COURT ARCHIVE

Supreme Court Of India judgments, 2023

921 judgments · page 36 of 47

Supreme Court17 Mar 2023Allowed

State Of Orissa & Anr. Vs Orissa Khadi And Village Industries Board Karmachari Sangh & Anr.

Supreme Court Of India · (2023) 4 JT 391

Constitution Of India, 1950 — Article 12, 14, 16, 43, 142, 148(5), 226, 300A, 309Orissa Khadi and Village Industries Board Act, 1955 — Section 3, 17, 35, 36, 36(1), 36(2)Orissa Khadi and Village Industries Board Regulations, 1960 — Regulation 40, 52, 53, 54, 55, 56, 57

Supreme Court17 Mar 2023Dismissed

Maharashtra Rajya Padvidhar Prathamik Shikshak Va Kendra Pramukh Sabha Vs Pune Municipal Corporation And Ors.

Supreme Court Of India · (2023) 03 SC CK 0063

Constitution Of India, 1950 — Article 162, 243Q(1), 243Q(2)Maharashtra Municipal Corporation Act, 1949 — Section 3, 3(1), 3(3), 3(3)(b), 493

Supreme Court17 Mar 2023Dismissed

Srei Multiple Asset Investment Trust Vision India Fund Vs Deccan Chronicle Marketeers & Others

Supreme Court Of India · (2023) 3 JT 376

Insolvency and Bankruptcy Code, 2016 — Section 12A, 12(3), 14, 30(2), 30(3), 30(4), 31(1), 31(4), 60(5), 238Trademarks Act, 1999 — Section 134Companies Act, 2013 — Section 66

Supreme Court17 Mar 2023Disposed Of

X Vs State Of Maharashtra And Another

Supreme Court Of India · (2023) 03 SC CK 0061

Code of Criminal Procedure, 1973 — Section 41A, 437(3), 437(5), 438, 438(2), 439, 439(2)Indian Penal Code, 1860 — Section 354, 354B, 375, 376, 506, 506(2)

Supreme Court17 Mar 2023Allowed

State Of Gujarat & Ors. Vs Jayantibhai Ishwarbhai Patel

Supreme Court Of India · (2023) 03 SC CK 0060

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 31, 31(1), 34

Supreme Court17 Mar 2023Disposed Of

Bhasin Infotech And Infrastructure Private Ltd Vs State Of Uttar Pradesh And Anr

Supreme Court Of India · (2023) 03 SC CK 0059

Supreme Court17 Mar 2023Allowed

Indian Railway Construction Company Limited Vs M/S National Buildings Construction Corporation Limited

Supreme Court Of India · (2023) 03 SC CK 0058

Constitution Of India, 1950 — Article 136Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 34, 37

Supreme Court17 Mar 2023Disposed Of

Afjal Ali Sha @ Abjal Shaukat Sha Vs State Of West Bengal & Ors.

Supreme Court Of India · (2023) 3 JT 398

Constitution Of India, 1950 — Article 21, 139A, 226Code of Criminal Procedure, 1973 — Section 321, 406, 406(2), 407Indian Penal Code, 1860 — Section 120B, 302

Supreme Court17 Mar 2023Dismissed

Vishalakshi Amma Vs State Of Kerala & Ors.

Supreme Court Of India · (2023) 3 JT 346

Declaration of Wild Life Stock Rules, 2003 — Rule 3, 3(2), 4(1), 4(2), 11, 14Wild Life (Protection) Act, 1972 — Section 40, 40(1), 40(2), 40(4), 40A, 63

Supreme Court17 Mar 2023Disposed Of

Prakash Kumar Jena & Ors. Vs State Of Odisha & Ors.

Supreme Court Of India · (2023) 3 JT 464

Supreme Court17 Mar 2023Allowed

R Sundaram Vs Tamil Nadu State Level Scrutiny Committee & Ors.

Supreme Court Of India · (2023) 3 JT 241

Constitution Of India, 1950 — Article 19(1)(f), 31(1), 300AWest Bengal Services (Death-cumRetirement Benefit) Rules, 1971 — Rule 10(1)

Supreme Court17 Mar 2023Disposed Of

Icon Education Society Vs State Of Madhya Pradesh & Others

Supreme Court Of India · (2023) 03 SC CK 0053

Constitution Of India, 1950 — Article 19(1)(g), 19(6), 30(1)National Commission for Minority Educational Institutions Act, 2004 — Section 2(g)Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2007 — Section 4, 4(1), 4(8), 9, 9(1), 9(2), 10

Supreme Court16 Mar 2023Allowed

Meenu Prakash Bhantu Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · (2023) 3 JT 143

Code Of Criminal Procedure, 1973 — Section 319, 482

Supreme Court16 Mar 2023

M/S. Creative Garments Ltd. Vs Kashiram Verma

Supreme Court Of India · (2023) 3 JT 138

Payment of Wages (Procedure) Rules, 1937 — Rule 20Workman Compensation Rules ,1924 — Rule 6(1)Payment of Gratuity (Central) Rules, 1972 — Rule 7(1)

Supreme Court16 Mar 2023Allowed

Pradeep Kumar Vs State Of Chhattisgarh

Supreme Court Of India · (2023) 03 SC CK 0050

Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 27

Supreme Court16 Mar 2023Dismissed

Ravasaheb @ Ravasahebgouda Etc. Vs State Of Karnataka

Supreme Court Of India · (2023) 03 SC CK 0049

Constitution Of India, 1950 — Article 136Evidence Act, 1872 — Section 106Indian Penal Code, 1860 — Section 149

Supreme Court15 Mar 2023Dismissed

Ajay Kumar Radheyshyam Goenka Vs Tourism Finance Corporation Of India Ltd.

Supreme Court Of India · (2023) 03 SC CK 0112

Constitution Of India, 1950 — Article 14, 136Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 6Negotiable Instruments Act, 1881 — Section 138, 139, 141, 141(1), 141(2), 142, 147

Supreme Court15 Mar 2023Allowed

Commercial Tax Officer & Ors. Vs Neeraja Pipes Pvt. Ltd.

Supreme Court Of India · (2023) 03 SC CK 0047

Telangana Value Added Tax Act, 2005 — Rule 64, 64(1)(b)Telangana State Value Added Tax Act, 2005 — Section 25, 26, 27, 42Smugglers and Foreign Exchange Manipulators Act, 1976 — Section 22

Supreme Court15 Mar 2023Dismissed

Ashok Ram Parhad & Ors. Vs State Of Maharashtra & Ors.

Supreme Court Of India · (2023) 03 SC CK 0046

Constitution Of India, 1950 — Article 162, 309Assistant Conservator of Forests in the Maharashtra Forest Service, Group A (Junior Scale) (Recruitment) Rules, 1998 — Rule 2(a), 3, 3(b), 5, 6, 7Maharashtra Civil Services (General Conditions of Services) Rules, 1981 — Rule 9(14), 10

Supreme Court15 Mar 2023Allowed

S. Athilakshmi Vs State Rep. By The Drugs Inspector

Supreme Court Of India · (2023) 03 SC CK 0045

Drugs and Cosmetics Rules, 1945 — Rule 123Drugs and Cosmetics Act, 1940 — Section 18, 18A, 18(c), 27, 27(b)(ii), 33, 38Code Of Criminal Procedure, 1973 — Section 197, 482