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Supreme Court Of India judgments, 2024

721 judgments · page 26 of 37

Supreme Court05 Apr 2024Allowed

State Of Madhya Pradesh Vs Shilpa Jain & Ors.

Supreme Court Of India · (2024) 04 SC CK 0043

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 420, 466, 467, 468, 471Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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Supreme Court04 Apr 2024Allowed

Navneet Kaur Harbhajansing Kundles @ Navneet Kaur Ravi Rana Vs State Of Maharashtra And Others.

Supreme Court Of India · (2024) 04 SC CK 0007

Constitution Of India, 1950 — Article 136, 142, 226, 341Maharashtra Scheduled Castes, De�notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012 — Rule 4(3), 12, 13, 13(2)(a), 13(b), 13(2)(b), 14, 16, 17, 17(6), 17(7), 18Code Of Civil Procedure, 1908 — Order 18 Rule 4
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Supreme Court02 Apr 2024Allowed

Purni Devi & Anr Vs Babu Ram & Anr.

Supreme Court Of India · (2024) 04 SC CK 0002

Jammu and Kashmir Limitation Act, 1938 — Article 182Code Of Civil Procedure, 1908 — Section 48Limitation Act, 1963 — Section 14, 14(1), 14(2), 14(3)
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Supreme Court01 Apr 2024Disposed Of

State Of Kerala Vs Union Of India

Supreme Court Of India · (2024) 04 SC CK 0005

Constitution Of India, 1950 — Article 14, 145(3), 131, 293, 293(3)Fiscal Responsibility and Budget Management Act, 2003 — Section 4
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Supreme Court22 Mar 2024Allowed

Sabita Paul Vs State Of West Bengal & Anr.

Supreme Court Of India · (2024) 03 SC CK 0066

Indian Penal Code, 1860 — Section 34, 120B, 149, 354, 376, 389, 506Code of Criminal Procedure, 1973 — Section 439(2)Information And Technology Act, 2000 — Section 67A
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