COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 42 of 58

Supreme Court01 Apr 2022Allowed

Umadevi Nambiarthamarasseri Roman Catholic Diocese Rep By Its Procurator Devssia�s Son Rev. Father Joseph Kappil

Supreme Court Of India · (2022) 7 SCC 90 : (2022) 4 JT 66 : (2022) 5 Scale 643

Code Of Civil Procedure, 1908 — Order 2 Rule 2Transfer of Property Act, 1882 — Section 3, 41Registration Act, 1908 — Section 49

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Supreme Court01 Apr 2022Allowed

M/S Bharat Coking Coal Ltd. Vs Mahendra Pal Bhatia And Ors.

Supreme Court Of India · (2022) 6 SCC 99 : (2022) 4 JT 176 : (2022) 5 Scale 638

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9Coal Mines (Nationalisation) Act, 1973 — Section 2(h), 2(h)(vii), 2(h)(xi), 3(1), 8

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Supreme Court01 Apr 2022Allowed

State Of Uttar Pradesh Vs Subhash @ Pappu

Supreme Court Of India · (2022) 6 SCC 508 : (2022) 3 JT 543 : (2022) 5 Scale 628

Indian Penal Code, 1860 — Section 146, 147, 148, 149, 302, 304I, 304II, 323, 324Code Of Criminal Procedure, 1973 — Section 313, 464

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Supreme Court01 Apr 2022Allowed

M/S Frost International Limited Vs M/S Milan Developers And Builders (P) Limited & Anr.

Supreme Court Of India · (2022) 5 Scale 684

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 2(2), 96, 115, 115(1), 115(2), 115(a), 115(b), 115(e), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 14Negotiable Instruments Act, 1881 — Section 118(a), 138

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Supreme Court31 Mar 2022Allowed

Mohit Bathla Vs Entral Goods And Service Tax, Division Panipat, Cgst Commissionerate, Panchkula

Supreme Court Of India · (2022) 5 Scale 619

Central Goods And Services Tax, 2017 — Section 132, 134Code Of Criminal Procedure, 1973 — Section 439

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Supreme Court31 Mar 2022Allowed

Dr. Y. Ibehaibi Devi (D) By Lrs. & Ors. Vs State Of Manipur Represented By The Commissioner (Higher And Technical Education) Government Of Manipur & Anr.

Supreme Court Of India · (2022) 5 Scale 620

Constitution Of India, 1950 — Article 166, 309

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Supreme Court31 Mar 2022Disposed Of

Pattali Makkal Katchi Vs A. Mayilerumperumal & Ors.

Supreme Court Of India · (2022) 5 Scale 572

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(4), 15(5), 16, 16(1), 16(4), 16(4A), 19, 19(1)(d), 19(1)(e), 19(2), 30, 31B, 31C, 32, 38, 39(b), 39(c), 46, 142, 145(3), 254, 330, 332, 338B, 338B(9), 341, 341(2), 342, 342A, 342A(1), 366, 366(2C)Indian Passport Rules, 1950 — Rule 3Passport (Entry Into India) Act, 1920 — Section 3

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Supreme Court31 Mar 2022Allowed

Kalyan Dombivali Municipal Corporation Vs Sanjay Gajanan Gharat And Another

Supreme Court Of India · (2022) 3 JT 554 : (2022) 5 Scale 553

Constitution Of India, 1950 — Article 14Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 4(1), 4(2)Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 2

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Supreme Court31 Mar 2022Allowed

Nadakerappa Since Deceased By Lrs. & Ors. Vs Pillamma Since Deceased By Lrs. & Ors.

