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Supreme Court Of India judgments, 2023

921 judgments · page 24 of 47

Supreme Court09 May 2023Dismissed

C.S. Gopalakrishnan Etc. Vs State Of Tamil Nadu & Others

Supreme Court Of India · (2023) 05 SC CK 0025

Constitution Of India, 1950 — Article 14, 254, 254(2)Right to Fair Compensation and Transparency in Land Acquisition; Rehabilitation and Resettlement Act, 2013 — Section 11, 14, 19, 19(7), 24(2), 25, 26, 26(1), 27, 28, 28(7), 29, 30, 39, 105, 105A, 105A(2), 105A(3)Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 — Section 3(1), 3(2), 3(3), 4
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Supreme Court04 May 2023Disposed Of

M/S Vistra Itcl (India) Ltd & Ors Vs Dinkar Venkatasubramanian & Anr.

Supreme Court Of India · (2023) 05 SC CK 0092

Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 — Rule 21AInsolvency & Bankruptcy Code, 2016 — Section 3(31), 3(37), 5(7), 5(8), 5(8)(i), 7, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(4), 31, 43, 52, 52(9), 53, 53(1), 53(1)(b), 53(1)(e), 60(5)Indian Contract Act, 1872 — Section 124, 126, 151, 1521, 153, 154, 155, 156, 157, 160, 161, 163, 172, 176, 177, 179
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Supreme Court04 May 2023Allowed

Kanimozhi Karunanidhi Vs A. Santhana Kumar & Ors.

Supreme Court Of India · (2023) 05 SC CK 0091

Constitution Of India, 1950 — Article 324, 324(1), 325, 326, 327, 328, 329Conduct Of Election Rules,1961 — Rule 4, 4ACode Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 6 Rule 16
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Supreme Court04 May 2023Disposed Of

Kailash Vijayvargiya Vs Rajlakshmi Chaudhuri And Others

Supreme Court Of India · (2023) 05 SC CK 0090

Constitution Of India, 1950 — Article 21, 226Code of Criminal Procedure, 1973 — Section 2(d), 41(1)(b), 41(1)(g), 154, 154(1), 154(3), 156, 156(1), 156(3), 157, 157(1)(a), 157(1)(b), 159, 165, 166A, 173, 173(1A), 173(3), 176, 190, 200, 202, 202(1), 203, 204, 468, 482Indian Penal Code, 1860 — Section 34, 120B, 313, 323, 325, 341, 376, 406, 417, 506, 506(ii)
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Supreme Court04 May 2023Dismissed

Heinz India Limited Vs State Of Kerela

Supreme Court Of India · (2023) 05 SC CK 0019

Drugs and Cosmetics Act, 1940 — Section 3, 3(aaa), 3(b)Kerala General Sales Tax Act, 1963 — Section 5(c), 35Tamil Nadu General Sales Tax Act, 1959 — Section 3
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Supreme Court04 May 2023Allowed

Atulbhai Vithalbhai Bhanderi Vs State Of Gujarat

Supreme Court Of India · (2023) 05 SC CK 0018

Gujarat Control of Terrorism and Organised Crime Act, 2015 — Section 2(c), 3(1), 3(2), 3(3), 3(4), 3(5), 4Indian Penal Code, 1860 — Section 120B, 201, 384, 385, 386, 387, 506(1), 506(2), 507
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Supreme Court04 May 2023Allowed

Dinesh Kumar Vs State Of Haryana

Supreme Court Of India · (2023) 05 SC CK 0016

Indian Penal Code, 1860 — Section 34, 201, 302, 364, 392, 394Evidence Act, 1872 — Section 27, 101, 106, 165Code of Criminal Procedure, 1973 — Section 172(2), 313
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Supreme Court04 May 2023Disposed Of

Yamal Manojbhai Vs Union Of India & Ors

Supreme Court Of India · (2023) 05 SC CK 0011

Constitution Of India, 1950 — Article 21, 25, 32, 103Customs Act, 1962 — Section 77, 83, 105, 108, 108B, 111, 112, 123, 123(2), 127, 127B, 127B(1), 127H, 132, 133, 134, 135
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