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Supreme Court Of India judgments, 2023

921 judgments · page 6 of 47

Supreme Court19 Oct 2023Allowed

Indrakunwar Vs State Of Chhattisgarh

Supreme Court Of India · (2023) 10 SC CK 0045

Constitution Of India, 1950 — Article 14, 19, 21Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 497
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Supreme Court19 Oct 2023Allowed

Dasanglu Pul Vs Lupalum Kri

Supreme Court Of India · (2023) 10 SC CK 0042

Conduct of Election Rules, 1961 — Rule 4ARepresentation Of The People Act, 1951 — Section 33, 36(2)(b), 100(1)(d)(i) 100(1)(d)(iv)
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Supreme Court19 Oct 2023Dismissed

M/S Unibros Vs All India Radio

Supreme Court Of India · (2023) 10 SC CK 0040

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(b), 34(2)(b)(ii), 37Indian Contract Act, 1872 — Section 73
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Supreme Court19 Oct 2023Disposed Of

Naveen @ Ajay Vs State Of Madhya Pradesh

Supreme Court Of India · (2023) 10 SC CK 0039

Indian Penal Code, 1860 — Section 201, 302, 363, 366-A, 376(A), 376(2)(i), 376(2)(j), 376(2)(k), 376(2)(m)Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 5(i), 6Code of Criminal Procedure, 1973 — Section 174, 227, 228, 293, 294, 313, 396
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Supreme Court18 Oct 2023Dismissed

Tottempudi Salalith Vs State Bank Of India & Ors.

Supreme Court Of India · (2023) 10 SC CK 0038

Limitation Act, 1963 — Article 136, 137, 142Insolvency And Bankruptcy Code, 2016 — Section 5(7), 5(8), 7, 14, 14(1)(a), 238ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Supreme Court18 Oct 2023Allowed

Debasish Paul & Anr Vs Amal Boral

Supreme Court Of India · (2023) 10 SC CK 0037

West Bengal Premises Tenancy Act, 1997 — Section 7, 7(1), 7(1)(a), 7(2), 40Limitation Act, 1963 — Section 5
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Supreme Court16 Oct 2023Disposed Of

X Vs Union Of India And Anr.

Supreme Court Of India · (2023) 10 SC CK 0032

Constitution Of India, 1950 — Article 32, 141, 142Medical Termination of Pregnancy Rules, 2003 — Rule 3A(a)(i), 3B, 3B(c)Medical Termination of Pregnancy Act, 1971 — Section 2(d), 3, 3(2), 3(2)(a), 3(2)(b), 3(2)(b)(i), 3(2)(b)(ii), 4, 5
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Supreme Court13 Oct 2023Allowed

Yusuf @ Asif Vs State

Supreme Court Of India · (2023) 10 SC CK 0028

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 52A, 52A(2), 52A(3), 52A(4), 53, 57
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Supreme Court13 Oct 2023Allowed

State Of U.P. & Anr. Vs Ehsan & Anr

Supreme Court Of India · (2023) 10 SC CK 0024

Constitution Of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 8(3), 8(4), 10(1), 10(3), 10(5), 10(6)
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Supreme Court12 Oct 2023Dismissed

UCO Bank And Others Vs M.B. Motwani (Dead) Thr. Lrs. & Others

Supreme Court Of India · (2023) 10 SC CK 0026

Code Of Civil Procedure, 1908 — Order 41 Rule 33Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(1)United Commercial Bank Officer, Employees (Discipline and Appeal) Regulations, 1976 — Section 4D, 7(3), 12
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