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Supreme Court Of India judgments, 2022

1,141 judgments · page 3 of 58

Supreme Court05 Dec 2022Allowed

Kirloskar Brothers Limited Vs Ramcharan And Ors.

Supreme Court Of India · (2022) 12 JT 85 : (2022) 17 Scale 268

Constitution Of India, 1950 — Article 254Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 2(14)Contract Labour (Regulation & Abolition) Act, 1970 — Section 10, 10(1)
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Supreme Court05 Dec 2022Allowed

Ratnambar Kaushik Vs Union Of India

Supreme Court Of India · (2022) 12 JT 97 : (2022) 17 Scale 244

Central Goods and Services Tax Act, 2017 — Section 132(1)(a), 132(1)(h), 132(1)(k), 132(1)(l), 132(5)
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Supreme Court02 Dec 2022Allowed

Government Of Nct Of Delhi Vs Krishna Saini & Ors

Supreme Court Of India · (2022) 12 JT 99

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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Supreme Court02 Dec 2022Disposed Of

Solomon Selvaraj & Ors. Vs Indirani Bhagawan Singh & Ors

Supreme Court Of India · (2022) 12 JT 56 : (2022) 17 Scale 209

Code Of Civil Procedure, 1908 — Order 33 Rule 1, Order 33 Rule 1A, Order 33 Rule 2, Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 5(d), Order 33 Rule 5(f), Order 33 Rule 7, Order 33 Rule 8, Order 33 Rule 9, Order 33 Rule 9A, Order 7 Rule 11, Order 33 Rule 15, Order 33 Rule 15A
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Supreme Court02 Dec 2022Allowed

Government Of Nct Of Delhi And Anr. Vs Karampal And Anr.

Supreme Court Of India · (2022) 12 JT 82 : (2022) 17 Scale 202

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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Supreme Court02 Dec 2022Allowed

Government Of Nct Of Delhi And Anr. Vs Sudesh Verma And Anr.

Supreme Court Of India · (2022) 12 JT 61 : (2022) 17 Scale 19

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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Supreme Court02 Dec 2022Allowed

Government Of Nct Of Delhi Vs Subhash Jain And Ors.

Supreme Court Of India · (2022) 12 SC CK 0002

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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