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0 judgments in All Courts matching “India’s Anti-Infiltration Campaign” · page 1 of 1

Supreme Court23 Jul 2024

Gene Campaign & Another Vs Union Of India & Others

Supreme Court Of India · (2024) 07 SC CK 1513

Constitution of India, 1950 — Article 14, 14(1)(b), 19, 21, 32, 38, 47, 48, 48A, 51A(g), 246 National Green Tribunal Act, 2010 — Section 14, 15, 20 Environment (Protection) Act, 1986 — Section 3, 3(3), 5, 6, 8, 23, 25 Food Safety and Standards Act, 2006 — Section 16, 22, 22(2), 23, 92(2)(e) Patents Act, 1970 — Section 3(b) Drugs and Cosmetics Act, 1940 — Section 3(a), 3(h) Evidence Act, 1872 — Section 57(4), 74
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Supreme Court19 Mar 2018Disposed Of

National Campaign Committee for Central Legislation on Construction Labour (NCC-CL) Vs Union of India & Ors

Supreme Court Of India · (2018) 4 Scale 600 : (2018) 3 BCR347 : (2018) 3 LLJ 13 : (2018) 5 SCC 607 : (2018) 2 SCC (L&S) 1

Constitution Of India, 1950 — Article 15(3), 21, 32, 39, 39(e), 39(f), 41, 42, 45, 47, 148, 149Building And Other Construction Workers' (Regulation Of Employment And Conditions Of Service) Central Rules, 1998 — Rule 20Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996 — Section 1(4), 2(1)(d), 3, 4, 5, 6, 7, 8, 11, 12, 13, 14, 15, 18, 22, 24, 24(3), 25, 26, 27, 60, 62
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Supreme Court01 Dec 2017Dismissed

Campaign for Judicial Accountability and Reforms Vs Union of India and Others

Supreme Court Of India · (2017) 12 SCR 337 : (2018) 1 SCC 589 : (2017) 14 Scale 18

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860, Section 120-B -Prevention of Corruption Act, 1988, Section 8 - Taking gratification, in order, by corrupt or illegal means, to influence public servant
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