Supreme Court18 May 2022
Balwan Singh (Dead) By Lrs. Etc. Etc. Vs State Of Haryana And Others
Supreme Court Of India · (2022) 8 Scale 413
Land Acquisition Act, 1894 — Section 4, 6, 18, 25
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 34 of 58
Supreme Court17 May 2022
Advocate Association Bengaluru Vs Anoop Kumar Mendiratta And Anr
Supreme Court Of India · (2022) 9 Scale 156
Income Tax Act, 1961 — Section 270ATribunals Reforms Act, 2021 — Section 3(7)
Supreme Court17 May 2022Dismissed
Union Of India & Ors Vs Brigadier Javed Iqbal
Supreme Court Of India · (2022) 6 JT 25 : (2022) 8 Scale 307
Supreme Court17 May 2022Allowed
Sudhir Ranjan Patra (Dead) Thr. Lrs. & Anr. Vs Himansu Sekhar Srichandan & Ors.
Supreme Court Of India · (2022) 5 JT 292 : (2022) 8 Scale 288
Code Of Civil Procedure, 1908 — Order 9 Rule 13Limitation Act, 1963 — Section 5
Supreme Court17 May 2022Allowed
Nanjundappa & Anr. Vs State Of Karnataka
Supreme Court Of India · (2022) 6 JT 35 : (2022) 8 Scale 293
Indian Penal Code, 1860 — Section 34, 304A
Supreme Court17 May 2022Dismissed
State Of Karnataka & Ors. Vs G. Ramanarayana Joshi
Supreme Court Of India · (2022) 6 JT 16 : (2022) 8 Scale 298
Constitution Of India, 1950 — Article 136Karnataka Land Revenue Rules, 1966 — Rule 119, 119(2)
Supreme Court17 May 2022Allowed
Satish Kumar Jatav Vs State Of U.P. & Ors.
Supreme Court Of India · (2022) 5 JT 296 : (2022) 8 Scale 284
Constitution Of India, 1950 — Article 136Code of Criminal Procedure, 1973 — Section 156(3), 161, 200, 202, 482Indian Penal Code, 1860 — Section 307, 504, 506
Supreme Court17 May 2022Dismissed
New Okhla Industrial Development Authority Vs Anand Sonbhadra
Supreme Court Of India · (2022) 7 Scale 656
Constitution Of India, 1950 — Article 131, 243Q, 243Q(1)Indian Accounting Standards, — Rule 61, 62, 63, 64, 65, 66, 67Uttar Pradesh Industrial Area Development Act, 1976 — Section 2(f), 3, 3(6), 3(11), 3(33), 5(8), 5(8)(f), 5(20), 5(21), 6, 7, 8, 10, 11, 11A, 11B, 12, 12A, 12B, 14, 17, 20, 21, 22, 23, 24, 40, 41, 42, 43, 44, 45, 47, 51, 53
Supreme Court13 May 2022Allowed
Dilip (Dead) Through Lrs. Vs Satish & Others
Supreme Court Of India · (2022) 9 Scale 759
Indian Penal Code, 1860 — Section 415
Supreme Court13 May 2022Dismissed
Dr R. Dinesh Kumar Reddy & Ors. Vs Medical Counselling Committee (MCC) & Ors
Supreme Court Of India · (2022) 05 SC CK 0057
Constitution Of India, 1950 — Article 14, 21, 32
Supreme Court13 May 2022
Baiju K G & Ors Vs Dr. V P Joy
Supreme Court Of India · (2022) 8 Scale 275
Constitution Of India, 1950 — Article 21, 32, 226
Supreme Court13 May 2022Partly Allowed
Veerendra Vs State Of Madhya Pradesh
Supreme Court Of India · (2022) 8 SCC 668 : (2022) 6 JT 283 : (2022) 8 Scale 47
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 201, 300, 302, 304, 304(1), 304(2), 364A, 376A, 376(2)(i)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 5, 6
Supreme Court13 May 2022Allowed/Disposed Of
Kotak Mahindra Bank Limited Vs Narendra Jayantilal Trivedi & Anr.
Supreme Court Of India · (2022) 5 JT 345 : (2022) 8 Scale 30
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17
Supreme Court13 May 2022Dismissed
Ibrat Faizan Vs Omaxe Buildhome Private Limited
Supreme Court Of India · (2022) 5 JT 256 : (2022) 8 Scale 20
Constitution Of India, 1950 — Article 14, 15, 16, 32, 136, 226, 227Consumer Protection Act, 2019 — Section 47(1)(a), 58, 58(1)(a)(i), 58(1)(a)(ii), 58(1)(a)(iii), 58(1)(a)(iv), 67Consumer Protection Act, 1986 — Section 27A(1)(c)
Supreme Court13 May 2022Dismissed
Surendran Vs State Of Kerala
Supreme Court Of India · (2022) 5 JT 221 : (2022) 7 Scale 806
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302, 304, 304B, 306, 392, 397, 498AEvidence Act, 1872 — Section 32, 32(1)
Supreme Court13 May 2022Allowed
Radheshyam Bhagwandas Shah @ Lala Vakil Vs State Of Gujarat & Anr.
Supreme Court Of India · (2022) 5 JT 265 : (2022) 7 Scale 816
Indian Penal Code, 1860 — Section 149, 302, 376(2)(e), 376(2)(g)Code Of Criminal Procedure, 1973 — Section 432(7), 433, 433A
Supreme Court13 May 2022
Kerala State Coastal Zone Management Authority Member Secretary Vs Maradu Municipality & Ors.
Supreme Court Of India · (2022) 8 Scale 42
Supreme Court12 May 2022Dismissed
Chhatisgarh State Power Distribution Company Ltd. Vs Chhatisgarh State Electricity Regulatory Commission And Another
Supreme Court Of India · (2022) 5 JT 151 : (2022) 8 Scale 7
Electricity Rules, 2005 — Rule 3, 3(1), 3(1)(a)(ii), 3(2)Electricity Act, 2003 — Section 2(8), 2(49), 9, 9(2), 42(1), 42(2), 42(4)National Electricity Policy, 2005 — Section 3
Supreme Court12 May 2022Allowed
K. Ragupathi Vs State Of Uttar Pradesh And Others
Supreme Court Of India · (2022) 6 SCC 346 : (2022) 5 JT 143 : (2022) 8 Scale 16
Gautam Budh University Act, 2002 — Section 29(1)
Supreme Court12 May 2022Allowed
Anjana Saraiya Vs State Of U.P. & Ors.
Supreme Court Of India · (2022) 5 JT 148 : (2022) 8 Scale 1