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Supreme Court Of India judgments, 2024

721 judgments · page 11 of 37

Supreme Court25 Sept 2024Disposed Of

Manik & Ors Vs State Of Maharashtra

Supreme Court Of India · (2024) 09 SC CK 0054

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 34, 193, 201, 202, 203, 218, 300, 300(3), 302, 304II, 320, 330, 331, 342, 343, 348, 354, 385, 387,
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Supreme Court25 Sept 2024Allowed

Shoyeb Raja Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · (2024) 09 SC CK 0052

Constitution of India, 1950 — Article 136Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 294, 307, 323, 334, 352, 353, 506
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Supreme Court24 Sept 2024Partly Allowed

Sunil @ Sonu Etc Vs State Nct Of Delhi

Supreme Court Of India · (2024) 09 SC CK 0050

Code of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 34, 302, 304I, 304II, 307, 308, 323
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Supreme Court24 Sept 2024Dismissed

Union Of India And Ors Vs Shri Doly Loyi

Supreme Court Of India · (2024) 09 SC CK 0048

Code of Criminal Procedure, 1973 — Section 197Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 19
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Supreme Court24 Sept 2024Dismissed

HMT Ltd Vs Smt Rukmini And Others

Supreme Court Of India · (2024) 09 SC CK 0047

Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1)
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Supreme Court23 Sept 2024Dismissed

Fuleshwar Gope Vs Union Of India

Supreme Court Of India · (2024) 09 SC CK 0045

Constitution of India, 1950 — Article 21, 320Code of Criminal Procedure, 1973 — Section 197, 218, 219, 220, 221, 222, 223, 224, 465Negotiable Instruments Act, 1881 — Section 138, 141
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Supreme Court23 Sept 2024Allowed

Yogarani Vs State By The Inspector Of Police

Supreme Court Of India · (2024) 09 SC CK 0043

Indian Penal Code, 1860 — Section 120B, 420Passports Act, 1967 — Section 12(1), 12(1)(b), 12(2)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Supreme Court20 Sept 2024Disposed Of

Bhagwan Singh Vs State Of U.P.& Ors

Supreme Court Of India · (2024) 09 SC CK 0014

Code of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1870 — Section 302, 363, 366, 376Notaries Act, 1952 — Section 8
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