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Supreme Court Of India judgments, 2022

1,141 judgments · page 4 of 58

Supreme Court28 Nov 2022Allowed

Ramesh Chandra Gupta Vs State Of U.P. & Ors

Supreme Court Of India · (2022) 17 Scale 161

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 386, 387, 420, 447, 448, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 155(1), 155(2), 156(3), 482
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Supreme Court25 Nov 2022Disposed Of

State Of U.P. & Ors. Vs Virendra Kumar & Ors

Supreme Court Of India · (2022) 17 Scale 131

Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 2(n), 3, 7, 7(1), 7(2), 8, 8(1), 14, 15, 15(1), 49, 92, 92(2), 94, 94(2)(b), 94(1)(nn), 94(2)(nn), 95, 95(1)(f), 95(2)State Control Over Public Corporations Act, 1975 — Section 2(1)
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Supreme Court24 Nov 2022Dismissed

Parivar Seva Sanstha Vs Ahmedabad Municipal Corporation

Supreme Court Of India · (2022) 16 Scale 888

Constitution Of India, 1950 — Article 14Taxation Laws (Amendment) Rules, 2001 — Rule 8B, 8B(1), 8B(2), 8B(3), 8B(4), 8B(4)(a), 8B(4)(a)(i), 8B(4)(a)(ii), 8B(4)(a)(iii), 8B(4)(a)(iv), 8B(4)(b), 8B(4)(c), 8B(4)(i), 8B(4)(b), 8B(4)(c), 8B(5), 8B(7), 8C, 8D(5)Gujarat Provincial Municipal Corporations Act, 1949 — Section 127, 127(1), 129, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 133, 140, 141A, 141AA, 141AA(c), 141B, 141B(1), 141B(2), 141B(3), 141B(2), 141F
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Supreme Court24 Nov 2022Dismissed

Maharashtra Rajya Vadar Samaj Sangh

Supreme Court Of India · (2022) 16 Scale 875

Constitution Of India, 1950 — Article 32Maharashtra Land Revenue (Extraction and Removal of Minor Minerals) Rules, 1968 — Rule 4A,li>Mines and Minerals (Development and Regulation) (MMDR) Act, 1957 — Section 15Maharashtra Land Revenue Code, 1966 — Section 22
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Supreme Court24 Nov 2022Allowed

Govt. Of Nct Of Delhi And Anr. Vs Shiv Dutt Sharma And Anr.

Supreme Court Of India · (2022) 11 JT 453 : (2022) 16 Scale 866

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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Supreme Court23 Nov 2022Dismissed

TATA Power Company Limited Transmission Vs Maharashtra Electricity Regulatory Commission & Ors.

Supreme Court Of India · (2022) 17 Scale 76

Constitution Of India, 1950 — Article 226Electricity Act, 2003 — Section 2(4), 3, 14, 15, 25, 30, 38, 39, 39(2), 39(2)(b), 61, 62, 62(1), 62(3), 63, 64, 65, 66, 76, 76(1), 79, 79(1), 79(1)(b), 79(1)(d), 79(1)(g), 79(3), 82, 86, 86(a), 86(1)(a), 86(c), 86(3), 86(4), 108, 108(2), 110, 111, 125, 178, 180, 181, 181(zc), 181(2)(zd)Code of Civil Procedure, 1908 — Section 100
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Supreme Court22 Nov 2022Partly Allowed

Karnataka Power Transmission Corporation Limited Vs Jsw Energy Limited (Earlier Known As Jindal Thermal Power Company Limited & Jindal Tractabel Power Company Limited) & Ors.

Supreme Court Of India · (2022) 17 JT 12

Constitution Of India, 1950 — Article 136, 299Karnataka Electricity Reforms Act, 1999 — Section 1(3), 5, 5(1), 10, 11, 11A, 13, 13(4), 13(5), 14(7), 17, 17(1), 18, 18(6), 19, 19(1), 19(3), 19(4), 19(4)(j), 19(4)(k), 20, 25(3), 27, 27(2), 27(2)(a), 27(2)(b), 27(2)(c), 27(2)(d), 27(2)(e), 27(2)(f), 27(2)(g), 27(3), 27(4), 27(5), 27(7), 27(12), 41Electricity (Supply) Act, 1948 — Section 29, 29(2), 30, 31, 43A, 43A(1)(c), 43A(2), 44, 44(2A)
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