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Supreme Court Of India judgments, 2023

921 judgments · page 34 of 47

Supreme Court27 Mar 2023Dismissed

Lok Prahari Vs Union Of India & Ors

Supreme Court Of India · (2023) 03 SC CK 0121

Constitution Of India, 1950 — Article 14, 32, 80, 80(1)(b), 80(2), 80(4), 171(3)(d)Conduct of Election Rules, 1961 — Rule 39A(6), 39A(7), 39A(8), 39AARepresentation Of The People Act, 1951 — Section 33, 33(1), 54, 94, 123(2), 128(1)
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Supreme Court27 Mar 2023Allowed

Narayan Chetanram Chaudhary Vs State Of Maharashtra

Supreme Court Of India · (2023) 03 SC CK 0101

Constitution Of India, 1950 — Article 32Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(35), 2(61), 9, 9(2), 9(3), 15, 18, 25, 94, 94(2)(i), 94(2)(a)(i), 103, 103(1), 103(2)Indian Penal Code, 1860 — Section 34, 120B, 302, 342, 397, 449
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Supreme Court24 Mar 2023

Arup Bhuyan Vs state of Assam & Anr

Supreme Court Of India · (2023) 03 SC CK 0113

Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 21Unlawful Activities (Prevention) Rules, 1968 — Rule 3(2), 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2(i)(a), 3(5)
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Supreme Court24 Mar 2023

Mah. Adiwasi Thakur Jamat Swarakshan Samiti Vs State Of Maharashtra & Ors.

Supreme Court Of India · (2023) 4 JT 24

Constitution Of India, 1950 — Article 142, 226, 341, 342Maharashtra Scheduled Tribes (Regulation of Issuance and verification of) Certificate Rules, 2003 — Rule 4, 4(6), 10, 11, 11(2), 11(3), 12, 12(2), 12(7)Maharashtra Scheduled Castes, De�notified Tribes, (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012 — Rule 13(d)
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Supreme Court24 Mar 2023Dismissed

Anil Kumar Vs State Of Haryana & Ors.

Supreme Court Of India · (2023) 03 SC CK 0086

Constitution Of India, 1950 — Article 32Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(3)Indian Penal Code, 1860 — Section 34, 302
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Supreme Court24 Mar 2023Allowed

State Of Tripura & Anr Vs Chandan Deb & Ors

Supreme Court Of India · (2023) 3 JT 424

Tripura Sales Tax Rules, 1976 — Rule 3A, 3A(2), 44Tripura Sales Tax Act, 1976 — Section 2(b), 2(g), 2(g)(ii), 3(i), 3A, 3AA, 44Central Sales Tax Act, 1956 — Section 14, 15
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Supreme Court23 Mar 2023Allowed

Jagtar Singh Vs State Of Punjab

Supreme Court Of India · (2023) 3 JT 273

Code of Criminal Procedure, 1973 — Section 313Prevention of Corruption Act, 1988 — Section 7, 13(1)(d)(i), 13(1)(d)(ii), 20
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