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Supreme Court Of India judgments, 2024

721 judgments · page 17 of 37

Supreme Court15 Jul 2024Disposed Of

Kiran Jyot Maini Vs Anish Pramod Patel

Supreme Court Of India · (2024) 07 SC CK 0047

Constitution of India, 1950 — Article 142, 142(1), 227Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504
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Supreme Court15 Jul 2024Allowed

Ram Prakash Chadha Vs State Of Uttar Pradesh

Supreme Court Of India · (2024) 07 SC CK 0041

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 173(2), 207, 208, 209, 227, 232, 482Indian Penal Code, 1860 — Section 34, 120A, 120B, 217, 218, 302, 330, 343, 392
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Supreme Court12 Jul 2024

Arvind Kejriwal Vs Directorate Of Enforcement

Supreme Court Of India · (2024) 07 SC CK 0035

Constitution of India, 1950 — Article 20, 21, 22(1), 22(5), 226, 227Code of Criminal Procedure, 1973 — Section 41, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41(1)(f), 41(1)(g), 41(1)(h), 41(1)(i), 154, 164, 167, 173(6), 227, 228, 437, 437(1), 437(1)(i), 437(1)(ii), 437(3), 437(6), 437(7), 438, 439, 482Indian Penal Code, 1860 — Section 26, 120B, 477A
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Supreme Court11 Jul 2024Allowed

Md. Rahim Ali @ Abdur Rahim Vs State Of Assam & Ors

Supreme Court Of India · (2024) 07 SC CK 1512

Constitution of India, 1950 — Article 14, 20, 21, 22, 25, 27, 355 Indian Penal Code, 1860 — Section 304B Foreigners Act, 1946 — Section 3(2)(c), 8, 9 Citizenship Act, 1955 — Section 6A, 6A(2), 6A(3)(c), 18 Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 35, 54
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Supreme Court10 Jul 2024Dismissed

State Of West Bengal Vs Union Of India

Supreme Court Of India · (2024) 07 SC CK 1511

Constitution of India, 1950 — Article 12, 32, 36, 131, 131(a), 131(b), 131(c), 136, 226, 245, 246, 246(1), 246(3), 262, 309, 310(1), 311, 356, 372 Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(a) Delhi Special Police Establishment Act, 1946 — Section 2, 3, 4, 4(1), 5, 5(2), 6 Central Vigilance Commission Act, 2003 — Section 8, 8(1)(b) Government of India Act, 1935, 1988 — Section 204, 204(2)
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Supreme Court10 Jul 2024Dismissed

Mohd. Abdul Samad Vs State Of Telangana & Anr

Supreme Court Of India · (2024) 07 SC CK 1515

Constitution of India, 1950 — Article 14, 15, 15(3), 15(3), 21, 25, 37, 38, 39(e). 141 Code of Criminal Procedure, 1898 — Section 488 Code of Criminal Procedure, 1973 — Section 125, 125(1), 125(3), 126, 127, 127(3)(b), 128, 482 Indian Penal Code, 1860 — Section 406, 498A Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2(a), 2(i)(a), 3, 3(1), 3(1)(a), 3(1)(b), 3(2), 3(3), 4, 4(1), 5, 7
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Supreme Court10 Jul 2024Allowed

Yogesh Goyanka Vs Govind & Ors

Supreme Court Of India · (2024) 07 SC CK 0033

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52
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