Supreme Court24 Feb 2023Allowed
State Of Haryana & Ors. Vs Niranjan Singh & Ors. Etc.
Supreme Court Of India · (2023) 02 SC CK 0063
Constitution Of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4, 5A, 6
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 40 of 47
Supreme Court24 Feb 2023Allowed
State Of Himachal Pradesh & Ors Vs Chandervir Singh Negi
Supreme Court Of India · (2023) 02 SC CK 0062
Limitation Act, 1963 — Article 58, 72Code Of Civil Procedure, 1908 — Section 100
Supreme Court24 Feb 2023Allowed
State Of Madhya Pradesh Vs Jad Bai
Supreme Court Of India · (2023) 02 SC CK 0061
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313
Supreme Court24 Feb 2023Allowed
Delhi Development Authority Vs Rajender Singh & Ors
Supreme Court Of India · (2023) 3 JT 592
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
Supreme Court24 Feb 2023Allowed
State Of Himachal Pradesh & Ors. Vs Rajiv And Anr.
Supreme Court Of India · (2023) 02 SC CK 0059
Constitution Of India, 1950 — Article 136, 142Land Acquisition Act, 1894 — Section 4
Supreme Court24 Feb 2023Allowed
Land Acquisition Collector Vs Jai Prakash Tyagi & Ors.
Supreme Court Of India · (2023) 3 JT 595
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
Supreme Court24 Feb 2023Dismissed
Roopwanti Vs State Of Haryana And Ors.
Supreme Court Of India · (2023) 02 SC CK 0057
Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 324, 506
Supreme Court24 Feb 2023Allowed
Delhi Development Authority Vs Amit Jain & Ors.
Supreme Court Of India · (2023) 3 JT 589
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
Supreme Court24 Feb 2023Allowed
R.K. Jibanlata Devi Vs High Court Of Manipur Through Its Registrar General And Others
Supreme Court Of India · (2023) 02 SC CK 0055
Constitution Of India, 1950 — Article 32
Supreme Court24 Feb 2023Allowed
National Capital Territory Of Delhi & Anr. Vs Subhash Chander Khatri & Ors.
Supreme Court Of India · (2023) 02 SC CK 0054
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 16, 31, 31(1), 34
Supreme Court23 Feb 2023
Thiru K. Palaniswamy Vs M. Shanmugam & Ors.
Supreme Court Of India · (2023) 02 SC CK 0075
Constitution Of India, 1950 — Article 136Limitation Act, 1963 — Article 158Code of Civil Procedure, 1908 — Section 9
Supreme Court23 Feb 2023Dismissed
C. Yamini & Others Vs High Court For The State Of Andhra Pradesh At Amravathi & Anr.
Supreme Court Of India · (2023) 02 SC CK 0052
Consumer Protection Act, 1986 — Section 32, 217(2)(a)Andhra Pradesh State Judicial Service Rules, 2007 — Rule 13
Supreme Court23 Feb 2023Allowed
Office Of The Odisha Lokayukta Vs Dr. Pradeep Kumar Panigrahi And Others
Supreme Court Of India · (2023) 2 JT 471
Consumer Protection Act, 1986 — Section 136, 226, 227Odisha Lokayukta Act, 2014 — Section 2(d), 2(l), 2(n), 20(1), 20(2), 20(3), 20(3)(a), 20(8) 25, 27, 28Code Of Criminal Procedure, 1973 — Section 173, 378
Supreme Court22 Feb 2023Dismissed
Jagdish Etc. Vs State Of Rajasthan
Supreme Court Of India · (2023) 02 SC CK 0053
Indian Penal Code, 1860 — Section 34, 302, 365, 392, 397
Supreme Court22 Feb 2023Allowed
Union Of India Vs Indian Navy Civilian Design Officers Association And Anr.
Supreme Court Of India · (2023) 2 JT 381
Constitution Of India, 1950 — Article 14
Supreme Court22 Feb 2023Dismissed
Vahitha Vs State Of Tamil Nadu
Supreme Court Of India · (2023) 2 JT 390
Constitution Of India, 1950 — Article 134, 136Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 313
Supreme Court21 Feb 2023Partly Allowed
Juhru & Ors. Vs Karim & Anr.
Supreme Court Of India · (2023) 2 JT 424
Indian Penal Code, 1860 — Section 34, 304B, 323, 406, 498ACode Of Criminal Procedure, 1973 — Section 319, 482
Supreme Court21 Feb 2023Allowed
Yogesh Upadhyay And Anr. Vs Atlanta Limited
Supreme Court Of India · (2023) 2 JT 431
Code Of Criminal Procedure, 1973 — Section 406Negotiable Instruments Act, 1881 — Section 138, 142, 142A, 142(2), 142(2)(a)
Supreme Court21 Feb 2023Allowed
Sanwarlal Agrawal & Ors. Vs Ashok Kumar Kothari & Ors.
Supreme Court Of India · (2023) 02 SC CK 0043
Code Of Civil Procedure, 1908 — Section 2(2), Order 12 Rule 6
Supreme Court21 Feb 2023Allowed
State Of Gujarat & Ors. Vs H. B. Kapadia Education Trust & Anr
Supreme Court Of India · (2023) 2 JT 418
Constitution Of India, 1950 — Article 30, 30(1), 30(2)Gujarat Secondary Education Act, 1972 — Section 53