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Supreme Court Of India judgments, 2022

1,141 judgments · page 38 of 58

Supreme Court26 Apr 2022Dismissed

Shraddha Gupta Vs State Of Uttar Pradesh And Others

Supreme Court Of India · (2022) 4 JT 483 : (2022) 6 Scale 801

Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 2(b), 2(c), 3, 5, 6, 8, 9, 10, 12, 13Indian Penal Code, 1860 — Section 120B, 147, 304, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 173(8), 482
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Supreme Court26 Apr 2022

Akhilesh Prasad Vs Jharkhand Public Service Commission And Ors.

Supreme Court Of India · (2022) 7 Scale 28

Constitution Of India, 1950 — Article 14, 5, 15(1), 16, 341, 342Bihar Reorganization Act, 2000 — Section 3, 23, 24, 72, 73, 74Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 42
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Supreme Court25 Apr 2022Allowed

Maniben Maganbhai Bhariya Vs District Development Officer Dahod & Ors.

Supreme Court Of India · (2022) 6 Scale 751

Constitution Of India, 1950 — Article 15(3), 21, 39(e), 39(f), 41, 45, 46, 47, 311Supplementary Nutrition (Under The Integrated Child Development Services Scheme) Rules, 2017 — Rule 3, 4Payment of Gratuity Act, 1972 — Section 1(3), 1(3A), 1(3)(a), 1(3)(b), 1(3)(c), 2(a), 2(e), 2(f), 2(s), 4, 4(2), 4(6), 7(3A)
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Supreme Court22 Apr 2022Allowed

State Of Maharashtra Vs 63 Moons Technologies Ltd.

Supreme Court Of India · (2022) 6 Scale 684

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 32, 226, 300AMaharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 2(d), 2(c), 2(c)(v), 3, 4, 4(1), 4(2), 5, 6, 7, 10, 11Forward Contracts (Regulation) Act, 1952 — Section 27
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Supreme Court22 Apr 2022

Jafarudheen & Ors Vs State Of Kerala

Supreme Court Of India · (2022) 4 JT 445 : (2022) 6 Scale 727

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302, 427, 452, 460Code Of Criminal Procedure, 1973 — Section 157, 159, 161, 162, 163, 164, 313, 378, 384, 417
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Supreme Court22 Apr 2022Allowed

Imran Vs Mohammed Bhava & Anr

Supreme Court Of India · (2022) 6 Scale 633

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 109, 114, 120B, 143, 147, 148, 149, 302, 307, 341, 395
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Supreme Court22 Apr 2022Dismissed

Allahabad Bank & Ors. Vs Avtar Bhushan Bhartiya

Supreme Court Of India · (2022) 4 JT 265 : (2022) 6 Scale 613

Constitution Of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11AAllahabad Bank Officer Employees (Discipline And Appeal) Regulations, 1976 — Regulation 9, 17
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Supreme Court22 Apr 2022Allowed

Ram Chander Vs State Of Chhattisgarh & Anr.

Supreme Court Of India · (2022) 4 JT 250 : (2022) 6 Scale 670

Constitution Of India, 1950 — Article 14, 32, 72, 161Chhattisgarh Prisons Rules, 1968 — Rule 358, 358(3)(A), 358(3)(B), 358(3)(D)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 324
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Supreme Court21 Apr 2022Partly Allowed

Devender Singh & Ors. Vs State Of Uttarakhand

Supreme Court Of India · (2022) 4 JT 493 : (2022) 6 Scale 566

Evidence Act, 1872 — Section 113BIndian Penal Code, 1860 — Section 120B, 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313
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