CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 43 of 58

Supreme Court29 Mar 2022Allowed

Jai Bhavani Shikshan Prasarak Mandal Vs Ramesh & Ors

Supreme Court Of India · (2022) 3 JT 499 : (2022) 5 Scale 418

Constitution Of India, 1950 — Article 227Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 2(c), 2(1)(c), 36, 36(1), 36(1)(a), 36(2), 36(2)(a), 36(2)(b), 36(2)(b)(i), 37Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 2(9), 9
Read judgment
Supreme Court28 Mar 2022

Saranpal Kaur Anand Vs Praduman Singh Chandhok And Others

Supreme Court Of India · (2022) 03 SC CK 0099

Limitation Act, 1963 — Article 56, 57, 58, 65Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 9A, 96, 151, Order 10, Order 14 Rule 1, Order 14 Rule 2, Order 6 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 2(2)(b), Order 22 Rule 3, Order 6 Rule 4, Order 6 Rule 6, Order 7 Rule 6, Order 12 Rule 6, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 6 Rule 17
Read judgment
Supreme Court24 Mar 2022Dismissed

Sartaj Khan Vs State Of Uttarakhand

Supreme Court Of India · (2022) 5 Scale 384

Code Of Criminal Procedure, 1973 — Section 188, 313, 379Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2Indian Penal Code, 1860 — Section 363, 366B, 370(4), 506
Read judgment
Supreme Court23 Mar 2022Allowed

State Of Rajasthan & Anr. Vs Mangat Lal Sidana

Supreme Court Of India · (2022) 5 Scale 502

Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1950 — Rule 34Rajasthan Service Rules, 1951 — Rule 54, 54(1)(a), 54(1)(b), 54(2), 54(3), 54(4), 54(5)Punjab Civil Services Rules, Volume-I — Section 7.3(B)
Read judgment
Supreme Court23 Mar 2022Allowed

State Of Karnataka & Anr. Etc.VsState Of Meghalaya & Anr. Etc.

Supreme Court Of India · (2022) 5 Scale 262

Constitution Of India, 1950 — Article 14, 19(1)(g), 32, 132(1), 226, 245, 246, 246A, 246(1), 246(2), 246(3), 248, 252(1), 258(1), 286, 286(2), 289(2), 265, 289, 301, 302, 303, 304Lotteries (Regulation) Act, 1998 — Section 2(i), 3, 4, 5, 6, 7, 7(1), 8, 8(1), 10, 11, 12Indian Contract Act, 1872 — Section 72
Read judgment