Supreme Court10 Apr 2023Partly Allowed
Sumitra Bai Vs State Of Chhattisgarh
Supreme Court Of India · (2023) 04 SC CK 0139
Indian Penal Code, 1860 — Section 84, 302, 304IEvidence Act, 1872 — Section 105
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 32 of 47
Supreme Court10 Apr 2023Dismissed
Bhimashankar Sahakari Sakkare Karkhane Niyamita Vs Walchandnagar Industries Ltd. (WIL)
Supreme Court Of India · (2023) 04 SC CK 0112
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3), 43(1)Limitation Act, 1963 — Section 2(j), 4, 5, 29(2)General Clauses Act, 1897 — Section 8, 10, 10(1)
Supreme Court10 Apr 2023Dismissed
Mansarovar Commercial Pvt. Ltd. Vs Commissioner Of Income Tax, Delhi
Supreme Court Of India · (2023) 04 SC CK 0047
Constitution Of India, 1950 — Article 371F, 371F(K), 371F(n)Code Of Civil Procedure, 1908 — Section 100, Order 5 Rule 20Finance Act, 1989 — Section 26
Supreme Court10 Apr 2023Dismissed
M/S. Saraf Exports Vs Commissioner Of Income Tax, Jaipur-III
Supreme Court Of India · (2023) 04 SC CK 0038
Income Tax Act, 1961 — Section 28, 28(iiia), 28(iiib), 28(iiic), 28(iiid), 28(iiie), 80I, 80IA, 80IA(5), 80IB, 80IB(7), 80IB(12), 80IB(13), 80HH, 143(2)Customs Act, 1962 — Section 75, 75(2)Central Excise Act, 1944 — Section 37
Supreme Court10 Apr 2023Allowed
M/S Us Technologies International Pvt. Ltd. Vs Commissioner Of Income Tax
Supreme Court Of India · (2023) 4 JT 145
Income Tax Act, 1961 — Section 115O(2), 194B, 201(1A), 271C, 271C(1)(a), 271C(1)(b), 273B, 276B
Supreme Court10 Apr 2023Disposed Of
Commissioner Of Customs, Central Excise & Service Tax Vs M/S Suzlon Energy Ltd.
Supreme Court Of India · (2023) 04 SC CK 0016
Constitution Of India, 1950 — Article 366(29A)Finance Act, 1994 — Section 65, 65(35b), 65(105)(zzzzd), 73, 76, 85Customs Act, 1962 — Section 2(22)(e)
Supreme Court10 Apr 2023Allowed
Registrar General, High Court Of Karnataka & Anr. Vs M. Narasimha Prasad
Supreme Court Of India · (2023) 04 SC CK 0015
Constitution Of India, 1950 — Article 311
Supreme Court10 Apr 2023Allowed
National Capital Territory Of Delhi & Ors. Vs Subhash Chander Khatri & Ors
Supreme Court Of India · (2023) 4 JT 189
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
Supreme Court10 Apr 2023Allowed
Pramod Singla Vs Union Of India & Ors
Supreme Court Of India · (2023) 4 JT 154
Constitution Of India, 1950 — Article 19, 21, 22, 22(4), 22(5)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Preventive Detention Act, 1950 — Section 3
Supreme Court10 Apr 2023Allowed
Central Bureau Of Investigation Vs Aryan Singh Etc.
Supreme Court Of India · (2023) 4 JT 192
Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 186, 225, 323, 342, 365, 452, 506
Supreme Court10 Apr 2023Dismissed
Qamar Ghani Usmani Vs State Of Gujarat
Supreme Court Of India · (2023) 04 SC CK 0011
Code of Criminal Procedure, 1973 — Section 167, 167(1), 167(2), 465
Supreme Court10 Apr 2023Partly Allowed
M/S Reckitt Benckiser (India) Ltd Vs Commissioner Commercial Taxes & Ors
Supreme Court Of India · (2023) 04 SC CK 0010
Drugs and Cosmetics Rules, 1945 — Rule 123Kerala Value Added Tax Act, 2003 — Section 6(1)(d)
Supreme Court10 Apr 2023Dismissed
R. Hemalatha Vs Kashthuri
Supreme Court Of India · (2023) 4 JT 171
Registration Act, 1908 — Section 1(b), 1(c), 17, 17(1), 17(1)(g), 17(2), 17(2)(v), 49, 49(a), 49(c)Transfer of Property Act, 1882 — Section 53, 53A, 54, 55(6)(v)
Supreme Court10 Apr 2023Allowed
NTPC Ltd. Vs M/S SPML Infra Ltd.
Supreme Court Of India · (2023) 04 SC CK 0008
Constitution Of India, 1950 — Article 226Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6), 11(6A), 34(2)(a)(i), 34(3)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 34
Supreme Court10 Apr 2023Disposed Of
Rajalakshmi Vs Special Tahsildar (LA) Koyilandy & Another
Supreme Court Of India · (2023) 04 SC CK 0007
Land Acquisition Act, 1894 — Section 4, 18
Supreme Court10 Apr 2023Dismissed
Ka Rauf Sherif Vs Directorate Of Enforcement & Ors
Supreme Court Of India · (2023) 04 SC CK 0006
Indian Penal Code, 1860 — Section 124A, 143, 147, 149, 153A, 153B, 295ACode of Criminal Procedure, 1973 — Section 167, 167(2), 177, 184, 406Prevention of Money-Laundering Act, 2002 — Section 3, 4, 43, 44, 45, 65
Supreme Court10 Apr 2023Allowed
Central Bureau Of Investigation Vs Vikas Mishra @ Vikash Mishra
Supreme Court Of India · (2023) 04 SC CK 0005
Indian Penal Code, 1860 — Section 120B, 409Code of Criminal Procedure, 1973 — Section 167(2), 437(5)
Supreme Court06 Apr 2023Allowed
Haryana Power Purchase Centre Vs Sasan Power Ltd & Ors
Supreme Court Of India · (2023) 04 SC CK 0144
Code Of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 33Electricity Act, 2003 — Section 61, 61(b), 62, 63, 64, 79, 79(b), 79(1), 79(1)(b), 79(1)(f), 79(1)(g), 79(1)(j), 92, 111, 121, 125, 178 Customs Act, 1962 — Section 25Indian Contract Act, 1872 — Section 18, 19
Supreme Court06 Apr 2023Allowed
Commissioner Of Income Tax-7 Vs M/S. Paville Projects Pvt. Ltd.
Supreme Court Of India · (2023) 4 JT 1
Income Tax Act, 1961 — Section 50A, 55(1)(b), 143(3), 263, 263(1)
Supreme Court06 Apr 2023Allowed
Income Tax Officer Vs Vikram Sujitkumar Bhatia
Supreme Court Of India · (2023) 4 JT 212
Income Tax Act, 1961 — Section 132, 132A, 139, 147, 148, 149, 151, 153, 153A(1), 153C, 158BC, 158BD