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Supreme Court Of India judgments, 2022

1,141 judgments · page 56 of 58

Supreme Court11 Jan 2022Allowed

Manoj Kumar Khokhar Vs State Of Rajasthan & Anr.

Supreme Court Of India · AIR 2022 SC 364 : (2022) 3 SCC 501 : (2022) 1 JT 208 : (2022) 1 Scale 368

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 148, 149, 300, 302Code Of Criminal Procedure, 1973 — Section 437, 437(3), 439
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Supreme Court11 Jan 2022Allowed

State Of Madhya Pradesh Vs Jogendra & Anr.

Supreme Court Of India · (2022) 5 SCC 401 : (2022) 1 JT 156 : (2022) 1 Scale 351

Indian Penal Code, 1860 — Section 304B, 306, 498ADowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114
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Supreme Court11 Jan 2022Allowed

M/S Garment Craft Vs Prakash Chand Goel

Supreme Court Of India · AIR 2022 SC 422 : (2022) 4 SCC 181 : (2022) 1 JT 146 : (2022) 1 Scale 381

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 38 Rule 5, Order 9 Rule 13
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Supreme Court11 Jan 2022Allowed

Union Of India & Anr Vs Shaikh Istiyaq Ahmed & Ors.

Supreme Court Of India · AIR 2022 SC 491 : (2022) 1 JT 304 : (2022) 1 Scale 328

Dangerous Drugs Act, 1930 — Section 5(2), 30(1)(f)(II), 47(2)Repatriation Of Prisoners Act, 2003 — Section 12, 12(1), 12(2), 13, 13(4), 13(4)(c), 13(6)
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Supreme Court10 Jan 2022Disposed Of

In Re: Cognizance For Extension Of Limitation Vs

Supreme Court Of India · (2022) 3 SCC 117 : (2022) 1 Scale 349

Arbitration And Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12ANegotiable Instruments Act, 1881 — Section 138(b), 138(c)
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Supreme Court10 Jan 2022Allowed

Jayaben Vs Tejas Kanubhai Zala & Anr

Supreme Court Of India · AIR 2022 SC 358 : (2022) 3 SCC 230 : (2022) 1 JT 183 : (2022) 1 Scale 310

Indian Penal Code, 1860 — Section 114, 143, 147, 148, 149, 302, 323, 342, 354Gujarat Police Act, 1951 — Section 37(1), 135Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(5)
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Supreme Court10 Jan 2022Dismissed

Hardev Singh Vs Prescribed Authority, Kashipur & Anr

Supreme Court Of India · AIR 2022 SC 436 : (2022) 3 SCC 21 : (2022) 1 JT 172 : (2022) 1 Scale 299

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(9), 3(17), 5, 9(3), 10(2), 11(2)Government Grants Act, 1895 — Section 2, 3UP Zamindari Abolition And Land Reforms Act, 1950 — Section 4, 18(1)(c)
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Supreme Court07 Jan 2022Partly Allowed

Rajesh Prasad Vs State Of Bihar And Anr. Etc.

Supreme Court Of India · (2022) 3 SCC 471 : 2022 (6 ) JT 560 : (2022) 1 Scale 453

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 120B, 225, 302, 504Explosive Substances Act, 1908 — Section 3, 4
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