Supreme Court11 Jul 2022Dismissed
Hajabhai Rajashibhai Odedara Vs State Of Gujarat
Supreme Court Of India · (2022) 07 SC CK 0031
Indian Penal Code, 1860 — Section 120B, 201, 302, 307, 328
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 29 of 58
Supreme Court11 Jul 2022
Union Of India Etc. Vs United Planters Association Of Southern India Etc. Etc. & Ors
Supreme Court Of India · (2022) 10 Scale 444
Constitution Of India, 1950 — Article 32, 139A, 139A(1), 142Supreme Court Rules, 2013 — Order 40Payment Of Bonus Act, 1965 — Section 2(5), 2(13), 12, 36
Supreme Court11 Jul 2022Allowed
National Highway Authority Of India Vs Transstroy (India) Limited
Supreme Court Of India · (2022) 10 Scale 429
Arbitration And Conciliation Act, 1996 — Section 2(1)(b), 7, 16(2), 21, 23, 23(2A), 34, 37, 37(2)
Supreme Court11 Jul 2022Allowed
Commissioner Of Central Excise, Raipur Vs M/S Sepco Electric Power Construction Corporation
Supreme Court Of India · (2022) 7 JT 322 : (2022) 10 Scale 500
Finance Act, 1994 — Section 65, 65913), 65(31), 65(41), 65(48), 65(48)(g), 65(105)(zzzl), 66, 68, 69, 70, 73, 73D, 75, 76, 77, 78, 90, 94, 137, 159Companies Act, 2013 — Section 2(49), 7, 25, 215, 341Partnership Act, 1932 — Section 4
Supreme Court11 Jul 2022Allowed
Principal Commissioner Of Income Tax-III, Bangalore And Another Vs M/S Wipro Limited
Supreme Court Of India · (2022) 8 JT 245 : (2022) 11 Scale 85
Income Tax Act, 1961 — Section 10B, 10B(1), 10B(5), 10B(7), 10B(8), 32(1), 32(1)(iia), 72, 80, 80HHC, 80HHC(5), 139(1), 139(3), 139(5), 153(1)
Supreme Court11 Jul 2022Disposed Of
Abu Salem Abdul Kayyum Ansari Vs State Of Maharashtra
Supreme Court Of India · (2022) 10 Scale 452
Constitution Of India, 1950 — Article 21, 72, 72(1), 74, 161Indian Penal Code, 1860 — Section 120B, 201, 202, 302, 307, 324, 326, 427, 452, 506(ii)Arms Act, 1959 — Section 5, 25(1A), 25(1B), 25(1B)(a), 27
Supreme Court11 Jul 2022Allowed
M/S. R.S. Infra-Transmission Ltd. Vs Saurinindubhai Patel And Ors.
Supreme Court Of India · (2022) 7 JT 511 : (2022) 10 Scale 252
Constitution Of India, 1950 — Article 300AIncome Tax Rules, 1962 — Rule 53, 60Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 25, 29
Supreme Court11 Jul 2022Allowed
S. Chandrasekharan & Ors. Vs M. Dinakar & Anr.
Supreme Court Of India · (2022) 7 JT 267 : (2022) 9 Scale 922
Motor Vehicles Act, 1988 — Section 166, 168
Supreme Court11 Jul 2022Allowed
Bharat Sanchar Nigam Limited Vs M/S. Nemichand Damodardas & Anr.
Supreme Court Of India · (2022) 7 JT 211 : (2022) 10 Scale 409
Constitution Of India, 1950 — Article 141, 254Land Acquisition Act, 1894 — Section 4, 4(1), 6, 9, 18, 23Indian Stamp Act, 1899 — Section 47A
Supreme Court11 Jul 2022
State Of Kerala Vs M. Karunakaran Etc.
Supreme Court Of India · (2022) 10 Scale 282
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
Supreme Court11 Jul 2022Allowed
Mohamed Ali Vs V. Jaya & Ors.
Supreme Court Of India · (2022) 7 JT 396 : (2022) 9 Scale 903
Constitution Of India, 1950 — Article 32, 226, 227Code Of Civil Procedure, 1908 — Section 104(1)(i), 115, Order 43 Rule 1(r), Order 9 Rule 13
Supreme Court11 Jul 2022Dismissed
State Of Nagaland & Ors. Vs Nishevi Achumi
Supreme Court Of India · (2022) 7 JT 238 : (2022) 9 Scale 900
Supreme Court11 Jul 2022Allowed
Hemantha Kumar Vs R. Mahadevaiah & Ors.
Supreme Court Of India · (2022) 8 SCC 140 : (2022) 7 JT 263 : (2022) 9 Scale 895
Code Of Civil Procedure, 1908 — Order 23 Rule 3
Supreme Court11 Jul 2022Allowed
Virendra Vs State Of Madhya Pradesh
Supreme Court Of India · (2022) 10 Scale 404
Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 3, 27
Supreme Court11 Jul 2022Allowed
Ravi Sharma Vs State (Government Of Nct Of Delhi) And Anr.
Supreme Court Of India · (2022) 7 JT 251 : (2022) 10 Scale 393
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 378, 384, 417Evidence Act, 1872 — Section 27
Supreme Court11 Jul 2022Allowed
Gregory Patrao And Ors. Vs Mangalore Refinery And Petrochemicals Limited & Ors
Supreme Court Of India · (2022) 9 Scale 946
Constitution Of India, 1950 — Article 141Karnataka Industrial Areas Development Act, 1966 — Section 2(5), 2(6), 2(7), 2(11), 3, 3(b), 28, 28(1), 28(4), 28(5), 28(6), 28(7), 28(8), 29(4), 32(2), 41(2)(b)Land Acquisition Act, 1894 — Section 3(b), 9, 11, 18, 18(1), 20, 50, 50(1), 50(2), 54
Supreme Court11 Jul 2022Partly Allowed
Biju K.K. Vs Cochin University Of Science And Technology, Kochi & Ors.
Supreme Court Of India · (2022) 7 JT 113 : (2022) 10 Scale 247
Supreme Court11 Jul 2022Allowed
Asha Rani Gupta Vs Vineet Kumar
Supreme Court Of India · (2022) 10 Scale 378
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)Transfer Of Property Act, 1882 — Section 106, 109
Supreme Court11 Jul 2022Allowed
National Highways Authority Of India Vs P. Nagaraju @ Cheluvaiah & Anr.
Supreme Court Of India · (2022) 9 Scale 823
Constitution Of India, 1950 — Article 14, 31A, 136, 300AArbitration And Conciliation Act, 1996 — Section 11, 28(1)(a), 28(2), 31(3), 34, 34(2A), 34(2)(a), 34(2)(b)(ii), 34(2)(a)(iii), 34(4), 37National Highways Act, 1956 — Section 3A, 3D, 3G(1), 3G(2), 3G(5), 3G(7), 3G(7)(a), 3J
Supreme Court11 Jul 2022Allowed
Principal Secretary, Revenue Department, State Of Telangana & Anr Vs B. Rangaswamy (Dead) By Lrs. & Ors.
Supreme Court Of India · (2022) 9 Scale 867
Constitution Of India, 1950 — Article 142Limitation Act, 1963 — Article 58Code Of Civil Procedure, 1908 — Section 80, Order 41 Rule 27