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Supreme Court Of India judgments, 2022

1,141 judgments · page 28 of 58

Supreme Court11 Jul 2022Disposed Of

Satender Kumar Antil Vs Central Bureau Of Investigation & Anr.

Supreme Court Of India · (2022) 07 SC CK 0064

Constitution Of India, 1950 — Article 14, 15, 19, 20, 21, 22, 22(2), 359(1)Code Of Criminal Procedure, 1973 — Section 2A, 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41A, 41B, 41(1)(b)(i), 41(1)(b)(ii), 57, 60A, 87, 88, 167, 167(2), 167(2)(a)(i), 170, 204, 209, 209(a), 290(b), 309, 389, 436, 436A, 437, 437(1), 437(1)(i), 438, 439, 440, 468, 482Prevention of Money Laundering Act, 2002 — Section 45
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Supreme Court11 Jul 2022Dismissed

Mohammad Irfan Vs State Of Karnataka

Supreme Court Of India · (2022) 7 JT 345 : (2022) 11 Scale 520

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 115, 116, 120A, 120B, 120B(1), 121, 121A, 122, 124A, 153A, 153B, 302, 304, 307Explosive Substance Act, 1908 — Section 5, 6
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Supreme Court11 Jul 2022Dismissed

State Of West Bengal Vs Rakesh Singh @ Rakesh Kumar Singh

Supreme Court Of India · (2022) 10 Scale 483

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(b), 27A, 29, 37, 42, 67Code Of Criminal Procedure, 1973 — Section 160, 161, 164Indian Penal Code, 1860 — Section 34, 302, 353, 392, 397, 506
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Supreme Court11 Jul 2022Allowed

Amrik Singh Vs State Of Punjab

Supreme Court Of India · (2022) 9 Scale 798

Indian Penal Code, 1860 — Section 34, 302, 392, 397Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 9
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Supreme Court11 Jul 2022Allowed

Malti Sahu Vs Rahul & Anr.

Supreme Court Of India · (2022) 10 Scale 475

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313
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Supreme Court11 Jul 2022

In Re: Perry Kansagra Vs

Supreme Court Of India · (2022) 10 Scale 418

Indian Penal Code, 1860 — Section 181, 182Code Of Criminal Procedure, 1973 — Section 195(1)(a)(i), 195(1)(b)(i)
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Supreme Court11 Jul 2022Allowed

Delhi Development Authority Vs Diwan Chand Anand & Ors.

Supreme Court Of India · (2022) 10 Scale 264

Code Of Civil Procedure, 1908 — Order 9 Rule 1, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3), Order 22 Rule 4(4), Order 9 Rule 1, Order 22 Rule 10, Order 22 Rule 11Land Acquisition Act, 1894 &mdsh; Section 4, 6, 48
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