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Supreme Court Of India judgments, 2023

921 judgments · page 42 of 47

Supreme Court14 Feb 2023Allowed

Kamal And Others Vs Gajraj And Others

Supreme Court Of India · (2023) 02 SC CK 0025

Constitution Of India, 1950 — Article 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 176, 176(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4), 333
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Supreme Court13 Feb 2023Disposed Of

Association Of Vasanth Apartments’ Owners Vs V. Gopinath & Ors

Supreme Court Of India · (2023) 02 SC CK 3148

Constitution of India, 1950 — Article 13, 14, 19, 19(1)(f), 19(1)(g), 19(5), 30(1A), 31, 31(1), 31(2), 31(5)(b)(ii), 32, 136, 254, 254(2), 300A, 366, 368, 372 Punjab Tenancy Act, 1911 — Section 192(1)(c) Land Acquisition Act, 1894 — Section 3, 6(2), 12, 18, 20, 23(1), 25, 26, 36, 37(2) General Clauses Act, 1897 — Section 3(29) Tamil Nadu Apartment Ownership Act, 1994 — Section 6(2), 12, 18 Tamil Nadu Town & Country Planning Act, 1971 — Section 9(C), 17, 17(2)(l), 17(2)(k), 20, 20(1)(n), 21(1)(k), 21(1)(n), 20(1)(k), 23(2), 32, 35, 36, 37, 38, 39, 39(1), 48, 49, 52, 54, 122, 124 Cantonments Act, 1924 — Section 280(2)(c) Cantonment Funds Servants Rules, 1937 — Section 5C
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Supreme Court13 Feb 2023Dismissed

Haji Abdul Gani Khan & Anr. Vs Union Of India & Ors.

Supreme Court Of India · (2023) 2 Scale 662

Constitution Of India, 1950 — Article 2, 3, 3(1), 4, 4(1), 4(2), 14, 19, 21, 32, 81, 81(3), 82, 83, 152, 170, 170(3), 226, 239A, 239A(1), 239A(2), 239AA, 308, 329, 330, 332, 367, 367(4), 368, 370, 370(1), 370(3)Jammu and Kashmir Reorganisation Act, 2019 — Section 10, 11, 11(4), 13, 14(2), 14(3), 14(4), 14(4)(a), 14(5), 59, 60, 60(1), 60(1)(a), 60(1)(b), 60(1)(c), 60(2), 60(5), 61, 62, 62(1), 62(1)(b), 62(2), 62(3), 63Delimitation Act, 2002 — Section 2(f), 3, 4, 4(2), 8, 9, 9(1), 9(2), 10A, 10(1), 10(2), 10(6), 11(1)(b), 60
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Supreme Court10 Feb 2023Disposed Of

Bar Council Of India Vs Bonnie Foi Law College & Ors.

Supreme Court Of India · (2023) 2 Scale 602

Constitution Of India, 1950 — Article 14Bar Council of India (Training) Rules, 1995 — Section 9, 10, 11Advocates Act, 1961 — Section 6, 6(a), 6(b), 7, 7(1)(l), 7(1)(g), 16, 17, 21, 22, 23, 24, 24A, 24(1), 24(1)(d), 24(1)(e), 24(3), 24(3)(d), 28, 28(2)(b), 29, 30, 33, 48B, 49, 49(1)(ah), 49(1)(ag)
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Supreme Court10 Feb 2023Allowed

Govt. Of Nct Of Delhi Vs Sushil Kumar Gupta & Ors

Supreme Court Of India · (2023) 2 Scale 593

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 Court09 Feb 2023Allowed

Delhi Development Authority Vs Narvada Devi And Ors.

Supreme Court Of India · (2023) 2 Scale 640

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, 16, 31, 31(1), 34
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Supreme Court07 Feb 2023Dismissed

Rana Ayyub Vs Directorate Of Enforcement Through Its Assistant Director

Supreme Court Of India · (2023) 2 JT 148 : (2023) 2 Scale 491

Constitution Of India, 1950 — Article 32Prevention of Money-Laundering Act, 2002 — Section 2(1)(p), 2(1)(u), 3, 4, 5, 8, 43, 43(1), 43(2), 44, 44(1), 44(1)(a), 44(1)(c), 45, 46(1), 50, 65, 71Indian Penal Code, 1860 — Section 403, 406, 418, 420, 494, 495
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