Supreme Court08 Apr 2022
Dr. Joe Joseph & Ors. Vs State Of Tamil Nadu & Ors
Supreme Court Of India · (2022) 6 SCC 384 : (2022) 6 Scale 33
Constitution Of India, 1950 — Article 142Dam Safety Act, 2021 — Section 5, 6, 8, 9, 24(1)
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 41 of 58
Supreme Court08 Apr 2022Allowed
Kunti Kumari Vs State Of Jharkhand
Supreme Court Of India · (2022) 4 JT 77 : (2022) 6 Scale 30
Indian Penal Code, 1860 — Section 378, 380, 381, 420, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)Probation Of Offenders Act, 1958 — Section 3, 11
Supreme Court07 Apr 2022Allowed
Chairman-Cum-Managing Director Fertilizer Corporation Of India Ltd. And Anr Vs Rajesh Chandra Shrivastava And Ors.
Supreme Court Of India · (2022) 6 JT 106 : (2022) 5 Scale 745
Constitution Of India, 1950 — Article 227Payment of Gratuity Act, 1972 — Section 2(s)
Supreme Court07 Apr 2022Dismissed
State Of Uttarakhand Vs Sudhir Budakoti & Ors
Supreme Court Of India · (2022) 4 JT 18 : (2022) 6 Scale 1
Constitution Of India, 1950 — Article 14, 16Uttar Pradesh State Universities Act, 1973 — Section 16, 17, 17(1)Karnataka State Universities Act, 1976 — Section 2(7), 2(8)
Supreme Court07 Apr 2022Dismissed/Allowed
Experion Developers Pvt. Ltd. Vs Sushma Ashok Shiroor
Supreme Court Of India · (2022) 6 JT 90 : (2022) 6 Scale 16
Consumer Protection Act, 1986 — Section 2(g), 2(o), 2(1)(r), 2(r), 14, 23Real Estate (Regulation and Development) Act, 2016 — Section 18, 18(1), 79, 88
Supreme Court07 Apr 2022Allowed
Abid-Ul-Islam Vs Inder Sain Dua
Supreme Court Of India · (2022) 6 SCC 30 : (2022) 4 JT 1 : (2022) 5 Scale 730
Delhi Rent Control Act, 1958 — Section 13B, 14(1)(e), 14A, 14B, 14C, 14D, 19, 25B, 25B(4), 25(5), 25B(6), 25B(7), 25B(8)Delhi and Ajmer Rent (Control) Act, 1952 — Section 32Provincial Insolvency Act, 1920 — Section 75(1)
Supreme Court07 Apr 2022Dismissed
State Of Haryana Through Secretary To Government Of Haryana Vs Jai Singh & Ors
Supreme Court Of India · (2022) 6 Scale 331
Constitution Of India, 1950 — Article 13, 14, 19, 19(1)(f), 31, 31A, 31A(1)(a), 31A(2)(a), 31(2), 141, 300APunjab Holdings (Consolidation And Prevention Of Fragmentation) Rules, 1949 — Rule 4, 5, 7, 16(ii)Punjab Gram Panchayat Rules, 1965 — Rule 3
Supreme Court07 Apr 2022Allowed
Principal Commissioner of Income Tax-1 Vs M/s. Bajaj Herbals Pvt. Ltd.
Supreme Court Of India · (2022) 4 JT 30 : 2021 (5 ) Scale 728
Supreme Court06 Apr 2022Dismissed
Sarepalli Sreenivas & Ors. Vs State Of Andhra Pradesh
Supreme Court Of India · (2022) 6 SCC 116 : (2022) 4 JT 88 : (2022) 6 Scale 12
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 209
Supreme Court06 Apr 2022Dismissed
Union Of India & Ors. Vs C.R. Madhava Murthy & Anr.
Supreme Court Of India · (2022) 6 SCC 183 : (2022) 4 JT 39 : (2022) 5 Scale 673
Supreme Court06 Apr 2022Allowed
Sukh Dutt Ratra & Anr. Vs State Of Himachal Pradesh & Ors.
Supreme Court Of India · (2022) 7 SCC 508 : (2022) 4 JT 31 : (2022) 5 Scale 719
Constitution Of India, 1950 — Article 19(1)(f), 31, 32, 136, 142, 226, 300ALand Acquisition Act, 1894 — Section 4, 18, 23(1A), 28
Supreme Court06 Apr 2022Partly Allowed/Dismissed
Union Of India Vs Premlata And Others
Supreme Court Of India · (2022) 4 JT 42 : (2022) 5 Scale 676
Land Acquisition Act, 1894 — Section 4, 18, 23
Supreme Court05 Apr 2022Dismissed
Shikhar & Anr Vs National Board Of Examination & Ors.
Supreme Court Of India · (2022) 6 Scale 63
Constitution Of India, 1950 — Article 14, 32
Supreme Court05 Apr 2022Allowed
Milan Rana Vs Govt. Of Nct Of Delhi & Ors.
Supreme Court Of India · (2022) 6 Scale 61
Supreme Court05 Apr 2022Allowed
Union Of India & Ors. Vs Bhagwan Deen & Anr.
Supreme Court Of India · (2022) 6 Scale 60
Supreme Court05 Apr 2022Allowed
Odisha State Financial Corporatio Vs Odisha State Financial Corporation Employees Union & Ors
Supreme Court Of India · (2022) 5 Scale 668
Constitution Of India, 1950 — Article 226
Supreme Court05 Apr 2022Allowed
Principal Commissioner Of Income Tax (Central) - 2 Vs M/S. Mahagun Realtors (P) Ltd.
Supreme Court Of India · (2022) 4 JT 92 : (2022) 5 Scale 752
Companies Act, 1956 — Section 391, 394, 394(1)(a), 394(2), 394(4)(a), 481Income Tax Act, 1961 — Section 2(31), 41(1), 72A, 80IA, 119(2)(b), 132, 132(4), 133A, 139(1), 139(5), 142, 142(2A), 143(2), 153A, 159, 170, 170(2), 271(1)(c), 276CC, 292BIncome Tax Act, 1922 — Section 24B
Supreme Court04 Apr 2022Allowed
Mallada K Sri Ram Vs State Of Telangana & Ors
Supreme Court Of India · (2022) 7 JT 282 : (2022) 6 Scale 50
Defence Of India Rules, 1962 — Rule 30, 30(1)(d)Indian Penal Code, 1860 — Section 120B, 408, 420, 506 Telangana Prevention Of Dangerous Activities Of Bootleggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders, Land Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — 2(a), 2(x), 3(2)
Supreme Court04 Apr 2022Allowed
Som Dutt & Ors. Vs State Of Himachal Pradesh
Supreme Court Of India · (2022) 6 SCC 722 : (2022) 4 JT 64 : (2022) 5 Scale 652
Indian Penal Code, 1860 — Section 34, 379Code Of Criminal Procedure, 1973 — Section 360, 361Probation of Offenders Act, 1958 — Section 3, 4
Supreme Court04 Apr 2022Dismissed/Allowed
Union Of India & Ors. Vs Major R. Metri No. 08585N
Supreme Court Of India · (2022) 6 SCC 525 : (2022) 4 JT 51 : (2022) 5 Scale 707
Constitution Of India, 1950 — Article 20(3)Prevention of Corruption Act, 1988 — Section 7Army Act, 1950 — Section 63, 69