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Supreme Court Of India judgments, 2022

1,141 judgments · page 16 of 58

Supreme Court15 Sept 2022Allowed

Yashpal Singh Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2022) 9 JT 167 : (2022) 13 Scale 518

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 324, 427, 441, 447, 506Code Of Criminal Procedure, 1973 — Section 161
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Supreme Court15 Sept 2022Disposed Of

Pharmacy Council Of India Vs Rajeev College Of Pharmacy And Ors.

Supreme Court Of India · (2022) 9 JT 235 : (2022) 13 Scale 521

Constitution Of India, 1950 — Article 13, 14, 19(1)(g), 19(6), 26, 30, 30(1), 162Pharmacy Act, 1948 — Section 3, 10, 10(4), 12, 18(4)All India Council For Technical Education Act, 1987 — Section 10, 10(1), 10(3), 18
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Supreme Court14 Sept 2022Dismissed

Dkg Buildcon Private Ltd Vs Adjudicating & Enquiry Officer, S.E.B.I

Supreme Court Of India · (2022) 13 Scale 422

Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 4Securities And Exchange Board Of India Act, 1992 — Section 3, 11(3), 11C, 11C(3), 15A, 15A(a), 15B, 15C, 15D, 15F(b), 15F(c), 15J, 15J(a), 15J(b), 15J(c), 15H, 15HA, 15Z, 19, 29Code Of Civil Procedure, 1908 — Section 32
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Supreme Court14 Sept 2022Dismissed

S. Rukmini Madegowda Vs State Election Commission & Ors

Supreme Court Of India · (2022) 9 JT 169 : (2022) 13 Scale 476

Constitution Of India, 1950 — Article 1, 19(1)(a), 136, 191, 243K, 243ZA, 243ZA(1), 324, 324(1), 327Karnataka Municipal Corporation (Election) Rules, 1979 — Rule 4AKarnataka Municipal Corporations Act, 1976 — Section 8, 8A, 9, 9A, 10, 10A, 27, 33, 34, 35(1), 35(1)(d), 35(1)(d)(i), 38, 39, 39(2), 39(3)
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Supreme Court14 Sept 2022Dismissed

Kavi Arora Vs Securities & Exchange Board Of India

Supreme Court Of India · (2022) 13 Scale 411

Constitution Of India, 1950 — Article 226Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 3, 4, 4(1), 4(2), 4(3) 4(4), 4(5)Foreign Exchange Management (Adjudication Proceedings And Appeal) Rules, 2000 — Rule 4
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Supreme Court14 Sept 2022Allowed

Kanchan Kumar Vs State Of Bihar

Supreme Court Of India · (2022) 9 SCC 586 : (2022) 9 JT 190 : 2022 (13 ) Scale 365

Code Of Criminal Procedure, 1973 — Section 227, 228, 239Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Supreme Court13 Sept 2022Allowed

Raman (Dead) By Lrs. Vs R. Natarajan

Supreme Court Of India · (2022) 9 JT 131 : (2022) 13 Scale 325

Limitation Act, 1963 — Article 54Limitation Act, 1963 — Section 18(1)Specific Relief Act, 1963 — Section 12(1), 12(2), 12(3), 12(4), 13(1)(b)
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Supreme Court13 Sept 2022Dismissed/Dismissed/Allowed

Gulf Oil Corporation Ltd Vs State Of Telangana & Ors.

Supreme Court Of India · (2022) 13 Scale 340

Telangana Charitable And Hindu Religious Institutions And Endowments Immovable Properties And Other Rights (Other Than Agricultural Land) Leases And Licenses Rules, 2003 — Rule 15Andhra Pradesh (Telangana Area) Of Land Census Rules, 1954 — Rule 8Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 70
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