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Supreme Court Of India judgments, 2024

721 judgments · page 34 of 37

Supreme Court31 Jan 2024

In Re: T.N. Godavarman Thirumulpad Vs Union Of India And Ors

Supreme Court Of India · B.R. Gavai, J; Pamidighantam Sri Narasimha, J; Prashant Kumar Mishra, J

Environment (Protection) Act, 1986 — Section 3, 3(3)Forest (Conservation) Act, 1980 — Section 2Air (Prevention and Control of Pollution) Act 1981, — Section 3, 4, 16, 17
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Supreme Court30 Jan 2024Allowed

Sheikh Arif Vs State Of Maharashtra & Anr

Supreme Court Of India · Abhay S. Oka, J; Pankaj Mithal, J

Indian Penal Code, 1860 — Section 375, 376(2), 377, 504, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989 — Section 3
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Supreme Court30 Jan 2024Allowed

Sachin Garg Vs State Of U.P & Anr.

Supreme Court Of India · Aniruddha Bose, J; Sanjay Kumar, J

Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 202, 482Indian Penal Code, 1860 — Section 120B, 405, 406, 420, 504, 506
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Supreme Court30 Jan 2024Dismissed

Baitulla Ismail Shaikh And Anr. Vs Khatija Ismail Panhalkar And Ors.

Supreme Court Of India · Aniruddha Bose, J; Bela M. Trivedi, J

Maharashtra Rent Control Act, 1999 — Section 15, 15(1), 15(3), 16, 16(1)(g), 16(1)(h), 16(1)(i), 16(1)(k), 16(2), 16(4), 16(5), 16(6), 16(7)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 195Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(hhh)
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Supreme Court29 Jan 2024Allowed

Yagwati @ Poonam Vs Ghanshyam

Supreme Court Of India · Vikram Nath, J; Satish Chandra Sharma, J

Code Of Civil Procedure, 1908 — Order 9 Rule 13Hindu Adoption and Maintenance Act, 1956 — Section 18, 20Hindu Marriage Act, 1955 — Section 13
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Supreme Court29 Jan 2024Allowed

Sanjay Upadhya Vs Anand Dubey

Supreme Court Of India · B.R. Gavai, J; Sandeep Mehta, J

Constitution Of India, 1950 — Article 19(1)(a)Code of Criminal Procedure, 1973 — Section 200, 202Indian Penal Code, 1860 — Section 500
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Supreme Court29 Jan 2024Allowed

Dashrath Sahu Vs State Of Chhattisgarh

Supreme Court Of India · B.R. Gavai, J; Prashant Kumar Mishra, J; Sandeep Mehta, J

Code of Criminal Procedure, 1973 — Section 320Scheduled Castes and Scheduled Tribes(Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(2)(v)Indian Penal Code, 1860 — Section 354, 451
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Supreme Court24 Jan 2024Dismissed

T.N. Godavarman Thirumulpad Union Of India And Others

Supreme Court Of India · (2024) 01 SC CK 0044

National Green Tribunal Act, 2010 — Section 22Forest Conservation Act, 1980 — Section 2, 2(i)Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 3(2)
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Supreme Court24 Jan 2024Allowed

Raja Naykar State Of Chhattisgarh

Supreme Court Of India · (2024) 01 SC CK 0042

Indian Penal Code, 1860 — Section 120B, 201, 302Code of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27
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Supreme Court23 Jan 2024Allowed

Irfan @ Naka Vs State Of Uttar Pradesh

Supreme Court Of India · (2024) 01 SC CK 0045

Indian Penal Code, 1860 — Section 302, 326A, 436Code of Criminal Procedure, 1973 — Section 161, 313, 366Evidence Act, 1872 — Section 8, 32, 32(1)
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