Supreme Court18 Apr 2023Allowed
Isolators And Isolators Through Its Proprietor Mrs. Sandhya Mishra Vs Madhya Pradesh Madhya Kshetra Vidyut Vitran Co. Ltd. & Anr.
Supreme Court Of India · (2023) 04 SC CK 0049
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 30 of 47
Supreme Court18 Apr 2023Dismissed
Gaddipati Divija & Anr. Vs Pathuri Samrajyam & Ors.
Supreme Court Of India · (2023) 4 JT 281
Code Of Civil Procedure, 1908 — Section 151, Order 32 Rule 11Specific Relief Act, 1963 — Section 12(1), 16, 16(c)
Supreme Court17 Apr 2023Disposed Of
In Re: Felling Of Trees In Aarey Forest (Maharashtra)
Supreme Court Of India · (2023) 04 SC CK 0133
Supreme Court17 Apr 2023Disposed Of
M/S. South Indian Bank Ltd. & Ors. Vs Naveen Mathew Philip & Anr. Etc. Etc.
Supreme Court Of India · (2023) 04 SC CK 0132
Constitution Of India, 1950 — Article 12, 136, 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1), 18
Supreme Court17 Apr 2023Allowed
State Of Gujarat And Anr. Vs M/S Saw Pipes Ltd. (Known As Jindal Saw Ltd.)
Supreme Court Of India · (2023) 04 SC CK 0111
Gujarat Sales Tax Act, 1969 — Section 41, 44, 45, 45(1)(a)(b), 45(2), 45(5), 45(6), 47, 47(1), 47(2), 47(3), 47(4A), 50, 55ACentral Excise Act, 1944 — Section 11AC, 15D(b), 15EGujarat Value Added Tax Act, 2003 — Section 34(7)
Supreme Court17 Apr 2023Allowed
M/S Sri Mahavir Agency & Anr. Vs State Of West Bengal & Anr
Supreme Court Of India · (2023) 04 SC CK 0046
Prevention of Food Adulteration Rules, 1955 — Section 12APrevention of Food Adulteration Act, 1954 — Section 7, 14, 16(1)(a)(I), 19, 19(2), 19(2)(a)(ii), 20A
Supreme Court17 Apr 2023Dismissed
Virendrasing Vs Additional Commissioner & Ors.
Supreme Court Of India · (2023) 4 JT 303
Constitution Of India, 1950 — Article 243GMaharashtra Zilla Parishads and Panchayat Samitis Act, 1961 — Section 16, 16(1)(i), 40, 100, 100(2), 125Goa Panchayat Raj Act, 1994 — Section 10
Supreme Court17 Apr 2023Dismissed
Siju Kurian Vs State Of Karnataka
Supreme Court Of India · (2023) 04 SC CK 0044
Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2(1)(a)Indian Penal Code, 1860 — Section 201, 302, 404, 419Code of Criminal Procedure, 1973 — Section 313
Supreme Court17 Apr 2023Allowed
Soundarajan Vs State Rep. By The Inspector Of Police Vigilance Anticorruption Dindigul
Supreme Court Of India · (2023) 4 JT 310
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code of Criminal Procedure, 1973 — Section 464, 464(2)
Supreme Court17 Apr 2023Allowed
Yedala Subba Rao & Anr. Vs Union Of India
Supreme Court Of India · (2023) 04 SC CK 0042
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 202, 302, 411Unlawful Activities (Prevention) Act, 1967 — Section 18, 19, 20, 39, 43D(5)
Supreme Court17 Apr 2023Allowed
Improvement Trust, Ropar Through Its Chairman, Ropar, Punjab Vs Shashi Bala & Anr.
Supreme Court Of India · (2023) 04 SC CK 0041
Constitution Of India, 1950 — Article 14Punjab Town Improvement (Utilization of Land and Allotment of Plots) Rules, 1983 — Rule 4, 4(i),4(ii), 4(iii), 4(iv), 4(v), 4(vii),8, 12
Supreme Court17 Apr 2023Allowed
State Of Rajasthan Vs Asharam @ Ashumal
Supreme Court Of India · (2023) 04 SC CK 0040
Code of Criminal Procedure, 1973 — Section 161, 162, 164, 311, 391Indian Penal Code, 1860 — Section 34, 120B, 342, 354A, 370(4), 376(2)(f), 506, 509Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 26
Supreme Court17 Apr 2023Disposed Of
Central Bureau Of Investigation Vs Santosh Karnani & Anr
Supreme Court Of India · (2023) 04 SC CK 0039
Constitution Of India, 1950 — Article 21Prevention of Corruption Act, 1988 — Section 7, 13(1), 13(2), 17AIncome Tax Act, 1961 — Section 133A
Supreme Court17 Apr 2023Allowed
Jhabbar Singh (Deceased) Through Legal Heirs & Ors. Vs Jagtar Singh S/O Darshan Singh
Supreme Court Of India · (2023) 4 JT 360
Code Of Civil Procedure, 1908 — Order 6 Rule 2(1), Order 1 Rule 9, Order 1 Rule 10, Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2)Punjab Land Revenue Act, 1887 — Section 111, 112, 113, 117, 118, 118(2), 119, 120, 121, 123Punjab Pre-Emption Act, 1913 — Section 4, 15, 19, 20, 21
Supreme Court13 Apr 2023Dismissed
Sabir Ali Khan Vs Syed Mohd. Ahmad Ali Khan And Others
Supreme Court Of India · (2023) 04 SC CK 0143
Limitation Act, 1963 — Article 48B, 65, 96, 134A, 134B, 134CLimitation Act, 1963 — Article 124, 144Waqf Act, 1995 — Section 2(k), 25, 36, 36A, 51, 51(1)(a), 52, 52(1), 52(2), 56, 112, 112(3)
Supreme Court13 Apr 2023Allowed
Gujarat Urja Vikas Nigam Limited & Ors. Vs Renew Wind Energy (Rajkot) Private Limited & Ors.
Supreme Court Of India · (2023) 04 SC CK 0084
Electricity Rules, 2005 — Section 8Income Tax Rules, 1962 — Rule 5(1A)Code Of Civil Procedure, 1908 — Order 6 Rule 4
Supreme Court13 Apr 2023Dismissed
National Insurance Co. Ltd. Vs Harsolia Motors And Others
Supreme Court Of India · (2023) 4 JT 236
Consumer Protection Act, 1986 — Section 2(1)(d), 2(1)(o), 2(1)(m), 3Commercial Courts Act, 2015 — Section 2(1)(XX)Consumer Protection Act, 2019 — Section 2(7)
Supreme Court13 Apr 2023Allowed
B. S. Hari Commandant Vs Union Of India & Ors.
Supreme Court Of India · (2023) 04 SC CK 0033
Constitution Of India, 1950 — Article 14, 226, 227, 300ABorder Security Force Rules, 1969 — Rule 59(1)(i), 102, 166Central Civil Services (Pension) Rules, 1972 — Rule 9, 24, 69
Supreme Court13 Apr 2023Disposed Of
Parsvnath Developers Ltd. Vs Gagandeep Brar And Another
Supreme Court Of India · (2023) 04 SC CK 0032
Supreme Court13 Apr 2023Partly Allowed
Shiv Mangal Ahirwar Vs State Of Madhya Pradesh
Supreme Court Of India · (2023) 04 SC CK 0031
Indian Penal Code, 1860 — Section 53, 149, 302Code of Criminal Procedure, 1973 — Section 433A