Supreme Court Of India Judgments 2024 — Page 14

Supreme Court29 Aug 2024Allowed

K. Ravi Vs State Of Tamil Nadu & Anr

Supreme Court Of India · (2024) 08 SC CK 0025

Code of Criminal Procedure, 1973 — Section 173(8), 216, 227, 397, 397(2), 401Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324,

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Supreme Court28 Aug 2024Allowed

Manik Madhukar Sarve & Ors Vs Vitthal Damuji Meher & Ors

Supreme Court Of India · (2024) 08 SC CK 0031

Code of Criminal Procedure, 1973 — Section 439, 439(1)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 — Section 3

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Supreme Court28 Aug 2024Disposed Of

New Delhi Municipal Council And Another Vs Manju Tomar And Others

Supreme Court Of India · (2024) 08 SC CK 0030

Delhi Education Act and Rules, 1973 — Rule 55(1), 46, 47, 69

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Supreme Court28 Aug 2024Allowed

Prem Prakash Vs Union Of India Through The Directorate Of Enforcement

Supreme Court Of India · (2024) 08 SC CK 0029

Constitution of India, 1950 — Article 20(3), 21Code of Criminal Procedure, 1973 — Section 161, 161(1), 313, 439Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 406, 420, 447, 465, 467, 468, 471, 504, 506

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Supreme Court28 Aug 2024Allowed

K. Nirmala & Ors Vs Canara Bank & Anr

Supreme Court Of India · (2024) 08 SC CK 0028

Constitution of India, 1950 — Article 341, 342, 342ACode of Criminal Procedure, 1973 — Section 482

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Supreme Court27 Aug 2024Allowed

Kalvakuntla Kavitha Vs Directorate Of Enforcement

Supreme Court Of India · (2024) 08 SC CK 0037

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 164Prevention of Money-Laundering Act, 2002 — Section 45, 45(1), 50

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Supreme Court27 Aug 2024Dismissed

Bangalore Electricity Supply Company Limited Vs Hirehalli Solar Power Project LLP & Others

Supreme Court Of India · (2024) 08 SC CK 0036

Code of Civil Procedure,1908 — Section 100Contract Act, 1872 — Section 32, 56Electricity Act, 2003 — Section 125

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Supreme Court23 Aug 2024Dismissed

Omkar Realtors And Developers Pvt. Ltd Vs Kushalraj Land Developers Pvt. Ltd. & Anr

Supreme Court Of India · (2024) 08 SC CK 0035

Consumer Protection Act, 2019 — Section 2(7), 67

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Supreme Court23 Aug 2024Partly Allowed

Pam Developments Private Limited Vs State Of West Bengal & Anr

Supreme Court Of India · (2024) 08 SC CK 0034

Arbitration Act, 1940 — Section 31(7), 31(7)(a)Arbitration and Conciliation Act, 1996 — Section 34, 37Interest Act, 1978 — Section 2, 3

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Supreme Court23 Aug 2024Allowed

Delhi Race Club (1940) Ltd. & Ors Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2024) 08 SC CK 0033

Code of Criminal Procedure, 1973 — Section 155(2), 156(3), 190, 200, 202, 204, 482Indian Penal Code, 1860 — Section 120B, 405, 406, 420

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Supreme Court23 Aug 2024Allowed

Shajan Skaria Vs State Of Kerala & Anr

Supreme Court Of India · (2024) 08 SC CK 0032

Constitution of India, 1950 — Article 14, 17, 19, 21, 226Code of Criminal Procedure, 1898 — Section 498Code of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b), 41(1)(ba), 60A, 437(3), 438, 482

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