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Supreme Court Of India judgments, 2022

1,141 judgments · page 1 of 58

Supreme Court16 Dec 2022Allowed

Kerala State Electricity Board & Ors. Vs Thomas Joseph Alias Thomas M. J. & Ors

Supreme Court Of India · (2022) 17 Scale 591

Constitution Of India, 1950 — Article 226Electricity Act, 2003 — Section 2(4), 14, 15, 25, 30, 38, 39, 45, 45(1), 45(3)(a), 50, 61, 62, 62(1), 63, 64, 65, 66, 76, 79(3), 79(4), 82, 86(3) , 86(4), 126, 126(1), 126(2), 126(3), 126(5), 126(6), 127, 135, 181, 181(2)(x)Kerala State Electricity Board Terms and Conditions of Supply, 2005 — Regulation 50(5), 50(6), 51(1)
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Supreme Court16 Dec 2022Allowed

Hasmukhlal D. Vora & Anr. Vs State Of Tamil Nadu

Supreme Court Of India · (2022) 12 JT 275 : (2022) 17 Scale 569

Constitution Of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 65(5)(1)(b), 123Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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Supreme Court16 Dec 2022Allowed

Iqram Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2022) 12 JT 263 : (2022) 17 Scale 557

Constitution Of India, 1950 — Article 32, 136, 226, 227Electricity Act, 2003 — Section 136Indian Penal Code, 1860 — Section 411
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Supreme Court16 Dec 2022Allowed

Rajaram Vs State Of Madhya Pradesh & Ors.

Supreme Court Of India · (2022) 12 JT 267 : (2022) 17 Scale 561

Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 302, 304B, 307, 498ADowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court15 Dec 2022

Neeraj Dutta Vs State (Govt. Of N.C.T. Of Delhi)

Supreme Court Of India · (2022) 12 SC CK 0051

Prevention of Corruption Act, 1988 — Section 7, 11, 13(1)(a), 13(1)(b), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(1)(d)(iii), 13(2), 20, 20(1), 31Prevention of Corruption Act, 1947 — Section 4(1), 5(1)(c), 5(1)(d), 5(1)(e), 5(2)Indian Penal Code, 1860 — Section 161, 165, 165A
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Supreme Court15 Dec 2022Disposed Of

State Of Gujarat Vs Sandip Omprakash Gupta

Supreme Court Of India · (2022) 17 Scale 486

Constitution Of India, 1950 — Article 14, 20(1), 20(2)Gujarat Control of Terrorism and Organised Crime Act, 2015 — Section 2(1)(c), 2(1)(e), 2(1)(f), 3, 3(1)(i), 3(1)(ii), 3(2), 3(4), 4, 20(4)Maharashtra Control of Organised Crime Act, 1999 — Section 2(d), 2(1)(c), 2(1)(d), 2(1)(e), 2(1)(f), 3, 3(1)(i), 3(1)(ii), 3(4), 4, 13, 14, 15, 16, 21, 21(4), 21(5), 23
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Supreme Court15 Dec 2022Allowed

Govt. Of Nct Of Delhi Vs Mohd. Maqbool & Ors.

Supreme Court Of India · (2022) 17 Scale 528

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 6, 12(2), 16, 31, 31(1), 34
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Supreme Court15 Dec 2022Allowed

Delhi Development Authority Vs Chandermal & Ors.

Supreme Court Of India · (2022) 17 Scale 535

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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Supreme Court14 Dec 2022Allowed

Kalicharan & Ors. Vs State Of Uttar Pradesh

Supreme Court Of India · (2022) 17 Scale 416

Code of Criminal Procedure, 1973 — Section 211, 212, 212(1), 213, 215, 313, 464Indian Penal Code, 1860 — Section 141, 148, 149, 302, 307Arms Act, 1959 — Section 25
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Supreme Court14 Dec 2022Allowed

Desh Raj & Ors Vs Rohtash Singh

Supreme Court Of India · (2022) 12 JT 173 : (2022) 17 Scale 403

Indian Contract Act, 1872 — Section 55, 74Haryana Development and Regulation of Urban Areas Act, 1975 — Section 2(o), 7ACode Of Civil Procedure, 1908 — Section 100
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