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Supreme Court Of India judgments, 2022

1,141 judgments · page 26 of 58

Supreme Court21 Jul 2022Disposed Of

Narinder Singh & Ors. Vs Divesh Bhutani & Ors.

Supreme Court Of India · (2022) 11 Scale 201

Constitution Of India, 1950 — Article 21, 32, 48A(a), 51A(g)Punjab Land Preservation Act, 1900 — Section 2(c), 3, 4, 4(a), 4(c), 4(d), 5, 5(c), 5(d), 5A, 6, 7, 7(b), 14Indian Forest Act, 1927 — Section 2, 2(i), 2(ii), 2(iii), 2(iv), 3, 4(a), 4(g), 5, 20, 26(1)(a), 26(1)(b), 26(1)(d), 26(1)(f), 26(1)(h), 27, 28, 29, 30, 33, 34, 35, 35(1), 36, 37, 37(2), 38
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Supreme Court21 Jul 2022Disposed Of

Rameshwar And Ors. Vs State Of Haryana & Ors

Supreme Court Of India · (2022) 11 Scale 32

Land Acquisition Act, 1894 — Section 4, 5A, 6, 18Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Income Tax Act, 1961 — Section 269UA, 269UA(2)(f)(ii)
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Supreme Court20 Jul 2022Allowed

Mohammed Zubair Vs State Of Nct Of Delhi & Ors

Supreme Court Of India · (2022) 8 JT 99 : (2022) 12 Scale 194

Constitution Of India, 1950 — Article 19(1)(a), 19(2), 32, 226Companies Act, 2013 — Section 8Indian Penal Code, 1860 — Section 34, 120B, 147, 149, 153, 153A, 188, 192, 201, 295A, 298, 353, 504, 505, 505(1), 505(2), 506
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Supreme Court19 Jul 2022Allowed

Narcotics Control Bureau Vs Mohit Aggarwal

Supreme Court Of India · (2022) 7 JT 312 : (2022) 10 Scale 532

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22, 29, 37, 37(1), 37(1)(b), 37(2), 67Code Of Criminal Procedure, 1973 — Section 439
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