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Supreme Court Of India judgments, 2023

921 judgments · page 22 of 47

Supreme Court16 May 2023Allowed

Kamukayi & Ors Vs Union Of India And Ors.

Supreme Court Of India · (2023) 05 SC CK 0053

Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2003 — Rule 7, 7(2)Railways Act, 1989 — Section 123(c), 123(c)(2), 124AWealth Tax Act, 1957 — Section 2(m)
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Supreme Court16 May 2023Dismissed

Jini Dhanrajgir & Anr. Vs Shibu Mathew & Anr. Etc.

Supreme Court Of India · (2023) 05 SC CK 0052

Constitution Of India, 1950 — Article 136, 226, 227Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106Kerala Land Reform Act, 1963 — Section 72K, 125(3)
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Supreme Court16 May 2023Dismissed

Y. Balaji Vs Karthik Desari & Anr. Etc.

Supreme Court Of India · (2023) 05 SC CK 0051

Constitution Of India, 1950 — Article 20(3), 21, 22Criminal Rules of Practice, 2019 — Rule 207(12), 210, 231, 231(3), 237, 238Indian Penal Code, 1860 — Section 34, 109, 406, 419, 420, 465, 467, 471, 506(1)
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Supreme Court12 May 2023Allowed

Aureliano Fernandes Vs State Of Goa And Others

Supreme Court Of India · (2023) 05 SC CK 0040

Constitution Of India, 1950 — Article 12, 13(3)(a), 14, 15, 16(1), 19, 19(1)(g), 21, 32, 42, 51A, 148(5), 309, 310, 310(1), 311, 311(1), 311(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(9), 14, 14(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(iii), 3C
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Supreme Court12 May 2023Dismissed

Dr. V.R. Sanal Kumar Vs Union Of India & Ors.

Supreme Court Of India · (2023) 05 SC CK 0038

Constitution Of India, 1950 — Article 14, 136, 309, 310, 310(1), 311, 311(1), 311(2), 311(2)(c)Department of Space Employees� (Classification, Control and Appeal) Rules, 1976 — Rule 11, 16(iii)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14, 14(1)
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