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Supreme Court Of India judgments, 2024

721 judgments · page 12 of 37

Supreme Court17 Sept 2024Allowed

Rabina Ghale & Anr Vs Union Of India & Ors

Supreme Court Of India · (2024) 09 SC CK 0062

Code of Criminal Procedure, 1973 — Section 197(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 307, 326Armed Forces (Special Powers) Act, 1958 — Section 6
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Supreme Court13 Sept 2024Dismissed

Kimneo Haokip Hangshing Vs Kenn Raikhan & Ors

Supreme Court Of India · (2024) 09 SC CK 0041

Code of Civil Procedure, 1908 — Order 7 Rule 11Representation of the People Act, 1951 — Section 33, 83, 83(1), 83(1)(a), 83(1)(b), 83(1)(c), 86Conduct Of Election Rules,1961 — Rule 94A
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Supreme Court13 Sept 2024Allowed

Arvind Kejriwal Vs Central Bureau of Investigation

Supreme Court Of India · (2024) 09 SC CK 0035

Constitution of India, 1950 — Article 19, 20, 20(3), 21, 226Code of Criminal Procedure, 1973 — Section 41, 41A, 41A(1), 41(1), 41(1)(b), 41(1)(b)(ii), 41(2), 41A(2), 41A(3), 41A(4), 160, 439, 482Indian Penal Code, 1860 — Section 120B, 477A
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Supreme Court12 Sept 2024Allowed

Jaseela Shaji Vs Union Of India & Ors

Supreme Court Of India · (2024) 09 SC CK 0033

Constitution of India, 1950 — Article 22(5)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5A, 8(b), 11(1)Foreign Exchange Management Act, 1999 — Section 3, 4, 13, 37
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Supreme Court12 Sept 2024Allowed

Ravinder Kumar Vs State Of Haryana

Supreme Court Of India · (2024) 09 SC CK 0032

Indian Penal Code, 1860 — Section 26Pre Conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 17(1), 17(2), 17(2)(b), 17(3), 23, 28(1), 30(1)
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