COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 15 of 58

Supreme Court20 Sept 2022Dismissed

Harbhajan Singh Vs State Of Haryana & Ors.

Supreme Court Of India · (2022) 13 Scale 737

Constitution Of India, 1950 — Article 2, 3, 4, 13, 13(3)(a), 25, 25(2), 26, 26(d), 32, 245, 246, 246(3), 254, 254(2), 309, 368, 368(2)Haryana Sikh Gurdwara (Management) Act, 2014 — Section 2(f), 3Punjab Reorganisation Act, 1966 — Section 3, 8, 67, 67(2), 67(4), 69, 70,72, 72(1), 72(2), 72(3), 73, 73(3), 77, 84, 86, 88, 89

Supreme Court19 Sept 2022Partly Allowed

Maharishi Markandeshwar University And Another Vs Akriti Sharma And Others

Supreme Court Of India · (2022) 09 SC CK 0158

Supreme Court19 Sept 2022Allowed

Selvakumar Vs Manjula & Anr.

Supreme Court Of India · (2022) 13 Scale 602 : (2022) 9 JT 289 : (2022) 13 Scale 595

Bonded Labour System (Abolition) Act, 1976 — Section 16, 17Scheduled Castes And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code of Criminal Procedure, 1973 — Section 357

Supreme Court19 Sept 2022Dismissed

Securities And Exchange Board Of India Vs Abhijit Raja

Supreme Court Of India · (2022) 09 SC CK 0082

Securities and Exchange Board of India Act, 1992 — Section 12A(d), 12A(e), 15Z, 30Securities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 1992 — Regulation 2(e), 2(ha), 2(k), 3, 3A, 3(i), 4

Supreme Court19 Sept 2022Allowed

Raju @ Rajendra Prasad Vs State Of Rajasthan

Supreme Court Of India · (2022) 9 JT 456 : (2022) 13 Scale 570

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313

Supreme Court19 Sept 2022Dismissed

Sepco Electric Power Construction Corporation Vs Power Mech Projects Ltd.

Supreme Court Of India · (2022) 9 JT 324 : (2022) 13 Scale 616

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 38 Rule 5, Order 41 Rule 5Arbitration and Conciliation Act, 1996 — Section 9, 9(ii)(b), 34, 36(2), 36(3)

Supreme Court19 Sept 2022Dismissed

Commissioner, Trade Tax, U.P. Vs M/S Radico Khetan Ltd.

Supreme Court Of India · (2022) 13 Scale 655

U.P. Trade Tax Act, 1948 — Section 34

Supreme Court19 Sept 2022Allowed

Param Pal Sharda And Ors. Vs Dhani Ram And Ors.

Supreme Court Of India · (2022) 13 Scale 567

Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 166

Supreme Court19 Sept 2022

In Re: Framing Guidelines Regarding Potential Mitigating Circumstances To Be Considered While Imposing Death Sentences

Supreme Court Of India · (2022) 9 JT 380 : (2022) 13 Scale 576

Constitution Of India, 1950 — Article 14, 21, 72, 161Indian Penal Code, 1860 — Section 302, 303Code Of Criminal Procedure, 1973 — Section 235, 354(3), 432, 433, 433A

Supreme Court19 Sept 2022

M/S Trimurthi Fragrances (P) Ltd. Through Its Director Shri Pradeep Kumar Agrawal Vs Government Of N.C.T. Of Delhi Through Its Principal Secretary (Finance) & Ors.

Supreme Court Of India · (2022) 13 Scale 724

Constitution Of India, 1950 — Article 144A, 145(5), 286Central Sales Tax Act, 1956 — Section 14, 15Andhra Pradesh General Sales Tax Act, 1957 — Section 2(c), 8

Supreme Court19 Sept 2022Dismissed

State Of Rajasthan & Others Vs O.P. Gupta

Supreme Court Of India · (2022) 09 SC CK 0075

Constitution Of India, 1950 — Article 14, 15, 16, 136, 226Rajasthan Civil Services (Pension) Rules, 1996 — Rule 25, 25(2)

Supreme Court19 Sept 2022Allowed

M/S Tech Sharp Engineers Pvt. Ltd. Vs Sanghvi Movers Limited

Supreme Court Of India · (2022) 9 JT 395 : (2022) 13 Scale 718

Limitation Act, 1963 — Article 137Insolvency And Bankruptcy Code, 2016 — Section 7, 8(1), 9, 61, 62Companies Act, 1956 — Section 433, 433(e), 434, 439

Supreme Court19 Sept 2022Partly Allowed

Sumathy And Others Vs Babu And Another

Supreme Court Of India · (2022) 9 SCC 702 : (2022) 9 JT 288 : 2022 (13 ) Scale 659

Supreme Court19 Sept 2022Dismissed

Ethel Lourdes D'souza Lobo Vs Lucio Neville Jude De Souza & Ors

Supreme Court Of India · (2022) 13 Scale 706

Goa, Daman and Diu Administration Act, 1962 — Section 5(1)

Supreme Court16 Sept 2022Allowed

S.P. Mani And Mohan Dairy Vs Dr. Snehalatha Elangovan

Supreme Court Of India · (2022) 10 JT 98 : (2022) 13 Scale 543

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)

Supreme Court16 Sept 2022Allowed

Sudhamayee Pattnaik And Others Vs Bibhu Prasad Sahoo And Others

Supreme Court Of India · (2022) 9 JT 230 : (2022) 13 Scale 703

Code Of Civil Procedure, 1908 — Order 1 Rule 10

Supreme Court16 Sept 2022Partly Allowed

Ramesh Vs Karan Singh & Anr

Supreme Court Of India · (2022) 9 JT 297 : (2022) 13 Scale 651

Supreme Court16 Sept 2022Allowed

Vijay Kumar Goyal (Dead) Thr. Lr. Vs Neena Rani & Ors

Supreme Court Of India · (2022) 9 JT 295 : (2022) 13 Scale 645

Supreme Court16 Sept 2022Dismissed

Sudha & Ors. Vs Jaiprakash Associates Limited

Supreme Court Of India · (2022) 13 Scale 507

Consumer Protection Act, 1986 — Section 2(f), 2(g), 13(1), 23

Supreme Court16 Sept 2022Allowed

Nitu Kumar Vs Gulveer & Anr.

Supreme Court Of India · (2022) 9 SCC 222 : (2022) 9 JT 233 : 2022 (13 ) Scale 653

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161