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Supreme Court Of India judgments, 2023

921 judgments · page 21 of 47

Supreme Court19 May 2023Disposed Of

Mansi Khatri Vs Gaurav Khatri

Supreme Court Of India · (2023) 05 SC CK 0075

Constitution Of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)Indian Penal Code, 1860 — Section 323, 354, 498A
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Supreme Court18 May 2023Dismissed

Sakshi Arha Vs Rajasthan High Court & Others

Supreme Court Of India · (2023) 05 SC CK 0083

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(4), 15(5), 15(6), 16, 16(1), 16(4), 16(6), 39A, 46, 142, 226Rajasthan Judicial Service Rules, 2010 — Section 10, 10(2), 10(5), 17, 19, 20, 24, 26
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Supreme Court18 May 2023Dismissed

M/S B And T Ag Vs Ministry Of Defence

Supreme Court Of India · (2023) 05 SC CK 0081

Limitation Act, 1963 — Article 137Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 21, 29A, 37,3 7(1), 37(2), 43, 43(1)Limitation Act, 1963 — Section 3, 5, 9, 12(2)(b), 14, 20, 29(2)
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Supreme Court18 May 2023Dismissed/Allowed

Animal Welfare Board Of India & Ors. Vs Union Of India & Anr

Supreme Court Of India · (2023) 05 SC CK 0080

Constitution Of India, 1950 — Article 14, 17, 19, 19(6), 21, 25(1), 26(a), 26(b), 29, 48, 51A(g), 51A(h), 254(1), 254(2)Prevention of Cruelty to Animals Act, 1960 — Section 3, 3(2), 11, 11(1)(a), 11(1)(m), 11(3), 11(3)(a), 11(3)(b), 11(3)(c), 11(3)(d), 11(3)(e), 22
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Supreme Court18 May 2023Allowed

Government Of Nct Of Delhi Vs Ravinder Kumar Jain & Ors

Supreme Court Of India · (2023) 05 SC CK 0067

Supreme Court Rules, 2013 — Order 6 Rule 2Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 8
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Supreme Court18 May 2023Allowed

Chanchalpati Das Vs State Of West Bengal & Anr

Supreme Court Of India · (2023) 05 SC CK 0064

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 379, 406, 408, 411, 468, 471Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 309, 320, 482
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Supreme Court18 May 2023Dismissed

Arti Dixit & Anr Vs Sushil Kumar Mishra & Ors

Supreme Court Of India · (2023) 05 SC CK 0063

Limitation Act, 1963 — Article 123Code Of Civil Procedure, 1908 — Section 145, 151, Order 9 Rule 9, Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 17(2), 17(8C)
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Supreme Court18 May 2023Allowed

Ravi Mandal Vs State Of Uttarakhand

Supreme Court Of India · (2023) 05 SC CK 0062

Indian Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 82, 161, 313Arms Act, 1959 — Section 4, 25
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