COURT ARCHIVE

Supreme Court Of India judgments, 2022

1,141 judgments · page 27 of 58

Supreme Court14 Jul 2022Disposed Of

Himanshu Kumar And Others Vs State Of Chhattisgarh And Others

Supreme Court Of India · (2022) 10 Scale 311

Constitution Of India, 1950 — Article 14, 19, 21, 32, 136, 226Code Of Criminal Procedure, 1973 — Section 2(g), 2(x), 154, 156(3), 164, 190, 195, 195(1)(b), 238, 239, 243, 340, 340(1), 340(2), 341, 341(1), 343, 482Arms Act, 1959 — Section 25, 27

Supreme Court14 Jul 2022Dismissed

Kamal Khudal Vs State Of Assam

Supreme Court Of India · (2022) 7 JT 294 : (2022) 10 Scale 35

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 209, 313

Supreme Court14 Jul 2022Allowed

Amarendra Kumar Pandey Vs Union Of India & Ors.

Supreme Court Of India · (2022) 10 Scale 42

Army Rules, 1954 — Rule 13, 13(3)Pension Regulations for the Army, 1961 — Rule 132

Supreme Court14 Jul 2022Partly Allowed

Dhananjay Rai @ Guddu Rai Vs State Of Bihar

Supreme Court Of India · (2022) 7 JT 168 : (2022) 10 Scale 286

Patna High Court Rules, 1916 — Rule 8Indian Penal Code, 1860 — Section 120B, 302Code Of Criminal Procedure, 1973 — Section 374(2), 385, 386

Supreme Court14 Jul 2022Dismissed

Shahaja @ Shahajan Ismail Mohd. Shaikh Vs State Of Maharashtra

Supreme Court Of India · (2022) 7 JT 172 : (2022) 10 Scale 290

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 8, 27

Supreme Court14 Jul 2022Allowed

Rajeswari Chandrasekar Ganesh Vs State Of Tamil Nadu & Ors.

Supreme Court Of India · (2022) 10 Scale 163

Constitution Of India, 1950 — Article 32, 226Guardians and Wards Act, 1890 — Section 6, 7, 8, 8(5), 9, 10, 11, 12, 13, 13(1)(ia), 13(2), 17

Supreme Court13 Jul 2022Dismissed

Sarju Mishra (D) Thr. Lrs. & Ors. Vs Jangi (D) Thr. Lrs. & Ors.

Supreme Court Of India · (2022) 7 JT 318

U.P. Consolidation of Holdings Act, 1953 — Section 9, 9A(2)

Supreme Court13 Jul 2022Allowed

Swami Samarth Sugars And Agro Industries Ltd. Vs Loknete Marutrao Ghule Patil Dnyaneshwar Sahakari Sakhar Karkhana Ltd & Ors.

Supreme Court Of India · (2022) 11 Scale 177

Constitution Of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3

Supreme Court13 Jul 2022Allowed

M/S The New India Assurance Co. Ltd. & Anr. Vs Shashikala J. Ayachi

Supreme Court Of India · (2022) 7 JT 188 : (2022) 9 Scale 938

Consumer Protection Act, 1986 — Section 23

Supreme Court13 Jul 2022Allowed

Principal Director Of Income Tax (Investigation) & Ors. Vs Laljibhai Kanjibhai Mandalia

Supreme Court Of India · (2022) 10 Scale 100

Constitution Of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 22(2), 34, 37, 132, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(s), 133A, 143(3), 147(a), 148

Supreme Court13 Jul 2022Dismissed

Barun Chandra Thakur Vs Master Bholu & Anr.

