COURT ARCHIVE

Supreme Court Of India judgments, 2023

921 judgments · page 16 of 47

Supreme Court07 Aug 2023Disposed Of

V. Senthil Balaji Vs State Represented By Deputy Director And Ors.

Supreme Court Of India · (2023) 08 SC CK 0022

Constitution Of India, 1950 — Article 21, 22, 22(1), 22(2), 226Prevention of Money Laundering Act, 2002 — Section 4, 4(2), 9, 17, 19, 19(1), 19(3), 44, 44(1), 44(1)(b), 45, 46, 62, 65Code of Criminal Procedure, 1973 — Section 2(h), 4, 4(2), 5, 41A, 50, 167, 167(1), 167(2), 167(2)(a)(i), 173, 190(1)(a), 190(1)(b), 309(1), 309(2), 469, 470

Supreme Court07 Aug 2023Allowed

Kamal Vs State (Nct Of Delhi)

Supreme Court Of India · (2023) 08 SC CK 0012

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 161

Supreme Court04 Aug 2023Disposed Of

Committee Of Management Anjuman Intezam Masajid, Varanasi Vs Rakhi Singh And Others

Supreme Court Of India · Dr. Dhananjaya Y. Chandrachud, CJ; J B Pardiwala, J; Manoj Misra, J

Constitution Of India, 1950 — Article 136, 227Code Of Civil Procedure, 1908 — Section 75, 75(c), 151, Order 26 Rule 9, Order 26 Rule 10, Order 26 Rule 10A, Order 7 Rule 11, Order 7 Rule 11(d)Place of Worship(Special Provisions) Act, 1991 — Section 4(1)

Supreme Court04 Aug 2023

Ketan Kantilal Seth Vs State Of Gujarat And Ors.

Supreme Court Of India · (2023) 08 SC CK 0008

Supreme Court Rules, 2013 — Order 12, Order 40, Order 12 Rule 3, Order 40 Rule 3

Supreme Court03 Aug 2023Allowed

Ashok Shewakramani & Ors. Vs State Of Andhra Pradesh & Anr.

Supreme Court Of India · (2023) 08 SC CK 0086

Negotiable Instruments Act, 1881 — Section 138, 138(c), 141(1)Indian Penal Code, 1860 — Section 52, 499, 500Code of Criminal Procedure, 1973 — Section 482

Supreme Court03 Aug 2023Partly Allowed

Razia Khan Vs State Of M.P.

Supreme Court Of India · (2023) 08 SC CK 0006

Indian Penal Code, 1860 — Section 333, 353, 451Code of Criminal Procedure, 1973 — Section 360

Supreme Court03 Aug 2023Allowed

Sunil Kumar Vs State Of U.P. & Anr.

Supreme Court Of India · (2023) 08 SC CK 0004

Indian Penal Code, 1860 — Section 323, 504, 506

Supreme Court03 Aug 2023Allowed

State Of Karnataka Lokayukta Police Vs S. Subbegowda

Supreme Court Of India · (2023) 08 SC CK 0003

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(3), 19(4)Code of Criminal Procedure, 1973 — Section 227, 239, 465, 465(1), 482

Supreme Court02 Aug 2023Dismissed

Wazir Khan Vs State Of Uttarakhand

Supreme Court Of India · (2023) 08 SC CK 0084

Indian Penal Code, 1860 — Section 34, 201, 302, 364Code of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106, 114

Supreme Court02 Aug 2023Dismissed

Delhi Development Authority Vs Vandana Gupta

Supreme Court Of India · (2023) 08 SC CK 0080

Delhi Development Act, 1957 — Section 14, 29(2), 32, 49Code of Criminal Procedure, 1973 — Section 378(4)

Supreme Court02 Aug 2023Dismissed

State Of Punjab Vs Paramjit Singh Alias Pamma

Supreme Court Of India · (2023) 08 SC CK 0079

Indian Penal Code, 1860 — Section 302

Supreme Court02 Aug 2023Allowed

Kishore Balkrishna Nand Vs State Of Maharashtra & Anr.

Supreme Court Of India · (2023) 08 SC CK 0078

Indian Penal Code, 1860 — Section 52, 499, 500Code of Criminal Procedure, 1973 — Section 161, 313, 366

Supreme Court02 Aug 2023Allowed

Avtar Singh & Anr. Vs State Of Punjab

Supreme Court Of India · (2023) 08 SC CK 0007

Indian Penal Code, 1860 — Section 34, 342, 366, 376, 376(2)(g), 506

Supreme Court02 Aug 2023Dismissed

E.S.I. Corporation, Rep. By The Regional Director Vs M/S. Endocrinology And Immunology Lab

Supreme Court Of India · (2023) 08 SC CK 0005

Employees� State Insurance Act, 1948 — Section 1(4), 1(5), 2(12), 14AA, 75, 77Factories Act, 1948 — Section 2(k)

Supreme Court01 Aug 2023Dismissed

Yadaiah And Anr. Vs State Of Telangana And Others

Supreme Court Of India · Surya Kant, J; J.K. Maheshwari, J

Constitution Of India, 1950 — Article 14, 21, 31A, 136, 142, 166(1), 300ALaoni Rules, 1950 — Rule 2, 7(a), 9(g), 14, 15, 19, 24Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 54, 58, 58A, 166B, 166C, 172

Supreme Court01 Aug 2023Allowed

Nirmala Devi Vs State Of Himachal Pradesh

Supreme Court Of India · (2023) 08 SC CK 0002

Indian Penal Code, 1860 — Section 34, 201, 300, 302, 304I, 304II

Supreme Court01 Aug 2023Allowed

State Of Rajasthan & Ors. Vs Sharwan Kumar Kumawat Etc. Etc

Supreme Court Of India · (2023) 08 SC CK 0001

Rajasthan Minor Mineral Concession Rules, 1986 — Rule 4, 4(10), 7, 7(1), 7(2), 7(3), 65AMines and Minerals (Development and Regulation) Act, 1957 — Section 15

Supreme Court31 Jul 2023Allowed

Md. Asfak Alam Vs State Of Jharkhand & Anr.

Supreme Court Of India · (2023) 07 SC CK 0060

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 41A, 41(1)(a), 41(1)(b), 41(1)(b)(ii), 41(1)(c), 41(1)(d), 41(1)(e), 437, 437(3), 438, 439

Supreme Court31 Jul 2023Allowed

Ashok Kumar Vs New India Assurance Co. Ltd.

Supreme Court Of India · (2023) 07 SC CK 0059

Code Of Civil Procedure, 1908 — Order 23 Rule 1(4)Indian Penal Code, 1860 — Section 378, 379Consumer Protection Act, 1986 — Section 24A

Supreme Court31 Jul 2023Allowed

Yogendra Prasad Singh (Dead) Through Lrs Vs Ram Bachan Devi & Ors.

Supreme Court Of India · (2023) 07 SC CK 0058

Code of Criminal Procedure, 1973 — Section 145Specific Relief Act, 1963 — Section 31Transfer of Property Act, 1882 — Section 54, 55(4)(b)