COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 10 of 58

Supreme Court14 Oct 2022Disposed Of

M/S Delhi Airtech Services Pvt. Ltd & Anr. Vs State Of U.P & Anr.

Supreme Court Of India · (2022) 14 Scale 936

Constitution Of India, 1950 — Article 31A, 300ALand Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 9, 9(1), 11, 11A, 16, 17, 17(1), 17(4), 17(3A), 17(4), 23, 31(2), 34, 48(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

Supreme Court14 Oct 2022Allowed

Kesar Bai Vs Genda Lal & Anr.

Supreme Court Of India · (2022) 10 SCC 217 : (2022) 10 JT 128 : (2022) 15 Scale 71

Supreme Court14 Oct 2022Dismissed

Kerala Land Reforms & Development Co-Operative Society Limited Vs District Registrar (General) & Another

Supreme Court Of India · (2022) 14 Scale 913

Travancore-cochin Co-operative Societies Act, 1951 — Section 35Madras Co-operative Societies Act, 1932 — Section 30, 30(2)Kerala Co-operative Societies Act, 1969 — Section 40, 40(1)(a), 110, 110(2)

Supreme Court14 Oct 2022Allowed

Menon Ekka @ Smt. Menon Ujjana Ekka Vs Union Of India

Supreme Court Of India · (2022) 10 JT 397 : (2022) 14 Scale 895

Indian Penal Code, 1860 — Section 109Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

Supreme Court14 Oct 2022Allowed

State Of Madhya Pradesh And Another Vs M/S Commercial Engineers And Body Building Company Limited

Supreme Court Of India · (2022) 14 Scale 920

Constitution Of India, 1950 — Article 226, 227Madhya Pradesh Value Added Tax Act, 2002 — Section 14, 46(1)

Supreme Court14 Oct 2022Allowed

State Through The Inspector Of Police Vs Laly @ Manikandan & Another Etc

Supreme Court Of India · (2022) 10 JT 131 : (2022) 14 Scale 858

Indian Penal Code, 1860 — Section 34, 302, 341, 506(2)Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 — Section 3(1)Code Of Criminal Procedure, 1973 — Section 313

Supreme Court14 Oct 2022Dismissed

Sunita Burman Vs Commissioner, M.P. Housing And Infrastructure Development Board And Others

Supreme Court Of India · (2022) 14 Scale 928

M.P. Civil Services (Pension) Rules, 1976 — Rule 2(ii)Madhya Pradesh Work Charged and Contingency Paid Employees Recruitment and Service Rules, 1975 — Rule 4, 5, 6, 7, 8Uttar Pradesh Retirement Benefits Rules, 1961 — Rule 3(8)

Supreme Court13 Oct 2022Allowed

Rajratan Babulal Agarwal Vs Solartex India Pvt. Ltd. & Ors.

Supreme Court Of India · (2022) 10 JT 528 : (2022) 15 Scale 474

Limitation Act, 1963 — Article 54National Company Law Tribunal Rules, 2016 — Rule 150Insolvency and Bankruptcy Code, 2016 — Section 5(4), 5(6), 7(5), 8, 8(1), 8(2), 9, 9(5)

Supreme Court13 Oct 2022Allowed

Ramanand @ Nandlal Bharti Vs State Of Uttar Pradesh

Supreme Court Of India · (2022) 15 Scale 425

Constitution Of India, 1950 — Article 21, 22, 39AIndian Penal Code, 1860 — Section 302, 307, 376(2)(f)Code Of Criminal Procedure, 1973 — Section 164, 209, 304, 313, 366

Supreme Court13 Oct 2022Allowed

Securities And Exchange Board Of India Vs National Stock Exchange Members Association And Anr.

Supreme Court Of India · (2022) 11 JT 54 : (2022) 14 Scale 878

Securities and Exchange Board of India(Stock Brokers and SubBrokers) Rules, 1992 — Rule 2(d), 2(e), 3, 4Securities and Exchange Board of India Act, 1992 — Section 3, 11, 12, 12(1), 29, 30Securities and Exchange Board of India Act, 1992 — Section 4

Supreme Court13 Oct 2022Dismissed

M/S Thermax Ltd. Through Its Director Vs Commissioner Of Central Excise, Pune-1

Supreme Court Of India · (2022) 10 JT 362 : (2022) 14 Scale 829

Central Excise Act, 1944 — Section 35L

Supreme Court13 Oct 2022Allowed

Central Warehousing Corporation Vs Adani Ports Special Economic Zone Limited (APSEZL) And Others

Supreme Court Of India · (2022) 14 Scale 840

Special Economic Zones Rules, 2006 — Rule 7, 7(2), 11(5), 11(7), 17, 18(2)(i), 19Code Of Civil Procedure, 1908 — Section 89Special Economic Zones Act, 2005 — Section 3(1), 3(2), 3(4), 4(1), 51

Supreme Court13 Oct 2022Allowed

Bengal Secretariat Cooperative Land Mortgage Bank And Housing Society Ltd. Vs Aloke Kumar & Anr.

Supreme Court Of India · (2022) 15 Scale 20

Constitution Of India, 1950 — Article 19, 43B, 227, 243ZTWest Bengal Co-operative Societies Rules, 1987 — Rule 137(2), 137(3), 149(11)West Bengal Co-operative Societies Rules, 2011 — Rule 21

Supreme Court13 Oct 2022Dismissed

Deputy Commissioner Of Gift Tax, Central Circle-II Vs M/S BPL Limited

Supreme Court Of India · (2022) 14 Scale 902

Gift Tax Act, 1958 — Section 4(1)(a), 6(1), 6(2)

Supreme Court13 Oct 2022Dismissed

Md. Anowar Hussain Vs State Of Assam

Supreme Court Of India · (2022) 15 Scale 45

Constitution Of India, 1950 — Article 134, 136Indian Penal Code, 1860 — Section 120B, 201, 302, 304II, 498AEvidence Act, 1872 — Section 106

Supreme Court13 Oct 2022Allowed

Subramanya Vs State Of Karnataka

Supreme Court Of India · (2022) 10 JT 213 : (2022) 15 Scale 390

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 379Evidence Act, 1872 — Section 3, 8, 25, 27, 30

Supreme Court13 Oct 2022Allowed

Meena Devi Vs Nunu Chand Mahto @ Nemchand Mahto & Ors.

Supreme Court Of India · (2022) 10 JT 140 : (2022) 14 Scale 824

Motor Vehicles Act, 1988 — Section 140, 166, 171

Supreme Court12 Oct 2022Dismissed

P. Daivasigamani Vs S. Sambandan

Supreme Court Of India · (2022) 10 JT 447 : (2022) 14 Scale 708

Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10, 16, 16(c), 20, 20(2), 21, 22, 23, 24

Supreme Court12 Oct 2022Allowed

Mahesh Govindji Trivedi Vs Bakul Maganlal Vyas & Ors

Supreme Court Of India · (2022) 14 Scale 763

Bombay High Court (Original Side) Rules, 1980 — Rule 95Code Of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 9, Order 8 Rule 10, Order 6 Rule 17

Supreme Court12 Oct 2022Allowed

Mariano Anto Bruno & Anr. Vs Inspector Of Police

Supreme Court Of India · (2022) 12 JT 35 : (2022) 14 Scale 671

Indian Penal Code, 1860 — Section 107, 306, 309, 498ACode Of Criminal Procedure, 1973 — Section 174, 313