Supreme Court Of India Judgments 2024

Supreme Court20 Dec 2024Allowed

Prakash And Others Vs State Of Maharashtra And Another

Supreme Court Of India · (2024) 12 SC CK 0080

Code of Criminal Procedure, 1973 — Section 161, 227, 482Indian Penal Code, 1860 — Section 34, 107, 306, 309Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 20, 22

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Supreme Court20 Dec 2024Dismissed

Bijoy Kumar Moni Vs Paresh Manna & Anr

Supreme Court Of India · (2024) 12 SC CK 0079

Code of Criminal Procedure, 1973 — Section 255(2), 313, 397, 401, 482Negotiable Instruments Act, 1881 — Section 6, 7, 138, 139, 141, 142, 143A, 148Banking, Public Financial Institutions and Negotiable Instruments Laws (Amendment) Act, 1988 — Section 4

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Supreme Court20 Dec 2024Disposed Of

Parswanath Saha Vs Bandhana Modak (Das) And Anr

Supreme Court Of India · (2024) 12 SC CK 0078

Specific Relief Act, 1963 — Section 20, 20(1), 20(2), 20(2)(a), 20(2)(b), 20(2)(c), 20(4)

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Supreme Court20 Dec 2024Partly Allowed

Sugirtha Vs Gowtham

Supreme Court Of India · (2024) 12 SC CK 0077

Hindu Marriage Act, 1955 — Section 13(1)(ia), 26

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Supreme Court20 Dec 2024Allowed

Narcotics Control Bureau Vs Kashif

Supreme Court Of India · (2024) 12 SC CK 0076

Code of Criminal Procedure, 1973 — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 4(2), 4(3), 8, 22(c), 23(c), 29, 37, 37(1)(b), 50, 52A, 52A(1), 52A(2), 53(1), 54Customs Act, 1962 — Section 110

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Supreme Court20 Dec 2024Dismissed

Giriyappa & Anr Vs Kamalamma & Ors

Supreme Court Of India · (2024) 12 SC CK 0075

Transfer of Property Act, 1882 — Section 53ASpecific Relief Act 1963 — Section 16

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Supreme Court20 Dec 2024Allowed

Dwarika Prasad (D) Thr. Lrs Vs Prithvi Raj Singh

Supreme Court Of India · (2024) 12 SC CK 0074

Code of Civil Procedure Code, 1908 — Section 115, 151, Order 9 Rule 13Limitation Act, 1963 — Section 5

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Supreme Court20 Dec 2024Allowed

Jaggo Vs Union Of India & Ors

Supreme Court Of India · (2024) 12 SC CK 0073

Constitution of India, 1950 — Article 14, 16

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Supreme Court20 Dec 2024Allowed

Mukesh Vs State Of Madhya Pradesh & Anr

Supreme Court Of India · (2024) 12 SC CK 0072

Code of Civil Procedure Code, 1908 — Order 12 Rule 6, Order 23 Rule 3Indian Stamp Act, 1899 — Section 3, 33Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 17(2), 17(2)(vi)

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Supreme Court20 Dec 2024Allowed

Shri Mukund Bhavan Trust And Ors Vs Shrimant Chhatrapati Udayan Raje Pratapsinh Maharaj Bhonsle And Another

Supreme Court Of India · (2024) 12 SC CK 0071

Code of Civil Procedure Code, 1908 — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(1), Order 23 Rule 3ATransfer of Property Act, 1882 — Section 2(j), 3, 55(1)Limitation Act, 1963, — Article 58, 59, 65, 95, 113

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Supreme Court20 Dec 2024Dismissed

James Vs State Of Karnataka

Supreme Court Of India · (2024) 12 SC CK 0070

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 279, 304A, 337

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Supreme Court20 Dec 2024Allowed

Kamla Devi & Ors Vs State Of Haryana & Ors

Supreme Court Of India · (2024) 12 SC CK 0069

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Supreme Court20 Dec 2024Dismissed

Anil Bhavarlal Jain & Anr Vs State Of Maharashtra & Ors

Supreme Court Of India · (2024) 12 SC CK 0068

Constitution of India, 1950 — Article 136Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 409, 420

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Supreme Court20 Dec 2024Allowed

Shambhu Debnath Vs State Of Bihar & Ors

Supreme Court Of India · (2024) 12 SC CK 0067

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 341, 504

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Supreme Court20 Dec 2024Allowed

Digambar And Another Vs State Of Maharashtra And Another

Supreme Court Of India · (2024) 12 SC CK 0066

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 307, 312, 313, 336, 427, 498A

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Supreme Court20 Dec 2024Disposed Of

NOIDA Toll Bridge Company Ltd Vs Federation Of NOIDA Residents Welfare Association And Others

Supreme Court Of India · (2024) 12 SC CK 0048

Constitution of India, 1950 — Article 8, 10, 13, 14, 18, 32, 226Uttar Pradesh Industrial Area Development Act, 1976 — Section 6A, 19, 19(1), 19(2)(e)

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Supreme Court20 Dec 2024Allowed

Hongkong Andshanghai Banking Corp. Ltd. Vs Awaz & Ors

Supreme Court Of India · (2024) 12 SC CK 0047

Constitution of India, 1950 — Article 32, 226Code of Civil Procedure, 1908 — Order 1 Rule 8Contract Act, 1872 — Section 74

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Supreme Court20 Dec 2024Dismissed

Mallavva And Anr Vs Kalsammanavara Kalamma (Since Dead) By Legal Heirs & Ors

Supreme Court Of India · (2024) 12 SC CK 0046

Code of Civil Procedure, 1908 — Section 100, 107(2), 151, Order 6 Rule 17, Order 41 Rule 1, Order 41 Rule 2Limitation Act, 1963 — Section 3(1), 27Limitation Act, 1963 — Article 56, 57, 58, 65, 113, 142

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Supreme Court20 Dec 2024Allowed

Abdul Rejak Laska Vs Mafizur Rahman & Ors

Supreme Court Of India · (2024) 12 SC CK 0045

Code of Civil Procedure, 1908 — Section 54, Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2)

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Supreme Court20 Dec 2024Allowed

China Development Bank Vs Doha Bank Q.P.S.C. & Ors

Supreme Court Of India · (2024) 12 SC CK 0044

Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(11), 3(12), 5(7), 5(8), 7(1), 13(2), 13(4), 14, 14(1), 15, 15(1), 30(2)Contract Act, 1872 — Section 32, 124, 126, 127

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Supreme Court Of India judgments, 2024