CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 25 of 58

Supreme Court29 Jul 2022Dismissed

M. V. Chandrakanth Vs Sangappa & Ors.

Supreme Court Of India · (2022) 11 Scale 345

Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment, etc.) Rules, 1992 — Rule 7, 7AKarnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.) Act, 1990 — Section 4D
Read judgment
Supreme Court28 Jul 2022

Karnataka Housing Board & Anr. Vs State Of Karnataka & Ors.

Supreme Court Of India · (2022) 11 Scale 302

Karnataka Housing Board Act, 1962 — Section 2, 2(n), 3, 17, 18, 18A, 19, 20, 21, 22, 23, 24, 24(1), 24(2), 25, 26, 27, 28, 29, 30, 31, 32, 32A, 33(1), 33(2), 35(2), 35(3), 36Land Acquisition Act, 1894 — Section 3, 3(f), 4, 4(1), 4(2), 5A, 6(1)Tamil Nadu State Housing Board Act, 1961 — Section 25(2), 25(3), 36, 49(1)(b)
Read judgment
Supreme Court28 Jul 2022Dismissed

Sunil Sikri Vs Guru Harkrishan Public School & Anr

Supreme Court Of India · (2022) 11 Scale 284

Constitution Of India, 1950 — Article 226Delhi School Education Rules, 1973 — Rule 115, 115(1), 115(4), 117, 120, 120(3), 121, 121(1)(a), 121(1)(b), 121(2), 121(3)Delhi School Education Act, 1973 — Section 7, 8, 8(2), 8(3), 9, 10, 11, 11(2), 11(5), 11(6), 23, 28
Read judgment
Supreme Court28 Jul 2022Disposed Of

State Of Karnataka & Anr. Vs B.R. Muralidhar & Ors.

Supreme Court Of India · (2022) 11 Scale 257

Constitution Of India, 1950 — Article 14, 19, 19(1)(f), 31, 31C, 39(b), 300AKarnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 11, 17, 18, 20Land Acquisition Act, 1894 — Section 23, 24
Read judgment
Supreme Court27 Jul 2022

Vijay Madanlal Choudhary & Ors Vs Union Of India & Ors

Supreme Court Of India · (2022) 10 Scale 577

Constitution Of India, 1950 — Article 13, 13(2), 14, 19(2), 20, 20(1), 20(2), 20(3), 21, 22(1), 22(3), 22(4), 22(5), 22(6), 22(7), 31B, 38, 39, 39(b), 39(c), 51(b), 51(c), 110, 139A(1), 226, 245, 246, 300A, 368Prevention of MoneyLaundering (Forms, Search and Seizure or Freezing and the Manner of Forwarding the Reasons and Material to the Adjudicating Authority, Impounding and Custody of Records and the Period of Retention) Rules, 2005 — Rule 3, 3(2), 4(4), 5(3), 5(4), 5(6)Code of Civil Procedure, 1908 — Order 38 Rule 5
Read judgment
Supreme Court27 Jul 2022Dismissed

M/S R.D. Jain And Co. Vs Capital First Ltd. & Ors.

Supreme Court Of India · (2022) 7 JT 535 : (2022) 11 Scale 421

Security Interest (Enforcement) Rules, 2002 — Rule 2(a), 8Securitisation And Reconstruction Of Financial Assets And Enforcement Security Interest Act, 2002 — Section 2(1)(zd), 13(4), 14, 14(1), 14(1A), 14(2)Code Of Criminal Procedure, 1973 — Section 11, 12, 15, 16, 17, 17(2), 19, 19(3), 35
Read judgment
Supreme Court26 Jul 2022Allowed

Ghulam Hassan Beigh Vs Mohammad Maqbool Magrey & Ors

Supreme Court Of India · (2022) 7 JT 413 : (2022) 11 Scale 236

Indian Penal Code, 1860 — Section 147, 299, 300, 302, 304, 304A, 304II, 323, 324, 354, 451Code Of Criminal Procedure, 1973 — Section 157, 159, 161, 173, 173(2), 227, 228, 239, 240, 245(1), 245(2), 266, 313Code Of Criminal Procedure, 1898 — Section 286, 286(1)
Read judgment