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Supreme Court Of India judgments, 2022

1,141 judgments · page 21 of 58

Supreme Court23 Aug 2022Disposed Of

Union Of India & Anr. Vs M/S. Ganpati Dealcom Pvt. Ltd.

Supreme Court Of India · (2022) 12 Scale 303

Constitution Of India, 1950 — Article 14, 19, 19(1)(f), 20, 20(1), 21, 31, 300ABenami Transactions (Prohibition) Amendment Act, 2016 — Section 1(2), 2(8), 2(26), 3(2), 4(1), 4(2), 5, 24(1), 24(4)(b)(i), 24(3), 25, 26, 26(3), 26(3)(c)(i), 26(3)(c)(ii), 26(3)(b), 27(1), 27(2), 27(4), 27(5), 28, 29, 46, 53, 54, 54A, 55, 67Benami Property Transactions Act, 1988 — Section 1(3), 2(a), 2(c), 2(9), 2(9)(A)(b), 2(9)(C), 2(9)(D), 3, 3(1), 3(2), 3(3), 4, 4(1), 4(2), 4(3), 5, 6, 7, 8, 9, 27, 27(3) Code Of Civil Procedure, 1908 — Section 27, 66
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Supreme Court22 Aug 2022Allowed

Union Of India & Anr Vs Subhash Chander Sehgal & Ors.

Supreme Court Of India · (2022) 8 JT 499 : (2022) 12 Scale 246

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, 16, 31, 31(1), 34
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Supreme Court17 Aug 2022Disposed Of

Satyender And Ors. @ APPELLANT @Hash Saroj And Ors

Supreme Court Of India · (2022) 8 JT 502 : (2022) 12 Scale 92

Constitution Of India, 1950 — Article 254, 372(1), 395Code Of Civil Procedure, 1908 — Section 100, Order 8 Rule 6A, Order 8 Rule 6CPunjab Courts Act, 1918 — Section 41
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Supreme Court17 Aug 2022Disposed Of

M/S. Patil Automation Private Limited And Ors. Vs Rakheja Engineers Private Limited

Supreme Court Of India · (2022) 8 JT 270 : (2022) 12 Scale 153

Constitution Of India, 1950 — Article 32, 136, 141, 142Code Of Civil Procedure, 1908 — Section 9, 20, 35, 35(3), 35(4), 80, 80(1), 80(2), 80(3), 86, 89, Order 6, Order 7, Order 37, Order 4 Rule 1(3), Order 4 Rule 1, Order 5 Rule 1, Order 8 Rule 1, Order 23 Rule 1, Order 10 Rule 1A, Order 4 Rule 3, Order 4 Rule 4, Order 7 Rule 10, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 12, Order 7 Rule 13Commercial Courts (Pre-Institution Mediation And Settlement) Rules, 2018 — Rule 3, 3(1), 3(2), 3(7), 5, 6, 7, 9, 11
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Supreme Court16 Aug 2022Allowed

Union Of India & Others Vs Bharat Forge Ltd. & Another

Supreme Court Of India · (2022) 8 JT 428 : (2022) 12 Scale 122

Constitution Of India, 1950 — Article 12, 14, 19(1)(g), 21, 22, 226Central Goods And Services Act, 2017 — Section 2(11), 9, 9(3), 22, 24, 37, 39, 59, 60, 96, 97, 97(2), 102, 103, 103(1A), 105, 168Uttar Pradesh Goods And Services Act, 2017 — Section 168
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