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Supreme Court Of India judgments, 2023

921 judgments · page 3 of 47

Supreme Court24 Nov 2023Allowed

Suresh & Ors. Vs State Of Madhya Pradesh

Supreme Court Of India · (2023) 11 SC CK 0031

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420Essential Commodities Act, 1955 — Section 3, 6(b), 7
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Supreme Court21 Nov 2023Dismissed

Nanhe Vs State Of U.P.

Supreme Court Of India · (2023) 11 SC CK 0030

Indian Penal Code, 1860 — Section 86, 301, 302, 304, 304II, 308Arms Act, 1959 — Section 25
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Supreme Court21 Nov 2023Partly Allowed

Pawan Kumar Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2023) 11 SC CK 0028

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)(b)Juvenile Justice (Care and Protection of Children) Model Rules, 2016 — Rule 94Code of Criminal Procedure, 1973 — Section 313, 391
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Supreme Court20 Nov 2023

The Temple Of Healing Vs Union Of India

Supreme Court Of India · (2023) 11 SC CK 2601

Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 58, 59 Juvenile Justice (Care and Protection of Children) Rules 2016 — Rule 2(14)(iv), 2(14)(v), 17(1)(I)(v), 20(2)
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Supreme Court20 Nov 2023Allowed

Priya Indoria Vs State Of Karnataka And Ors. Etc.

Supreme Court Of India · (2023) 11 SC CK 0026

Constitution Of India, 1950 — Article 14, 19(1)(d), 21, 22, 39A, 214Code of Criminal Procedure, 1973 — Section 2(e), 2(j), 6, 7, 7(1), 9, 9(1), 14, 26, 41A, 48, 156, 157, 167(2), 177, 178, 179, 437, 437(3), 438, 438(1), 438(1A), 438(1B), 438(1)(iv), 438(2), 438(3), 438(4), 439, 439(2)Indian Penal Code, 1860 — Section 323, 326, 376, 376A, 376(3), 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 406, 498A
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Supreme Court20 Nov 2023Dismissed

P. Kishore Kumar Vs Vittal K. Patkar

Supreme Court Of India · (2023) 11 SC CK 0022

Code Of Civil Procedure, 1908 — Section 96, 100Mysore (Personal & Miscellaneous) Inam Abolition Act, 1954 — Section 9, 9A
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Supreme Court09 Nov 2023Dismissed

Dilip B Jiwrajka Vs Union Of India & Ors

Supreme Court Of India · (2023) 11 SC CK 2597

Constitution of India, 1950 — Article 14, 21, 32 Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 3(1), 79(1) Insolvency and Bankruptcy Code 2016 — Section 2(e), 7(2)(h), 14, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92, 93, 94, 95, 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111, 112, 113, 114, 115, 116, 117, 118, 119, 120, 121, 122, 123, 124, 125, 126, 127, 128, 129, 130, 131, 132, 133, 134, 135, 136, 137, 138, 139, 140, 141, 142, 143, 144, 145, 146, 147, 148, 149, 150, 151, 152, 153, 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 169, 170, 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 239, 239(2), 239(2)(m), 239(2)(zc), 239(2)(zn), 239(2)(zs), 249
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