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Supreme Court Of India judgments, 2024

721 judgments · page 19 of 37

Supreme Court08 Jul 2024Partly Allowed

X Vs Y

Supreme Court Of India · (2024) 07 SC CK 0007

Code of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 406, 498AHindu Marriage Act, 1955 — Section 9, 13, 13(1), 13(1A), 13(1A)(ii), 13(1)(ib)
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Supreme Court08 Jul 2024Allowed

Naresh Kumar Vs State Of Delhi

Supreme Court Of India · (2024) 07 SC CK 0005

Code of Criminal Procedure, 1973 — Section 313, 313(1), 313(1)(b), 313(5)Indian Penal Code, 1860 — Section 34, 300, 302
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Supreme Court03 Jul 2024Dismissed

Surender Singh Vs State (Nct Of Delhi)

Supreme Court Of India · (2024) 07 SC CK 0034

Code of Criminal Procedure, 1973 — Section 231(2), 313Indian Penal Code, 1860 — Section 300, 302, 307Evidence Act, 1872 — Section 105
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Supreme Court24 May 2024Dismissed

Kolkata Municipal Corporation & Anr Vs Bimal Kumar Shah & Ors

Supreme Court Of India · (2024) 05 SC CK 3144

Constitution of India, 1950 — Article 14, 19(1)(a), 21, 300A Kolkata Municipal Corporation Act, 1980 — Section 352, 352(a), 363, 535, 536, 537 Land Acquisition Act, 1894 — Section 4, 4(1), 5, 5A, 6, 5A(1), 11A, 23(1), 16, 34 Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3(1), 7(1), 8, 9 Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 2(1), 4(2), 7(4), 7(5), 11, 11(1), 11(5), 14, 15(1)(b), 15(1), 16(1), 19, 19(1), 19(2), 25, 37, 38, 38(1), 60(4), 64, 80 National Highways Act, 1956 — Section 3A, 3A(1), 3C, 3C(1), 3D, 3D(3), 3E(1), 3G, 3H
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Supreme Court17 May 2024Disposed Of

Government Of Nct Of Delhi & Anr Vs M/s BSK Realtors Llp & Anr

Supreme Court Of India · (2024) 05 SC CK 3146

Constitution of India, 1950 — Article 142, 226 Code of Civil Procedure, 1908 — Section 11, Order 6 Rule 2, Order 6 Rule 4, Order 41 Rule 4, Order 41 Rule 33 Land Acquisition Act, 1894 — Section 4, 4(1), 6, 18, 31(1), 48 Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 11(4), 13, 14, 15, 15(1)(a), 15(1)(b), 16, 17, 18, 19, 20, 24, 24(1)(b), 24(2), 28, 29, 30 Delhi Lands (Restrictions on Transfers) Act, 1972 — Section 3
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