Supreme Court26 Aug 2022Dismissed
State Of Rajasthan And Another Vs Ultratech Cement Ltd
Supreme Court Of India · (2022) 12 Scale 606
Constitution Of India, 1950 — Article 21, 47, 48A, 51A(g)
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 20 of 58
Supreme Court26 Aug 2022Dismissed
Parvez Parwaz & Anr. Vs State Of Uttar Pradesh & Ors
Supreme Court Of India · (2022) 8 JT 462 : (2022) 12 Scale 432
Constitution Of India, 1950 — Article 163, 226Indian Penal Code, 1860 — Section 112, 120B, 121, 121A, 122Prevention of Damages to Public Property Act, 1984 — Section 3, 4
Supreme Court26 Aug 2022Allowed
M/S. R.K. Industries (Unit-Ii) Llp Vs M/S. H.R. Commercials Private Limited And Other
Supreme Court Of India · (2022) 13 Scale 294
Constitution Of India, 1950 — Article 12Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4(3)Insolvency and Bankruptcy Code, 2016 — Section 7, 33, 33(1), 33(2), 34, 35, 35(1), 35(1)(n), 35(2), 61
Supreme Court26 Aug 2022
Sundaresh Bhatt, Liquidator Of Abg Shipyard Vs Central Board Of Indirect Taxes And Customs
Supreme Court Of India · (2022) 8 JT 552 : (2022) 13 Scale 275
Constitution Of India, 1950 — Article 300AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 10, 11, 13(1)(a), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(4), 25, 33, 33(2), 33(5), 35(1)(b), 38, 53, 60(5), 62(1), 238
Supreme Court26 Aug 2022Partly Allowed
M.P. Medical Officers Association Vs State Of Madhya Pradesh & Ors.
Supreme Court Of India · (2022) 8 JT 380 : (2022) 12 Scale 451
Supreme Court26 Aug 2022
Ashwini Kumar Upadhyay Vs Union Of India And Anr.
Supreme Court Of India · (2022) 12 Scale 436
Representation Of The People Act, 1951 — Section 123
Supreme Court26 Aug 2022Allowed
Munuwa @ Satish Etc. Vs State Of Uttar Pradesh
Supreme Court Of India · (2022) 8 JT 477 : (2022) 12 Scale 694
Indian Penal Code, 1860 — Section 34, 302, 307
Supreme Court26 Aug 2022Disposed Of
Jagjit Singh And Others Etc. Etc. Vs State Of Punjab And Another Etc. Etc.
Supreme Court Of India · (2022) 12 Scale 630
Supreme Court25 Aug 2022Allowed
Rajhan Narendra Rout And Others Vs State Of Maharashtra, Through Secretary, Urban Development Department And Others
Supreme Court Of India · (2022) 8 JT 465 : (2022) 12 Scale 618
Development Control Rules for the Pune Municipal Corporation, Pune, 1982 — Rule M8, N2.4.5, 14.2Maharashtra Regional Town Planning Act, 1996 — Section 14, 22, 22A, 50, 50(3), 126, 127
Supreme Court25 Aug 2022Allowed
Pr. Commissioner Of Income Tax-6 Vs Khyati Realtors Pvt. Ltd.
Supreme Court Of India · (2022) 8 JT 486 : (2022) 12 Scale 439
Income Tax Act, 1961 — Section 28, 36, 36(1), 36(1)(vii), 36(2), 37, 37(1), 43, 142(1), 143(2), 143(3), 260AIncome Tax Act, 1922 — Section 10(2)
Supreme Court25 Aug 2022Dismissed
Barun Kumar & Ors. Vs State Of Jharkhand & Ors
Supreme Court Of India · (2022) 9 JT 81 : (2022) 12 Scale 749
Constitution Of India, 1950 — Article 226, 309Bihar Civil Services (Executive Branch) and Bihar Junior Civil Services (Recruitment) Rules, 1951 — Rule 15, 16, 16(a), 16(b), 17Jharkhand Combined Civil Services Examination Rules, 2021 — Rule 17
Supreme Court25 Aug 2022Disposed Of
Katta Sujatha Reddy & Anr Vs Siddamsetty Infra Projects Pvt. Ltd.& Ors.
Supreme Court Of India · (2022) 12 Scale 672
Limitation Act, 1963 — Article 47, 54Indian Stamp Act, 1899 — Article 47ASpecific Relief Act, 1963 — Section 10, 12, 12(1), 12(2), 12(3), 14(1)(a), 16, 16(b), 16(c), 36, 38, 39, 40, 41, 42
Supreme Court25 Aug 2022
Ram Sharan Chaturvedi Vs State Of Madhya Pradesh
Supreme Court Of India · (2022) 8 JT 358 : (2022) 12 Scale 707
Indian Penal Code, 1860 — Section 120B, 201, 380, 435, 436, 457, 477
Supreme Court25 Aug 2022Dismissed
Ratilal S. Pujara (Since Deceased) Thr. His Lrs. & Ors Vs Municipal Commissioner, Municipal Corporation Of Greater Mumbai & Ors
Supreme Court Of India · (2022) 12 Scale 598
Mumbai Municipal Corporation Act, 1888 — Section 353B, 354
Supreme Court24 Aug 2022Allowed
Rajbir Singh Vs State Of Punjab
Supreme Court Of India · (2022) 08 SC CK 0105
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 319
Supreme Court24 Aug 2022Dismissed
Zakir Abdul Mirajkar Vs State Of Maharashtra & Ors.
Supreme Court Of India · (2022) 12 Scale 392
Constitution Of India, 1950 — Article 12, 21, 136, 309, 311, 311(2)Maharashtra Control Of Organised Crime Rules, 1999 — Rule 3, 3(4)Indian Police Service (Cadre) Rules, 1954 — Rule 2(a), 2(b), 4(1), 4(2)
Supreme Court24 Aug 2022Dismissed
Uttar Haryana Bijli Vitran Nigam Ltd. And Another Vs Adani Power (Mundra) Limited And Another
Supreme Court Of India · (2022) 8 JT 348 : (2022) 12 Scale 291
Code Of Civil Procedure, 1908 — Section 100Interest Act, 1978 — Section 4Electricity Act, 2003 — Section 125
Supreme Court24 Aug 2022Disposed Of
National Highways Authority Of India Vs Sheetal Jaidev Vade & Ors.
Supreme Court Of India · (2022) 8 JT 342 : (2022) 12 Scale 279
Constitution Of India, 1950 — Article 226Arbitration and Conciliation Act, 1996 — Section 34
Supreme Court24 Aug 2022Dismissed
Commissioner Of Customs And Central Excise Vadodara-I Vs M/S Jyoti Limited And Ors.
Supreme Court Of India · (2022) 08 SC CK 0070
Supreme Court24 Aug 2022
Pushpendra Kumar Sinha Vs State Of Jharkhand
Supreme Court Of India · (2022) 8 JT 511 : (2022) 12 Scale 342
Code Of Criminal Procedure, 1973 — Section 239, 397, 401Indian Penal Code, 1860 — Section 109, 120B, 409, 420, 467, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)