed Of

Ramesh Kumar Vs State Of Nct Of Delhi

Supreme Court Of India · (2023) 07 SC CK 0011

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 406, 420, 467, 468, 471Code of Criminal Procedure, 1973 — Section 173(2), 438, 438(1), 438(2), 482
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