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Supreme Court Of India judgments, 2023

921 judgments · page 33 of 47

Supreme Court05 Apr 2023Allowed

Madhyamam Broadcasting Limited Vs Union Of India & Ors.

Supreme Court Of India · (2023) 04 SC CK 0002

Constitution Of India, 1950 — Article 13, 13(3)(a), 14, 19, 19(1)(a), 19(2), 19(6), 21, 25, 136, 145, 226, 359Aircraft Rules, 1937 — Rule 92Code Of Civil Procedure, 1908 — Order 11 Rule 12, Order 11 Rule 13
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Supreme Court29 Mar 2023Disposed Of

M P High Court Bar Association Vs Union Of India & Ors

Supreme Court Of India · (2023) 03 SC CK 0114

Constitution Of India, 1950 — Article 32Debt Recovery Tribunals (DRTs) and Debt Recovery Appellate Tribunals (DRATs) Electronic Filing Rules, 2020 — Rule 3Recovery of Debts and Bankruptcy Act, 1993 — Section 36
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Supreme Court29 Mar 2023Dismissed

Prasanta Kumar Sahoo & Ors. Vs Charulata Sahu & Ors.

Supreme Court Of India · (2023) 03 SC CK 0111

Constitution Of India, 1950 — Article 14, 15(2), 15(3), 16, 246Code Of Civil Procedure, 1908 — Section 96(1), 96(3), Order 43 Rule 1A, Order 43 Rule 1A(2), Order 43 Rule 1(m), Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 3A, Order 41 Rule 22Bar Council of India Rules, 1975 — Rule 15, 19, 26
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Supreme Court29 Mar 2023Dismissed

Balu Sudam Khalde And Another Vs State Of Maharashtra

Supreme Court Of India · (2023) 3 JT 562

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 299(b), 300, 300(2), 300(3), 300(4), 302, 304I, 323, 324, 365, 376, 504Code of Criminal Procedure, 1973 — Section 313
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Supreme Court29 Mar 2023Allowed

Prem Kishore & Ors. Vs Brahm Prakash & Ors.

Supreme Court Of India · (2023) 3 JT 434

Code Of Civil Procedure, 1908 — Section 11, 12, Order 5 Rule 1, Order 2 Rule 2, Order 14 Rule 2, Order 17 Rule 2, Order 9 Rule 3, Order 17 Rule 3, Order 17 Rule 3(b), Order 20 Rule 4, Order 9 Rule 8, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Negotiable Instruments Act, 1881 — Section 118Delhi Rent Control Act, 1958 — Section 14(1)(a)
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Supreme Court29 Mar 2023Dismissed

Shivshankara & Anr. Vs H.P. Vedavyasa Char

Supreme Court Of India · (2023) 03 SC CK 0105

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 9, 151, Order 41 Rule 2, Order 22 Rule 4, Order 18 Rule 12, Order 6 Rule 17, Order 41 Rule 27Specific Relief Act, 1963 — Section 6, 8
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Supreme Court28 Mar 2023Allowed

Mohd Muslim @ Hussain Vs State (Nct Of Delhi)

Supreme Court Of India · (2023) 03 SC CK 0120

Constitution Of India, 1950 — Article 14, 19, 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 25, 29, 36(1), 37, 37(1)(b), 37(1)(b)(ii)Code of Criminal Procedure, 1973 — Section 309, 436A, 437, 439, 482
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Supreme Court28 Mar 2023Allowed

Pulen Phukan & Ors. Vs State Of Assam

Supreme Court Of India · (2023) 4 JT 315

Indian Penal Code, 1860 — Section 34, 141, 142, 147, 148, 149, 302, 323, 326, 447Code of Criminal Procedure, 1973 — Section 161, 173(2), 313Evidence Act, 1872 — Section 27
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Supreme Court28 Mar 2023Allowed

Abhishek Singh Vs Huhtamaki PPL Ltd. & Anr

Supreme Court Of India · (2023) 03 SC CK 0102

Constitution Of India, 1950 — Article 142Insolvency and Bankruptcy Code, 2016 — Section 5, 7, 9, 10, 12A, 14, 15, 17, 18, 21, 24, 25, 29, 30, 30A, 62, 66, 196, 208, 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2018 — Regulation 30A, 30A(7)
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