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Supreme Court Of India judgments, 2023

921 judgments · page 26 of 47

Supreme Court28 Apr 2023Disposed Of

Santosh @ Bhure Vs State (G.N.C.T.) Of Delhi

Supreme Court Of India · (2023) 04 SC CK 0121

Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 34, 120B, 302Code of Criminal Procedure, 1973 — Section 162, 293, 311A, 313
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Supreme Court28 Apr 2023Allowed

Sukhbir Singh Badal Vs Balwant Singh Khera And Ors.

Supreme Court Of India · (2023) 04 SC CK 0120

Indian Penal Code, 1860 — Section 120B, 191, 192, 415, 420, 463, 464, 465, 466, 467, 468, 471Code of Criminal Procedure, 1973 — Section 202, 203, 204, 315(1)(a), 315(1)(b), 482Representation of People Act, 1951 — Section 29A, 29A(5)
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Supreme Court28 Apr 2023Allowed

State Through Central Bureau Of Investigation Vs Hemendhra Reddy & Another. Etc.

Supreme Court Of India · (2023) 04 SC CK 0119

Constitution Of India, 1950 — Article 20(2), 21, 136Indian Penal Code, 1860 — Section 34, 109, 420, 467Code of Criminal Procedure, 1973 — Section 2(h), 156(1), 156(3), 169, 173, 173(1), 173(2), 173(2)(i)(d), 173(2)(i)(f), 173(3), 173(4), 173(5), 173(6), 173(8), 190, 190(1), 190(1)(b), 190(1)(c), 200, 202, 203, 207
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Supreme Court28 Apr 2023Allowed

Union Of India & Ors. Vs Cosmo Films Limited

Supreme Court Of India · (2023) 04 SC CK 0118

Constitution Of India, 1950 — Article 14, 19(1)(g)Customs Tariff Act, 1975 — Section 3, 3(1), 3(3), 3(5), 3(7), 3(9), 8B, 8C, 9ACustoms Act, 1962 — Section 25(1)
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