Supreme Court25 Apr 2023Allowed
Kusum Lata Sharma Vs Arvind Singh
Supreme Court Of India · (2023) 04 SC CK 0081
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(8)
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 28 of 47
Supreme Court25 Apr 2023Allowed
Harbhajan Singh Vs State Of Haryana
Supreme Court Of India · (2023) 04 SC CK 0080
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 25, 35, 54Code of Criminal Procedure, 1973 — Section 313
Supreme Court25 Apr 2023Allowed
Shanti Bhushan (D) Thr. Lr. & Ors. Vs State Of U.P. & Ors
Supreme Court Of India · (2023) 04 SC CK 0079
Constitution Of India, 1950 — Article 226Indian Stamp Act, 1899 — Article 23Indian Stamp Act, 1899 — Section 2(12), 3, 17, 31, 32, 47, 47A(4A)
Supreme Court25 Apr 2023Allowed
Yogesh Navinchandra Ravani Vs Nanjibhai Sagrambhai Chaudhary & Ors.
Supreme Court Of India · (2023) 04 SC CK 0078
Supreme Court24 Apr 2023Allowed
Maghavendra Pratap Singh @ Pankaj Singh Vs State Of Chhattisgarh
Supreme Court Of India · (2023) 04 SC CK 0137
Indian Penal Code, 1860 — Section 120B, 201, 302Code of Criminal Procedure, 1973 — Section 79, 156, 157, 160, 161, 172, 173Arms Act, 1959 — Section 25(1)(1B)(a)
Supreme Court24 Apr 2023Allowed
Jitendra Kumar Rode Vs Union Of India
Supreme Court Of India · (2023) 04 SC CK 0130
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 161, 313, 385, 385(2), 386
Supreme Court24 Apr 2023Allowed
Suneetha Narreddy Vs Y S Avinash Reddy & Anr
Supreme Court Of India · (2023) 04 SC CK 0129
Indian Penal Code, 1860 — Section 120B, 302Code of Criminal Procedure, 1973 — Section 160, 161, 438
Supreme Court24 Apr 2023Allowed
Ali Hussain Ishaq Ali Vohra & Ors. Vs State Of Gujarat & Ors.
Supreme Court Of India · (2023) 04 SC CK 0128
Supreme Court24 Apr 2023Allowed
Commissioner Of Income Tax Jaipur Vs Prakash Chand Lunia (D) Thr.Lrs. & Anr.
Supreme Court Of India · (2023) 04 SC CK 0077
Customs Act, 1962 — Section 104, 112, 135Income Tax Act, 1961 — Section 2(13), 28, 30, 31, 32, 33, 34, 35, 36, 37, 37(1), 43D, 44A, 68, 69, 69, 69A, 69B, 69C, 69D, 70, 71, 115BBE, 115BBE(1), 260A, 271(1)(c)Income Tax Act, 1922 — Section 10(1), 10(2), 10(2)(xii), 10(2)(xv), 24
Supreme Court24 Apr 2023Dismissed
Shaifuddin (Dead) Thr. Lrs. Vs Kanhaiya Lal (Dead) Thr. Lrs. & Ors.
Supreme Court Of India · (2023) 04 SC CK 0076
Constitution Of India, 1950 — Article 136
Supreme Court24 Apr 2023Disposed Of
Rockline Construction Company Vs Doha Bank QSC & Ors.
Supreme Court Of India · (2023) 04 SC CK 0075
Supreme Court24 Apr 2023Dismissed
Principal Commissioner Of Income Tax, Central-3 Vs Abhisar Buildwell P. Ltd.
Supreme Court Of India · (2023) 04 SC CK 0074
Income Tax Act, 1961 — Section 2, 2(45), 4, 5, 113, 131, 132, 132A, 133, 133A, 139, 142, 143, 143(1), 143(2), 143(3), 144, 145, 147, 151, 153, 153A, 153A(1), 153A(1)(b), 153A(2), 158B, 158B(a), 158B(b), 158BA 158BB, 158BB(3), 158BC, 158BC(c), 158BG, 285BA
Supreme Court24 Apr 2023Disposed Of
Ritika Awasty Vs State Of U.P. & Ors.
Supreme Court Of India · (2023) 04 SC CK 0073
Code of Criminal Procedure, 1973 — Section 82
Supreme Court21 Apr 2023Dismissed
Anoop Bartaria & Etc. Vs Dy. Director Enforcement Directorate & Anr.
Supreme Court Of India · (2023) 04 SC CK 0136
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 472, 474Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Supreme Court21 Apr 2023Partly Allowed
Vikas Chaudhary Vs State Of Delhi
Supreme Court Of India · (2023) 04 SC CK 0071
Indian Penal Code, 1860 — Section 120B, 201, 302, 364A, 411, 420, 468, 471Code of Criminal Procedure, 1973 — Section 372, 386(b)(i), 386(b)(ii), 386(b)(iii), 433ADowry Prohibition Act, 1961 — Section 3, 4
Supreme Court21 Apr 2023Allowed
Ritu Tomar Vs State Of U.P. And Others
Supreme Court Of India · (2023) 04 SC CK 0070
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 324, 342, 406, 452, 498A, 506Code of Criminal Procedure, 1973 — Section 125, 156(3), 482Dowry Prohibition Act, 1961 — Section 3, 4
Supreme Court21 Apr 2023Dismissed
Dakkata Balaram Reddy & Anr. Vs State Of Andhra Pradesh & Anr.
Supreme Court Of India · (2023) 04 SC CK 0064
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 300, 302, 379, 394, 397, 411, 450Code of Criminal Procedure, 1973 — Section 164, 313
Supreme Court20 Apr 2023Allowed
Amod Kumar Kanth Vs Association Of Victim Of Uphaar Tragedy And Anr.
Supreme Court Of India · (2023) 04 SC CK 0135
Indian Penal Code, 1860 — Section 304A, 337, 338Code of Criminal Procedure, 1973 — Section 173(8), 190, 197, 197(1), 319, 482Cinematograph Act, 1952 — Section 14
Supreme Court20 Apr 2023Allowed
Bishambhar Prasad Vs M/S Arfat Petrochemicals Pvt. Ltd. & Ors.
Supreme Court Of India · (2023) 04 SC CK 0113
Constitution Of India, 1950 — Article 14, 166(3), 226Rajasthan Industrial Areas Allotment Rules, 1959 — Section 2, 3, 4, 5, 8, 9, 9(iv), 11A, 11A(viii), 12RIICO Disposal of Land Rules, 1979 — Rule 3E, 3W, 12, 24(1), 20(c)
Supreme Court20 Apr 2023Dismissed
GMR Warora Energy Limited Vs Central Electricity Regulatory Commission (CERC) & Ors.
Supreme Court Of India · (2023) 04 SC CK 0110
Constitution Of India, 1950 — Article 12, 226, 268Chhattisgarh Adhosanrachna Vikas Evam Paryavaran Upkar Adhiniyam, 2005 — Section 8Electricity Act, 2003 — Section 107, 125