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Supreme Court Of India judgments, 2023

921 judgments · page 23 of 47

Supreme Court12 May 2023Allowed

Directorate Of Enforcement Vs Aditya Tripathi

Supreme Court Of India · (2023) 05 SC CK 0033

Indian Penal Code, 1860 — Section 120B, 420, 468, 471Information Technology Act, 2000 — Section 66Prevention of Corruption Act, 1988 — Section 7, 7(c), 13(2)
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Supreme Court11 May 2023Disposed Of

Subhash Desai Vs Principal Secretary, Governor Of Maharashtra & Ors.

Supreme Court Of India · (2023) 05 SC CK 0098

Constitution Of India, 1950 — Article 32, 75, 75(1B), 87, 136, 145(3), 163, 163(2), 164(1B), 174(1), 175(1), 175(2), 178, 179, 179(c), 180, 181, 181(1), 181(2), 189, 189(2), 190(3), 191(2), 212, 212(1), 226, 227, 324, 356(1), 361B, 368Maharashtra Legislative Assembly Rules, 2019 — Rule 11, 95Maharashtra Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 2(f), 3(1), 3(1)(a), 3(4), 3(5), 6, 7(7), 8
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Supreme Court11 May 2023

Government Of Nct Of Delhi Vs Union Of India

Supreme Court Of India · (2023) 05 SC CK 0097

Constitution Of India, 1950 — Article 2, 32, 54, 73, 73(1), 73(2), 145(3), 162, 162(3), 226, 239, 239A, 239AA, 239AA(3)(a), 239AA(3)(b), 239AA(3)(c), 239AA(4), 239AA(7)(a), 239AA(7)(b), 239AB, 240, 240(1), 243W, 245, 245(1), 246, 246(1), 246(2), 246(3), 246(4), 246A, 254, 268, 269, 269A, 279A, 312, 320(3), 366, 366(26B), 367, 367(1), 368, 368(2), 371, 372A, 372A(1), 372, 372(2), 372(3), 372(3)(a)Government of India (Transaction of Business) Rules, 1961 — Rule 45, 46Indian Administrative Service (Cadre) Rules, 1954 — Rule 2, 2(a), 2(b), 2(c), 2(d), 3, 3(1), 5, 5(1), 7, 11A
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Supreme Court11 May 2023Allowed

Raj Kumar @ Suman Vs State (Nct Of Delhi)

Supreme Court Of India · (2023) 05 SC CK 0050

Indian Penal Code, 1860 — Section 120B, 302, 307, 452Code of Criminal Procedure, 1973 — Section 313, 313(5)Code of Criminal Procedure, 1898 — Section 342
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Supreme Court11 May 2023Dismissed

M. Suresh Kumar Reddy Vs Canara Bank & Ors

Supreme Court Of India · (2023) 05 SC CK 0046

Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency and Bankruptcy Code, 2016 — Section 3(12), 7, 7(1), 7(2), 7(5), 7(5)(a), 8, 8(1), 8(2), 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Supreme Court11 May 2023

State Of Meghalaya Vs Union Of India & Others

Supreme Court Of India · (2023) 05 SC CK 0045

Constitution Of India, 1950 — Article 12, 14, 32, 131, 131A, 145, 226, 298(b), 301Code Of Civil Procedure, 1908 — Section 9, 10, 15, 113, Order 37, Order 6 Rule 17Lotteries (Regulation) Rules, 2010 — Rule 5
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Supreme Court10 May 2023

Reliance Infrastructure Ltd Vs State Of Goa

Supreme Court Of India · (2023) 05 SC CK 0096

Code Of Civil Procedure, 1908 — Order 14 Rule 1Arbitration and Conciliation Act, 1996 — Section 5, 18, 23, 26, 28, 28(3), 31, 31(3), 31(7), 31(7)(b), 34, 34(2), 34(2A), 34(2)(b), 34(2)(b)(ii), 37, 75, 81Commercial Courts, Commercial Division and Commercial Appellate Divisions of High Courts Act, 2015 — Section 13
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Supreme Court10 May 2023Allowed

Gulam Mustafa Vs State Of Karnataka & Anr.

Supreme Court Of India · (2023) 05 SC CK 0031

Constitution Of India, 1950 — Article 15, 17, 21, 142, 226Indian Penal Code, 1860 — Section 34, 120B, 406, 419, 420, 427, 448, 468, 471Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(5)
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