Arbitration and Conciliation Act, 1996 — Section 11, 14, 14(2), 15, 23, 23(1), 23(4), 24(2), 25, 25(a), 25(b), 25(c), 32, 32(1), 32(2)(a), 32(2)(b), 32(2)(c)

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Supreme Court15 May 2024Allowed

Prabir Purkayastha Vs State (Nct Of Delhi)

Supreme Court Of India · (2024) 05 SC CK 3145

Constitution of India, 1950 — Article 20, 21, 22, 22(1), 22, 22(5) Code of Criminal Procedure, 1973 — Section 50, 57, 167, 167(1) Indian Penal Code, 1860 — Section 120B, 153A Prevention of Money Laundering Act, 2002 — Section 3, 4, 19, 19(1), 45 Unlawful Activities(Prevention) Act, 1967 — Section 13, 16, 17, 18, 22C, 43A, 4B, 43B(1), 43C

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Supreme Court15 May 2024Dismissed

State Of Himachal Pradesh Vs Raghubir Singh & Ors.

Supreme Court Of India · (2024) 05 SC CK 0057

Indian Penal Code, 1860 — Section 34, 375, 376, 376(2), 376(2)(g)Code of Criminal Procedure, 1973 — Section 313, 313(1), 313(4), 315Evidence Act, 1872 — Section 114, 118

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Supreme Court15 May 2024Dismissed

Rajendra S/O Ramdas Kolhe Vs State Of Maharashtra

Supreme Court Of India · (2024) 05 SC CK 0054

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 342, 498A, 504Code of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 32, 32(1)

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Supreme Court15 May 2024Allowed

Shivendra Pratap Singh Thakur @ Banti Vs State Of Chhattisgarh And Ors

Supreme Court Of India · (2024) 05 SC CK 0051

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 34, 294, 427, 447, 506Code of Criminal Procedure, 1973 — Section 482

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Supreme Court15 May 2024Allowed

Dinesh And Others Etc. Vs State Of Madhya Pradesh And Others Etc.

Supreme Court Of India · (2024) 05 SC CK 0046

Constitution Of India, 1950 — Article 14, 19, 300ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 3(e), 3(g), 11, 15, 15(2), 15(3), 19, 21Land Acquisition Act, 1894 — Section 4(1), 5A, 17(4)

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Supreme Court15 May 2024Allowed

Dasari Srikanth Vs State Of Telangana

Supreme Court Of India · (2024) 05 SC CK 0045

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 354D, 506, 506IProtection of Children from Sexual Offences Act, 2012 — Section 11, 12

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Supreme Court15 May 2024Allowed

Solapur Municipal Corporation Vs Shankarrao Govindrao Patil And Others Etc

Supreme Court Of India · (2024) 05 SC CK 0043

Constitution Of India, 1950 — Article 136Bombay Provincial Municipal Corporations Act, 1949 — Section 439(5)(c), 493

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Supreme Court15 May 2024Allowed

S. Nitheen & Ors Vs State Of Kerala & Anr.

Supreme Court Of India · (2024) 05 SC CK 0042

Indian Penal Code, 1860 — Section 34, 109, 494Code of Criminal Procedure, 1973 — Section 216, 244

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Supreme Court15 May 2024Allowed

C. Subbiah @ Kadambur Jayaraj And Others Vs Superintendent Of Police And Others

Supreme Court Of India · (2024) 05 SC CK 0041

Indian Penal Code, 1860 — Section 114, 120B, 294(b), 406, 420, 506(ii)Code of Criminal Procedure, 1973 — Section 156(3)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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Supreme Court14 May 2024Allowed

Bhikchand S/O Dhondiram Mutha (Deceased) Through Lrs. Vs Shamabai Dhanraj Gugale (Deceased) Through Lrs

Supreme Court Of India · (2024) 05 SC CK 0048

Code Of Civil Procedure, 1908 — Section 144, Order 21 Rule 54, Order 21 Rule 54(1), Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2)

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Supreme Court14 May 2024Dismissed

Divisional Forest Officer, Munnar, Kerala, And Another Vs P.J. Antony, Etc.

Supreme Court Of India · (2024) 05 SC CK 0047

Kerala Forest Produce Transit Rules, 1975 — Rule 3Kerala Forest Act, 1961 — Section 2(e), 52, 61A(2), 69

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Supreme Court13 May 2024Allowed

Dharnidhar Mishra (D) And Another Vs State Of Bihar And Others

Supreme Court Of India · (2024) 05 SC CK 0050

Constitution Of India, 1950 — Article 31, 32, 226, 300ALand Acquisition Act, 1894 — Section 4

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Supreme Court13 May 2024Allowed

M/S. Embio Limited Vs Director General Of Foreign Trade & Ors.

Supreme Court Of India · (2024) 05 SC CK 0049

Constitution Of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 11(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(o), 18

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Supreme Court10 May 2024Dismissed

Mrugendra Indravadan Mehta And Others Vs Ahmedabad Municipal Corporation

Supreme Court Of India · (2024) 05 SC CK 0029

Constitution Of India, 1950 — Article 31(2)Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 31Gujarat Town Planning and Urban Development Rules, 1979 — Rule 16, 17, 26, 26(1), 26(4), 37

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Supreme Court10 May 2024Dismissed

Union Of India Vs Mrityunjay Kumar Singh @ Mrityunjay @ Sonu Singh

Supreme Court Of India · (2024) 05 SC CK 0028

Indian Penal Code, 1860 — Section 120B, 121, 121A, 147, 148, 149, 302, 307, 353, 379, 395, 396, 427, 452Arms Act, 1959 — Section 25(1B)(a), 26, 27, 35Criminal Law (Amendment) Act, 2013 — Section 17(i), 17(ii)

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