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Supreme Court Of India judgments, 2022

1,141 judgments · page 44 of 58

Supreme Court23 Mar 2022Allowed

Premlata @ Sunita Vs Naseeb Bee & Ors.

Supreme Court Of India · (2022) 6 SCC 585 : (2022) 3 JT 372 : (2022) 5 Scale 222

Code Of Civil Procedure, 1908 — Order 7 Rule 11Madhya Pradesh Land Revenue Code, 1959 — Section 44, 250, 257
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Supreme Court22 Mar 2022Allowed

Vijay Kumar Ghai & Ors Vs State Of West Bengal & Ors.

Supreme Court Of India · (2022) 7 SCC 124 : (2022) 3 JT 411 : (2022) 5 Scale 154

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 41(a), 154, 155(2), 156(1), 156(3), 173(8), 200, 401, 482Indian Penal Code, 1860— Section 34, 120B, 405, 406, 409, 415, 420, 468
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Supreme Court22 Mar 2022Allowed

Agricultural Produce Marketing Committee Bangalore Vs State Of Karnataka & Ors.

Supreme Court Of India · (2022) 5 Scale 186

Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 14 Rule 2(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1), 11A, 17, 17(1), 17(2), 17(3), 17(4), 31, 31(1), 34
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Supreme Court22 Mar 2022Allowed

State Of Karnataka & Anr Vs Umesh

Supreme Court Of India · (2022) 6 SCC 563 : (2022) 3 JT 462 : (2022) 5 Scale 144

Constitution Of India, 1950 — Article 226Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 — Rule 8(iv), 14AKarnataka Civil Services (Conduct) Rules, 1966 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)
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Supreme Court21 Mar 2022Allowed

Gangadhar Narayan Nayak @ Gangadhar Hiregutti Vs State Of Karnataka & Ors.

Supreme Court Of India · (2022) 5 Scale 119

Code Of Criminal Procedure, 1973 — Section 2(c), 2(d), 2(l), 2(n), 4, 4(1), 4(2), 5, 154, 155, 155(1), 155(2), 156, 157, 173, 190, 190(1)(a), 190(1)(b), 190(1)(c), 193, 195, 199, 202, 227, 327(2), 362, 462, 465, 482Protection Of Children From Sexual Offences Act, 2012 — Section 2(l), 12, 19, 19(1), 19(2)(c), 19(5), 19(6), 23, 28, 31, 33(9)Delhi Special Police Establishment Act, 1946 — Section 6
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Supreme Court16 Mar 2022Allowed

State Of Punjab And Others Vs Dev Brat Sharma

Supreme Court Of India · (2022) 3 JT 225 : (2022) 5 Scale 90

Code Of Civil Procedure, 1908 — Section 80, 96, 115, 151, Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(c)Court Fees Act, 1870 — Section 6, 7, 7(i), 7(iv)
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Supreme Court16 Mar 2022Dismissed

Nahar Singh Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2022) 5 SCC 295 : (2022) 3 JT 237 : (2022) 5 Scale 11

Code Of Criminal Procedure, 1973 — Section 2(g), 154, 156(3), 161, 164, 173(2), 190, 190(1)(a), 190(1)(b), 191, 193, 202, 204, 209, 215, 228, 230, 319Indian Penal Code, 1860 — Section 3363, 366, 376, 376(g)
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Supreme Court15 Mar 2022Allowed

Abhay Jain Vs High Court Of Judicature For Rajasthan And Anr.

Supreme Court Of India · (2022) 3 JT 430 : (2022) 4 Scale 784

Constitution Of India, 1950 — Article 14, 233(1), 311, 311(2)Rajasthan Judicial Services Rules, 2010 — Rule 43, 44, 45, 46, 46(1)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
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