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Supreme Court Of India judgments, 2022

1,141 judgments · page 36 of 58

Supreme Court06 May 2022Allowed

Sathyanath & Anr. Vs Sarojaman

Supreme Court Of India · (2022) 7 Scale 511

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 11, 92, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(2), Order 14 Rule 2(2)(a), Order 14 Rule 2(2)(b), Order 12 Rule 5, Order 20 Rule 5, Order 7 Rule 11, Order 7 Rule 11(d), Order 41 Rules 24, Order 41 Rules 25
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Supreme Court06 May 2022Allowed

Delhi Development Authority Vs Godfrey Phillips (I) Ltd. & Ors

Supreme Court Of India · (2022) 8 SCC 771 : (2022) 5 JT 234 : (2022) 7 Scale 482

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9(1), 11, 11(4), 16, 17, 17(2), 31, 31(2), 34, 55
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Supreme Court05 May 2022Allowed

Union Of India & Ors. Vs Navneet Kumar

Supreme Court Of India · (2022) 7 Scale 397

Administrative Tribunals (Procedure for Appointment of Members) Rules, 2011 — Rule 9, 9(4)Administrative Tribunal Act, 1985 — Section 6(3)
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Supreme Court05 May 2022Allowed

Abdul Matin Mallick Vs Subrata Bhattacharjee (Banerjee) And Ors.

Supreme Court Of India · (2022) 7 SCC 147 : (2022) 6 JT 338 : (2022) 7 Scale 423

West Bengal Land Reforms Act, 1955 — Section 5, 5(5), 8, 8(1), 9, 9(1)Limitation Act, 1963 — Section 5, 8Bihar Land Reforms (Fixation of Ceiling Area and Acquisition Of Surplus Land) (Amendment) Act, 2019 — Section 2
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Supreme Court05 May 2022Allowed

P. Vs State Of Madhya Pradesh And Another

Supreme Court Of India · (2022) 6 JT 77 : (2022) 7 Scale 411

Code Of Criminal Procedure, 1973 — Section 161, 164, 437(1)(i), 438, 439, 439(1)Indian Penal Code, 1860 — Section 294, 323, 324, 376(2)(n), 506
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Supreme Court05 May 2022Allowed/Dismissed

Reddy Veerana Vs State Of Uttar Pradesh And Others

Supreme Court Of India · (2022) 6 JT 346 : (2022) 7 Scale 606

Constitution Of India, 1950 — Article 31(2), 300AU.P. Stamp (first amendment) Rules, 1976 — Rule 340AUttar Pradesh Industrial Area Development Act, 1976 — Section 2
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Supreme Court05 May 2022Allowed

J.Sekar @Sekar Reddy Vs Directorate Of Enforcement

Supreme Court Of India · (2022) 7 SCC 370 : (2022) 7 Scale 596

Constitution Of India, 1950 — Article 20(2)Code Of Criminal Procedure, 1973 — Section 161, 173(2), 300, 482Prevention of Money Laundering Act, 2002 — Section 2(1)(p), 2(1)(u), 2(1)(x), 2(1)(y), 3, 4, 5(1), 5(5), 8(1), 8(5), 5(1), 5(5), 44(1)
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Supreme Court04 May 2022Disposed Of

Secretary To Govt. Of Kerala, Irrigation Department And Others Vs James Varghese And Others

Supreme Court Of India · (2022) 5 JT 57 : (2022) 7 Scale 327

Constitution Of India, 1950 — Article 13(2), 14, 16, 21, 32, 51, 73(1)(b), 136, 141, 162, 245, 246, 248, 249, 250, 251, 252, 253, 254(1), 254(2), 286, 292, 300A, 309Arbitration Clauses And Reopening Of Awards Act, 1998 — Section 1, 2, 3, 3(1), 3(2), 4, 5, 6, 7, 8, 8(1), 8(2)Arbitration And Conciliation Act, 1996 — Section 2(4), 2(5), 8, 11, 11(6), 11(8), 17, 34(2A), 85
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Supreme Court04 May 2022Allowed/Dismissed

Ravinder Singh @ Kaku Vs State Of Punjab

Supreme Court Of India · (2022) 7 SCC 581 : (2022) 5 JT 14 : (2022) 7 Scale 242

Indian Penal Code, 1860 — Section 120B, 302, 364, 506Code Of Criminal Procedure, 1973 — Section 173Evidence Act, 1872 — Section 65A, 65B, 65B(1), 65B(4)
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