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Supreme Court Of India judgments, 2022

1,141 judgments · page 6 of 58

Supreme Court09 Nov 2022Allowed

Ravi Namboothiri Vs K.A. Baiju & Ors.

Supreme Court Of India · (2022) 11 JT 417 : (2022) 16 Scale 260

Constitution Of India, 1950 — Article 32, 141, 142, 243K, 243ZA, 324, 324(1)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 6Conduct of Election Rules, 1961 — Rule 4
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Supreme Court09 Nov 2022Allowed

Delhi Development Authority Vs Asha Jain & Ors.

Supreme Court Of India · (2022) 11 JT 168 : (2022) 16 Scale 395

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
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Supreme Court07 Nov 2022Disposed Of

Municipal Corporation Of Greater Mumbai & Ors. Vs Property Owners� Association & Ors.

Supreme Court Of India · (2022) 16 Scale 787

Constitution Of India, 1950 — Article 14, 243I, 243W(b), 243X, 243X(a), 243X(b), 243Y, 243Y(1)(b), 243Y(2), 243ZFFactors and Categories of Users of Buildings or Lands (Assignment of Weightages by Multiplication) Fixation of Capital Value Rules, 2010 — Rule 2, 3, 20, 21, 21(1), 22Factors and Categories of Users of Buildings or Lands (Assignment of Weightage by Multiplication) Fixation of Capital Value Rules, 2015 — Rule 20, 21, 22
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Supreme Court07 Nov 2022Allowed

Mohd. Abdullah Azam Khan Vs Awab Kazim Ali Khan

Supreme Court Of India · (2022) 11 JT 214 : (2022) 16 Scale 689

Constitution Of India, 1950 — Article 173(b)UP Registration of Birth and Death Rules, 2002 — Rule 9, 9(3)Representation of The People Act, 1951 — Section 15, 36(2), 116A
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Supreme Court07 Nov 2022Allowed

Rahul Vs State Of Delhi Ministry Of Home Affairs & Anr.

Supreme Court Of India · (2022) 11 JT 475 : (2022) 16 Scale 28

Indian Penal Code, 1860 — Section 34, 201, 302, 365, 363, 367, 376(2)(g), 377Code Of Criminal Procedure, 1973 — Section 313, 357AEvidence Act, 1872 — Section 8, 25, 27, 45, 65B, 165
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Supreme Court07 Nov 2022Allowed

State Of Jharkhand Vs Shiv Shankar Sharma & Ors. .

Supreme Court Of India · (2022) 16 Scale 329

Constitution Of India, 1950 — Article 14, 21, 32, 191(9), 192Jharkhand High Court (Public Interest Litigation) Rules, 2010 — Section 4, 4A, 4B, 5, 6, 6APrevention of Corruption Act, 1988 — Section 7A, 11, 12(2), 13(1)(d), 13(1)(e)
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Supreme Court07 Nov 2022Dismissed

P. Ponnusamy Vs State Of Tamil Nadu

Supreme Court Of India · (2022) 16 Scale 230

Constitution Of India, 1950 — Article 21, 32Draft Rules of Criminal Practice, 2021 — Rule 1, 2, 3, 4Indian Penal Code, 1860 — Section 34, 120B, 109, 302, 341
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Supreme Court04 Nov 2022

Ashok Kumar Singh Chandel Vs State Of U.P.

Supreme Court Of India · (2022) 11 JT 522

Constitution Of India, 1950 — Article 32Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 379, 395, 404Code Of Criminal Procedure, 1973 — Section 23, 82, 83, 161, 293, 293(1), 293(4), 313, 378, 386, 423(1)(a)
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