Supreme Court20 Apr 2022Dismissed
Hyundai Motor India Limited Vs Shailendra Bhatnagar
Supreme Court Of India · (2022) 6 Scale 587
Sale of Goods Act, 1930 — Section 2(7), 14, 14(1), 16
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 39 of 58
Supreme Court20 Apr 2022Dismissed
Ramveer Upadhyay & Anr. Vs State Of U.P. & Anr.
Supreme Court Of India · (2022) 4 JT 300 : (2022) 6 Scale 576
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 193, 200, 202, 207, 209, 397, 397(2), 482Indian Penal Code, 1860 — Section 114, 302, 323, 325, 365, 504, 506(2), 511
Supreme Court20 Apr 2022Allowed
State Of Odisha & Ors. Etc.Etc. Vs Sulekh Chandra Pradhan Etc. Etc
Supreme Court Of India · (2022) 7 SCC 482 : (2022) 6 Scale 510
Constitution Of India, 1950 — Article 141Odisha Education (Recruitment And Conditions Of Service Of Teachers And Members Of The Staff Of Aided Educational Institutions) Rules, 1974 — Rule 5, 5(1), 5(2), 5(6), 5(8), 6
Supreme Court20 Apr 2022Allowed
Shankar Lal Vs Hindustan Copper Ltd. & Ors
Supreme Court Of India · (2022) 6 SCC 211 : (2022) 5 JT 122 : (2022) 6 Scale 536
Constitution Of India, 1950 — Article 300A
Supreme Court20 Apr 2022Dismissed
Dr. Chanda Rani Akhouri & Ors. Vs Dr. M.A. Methusethupathi & Ors
Supreme Court Of India · (2022) 4 JT 312 : (2022) 6 Scale 546
Consumer Protection Act, 1986 — Section 23Transplantation Of Human Organs And Tissues Act, 1994 — Section 14
Supreme Court20 Apr 2022Dismissed
Anil Kumar Upadhyay Vs Director General, SSB And Others
Supreme Court Of India · (2022) 4 JT 291 : (2022) 6 Scale 497
Constitution Of India, 1950 — Article 136, 226Shashastra Seema Bal Act, 2007 — Section 43
Supreme Court20 Apr 2022Allowed
Ram Chander (Dead) Thr Lrs Vs Union Of India
Supreme Court Of India · (2022) 6 Scale 505
Land Acquisition Act, 1894 — Section 4
Supreme Court19 Apr 2022Allowed
Union Of India & Ors Vs M/S. Willowood Chemicals Pvt. Ltd. & Anr.
Supreme Court Of India · (2022) 6 Scale 479
Constitution Of India, 1950 — Article 14, 19, 31A, 226, 254(2), 300AIntegrated Goods And Services Tax Rules, 2017 — Rule 2Integrated Goods And Services Tax Act, 2017 — Section 16, 16(3), 20
Supreme Court19 Apr 2022Dismissed
Vallampati Sathish Babu Vs State Of Andhra Pradesh & Ors.
Supreme Court Of India · (2022) 4 JT 332 : (2022) 6 Scale 418
Constitution Of India, 1950 — Article 309Andhra Pradesh Direct Recruitment For The Post Of Teachers (Scheme Of Selection) Rules, 2012 — Rule 16, 16(5)Andhra Pradesh Panchayat Raj Act, 1994 — Section 169(3), 169(4), 195(3), 195(4), 243
Supreme Court19 Apr 2022Dismissed
K.C. Laxmana Vs K.C. Chandrappa Gowda & Anr
Supreme Court Of India · (2022) 4 JT 340 : (2022) 6 Scale 315
Limitation Act, 1963 — Article 58, 109
Supreme Court19 Apr 2022Allowed
State Of Uttarakhand & Anr. Vs Mayan Pal Singh Verma
Supreme Court Of India · (2022) 4 JT 351 : (2022) 6 Scale 384
Constitution Of India, 1950 — Article 226, 227
Supreme Court19 Apr 2022Partly Allowed
Evergreen Land Mark Pvt. Ltd. Vs John Tinson & Company Pvt. Ltd. & Anr.
Supreme Court Of India · (2022) 4 JT 346 : (2022) 6 Scale 309
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 38 Rule 5Arbitration And Conciliation Act, 1996 — Section 9, 17, 37(2)(b)
Supreme Court19 Apr 2022Dismissed
V G Jagdishan Vs M/S. Indofos Industries Limited
Supreme Court Of India · (2022) 6 SCC 167 : (2022) 4 JT 354 : (2022) 6 Scale 327
Constitution Of India, 1950 — Article 142
Supreme Court19 Apr 2022Disposed Of
Jagdish Mavji Tank (Dead) Through Lrs. & Ors Vs Harresh Navnitrai Mehta & Ors.
Supreme Court Of India · (2022) 6 Scale 411
Supreme Court19 Apr 2022Allowed
Union Of India And Others Vs M. Duraisamy
Supreme Court Of India · (2022) 7 SCC 475 : (2022) 6 Scale 391
Constitution Of India, 1950 — Article 136Central Civil Services (Conduct) Rules, 1964 — Section 3(1)(i), 3(1)(ii)
Supreme Court19 Apr 2022Dismissed
Late Shri Gyan Chand Jain Through Lr Vs Commissioner Of Income Tax-I
Supreme Court Of India · (2022) 6 SCC 92 : (2022) 6 Scale 321
Income Tax Act, 1961 — Section 2(28C), 271(1)(c), 274(2)
Supreme Court19 Apr 2022Partly Allowed
Sunil Kumar Jain And Others Vs Sundaresh Bhatt And Others
Supreme Court Of India · (2022) 7 SCC 540 : (2022) 6 Scale 292
Insolvency And Bankruptcy Code, 2016 — Section 7, 3(36), 5(13), 5(13)(c), 5(14), 5(20), 5(21), 5(23), 5(36), 17, 18, 19, 20, 20(1), 21, 25, 30(2)(b), 33, 33(7), 36(4), 36(4)(iii), 53, 53(1)(a), 53(1)(b), 53(1)(c), 5(13)(c)Companies Act, 2013 — Section 325, 326, 327, 327(7)Companies Act, 1956 — Section 59(1), 59A, 529A, 529A(1)(c), 530
Supreme Court19 Apr 2022Allowed
M/S Tirupati Steels Vs M/S Shubh Industrial Component & Anr.
Supreme Court Of India · (2022) 7 SCC 429 : (2022) 6 Scale 323
Micro, Small And Medium Enterprises Development Act, 2006 — Section 19Arbitration And Conciliation Act, 1996 — Section 34, 37
Supreme Court19 Apr 2022Allowed
Balram Garg Vs Securities And Exchange Board Of India
Supreme Court Of India · (2022) 6 Scale 426
Indian Penal Code, 1860 — Section 34, 302Securities And Exchange Board Of India Act, 1992 — Section 11(2)(g), 11(4), 12A, 12A(c), 12A(e), 15G, 15ZSecurities And Exchange Board Of India (Prohibition Of Insider Trading) Regulations, 2015 — Section 2(1)(d), 2(1)(d)(i), 2(1)(d)(ii)(a), 2(1)(f), 2(1)(g), 2(1)(g)(ii), 3, 3(1), 4(2)
Supreme Court19 Apr 2022Partly Allowed
Ramrao Shankar Tapase Vs Maharashtra Industrial Development Corpn. & Others
Supreme Court Of India · (2022) 7 SCC 563 : (2022) 6 Scale 397
Maharashtra Industrial Development Act, 1961 — Section 32(2), 34Land Acquisition Act, 1894 — Section 18