Supreme Court16 Aug 2022Allowed
Makhan Singh Vs State Of Haryana
Supreme Court Of India · (2022) 8 JT 171 : (2022) 12 Scale 44
Indian Penal Code, 1860 — Section 304BCode of Criminal Procedure, 1973 — Section 164
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 22 of 58
Supreme Court12 Aug 2022Dismissed
Franklin Templeton Trustee Services Private Limited And Another Vs Amruta Garg And Others Etc
Supreme Court Of India · (2022) 08 SC CK 0099
Security and Exchange Board of India (Mutual Funds) Regulations, 1996 — Regulation 18(15)(c), 39(2)(a), 39(3), 39(3)(b), 40, 41, 41(1), 41(2)(b), 52, 52(4)(b), 52(4)(b)(i), 52(6), 52(6)(c)
Supreme Court12 Aug 2022Allowed
Shambhu Kharwar Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2022) 08 SC CK 0097
Indian Penal Code, 1860 — Section 90, 375, 376Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 173, 482
Supreme Court12 Aug 2022Disposed Of
M/S Siddhyvinayak Infrastructure Vs Kamalakar Jayant Srivastava & Anr
Supreme Court Of India · (2022) 08 SC CK 0096
Consumer Protection Act, 1986 — Section 12
Supreme Court12 Aug 2022Allowed/Disposed Of
Kangra Central Cooperative Bank Pensioners Welfare Association (Registered) Vs State Of Himachal Pradesh & Ors.
Supreme Court Of India · (2022) 08 SC CK 0094
Constitution Of India, 1950 — Article 12, 226Co-operative Societies Act, 1912 — Section 35
Supreme Court11 Aug 2022Dismissed
Sandhya Pant Vs Deepak Ruwali & Ors.
Supreme Court Of India · Caseno Casename Councel File No Citation Coram Bench Acts Result Reffered Case
Constitution Of India, 1950 — Article 25, 26, 226
Supreme Court11 Aug 2022Allowed
Vikas Singh Vs Govt. Of Nct Of Delhi & Ors.
Supreme Court Of India · (2022) 08 SC CK 0100
Constitution Of India, 1950 — Article 14, 226Delhi Fire Service Rules, 2010 — Rule 27, 27(2), 28, 33, 34, 35Delhi Development Act, 1957 — Section 2(b), 2(d), 3(1), 11A, 11A(2), 53, 53A, 56(1), 57, 57(1)
Supreme Court11 Aug 2022Allowed
Net Ram Yadav Vs State Of Rajasthan & Ors.
Supreme Court Of India · (2022) 08 SC CK 0098
Constitution Of India, 1950 — Article 14, 16, 19, 21Rajasthan Educational Service Rules, 1970 — Rule 29Rajasthan Educational Subordinate Services Rules, 1971 — Rule 29, 29(10)
Supreme Court11 Aug 2022Allowed
M.P. Ramani Vs State Of Kerala & Anr.
Supreme Court Of India · (2022) 8 JT 153 : (2022) 11 Scale 926
Code Of Criminal Procedure, 1973 — Section 173, 482Indian Penal Code, 1860 — Section 420, 465, 468, 471
Supreme Court11 Aug 2022
J. Vedhasingh Vs R.M. Govindan & Ors.
Supreme Court Of India · (2022) 7 JT 580 : (2022) 11 Scale 929
Constitution Of India, 1950 — Article 20(2)Code Of Criminal Procedure, 1973 — Section 156(3), 221(1), 300(1), 482Indian Penal Code, 1860 — Section 34, 120B, 406, 420
Supreme Court11 Aug 2022Allowed
Ram Niwas Vs State Of Haryana
Supreme Court Of India · (2022) 8 JT 133
Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
Supreme Court11 Aug 2022Dismissed
Armed Forces Ex Officers Multi Services Cooperative Society Ltd. Vs Rashtriya Mazdoor Sangh (INTUC)
Supreme Court Of India · (2022) 8 JT 141 : (2022) 11 Scale 937
Constitution Of India, 1950 — Article 136Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 24(1)(a)Industrial Disputes Act, 1947 — Section 25F, 25FFA, 25H
Supreme Court11 Aug 2022Allowed
Bank Of Baroda & Anr Vs M/S Parasaadilal Tursiram Sheetgrah Pvt. Ltd. & Ors.
Supreme Court Of India · (2022) 8 JT 130 : (2022) 11 Scale 923
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)
Supreme Court11 Aug 2022Allowed
Gitabai Maruti Raut (Dead) Through Lr. & Ors. Vs Pandurang Maruti Raut (Dead) Through Lrs. & Ors.
Supreme Court Of India · (2022) 08 SC CK 0027
Supreme Court11 Aug 2022Allowed/Allowed/Dismissed
Union Of India Vs Ramchandra & Ors
Supreme Court Of India · (2022) 08 SC CK 0026
Constitution Of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 4, 6, 18, 23, 23(1), 23(1A), 23(2), 49, 49(1), 49(2)
Supreme Court10 Aug 2022Allowed
Kapil Gupta Vs State Of Nct Of Delhi & Anr
Supreme Court Of India · (2022) 08 SC CK 0102
Indian Penal Code, 1860 — Section 307, 376Code Of Criminal Procedure, 1973 — Section 482
Supreme Court10 Aug 2022Allowed
Mehmood Pracha Vs Central Administrative Tribunal
Supreme Court Of India · (2022) 08 SC CK 0101
Constitution Of India, 1950 — Article 129, 142Contempt of Courts (C.A.T.) Rules, 1992 — Rule 13, 13(e), 15, 15(iv)Contempt of the Courts Act, 1971 — Section 14, 14(1)(c), 14(2), 14(3), 25
Supreme Court10 Aug 2022Allowed
Kapil Gupta Vs State Of Nct Of Delhi & Anr.
Supreme Court Of India · (2022) 08 SC CK 0088
Indian Penal Code, 1860 — Section 307, 376Code Of Criminal Procedure, 1973 — Section 482
Supreme Court10 Aug 2022Allowed
Janabai Wd/O Dinkarrao Ghorpade & Ors. Vs M/S. I.C.I.C.I. Lambord Insurance Company Ltd
Supreme Court Of India · (2022) 7 JT 598 : (2022) 11 Scale 907
Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 166
Supreme Court10 Aug 2022Allowed
Khema @ Khem Chandra Etc. Vs State Of Uttar Pradesh
Supreme Court Of India · (2022) 8 JT 156 : (2022) 11 Scale 943
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Evidence Act, 1872 — Section 27