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Supreme Court Of India judgments, 2023

921 judgments · page 45 of 47

Supreme Court17 Jan 2023Dismissed

Shri Ram Shridhar Chimurkar Vs Union Of India & Anr

Supreme Court Of India · (2023) 01 SC CK 0037

Central Civil Services (Pension) Rules, 1972 — Rule 54, 54(14)(b), 54(14)(b)(ii)Central Civil Services (Pension) Rules, 1972 — Rule 3(1)(f)Hindu Adoptions and Maintenance Act, 1956 — Section 5, 6, 7, 8, 11, 11(vi), 12
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Supreme Court13 Jan 2023Dismissed

Manik Majumder And Others Vs Dipak Kumar Saha (Dead) Through Lrs. & Others

Supreme Court Of India · (2023) 2 JT 213 : (2023) 1 Scale 696

Code Of Civil Procedure, 1908 — Section 100, Order 6 Rule 17Registration Act, 1908 — Section 17, 18, 18(a), 18(b), 18(c), 18(d), 18(e), 18(f), 26, 32, 32(a), 32(b), 32(c), 33, 33(1)(c), 34, 34(2)(c), 35, 35(3), 36, 52, 58, 59, 60, 60(1), 60(2)Specific Relief Act,1963 — Section 6
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Supreme Court13 Jan 2023Allowed

Jaswant Singh & Ors. Vs State Of Chhattisgarh & Anr

Supreme Court Of India · (2023) 1 JT 388 : (2023) 1 Scale 691

Constitution Of India, 1950 — Article 32Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Scheduled Caste and Scheduled Tribes (Prevention of Corruption) Act, 1989 — Section 3(2)(v)
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Supreme Court13 Jan 2023Allowed

State Of Haryana & Ors Vs Sushila & Ors

Supreme Court Of India · (2023) 1 JT 383 : (2023) 1 Scale 669

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6
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Supreme Court13 Jan 2023Allowed

Govt. Of Nct Of Delhi & Anr Vs Bhagrati & Anr

Supreme Court Of India · (2023) 1 Scale 663

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 Court13 Jan 2023Allowed

Govt. Of Nct Of Delhi Vs Sunil Jain & Ors

Supreme Court Of India · (2023) 1 JT 392 : (2023) 1 Scale 654

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 Court13 Jan 2023Disposed Of

K.L. Swamy Vs Commissioner Of Income Tax & Anr.

Supreme Court Of India · (2023) 1 Scale 673

Income Tax Act, 1961 — Section 2(34), 2(45), 3, 4, 5, 113, 132, 132A, 139, 140A, 142, 148, 156BA(2), 158BA(2), 158BB, 158BC, 158BC(a), 158BD, 158BFA, 158BFA(1), 234AFinance Act, 2003 — Section 2(3)
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Supreme Court12 Jan 2023

Prakash Nayi @ Sen Vs State Of Goa

Supreme Court Of India · (2023) 01 SC CK 0075

Indian Penal Code, 1860 — Section 84, 300Evidence Act, 1872 — Section 8, 105Code of Criminal Procedure, 1973 — Section 328, 329, 330, 334, 339
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