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Supreme Court Of India judgments, 2024

721 judgments · page 8 of 37

Supreme Court23 Oct 2024Disposed Of

GLAS Trust Company LLC Vs BYJU Raveendran & Ors

Supreme Court Of India · (2024) 10 SC CK 1178

Constitution of India, 1950 — Article 142 Code of Civil Procedure, 1908 — Section 151 Companies Act, 2013 — Section 241, 242, 244 Insolvency and Bankruptcy Code, 2016 — Section 5(11), 5(12), 7, 9, 10, 12A, 13, 14, 15, 16, 17, 30(4), 60, 60(5)(c), 61, 62 Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 30A Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016 — Rule 6 National Company Law Appellate Tribunal Rules, 2016 — Rule 11, 30A
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Supreme Court23 Oct 2024

State of U.P. & Ors Vs M/S Lalta Prasad Vaish And Sons

Supreme Court Of India · (2024) 10 SC CK 1180

Constitution of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 19(6)(ii), 24(3), 32, 47, 136, 245, 246, 246(1), 246(3), 248(1), 248(2), 254, 254(1), 254(2), 265, 366(12), 366(28) Government of India Act, 1919 — Section 45A, 129A Industries (Development and Regulation) Act, 1951 — Section 2, 3, 3(e), 4, 5, 6, 7, 8, 9,. 10, 11, 12, 13, 14, 15, 16, 17, 18, 18G, 18G(1), 18G(2), 18G(4), 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30 Essential Commodities Act, 1955 — Section 16 Madras Excise Act, 1886 — Section 3(7), 3(8), 3(9) Bengal Excise Act, 1909 — Section 2(12a), 2(14), 2(19), 43 Uttar Pradesh Excise Act, 1910 — Section 3(9), 3(11), 3(13), 24, 24A, 41 Bombay Prohibition Act 1949 — Section 2(22), 2(24) Bihar and Orissa Excise Act, 1915 — Section 90 Punjab Excise Act, 1914 — Section 32 Companies Act, 1956 — Section 617 Kerala Rectified Spirit Rules, 1972 — Rule 13, 16 Bihar and Orissa Excise Rules, 1919 — Rule 111 Punjab Brewery Rules, 1956 — Rule 35
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Supreme Court23 Oct 2024Disposed Of

Suhas Chakma Vs Union Of India & Ors

Supreme Court Of India · (2024) 10 SC CK 0040

Constitution of India, 1950 — Article 21, 22(1), 32, 39A, 136, 142National Legal Services Authority (Free And Competent Legal Services) Regulations, 2010 — Section 3, 4, 6, 9, 12, 13, 14, 15Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 341
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