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Supreme Court Of India judgments, 2022

1,141 judgments · page 57 of 58

Supreme Court07 Jan 2022Allowed

State Of Uttar Pradesh & Ors. Vs Atul Kumar Dwivedi & Ors.

Supreme Court Of India · (2022) 1 JT 360 : (2022) 1 Scale 157

Constitution Of India, 1950 — Article 14, 136, 141, 234Code Of Civil Procedure, 1908 — Order 47 Rule 1(1)Uttar Pradesh Sub-Inspectors and Inspectors (Civil Police) Service Rules, 2008 — Rule 15, 15(a), 15(c), 15(d), 15(e), 15(f)
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Supreme Court07 Jan 2022Allowed

State Of Maharashtra Vs Vile Parle Kelvani Mandal & Ors.

Supreme Court Of India · AIR 2022 SC 446 : (2022) 2 SCC 725 : (2022) 1 JT 222 : (2022) 1 Scale 144

Constitution Of India, 1950 — Article 14, 285Maharashtra Electricity Duty Act, 1958 — Section 3(2)(iiii), 3(2)(a)(iiia), 3(2)(ia), 3(2)(ib)Maharashtra Electricity Duty Act, 2016 — Section 3, 3(2), 3(2)(i), 3(2)(ii), 3(2)(iii), 3(2)(v), 3(2)(vi), 3(2)(vii), 4, 16
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Supreme Court07 Jan 2022Allowed/Allowed/Dismissed

Jasdeep Singh @ Jassu Vs State Of Punjab

Supreme Court Of India · (2022) 2 SCC 545 : (2022) 1 JT 96 : (2022) 1 Scale 259

Indian Penal Code, 1860 — Section 23, 32, 33, 34, 37, 39, 149, 299, 300, 301I, 302, 304ICode Of Criminal Procedure, 1973 — Section 161
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Supreme Court06 Jan 2022Allowed

Union Of India Vs Alapan Bandyopadhyay

Supreme Court Of India · AIR 2022 SC 499 : (2022) 3 SCC 133 : (2022) 1 JT 236 : (2022) 1 Scale 129

Constitution Of India, 1950 — Article 32, 136, 226, 226(2), 227, 323A, 323A(1), 323A(2)(d), 323B, 323B(2), 323B(3)(d)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 4(5)(a), 4(5)(b), 6, 6(2)Administrative Tribunals Act, 1985 — Section 5(4)(a), 5(7), 19, 19(1), 25, 28
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Supreme Court05 Jan 2022Disposed Of

Devarajan Raman Vs Bank Of India Limited

Supreme Court Of India · (2022) 3 SCC 254 : (2022) 1 Scale 278

Constitution Of India, 1950 — Article 142Insolvency And Bankruptcy Code, 2016 — Section 7, 60(5)(c)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 34
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Supreme Court05 Jan 2022Dismissed

Bhadar Ram (D) Thr. Lrs Vs Jassa Ram & Ors.

Supreme Court Of India · AIR 2022 SC 322 : (2022) 4 SCC 259 : (2022) 1 JT 14 : (2022) 1 Scale 118

Constitution Of India, 1950 — Article 341(1), 342Rajasthan Tenancy Act, 1955 — Section 42Rajasthan Colonization Act, 1954 — Section 13, 13A, 13A(2), 42
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Supreme Court04 Jan 2022Allowed

Ellora Paper Mills Limited Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2022 SC 280 : (2022) 3 SCC 1 : (2022) 1 JT 25 : (2022) 1 Scale 80

Arbitration And Conciliation Act, 1996 — Section 4, 7, 8, 11, 12, 12(1), 12(4), 12(5), 13, 13(2), 14, 14(1)(a), 15, 16(2)Indian Contract Act, 1872 — Section 9
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