Supreme Court03 May 2023Allowed
Kunti And Anr. Vs State Of Uttar Pradesh And Anr
Supreme Court Of India · (2023) 05 SC CK 0095
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 417, 418, 420, 467, 468
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 25 of 47
Supreme Court03 May 2023Allowed
Peethambaran Vs State Of Kerala & Anr
Supreme Court Of India · (2023) 05 SC CK 0094
Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 173, 173(2)(i), 173(8), 190, 482Indian Penal Code, 1860 — Section 415, 420
Supreme Court03 May 2023Dismissed
Union Of India And Another Vs Deloitte Haskins And Sells Llp & Anr
Supreme Court Of India · (2023) 05 SC CK 0093
Constitution Of India, 1950 — Article 14, 19(1)(g), 19(6), 20, 20(2), 21, 107(5)Companies Act, 2013 — Section 129, 132, 140, 140(1), 140(2), 140(3), 140(4), 140(5), 140(5)(a), 140(5)(b), 140(5)(c), 141(3)(h), 143, 143(12), 144, 147, 147(2), 147(5), 208, 212(1), 212(11), 212(14), 212(14A), 212(15), 241(3), 241(3)(a), 242(4A), 243(1A), 243(2), 245, 245(1)(g)(ii), 245(2), 247, 435, 438, 447Reserve Bank of India Act, 1934 — Section 45N
Supreme Court03 May 2023Disposed Of
Balwant Singh Vs Union Of India & Ors
Supreme Court Of India · (2023) 05 SC CK 0009
Constitution Of India, 1950 — Article 32, 72, 161Indian Penal Code, 1860 — Section 120B, 302, 307Explosives Substances Act, 1908 — Section 3(b), 4(b), 5(b), 6
Supreme Court03 May 2023Allowed
State Of Andhra Pradesh & Anr Vs Varla Ramaiah Etc
Supreme Court Of India · (2023) 05 SC CK 0008
Supreme Court03 May 2023Dismissed
Commisssioner Of Customs, Central Excise And Service Tax, Hyderabad Vs Ashwani Homeo Pharmacy
Supreme Court Of India · (2023) 05 SC CK 0007
Central Excise Rules, 2002 — Rule 4, 6, 8, 10, 11, 25Drugs and Cosmetics Rules, 1945 — Rule 25C, 85D, 97Central Excise Rules, 1944 — Rule 8(1)
Supreme Court02 May 2023Allowed
Bhubaneswar Development Authority Vs Madhumita Das & Ors
Supreme Court Of India · (2023) 05 SC CK 0106
Constitution Of India, 1950 — Article 15(4), 16(4), 226Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 8(2)
Supreme Court02 May 2023Allowed
CC And CE And ST, Noida Vs M/S Interarch Building Products Pvt. Ltd.
Supreme Court Of India · (2023) 05 SC CK 0103
Constitution Of India, 1950 — Article 366(29A)(b)Service Tax (Determination of Value) Rules, 2006 — Rule 2A, 2A(i), 2A(1)(i), 2(ii)CENVAT Credit Rules, 2004 — Section 2, 3(1), 15(3)
Supreme Court02 May 2023Allowed
Omprakash Sahni Vs Jai Shankar Chaudhary & Anr. Etc
Supreme Court Of India · (2023) 05 SC CK 0102
Constitution Of India, 1950 — Article 136Code of Criminal Procedure, 1973 — Section 389, 389(1), 437, 438, 439Indian Penal Code, 1860 — Section 34, 120B, 302, 506
Supreme Court02 May 2023Allowed
G. Vikram Kumar Vs State Bank Of Hyderabad & Ors.
Supreme Court Of India · (2023) 05 SC CK 0101
Constitution Of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(4), 13(8), 17Transfer of Property Act, 1882 — Section 54, 91
Supreme Court02 May 2023Dismissed
Moser Baer Karamchari Union Thr. President Mahesh Chand Sharma Vs Union Of India And Ors.
