Supreme Court20 Apr 2023Allowed
Charan Singh @ Charanjit Singh Vs State Of Uttarakhand
Supreme Court Of India · (2023) 4 JT 350
Indian Penal Code, 1860 — Section 201, 304B, 498AEvidence Act, 1872 — Section 113BDowry Prohibition Act, 1961 — Section 2
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 29 of 47
Supreme Court20 Apr 2023Disposed Of
Kashi Nath Singh @ Kallu Singh Vs State Of Jharkhand
Supreme Court Of India · (2023) 4 JT 346
Indian Penal Code, 1860 — Section 34, 302, 376
Supreme Court20 Apr 2023Disposed Of
District Bar Association Dehradun Vs Ishwar Shandilya & Ors.
Supreme Court Of India · (2023) 04 SC CK 0067
Supreme Court20 Apr 2023Allowed
Sanjay Raghunath Agarwal Vs Directorate Of Enforcement
Supreme Court Of India · (2023) 04 SC CK 0066
Indian Penal Code, 1860 — Section 34, 120B, 406, 407, 415, 416, 417, 418, 419, 420Code of Criminal Procedure, 1973 — Section 156(3)Prevention of Money Laundering Act, 2002 — Section 3, 4, 44, 45, 45(1)(ii)
Supreme Court20 Apr 2023
In Re Problems And Miseries Of Migrant Labourers Vs
Supreme Court Of India · (2023) 4 JT 358
Supreme Court20 Apr 2023Dismissed
Uttar Haryana Bijli Vitran Nigam Ltd. & Anr. Vs Adani Power (Mundra) Limited & Ors.
Supreme Court Of India · (2023) 04 SC CK 0062
Electricity Act, 2003 — Section 3, 63
Supreme Court20 Apr 2023Dismissed
Maharashtra State Electricity Distribution Company Limited Vs Dani Power Maharashtra Limited And Another
Supreme Court Of India · (2023) 04 SC CK 0061
Supreme Court20 Apr 2023Dismissed
Maharashtra State Electricity Distribution Company Limited Vs Adani Power Maharashtra Limited And Others
Supreme Court Of India · (2023) 04 SC CK 0060
Wild Life (Protection) Act, 1972 — Section 38(v)Electricity Act, 2003 — Section 107
Supreme Court20 Apr 2023Partly Allowed
Uttar Haryana Bijli Vitran Nigam Limited And Another Vs Adani Power (Mundra) Limited And Another
Supreme Court Of India · (2023) 04 SC CK 0057
Supreme Court19 Apr 2023Allowed
Sap Labs India Private Limited Vs Income Tax Officer, Circle 6, Bangalore
Supreme Court Of India · (2023) 4 JT 267
Income Tax Rules, 1962 — Rule 10A, 10B, 10B(1)(e), 10B(1)(e)(i), 10C, 10D, 10EIncome Tax Act, 1961 — Section 92, 92A, 92C, 92C(2), 92CA, 92D, 92E, 92F260ACode of Civil Procedure, 1908 — Section 100
Supreme Court19 Apr 2023Allowed
Delhi Development Authority Vs Shiv Raj & Ors
Supreme Court Of India · (2023) 04 SC CK 0059
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
Supreme Court19 Apr 2023Allowed
Land Acquisition Collector (South) Vs Hari Chand And Anr.
Supreme Court Of India · (2023) 4 JT 278
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
Supreme Court19 Apr 2023Allowed
Gwalior Development Authority And Another Vs Bhanu Pratap Singh
Supreme Court Of India · (2023) 04 SC CK 0055
Constitution Of India, 1950 — Article 12, 14, 226Registration Act, 1908 — Section 17
Supreme Court18 Apr 2023Allowed
Punjab And Sind Bank Vs Frontline Corporation Ltd.
Supreme Court Of India · (2023) 04 SC CK 0134
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 43 Rule 1, Order 39 Rule 2Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 18, 34
Supreme Court18 Apr 2023Allowed
M/S Suneja Towers Private Limited & Anr Vs Anita Merchant
Supreme Court Of India · (2023) 04 SC CK 0072
Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 34, 144, Order 21 Rule 4Consumer Protection Act, 1986 — Section 2, 2(d), 14, 14(1)(d)
Supreme Court18 Apr 2023Allowed
Security Printing & Minting Corporation Of India Ltd. & Ors. Etc. Vs Vijay D. Kasbe & Ors. Etc.
Supreme Court Of India · (2023) 04 SC CK 0054
Constitution Of India, 1950 — Article 136, 226, 227, 309, 313Maharashtra Factories Rules, 1963 — Rule 100, 100(1)Bombay Shops and Establishments Act, 1948 — Section 2(l), 2(m), 51, 52, 54, 59(1), 64(1), 70
Supreme Court18 Apr 2023Allowed
Fedrick Cutinha Vs State Of Karnataka
Supreme Court Of India · (2023) 04 SC CK 0053
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307, 323, 324, 326Code of Criminal Procedure, 1973 — Section 235(2)
Supreme Court18 Apr 2023Dismissed
Delma Lubna Coelho Vs Edmond Clint Fernandes
Supreme Court Of India · (2023) 4 JT 298
Constitution Of India, 1950 — Article 142
Supreme Court18 Apr 2023Dismissed
Narsi Creation Pvt. Ltd. And Anr. Vs State Of Uttar Pradesh And Ors.
Supreme Court Of India · (2023) 04 SC CK 0051
Supreme Court18 Apr 2023Disposed Of
Akhil Gogoi Vs State (National Investigation Agency) & Ors.
Supreme Court Of India · (2023) 4 JT 293
Indian Penal Code, 1860 — Section 120B, 124A, 153A, 153BUnlawful Activities (Prevention) Act, 1967 — Section 18, 39National Investigation Agency Act, 2008 — Section 20