CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 52 of 58

Supreme Court01 Feb 2022Allowed

Jogi Ram Vs Suresh Kumar & Ors.

Supreme Court Of India · (2022) 4 SCC 274 : (2022) 2 JT 50 : (2022) 2 Scale 713

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30Punjab Courts Act, 1918 — Section 41Transfer of Property Act, 1882 — Section 41
Read judgment
Supreme Court01 Feb 2022Allowed

State Of Sikkim Vs Jasbir Singh & Anr.

Supreme Court Of India · (2022) 7 SCC 287 : (2022) 3 JT 311 : (2022) 2 Scale 688

Constitution Of India, 1950 — Article 14, 32Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3, 3(a), 3(b), 4, 4(c), 5, 9Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 4
Read judgment
Supreme Court01 Feb 2022Disposed Of

State Of Manipur & Ors. Vs Surja kumar Okram & Ors.

Supreme Court Of India · (2022) 5 JT 591 : (2022) 2 Scale 674

Constitution Of India, 1950 — Article 14, 16, 32, 136, 141, 142, 142(1), 142(2), 164, 164(5), 186, 194, 194(3), 195, 245, 246, 368Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012 — Section 3, 4, 7General Clauses Act, 1897 — Section 6
Read judgment
Supreme Court01 Feb 2022Partly Allowed

Vasudev Vs State Of M.P.

Supreme Court Of India · (2022) 4 SCC 735 : (2022) 2 JT 62 : (2022) 2 Scale 657

Constitution Of India, 1950 — Article 136Arms Act, 1959 — Section 3, 25(1B)(a), 27, 34Indian Penal Code, 1860 — Section 34, 307
Read judgment
Supreme Court31 Jan 2022Dismissed

Pappu Tiwary Vs State Of Jharkhand

Supreme Court Of India · (2022) 2 JT 79 : (2022) 2 Scale 634

Indian Penal Code, 1860 — Section 34, 120B, 302, 364, 365Arms Act, 1959 — Section 27Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 15, 16
Read judgment
Supreme Court28 Jan 2022

Jarnail Singh & Ors. Vs Lachhmi Narain Gupta & Ors

Supreme Court Of India · (2022) 2 Scale 49

Constitution Of India, 1950 — Article 16, 16(1), 16(4), 16(4A), 16(4B), 32, 136, 141, 142, 142(1), 142(2), 330, 335Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 4, 6A, 14Andhra Pradesh State And Subordinate Services Rules, 1996 — Rule 2(8), 2(30), 22
Read judgment
Supreme Court28 Jan 2022Allowed

Amar Nath Vs Gian Chand And Anr.

Supreme Court Of India · (2022) 2 Scale 521

Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 31Registration Act, 1908 — Section 17, 18, 18A, 23, 24, 25, 26, 32, 32(a), 32(b), 32(c), 33, 33(3), 33(4), 34, 34(1), 34(2)(c), 34(3)(a), 34(3)(b), 34(3)(c), 35, 35(2), 35(3), 41, 43, 45, 49, 51, 52(1)(c), 57, 58, 59, 60, 61, 69, 71, 72, 75, 77, 83, 89Power Of Attorney Act, 1882 — Section 4, 4(a), 4(b)
Read judgment