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Supreme Court Of India judgments, 2023

921 judgments · page 38 of 47

Supreme Court13 Mar 2023Allowed

Land Acquisition Collector & Anr Vs Ashok Kumar & Ors

Supreme Court Of India · (2023) 03 SC CK 0025

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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Supreme Court03 Mar 2023Disposed Of

Secretary Ministry Of Consumer Affairs Vs Dr. Mahindra Bhaskar Limaye & Ors.

Supreme Court Of India · (2023) 03 SC CK 0023

Constitution Of India, 1950 — Article 14, 16, 32, 142, 217, 233Consumer Protection (Qualification for appointment, method of recruitment, procedure of appointment, term of office, resignation and removal of President and Members of State Commission and District Commission) Rules, 2020 — Rule 3, 3(1), 3(2)(b), 4, 4(1), 4(2)(c) , 6, 6(9), 10Consumer Protection (appointment, salary, allowances and conditions of service of President and Members of the State Commission and District Forum) Rules, 2017 — Rule 5, 7
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Supreme Court03 Mar 2023Allowed

Premchand Vs State Of Maharashtra

Supreme Court Of India · (2023) 3 JT 32

Indian Penal Code, 1860 — Section 300, 302, 304II, 307Evidence Act, 1872 — Section 3, 27Code Of Criminal Procedure, 1973 — Section 313, 313(1), 313(1)(b), 313(5)
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Supreme Court03 Mar 2023Allowed

State Of West Bengal Vs Debabrata Tiwari & Ors. Etc. Etc.

Supreme Court Of India · (2023) 3 JT 200

Constitution Of India, 1950 — Article 14, 16, 226West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies. Government Companies and Local Authorities Act, 1999 — Section 3, 3(a), 3(b), 3(c)
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Supreme Court03 Mar 2023Partly Allowed

Karan @ Fatiya Vs State Of Madhya Pradesh

Supreme Court Of India · (2023) 3 JT 122

Indian Penal Code, 1860 — Section 149, 201, 302, 323, 324, 325, 363, 376(2)(i), 427, 455Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 6Juvenile Justice (Care and Protection) Act, 2015 — Section 2(12), 9, 9(2), 9(3), 18, 25, 94
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