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Supreme Court Of India judgments, 2024

721 judgments · page 7 of 37

Supreme Court12 Nov 2024Allowed

Shyam Kumar Inani Vs Vinod Agrawal

Supreme Court Of India · (2024) 11 SC CK 0030

Code of Civil Procedure, 1908 — Section 96Transfer of Property Act, 1882 — Section 52Contract Act, 1872 — Section 29
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Supreme Court08 Nov 2024

Central Organisation for Railway Electrification Vs M/s ECI SPIC SMO MCML (JV) A Joint Venture Company

Supreme Court Of India · (2024) 11 SC CK 1273

Constitution of India, 1950 — Article 14, 15(2), 18, 19, 19(1)(a), 19(1)(g), 21, 23(1), 24(2) 24(4), 27, 30(2), 31(1), 31(3), 31(4), 32, 33(1), 33(2), 33(4), 33(5), 34, 142, 300A Arbitration and Conciliation Act, 1996 — Section 2, 4, 7, 8, 11(1), 11(2), 11(3), 11(4), 11(5), 11(6), 11(6)(A), 11(8), 12, 12(1), 12(3), 12(5), 13, 13(1), 13(2) 14, 14(2), 15, 15(1), 16, 18, 19, 20, 21, 22, 24, 25, 26, 29, 31, 32, 32(2), 33, 34, 34(2)(a), 34(2)(b), 34(2)(a)(v), 34(2)(iii), 36 Contract Act 1872 — Section 23, 28
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Supreme Court08 Nov 2024

Rajive Raturi Vs Union Of India & Ors

Supreme Court Of India · (2024) 11 SC CK 0031

Rights Of Persons With Disabilities Act, 2016 — Section 2(b), 2(ze), 39, 40, 40(1), 40(2), 41, 42, 43, 44, 45, 46, 89, 100Rights Of Persons With Disabilities Rules, 2017 — Rule 15, 15(1)
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Supreme Court07 Nov 2024Allowed

HPCL Bio Fuels Ltd Vs Shahaji Bhanudas Bhad

Supreme Court Of India · (2024) 11 SC CK 1276

Constitution of India, 1950 — Article 14, 136, 226, 227 Code of Civil Procedure, 1908 — Section 11, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2), Order 23 Rule 1(3), Order 23 Rule 1(4), Order 23 Rule 2 Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 34, 43 Limitation Act, 1963 — Section 5, 14, 14(2) Limitation Act, 1963 — Article 137 Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(11), 3(12), 5(6), 5(9), 8, 9
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Supreme Court07 Nov 2024Allowed

Kirloskar Ferrous Industries Limited & Anr Vs Union Of India & Ors

Supreme Court Of India · (2024) 11 SC CK 0005

Constitution of India, 1950 — Article 14, 32, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9(1), 9B, 9B(5), 9C, 9(3), 13, 18Mineral (Other than Atomic and Hydrocarbons Energy Minerals) Concession Rules, 2016 — Rule 38, 45(8)(a)
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Supreme Court07 Nov 2024Dismissed

Aruna Dhanyakumar Doshi Vs State Of Telangana

Supreme Court Of India · (2024) 11 SC CK 0004

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 116, 342, 347, 384, 504, 506Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 23, 24
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Supreme Court06 Nov 2024

M/s Bajaj Alliance General Insurance Co.Ltd. Vs Rambha Devi & Ors

Supreme Court Of India · (2024) 11 SC CK 1272

Constitution of India, 1950 — Article 14, 19(1)(g), 21, 32, 141, 142 Motor Vehicles Act, 1988 — Section 2(11), 2(14), 2(15), 2(21), 2(33), 2(35), 2(41), 3, 4(1), 4(2), 7, 8(3), 9(4), 9(6), 10, 10(2), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h), 14(2)(a), 15, 113, 115, 180, 181 Central Motor Vehicles Rules, 1989 — Rule 2(cc), 2(cb), 2(u), 2(zb), 2(zc), 2(zd), 2(za), 2(y), 2(i), 2(k), 5, 5(1), 10, 14, 15, 17(1)(b), 31(2), 31(3)
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Supreme Court05 Nov 2024Disposed Of

Anjum Kadari & Anr Vs Union Of India & Ors

Supreme Court Of India · (2024) 11 SC CK 1277

Constitution of India, 1950 — Article 13(2), 14, 15, 16, 19(1)(g), 21, 21A, 25, 26, 27, 28, 28(3), 29, 29(1), 29(2), 30, 30(1), 246, 246(2), 254 University Grants Commission Act, 1956 — Section 22, 22(3) Right of Children to Free and Compulsory Education Act, 2009 — Section 1(4), 1(5), 2(n)(ii), 2(n)(iv), 3, 12(1)(b), 12(1)(c) Bihar State Madarasa Education Board Act 1982 — Section 7(2)(n)
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