Supreme Court24 Aug 2023Allowed
State Bank Of India Vs A.G.D. Reddy
Supreme Court Of India · (2023) 08 SC CK 0055
Constitution Of India, 1950 — Article 226State Bank of India (Supervising Staff) Service Rules, 1975 — Rule 49(e)
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 13 of 47
Supreme Court24 Aug 2023Allowed
Ved Kumari (Dead Through Her Legal Representative) Dr. Vijay Agarwal Vs Municipal Corporation Of Delhi Through Its Commissioner
Supreme Court Of India · (2023) 08 SC CK 0054
Code Of Civil Procedure, 1908 — Order 21 Rule 35(1), Order 21 Rule 36, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 105
Supreme Court23 Aug 2023Allowed
Bhagwan Singh Vs Dilip Kumar @ Deepu @ Depak And Another
Supreme Court Of India · (2023) 08 SC CK 0085
Indian Penal Code, 1860 — Section 302, 323, 326, 376D, 376DA, 376(2)(n), 384, 504, 506Code of Criminal Procedure, 1973 — Section 161, 164, 190, 193, 439Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
Supreme Court23 Aug 2023Dismissed
Thangjam Arunkumar Vs Yumkham Erabot Singh & Ors
Supreme Court Of India · (2023) 08 SC CK 0077
Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 6 Rule 15, Order 6 Rule 15(4)Conduct of Election Rules, 1961 — Section 94ARepresentation of the People Act, 1951 — Section 80, 80A, 81, 91(3), 83, 83(1), 83(1)(c), 84, 86, 86(1), 100(1)(d)(iv), 101
Supreme Court23 Aug 2023Allowed
State Of U.P & Others Vs Vinay Kumar Singh
Supreme Court Of India · (2023) 08 SC CK 0076
Constitution Of India, 1950 — Article 226
Supreme Court23 Aug 2023Allowed
Dariyao Kanwar & Ors. Vs M/S United India Insurance Co. Ltd. & Anr.
Supreme Court Of India · (2023) 08 SC CK 0043
Supreme Court23 Aug 2023Allowed
Riya Bawri Etc. Vs Mark Alexander Davidson & Ors.
Supreme Court Of India · (2023) 08 SC CK 0042
Negotiable Instruments Act, 1881 — Section 138, 141, 142Indian Penal Code, 1860 — Section 403, 406, 409, 417, 418, 420Code of Criminal Procedure, 1973 — Section 482
Supreme Court23 Aug 2023Allowed
M/S Om Gurusai Construction Company Vs M/S V.N. Reddy & Ors.
Supreme Court Of India · (2023) 08 SC CK 0039
Constitution Of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 21 Rule 84General Clauses Act, 1897 — Section 10
Supreme Court23 Aug 2023Partly Allowed
BESCO Limited Vs State Of Haryana & Others
Supreme Court Of India · (2023) 08 SC CK 0038
Land Acquisition Act, 1894 — Section 4, 4(1)
Supreme Court22 Aug 2023Allowed
Mina Pun Vs State Of Uttar Pradesh
Supreme Court Of India · (2023) 08 SC CK 0083
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 50, 50(1)
Supreme Court22 Aug 2023Allowed
Nashik Panchavati Panjarpol Trust & Ors. Vs Chairman & Anr
Supreme Court Of India · (2023) 08 SC CK 0044
Land Acquisition Act, 1894 — Section 6, 11, 18Maharashtra Regional and Town Planning Act, 1966 — Section 126
Supreme Court22 Aug 2023Dismissed
Chairman-Cum-Managing Director, Industrial Infrastructure Development Corporation Of Orissa, Idco Tower, Janapath, Bhubaneswar, District Khurda, Odisha Vs Late Surgeon Vice Admiral GP Panda Through His Legal Heirs And Others
Supreme Court Of India · (2023) 08 SC CK 0041
Constitution Of India, 1950 — Article 136, 226Orissa Government Land Settlement Act, 1962 — Section 3B
Supreme Court22 Aug 2023Dismissed
Dulu Deka Vs State Of Assam & Ors.
Supreme Court Of India · (2023) 08 SC CK 0040
Supreme Court22 Aug 2023Allowed
M/S S.D. Shinde Tr. Partner Vs Govt. Of Maharashtra & Ors
Supreme Court Of India · (2023) 08 SC CK 0037
Arbitration Act, 1940 — Section 8, 8(2), 20, 30, 33, 37(3)
Supreme Court22 Aug 2023Disposed Of
State Of West Bengal & Ors. Vs Mitul Kumar Jana
Supreme Court Of India · (2023) 08 SC CK 0036
Indian Penal Code, 1860 — Section 147, 149, 323, 447, 506
Supreme Court18 Aug 2023
Harendra Rai Vs State Of Bihar & Ors
Supreme Court Of India · Sanjay Kishan Kaul, J; Abhay S. Oka, J; Vikram Nath, J
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 27
Supreme Court18 Aug 2023
Harendra Rai Vs State Of Bihar & Ors.
Supreme Court Of India · (2023) 08 SC CK 0072
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 27
Supreme Court18 Aug 2023Allowed
Moorthy Vs State Of Tamil Nadu
Supreme Court Of India · (2023) 08 SC CK 0051
Indian Penal Code, 1860 — Section 201, 302
Supreme Court18 Aug 2023Dismissed
H. J. Baker And Bros. Inc. Vs Minerals And Metals Trade Corporation Ltd. (MMTC)
Supreme Court Of India · (2023) 08 SC CK 0050
Indian Contract Act, 1872 — Section 73
Supreme Court18 Aug 2023
Bachpan Bachao Andolan Vs Union Of India & Ors.
Supreme Court Of India · (2023) 08 SC CK 0049
Protection of Children from Sexual Offences Rules, 2020 — Rule 4(11), 4(12), 4(14), 5(1), 5(6), 5(7), 5(8), 12, 12(1)(c)Protection of Children from Sexual Offences Act, 2012 — Section 39Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 3, 105