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Supreme Court Of India judgments, 2022

1,141 judgments · page 2 of 58

Supreme Court12 Dec 2022Allowed

State Of Uttar Pradesh Vs Karunesh Kumar & Ors.

Supreme Court Of India · (2022) 17 Scale 391

Constitution Of India, 1950 — Article 226, 309Uttar Pradesh Gram Panchayat Adhikari Service Rules, 1978 — Rule 15, 15(1), 15(4)Uttar Pradesh Direct Recruitment to Group �C� Posts (Mode and Procedure) Rules, 2015 — Rule 8(2)
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Supreme Court12 Dec 2022Disposed Of

Chandi Puliya Vs State Of West Bengal

Supreme Court Of India · (2022) 12 JT 223 : (2022) 17 Scale 386

Indian Penal Code, 1860 — Section 148, 149, 302, 346, 364, 448, 506Code Of Criminal Procedure, 1973 — Section 221(1), 227, 228, 300, 300(1), 482
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Supreme Court09 Dec 2022Allowed

Land Acquisition Collector (South East) Vs Dharamvir & Ors

Supreme Court Of India · (2022) 12 JT 220 : (2022) 17 Scale 330

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 6, 16, 31, 31(1), 34
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Supreme Court09 Dec 2022Allowed

Delhi Development Authority Vs Dayanand & Ors

Supreme Court Of India · (2022) 17 Scale 327

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 6, 16, 31, 31(1), 34
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Supreme Court09 Dec 2022Dismissed

Delhi Development Authority Vs Raj Singh & Anr

Supreme Court Of India · (2022) 12 JT 208 : (2022) 17 Scale 323

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 6, 16, 31, 31(1), 34
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Supreme Court08 Dec 2022Allowed

T.P. Gopalakrishnan Vs State Of Kerala

Supreme Court Of India · (2023) 1 Scale 1

Constitution Of India, 1950 — Article 20, 20(2), 21, 22Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2), 19Code of Criminal Procedure, 1973 — Section 220(1), 300, 300(1), 300(2), 313
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Supreme Court05 Dec 2022

Sukhpal Singh Khaira Vs State Of Punjab

Supreme Court Of India · (2022) 12 JT 102 : (2022) 17 Scale 246

Code of Criminal Procedure, 1973 — Section 6, 9, 11, 16, 161, 164, 190, 190(1)(b), 190(1)(c), 207, 208, 209, 223, 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 235(2), 273, 313, 319, 319(1), 319(4), 351, 353, 353(1), 354, 354(1)(c), 354(2), 354(3), 354(4), 354(5), 354(6), 356, 357, 359, 360, 374Indian Penal Code, 1860 — Section 34, 302Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 21, 24, 25, 27, 28, 29, 30
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