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Supreme Court Of India judgments, 2024

721 judgments · page 31 of 37

Supreme Court01 Mar 2024Allowed

Mohammed Khalid And Another Vs State Of Telangana

Supreme Court Of India · (2024) 03 SC CK 0002

Constitution Of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(b), 8, 8(c), 20(b)(ii)(c), 43, 49, 50, 52ACode of Criminal Procedure, 1973 — Section 313, 374(2)
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Supreme Court29 Feb 2024

High Court Bar Association, Allahabad Vs State Of U.P. & Ors

Supreme Court Of India · (2024) 02 SC CK 0037

Constitution Of India, 1950 — Article 14, 19(1)(a), 21, 32, 139A, 141, 142, 142(1), 144, 145(1), 194(3), 226, 226(3), 227Code Of Civil Procedure, 1908 — Order 25 Rule 1, Order 41 Rule 10Code of Criminal Procedure, 1973 — Section 309, 397, 482
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Supreme Court29 Feb 2024Allowed

Basavaraj Vs Indira And Others

Supreme Court Of India · (2024) 02 SC CK 0036

Limitation Act, 1963 — Article 59Code Of Civil Procedure, 1908 — Section 96(3), Order 43 Rule 1(m), Order 23 Rule 3, Order 6 Rule 17
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Supreme Court22 Feb 2024Allowed

Lucknow Nagar Nigam & Others Vs Kohli Brothers Colour Lab. Pvt. Ltd. & Others

Supreme Court Of India · (2024) 02 SC CK 3081

Constitution of India, 1950 — Article 142, 172, 246(4), 285, 285(1), 285(2), 286, 287, 288, 289, 289(1), 289(2), 296, 300A, 363, 372(1) Enemy Property (Amendment and Validation) Act, 2017 — Section 2(c), 3, 5, 5A, 6, 7, 8, 8A, 8(2)(vi), 10A, 13, 14, 17, 15(1), 17(1)(c), 18, 18A, 18B, 18C, 22, 22A, 64 Uttar Pradesh Municipal Corporation Adhiniyam, 1959 — Section 133A, 140, 179, 172, 173, 177, 506, 507, 508, 509 Uttar Pradesh Town Improvement Act, 1919 — Section 3 Transfer of Property Act, 1882 — Section 2(d), 54, 55(2) Land Acquisition Act, 1984 — Section 16, 17 Income Tax Act, 1961 — Section 269
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Supreme Court22 Feb 2024Allowed

Thakore Umedsing Nathusing Vs State Of Gujarat

Supreme Court Of India · (2024) 02 SC CK 0043

Indian Penal Code, 1860 — Section 34, 302, 306, 392, 392, 397Code of Criminal Procedure, 1973 — Section 313, 378(1)(b)Evidence Act, 1872 — Section 25, 26, 27
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Supreme Court22 Feb 2024Allowed

Naresh Kumar Vs State Of Haryana

Supreme Court Of India · (2024) 02 SC CK 0041

Indian Penal Code, 1860 — Section 107, 306Evidence Act, 1872 — Section 113A, 113BCriminal Justice Act, 1967 — Section 8, 8(b)
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