Supreme Court23 Mar 2023Disposed Of
Bhupinder Singh Vs Unitech Limited
Supreme Court Of India · (2023) 3 JT 291
Constitution Of India, 1950 — Article 142(1), 226Code Of Civil Procedure, 1908 — Section 144
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 35 of 47
Supreme Court23 Mar 2023Disposed Of
Supreme Court Bar Association Vs Ministry Of Urban Development & Ors
Supreme Court Of India · (2023) 03 SC CK 0080
Constitution Of India, 1950 — Article 32Delhi Development Act, 1957 — Section 11A(2)
Supreme Court22 Mar 2023Dismissed
M/S. Platinum Theatre And Others Vs Competent Authority Smugglers & Foreign Exchange Manipulators (Forfeiture Of Property) Act, 1976 And Another
Supreme Court Of India · (2023) 4 JT 195
Constitution Of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators(Forfeiture of Property) Act, 1976 — Section 2, 2(1), 2(2), 2(2)(b), 6, 7, 8, 9, 19(1)
Supreme Court22 Mar 2023Allowed
Shramjeevi Cooperative Housing Society Ltd. Vs Dinesh Joshi & Ors.
Supreme Court Of India · (2023) 3 JT 533
National Green Tribunal Act, 2010 — Section 19, 22Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50B(4)
Supreme Court22 Mar 2023Allowed
Delhi Development Authority Vs Batti & Ors.
Supreme Court Of India · (2023) 3 JT 280
Land Acquisition Act, 1894 — Section 4, 6, 16, 31, 31(1), 34Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)
Supreme Court22 Mar 2023Allowed
M/S Bilag Industries P. Ltd. & Anr. Vs Commr. Of Cen. Exc. Daman & Anr.
Supreme Court Of India · (2023) 03 SC CK 0076
Central Excise Act, 1944 — Section 4, 4(4)(c)
Supreme Court21 Mar 2023Disposed Of
Union Of India & Ors Vs Parashotam Dass
Supreme Court Of India · (2023) 03 SC CK 3543
Constitution of India, 1950 — Article 32, 136(2), 226, 227, 227(4), 323A, 323B, 368 Armed Forces Tribunal Act, 2007 — Section 3(o), 14, 14(1), 15, 19, 30, 31, 32 Army Act, 1950 — Section 18 Navy Act, 1957 — Section 15(1) Air Force Act, 1950 — Section 18
Supreme Court21 Mar 2023Dismissed
Orissa Administrative Tribunal Bar Association Vs Union Of India & Others
Supreme Court Of India · (2023) 4 JT 93
Constitution Of India, 1950 — Article 14, 16, 32, 77, 77(1), 77(2), 136, 166, 166(1), 226, 227, 228, 256, 323A, 323A(1), 323A(2), 323A(2)(d), 323B, 323B(2), 323B(3)(d)Administrative Tribunals Act, 1985 — Section 3(q), 4, 4(2), 5, 8, 10B, 14, 15, 15(4), 28, 29General Clauses Act, 1897 — Section 21
Supreme Court21 Mar 2023Disposed Of
Sundar @ Sundarrajan Vs State By Inspector Of Police
Supreme Court Of India · (2023) 3 JT 301
Constitution Of India, 1950 — Article 134, 137, 145Supreme Court Rules, 2013 — Order 47 Rule 1Code Of Civil Procedure, 1908 — Order 47 Rule 1
Supreme Court21 Mar 2023Partly Allowed
Panneer Selvam Vs State Of Tamil Nadu
Supreme Court Of India · (2023) 3 JT 515
Indian Penal Code, 1860 — Section 302, 304(ii), 506(i)
Supreme Court21 Mar 2023Allowed
Seemant Kumar Singh Vs Mahesh Ps & Ors.