Supreme Court Of India · (2022) 4 JT 181 : (2022) 5 Scale 536

Karnataka Land Reforms Rules, 1974 — Rule 19, 19(1)Karnataka Land Reforms Act, 1961 — Section 2(27), 2(33), 2(34), 45, 48A, 137

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Supreme Court30 Mar 2022Allowed

Haryana Urban Development Authority, Karnal Vs M/S. Mehta Construction Company And Another

Supreme Court Of India · (2022) 5 SCC 432 : (2022) 5 Scale 614

Arbitration And Conciliation Act, 1996 — Section 11(6), 21, 33, 34, 34(1), 34(2)(a), 34(3), 37, 43, 43(1), 43(2), 43(3)

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Supreme Court30 Mar 2022Dismissed

P. Nazeer Etc. Vs Salafi Trust & Anr. Etc.

Supreme Court Of India · (2022) 5 Scale 516

Code Of Civil Procedure, 1908 — Order 1 Rule 8Waqf Act, 1995 — Section 36, 83(9)Societies Registration Act, 1860 — Section 6, 9

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Supreme Court30 Mar 2022Allowed

Swarnalatha & Ors. Vs Kalavathy & Ors.

Supreme Court Of India · (2022) 3 JT 486 : (2022) 5 Scale 465

Constitution Of India, 1950 — Article 14Indian Succession Act, 1925 — Section 270, 274, 289, 384Evidence Act, 1872 — Section 68

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Supreme Court30 Mar 2022Allowed

Shripati Lakhu Mane Vs Member Secretary, Maharashtra Water Supply And Sewerage Board & Ors.

Supreme Court Of India · (2022) 3 JT 492 : (2022) 5 Scale 508

Code Of Civil Procedure, 1908 — Section 96Indian Contract Act, 1872 — Section 67, 75

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Supreme Court30 Mar 2022Allowed

National Institute Of Technology & Another Vs Om Prakash Rahi & Others

Supreme Court Of India · (2022) 03 SC CK 0094

Constitution Of India, 1950 — Article 226National Institute Of Technology(Science, Education And Research) Act, 2007 — Section 5(d), 13(1)(d), 26(1)

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Supreme Court29 Mar 2022Allowed

C. Manjamma & Anr. Vs Divisional Manager, New India Assurance Co.Ltd

Supreme Court Of India · (2022) 6 SCC 206 : (2022) 5 Scale 664

Employees Compensation Act, 1923 — Section 30

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Supreme Court29 Mar 2022Allowed

Delhi Development Authority Vs Rajan Sood & Ors.

Supreme Court Of India · (2022) 3 JT 523 : (2022) 5 Scale 453

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, 12(2), 16, 31, 31(1), 48

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Supreme Court29 Mar 2022Disposed Of

Bata India Limited Vs Workmen Of Bata India Limited And Another

Supreme Court Of India · (2022) 6 SCC 95 : (2022) 3 JT 506 : (2022) 5 Scale 461

Industrial Disputes Act, 1947 — Section 10B, 10(3)Industrial Disputes Act, 1947 — Section 33C(1)

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Supreme Court29 Mar 2022Allowed

Master Ayush Vs Branch Manager, Reliance General Insurance Co. Ltd. & Anr.

Supreme Court Of India · (2022) 3 JT 517 : (2022) 5 Scale 411

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Supreme Court29 Mar 2022Allowed

SVG Fashions Pvt. Ltd. (Earlier Known As SVG Fashions Ltd. Vs Ritu Murli Manohar Goyal & Anr.

Supreme Court Of India · (2022) 5 Scale 442

Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 14Limitation Act, 1963 — Section 18

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Supreme Court29 Mar 2022Allowed

Municipal Committee, Barwala, District Hisar, Haryana Through Its Secretary/President Vs Jai Narayan And Company & Anr

Supreme Court Of India · (2022) 5 Scale 432

Constitution Of India, 1950 — Article 12, 77(1), 77(2), 166(1), 166(2)Limitation Act, 1963 — Article 54Haryana Municipalities Management Of Municipal Properties And State Properties Rules, 1976 — Rule 2, 2(3), 2(3)(ii), 2(4), 8(1)(4)

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