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Supreme Court Of India judgments, 2022

1,141 judgments · page 35 of 58

Supreme Court12 May 2022Allowed

Prabha Tyagi Vs Kamlesh Devi

Supreme Court Of India · (2022) 8 SCC 90 : (2022) 5 JT 357 : (2022) 8 Scale 123

Constitution Of India, 1950 — Article 31BProtection Of Women From Domestic Violence Rules, 2006 — Rule 5, 6Protection Of Women From Domestic Violence Act, 2005 — Section 1(d)(iii), 2(a), 2(e), 2(f), 2(n), 2(s), 3, 8(1), 8(2), 9(1)(b), 10(1), 12, 12(1), 17, 17(1), 17(2), 18, 19, 20, 22
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Supreme Court11 May 2022Allowed

State Of Rajasthan & Ors. Vs Chetan Jeff

Supreme Court Of India · (2022) 5 JT 160 : (2022) 7 Scale 753

Constitution Of India, 1950 — Article 136Central Reserve Police Force Rules, 1955 — Rule 14Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 323, 336, 341, 352, 380, 382, 427, 440, 455
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Supreme Court10 May 2022

Suresh Mahajan Vs State Of Madhya Pradesh & Anr.

Supreme Court Of India · (2022) 05 SC CK 0120

Constitution Of India, 1950 — Article 142, 243E, 243UMadhya Pradesh Municipal Act, 1956 — Section 10(1)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 12, 23, 30
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Supreme Court10 May 2022

Nedumpilli Finance Company Limited Vs State Of Kerala & Ors.

Supreme Court Of India · (2022) 7 SCC 394 : (2022) 6 JT 480 : (2022) 8 Scale 163

Constitution Of India, 1950 — Article 13(1), 246, 246(1), 254, 254(2)Code Of Criminal Procedure, 1973 — Section 482Kerala Money Lenders Act, 1958 — Section 2(1A), 2(3), 2(7), 2(7)(f), 2(9), 2(10)
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Supreme Court09 May 2022Allowed

Dilip Hariramani Vs Bank Of Baroda

Supreme Court Of India · (2022) 05 SC CK 0117

Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)Code Of Criminal Procedure, 1973 — Section 357(3)Drugs And Cosmetics Act, 1940 — Section 34
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