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Supreme Court Of India judgments, 2023

921 judgments · page 31 of 47

Supreme Court12 Apr 2023Dismissed

Anil Agarwal Foundation Etc. Etc. Vs State Of Orissa And Ors

Supreme Court Of India · (2023) 04 SC CK 0114

Constitution Of India, 1950 — Article 14, 21, 32, 136, 226Odisha Government Land Settlement Rules, 1983 — Rule 5Land Acquisition (Companies) Rules, 1963 — Rule 3, 3(1), 3(2), 3(4), 4, 4(1)(i), 4(1)(iii), 4(1)(iv), 4(1)(v), 4(1)(vi), 4(2)(i), 4(4)(ii)
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Supreme Court12 Apr 2023

Jolly George & Anr. Vs George Elias And Associates & Ors.

Supreme Court Of India · (2023) 04 SC CK 0030

Kerala Panchayat Building Rules, 2019 — Rule 68Kerala Panchayat Raj (Issue of License to Factories, Trades, Entrepreneurship Activities and Other Services) Rules, 1996 — Rule 12(3)Kerala Micro Small Medium Enterprises Facilitation Rules, 2020 — Rule 3
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Supreme Court11 Apr 2023Allowed

Delhi Development Authority Vs Surender Singh & Ors.

Supreme Court Of India · (2023) 4 JT 262

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, 6, 11, 16, 17, 30, 31, 31(1), 34
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Supreme Court11 Apr 2023Allowed

Mohd. Shariq Vs Punjab National Bank And Others

Supreme Court Of India · (2023) 4 JT 256

Constitution Of India, 1950 — Article 226Security Interest(Enforcement) Rules, 2002 — Rule 9(5)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
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