Supreme Court Of India · (2022) 10 Scale 120

Constitution Of India, 1950 — Article 20(3)Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Rule 10, 10A, 10A(3), 10(5)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 1, 2, 2(9), 2(12), 2(13), 2(15), 2(20), 2(23), 3, 3(i), 3(iii), 3(viii), 3(x), 3(xvi), 4, 4(1), 4(2), 5, 6, 7, 8, 8(3), 8(3)(a), 8(3)(b), 9, 10, 11, 12, 13, 14, 14(1), 14(3), 14(4), 14(5)(c), 15, 15(1), 16, 17, 18, 18(1), 18(3), 19, 19(1)(i), 19(2), 20(1), 20(2), 21, 22, 23, 24, 24(1), 24(2), 25, 26, 74, 99, 99(1), 99(2), 101, 101(2), 102, 103, 107

Supreme Court12 Jul 2022Disposed Of

State Of Uttar Pradesh And Others Vs Anand Engineering College And Another

Supreme Court Of India · (2022) 07 SC CK 0103

Wild Life (Protection) Act, 1972 — Section 33

Supreme Court12 Jul 2022Allowed

Jarnail Singh & Anr Vs State Of Punjab

Supreme Court Of India · (2022) 10 Scale 28

Indian Penal Code, 1860 — Section 109, 120B, 409, 419, 420, 465, 467, 468, 471, 474, 477ACode Of Criminal Procedure, 1973 — Section 173(2), 313Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d)

Supreme Court12 Jul 2022Allowed

Vidarbha Industries Power Limited Vs Axis Bank Limited

Supreme Court Of India · (2022) 10 Scale 55

National Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 6, 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 8, 9, 9(5), 9(5)(i)(a), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(i)(e), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 10(4), 62Electricity Act, 2003 — Section 2(28), 61, 63

Supreme Court12 Jul 2022Allowed

U.N. Krishnamurthy (Since Deceased) Thr. Lrs. Vs A. M. Krishnamurthy

Supreme Court Of India · (2022) 10 Scale 16

Code Of Civil Procedure, 1908 — Section 96, 100, Order 41 Rule 31Specific Relief Act, 1963 — Section 16, 16(c), 20

Supreme Court12 Jul 2022Allowed

Asian Hotels (North) Ltd. Vs Alok Kumar Lodha & Ors.

Supreme Court Of India · (2022) 8 SCC 145 : (2022) 7 JT 202 : (2022) 10 Scale 75

Limitation Act, 1963 — Article 58Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17Arbitration and Conciliation Act, 1996 — Section 8

Supreme Court12 Jul 2022Allowed

Farooqi Begum (D) By Lrs. Vs State Of Uttar Pradesh

Supreme Court Of India · (2022) 10 Scale 84

Code Of Civil Procedure, 1908 — Order 6 Rule 17

Supreme Court12 Jul 2022Partly Allowed

Ajmal Vs State Of Kerala

Supreme Court Of India · (2022) 7 JT 228 : (2022) 10 Scale 90

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 299, 300, 302, 304, 304I, 304II, 323, 324, 341, 427Code Of Criminal Procedure, 1973 — Section 161, 173(2), 313

Supreme Court12 Jul 2022Allowed

Sadhna Chaudhary Vs State Of Rajasthan & Anr.

Supreme Court Of India · (2022) 7 JT 195 : (2022) 9 Scale 931

Indian Penal Code, 1860 — Section 34, 143, 149, 323, 341, 354, 376, 379, 384, 452, 504Code Of Criminal Procedure, 1973 — Section 164, 173, 173(2), 437(3), 438, 438(2), 439(2)Evidence Act, 1872 — Section 27

Supreme Court11 Jul 2022Dismissed

R.M. Sundaram @ Meenakshisundaram Vs Sri Kayarohanasamy And Neelayadhakshi Amman Temple (Through Its Executive Officer) Nagapattinam, Tamil Nadu

Supreme Court Of India · (2022) 07 SC CK 0073

Limitation Act, 1963 — Article 113Code Of Civil Procedure, 1908 — Section 11, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(17), 6(19), 29(d), 63, 69, 70, 108, 116(2)(xii)