Supreme Court19 Jan 2022Dismissed
Sushil Kumar Vs State Of Haryana & Ors.
Supreme Court Of India · (2022) 3 SCC 203 : (2022) 1 JT 257 : (2022) 2 Scale 43
Punjab Police Rules, 1934 — Rule 13.7, 13.7(9), 13.7(14)
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 55 of 58
Supreme Court18 Jan 2022Disposed Of
Sharmila Bagchi @ Gangopadhayay Vs Sourav Gangopadhayay
Supreme Court Of India · (2022) 01 SC CK 0122
Hindu Marriage Act, 1955 — Section 13
Supreme Court18 Jan 2022Allowed
G.T. Girish Vs Y. Subba Raju (D) By Lrs And Another
Supreme Court Of India · (2022) 2 Scale 151
Constitution Of India, 1950 — Article 13, 136, 142Limitation Act, 1963 — Article 54Bangalore Rules Of Allotment, 1972 — Rule 2(d), 3, 5, 6, 7, 8, 10, 11, 11(1), 11(3), 12, 13, 17, 17(4), 17(6), 17(7), 17(7)(a), 18, 18(1), 18(2), 18(2)(a), 18(2)(a)(iii), 18(2)(b), 18(2)(c), 18(2)(iii), 18(3), 18(3)(b), 19
Supreme Court18 Jan 2022
Bank Of Baroda & Anr. Vs MBL Infrastructures Limited & Ors.
Supreme Court Of India · (2022) 5 SCC 661 : (2022) 1 JT 569 : (2022) 1 Scale 589
National Company Law Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 3(23), 7, , 8, 10, 12, 12(1), 12(3), 14, 29A, 29A(c), 29A(h), 30, 30(4), 31(1), 35(1)(f), 53(1), 60Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Supreme Court18 Jan 2022Disposed Of
Atlanta Limited Thr. Its Managing Director Vs Union Of India Represented By Chief Engineer Military Engineering Service
Supreme Court Of India · (2022) 3 SCC 739 : (2022) 1 JT 526 : (2022) 1 Scale 652
Arbitration Act, 1940 — Section 30, 33, 39
Supreme Court18 Jan 2022Allowed
Narender Singh Vs State Of Haryana & Ors.
Supreme Court Of India · (2022) 3 SCC 286 : (2022) 1 Scale 634
Constitution Of India, 1950 — Article 142
Supreme Court18 Jan 2022Allowed
Mukesh Vs State Of Madhya Pradesh
Supreme Court Of India · (2022) 3 SCC 241 : (2022) 1 JT 302 : (2022) 1 Scale 569
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313
Supreme Court18 Jan 2022Disposed Of
State Of Bihar And Others Vs Pawan Kumar And Others
Supreme Court Of India · (2022) 3 SCC 102 : (2022) 1 Scale 581
Supreme Court18 Jan 2022Allowed
Mamtaz & Ors. Vs Gulsuma Alias Kulusuma
Supreme Court Of India · (2022) 4 SCC 555 : (2022) 1 Scale 586
Code Of Civil Procedure, 1908 — Section 96, Order 9 Rule 3
Supreme Court18 Jan 2022Allowed
Ishwarji Nagaji Mali Vs State Of Gujarat And Another
Supreme Court Of India · 2022 (6 ) SCC 609 : (2022) 1 JT 497 : (2022) 1 Scale 572
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 114, 120B, 302, 304AMotor Vehicles Act, 1988 — Section 134, 177, 184
Supreme Court18 Jan 2022Partly Allowed
Bhagwani Vs State Of Madhya Pradesh
Supreme Court Of India · AIR 2022 SC 527 : (2022) 2 JT 191 : (2022) 1 Scale 642
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 201, 302, 346, 363, 364, 366A, 376A, 376D, 376(1), 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 5(m), 6
Supreme Court18 Jan 2022
Bijay Kumar Sinha And Others Vs Tripurari Sharan And Others
Supreme Court Of India · (2022) 1 Scale 628
Supreme Court18 Jan 2022Allowed
Geeta Devi Vs State Of U.P. & Ors.
Supreme Court Of India · AIR 2022 SC 536 : (2022) 1 JT 281 : (2022) 1 Scale 559
Indian Penal Code, 1860 — Section 34, 323, 325, 354, 452, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)Code Of Criminal Procedure, 1973 — Section 378, 417
Supreme Court18 Jan 2022Allowed
B.L. Kashyap And Sons Ltd. Vs M/S Jms Steels And Power Corporation & Anr.
Supreme Court Of India · (2022) 3 SCC 294 : (2022) 1 JT 268 : (2022) 1 Scale 614
Code Of Civil Procedure, 1908 — Order 37, Order 37 Rule 1(2), Order 37 Rule 3 Indian Contract Act, 1872 — Section 2(d), 230
Supreme Court18 Jan 2022Allowed
Jaibunisha Vs Meharban & Anr.
Supreme Court Of India · (2022) 1 JT 290 : (2022) 1 Scale 548
Constitution Of India, 1950 — Article 21, 226, 227Indian Penal Code, 1860 — Section 34, 147, 148, 174A, 229A, 302, 307, 324, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 83, 313, 319, 439(2), 482
Supreme Court17 Jan 2022Dismissed
Devas Multimedia Private Ltd Vs Antrix Corporation Ltd. & Anr.
Supreme Court Of India · (2022) 1 Scale 474
Limitation Act, 1963 — Article 137Companies (Court) Rules, 1959 — Rule 10, 11, 11(a), 11(b), 23, 24, 24(1), 24(2), 95, 96, 99, 100(2), 101, 101(4)Companies (Winding Up) Rules, 2020 — Rule 3(1), 5, 7, 17(1), 17, 20
Supreme Court17 Jan 2022Allowed
Seethakathi Trust Madras Vs Krishnaveni
Supreme Court Of India · AIR 2022 SC 558 : (2022) 3 SCC 150 : (2022) 1 JT 505 : (2022) 1 Scale 527
Constitution Of India, 1950 — Article 300AEvidence Act, 1872 — Section 114, 114(e), 114(3)Code Of Civil Procedure, 1908 — Section 100, 100(4)
Supreme Court12 Jan 2022Dismissed
Pragnesh Shah Vs Dr Arun Kumar Sharma & Ors
Supreme Court Of India · (2022) 01 SC CK 0115
Constitution Of India, 1950 — Article 21, 47, 48A, 51A(g)Environment Protection Rules, 1986 — Rule 5(3)National Green Tribunal (Practice & Procedure) Rules, 2011 — Rule 24
Supreme Court12 Jan 2022Allowed
Sarita Singh Vs M/S Shree Infosoft Private Limited
Supreme Court Of India · (2022) 01 SC CK 0101
Supreme Court12 Jan 2022Allowed
Phoenix Arc Private Limited Vs Vishwa Bharati Vidya Mandir & Ors.
Supreme Court Of India · (2022) 5 SCC 345 : (2022) 1 JT 113 : (2022) 1 Scale 441
Constitution Of India, 1950 — Article 136, 226, 227Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2), 9Securitization And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13, 13(2), 13(4), 13(4)(a), 14, 17