COURT ARCHIVE

Supreme Court Of India judgments, 2024

721 judgments · page 23 of 37

Supreme Court30 Apr 2024Allowed

Priyanka Jaiswal Vs State Of Jharkhand And Others

Supreme Court Of India · (2024) 04 SC CK 0074

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 41A, 482

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Supreme Court30 Apr 2024Allowed

Suresh @ Unni @ Vadi Suresh Vs State Of Kerala

Supreme Court Of India · (2024) 04 SC CK 0073

Explosive Substances Act, 1908 — Section 3, 3(a), 4, 4(a)(i)Arms Act, 1959 — Section 27(1)Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302, 307, 324, 326, 427, 449

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Supreme Court30 Apr 2024Allowed/Dismissed

Firdoskhan Khurshidkhan Vs State Of Gujarat & Anr

Supreme Court Of India · (2024) 04 SC CK 0072

Constitution Of India, 1950 — Article 20(3)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 21, 29, 42, 42(2), 43, 50, 67Code of Criminal Procedure, 1973 — Section 293, 313

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Supreme Court30 Apr 2024Dismissed

Life Insurance Corporation Of India Vs State Of Rajasthan And Ors.

Supreme Court Of India · (2024) 04 SC CK 0071

Constitution Of India, 1950 — Article 246, 254, 254(2), 265Rajasthan Stamp Rules, 1955 — Rule 2(d), 3UP Stamp Rules, 1942 — Rule 115A

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Supreme Court29 Apr 2024Disposed Of

A (Mother of X) Vs State Of Maharashtra & Anr

Supreme Court Of India · (2024) 04 SC CK 3556

Constitution of India, 1950 — Article 21, 136, 226 Indian Penal Code, 1860 — Section 376 Protection of Children from Sexual Offences Act 2012 — Section 4, 8, 12 Medical Termination of Pregnancy Act 1971 — Section 3(1), 3(2B), 3(2C), 3(2D), 3(3), 3(4)(a), 5

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Supreme Court26 Apr 2024Allowed

Aniruddha Khanwalkar Vs Sharmila Das & Others

Supreme Court Of India · (2024) 04 SC CK 0069

Indian Penal Code, 1860 — Section 34, 120B, 420, 468, 471, 494, 495, 506Hindu Marriage Act, 1955 — Section 11, 13(1)(i), 13(1)(ia), 13B

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Supreme Court26 Apr 2024Dismissed

Sanjay Maruti Jadhav & Anr. Vs Amit Tatoba Sawant

Supreme Court Of India · (2024) 04 SC CK 0068

Specific Relief Act, 1963 — Section 6

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Supreme Court26 Apr 2024Allowed

State Of Odisha Vs Nirjharini Patnaik @ Mohanty & Anr

Supreme Court Of India · (2024) 04 SC CK 0067

Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471, 477A

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Supreme Court26 Apr 2024

Association For Democratic Reforms Vs Election Commission Of India And Another

Supreme Court Of India · (2024) 04 SC CK 0066

Constitution Of India, 1950 — Article 12, 19(1), 19(1)(a), 19(2), 32, 226, 324Conduct of Election Rules, 1961 — Rule 49L, 49MA, 49M(3), 49M(6), 49M(7), 49O, 49P, 49S, 56D, 56D(4), 56D(4)(b)Indian Penal Code, 1860 — Section 177

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Supreme Court25 Apr 2024Dismissed

Global Credit Capital Limited & Anr. Vs Sach Marketing Pvt. Ltd. & Anr.

Supreme Court Of India · (2024) 04 SC CK 0070

Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(10), 3(11), 3(30), 3(31), 5(6), 5(7), 5(8), 5(8)(a), 5(8)(f), 5(8)(h), 5(8)(g), 5(8)(i), 5(11), 5(21), 7, 14, 60(5)

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Supreme Court25 Apr 2024Disposed Of

M/S Madura Coats Private Limited Vs Commissioner Of Central Excise And Anr

Supreme Court Of India · (2024) 04 SC CK 0065

Central Excise Act, 1944 — Section 35C(2)

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Supreme Court25 Apr 2024Partly Allowed

Mohd. Ahsan Vs State Of Haryana

Supreme Court Of India · (2024) 04 SC CK 0064

Indian Penal Code, 1860 — Section 302, 304I, 304II

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Supreme Court25 Apr 2024Dismissed

Shriram Manohar Bande Vs Uktranti Mandal & Ors

Supreme Court Of India · (2024) 04 SC CK 0063

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 40, 40(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 7, 8, 9

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Supreme Court25 Apr 2024Allowed

Mallikarjun Devasthan, Shelgi Vs Subhash Mallikarjun Birajdar And Others

Supreme Court Of India · (2024) 04 SC CK 0062

Bombay Public Trusts Act, 1950 — Section 17, 18, 19, 20, 21(1), 21(2), 22, 22(1), 22(2), 22(3), 41D, 66, 70, 70A, 70A(1), 70(1)(a), 70(1)(b), 70(1)(e), 77Limitation Act, 1963 — Section 5, 29(2)

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Supreme Court24 Apr 2024Allowed