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Supreme Court Of India judgments, 2024

721 judgments · page 16 of 37

Supreme Court01 Aug 2024

State Of Punjab & Ors Vs Davinder Singh & Ors

Supreme Court Of India · (2024) 08 SC CK 1106

Constitution of India, 1950 — Article 14, 14(4)(A), 15, 15(1), 15(3), 15(4), 15(5), 15(6), 16, 16(1), 16(2), 16(4), 16(4A), 16(4)(A), 16(4)(b), 16(6), 19(1), 29, 29(2), 32, 38(2), 46, 142, 162, 226, 246, 300A, 330, 332, 335, 338, 338(A), 338B, 340, 341, 341(1), 341(2), 342, 342A, 342(1), 342(2), 355, 366(24), 366(25), 367 Government of India Act, 1935 — Section 5, 5(2)(a), 6, 18, 18(3), 60, 61, 61(1) General Clauses Act 1897 — Section 21 Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act 2006 — Section 2(f), 3, 4, 4(2), 4(5) Kerala State and Subordinate Services Rules 1958 — Rule 13AA
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Supreme Court01 Aug 2024Disposed Of

Union Of India & Ors. Etc Vs Prohlad Guha Etc

Supreme Court Of India · (2024) 08 SC CK 0010

Constitution of India, 1950 — Article 14, 16, 136, 226, 311Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Railway Servants (Discipline & Appeal) Rules, 1968 — Rule 14
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Supreme Court01 Aug 2024Allowed

M/S. Pro Knits Vs Board Of Directors Of Canara Bank & Ors

Supreme Court Of India · (2024) 08 SC CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(zd), 13(2), 35Micro, Small and Medium Enterprises Development Act, 2006 — Section 9, 10Banking Regulation Act, 1949 — Section 21, 21(3), 35A
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Supreme Court30 Jul 2024Disposed Of

Gaurav Kumar Vs Union Of India and Ors

Supreme Court Of India · (2024) 07 SC CK 0054

Constitution of India, 1950 — Article 14, 15(1), 16(1), 19(1)(g), 19(6), 32, 110, 142, 248, 254, 265, 366(28)Advocates Act 1961 — Section 6, 6(2), 6(3), 7, 15, 17, 22, 24, 24A, 24(1), 24(1)(f), 25, 26, 26A, 28(1), 49(h), 49(1), 49(1)(ah)Legal Practitioners Act, 1879 — Section 41
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Supreme Court25 Jul 2024

Mineral Area Development Authority & Anr Vs M/s Steel Authority of India & Anr Etc

Supreme Court Of India · (2024) 07 SC CK 1514

Constitution of India, 1950 — Article 14, 19, 31, 31A, 31A(1)(e), 32, 134, 134(2), 162, 245, 245(1), 246, 246(1), 246(3), 246(3), 248, 254, 265, 270(2), 273, 275, 286(2), 286(3), 297, 299, 303, 366, 366(28), 366(29A) General Clauses Act 1897 — Section 3(26) Registration Act, 1908 — Section 2(6) Government of India Act 1915 — Section 45A, 100, 129A Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 4, 3(aa), 3(c), 3(ac), 3(g), 3(h), 4, 4A, 5, 6, 7, 8, 8(3), 9, 9(1), 9(2), 9(3), 9A, 9B, 9C, 9C(4), 10B, 10BA, 11, 11(10), 13, 13(2), 15, 15(1), 15(3), 16, 16(1)(b), 17, 17A, 17(3), 18, 18(1), 18(2), 19, 25 Transfer Of Property Act, 1882 — Section 105, 108, 110 Income Tax Act 1961 — Section 23, 43B(a) Indian Easements Act 1882 — Section 52 Maharashtra Land Revenue Code 1966 — Section 48 Madras Panchayat Act 1958 — Section 115 Orissa Cess Act, 1962 — Section 5(1) Tea Act, 1953 — Section 2, 25, 25(1) Goa, Daman and Diu Land Revenue Code, 1968 — Section 36 Madhya Pradesh Land Revenue Code, 1959 — Section 247 Chhattisgarh Land Revenue Code, 1959 — Section 247 Gujarat Land Revenue Code, 1879 — Section 69A Haryana Minerals (Vesting of Rights) Act 1973 — Section 115 Finance Act 1910 — Section 20 Gujarat Mineral Rights Tax Act 1985 — Section 3 Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4, 10 Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 12 Bihar Coal Mining Area Development Authority Act 1986 — Section 89 Mineral Concession Rules, 1960 — Rule 14, 22, 22(1), 23, 24, 25, 26, 27, 27(1)(c), 27(1)(d), 27(3), 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 45(i), 45(iii), 46, 47, 48, 49, 50, 51, 53, 64B, 64D
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Supreme Court23 Jul 2024

Gene Campaign & Another Vs Union Of India & Others

Supreme Court Of India · (2024) 07 SC CK 1513

Constitution of India, 1950 — Article 14, 14(1)(b), 19, 21, 32, 38, 47, 48, 48A, 51A(g), 246 National Green Tribunal Act, 2010 — Section 14, 15, 20 Environment (Protection) Act, 1986 — Section 3, 3(3), 5, 6, 8, 23, 25 Food Safety and Standards Act, 2006 — Section 16, 22, 22(2), 23, 92(2)(e) Patents Act, 1970 — Section 3(b) Drugs and Cosmetics Act, 1940 — Section 3(a), 3(h) Evidence Act, 1872 — Section 57(4), 74
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