Supreme Court Of India · (2023) 05 SC CK 0089
Constitution Of India, 1950 — Article 14, 21, 32Companies Act, 2013 — Section 271, 324, 325(1), 326, 326(1), 326(2), 327, 327(7)Insolvency and Bankruptcy Code, 2016 — Section 5(16), 5(17), 30, 30(2), 30(2)(b), 30(4), 31, 31(1), 31(2), 33, 36, 36(4), 36(4)(a), 36(4)(a)(iii), 52, 52(1), 52(2), 52(4), 52(5), 52(6), 52(7), 52(9), 53, 53(1)(a), 53(1)(b), 53(1)(b)(i), 53(1)(b)(ii), 53(1)(c), 53(1)(e), 53(1)(e)(iii), 53(1)(f), 53(1)(g), 53(1)(h), 53(2), 54, 255
Supreme Court02 May 2023Disposed Of
State Of Haryana & Ors. Vs Hira Singh
Supreme Court Of India · (2023) 05 SC CK 0004
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2), 101ALand Acquisition Act, 1894 — Section 4, 6, 31
Supreme Court02 May 2023Allowed
Municipal Commissioner, Jamnagar Municipal Corporation And Anr. Vs R.M. Doshi
Supreme Court Of India · (2023) 05 SC CK 0002
Gujarat Civil Services (Disciplinary and Appeal) Rules, 1971 — Rule 6
Supreme Court01 May 2023Allowed
Sanket Kumar Agarwal & Anr Vs APG Logistics Private Limited
Supreme Court Of India · (2023) 05 SC CK 0105
National Company Law Appellate Tribunal Rules, 2016 — Rule 3, 14, 22, 103, 104Insolvency and Bankruptcy Code, 2016 — Section 7, 61, 61(1), 61(2), 62, 238, 238ALimitation Act, 1963 — Section 12, 12(1), 12(2)
Supreme Court01 May 2023Dismissed
Judgebir Singh @ Jasbir Singh Samra @ Jasbir & Ors. Vs National Investigation Agency
Supreme Court Of India · (2023) 05 SC CK 0100
Constitution Of India, 1950 — Article 21, 22(2), 32Unlawful Activities (Prevention) (Recommendation and Sanction of Prosecution) Rules, 2008 — Rule 3, 4Indian Penal Code, 1860 — Section 34, 109, 120B, 177, 406, 408, 409, 411, 465, 466, 468, 471
Supreme Court01 May 2023Disposed Of
Nitu Devi Somvanshi Vs Rajendra Singh Somvanshi @ Tinku
Supreme Court Of India · (2023) 05 SC CK 0099
Supreme Court01 May 2023Allowed
Omprakash Sahni Vs Jai Shankar Chaudhary & Anr. Etc.
Supreme Court Of India · (2023) 05 SC CK 0006
Constitution Of India, 1950 — Article 136, 389(1)Code of Criminal Procedure, 1973 — Section 389, 389(1), 437, 438, 439Indian Penal Code, 1860 — Section 34, 120B, 302, 506
Supreme Court01 May 2023Allowed
Essemm Logistics Vs Darcl Logistics Limited & Anr
Supreme Court Of India · (2023) 05 SC CK 0005
Code Of Civil Procedure, 1908 — Order 8 Rule 6A(4), Order 7 Rule 11Carriers Act, 1865 — Section 10Carriage by Road Act, 2007 — Section 16
Supreme Court01 May 2023Allowed
Delhi Development Authority Vs Anita Singh & Ors.
Supreme Court Of India · (2023) 05 SC CK 0003
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 6, 9, 11, 12(2), 16, 17, 17(1), 18, 30, 31, 31(1), 31(2), 31(3), 34
Supreme Court01 May 2023Disposed Of
Shilpa Sailesh Vs Varun Sreenivasan
Supreme Court Of India · (2023) 05 SC CK 0001
Constitution Of India, 1950 — Article 32, 136, 141, 142, 142(1), 145(3), 226Code Of Civil Procedure, 1908 — Section 89, 151, Order 32A Rule 3Hindu Marriage Act, 1956 — Section 9, 13, 13(1)(i-a), 13B, 13B(1), 13B(2), 23(1), 23(1)(a), 23(2)