Supreme Court15 Feb 2022Disposed Of
Future Coupons Private Limited & Ors. Vs Amazon.Com Nv Investment Holdings Llc & Ors
Supreme Court Of India · (2022) 6 SCC 121 : (2022) 2 JT 423 : (2022) 3 Scale 494
Companies Act, 2013 — Section 230, 231, 232
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 50 of 58
Supreme Court14 Feb 2022Allowed
Council Of Architecture Vs Academic Society Of Architects (Tasa) & Ors.
Supreme Court Of India · (2022) 5 SCC 161 : (2022) 6 JT 589 : (2022) 3 Scale 487
Architects Act, 1972 — Section 21, 22, 22(1), 45, 45(1), 45(2), 45(2)(e), 45(2)(g), 45(2)(h), 45(2)(i), 45(2)(j)
Supreme Court14 Feb 2022Allowed
Prakash Corporates Vs Dee Vee Projects Limited
Supreme Court Of India · (2022) 5 SCC 112 : (2022) 3 Scale 415
Constitution Of India, 1950 — Article 21, 141, 142, 227Code Of Civil Procedure, 1908 — Section 10, 149, 151, Order 43, Order 5 Rule 1, Order 38 Rule 1(1), Order 8 Rule 1, Order 38 Rule 5, Order 8 Rule 10, Order 7 Rule 11Insolvency and Bankruptcy Code, 2016 — Section 9
Supreme Court14 Feb 2022Partly Allowed
Kolhapur Municipal Corporation & Ors. Vs Vasant Mahadev Patil (Dead) Through L.R.S & Ors.
Supreme Court Of India · (2022) 5 SCC 758 : (2022) 2 JT 311 : (2022) 3 Scale 461
Constitution Of India, 1950 — Article 136, 226, 300ARight To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19Maharashtra Regional And Town Planning Act, 1966 — Section 21, 21(2), 22, 22(b), 22(c), 31(5), 125, 126, 126(1)(a), 126(1)(b), 126(1)(c), 126(2), 126(3), 126(4), 127, 127(1), 127(2)
Supreme Court11 Feb 2022Allowed
Umesh Kumar Pahwa Vs Board Of Directors Uttarakhand Gramin Bank & Ors.
Supreme Court Of India · (2022) 4 SCC 385 : (2022) 2 JT 209 : (2022) 3 Scale 313
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 354, 504, 506
Supreme Court11 Feb 2022Allowed
United Bank Of India Vs Bachan Prasad Lall
Supreme Court Of India · (2022) 4 SCC 358 : (2022) 2 JT 200 : (2022) 3 Scale 317
Industrial Disputes Act, 1947 — Section 10(1)(d), 10(2A), 11A
Supreme Court11 Feb 2022Allowed
Jaina Construction Company Vs Oriental Insurance Company Limited & Anr.
Supreme Court Of India · (2022) 4 SCC 527 : (2022) 2 JT 204 : (2022) 3 Scale 410
Indian Penal Code, 1860 — Section 395
Supreme Court10 Feb 2022Allowed
Shafiya Khan @ Shakuntala Prajapati Vs State Of U.P. & Anr.
Supreme Court Of India · (2022) 4 SCC 549 : (2022) 2 JT 112 : (2022) 3 Scale 307
Constitution Of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 5Prohibition of Child Marriage Act, 2006 — Section 3
Supreme Court10 Feb 2022Allowed
Bank Of Baroda Vs M/S Karwa Trading Company & Anr
Supreme Court Of India · (2022) 5 SCC 168 : (2022) 2 JT 494 : (2022) 3 Scale 401
Constitution Of India, 1950 — Article 136Security Interest (Enforcement) Rules, 2002 — Rule 8, 9Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(f), 13(2), 13(4), 13(8), 14, 17
Supreme Court10 Feb 2022Partly Allowed
X Vs Registrar General, High Court Of Madhya Pradesh And Another
Supreme Court Of India · (2022) 3 Scale 99
Constitution Of India, 1950 — Article 12, 14, 15, 16, 21, 32, 233, 235, 311Judges (Inquiry) Act, 1968 — Section 3
Supreme Court10 Feb 2022Allowed
M.P. Housing Board & Anr. Vs Satish Kumar Batra And Ors.
