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Supreme Court Of India judgments, 2023

921 judgments · page 39 of 47

Supreme Court01 Mar 2023Partly Allowed

Ravi Dhingra Vs State Of Haryana

Supreme Court Of India · (2023) 3 JT 64

Indian Penal Code, 1860 — Section 34, 148, 149, 342, 361, 363, 364, 364A, 365, 506Code Of Criminal Procedure, 1973 — Section 164, 216, 313
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Supreme Court28 Feb 2023Allowed/Dismissed

Shah Newaz Khan & Ors. Vs State Of Nagaland & Ors

Supreme Court Of India · (2023) 02 SC CK 0076

Constitution Of India, 1950 — Article 214, 227, 228, 231, 235Code of Civil Procedure, 1908 — Section 3, 22, 23, 23(3), 24, 24(1)(a), 24(1)(b), 24(1)(b)(i), 24(1)(b)(ii), 25, 25(1)Government of India Act, 1935 — Section 229
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Supreme Court27 Feb 2023Dismissed

Ashwini Kumar Upadhyay Vs Union Of India

Supreme Court Of India · (2023) 02 SC CK 3149

Constitution of India, 1950 — Article 19, 19(1)(a), 21, 25, 26, 29, 30, 32, 44 Representation of the People Act, 1951 — Section 123(3), 123(3A)
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Supreme Court27 Feb 2023Allowed

Sirajudheen Vs Zeenath & Ors

Supreme Court Of India · (2023) 02 SC CK 0070

Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 27, Order 41 Rule 27(1)(b), Order 41 Rule 33Evidence Act, 1872 — Section 92, 103, 114, 120Partnership Act, 1932 — Section 69(1)
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Supreme Court24 Feb 2023Partly Allowed

Anant Thanur Karmuse Vs State Of Maharashtra & Ors.

Supreme Court Of India · (2023) 02 SC CK 0072

Constitution Of India, 1950 — Article 21, 32, 226Indian Penal Code, 1860 — Section 143, 144, 147, 149, 292, 325, 326, 327, 342, 365, 367, 506(2)Code Of Criminal Procedure, 1973 — Section 2(h), 156(1), 156(3), 173(2), 173(8), 197
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