CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2023

921 judgments · page 41 of 47

Supreme Court20 Feb 2023Allowed

Aparna Ajinkya Firodia Vs Ajinkya Arun Firodia

Supreme Court Of India · (2023) 02 SC CK 0077

Constitution Of India, 1950 — Article 19, 21, 24(3), 37Hindu Marriage Act, 1955 — Section 13, 13(1)(i), 13(1)(ia)Evidence Act, 1872 — Section 4, 41, 79, 80, 81, 81A, 82, 83, 84, 85, 85A, 85B, 85C, 86, 87, 88, 88A, 89, 90, 111A, 112, 113, 113A, 113B, 114, 114(h), 114A, 148(4)
Read judgment
Supreme Court20 Feb 2023Allowed

Ramesh Chandra Sharma & Ors. Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2023) 2 JT 489

Constitution Of India, 1950 — Article 14, 19(1), 19(2), 19(6), 21, 245, 246, 298U.P. Land Acquisition (determination of compensation and declaration of award by agreement) Rules, 1997 — Rule 4(2)U.P. Industrial Area Development Act, 1976 — Section 3
Read judgment
Supreme Court17 Feb 2023Allowed

Shelly Oberoi & Anr Vs Office Of Lieutenant Governor Of Delhi & Ors

Supreme Court Of India · (2023) 02 SC CK 0039

Constitution Of India, 1950 — Article 32, 243R, 243R(1), 243R(2), 243R(2)(a)(i), 243R(2)(a)(ii), 243R(2)(a)(iii), 243R(2)(a)(iv), 243R(2)(b), 243S(5)Delhi Municipal Corporation Act, 1957 — Section 3, 3(3), 3(3)(b), 3(3)(b)(i), 14, 35, 35(1), 72(1), 73, 74, 76(1), 77, 77(a), 78, 82
Read judgment
Supreme Court17 Feb 2023Allowed

Govt. Of Nct Of Delhi & Ors. Vs Dhannu & Anr.

Supreme Court Of India · (2023) 02 SC CK 0036

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
Read judgment
Supreme Court17 Feb 2023Allowed

Delhi Development Authority Vs Jagan Singh & Ors.

Supreme Court Of India · (2023) 3 JT 267

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
Read judgment