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Supreme Court Of India judgments, 2022

1,141 judgments · page 24 of 58

Supreme Court02 Aug 2022Allowed

S. Kuldeep Singh & Anr. Vs S. Prithpal Singh

Supreme Court Of India · (2022) 11 Scale 818

Limitation Act, 1963 — Article 65, 100, 113, 136Jammu And Kashmir Agrarian Reforms Rules, 1973 — Rule 5, 7, 11, 15Jammu And Kashmir Agrarian Reforms Act, 1972 — Section 2(4), 2(6), 2(7), 15, 25, 27, 28, 31, 50, 51
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Supreme Court02 Aug 2022Partly Allowed

Satyajit Kumar & Ors. Vs State Of Jharkhand & Ors.

Supreme Court Of India · (2022) 8 JT 50 : (2022) 11 Scale 640

Constitution Of India, 1950 — Article 13, 13(2), 14, 15, 15(1), 15(4), 16, 16(1), 16(2), 16(3), 16(4), 21A, 29, 35, 35(a), 35(ai), 38, 39, 39A, 43, 46, 142, 166(2), 244, 244(1), 245, 246(1), 246(2), 254, 309, 371DRight Of Children To Free And Compulsory Education Act, 2009 — Section 23
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Supreme Court02 Aug 2022

M/S. Total Environment Building Systems Pvt. Ltd. Vs Deputy Commissioner Of Commercial Taxes & Ors

Supreme Court Of India · (2022) 11 Scale 832

Constitution Of India, 1950 — Article 141, 248, 269, 286, 366, 366(29A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f)Service Tax (Determination Of Value) Rules, 2006 — Rule 2AFinance Act, 1994 — Section 65, 65(105), 65(105)(g), 65(105)(zzd), 65(105)(zzzh), 65(105)(zzq), 65(105)(zzzza), 66, 67, 68
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Supreme Court02 Aug 2022Dismissed

Shabbir Mohammad Sayed Vs Noor Jehan Mushter Shaikh & Ors.

Supreme Court Of India · (2022) 11 Scale 614

Code Of Civil Procedure, 1908 — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 101, Order 21 Rule 102Maharashtra Rent Control Tenancy Act, 1999 — Section 26Transfer Of Property Act, 1882 — Section 52, 55, 55(3), 108B(j)
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Supreme Court02 Aug 2022Allowed

Noor Mohammed Vs Khurram Pasha

Supreme Court Of India · (2022) 9 SCC 23 : (2022) 8 JT 1

Negotiable Instruments Act, 1881 — Section 138, 143A, 143A(1), 143A(5), 145(2)Code Of Criminal Procedure, 1973 — Section 164, 357, 364, 421
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Supreme Court01 Aug 2022Dismissed

EIH Limited Vs Nadia A Virji

Supreme Court Of India · (2022) 11 Scale 604

Code Of Civil Procedure, 1908 — Order 7 Rule 11Transfer Of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1997 — Section 3, 3(f), 3(f)(i), 18, 5(8), 45
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Supreme Court01 Aug 2022Disposed Of

Ajay Kumar Pandey & Ors Vs State Of U.P. & Ors.

Supreme Court Of India · (2022) 11 Scale 596

Constitution Of India, 1950 — Article 14, 16Code Of Civil Procedure, 1908 — Order 41 Rule 33Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2(i), 32, 32(a), 33
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Supreme Court29 Jul 2022Allowed

Daxaben Vs State Of Gujarat & Ors.

Supreme Court Of India · (2022) 7 JT 452

Code Of Criminal Procedure, 1973 — Section 202, 204, 320, 397, 397(2), 437, 482Indian Penal Code, 1860 — Section 304B, 306, 307, 498A
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Supreme Court29 Jul 2022Allowed

National Petroleum Construction Company Vs Deputy Commissioner Of Income Tax, Circle 2(2), International Taxation, New Delhi & Anr

Supreme Court Of India · (2022) 11 Scale 361

Constitution Of India, 1950 — Article 136, 226Income Tax Rules, 1962 — Rule 28(1), 28AA, 28AA(2), 28AA(2)(i), 28AA(2)(ii), 28AA(2)(iii), 28AA(2)(iv)Income Tax Act, 1961 — Section 2A, 5(2), 6(3), 11, 12, 44BB, 90, 92(1A), 143, 143(1), 195, 195(1), 197, 197(1), 220, 221, 222, 276
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