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Supreme Court Of India judgments, 2023

921 judgments · page 7 of 47

Supreme Court11 Oct 2023Allowed

Bichitrananda Behera Vs State Of Orissa And Others

Supreme Court Of India · (2023) 10 SC CK 0031

Constitution Of India, 1950 — Article 142Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 16Orissa Education Act, 1969 — Section 24B
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Supreme Court11 Oct 2023Disposed Of

Union Of India Vs Uzair Imran & Ors.

Supreme Court Of India · (2023) 10 SC CK 0030

Constitution Of India, 1950 — Article 12, 14, 16, 142, 309Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Department of Posts (Postal Assistants and Sorting Assistants) Recruitment (Amendment) Rules, 1991 — Rule 1(2)Administrative Tribunals Act, 1985 — Section 14, 19
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Supreme Court11 Oct 2023Partly Allowed

State Of Rajasthan Vs Gautam S/O Mohanlal

Supreme Court Of India · (2023) 10 SC CK 0029

Indian Penal Code, 1860 — Section 342, 363, 376, 376E, 376(2), 376(2)(i), 376(2)(m), 377Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 8, 10
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Supreme Court10 Oct 2023Allowed

Vikrant Kapila And Another Vs Pankaja Panda And Others

Supreme Court Of India · (2023) 10 SC CK 0022

Code Of Civil Procedure, 1908 — Order 15, Order 12 Rule 1, Order 15 Rule 1, Order 39 Rule 1, Order 12 Rule 2, Order 15 Rule 2, Order 39 Rule 2, Order 15 Rule 5, Order 12 Rule 6Indian Succession Act, 1925 — Section 63, 63(c), 83, 87, 88Evidence Act, 1872 — Section 17, 18, 23 58, 68
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Supreme Court09 Oct 2023Dismissed

Divya Vs Union Of India & Ors

Supreme Court Of India · (2023) 10 SC CK 2923

Constitution of India, 1950 — Article 14, 16, 73, 142 All India Services Act, 1951 — Section 3 Civil Services Examination Rules, 2022 — Rule 13, 27, 27(3), 28
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Supreme Court09 Oct 2023Allowed

X Vs Union Of India & Anr

Supreme Court Of India · (2023) 10 SC CK 2931

Constitution of India, 1950 — Article 32, 226 Medical Termination of Pregnancy Act, 1971 — Section 3(2)(b)(i), 3(3), 5 Medical Termination of Pregnancy Rules, 2003 — Rule 3B
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Supreme Court09 Oct 2023Dismissed

Sanjit Saha & Anr Vs State Of West Bengal

Supreme Court Of India · (2023) 10 SC CK 2930

Constitution of India, 1950 — Article 21, 136 Code of Criminal Procedure, 1973 — Section 394 Indian Penal Code, 1860 — Section 376(2)(g)
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Supreme Court09 Oct 2023Disposed Of

Kishan Chand Jain Vs Union Of India & Ors

Supreme Court Of India · (2023) 10 SC CK 2927

Constitution of India, 1950 — Article 14, 19(1)(a), 21, 32, 39A Right to Information Act, 2005 — Section 2(h), 2(j), 2(k), 3, 4(2), 5(1), 6, 7, 7(1), 7(2), 7(3), 15, 15(1), 18, 18(3), 19, 19(1), 19(8), 20, 20(1), 25, 25(1), 26, 26(3)(b)
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Supreme Court09 Oct 2023Allowed

Naresh @ Nehru Vs State Of Haryana

Supreme Court Of India · (2023) 10 SC CK 0016

Indian Penal Code, 1860 — Section 34, 141(3), 148, 149, 302, 307Arms Act, 1959 — Section 25Code of Criminal Procedure, 1973 — Section 161, 313
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Supreme Court09 Oct 2023Allowed

Rajesh Jain Vs Ajay Singh

Supreme Court Of India · (2023) 10 SC CK 0014

Constitution Of India, 1950 — Article 136Negotiable Instruments Act, 1881 — Section 118, 138, 139Code of Criminal Procedure, 1973 — Section 313, 378(4)
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