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Supreme Court Of India judgments, 2024

721 judgments · page 22 of 37

Supreme Court03 May 2024Allowed

Nirmala Vs Kulwant Singh & Ors.

Supreme Court Of India · (2024) 05 SC CK 0019

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 304B, 346Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(14), 101
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Supreme Court03 May 2024Allowed

Alauddin & Ors. Vs State Of Assam & Anr

Supreme Court Of India · (2024) 05 SC CK 0018

Indian Penal Code, 1860 — Section 34, 141, 149, 302Code of Criminal Procedure, 1973 — Section 161, 161(1), 162, 162(1), 164Evidence Act, 1872 — Section 32(1), 145, 155(3)
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Supreme Court03 May 2024Allowed

Achin Gupta Vs State Of Haryana & Anr

Supreme Court Of India · (2024) 05 SC CK 0016

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 406, 498A, 506, 506(2)Code of Criminal Procedure, 1973 — Section 41, 155(2), 156(1), 320, 482
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Supreme Court03 May 2024Allowed

Chander Bhan (D) Through Lr Sher Singh

Supreme Court Of India · (2024) 05 SC CK 0012

Code Of Civil Procedure, 1908 — Order 39 Rule 2ATransfer of Property Act, 1882 — Section 1, 41, 52Evidence Act, 1872 — Section 126
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Supreme Court02 May 2024Dismissed

Chaitra Nagammanavar Vs State Of Karnataka & Ors.

Supreme Court Of India · (2024) 05 SC CK 0022

Constitution Of India, 1950 — Article 16(4), 16(4A)Karnataka State Civil Services (Unfilled Vacancies Reserved For Persons Belonging to the SC�s and ST�s) (Special Recruitment) Rules, 2001 — Rule 6Karnataka SCs, STs and OBCs (Reservation of Appointment etc.) Act, 1990 — Section 2(2), 2(3)(vi), 4, 4(1), 4(1A)
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Supreme Court01 May 2024Partly Allowed

Sharif Ahmed And Another Vs State Of Uttar Pradesh And Another

Supreme Court Of India · (2024) 05 SC CK 0003

Constitution Of India, 1950 — Article 136, 142Indian Penal Code, 1860 — Section 120B, 174, 308, 323, 325, 405, 406, 415, 419, 420, 467, 468, 471, 503, 504, 506Code of Criminal Procedure, 1973 — Section 156, 156(3), 157, 161, 169, 170, 173, 173(2), 173(2)(i)(d), 173(5), 173(8), 175(5), 190, 190(a), 190(1)(a), 190(1)(b), 200, 202, 204, 211, 213, 214, 215, 216, 217, 218, 228(1), 239, 246(1), 251, 438(2)
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Supreme Court01 May 2024Allowed

Ram Balak Singh Vs State Of Bihar And Anr

Supreme Court Of India · (2024) 05 SC CK 0002

Constitution Of India, 1950 — Article 32, 226, 227Code Of Civil Procedure, 1908 — Section 80, Order 8 Rule 10Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10B, 37
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Supreme Court01 May 2024Dismissed

Deependra Yadav And Others Vs State Of Madhya Pradesh And Others

Supreme Court Of India · (2024) 05 SC CK 0001

Constitution Of India, 1950 — Article 309Madhya Pradesh State Service Examination Rules, 2015 — Rule 4, 4(1)(a)(ii), 4(3)(d)(III)Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 4(4)
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