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Supreme Court Of India judgments, 2022

1,141 judgments · page 31 of 58

Supreme Court15 Jun 2022Dismissed

S.M. Shoba Vs Inspector Of Police & Ors.

Supreme Court Of India · (2022) 9 Scale 336

Code Of Criminal Procedure, 1973 — Section 406Protection Of Women From Domestic Violence Act, 2005 — Section 12Supreme Court Rules, 2013 — Order 39 Rule 1
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Supreme Court03 Jun 2022Dismissed

Ardhendu Kumar Das Vs State Of Odisha And Ors.

Supreme Court Of India · (2022) 6 JT 532 : (2022) 9 Scale 230

Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 34Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2(da), 2(dc), 2(db), 20A, 20A(4), 20C, 20C(1), 20C(2), 20D, 20D(1), 20F, 20I
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Supreme Court03 Jun 2022Allowed

Vallal Rck Vs M/S Siva Industries And Holdings Limited And Others

Supreme Court Of India · (2022) 6 JT 1 : (2022) 9 Scale 245

National Company Law Tribunal Rules, 2016 — Rule 11Insolvency and Bankruptcy Code, 2016 — Section 7, 12A, 30(4), 33(1)(a), 60, 60(5)Insolvency and Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 30A
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Supreme Court30 May 2022Disposed Of

Kotak Mahindra Bank Limited Vs A. Balakrishnan & Anr.

Supreme Court Of India · (2022) 6 JT 127 : (2022) 9 Scale 191

Limitation Act, 1963 — Article 137Constitution Of India, 1950 — Article 141, 226, 236(a)Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(6)(a), 3(6)(b), 3(10), 3(11), 3(12), 5(7), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 6, 7, 9, 10, 14, 14(1)(a), 61, 238A, 255
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Supreme Court27 May 2022Allowed

Chandrapal Vs State Of Chhattisgarh (Earlier M.P.)

Supreme Court Of India · (2022) 5 JT 404 : (2022) 9 Scale 169

Indian Penal Code, 1860 — Section 34, 201, 302Schedule Caste and Schedule Tribe (Prevention of Atrocities), Act, 1989 — Section 3(2)(v)Evidence Act, 1872 — Section 30
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