COURT ARCHIVE

Supreme Court Of India judgments, 2024

721 judgments · page 24 of 37

Supreme Court22 Apr 2024Allowed

Yash Raj Films Private Limited Vs Afreen Fatima Zaidi & Anr.

Supreme Court Of India · (2024) 04 SC CK 0053

Constitution Of India, 1950 — Article 19(1)(a), 19(2)Consumer Protection Act, 1986 — Section 2(1)(c), 2(1)(d), 2(1)(g), 2(1)(o), 2(1)(r), 2(1)(r)(1)Indian Contract Act, 1872 — Section 2(a), 2(h)

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Supreme Court19 Apr 2024Allowed

Babu Sahebagouda Rudragoudar And Others Vs State Of Karnataka

Supreme Court Of India · (2024) 04 SC CK 0058

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 302, 506(2)Code of Criminal Procedure, 1973 — Section 162, 313, 319, 378, 378(1), 378(3)Evidence Act, 1872 — Section 27, 60

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Supreme Court19 Apr 2024Allowed

Parteek Bansal Vs State Of Rajasthan & Ors.

Supreme Court Of India · (2024) 04 SC CK 0057

Constitution Of India, 1950 — Article 22Code of Criminal Procedure, 1973 — Section 173(2), 177, 300, 313, 461, 482Indian Penal Code, 1860 — Section 34, 120B, 384, 406, 420, 498A, 506

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Supreme Court19 Apr 2024Allowed

Hansraj Vs State Of M.P.

Supreme Court Of India · (2024) 04 SC CK 0056

Evidence Act, 1872 — Section 27Code of Criminal Procedure, 1973 — Section 374(2), 394, 397

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Supreme Court19 Apr 2024Allowed

Ramayan Singh Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · (2024) 04 SC CK 0055

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323, 394, 411, 427, 504, 506Code of Criminal Procedure, 1973 — Section 439Criminal Law Amendment Act, 2013 — Section 7

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Supreme Court19 Apr 2024Dismissed

Jadunath Singh Vs Arvind Kumar & Anr. Etc.

Supreme Court Of India · (2024) 04 SC CK 0052

Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 201, 224, 302, 307

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Supreme Court19 Apr 2024Allowed

Pernod Ricard India (P) Ltd. Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · (2024) 04 SC CK 0051

Constitution Of India, 1950 — Article 20(1)Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 13, 16, 19M.P. Excise Act, 1915 — Section 62, 63

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Supreme Court18 Apr 2024Allowed

Mrinmoy Maity Vs Chhanda Koley And Others

Supreme Court Of India · (2024) 04 SC CK 3558

Constitution of India, 1950 — Article 32, 136, 226, 227

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Supreme Court18 Apr 2024Allowed

Kirpal Singh Vs State Of Punjab

Supreme Court Of India · (2024) 04 SC CK 0050

Indian Penal Code, 1860 — Section 34, 302, 307Code of Criminal Procedure, 1973 — Section 313, 319

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Supreme Court18 Apr 2024Allowed

State Of West Bengal Vs Jayeeta Das

Supreme Court Of India · (2024) 04 SC CK 0049

Indian Penal Code, 1860 — Section 120B, 121A, 122, 123, 124AUnlawful Activities (Prevention) Act, 1967 — Section 2(1)(d), 16, 18, 18B, 20, 38, 39, 43D, 43D(2), 43D(2)(b), 43D(5)Code of Criminal Procedure, 1973 — Section 167, 167(2), 482

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Supreme Court16 Apr 2024Allowed

Dharambir @ Dharma Vs State Of Haryana

Supreme Court Of India · (2024) 04 SC CK 0028

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313

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Supreme Court16 Apr 2024Dismissed

Ramvir @ Saket Singh Vs State Of Madhya Pradesh

Supreme Court Of India · (2024) 04 SC CK 0027

Indian Penal Code, 1860 — Section 302, 307, 396

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Supreme Court16 Apr 2024Allowed

Association Of Engineers And Others Etc. Vs State Of Tamil Nadu And Others Etc.

Supreme Court Of India · (2024) 04 SC CK 0026

Constitution Of India, 1950 — Article 14, 136, 309, 335Special Rules to Tamil Nadu Engineering Service, — Rule 7Tamil Nadu State and Subordinate Services Rules, — Rule 2(1), 4, 10, 36A, 48

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Supreme Court16 Apr 2024Allowed

Sandeep Kumar Vs GB Pant Institute Of Engineering And Technology Ghurdauri & Ors.

Supreme Court Of India · (2024) 04 SC CK 0024

Constitution Of India, 1950 — Article 226

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Supreme Court15 Apr 2024Allowed

Meher Fatima Hussain Vs Jamia Milia Islamia & Ors.

Supreme Court Of India · (2024) 04 SC CK 0025

Constitution Of India, 1950 — Article 14University Grants Commission Act, 1956 — Section 12, 14, 26(1)(e), 26(1)(g)

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Supreme Court10 Apr 2024Dismissed

Subhash @ Subanna & Ors. Vs State Of Karnataka Ministry Of Home Affairs

Supreme Court Of India · (2024) 04 SC CK 0035

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 300, 302, 304II, 323, 324, 326, 504

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Supreme Court10 Apr 2024Dismissed

Manisha Mahendra Gala & Ors. Vs Shalini Bhagwan Avatramani & Ors.

Supreme Court Of India · (2024) 04 SC CK 0034

Indian Easements Act, 1882 — Section 4, 13, 15Code Of Civil Procedure, 1908 — Section 107

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Supreme Court10 Apr 2024Allowed

Mahakali Sujatha Vs Branch Manager, Future Generali India Life Insurance Company Limited & Another

Supreme Court Of India · (2024) 04 SC CK 0033

Insurance Act, 1938 — Section 45Insurance Regulatory and Development Authority (Protection of Policyholders� Interests) Regulations, 2002 — Section 2(d)Evidence Act, 1872 — Section 101, 102, 103, 104, 105, 106

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Supreme Court10 Apr 2024Allowed

Ravishankar Tandon Vs State Of Chhattisgarh

Supreme Court Of India · (2024) 04 SC CK 0032

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Evidence Act, 1872 — Section 27

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Supreme Court10 Apr 2024Allowed

Phr Invent Educational Society Vs UCO Bank And Others

Supreme Court Of India · (2024) 04 SC CK 0031

Constitution Of India, 1950 — Article 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17, 17(1), 18

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