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Supreme Court Of India judgments, 2022

1,141 judgments · page 19 of 58

Supreme Court02 Sept 2022Allowed

M/S. Jagan Singh & Co. Vs Ludhiana Improvement Trust & Ors.

Supreme Court Of India · (2022) 12 Scale 737

Constitution Of India, 1950 — Article 300ACode Of Civil Procedure, 1908 — Section 151, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 90(3), Order 21 Rule 94Land Acquisition Act, 1894 — Section 18
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Supreme Court02 Sept 2022Dismissed

M. Mohan Vs State Government Of Tamil Nadu & Ors

Supreme Court Of India · (2022) 9 JT 123 : (2022) 12 Scale 729

Tamil Nadu Highways Rules, 2003 — Rule 5, 5(2), 5(3)Tamil Nadu Highways Act, 2001 — Section 15, 15(1), 15(2), 15(3)Land Acquisition Act, 1894 — Section 5A(2)
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Supreme Court02 Sept 2022Allowed

Munna Prasad Verma Vs State Of U.P. & Anr

Supreme Court Of India · (2022) 10 SCC 169 : (2022) 9 JT 23 : (2022) 12 Scale 727

Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 482
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Supreme Court30 Aug 2022Dismissed

Punjab National Bank Vs Vijay Sitaram Dandnaik & Anr.

Supreme Court Of India · (2022) 08 SC CK 0110

Limitation Act, 1963 — Article 62, 137Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(10), 3(11), 3(12), 3(37), 5(7), 5(8), 6, 7, 7(1), 9, 14(1A), 32, 60, 77, 198, 231, 236, 238, 238ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Supreme Court30 Aug 2022

Oil And Natural Gas Corporation Ltd. Vs Afcons Gunanusa JV

Supreme Court Of India · (2022) 12 Scale 482

Constitution Of India, 1950 — Article 142, 343(1), 346, 347, 348, 348(1), 348(1)(b)(ii), 348(1)(b)(ii)Delhi International Arbitration Centre (Administrative Cost & Arbitrators” Fees) Rules, 2018 — Rule 3Code Of Civil Procedure, 1908 — Order 8 Rule 6, Order 8 Rule 6(1), Order 8 Rule 6(2), Order 8 Rule 6(3), Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(2), Order 8 Rule 6A(3), Order 8 Rule 6A(4), Order 8 Rule 6D
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Supreme Court30 Aug 2022Partly Allowed

Securities And Exchange Board Of India Vs Rajkumar Nagpal & Ors.

Supreme Court Of India · (2022) 14 Scale 24

Constitution Of India, 1950 — Article 136, 141, 142Companies Act, 2013 — Section 1(4), 1(4)(e), 230, 230(2)(c)(iv), 230(6), 430Securities And Exchange Board of India Act, 1992 — Section 11(1), 15A, 15B, 15C, 15D, 15E, 15EA, 15EB, 15F, 15G, 15H, 15HA, 15HB, 15I, 15Y, 30
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Supreme Court30 Aug 2022Allowed

Mahadeo & Ors. Vs Sovan Devi & Ors.

Supreme Court Of India · (2022) 9 JT 299 : (2022) 12 Scale 654

Constitution Of India, 1950 — Article 77(1), 77(2), 166(1), 166(2)Rajasthan Special Assistance To Disabled Ex-Servicemen And Dependants Of Deceased Defence Personnel (Allotment Of Lands) Rules, 1963 — Rule 2(a), 3, 6, 7
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