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Supreme Court Of India judgments, 2022

1,141 judgments · page 23 of 58

Supreme Court10 Aug 2022Disposed Of

Budhiyarin Bai Vs State Of Chattisgarh

Supreme Court Of India · (2022) 08 SC CK 0031

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b), 20(b)(ii)(C), 27A, 32B, 42, 50, 55Code Of Criminal Procedure, 1973 — Section 91, 313Indian Penal Code, 1860 — Section 299
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Supreme Court08 Aug 2022Allowed

Sau Rajani Vs Sau Smita & Anr

Supreme Court Of India · (2022) 08 SC CK 0095

Code of Civil Procedure, 1908 — Section 9, 96, 100Maharashtra Housing and Area Development Act, 1976 — Section 66, 66(1), 66(1)(a)(iii), 66(1)(a)(iv), 66(1)(a)(v), 66(1)(b), 71, 177
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Supreme Court08 Aug 2022

Varsha Garg Vs State Of Madhya Pradesh & Ors.

Supreme Court Of India · (2022) 8 JT 176 : (2022) 12 Scale 208

Constitution Of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 91, 207, 225, 301, 301(1), 301(2), 311, 313, 391, 482Indian Penal Code, 1860 — Section 34, 302
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Supreme Court05 Aug 2022Allowed

XYZ Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · (2022) 08 SC CK 0087

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 376, 376A, 376B, 376C, 376DCode Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(3), 190(1)(b), 200, 202, 327, 482
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Supreme Court05 Aug 2022Allowed

Commissioner Of Service Tax Delhi Vs Quick Heal Technologies Limited

Supreme Court Of India · (2022) 8 JT 198 : (2022) 11 Scale 874

Constitution Of India, 1950 — Article 366(12), 366(29A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f)Central Excise Act, 1944 — Section 35L(b)Finance Act, 1994 — Section 65B(28), 65B(44), 65B(51), 65E(d), 65(53a), 65(105)(zzzze), 65(105)(zzzzj), 66B, 66E(1), 66E(d), 66E(f), 73(1), 83
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Supreme Court05 Aug 2022Allowed

Kotak Mahindra Bank Limited Vs KEW Precision Parts Private Limited & Ors.

Supreme Court Of India · (2022) 08 SC CK 0019

Limitation Act, 1963 — Article 62, 113, 137Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Rule 4(1)Insolvency And Bankruptcy Code, 2016 — Section 5(b), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 7(7), 8, 9, 10, 14, 62, 238, 238A, 239(1)(c), 239(1)(d), 239(1)(e), 239(1)(f)
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Supreme Court04 Aug 2022Disposed Of

Manjit Singh Sodhi Vs Custodian & Ors

Supreme Court Of India · (2022) 08 SC CK 0092

Constitution Of India, 1950 — Article 136Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3(2), 4(2), 10, 11Limitation Act, 1963 — Section 3, 4, 18, 24, 29(2)
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Supreme Court04 Aug 2022Allowed

Honnaiah T.H. Vs State Of Karnataka And Others

Supreme Court Of India · (2022) 08 SC CK 0090

Indian Penal Code, 1860 — Section 114, 143, 147, 148, 149, 302, 307, 323, 504Code Of Criminal Procedure, 1973 — Section 2(wa), 154, 161, 173, 372, 397, 397(1), 397(2), 401, 401(3)
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Supreme Court04 Aug 2022Allowed

Vikramjit Kakati Vs State Of Assam

Supreme Court Of India · (2022) 8 JT 35 : (2022) 11 Scale 514

Code Of Criminal Procedure, 1973 — Section 161, 164, 227Indian Penal Code, 1860 — Section 118, 120B, 201, 302
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Supreme Court03 Aug 2022Allowed

Sultan Vs State Of U.P.

Supreme Court Of India · (2022) 08 SC CK 0093

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 32
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