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Supreme Court Of India judgments, 2024

721 judgments · page 18 of 37

Supreme Court09 Jul 2024Allowed

G.M. Shahul Hameed Vs Jayanthi R. Hegde

Supreme Court Of India · (2024) 07 SC CK 0029

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 114, 151, Order 13 Rule 4, Order 47Karnataka Stamp Act, 1957 — Section 33, 34, 35, 58
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Supreme Court09 Jul 2024Dismissed

State Of Punjab Vs Randhir Singh Etc

Supreme Court Of India · (2024) 07 SC CK 0026

Code of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 32
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Supreme Court09 Jul 2024Allowed

Ratnu Yadav Vs State Of Chhattisgarh

Supreme Court Of India · (2024) 07 SC CK 0022

Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 145
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Supreme Court08 Jul 2024Dismissed

Joy Devaraj Vs State Of Kerala

Supreme Court Of India · (2024) 07 SC CK 0021

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 299, 300, 300(1), 300(3), 302, 304I, 304II, 324Evidence Act, 1872 — Section 134, 145
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Supreme Court08 Jul 2024Allowed

Frank Vitus Vs Narcotics Control Bureau & Ors

Supreme Court Of India · (2024) 07 SC CK 0018

Code of Criminal Procedure, 1973 — Section 309, 437(3), 438, 438(2)(iv), 439, 441(2)Indian Penal Code, 1860 — Section 376, 376AB, 376DA, 376DB, 376(3)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 19, 22, 23, 24, 27A, 29, 37, 37(1)(b)(ii), 52, 67
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Supreme Court08 Jul 2024Disposed Of

Union Of India Vs Pankaj Kumar Srivastava & Anr

Supreme Court Of India · (2024) 07 SC CK 0016

Constitution of India, 1950 — Article 142Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation ) Act, 1995 — Section 33, 36
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Supreme Court08 Jul 2024Dismissed

State Of Punjab Vs Partap Singh Verka

Supreme Court Of India · (2024) 07 SC CK 0015

Code of Criminal Procedure, 1973 — Section 190, 319Prevention of Corruption Act, 1988 — Section 2(c), 7, 10, 11, 13, 13(2), 15, 19
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Supreme Court08 Jul 2024Dismissed

Mahesh Chand Bareth & Anr Vs State Of Rajasthan & Ors

Supreme Court Of India · (2024) 07 SC CK 0012

Constitution of India, 1950 — Article 14Rajasthan Panchayati Raj Act, 1994 — Section 89, 89(2)(v), 89(5), 89(6)(b),102Rajasthan Panchayati Raj Prabodhak Service Rules, 2008 — Rule 2(k), 13, 13(v), 25
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