Supreme Court Of India · (2022) 4 SCC 559 : (2022) 2 JT 109 : (2022) 3 Scale 304
Land Acquisition Act, 1894 — Section 4, 5A, 6
Supreme Court10 Feb 2022Disposed Of
R. Valli & Ors Vs Tamil Nadu State Transport Corporation Ltd
Supreme Court Of India · (2022) 5 SCC 107 : (2022) 2 JT 106 : (2022) 2 Scale 300
Supreme Court09 Feb 2022Disposed Of
Sk. Supiyan @ Suffiyan @ Supisan Vs Central Bureau Of Investigation
Supreme Court Of India · (2022) 2 JT 128 : (2022) 3 Scale 42
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 325, 326Code Of Criminal Procedure, 1973 — Section 161, 164, 321, 438(2)(i), 438(2)(ii), 438(2)(iii)
Supreme Court09 Feb 2022Allowed
M/S. Sree Surya Developers And Promoters Vs N. Sailesh Prasad And Ors
Supreme Court Of India · (2022) 5 SCC 736 : (2022) 2 JT 117 : (2022) 3 Scale 30
Code Of Civil Procedure, 1908 — Section 96(3), Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 2, Order 23 Rule 3, Order 23 Rule 3A, Order 32 Rule 4, Order 32 Rule 5, Order 32 Rule 6, Order 32 Rule 7, Order 7 Rule 11, Order 7 Rule 11(d)
Supreme Court09 Feb 2022Disposed Of
Pappu Vs State Of Uttar Pradesh
Supreme Court Of India · (2022) 3 Scale 45
Constitution Of India, 1950 — Article 19(1), 21, 72, 134, 136, 161Indian Penal Code, 1860 — Section 45, 52, 53, 201, 302, 376, 376(2)(f), 377Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 29, 30
Supreme Court09 Feb 2022Allowed
Omkar Singh Vs Jaiprakash Narain Singh & Anr.
Supreme Court Of India · (2022) 3 SCC 281 : (2022) 2 JT 131 : 2022 (3 ) Scale 25
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313
Supreme Court08 Feb 2022Disposed Of
Shivam Satyarthee & Ors. Vs Union Of India & Ors
Supreme Court Of India · (2022) 02 SC CK 0098
Constitution Of India, 1950 — Article 32
Supreme Court08 Feb 2022Allowed
Kahkashan Kausar @ Sonam & Ors. Vs State Of Bihar & Ors.
Supreme Court Of India · (2022) 6 SCC 599 : (2022) 2 JT 135 : (2022) 3 Scale 8
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 341, 354, 379, 498A
Supreme Court08 Feb 2022Disposed Of
Kamgar Swa Sadan Co-Operative Housing Society Ltd. Vs Vijaykumar Vitthalrao Sarvade & Ors.
Supreme Court Of India · (2022) 6 SCC 685 : (2022) 2 JT 213 : (2022) 3 Scale 253
Constitution Of India, 1950 — Article 142Code Of Civil Procedure, 1908 — Section 9A, Order 14, Order 14 Rule 2, Order 14 Rule 2(2)Maharashtra Co-Operative Societies Act, 1960 — Section 91, 154
Supreme Court08 Feb 2022Partly Allowed
Nawabuddin Vs State Of Uttarakhand
Supreme Court Of India · (2022) 5 SCC 419 : (2022) 2 JT 142 : (2022) 3 Scale 16
Constitution Of India, 1950 — Article 15, 19, 39Indian Penal Code, 1860 — Section 376, 376(2)(f), 376(2)(i), 511Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(b), 4, 5, 5(k), 5(m), 6, 7, 8