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Supreme Court Of India judgments, 2022

1,141 judgments · page 30 of 58

Supreme Court06 Jul 2022Allowed

Karan Kapoor Vs Madhuri Kumar

Supreme Court Of India · (2022) 7 JT 240 : (2022) 9 Scale 742

Code Of Civil Procedure, 1908 — Order 12 Rule 1, Order 12 Rule 2, Order 12 Rule 4, Order 12 Rule 6, Order 39 Rule 10Registration Act, 1908 — Section 17(2)Transfer of Property Act, 1882 — Section 53, 53A, 106
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Supreme Court05 Jul 2022Dismissed

Harpal Singh Vs State Of Punjab

Supreme Court Of India · (2022) 7 JT 27 : (2022) 9 Scale 786

Indian Penal Code, 1860 — Section 34, 120B, 302, 342, 460Code Of Criminal Procedure, 1973 — Section 207, 313
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Supreme Court24 Jun 2022Dismissed

Zakia Ahsan Jafri Vs State Of Gujarat & Anr.

Supreme Court Of India · (2022) 9 Scale 385

Constitution Of India, 1950 — Article 21, 22, 136, 142, 226, 356Gujarat Police Manual, — Rule 45, 46, 53, 223Code Of Criminal Procedure, 1973 — Section 2(h), 54, 154, 155, 156, 161, 162, 168, 169, 170, 173, 173(1), 173(2), 173(2)(i), 173(2)(i)(d), 173(8), 190, 190(1)(b), 190(1)(c), 197, 200, 202, 228(1), 246(1), 300, 482
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Supreme Court24 Jun 2022Dismissed

Manoj Pratap Singh Vs State Of Rajasthan

Supreme Court Of India · (2022) 9 SCC 81 : (2022) 6 JT 393 : (2022) 9 Scale 629

Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(g), 21, 22(1), 32, 72(1)(c), 72(3), 134, 136, 161Indian Penal Code, 1860 — Section 34, 45, 52, 201, 302, 303, 363, 365, 376(2)(f), 377, 379Protection Of Children From Sexual Offences Act, 2012 — Section 6, 10, 14, 42
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Supreme Court22 Jun 2022Dismissed

Charu Kishor Mehta Vs Prakash Patel & Ors.

Supreme Court Of India · (2022) 06 SC CK 0021

Code Of Civil Procedure, 1908 — Order 6 Rule 4, Order 7 Rule 11Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 30A, 34
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Supreme Court22 Jun 2022Disposed Of

Gopinathan Vs State Of Kerala

Supreme Court Of India · (2022) 6 JT 319 : (2022) 9 Scale 380

Abkari Act, — Section 8(1), 8(2), 55(g)Code Of Criminal Procedure, 1973 — Section 235(1)
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Supreme Court16 Jun 2022Dismissed

P XXX Vs State Of Uttarakhand & Anr.

Supreme Court Of India · (2022) 6 JT 255 : (2022) 9 Scale 349

Constitution Of India, 1950 — Article 20(2)Indian Penal Code, 1860 — Section 34, 90, 376, 406, 498A, 504, 506, 506IICode Of Criminal Procedure, 1973 — Section 156(2), 156(3), 161, 164, 177, 178, 178(c), 178(d), 179, 180, 184, 208, 218, 220, 220(1), 220(3), 227, 232, 300, 461, 461(i)
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Supreme Court16 Jun 2022Allowed

Bharat Bhushan Gupta Vs Pratap Narain Verma & Anr

Supreme Court Of India · (2022) 6 JT 232 : (2022) 9 Scale 336

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 14 Rule 5, Order 7 Rule 11, Order 7 Rule 11(b)Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 7(iv)(d), 7(v)
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