Supreme Court19 Oct 2022Dismissed
State Of Manipur & Ors. Vs Buyamayum Abdul Hanan @ Anand & Anr
Supreme Court Of India · (2022) 10 JT 264 : (2022) 15 Scale 340
Constitution Of India, 1950 — Article 22, 22(5), 226
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 9 of 58
Supreme Court19 Oct 2022Dismissed
Jaycee Housing Pvt. Ltd. & Ors. Vs Registrar (General), Orissa High Court, Cuttack & Ors.
Supreme Court Of India · (2022) 10 JT 518 : (2022) 15 Scale 213
Constitution Of India, 1950 — Article 227Odisha Civil Courts Act, 1984 — Section 3, 9(1), 10Commercial Courts Act, 2015 — Section 2(c), 3, 3A, 10, 10(3), 13(1), 15, 21, 30
Supreme Court19 Oct 2022Dismissed
M/S New Noble Educational Society Vs Chief Commissioner Of Income Tax 1 And Anr.
Supreme Court Of India · (2022) 10 JT 304 : (2022) 15 Scale 302
Constitution Of India, 1950 — Article 21A, 28, 29, 30, 41, 45, 46, 51kIncome Tax Act, 1961 — Section 2(15), 10, 10(22), 10(22A), 10(23C), 10(23C)(iv), 10(23C)(v), 10(23C)(vi), 10(23)(iiiab), 10(23)(iiiad), 11, 11(4A), 12AA, 13AP. Charitable and Hindu Religious Institutions and Endowments Act , 1987 — Section 1(3)(a), 2(4), 2(5), 43(1), 43(2), 43(3), 43(4), 43(5), 43(11), 44, 72, 74, 75, 77
Supreme Court19 Oct 2022Allowed
Delhi Jal Board Vs Nirmala Devi
Supreme Court Of India · (2022) 10 JT 261 : (2022) 15 Scale 184
Supreme Court19 Oct 2022Allowed
S. Ramachandra Rao Vs S. Nagabhushana Rao & Ors
Supreme Court Of India · (2022) 15 Scale 187
Constitution Of India, 1950 — Article 32, 226Code Of Civil Procedure, 1908 — Section 2(15), 11, 151, Order 3 Rule 2Supreme Court Rules, 1966 — Order 18 Rule 5
Supreme Court18 Oct 2022Allowed
BSES Rajdhani Power Ltd Vs Delhi Electricity Regulatory Commission
Supreme Court Of India · (2022) 15 Scale 588
Electricity Act, 2003 — Section 2(17), 3, 12, 14, 15, 43, 47(4), 61, 61(b), 61(c), 61(d), 61(e), 62, 62(6), 63, 64, 64(3), 64(6), 82, 84, 86, 86(3), 111, 125, 126, 176, 181Code Of Civil Procedure, 1908 — Section 100Electricity Act, 1910 — Section 37
Supreme Court18 Oct 2022
Dr. Manik Bhattacharya Vs Ramesh Malik And Others
Supreme Court Of India · (2022) 10 JT 271
Constitution Of India, 1950 — Article 21Primary Education Act, 1973 — Section 9Code Of Criminal Procedure, 1973 — Section 227, 228, 239, 240
Supreme Court18 Oct 2022Partly Allowed
Raj Bala & Ors Vs Rakeja Begam & Ors
Supreme Court Of India · (2022) 10 JT 344 : (2022) 15 Scale 279
Motor Vehicles Act, 1988 — Section 166, 168
Supreme Court18 Oct 2022Allowed
JSK Industries Pvt. Ltd. Vs Oriental Insurance Company Limited
Supreme Court Of India · (2022) 10 JT 279 : (2022) 15 Scale 272
Supreme Court17 Oct 2022Dismissed/Allowed
Manoj Kumar Tiwari Vs Manish Sisodia & Ors
Supreme Court Of India · (2022) 10 JT 423 : (2022) 15 Scale 1
Constitution Of India, 1950 — Article 32Indian Penal Code, 1860 — Section 34, 35, 499, 500Code Of Criminal Procedure, 1973 — Section 199, 199(1), 199(2), 199(3), 199(4), 199(6), 200, 202(1), 237, 237(3), 250, 321, 482
Supreme Court17 Oct 2022Allowed
Radhey Sham Vs State Of Haryana And Others
Supreme Court Of India · (2022) 10 JT 293 : (2022) 15 Scale 168
Land Acquisition Act, 1894 — Section 3, 4, 5, 6, 11
Supreme Court17 Oct 2022Allowed
Sarup Singh @ Ram Sarup Vs HDFC Ergo General Insurance Company Ltd. And Ors
Supreme Court Of India · (2022) 15 Scale 231
Supreme Court17 Oct 2022Allowed
M/S. Fashion World Vs Banshidhar Multi Builders Pvt. Ltd.
Supreme Court Of India · (2022) 10 JT 395 : (2022) 15 Scale 165
M.P. Accommodation Control Act, 1961 — Section 13(6)
Supreme Court17 Oct 2022Dismissed
Gurmail Singh & Anr. Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2022) 10 JT 352 : (2022) 15 Scale 174
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 304, 304I, 304II, 307, 323, 324Code Of Criminal Procedure, 1973 — Section 377, 378, 394, 394(1)
Supreme Court17 Oct 2022Allowed
Md. Jabbar Ali & Ors Vs State Of Assam
Supreme Court Of India · (2022) 10 SC CK 0038
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 447Code Of Criminal Procedure, 1973 — Section 313, 374
Supreme Court17 Oct 2022Disposed Of
Manusha Sreekumar & Ors. Vs United India Insurance Co. Ltd.
Supreme Court Of India · (2022) 10 JT 285 : (2022) 15 Scale 149
Motor Vehicles Act, 1988 — Section 166, 168Evidence Act, 1872 — Section 57Kerala Motor Transport Workers' Payment of Fair Wages Act, 1971 — Section 2
Supreme Court17 Oct 2022Allowed
Board Of Governors In Supersession Of Medical Council Of India Vs Dr. Priyambada Sharma & Others
Supreme Court Of India · (2022) 15 Scale 141
Constitution Of India, 1950 — Article 226
Supreme Court17 Oct 2022Dismissed
M/S Hero Motocorp Ltd. Vs Union Of India & Ors.
Supreme Court Of India · (2022) 15 Scale 76
Constitution Of India, 1950 — Article 246A, 269A, 279A, 279A(6), 226Central Excise Act, 1944 — Section 5A(1)Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)
Supreme Court14 Oct 2022Allowed
Kapil Kumar Vs Raj Kumar
Supreme Court Of India · (2022) 10 SCC 281 : (2022) 10 JT 136 : (2022) 14 Scale 864
Code Of Civil Procedure, 1908 — Section 100Negotiable Instruments Act, 1881 — Section 4, 118, 118(a)
Supreme Court14 Oct 2022Dismissed
Roopwati & Ors. Vs Ram Kishan & Ors.
Supreme Court Of India · (2022) 15 Scale 74