CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 7 of 58

Supreme Court04 Nov 2022Dismissed

M/S. OCL India Ltd. Vs State Of Orissa & Ors.

Supreme Court Of India · (2022) 16 Scale 185

Constitution Of India, 1950 — Article 3(b), 12, 243P, 243P(e), 243Q, 243Q(1), 243W, 243N, 243ZF, 245(1), 246, 277, 301, 304(a), 321, 323A, 367, 371D, 372General Clauses Act, 1897 — Section 2(31)Orissa Municipal Act, 1950 — Section 2(f), 4, 4(1)
Read judgment
Supreme Court04 Nov 2022Disposed Of

Shakeel Ahmed Vs Union Of India & Ors

Supreme Court Of India · (2022) 16 Scale 129

Constitution Of India, 1950 — Article 21, 32Legal Services Authorities Act, 1987 — Section 12, 12(1)(e)Code Of Criminal Procedure, 1973 — Section 301(2)
Read judgment
Supreme Court04 Nov 2022Allowed

Delhi Development Authority Vs Damini Wadhwa & Ors.

Supreme Court Of India · (2022) 11 JT 207 : (2022) 16 Scale 60

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 4, 6,
Read judgment
Supreme Court04 Nov 2022Allowed

B.A. Umesh Vs Union Of India & Ors.

Supreme Court Of India · (2022) 11 JT 182 : (2022) 16 Scale 9

Constitution Of India, 1950 — Article 21, 32, 72, 161Indian Penal Code, 1860 — Section 302, 307, 376, 392Code Of Civil Procedure, 1908 — Section 151
Read judgment
Supreme Court03 Nov 2022Disposed Of

Mahanadi Coal Fields Ltd. & Anr Vs Mathias Oram & Ors.

Supreme Court Of India · (2022) 16 Scale 148

Constitution Of India, 1950 — Article 21, 142, 300ACoal Bearing Areas (Acquisition and Development) Act, 1957 — Section 7(1), 9, 11, 13(5)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 41, 42, 103, 105, 105(2), 108, 113
Read judgment
Supreme Court03 Nov 2022

Maringmei Acham Vs M Maringmei Khuripou

Supreme Court Of India · (2022) 11 SC CK 0043

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 43 Rule 1, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 11
Read judgment
Supreme Court03 Nov 2022Dismissed

Mohd. Arif @ Ashfaq Vs State (Nct Of Delhi)

Supreme Court Of India · (2022) 11 JT 88 : (2022) 16 Scale 75

Constitution Of India, 1950 — Article 137, 145Code Of Civil Procedure, 1908 — Order 40 Rule 1Supreme Court Rules, 2013 — Order 47 Rule 1
Read judgment
Supreme Court02 Nov 2022Allowed

Delhi Development Authority Vs Krishan Lal Arora & Ors.

Supreme Court Of India · (2022) 11 JT 9 : (2022) 15 Scale 530

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
Read judgment
Supreme Court02 Nov 2022Allowed

Delhi Development Authority Vs Bhagwat Singh & Ors.

Supreme Court Of India · (2022) 10 SCC 213 : (2022) 11 JT 10 : (2022) 15 Scale 533

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
Read judgment