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Supreme Court Of India judgments, 2022

1,141 judgments · page 32 of 58

Supreme Court20 May 2022Dismissed

Abhishek Vs State Of Maharashtra & Ors

Supreme Court Of India · (2022) 5 JT 421 : (2022) 8 Scale 713

Constitution Of India, 1950 — Article 136Maharashtra Control of Organised Crime Act, 1999 — Section 2(1)(d), 2(1)(e), 2(1)(f), 3, 3(1)(ii), 3(2), 3(4), 14, 17, 18, 19, 20, 20(3), 23(1)(a), 23(2), 24, 24(1)(a)Indian Penal Code, 1860 — Section 34, 120B, 143, 147, 148, 149, 249, 255, 260, 263(a), 263(b), 294, 307, 363, 364A, 384, 386, 387, 397, 472, 474, 478, 504
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Supreme Court20 May 2022Dismissed

Sabitri Samantaray Vs State Of Odisha

Supreme Court Of India · (2022) 5 JT 332 : (2022) 8 Scale 767

Evidence Act, 1872 — Section 106Indian Penal Code, 1860 — Section 34, 109, 201, 302, 304IICode Of Criminal Procedure, 1973 — Section 313
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Supreme Court20 May 2022

State Of Himachal Pradesh & Ors Vs Raj Kumar & Ors.

Supreme Court Of India · (2022) 5 JT 516 : (2022) 8 Scale 678

Constitution Of India, 1950 — Article 14, 124(4), 124(5), 148, 218, 309, 310, 310(1), 311, 311(1), 311(2), 324(1), 324(5), 371DA.P. Registration and Subordinate Service Rules, 1966 — Rule 4, 4(a)(1)(i), 34(c)Punjab Police Rules, 1934 — Rule 13.7
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Supreme Court20 May 2022Partly Allowed

Manoj & Ors Vs State Of Madhya Pradesh

Supreme Court Of India · (2022) 05 SC CK 0093

Constitution Of India, 1950 — Article 19, 20, 21, 72, 161MP Police Regulations Rules, — Rule 822(4), 824Bar Council of India Rules, 1975 — Rule 16
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Supreme Court20 May 2022Allowed

Deepak Yadav Vs State Of U.P. & Anr.

Supreme Court Of India · (2022) 5 JT 451 : (2022) 8 Scale 540

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 313, 439, 439(1)
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Supreme Court20 May 2022Disposed Of

S.P. Velumani Vs Arappor Iyakkam And Ors.

Supreme Court Of India · (2022) 5 JT 338 : (2022) 8 Scale 753

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 109, 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
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Supreme Court19 May 2022Dismissed

Union of India & Anr. Vs M/S Mohit Minerals Pvt. Ltd. Through Director

Supreme Court Of India · (2022) 8 Scale 552

Constitution Of India, 1950 — Article 3, 109, 111, 113, 117, 203, 207, 226, 233(1), 243I, 243Y, 245(2), 246, 246A, 248, 254, 255, 263, 264A, 269A, 269A(1), 269A(5), 270, 274, 275, 279(1), 279A, 279A(1), 279A(4), 279A(4)(h), 279A(6), 279A(7), 279A(11), 279(6), 279B, 280, 281, 286, 286(1), 286(2), 311(2), 320(3), 338, 338(5)(e), 338(6), 338A, 338B, 340, 344, 344(2), 344(4), 349, 366(12A), 371ACentral Goods And Service Tax Rules, 2017 — Rule 27, 28, 29, 30, 31Customs Valuation (Determination Of Value Of Imported Goods) Rules, 2007 — Rule 10
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