Supreme Court20 Jan 2023Allowed
Arunachal Pradesh Public Service Commission & Another Vs Hage Mamung & Others
Supreme Court Of India · (2023) 1 JT 463 : (2023) 2 Scale 50
COURT ARCHIVE
Supreme Court Of India judgments, 2023
921 judgments · page 44 of 47
Supreme Court20 Jan 2023
Secretary, Land & Building Department Govt. Of Nct Of Delhi & Ors. Vs Om Prakash (Dead) Through Lrs. And Ors.
Supreme Court Of India · (2023) 2 Scale 169
Supreme Court20 Jan 2023Allowed
Esi Corporation Vs M/S. Radhika Theatre
Supreme Court Of India · (2023) 2 Scale 145
Employees' State Insurance Act, 1948 — Section 1(6)
Supreme Court20 Jan 2023Disposed Of
Manubhai Sendhabhai Bharwad And Another Vs Oil And Natural Gas Corporation Ltd. & Others
Supreme Court Of India · (2023) 1 JT 453 : (2023) 2 Scale 151
Constitution Of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 34, 35
Supreme Court20 Jan 2023Allowed
Government Of Nct Of Delhi And Anr. Vs Manjeet Singh Anand And Anr.
Supreme Court Of India · (2023) 2 Scale 41
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 Court20 Jan 2023Dismissed
Mahanadi Coalfields Ltd. Vs State Of Odisha & Ors.
Supreme Court Of India · (2023) 2 Scale 45
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 2(d), 4, 8, 9, 10, 10(1), 11, 11(1), 11(2), 13, 18(a)
Supreme Court20 Jan 2023Allowed
Government Of Nct Of Delhi Vs Ratiram & Ors.
Supreme Court Of India · (2023) 01 SC CK 0045
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, 6, 9, 10, 16, 31, 31(1), 34
Supreme Court20 Jan 2023Allowed
Government Of Nct Of Delhi And Anr. Vs Khajan Singh And Anr.
Supreme Court Of India · (2023) 2 Scale 247
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 Court20 Jan 2023Allowed
Delhi Development Authority Vs Nem Chand Sharma And Ors
Supreme Court Of India · (2023) 2 Scale 138
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, 30, 31, 31(1), 34
Supreme Court20 Jan 2023Allowed
Delhi Development Authority Vs Dewan Chand Pruthi And Ors.
Supreme Court Of India · (2023) 01 SC CK 0042
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 Court20 Jan 2023Allowed
Govt. Of Nct Of Delhi And Anr. Vs Rati Ram And Anr.
Supreme Court Of India · (2023) 1 JT 459 : (2023) 2 Scale 141
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, 6, 16, 31, 31(1), 34
Supreme Court20 Jan 2023Dismissed
Saurav Das Vs Union Of India & Ors.
Supreme Court Of India · (2023) 1 JT 423 : (2023) 2 Scale 55
Constitution Of India, 1950 — Article 32Code of Criminal Procedure, 1973 — Section 154, 161, 161(3), 170, 173, 173(1), 173(4), 173(5), 207Evidence Act, 1872 — Section 74, 76
Supreme Court19 Jan 2023Partly Allowed
Jasbir Singh Vs State Of Punjab
Supreme Court Of India · (2023) 2 Scale 108
Indian Penal Code, 1860 — Section 149, 300, 302, 304I, 307
Supreme Court19 Jan 2023Dismissed
M/S Alpine Housing Development Corporation Pvt. Ltd. Vs Ashok S. Dhariwal And Others
Supreme Court Of India · (2023) 1 JT 467 : (2023) 2 Scale 26
Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 8 Rule 5(2)Arbitration And Conciliation Act, 1996 — Section 34, 34(2)(a), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), 48, 48(1)Indian Contract Act, 1872 — Section 56
Supreme Court19 Jan 2023Dismissed
John Anthonisamy @ John Vs State, Rep. By The Inspector Of Police
Supreme Court Of India · (2023) 1 JT 498 : (2023) 2 Scale 6
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 201, 302, 396, 406Code of Criminal Procedure, 1973 — Section 313
Supreme Court19 Jan 2023Allowed
Union Of India And Ors. Vs Const. Sunil Kumar
Supreme Court Of India · (2023) 1 JT 396 : (2023) 2 Scale 13
Constitution Of India, 1950 — Article 32, 226, 227Central Reserve Police Force (CRPF) Rules, 1955 — Rule 27Central Reserve Police Force Act, 1949 — Section 9, 10, 10(n), 11
Supreme Court19 Jan 2023Allowed
Gajanand Sharma Vs Adarsh Siksha Parisad Samiti & Ors
Supreme Court Of India · (2023) 1 JT 402 : (2023) 2 Scale 18
Rajasthan Non-Governmental Educational Institutions Act, 1989 — Section 8, 18Delhi School Education Act, 1973 — Section 8, 8(2)
Supreme Court18 Jan 2023Allowed/Allowed/Dismissed/Dismissed
Rajaram S/O Sriramulu Naidu (Since Deceased) Through L.Rs. Vs Maruthachalam (Since Deceased) Through L.Rs.
Supreme Court Of India · (2023) 1 JT 311 : (2023) 2 Scale 100
Negotiable Instruments Act, 1881 — Section 118(a), 138, 139Code of Criminal Procedure, 1973 — Section 482
Supreme Court17 Jan 2023Allowed
Jabir & Ors. Vs State Of Uttarakhand
Supreme Court Of India · (2023) 01 SC CK 0039
Indian Penal Code, 1860 — Section 201, 302, 307, 364, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3)
Supreme Court17 Jan 2023Disposed Of
Hewlett Packard India Sales Pvt. Ltd. (Now HP India Sales Pvt. Ltd.) Vs Commissioner Of Customs (Import), Nhava Sheva
Supreme Court Of India · (2023) 01 SC CK 0038
Central Excise Act, 1944 — Section 4, 4A