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Supreme Court Of India judgments, 2022

1,141 judgments · page 14 of 58

Supreme Court23 Sept 2022Allowed

Aminuddin Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · (2022) 9 JT 314 : (2022) 14 Scale 254

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 352Code of Criminal Procedure, 1973 — Section 82, 173
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Supreme Court22 Sept 2022Allowed

Hindustan Petroleum Corporation Ltd. Vs Ajay Bhatia

Supreme Court Of India · (2022) 9 JT 440 : (2022) 13 Scale 668

Code Of Civil Procedure, 1908 — Section 47, 151, Order 7 Rule 3, Order 20 Rule 3, Order 12 Rule 6, Order 20 Rule 12, Order 21 Rule 26, Order 41 Rule 33, Order 21 Rule 99Companies Act, 2013 — Section 2(45)
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Supreme Court22 Sept 2022Dismissed

Ashok G. Rajani Vs Beacon Trusteeship Ltd. & Ors.

Supreme Court Of India · (2022) 10 JT 93 : (2022) 13 Scale 678

National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 10, 12A, 13, 62Arbitration and Conciliation Act, 1996 — Section 34
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Supreme Court22 Sept 2022Dismissed

Gopi @ Goverdhannath (D) By Lrs. & Ors. Vs Ballabh Vyas

Supreme Court Of India · (2022) 10 JT 82 : (2022) 14 Scale 12

Constitution Of India, 1950 — Article 136Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960 — Section 2, 10(2)(i), 10(2)(vi), 10(3)(a), 32(b)Transfer of Property Act, 1882 — Section 9, 54, 109
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Supreme Court20 Sept 2022Dismissed

Har Naraini Devi & Anr Vs Union Of India & Ors.

Supreme Court Of India · (2022) 9 JT 271 : (2022) 13 Scale 624

Constitution Of India, 1950 — Article 13, 14, 15, 19, 21, 31A, 31B, 226, 254Delhi Land Reforms Act, 1954 — Section 50, 50(a), 51, 52, 53Hindu Succession Act, 1956 — Section 2, 4(2), 6
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