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Supreme Court Of India judgments, 2023

921 judgments · page 43 of 47

Supreme Court03 Feb 2023Partly Allowed

Anushka Rengunthwar & Ors. Vs Union Of India & Ors.

Supreme Court Of India · (2023) 2 JT 162 : (2023) 2 Scale 451

Constitution Of India, 1950 — Article 5, 6, 7, 8, 9, 10, 11, 14, 16, 19, 19(1)(d), 19(1)(e), 19(1)(f), 19(5), 21, 31(1), 32, 58, 66, 124, 217Citizenship Act, 1955 — Section 2(ee), 4, 5, 5(1)(f), 5(1)(g), 7A, 7B, 7B(1), 7B(2), 7C, 7D, 8(1), 9(1)General Clauses Act, 1897 — Section 6
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Supreme Court02 Feb 2023Dismissed

Baini Prasad (D) Thr. Lrs Vs Durga Devi

Supreme Court Of India · (2023) 2 JT 19 : (2023) 2 Scale 395

Constitution Of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 51Evidence Act, 1872 — Section 115
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Supreme Court30 Jan 2023Allowed

Naim Ahamed Vs State (Nct Of Delhi)

Supreme Court Of India · (2023) 2 JT 58 : (2023) 2 Scale 283

Indian Penal Code, 1860 — Section 90, 375, 376Code of Criminal Procedure, 1973 — Section 276, 277, 313Evidence Act, 1872 — Section 114A
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Supreme Court24 Jan 2023Dismissed

Baharul Islam & Ors Vs Indian Medical Association And Ors.

Supreme Court Of India · (2023) 2 Scale 186

Constitution Of India, 1950 — Article 14, 21, 226, 246, 246(1), 246(2), 254, 254(2)Drugs and Cosmetics Rules, 1945 — Section 2(ee), 2(ee)(iii)Indian Medical Council Act, 1956 — Section 2(d), 2(f), 2(h), 2(k), 10, 10A, 10A(1)(a), 10A(b)(i), 10(A)(1)(b), 11, 11(1), 11(2), 13, 13(1), 14, 15, 15(1), 15(2)(b), 17, 21, 21(1), 21(2), 22, 23, 24, 25, 26, 27, 33
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Supreme Court24 Jan 2023Allowed

Munna Lal Vs State Of Uttar Pradesh

Supreme Court Of India · (2023) 1 JT 440 : (2023) 2 Scale 157

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 107, 116, 145, 161, 313, 374(2)Evidence Act, 1872 — Section 134
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Supreme Court20 Jan 2023Allowed

Delhi Development Authority Vs Bhagi Singh And Ors

Supreme Court Of India · (2023) 2 Scale 250

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 Court20 Jan 2023Allowed

Delhi Development Authority Vs Rambir And Ors

Supreme Court Of India · (2023) 2 Scale 252

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 Court20 Jan 2023Allowed

Delhi Development Authority Vs Rajesh Dua And Ors.

Supreme Court Of India · (2023) 2 Scale 255

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 Court20 Jan 2023Allowed

Delhi Development Authority Vs Asha Prakash And Ors.

Supreme Court Of India · (2023) 2 Scale 259

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 Court20 Jan 2023Allowed

Delhi Development Authority Vs Shyamo & Ors

Supreme Court Of India · (2023) 2 Scale 262

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 Court20 Jan 2023Allowed

Delhi Development Authority Vs Shakuntla Devi And Ors

Supreme Court Of India · (2023) 2 Scale 38

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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