Supreme Court19 May 2022Disposed Of
Union Of India & Anr. Vs Buddha Tri-Ratna Mission & Anr.
Supreme Court Of India · (2022) 05 SC CK 0102
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 33 of 58
Supreme Court19 May 2022Allowed
Yamuna Expressway Industrial Development Authority Etc. Vs Shakuntla Education And Welfare Society & Ors. Etc.
Supreme Court Of India · (2022) 8 Scale 470
Constitution Of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 4(1), 5A, 17, 17(1), 17(4), 18Insolvency and Bankruptcy Code, 2016 — Section 7
Supreme Court19 May 2022Allowed
Jaswinder Singh (Dead) Through Legal Representative Vs Navjot Singh Sidhu & Ors.
Supreme Court Of India · (2022) 7 SCC 628 : (2022) 5 JT 275 : (2022) 8 Scale 446
Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304I, 304II, 319, 323, 325, 326Code Of Criminal Procedure, 1973 — Section 319, 377
Supreme Court19 May 2022Disposed Of
Mohammad Azam Khan Vs State Of Uttar Pradesh
Supreme Court Of India · (2022) 8 Scale 377
Indian Penal Code, 1860 — Section 120B, 201, 409, 420, 447, 467, 468, 471, 500, 505Prevention Of Corruption Act, 1988 — Section 13(1)Prevention Of Damage to the Public Property Act, 1984 — Section 3
Supreme Court19 May 2022Allowed
Employees State Insurance Corporation & Ors. Vs M/S Key Dee Cold Storage Pvt. Ltd.
Supreme Court Of India · (2022) 5 JT 562 : (2022) 8 Scale 526
Employees's State Insurance Act, 1948 — Section 1(3), 2(14AA), 45A, 45B, 75, 82
Supreme Court19 May 2022Allowed
Delhi Development Authority Vs Sunil Khatri & Ors
Supreme Court Of India · (2022) 8 Scale 457
Constitution Of India, 1950 — Article 13(3)(a)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2)Land Acquisition Act, 1894 — Section 4, 5A, 6, 11A, 48
Supreme Court19 May 2022
Rashtreeya Sikshana Samithi Trust Etc Vs Committee For Fixation Of Fee Structure Of Private Professional Colleges & Ors. Etc.
Supreme Court Of India · (2022) 6 JT 222 : (2022) 8 Scale 494
Supreme Court19 May 2022Partly Allowed
C.C.,C.E. & S.T. � Bangalore (Adjudication) Etc. Vs M/S Northern Operating Systems Pvt Ltd.
Supreme Court Of India · (2022 ) 8 Scale 650
CENVAT Credit Rules, 2004 — Rule 3(1), 5Service Tax (Determination of Value) Rules, 2006 — Rule 5(1)Service Tax Rules, 1994 — Rule 6A
Supreme Court19 May 2022
Canara Bank Vs G S Jayarama
Supreme Court Of India · (2022) 8 Scale 506
Constitution Of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 19, 19(1), 19(5), 19(5)(i), 19(5)(ii), 20, 20(1), 20(2), 20(3), 20(4), 20(5), 20(6), 20(7), 21, 22, 22A(b), 22B, 22B(1), 22C, 22C(1), 22C(2), 22C(3), 22C(4), 22C(5), 22C(6), 22C(7), 22C(8), 22D, 22E, 22E(1), 22E(5)
Supreme Court19 May 2022
In Re: Expeditious Trial Of Cases Under Section 138 Of N.I. Act 1881 Vs
Supreme Court Of India · (2022) 6 JT 229 : (2022) 8 Scale 502
Constitution Of India, 1950 — Article 247Code Of Criminal Procedure, 1973 — Section 18Negotiable Instruments Act, 1881 — Section 138
Supreme Court18 May 2022Allowed
Harnek Singh & Ors. Vs Gurmit Singh & Ors.
Supreme Court Of India · (2022) 6 JT 51 : (2022) 9 Scale 4
Supreme Court18 May 2022Dismissed
Munni Devi Alias Nathi Devi (Dead) Thr Lrs. & Ors. Vs Rajendra Alias Lallu Lal (Dead) Thr Lrs. & Ors.
Supreme Court Of India · (2022) 8 Scale 316
Code Of Civil Procedure, 1908 — Section 96, Order 41Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Woman Right to Property Act, 1937 — Section 3(2)
Supreme Court18 May 2022Dismissed
BBR (India) Private Limited Vs S.P. Singla Constructions Private Limited
Supreme Court Of India · (2022) 8 Scale 330
Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 2(2), 2(2)(e), 9, 17, 20, 20(1), 20(2), 20(3), 34, 37, 42
Supreme Court18 May 2022Allowed
Rajpal Singh Vs Saroj (Deceased) Through Lrs And Anr.
Supreme Court Of India · (2022) 5 JT 286 : (2022) 8 Scale 406
Indian Penal Code, 1860 — Section 120B, 420
Supreme Court18 May 2022Dismissed
Madhya Pradesh High Court Advocates Bar Association And Anr. Vs Union Of India And Anr.
Supreme Court Of India · (2022) 8 Scale 384
Constitution Of India, 1950 — Article 21, 32, 48A, 51A(g), 130, 136, 226, 227National Green Tribunal Act, 2010 — Section 3, 4(3), 14, 22Code Of Civil Procedure, 1908 — Section 100
Supreme Court18 May 2022Allowed
K. Srinivasappa & Ors. Vs M. Mallamma & Ors.
Supreme Court Of India · (2022) 8 Scale 426
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 96, Order 22 Rule 3Legal Services Authorities Act, 1987 — Section 21
Supreme Court18 May 2022Disposed Of
A.G. Perarivalan Vs State, Through Superintendent Of Police CBI/SIT/MMDA, Chennai, Tamil Nadu And Anr.
Supreme Court Of India · (2022) 5 JT 572 : (2022) 8 Scale 364
Constitution Of India, 1950 — Article 72, 73, 73(1), 73(1)(a), 123, 142, 161, 162, 163, 213, 226, 311(2), 317, 352(1), 356, 360Code Of Criminal Procedure, 1973 — Section 197, 432, 432(7), 433, 435, 482Indian Penal Code, 1860 — Section 302
Supreme Court18 May 2022Dismissed
Indian Overseas Bank Vs M/S RCM Infrastructure Ltd. And Another
Supreme Court Of India · (2022) 8 Scale 437
Security Interest (Enforcement) Rules, 2002 — Rule 8, 9, 9(4)(a)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 10, 13(2), 13(4), 13(8)Insolvency And Bankruptcy Code, 2016 — Section 10, 14, 14(1)(c), 31(1), 52, 54, 65, 238
Supreme Court18 May 2022Dismissed
Maha P. & Ors Vs State Of Kerala & Ors.
Supreme Court Of India · (2022) 8 Scale 353
Constitution Of India, 1950 — Article 15, 15(5), 19(6), 30(1)Madhya Pradesh Admission Rules, 2008 — Rule 8Madhya Pradesh Private Medical And Dental Undergraduate Course Entrance Examination Rules, 2011 — Rule 5
Supreme Court18 May 2022Allowed
Rushibhai Jagdishbhai Pathak Vs Bhavnagar Municipal Corporation
Supreme Court Of India · (2022) 5 JT 470
Constitution Of India, 1950 — Article 14Limitation Act, 1963 — Section 22Limitation Act, 1908 — Section 23