Supreme Court09 Nov 2023Dismissed
M/s IFCI Limited Vs Sutanu Sinha & Ors
Supreme Court Of India · (2023) 11 SC CK 2599
Insolvency and Bankruptcy Code, 2016 — Section 3(11), 62
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 4 of 47
Supreme Court09 Nov 2023Dismissed
Lajja Ram & Ors Vs Rati Chand & Ors.Etc
Supreme Court Of India · (2023) 11 SC CK 2598
Constitution of India, 1950 — Article 31A Punjab Mujara Act, 1887 — Section 5, 8 Punjab Village Common Lands (Regulation) Act, 1961 — Section 4
Supreme Court09 Nov 2023Disposed Of
Ankita Thakur & Ors. Vs H.P. Staff Selection Commission & Ors.
Supreme Court Of India · (2023) 11 SC CK 0018
Constitution Of India, 1950 — Article 14, 16, 309, 320(3)Himachal Pradesh, Department of Personnel, Junior Office Assistant (Information Technology), Class-III, (Non-Gazetted), Ministerial Services, Common Recruitment and Promotion Rules, 2014 — Rule 7, 15, 18Himachal Pradesh Takniki Shiksha Board Act, 1986 — Section 2, 12, 13, 15, 31
Supreme Court09 Nov 2023Dismissed
Maharashtra State Electricity Distribution Company Limited Vs Ratnagiri Gas And Power Private Limited & Ors
Supreme Court Of India · (2023) 11 SC CK 0017
Electricity Act, 2003 — Section 79
Supreme Court09 Nov 2023Dismissed
Union Of India & Ors. Vs D.G.O.F. Employees Association And Anr.
Supreme Court Of India · (2023) 11 SC CK 0015
Constitution Of India, 1950 — Article 14Central Civil Services (Revised Pay) Rules, 2008 — Rule 3(1), 3(2), 3(7)
Supreme Court09 Nov 2023Partly Allowed/Dismissed
Madan Vs State Of Uttar Pradesh
Supreme Court Of India · (2023) 11 SC CK 0014
Indian Penal Code, 1860 — Section 57, 147, 148, 149, 201, 302, 307, 323, 449 452Code of Criminal Procedure, 1973 — Section 37, 43, 82, 83, 129, 161, 174, 235(2), 313, 354(3), 401Arms Act, 1959 — Section 25
Supreme Court09 Nov 2023Dismissed
Thanesar Singh Sodhi (D) Thr. Lrs. Vs Union Of India And Ors.
Supreme Court Of India · (2023) 11 SC CK 0013
Constitution Of India, 1950 — Article 32Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 2(2)(b), 6, 7, 7(1)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 9, 12A
Supreme Court09 Nov 2023Disposed Of
Ashwini Kumar Upadhyay Vs Union Of India & Anr.
Supreme Court Of India · (2023) 11 SC CK 0012
Constitution Of India, 1950 — Article 21, 32, 227Representation Of The People Act, 1951 — Section 8, 8(1), 8(2), 8(3)Code of Criminal Procedure, 1973 — Section 321
Supreme Court09 Nov 2023
Sajeev Vs State Of Kerala
Supreme Court Of India · (2023) 11 SC CK 0011
Supreme Court Rules, 2013 — Order 20Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 326Abkari Act, 1 of 1077 — Section 55, 55(a), 55(h), 55(i), 57A, 57A(1), 57(A)(1)(ii), 57(1)(a), 57A(5)
Supreme Court09 Nov 2023Dismissed
M/S. Rajasthan Art Emporium Vs Kuwait Airways & Anr.
Supreme Court Of India · (2023) 11 SC CK 0010
Carriage by Air Act, 1972 — Section 13(3), 19, 22Indian Contract Act, 1872 — Section 186, 187, 188, 237Consumer Protection Act, 1986 — Section 21(a)(i)
Supreme Court08 Nov 2023Partly Allowed
Sanjay Babu Lal Vs State Of Haryana
Supreme Court Of India · (2023) 11 SC CK 0016
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 304B, 498A
Supreme Court07 Nov 2023Dismissed
Thankamma Baby Vs Regional Provident Fund Commissioner, Kochi, Kerala
Supreme Court Of India · (2023) 11 SC CK 0006
Employees� Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(3)(a), 1(3)(b), 7A, 16
Supreme Court07 Nov 2023Allowed
Hariprasad @ Kishan Sahu Vs State Of Chhattisgarh
Supreme Court Of India · (2023) 11 SC CK 0005
Constitution Of India, 1950 — Article 136Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)Indian Penal Code, 1860 — Section 302
Supreme Court06 Nov 2023Allowed
Union Of India And Others Vs Dilip Paul
Supreme Court Of India · (2023) 11 SC CK 0004
Constitution Of India, 1950 — Article 14, 15, 19, 19(1)(g), 21, 32, 51(c), 73, 141, 148(4), 226, 253, 309Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14, 14(2), 14(3), 14(5)(c), 14(9), 15, 15(1), 15(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3C
Supreme Court06 Nov 2023Allowed
Manjunath & Ors Vs State Of Karnataka
Supreme Court Of India · (2023) 11 SC CK 0003
Indian Penal Code, 1860 — Section 120B, 143, 144, 146, 147, 148, 149, 302, 304II, 324, 326, 447, 504, 506Evidence Act, 1872 — Section 27, 32, 32(1)
Supreme Court06 Nov 2023Allowed
Lombardi Engineering Limited Vs Uttarakhand Jal Vidyut Nigam Limited
Supreme Court Of India · (2023) 11 SC CK 0002
Constitution Of India, 1950 — Article 12, 14, 15, 16, 19, 21, 22, 25, 29, 226Arbitration and Conciliation Act, 1996 — Section 2(f), 8, 11, 11(6), 11(6A), 11(8), 11(12)(a), 12, 12(1), 12(3), 12(5), 14, 31A, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)
Supreme Court06 Nov 2023Allowed
M/S Modi Naturals Ltd Vs Commissioner Of Commercial Tax UP
Supreme Court Of India · (2023) 11 SC CK 0001
Uttar Pradesh Value Added Tax Rules, 2006 — Rule 23(6)Karnataka Value Added Tax Rules, 2005 — Rule 131, 131(3)Uttar Pradesh Value Added Tax Act, 2008 — Section 2(ai), 2(m), 13, 13(1)(a), 13(3)(b), 13(1)(f), 17, 28(2)(i)
Supreme Court03 Nov 2023Disposed Of
Parshuram Vs State Of M.P.
Supreme Court Of India · (2023) 11 SC CK 0009
Indian Penal Code, 1860 — Section 141, 142, 147, 148, 149, 302, 304II, 307, 323, 324, 326, 452
Supreme Court01 Nov 2023Dismissed
Mohideen Abdul Khadar (Dead)Through Lrs Vs Rahmath Beevi (D) Thr. Her Lrs. And Ors.
Supreme Court Of India · (2023) 11 SC CK 0008
Transfer of Property Act, 1882 — Section 106Code of Civil Procedure, 1908 — Section 100
Supreme Court01 Nov 2023Dismissed
Anil Kumar Vs State Of Kerala
Supreme Court Of India · (2023) 11 SC CK 0007
Indian Penal Code, 1860 — Section 302, 304II, 307, 498A