Supreme Court Of India · (2023) 03 SC CK 0073
Prevention Of Corruption Act, 1988 — Section 7(a)Code of Criminal Procedure, 1973 — Section 439
Supreme Court21 Mar 2023Allowed
K.H. Balakrishna Vs State Of Karnataka
Supreme Court Of India · (2023) 3 JT 288
Indian Penal Code, 1860 — Section 342, 366, 506
Supreme Court21 Mar 2023
Yuvraj @ Munna Pralhad Jagdale & Ors Vs Janardan Subajirao Wide
Supreme Court Of India · (2023) 03 SC CK 0071
Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947 — Section 13(1)(b), 13(1)(e), 15, 15(1)Code of Criminal Procedure, 1973 — Section 145Transfer of Property Act, 1882 — Section 105
Supreme Court21 Mar 2023Allowed
Commissioner Of Central Excise & Service Tax, Kanpur Vs M/S A. R. Polymers Pvt. Ltd. Etc.
Supreme Court Of India · (2023) 3 JT 284
Legal Metrology (Packaged Commodities) Rules, 2011 — Rule 3(b)Central Excise Act, 1944 — Section 4A
Supreme Court20 Mar 2023
GPSK Capital Private Limited (Formerly Known As Mantri Finance Limited) Vs Securities And Exchange Board Of India
Supreme Court Of India · (2023) 3 JT 337
Securities and Exchange Board of India Act, 1992 — Section 12(1), 15ZSecurities and Exchange Board of India(Stock Brokers and Sub�Brokers) Regulations, 1992 — Section 10
Supreme Court20 Mar 2023Allowed
Mahdoom Bava Vs Central Bureau Of Investigation
Supreme Court Of India · (2023) 3 JT 343
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Negotiable Instruments Act, 1881 — Section 1389
Supreme Court17 Mar 2023Disposed Of
Govt. Of Nct Of Delhi Through The Secretary, Land And Building Department & Another Vs M/S. K.L. Rathi Steels Limited And Others
Supreme Court Of India · (2023) 03 SC CK 0097
Constitution Of India, 1950 — Article 137, 143(1), 145Code Of Civil Procedure, 1908 — Section 11, 47, Order 47 Rule 1, Order 47 Rule 2Supreme Court Rules, 2013 — Order 47, Supreme Court Rules, 2013
Supreme Court17 Mar 2023
Modi Rubber Limited Vs Continental Carbon India Ltd
Supreme Court Of India · (2023) 03 SC CK 0069
Constitution Of India, 1950 — Article 39, 39(a), 39(b), 300ASick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(0), 4, 15, 15(1), 15(2), 16, 16(2), 16(6), 17, 17(2), 17(3), 17(4), 18, 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(1)(e), 18(1)(f), 18(2), 18(2)(a), 18(2)(b), 18(2)(c), 18(2)(d), 18(2)(e), 18(2)(f), 18(2)(g), 18(2)(h), 18(2)(i), 18(2)(j), 18(2)(k), 18(2)(l), 18(2)(m), 18(3)(a), 18(3)(b), 18(4), 18(5), 18(7), 18(8), 18(9), 19, 19(1), 19(2), 20, 21, 22, 22(1), 22(3), 22(4), 22(5), 22A, 32Insolvency and Bankruptcy Code, 2016 — Section 53
Supreme Court17 Mar 2023Dismissed
Cardinal Mar George Alencherry Vs State Of Kerala & Anr.
Supreme Court Of India · (2023) 03 SC CK 0066
Constitution Of India, 1950 — Article 136, 226, 296Code of Criminal Procedure, 1973 — Section 156, 156(3), 173, 190, 199, 200, 202, 202(1), 203, 204, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 418, 420, 423, 465, 467, 468
Supreme Court17 Mar 2023Allowed
Neeraj Dutta Vs State (Govt. Of N.C.T. Of Delhi)
Supreme Court Of India · (2023) 4 JT 47
Prevention of Corruption Act, 1988 — Section 7, 12, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code of Criminal Procedure, 1973 — Section 313