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Supreme Court Of India judgments, 2022

1,141 judgments · page 47 of 58

Supreme Court03 Mar 2022Allowed

Sukhdarshan Singh Vs State Of Punjab & Ors.

Supreme Court Of India · (2022) 4 Scale 447

Constitution Of India, 1950 — Article 311(2)Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 5, 7.3, 7.3A, 7.3B, 13, 13(i), 15, 15(f), 15(v)(f), 19Indian Penal Code, 1860 — Section 307, 324, 506
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Supreme Court03 Mar 2022Allowed

Gambhirdan K Gadhvi Vs State Of Gujarat & Ors.

Supreme Court Of India · (2022) 5 SCC 179 : (2022) 4 Scale 375

Constitution Of India, 1950 — Article 32, 226, 254University Grants Commission Act, 1956 — Section 12, 12(b), 14, 26, 26(1)(e), 26(1)(g), 28Sardar Patel University Act, 1955 — Section 9, 10, 10(2)(b)
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Supreme Court03 Mar 2022Dismissed

Loop Telecom And Trading Limited Vs Union Of India And Anr.

Supreme Court Of India · (2022) 6 SCC 762 : (2022) 4 Scale 457

Constitution Of India, 1950 — Article 14, 32, 136Telecom Regulatory Authority Of India Act, 1997 — Section 14, 14(a), 14(1), 14(1)(a), 14(1)(a)(i), 14(1)(a)(ii), 15, 16, 18Indian Contract Act, 1872 — Section 20, 23, 56, 65
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Supreme Court02 Mar 2022Allowed/Dismissed

Taqdir Vs State Of Haryana

Supreme Court Of India · (2022) 4 SCC 321 : (2022) 4 Scale 341

Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 307, 449Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 65B
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Supreme Court02 Mar 2022Allowed

State Of Punjab & Others Vs Mehar Din

Supreme Court Of India · (2022) 5 SCC 648 : (2022) 3 JT 173 : (2022) 4 Scale 304

Constitution Of India, 1950 — Article 12, 226, 227Punjab Package Deal Properties (Disposal) Rules, 1976 — Rule 8, 8(1)(c), 8(1)(h)Punjab Package Deal Properties(Disposal) Act, 1976 — Section 10, 15(1), 18
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Supreme Court02 Mar 2022Disposed Of

Binay Kumar Dalei & Ors. Vs State Of Odisha & Ors.

Supreme Court Of India · (2022) 5 SCC 33 : (2022) 3 JT 472 : (2022) 4 Scale 297

Environment (Protection) Rules, 1986 — Section 5(3)Wildlife (Protection) Act, 1972 — Section 3(1), 3(2)(v), 3(xiv), 3(3), 18(2), 27(2), 27(3), 27(4), 30, 32, 33(b), 33(c), 36, 36A
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Supreme Court02 Mar 2022Allowed

Rama Negi Vs Union Of India & Ors.

Supreme Court Of India · (2022) 5 SCC 150 : (2022) 3 JT 70 : (2022) 4 Scale 321

Cantonment Fund Servant Rules, 1937 — Rule 5B(8), 7(1)Mysore State Civil Services General Recruitment Rules, 1957 — Rule 4(3)(b)
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Supreme Court28 Feb 2022Allowed

Esteem Properties Pvt. Ltd. Vs Chetan Kamble & Ors.

Supreme Court Of India · (2022) 3 JT 38 : (2022) 4 Scale 284

Maharashtra Land Revenue Code, 1966 — Section 20, 20(2), 20(4), 126, 258, 258(1), 258(1)(ii)Salsette Estates (Land Revenue Exemption Abolition) Act, 1951 — Section 4
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Supreme Court25 Feb 2022Allowed

Waheed-Ur-Rehman Parra Vs Union Territory Of Jammu & Kashmir

Supreme Court Of India · (2022) 2 JT 433 : (2022) 4 Scale 226

Code Of Criminal Procedure, 1973 — Section 161, 161(3), 173, 173(6), 207, 207(ii), 208Unlawful Activities (Prevention) Act, 1967 &mdash Section 13, 17, 18, 19, 20, 38, 39, 40, 44, 44(2)Arms Act, 1959 — Section 7, 25
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