Supreme Court21 Jan 2022Partly Allowed
Shivdhar Kumar Vashiya Vs Ranjeet Singh And Others
Supreme Court Of India · (2022) 2 Scale 281
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 54 of 58
Supreme Court21 Jan 2022Allowed
Musstt Rehana Begum Vs State Of Assam & Anr
Supreme Court Of India · (2022) 2 Scale 272
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 406, 420, 468, 494, 495, 498ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
Supreme Court21 Jan 2022Allowed
Kantha Vibhag Yuva Koli Samaj Parivartan Trust And Others Vs State Of Gujarat And Others
Supreme Court Of India · (2022) 2 Scale 826
National Green Tribunal Act, 2010 — Section 14, 15, 15(1), 15(1)(c), 16(h), 20, 22Environment (Protection) Act, 1986 — Section 3, 6, 25
Supreme Court21 Jan 2022Dismissed
M/S Ireo Private Limited Vs Aloke Anand And Others
Supreme Court Of India · (2022) 4 Scale 333
Consumer Protection Act, 1986 — Section 2(1)(d), 23Haryana Fire Service Act, 2009 — Section 15(1)
Supreme Court21 Jan 2022Allowed
State Of Gujarat Vs Arcelor Mittal Nippon Steel India Limited
Supreme Court Of India · 2022 (6 ) SCC 459 : (2022) 2 Scale 94
Gujarat Sales Tax Act, 1969 — Section 45(5), 45(6), 49(2), 50
Supreme Court21 Jan 2022Allowed
Sunil Kumar Maity Vs State Bank Of India And Anr.
Supreme Court Of India · (2022) 1 JT 414 : (2022) 2 Scale 88
Limitation Act, 1963 — Section 5Consumer Protection Act, 1986 — Section 21(b)
Supreme Court20 Jan 2022Dismissed
Commissioner Of Customs, Ahmedabad Vs M/S Suncity Strips And Tubes P Ltd
Supreme Court Of India · (2022) 01 SC CK 0123
Customs Act, 1962 — Section 6
Supreme Court20 Jan 2022
Neil Aurelio Nunes And Ors Vs Union Of India And Ors.
Supreme Court Of India · (2022) 4 SCC 1 : (2022) 2 Scale 209
Constitution Of India, 1950 — Article 14, 15, 15(1), 15(4), 15(5), 15(6), 16, 16(1), 16(4), 16(6), 46, 226, 286, 335Income Tax Act, 1961 — Section 80C
Supreme Court20 Jan 2022Allowed
Arunachala Gounder (Dead) By Lrs Vs Ponnusamy And Ors.
Supreme Court Of India · (2022) 1 Scale 681
Code Of Civil Procedure, 1908 — Section 96Hindu Succession Act, 1956 — Section 14, 14(I), 15, 15(1), 15(1)(a), 15(1)(b), 15(1)(c), 15(1)(d), 15(1)(e), 15(2), 16
Supreme Court20 Jan 2022Disposed Of
Employees� State Insurance Corporation Vs Union Of India & Ors.
Supreme Court Of India · (2022) 2 Scale 72
Constitution Of India, 1950 — Article 12, 14, 73(1)(a), 313Employees� State Insurance Act, 1948 — Section 17, 17(2), 17(2)(a), 17(3), 97, 97(1), 97(3)
Supreme Court20 Jan 2022Allowed
Shenbagam & Ors. Vs K.K. Rathinavel
Supreme Court Of India · 022 (1 ) JT 344 : (2022) 2 Scale 56
Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 2 Rule 2Specific Relief Act, 1963 — Section 16, 16(c), 20
Supreme Court20 Jan 2022Disposed Of
Bangalore Development Authority & Anr. Vs State Of Karnataka & Ors.
Supreme Court Of India · (2022) 1 JT 485 : (2022) 2 Scale 818
Bangalore Development Authority Act, 1976 — Section 14, 15, 16, 17, 19, 35, 36, 36(1), 36(3)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1), 24(2), 105, 105(3)Land Acquisition Act, 1894 — Section 6, 11A, 16
Supreme Court19 Jan 2022Allowed
State Of U.P. Vs Jai Dutt And Anr.
Supreme Court Of India · (2022) 3 SCC 184 : (2022) 1 JT 493 : (2022) 2 Scale 49
Indian Penal Code, 1860 — Section 34, 302, 326
Supreme Court19 Jan 2022Partly Allowed
Vetrivel Vs State Represented By Its Deputy Superintendent Of Police & Anr.
Supreme Court Of India · (2022) 2 JT 188 : (2022) 2 Scale 121
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)Indian Penal Code, 1860 — Section 323
Supreme Court19 Jan 2022Allowed
Ram Kumar & Anr Vs State Of Haryana
Supreme Court Of India · (2022) 2 JT 521 : (2022) 2 Scale 54
Indian Penal Code, 1860 — Section 148, 149, 323, 325
Supreme Court19 Jan 2022Allowed
Competition Commission Of India Vs State Of Mizoram & Ors
Supreme Court Of India · (2022) 7 SCC 73 : (2022) 1 JT 512 : (2022) 2 Scale 1
Constitution Of India, 1950 — Article 19(1)(g), 226, 227, 301, 302, 303Competition Act, 2002 — Section 2(h), 2(i), 2(i)(B), 2(u), 3, 3(1), 3(3), 4, 4(1), 19, 19(1)(a), 26, 26(1), 26(2), 53B, 54Sale of Goods Act, 1930 — Section 2(7)
Supreme Court19 Jan 2022Allowed
Renaissance Hotel Holdings Inc. Vs B. Vijaya Sai And Others
Supreme Court Of India · (2022) 5 SCC 1 : (2022) 2 Scale 125
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 12, 28(1), 28(2), 28(3), 29(1), 29(2), 29(2)(a), 29(2)(b), 29(2)(c), 29(3), 29(4), 29(4)(a), 29(4)(b), 29(4)(c), 29(5), 29(6), 29(7), 29(8), 29(9), 30, 30(1), 30(1)(b), 31, 34, 35Trade Marks Act, 1940 — Section 21
Supreme Court19 Jan 2022Allowed
Village Officer And Others Vs Chunayamakkal Joseph And Another
Supreme Court Of India · (2022) 1 Scale 674
Kerala Private Forest (Tribunal) Rules, 1972 — Rule 2AKerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(f), 3, 3(1), 4, 8, 13Kerala Land Tax Act, 1961 — Section 5
Supreme Court19 Jan 2022Disposed Of
Ambalal Babulal Patel Etc. Etc. Vs Group General Manager, ONGC & Anr.
Supreme Court Of India · (2022) 01 SC CK 0058
Land Acquisition Act, 1894 — Section 4, 11, 18, 23(1)(A)
Supreme Court19 Jan 2022Allowed
Indian Overseas Bank & Ors. Vs Om Prakash Lal Srivastava
Supreme Court Of India · (2022) 3 SCC 803 : (2022) 1 JT 262 : (2022) 1 Scale 667
Constitution Of India, 1950 — Article 226Evidence Act, 1872 — Section 45, 47, 73