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Supreme Court Of India judgments, 2022

1,141 judgments · page 40 of 58

Supreme Court19 Apr 2022Allowed

Mohd. Firoz Vs State Of Madhya Pradesh

Supreme Court Of India · (2022) 7 SCC 443 : (2022) 6 JT 153 : (2022) 6 Scale 456

Constitution Of India, 1950 — Article 21, 39AIndian Penal Code, 1860 — Section 34, 109, 300, 302, 363, 366, 376A, 376(2)(i), 376(2)(m)Protection Of Children from the Sexual Offences Act, 2012 — Section 5(i), 5(m), 6, 16, 17
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Supreme Court19 Apr 2022Allowed

Manisha Vs State Of Rajasthan And Anr.

Supreme Court Of India · (2022) 4 JT 325 : (2022) 6 Scale 284

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 437(1), 439, 439(1)Indian Penal Code, 1860 — Section 354, 354B, 354D, 376(2)F, 376(2)N, 450, 506, 509
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Supreme Court13 Apr 2022Allowed

Kamatchi Vs Lakshmi Narayanan

Supreme Court Of India · (2022) 4 JT 148 : (2022) 6 Scale 247

Constitution Of India, 1950 — Article 14Protection Of Women From Domestic Violence Rules, 2006 — Rule 4(1), 6(1), 15(6)Protection Of Women From Domestic Violence Act, 2005 — Section 3, 3(iv), 12, 17, 18, 28, 28(1), 31, 32
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Supreme Court12 Apr 2022Dismissed

Shankarlal Nadani Vs Sohanlal Jain

Supreme Court Of India · 2022 (40 ) JT 134 : (2022) 6 Scale 195

Transfer Of Property Act, 1882 — Section 106Rajasthan Rent Control Act, 2001 — Section 1(2), 18, 18(1), 32Uttar Pradesh Urban Buildings (Regulation of Letting, Rent And Eviction) Act, 1972 — Section 20, 20(4)
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Supreme Court12 Apr 2022Allowed

Dental Council Of India Vs Biyani Shikshan Samiti & Anr.

Supreme Court Of India · (2022) 6 SCC 65 : (2022) 6 Scale 149

Constitution Of India, 1950 — Article 14, 19(1)(g)Dentists Act, 1948 — Section 3, 10, 10A, 10A(1), 10A(2), 10(3), 10A(4), 10A(5), 10A(6), 10A(7), 10A(7)(a), 10A(7)(b), 10A(7)(c), 10A(7)(d), 10A(7)(e), 10A(7)(f), 10A(7)(g), 20, 21(2)(fb)Dental Council Of India (Establishment Of New Dental Colleges, Opening Of New Or Higher Course Of Studies Or Training And Increase Of Admission Capacity In Dental Colleges) Regulations, 2006 — Regulation 6(2)(h)
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Supreme Court11 Apr 2022Allowed

Jahir Hak Vs State Of Rajasthan

Supreme Court Of India · (2022) 6 Scale 210

Code Of Criminal Procedure, 1973 — Section 439Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 15, 16, 17, 18, 18A, 18B, 19, 20, 23, 38, 43D(5)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37
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Supreme Court11 Apr 2022Allowed

Central Council For Indian Medicine Vs Karnataka Ayurveda Medical College And Others

Supreme Court Of India · (2022) 7 SCC 46 : (2022) 4 JT 371 : (2022) 6 Scale 134

Indian Medicine Central Council Act, 1970 — Section 3, 9(1)(a), 9(1)(b), 9(1)(c), 13A, 13A(1), 13A(2), 13A(3), 13A(4), 13A(4)(b), 13A(5), 13A(6), 13A(7), 13A(8), 13A(8)(a), 13A(8)(b), 13A(8)(c), 13A(8)(d), 13A(8)(e), 13A(8)(f), 13A(8)(g), 13A(9), 13B, 13B(2), 13B(3), 13C, 22, 22(1), 22(2), 22(3), 36, 36(1)(gb), 36(1)(i), 36(j), 36(1)(j), 36(2)Indian Medicine Central Council (Post�Graduate Ayurveda Education) Regulations, 2016 — Section 3(1)(a), 4, 11Establishment Of New Medical College, Opening Of New or Higher Course Of Study Or Training And Increase Of Admission Capacity By A Medical College Regulations, 2003 — Regulation 6(1)(e)
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Supreme Court08 Apr 2022Disposed Of

Noel Harper & Ors Vs Union Of India & Anr

Supreme Court Of India · (2022) 5 Scale 775

Constitution Of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(c), 19(1)(g), 19(2), 19(4), 19(6), 21, 32Foreign Contribution (Regulation) Rules, 2011 — Rule 3(i), 3(v), 3(vi), 17, 24Foreign Contribution (Regulation) Act, 2010 — Section 2(1)(a), 2(1)(e), 2(1)(h), 2(1)(j), 2(1)(m), 3, 4, 5, 5(1), 5(4), 6, 7, 8, 9, 10, 11, 11(1), 12, 12(1), 12A, 12(1A), 12(4)(b), 13, 14, 15, 16, 17, 17(1), 18, 35, 48
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Supreme Court08 Apr 2022Dismissed

Augustan Textile Colours Limited Vs Director Of Industries & Anr.

Supreme Court Of India · (2022) 6 SCC 626 : (2022) 4 JT 225 : (2022) 6 Scale 81

Constitution Of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 5, 10, 10(1), 10(1)(ii), 10(3)Sick Industrial Companies Act, 1985 — Section 10, 10(1), 15, 17, 17(1), 17(2), 17(3), 18, 19, 19(1), 19(2), 19(3), 19(4), 20
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