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Supreme Court Of India judgments, 2022

1,141 judgments · page 12 of 58

Supreme Court29 Sept 2022Allowed

M/S. Jindal Steel And Power Limited Vs Chhattisgarh State Electricity Regulatory Commission And Ors.

Supreme Court Of India · (2022) 14 Scale 467

Constitution Of India, 1950 — Article 243QDistribution Of Electricity Licence (Additional Requirements Of Capital Adequacy, Credit worthiness And Code Of Conduct) Rules, 2005 — Rule 3, 3(2), 14Electricity Act, 2003 — Section 2(3), 2(41), 2(47), 3, 3(1), 3(3), 9, 10, 10(2), 12, 13, 14, 15, 15(8), 16, 18, 19, 42(2), 43, 61(i), 64, 68(1), 68(3), 86, 86(1)(d), 86(4), 125, 142, 176, 176(1), 176(2)(b), 185
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Supreme Court29 Sept 2022Disposed Of

X Vs Principal Secretary, Health And Family Welfare Department, Govt. Of Nct Of Delhi & Anr.

Supreme Court Of India · (2022) 10 JT 470 : (2022) 14 Scale 59

Constitution Of India, 1950 — Article 14, 15, 19, 21, 38(2), 47, 51, 226, 286Medical Termination Of Pregnancy Rules, 2003 — Rule 3, 3A, 3B, 3B(a), 3B(b), 3B(c), 3B(f), 3B(g), 4, 4A, 5, 6, 7, 8Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(2D), 3(2), 3(2)(a), 3(2)(b), 3(2)(i), 3(2)(ii), 3(3), 3(3)(b), 3(4), 3(4)(a), 3(4)(b), 4, 4(b), 5(1), 5(3), 5A, 6, 7, 8
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