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Supreme Court Of India judgments, 2022

1,141 judgments · page 11 of 58

Supreme Court12 Oct 2022Dismissed

Devendra Nath Singh Vs State Of Bihar & Ors.

Supreme Court Of India · (2022) 10 JT 187 : (2022) 14 Scale 800

Constitution Of India, 1950 — Article 21, 32, 136, 226Indian Penal Code, 1860 — Section 302, 409, 420, 467, 468, 471, 474Code of Criminal Procedure, 1973 — Section 2(h), 156, 156(1), 156(3), 173, 173(2), 173(8), 190, 190(1)(c), 200, 202, 203, 204, 228, 319, 401(2), 482
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Supreme Court11 Oct 2022Dismissed

M/S. M.S.P.L. Limited Vs State Of Karnataka And Ors.

Supreme Court Of India · (2022) 14 Scale 722

Constitution Of India, 1950 — Article 14, 21, 22, 166, 300AEnvironment (Protection) Rules, 1986 — Rule 5(3)Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 2, 2(7a), 3(1), 6, 13, 14, 27, 28, 28(1), 28(2), 28(3), 28(4), 28(5), 28(6), 28(7), 28(8), 29(2),
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Supreme Court11 Oct 2022Dismissed

State Of West Bengal Vs Anindya Sundar Das & Ors.

Supreme Court Of India · (2022) 10 JT 403 : (2022) 14 Scale 636

Constitution Of India, 1950 — Article 14, 226, 254West Bengal State Universities (Terms And Conditions Of Service Of The Vice Chancellors And The Manner And Procedure Of Official Communication) Rules, 2019 — Rule 9Calcutta University Act, 1979 — Section 7(1), 8, 8(1), 8(1)(a), 8(1)(c), 8(2), 8(2)(a), 8(2)(b), 8(5), 8(5)(a), 8(6), 8(7), 60
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Supreme Court11 Oct 2022Allowed

Lalankumar Singh & Ors. Vs State Of Maharashtra

Supreme Court Of India · (2022) 14 Scale 698

Drugs & Cosmetics Rules, 1945 — Rule 76, 76(1), 76(4), 76(4A)Drugs & Cosmetics Act, 1940 — Section 16, 18(a)(i), 27(d), 34, 34(1)Negotiable Instruments Act, 1881 — Section 141
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Supreme Court10 Oct 2022Disposed Of

Gali Janardhan Reddy Vs State Of Andhra Pradesh

Supreme Court Of India · (2022) 10 JT 159 : (2022) 14 Scale 618

Mines And Minerals (Development And Regulation) Rules, — Rule 4(1), 4(1)(A) , 21, 23Indian Penal Code, 1860 — Section 120B, 379, 409, 411, 420, 427, 447, 468Indian Forest Act, 1927 — Section 2
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Supreme Court30 Sept 2022Allowed

Ajwar Vs Niyaj Ahmad & Anr.

Supreme Court Of India · (2022) 14 Scale 747

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 352, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 173, 482
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Supreme Court30 Sept 2022

HDFC Bank Ltd. & Ors. Vs Union Of India & Ors

Supreme Court Of India · (2022) 12 JT 238 : (2022) 14 Scale 505

Constitution Of India, 1950 — Article 19(1)(a), 19(1)(d), 19(1)(g), 32, 137Right to Information Act, 2005 — Section 8, 11Banking Regulation Act, 1949 — Section 35, 35(5)
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