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Supreme Court Of India judgments, 2022

1,141 judgments · page 53 of 58

Supreme Court28 Jan 2022Allowed

Deepak S/O Laxman Dongre Vs State Of Maharashtra & Ors

Supreme Court Of India · (2022) 2 JT 512 : (2022) 2 Scale 472

Constitution Of India, 1950 — Article 19(1)(d), 19(5), 226Maharashtra Police Act, 1951 — Section 56, 56(1), 56(1)(a), 56(1)(b), 58Indian Penal Code, 1860 — Section 354, 354A, 354D, 501, 506, 509
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Supreme Court28 Jan 2022Allowed

Ashish Shelar & Ors. Vs Maharashtra Legislative Assembly & Anr

Supreme Court Of India · (2022) 2 Scale 315

Constitution Of India, 1950 — Article 14, 19, 20, 21, 32, 105(3), 122(1), 180, 190(1), 190(2), 190(3), 190(4), 194, 194(1), 208, 208(1), 212, 212(1), 246Maharashtra Legislative Assembly Rules, — Rule 8, 53, 57, 58, 106, 110, 229, 231, 232Representation Of The People Act, 1951 — Section 150, 151A
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Supreme Court27 Jan 2022Allowed

State Of Madhya Pradesh Vs R.D. Sharma And Anr.

Supreme Court Of India · (2022) 3 JT 183 : (2022) 2 Scale 398

Constitution Of India, 1950 — Article 136, 227Indian Forests Service (Pay) Second Amendment Rules, 2008 — Rule 3(1), 11All India Services Act, 1951 — Section 3(1)
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Supreme Court27 Jan 2022Dismissed

K. Arumuga Velaiah Vs P.R. Ramasamy And Anr.

Supreme Court Of India · (2022) 3 SCC 757 : (2022) 2 Scale 405

Code Of Civil Procedure, 1908 — Section 11Registration Act, 1908 — Section 17, 17(1)(b), 17(1)(e), 17(2), 17(2)(v), 17(2)(vi), 23, 25, 49Arbitration Act, 1940 — Section 17
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Supreme Court25 Jan 2022Allowed

State Of Punjab Vs Anshika Goyal And Others

Supreme Court Of India · (2022) 3 SCC 633 : (2022) 1 JT 440 : (2022) 2 Scale 368

Constitution Of India, 1950 — Article 12, 15, 15(4), 15(5), 16, 16(4), 16(4A), 16(4B), 32, 226, 335Punjab Private Health Sciences Educational Institutions (Regulation Of Admission, Fixation Of fee And making Of Reservation) Act, 2006 — Section 6
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Supreme Court25 Jan 2022Allowed

Manno Lal Jaiswal Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · (2022) 1 JT 450 : (2022) 2 Scale 300

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 439
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Supreme Court25 Jan 2022Allowed

Sunil Kumar Vs State Of Bihar And Anr

Supreme Court Of India · (2022) 3 SCC 245 : (2022) 1 JT 455 : (2022) 2 Scale 308

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 341, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 439
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Supreme Court25 Jan 2022Allowed

Joseph Stephen And Others Vs Santhanasamy And Others

Supreme Court Of India · (2022) 1 JT 461 : (2022) 2 Scale 289

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 324, 326, 506(ii)Code Of Criminal Procedure, 1973 — Section 372, 378(4), 386, 386(a), 397, 401, 401(3), 401(4), 401(5), 439(1), 439(4)
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Supreme Court25 Jan 2022Disposed Of

B.B. Patel & Ors. Vs DLF Universal Ltd.

Supreme Court Of India · (2022) 2 Scale 383

Constitution Of India, 1950 — Article 14Central Inland Water Transport Corporation Ltd. Service Discipline And Appeal Rules, 1979 — Rule 9(1)Monopolies And Restrictive Trade Practices Act, 1969 — Section 2(i), 2(o), 2(u), 10(a)(i), 12B, 36A, 36B(a), 36B(d), 36C, 36D, 36E, 37(1)
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