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Supreme Court Of India judgments, 2022

1,141 judgments · page 13 of 58

Supreme Court28 Sept 2022Allowed

Chotkau Vs State Of Uttar Pradesh

Supreme Court Of India · (2022) 9 JT 483 : (2022) 14 Scale 128

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302, 376Code Of Criminal Procedure, 1973 — Section 53(1), 157(1), 159, 164A, 164A(1), 174, 313, 313(1)(b), 366(1)
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Supreme Court26 Sept 2022Allowed

Delhi Development Authority Vs Shiv Kumar And Others

Supreme Court Of India · (2022) 9 JT 420 : (2022) 14 Scale 152

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 Court26 Sept 2022Allowed

Jagdish Prasad Saini & Ors Vs State Of Rajasthan & Ors

Supreme Court Of India · (2022) 10 JT 60 : (2022) 14 Scale 112

Constitution Of India, 1950 — Article 14, 309Rajasthan Voluntary Rural Education Service Rules, 2010 — Rule 5, 5(viii), 5(xi), 10Rajasthan Non-Government Educational Institutions (Recognition Grant-In-Aid and Service Conditions, Etc.) Rules, 1993 — Rule 10, 11, 13, 14, 47, 82
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Supreme Court26 Sept 2022Dismissed

Satish Chandra Yadav Vs Union Of India & Ors.

Supreme Court Of India · (2022) 9 JT 513 : (2022) 14 Scale 270

Constitution Of India, 1950 — Article 21, 136, 136(1)Central Reserve Police Force Rules, 1955 — Rule 14, 27Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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Supreme Court23 Sept 2022Allowed

Jigar @ Jimmy Pravinchandra Adatiya Vs State Of Gujarat

Supreme Court Of India · (2022) 14 Scale 206

Constitution Of India, 1950 — Article 14, 21Gujarat Control of Terrorism and Organised Crime Act, 2015 — Section 3(1), 3(2), 3(3), 3(4), 3(5), 4, 20, 20(2), 20(5)Code of Criminal Procedure, 1973 — Section 167, 167(1), 167(2), 167(2)(a), 167(2)(b), 460, 461, 465(2), 482
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Supreme Court23 Sept 2022Allowed

Owners And Parties Interested In The Vessel M.V. Polaris Galaxy Vs Banque Cantonale De Geneve

Supreme Court Of India · (2022) 15 Scale 567

Code Of Civil Procedure, 1908 — Order 43, Order 13A, Order 43 Rule 1, Order 14 Rule 8, Order 1 Rule 10(2)Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017 — Section 3, 4, 4(1)(f), 5, 6, 12, 14Commercial Courts Act, 2015 — Section 2(c), 2(1)(c)(iii), 7, 9(1), 9(2), 13, 13(1), 13(1A), 13(2), 14, 15(5), 16, 18, 21
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