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Supreme Court Of India judgments, 2024

721 judgments · page 21 of 37

Supreme Court08 May 2024Allowed

Col. Ramneesh Pal Singh Vs Sugandhi Aggarwal

Supreme Court Of India · (2024) 05 SC CK 0037

Constitution Of India, 1950 — Article 227Protection of Women from Domestic Violence Act, 2005 — Section 12Guardian and Wards Act, 1890 — Section 7, 9, 17, 25
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Supreme Court08 May 2024Dismissed

Selvamani Vs State Rep. By The Inspector Of Police

Supreme Court Of India · (2024) 05 SC CK 0036

Code of Criminal Procedure, 1973 — Section 164, 374Indian Penal Code, 1860 — Section 323, 341, 376, 376(2)(g), 506(1), 506(2)Tamil Nadu Prohibition of Harassment of Woman Act, 1998 — Section 4
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Supreme Court08 May 2024Dismissed

Sheikh Noorul Hassan Vs Nahakpam Indrajit Singh & Ors.

Supreme Court Of India · (2024) 05 SC CK 0035

Code Of Civil Procedure, 1908 — Order 6 Rule 1, Order 8 Rule 9, Order 6 Rule 17Representation of Peoples Act, 1951 — Section 79, 80, 80A, 81, 81(1), 82, 83, 84, 85, 86, 86(1), 86(5), 87, 87(1), 93, 99, 100, 100(1), 100(1)(b), 100(1)(d)(i), 100(1) (d)(ii), 100(1)(d)(iv), 101, 102, 103, 107, 117
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Supreme Court08 May 2024Allowed

Union Of India & Ors. Vs Santosh Kumar Tiwari

Supreme Court Of India · (2024) 05 SC CK 0031

Constitution Of India, 1950 — Article 235Central Reserve Police Force Rules, 1955 — Rule 27, 27(a)li>Central Reserve Police Force Act, 1949 — Section 2(f), 3, 3(2), 8, 9, 10, 11, 11(1), 18, 18(1), 18(2), 18(2)(b)
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Supreme Court07 May 2024Dismissed

Sukhpal Singh Vs Nct Of Delhi

Supreme Court Of India · (2024) 05 SC CK 0007

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 82, 83, 161, 299, 299(1), 313Evidence Act, 1872 — Section 3, 33, 106
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