Supreme Court09 Mar 2022Dismissed
Mandeep Kumar And Others Vs U.T. Chandigarh & Others
Supreme Court Of India · (2022) 03 SC CK 0019
Punjab Schedule Castes And Backward Classes (Reservation In Service) Act, 2006 — Section 7, 7(2)
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 46 of 58
Supreme Court09 Mar 2022Allowed
State Of M.P. Vs Ramji Lal Sharma & Anr
Supreme Court Of India · (2022) 3 JT 144 : (2022) 4 Scale 527
Indian Penal Code, 1860 — Section 34, 302, 307Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 313
Supreme Court09 Mar 2022Dismissed
Devadassan Vs Second Class Executive Magistrate, Ramanathapuram & Ors
Supreme Court Of India · (2022) 3 JT 140 : (2022) 4 Scale 549
Constitution Of India, 1950 — Article 21, 136Indian Penal Code, 1860 — Section 109, 120B, 147, 148, 149, 302, 342Code Of Criminal Procedure, 1973 — Section 107, 108, 109, 110, 110(e), 111, 117, 122, 122(1)(a), 122(1)(b)
Supreme Court08 Mar 2022
M/S. Bajaj Alliance General Insurance Co. Ltd. Vs Rambha Devi & Ors
Supreme Court Of India · (2022) 4 Scale 554
Central Rules Motor Vehicles Rules, 1989 — Rule 5, 31Motor Vehicles Act, 1988 — Section 3, 4(1), 4(2), 15, 75(2), 180, 181
Supreme Court08 Mar 2022Allowed
OLX India B.V. Vs State Of Haryana & Ors
Supreme Court Of India · (2022) 03 SC CK 0032
Supreme Court08 Mar 2022Dismissed
Vice Chairman Delhi Development Authority Vs Narender Kumar & Ors
Supreme Court Of India · (2022) 3 JT 147 : (2022) 4 Scale 512
Constitution Of India, 1950 — Article 14, 309, 311
Supreme Court08 Mar 2022Allowed
Union Of India & Anr. Vs Manpreet Singh Poonam Etc.
Supreme Court Of India · (2022) 6 SCC 105 : (2022) 3 JT 164 : (2022) 4 Scale 541
Constitution Of India, 1950 — Article 14, 16, 16(1)National Capital Territory Of Delhi, Andaman And Nicobar Islands, Lakshadweep, Daman And Diu And Dadra And Nagar Haveli (Civil Service) Rules, 2003 — Rule 4, 4.1, 7, 7.3, 7.4, 7.5
Supreme Court07 Mar 2022Partly Allowed
Tedhi Singh Vs Narayan Dass Mahant
Supreme Court Of India · (2022) 6 SCC 735 : (2022) 4 Scale 692
Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1898 — Section 313, 397Negotiable Instruments Act, 1881 — Section 118(a), 138, 139
Supreme Court07 Mar 2022Partly Allowed
Raza Ahmad Vs State Of Chhattisgarh & Ors
Supreme Court Of India · (2022) 4 Scale 686
Constitution Of India, 1950 — Article 226National Green Tribunal Act, 2010 — Section 1(2), 14, 14(3), 15, 16, 22, 33, 38(1), 38(2), 38(3), 38(5)Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 23A
Supreme Court07 Mar 2022Allowed
Abhyudaya Kumar Shahi Vs M/S. Bharat Pradhan Filling Centre
Supreme Court Of India · (2022) 03 SC CK 0040
Supreme Court07 Mar 2022Allowed
Principal Commissioner Of Income Tax (Central) Vs M/S. Motisons Entertainment India Pvt. Ltd
Supreme Court Of India · (2022) 03 SC CK 0039
Supreme Court07 Mar 2022Disposed Of
State Of Odisha Vs Samal Barrage Employees� Union
Supreme Court Of India · (2022) 03 SC CK 0038
Supreme Court07 Mar 2022Allowed
Dheeraj Bhadviya Vs State Of Rajasthan & Anr
Supreme Court Of India · (2022) 03 SC CK 0036
Indian Penal Code, 1860 — Section 306Code Of Criminal Procedure, 1973 — Section 438
Supreme Court07 Mar 2022Allowed
Jarnail Singh Vs State Of Punjab & Anr.
Supreme Court Of India · (2022) 03 SC CK 0035
Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 438
Supreme Court07 Mar 2022Allowed
Abhishek Kumar Vs State Of Delhi
Supreme Court Of India · (2022) 03 SC CK 0034
Indian Penal Code, 1860 — Section 328, 313, 376, 506Code Of Criminal Procedure, 1973 — Section 438
Supreme Court07 Mar 2022
M. Nageswara Reddy Vs State Of Andhra Pradesh And Others
Supreme Court Of India · (2022) 5 SCC 791 : (2022) 3 JT 106 : (2022) 4 Scale 504
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 324, 326, 427Code Of Criminal Procedure, 1973 — Section 313
Supreme Court04 Mar 2022Allowed
Abdul Vahab Vs State Of Madhya Pradesh
Supreme Court Of India · (2022) 3 JT 4 : (2022) 4 Scale 401
Constitution Of India, 1950 — Article 19(1)(g), 300AMP Govansh Vadh Pratishedh Rules, 2012 — Rule 5, 6M.P. Prohibition Of Cow Slaughter Act, 2004 — Section 4, 5, 6, 6A, 6B, 9, 11(4), 11(5), 13A
Supreme Court04 Mar 2022Allowed
Dr. A. Selvaraj Vs C.B. M. College And Ors.
Supreme Court Of India · (2022) 4 SCC 627 : (2022) 3 JT 1 : (2022) 4 Scale 397
Supreme Court03 Mar 2022Dismissed
State Of Orissa & Ors Vs M/S Utkal Distilleries Ltd.
Supreme Court Of India · (2022) 5 SCC 326 : (2022) 3 JT 11 : (2022) 4 Scale 346
Bihar And Orissa Excise Act, 1915 — Section 2(6), 27(1)
Supreme Court03 Mar 2022Disposed Of
Amit Katyal Vs Meera Ahuja And Others
Supreme Court Of India · (2022) 4 Scale 365
Constitution Of India, 1950 — Article 142National Company Law Tribunal Rules, 2016 — Rule 11, 12Insolvency And Bankruptcy Code, 2016 — Section 2(11), 7, 9, 10, 12A, 14, 33