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Supreme Court Of India judgments, 2023

921 judgments · page 20 of 47

Supreme Court03 Jul 2023Partly Allowed

Uggarsain Vs State Of Haryana & Ors.

Supreme Court Of India · (2023) 07 SC CK 0004

Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 304I, 304II, 323Code of Criminal Procedure, 1973 — Section 319
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Supreme Court21 Jun 2023Dismissed

State Of Punjab Vs Kewal Krishan

Supreme Court Of India · (2023) 06 SC CK 0009

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313
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Supreme Court15 Jun 2023

Coal India Limited And Anr. Vs Competition Commission Of India And Anr

Supreme Court Of India · (2023) 06 SC CK 0011

Constitution Of India, 1950 — Article 12, 14, 19, 31A, 31B, 31C, 32, 36, 39(b), 39(c), 226, 286, 324Competition Act, 2002 — Section 2(d), 2(h), 2(i), 2(l), 2(s), 2(v), 3, 4, 4(2), 4(2)(a), 4(2)(b), 5, 6, 8, 8(2), 9, 17, 18, 19, 19(4), 19(4)(g), 19(4)(m), 19(4)(k), 19(5), 19(6), 19(7), 26, 26(8), 27, 27(a), 28, 31, 33, 36, 36(2), 36(3), 41, 54, 53T, 60Coal Mines (Nationalization) Act, 1973 — Section 3, 3(1), 3(3), 4, 5, 11, 28, 32
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Supreme Court14 Jun 2023Dismissed

Aish Mohammad Vs State Of Haryana & Ors

Supreme Court Of India · (2023) 06 SC CK 0004

Constitution Of India, 1950 — Article 226, 227Punjab Civil Services Rules, 1934 — Section 3.26(d), 8.18, 16.28, 16.28(1), 16.28(2), 16.28(3), 16.29, 16.32
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Supreme Court02 Jun 2023Dismissed

Jitendra Nath Mishra Vs State Of U.P. & Anr

Supreme Court Of India · (2023) 06 SC CK 0002

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(1)Code of Criminal Procedure, 1973 — Section 173(2), 319Indian Penal Code, 1860 — Section 323, 406, 419, 420, 504, 506
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Supreme Court02 Jun 2023Dismissed

Ghanshyam Vs Yogendra Rathi

Supreme Court Of India · (2023) 06 SC CK 0001

Transfer Of Property Act, 1882 — Section 53A, 54Registration Act, 1908 — Section 17
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Supreme Court19 May 2023Allowed

Ramesh Chandra Vaishya Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · (2023) 05 SC CK 0079

Code of Criminal Procedure, 1973 — Section 107, 116, 151, 156(3), 438, 482Indian Penal Code, 1860 — Section 319, 323, 325, 392, 452, 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 18
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Supreme Court19 May 2023

Senthilbalaji V. Vs A.P. Geetha & Ors.

Supreme Court Of India · (2023) 05 SC CK 0078

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 6 Rule 16, Order 6 Rule 16(a)Representation Of The People Act, 1951 — Section 80, 81, 83, 83(1)(a), 83(1)(b), 87, 100, 123
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Supreme Court19 May 2023

All India Judges Association Vs Union Of India & Ors.

Supreme Court Of India · (2023) 05 SC CK 0077

Constitution Of India, 1950 — Article 14, 21, 50Maharashtra Judicial Services Rules, 2008 — Rule 3(5)Judges of the Family Courts (Recruitment and Service Conditions) Maharashtra Rules, 1990 — Rule 8
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