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Supreme Court Of India judgments, 2024

721 judgments · page 5 of 37

Supreme Court03 Dec 2024Allowed

Wadla Bheemaraidu Vs State Of Telangana

Supreme Court Of India · (2024) 12 SC CK 0003

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 109, 201, 302, 364,384Evidence Act, 1872 — Section 27, 60
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Supreme Court02 Dec 2024Allowed

Ashok Vs State Of Uttar Pradesh

Supreme Court Of India · (2024) 12 SC CK 0001

Constitution of India, 1950 — Article 21, 39A, 142Code of Criminal Procedure, 1973 — Section 161, 303, 304, 313, 313(5), 366Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 340, 341, 351(5)
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Supreme Court27 Nov 2024Disposed Of

X Vs State Of Rajasthan & Anr

Supreme Court Of India · (2024) 11 SC CK 0052

Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 342, 376D
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Supreme Court26 Nov 2024Allowed

Mahesh Damu Khare Vs State Of Maharashtra & Anr

Supreme Court Of India · (2024) 11 SC CK 0043

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 90, 354, 375, 376, 420, 504, 506f Protection of Children from Sexual Offences Act, 2012 — Section 8
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Supreme Court26 Nov 2024Allowed

State Of Karnataka Vs Chandrasha

Supreme Court Of India · (2024) 11 SC CK 0041

Code of Criminal Procedure, 1973 — Section 313Prevention of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(1)(b), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 15, 20, 20(1), 20(3)General Clauses Act, 1897 — Section 6
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