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Supreme Court Of India judgments, 2024

721 judgments · page 15 of 37

Supreme Court09 Aug 2024Allowed

Manish Sisodia Vs Directorate Of Enforcement

Supreme Court Of India · (2024) 08 SC CK 0020

Constitution of India, 1950 — Article 20, 21, 22Code of Criminal Procedure, 1973 — Section 207, 208, 436A, 439, 482Indian Penal Code, 1860 — Section 120B, 201, 406, 420
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Supreme Court05 Aug 2024Dismissed

Government Of Nct Of Delhi Vs Office Of Lieutenant Governor Of Delhi

Supreme Court Of India · (2024) 08 SC CK 0007

Constitution of India, 1950 — Article 32, 163, 239, 239AA, 239AA(4), 239AA(3)(a), 239AA(3)(b), 239AA(3)(c), 239AB, 243P, 243ZG, 254Delhi Municipal Corporation Act, 1957 &mdash Section 3, 3(3)(b)(i), 13, 54Government of National Capital Territory Act, 1991 &mdash Section 2(1), 2(7), 2(21A), 41, 42, 43, 44, 45
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Supreme Court03 Aug 2024Allowed

Javed Gulam Nabi Shaikh Vs State Of Maharashtra And Another

Supreme Court Of India · (2024) 08 SC CK 1104

Code of Criminal Procedure, 1973 — Section 309, 436A Indian Penal Code, 1860 — Section 34, 120B, 489B, 489C National Investigation Agency Act, 2008 — Section 11, 19 Unlawful Activities (Prevention) Act, 1967 — Section 43D(5) Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37
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