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Supreme Court Of India judgments, 2022

1,141 judgments · page 45 of 58

Supreme Court15 Mar 2022Allowed

Gadadhar Chandra Vs State Of West Bengal

Supreme Court Of India · (2022) 6 SCC 576 : (2022) 5 Scale 24

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 30
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Supreme Court14 Mar 2022Partly Allowed

High Court Of Delhi Vs Devina Sharma

Supreme Court Of India · (2022) 4 SCC 643 : (2022) 3 JT 534 : (2022) 4 Scale 738

Constitution Of India, 1950 — Article 136, 226, 233, 233(1), 233(2), 235Delhi Judicial Service Rules, 1970 — Rule 9(3), 14(c)
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Supreme Court14 Mar 2022Dismissed

Gwalior Development Authority Gwalior Vs Subhash Saxena & Others

Supreme Court Of India · (2022) 5 Scale 1

Constitution Of India, 1950 — Article 136Indian Police Service (Regulation of Seniority) Rules, 1988 — Rule 3(ii), 66Special Area Development Authority (Chairman And Officers Servants Recruitment And Conditions of Service) Rules, 1976 — Rule 2(e), 2(f), 3, 3(2), 4(c), 8, 17
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Supreme Court14 Mar 2022Allowed

Biswanath Banik & Anr. Vs Sulanga Bose & Ors.

Supreme Court Of India · (2022) 3 JT 306 : (2022) 4 Scale 715

Limitation Act, 1963 — Article 59Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d)Transfer Of Property Act, 1882 — Section 53A
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Supreme Court11 Mar 2022

Kamla Dev Vs State Of Rajasthan & Anr

Supreme Court Of India · (2022) 6 SCC 725 : (2022) 3 JT 113 : (2022) 4 Scale 707

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 107, 116(3), 439, 439(2)
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Supreme Court10 Mar 2022Disposed Of

SK Nausad Rahaman & Ors. Vs Union Of India And Ors.

Supreme Court Of India · (2022) 4 Scale 626

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(3), 16, 16(1), 16(4), 21, 73, 77(3), 162, 226, 309Central Excise And Customs Commissionerates Inspector (Central Excise, Preventive Officer And Examiner) Group �B� Posts Recruitment Rules, 2016 — Rule 5Central Excise And Land Customs Department Inspector (Group C posts) Recruitment Rules, 2002 — Rule 4, 4(i), 4(ii)
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Supreme Court10 Mar 2022Partly Allowed

Sanjay Kumar Singh Vs State Of Jharkhand

Supreme Court Of India · (2022) 7 SCC 247 : (2022) 3 JT 133 : (2022) 4 Scale 566

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 27Land Acquisition Act, 1894 — Section 4, 18
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Supreme Court10 Mar 2022Dismissed

M. Kendra Devi Vs Government Of Tamil Nadu And Others

Supreme Court Of India · (2022) 3 JT 205 : (2022) 4 Scale 607

Constitution Of India, 1950 — Article 14, 16, 141, 226Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35, 35(aa)Tamil Nadu Public Service Commission Regulations, 1954 — Regulation 16(b)
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Supreme Court10 Mar 2022Allowed

State Of Rajasthan Vs Ashok Khetoliya & Anr

Supreme Court Of India · (2022) 4 Scale 580

Constitution Of India, 1950 — Article 243C, 243O, 243R, 243S, 243Q, 243Q(2), 243ZA, 243ZF, 243ZG, 254, 254(1), 254(2)Rajasthan Municipalities Act, 2009 — Section 2(xxxix), 2(lxv), 3, 5, 329, 337Maharashtra Regional And Town Planning Act, 1966 — Section 36, 37
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Supreme Court09 Mar 2022Allowed

Sanjeev & Anr. Vs State Of Himachal Pradesh

Supreme Court Of India · (2022) 6 SCC 294 : (2022) 4 JT 73 : (2022) 4 Scale 559

Code Of Criminal Procedure, 1973 — Section 379Supreme Court (Enlargement Of Criminal Appellate Jurisdiction) Act, 1970 — Section 2ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 20
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