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Supreme Court Of India judgments, 2023

921 judgments · page 5 of 47

Supreme Court30 Oct 2023Disposed Of

Manish Sisodia Vs Central Bureau Of Investigation

Supreme Court Of India · (2023) 10 SC CK 0051

Constitution Of India, 1950 — Article 20, 21, 74(2), 163(3)Prevention of Corruption Act, 1988 — Section 7, 7(a), 7(b), 7A, 8, 12Indian Penal Code, 1860 — Section 107, 108, 120, 120B, 201, 420
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Supreme Court30 Oct 2023Allowed

Birbal Nath Vs State Of Rajasthan & Ors

Supreme Court Of India · (2023) 10 SC CK 0049

Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 304I, 307, 308, 323, 324, 325, 447Code of Criminal Procedure, 1973 — Section 161, 162, 313Evidence Act, 1872 — Section 145, 155
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Supreme Court20 Oct 2023Dismissed

State Of Telangana & Ors Vs M/s Tirumala Constructions

Supreme Court Of India · (2023) 10 SC CK 2933

Constitution of India, 1950 — Article 14, 19(1)(g), 123, 213, 243ZF, 243ZT, 245, 246, 246A, 246A(2), 246(3), 254, 258, 258A, 268A, 269, 279A, 279A(6), 366, 368, 368(2) Limitation Act, 1963 — Article 61(b), 62, 63(b), 64, 65, 66, 67, 92, 94, 96, 106, 107, 108, 109, 110, 136 Gujarat Value Added Tax Act, 2003 — Section 19, 20, 20(4), 21(3), 21(4), 21(6), 21(7), 21(8), 31(1), 32(3), 32(6), 32(7), 57(5), 84A, 166, 174 Maharashtra Value Added Tax Act, 2002 — Section 26, 26(6A), 26(6B)
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Supreme Court20 Oct 2023Disposed Of

Munilakshmi Vs Narendra Babu & Anr.

Supreme Court Of India · (2023) 10 SC CK 0064

Constitution Of India, 1950 — Article 21, 142Indian Penal Code, 1860 — Section 34, 109, 120B, 143, 149, 201, 302, 306, 323, 341, 354A(2), 354B, 355, 427, 450, 454, 448, 498A, 504, 506Arms Act, 1959 — Section 25B, 25(1)(B)
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Supreme Court20 Oct 2023

Dr. Balram Singh Vs Union Of India & Ors.

Supreme Court Of India · (2023) 10 SC CK 0062

Constitution Of India, 1950 — Article 14, 15, 15(2), 17, 21, 23, 24, 32Prohibition of Employment as Manual Scavengers and Their Rehabilitation Act, 2013 — Section 2(d), 2(e), 2(1)(g), 2(p), 2(q), 6(2), 7, 9, 11, 11(4), 11(5), 11(6), 11(7), 12, 12(3), 14, 15, 16, 24(3), 24(4), 25, 26, 27, 29, 29(3), 30, 32Protection of Civil Rights Act, 1955 — Section 7A
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Supreme Court20 Oct 2023Allowed

Yashpal Jain Vs Sushila Devi & Others

Supreme Court Of India · (2023) 10 SC CK 0061

Constitution Of India, 1950 — Article 51A, 51A(j)Code Of Civil Procedure, 1908 — Section 2(11), 75, 89, 89(1), Order 11, Order 12, Order 20, Order 8 Rule 1, Order 8 Rule 1(1), Order 8 Rule 1(2), Order 17 Rule 1, Order 5 Rule 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137A
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Supreme Court19 Oct 2023

Initiatives For Inclusion Foundation & Anr Vs Union Of India & Ors

Supreme Court Of India · (2023) 10 SC CK 0047

Constitution Of India, 1950 — Article 32Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Rules, 2013 — Section 5, 9, 10, 12Sexual Harassment at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(b), 2(f), 2(g), 2(o), 2(o)(i), 2(o)(iii), 2(o)(iv), 4, 5, 6, 6(2), 7, 8, 10, 11, 13, 13(3), 14, 21, 21(1), 21(2), 22, 23, 24, 24(b), 25, 26, 26(1), 26(2), 29
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Supreme Court19 Oct 2023Allowed

Keshav Bhaurao Yeole (D) By Lrs Vs Muralidhar (D) & Ors.

Supreme Court Of India · (2023) 10 SC CK 0046

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2D), 2(6A), 4B, 5, 6, 7, 29, 31, 31A, 31B, 31C, 31D, 33B, 33B(5)(b), 33B(5)(c), 43A, 43A(1)(b), 43A(3)Maharashtra Land Revenue Code, 1966 — Section 2(12)Bombay Tenancy and Agricultural Lands Act, 1956 — Section 43A
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