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Supreme Court Of India judgments, 2022

1,141 judgments · page 5 of 58

Supreme Court17 Nov 2022Allowed

Leelamma Mathew Vs M/S Indian Overseas Bank & Ors.

Supreme Court Of India · (2022) 11 JT 509 : (2022) 16 Scale 681

Limitation Act, 1963 — Article 113Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(5), 8(6)(a), 8(6)(f)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 34
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Supreme Court16 Nov 2022Allowed

Bhagyoday Cooperative Bank Ltd. Vs Ravindra Balkrishna Patel Deceased. Through His Lrs. & Ors.

Supreme Court Of India · (2022) 17 Scale 747

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 2(2), 36(1), 38, 39, 47, 51, 151, Order 21 Rule 11, Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46I, Order 21 Rule 52, Order 21 Rule 58Gujarat Co-operative Societies Act, 1961 — Section 103, 103(A)
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Supreme Court16 Nov 2022Allowed

State Of Jammu & Kashmir (Now U.T. Of Jammu & Kashmir) & Ors. Vs Shubam Sangra

Supreme Court Of India · (2022) 16 Scale 533

Jammu & Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 — Rule 74, 73(3), 74(3)(ii)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii), 12(3)(b)Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 — Section 8, 8(1), 48, 52
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Supreme Court16 Nov 2022Allowed

Varimadugu Obi Reddy Vs B. Sreenivasulu & Ors.

Supreme Court Of India · (2022) 11 SC CK 0047

Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 9(1), 9(3), 9(4), 9(5)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1), 18
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Supreme Court14 Nov 2022Allowed

Singapore Airlines Ltd Vs C.I.T., Delhi

Supreme Court Of India · (2022) 16 Scale 657

Income Tax Act, 1961 — Section 133A, 192, 192(1), 194C, 194H, 201, 201(1A), 271C, 273BIndian Contract Act, 1872 — Section 182, 215, 216
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Supreme Court11 Nov 2022Allowed

Gireesan Nair & Ors. Etc Vs State Of Kerala

Supreme Court Of India · (2022) 11 JT 386 : (2022) 16 Scale 436

Indian Penal Code, 1860 — Section 34, 109, 111, 120B, 143, 147, 148, 149, 302, 307, 324, 326, 427, 506Code Of Criminal Procedure, 1973 — Section 162, 386Prevention of Damages to Public Property Act, 1984 — Section 3(2)(e)
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Supreme Court11 Nov 2022Dismissed

Amit Singh Vs Ravindra Nath Pandey & Ors. Etc. Etc.

Supreme Court Of India · (2022) 12 JT 26 : (2022) 16 Scale 496

Constitution Of India, 1950 — Article 14, 16, 309U.P. Government Servants Seniority Rules, 1991 — Rule 3, 8, 8(1), 8(3)Uttar Pradesh Revenue Consolidation Service Rules, 1992 — Rule 3(m), 5, 18, 19, 19(2), 19(3)
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Supreme Court10 Nov 2022Dismissed

Bank Of Rajasthan Ltd. Vs VCK Shares & Stock Broking Services Ltd

Supreme Court Of India · (2022) 16 Scale 283

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 9, 151, Order 7 Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(5), 19(6), 19(7), 19(8), 19(9), 19(10A), 19(10B), 19(11), 19(13), 19(20)
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Supreme Court10 Nov 2022Dismissed

Prof. Narendra Singh Bhandari Vs Ravindra Jugran And Others

Supreme Court Of India · (2022) 11 JT 404 : (2022) 16 Scale 410

Constitution Of India, 1950 — Article 319Soban Singh Jeena University Act, 2019 — Section 10, 10(1), 10(2), 10(3)University Grants Commission Regulations, 2018 — Regulation 7.3.0, 7.3.(ii), 7.3.(iii)
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Supreme Court10 Nov 2022Allowed

State Of Uttarakhand Vs Nalanda College Of Education And Others

Supreme Court Of India · (2022) 11 JT 155 : (2022) 16 Scale 404

Constitution Of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14(1)National Council for Teacher Education (Norms and Standards for ITEP Program), Regulations, 2014 — Regulation 7, 7(5)
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