CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2023

921 judgments · page 46 of 47

Supreme Court12 Jan 2023Partly Allowed

Mohinder Pal And Others Vs State Of J & K

Supreme Court Of India · (2023) 01 SC CK 0073

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 342, 382Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 300, 302, 304I
Read judgment
Supreme Court12 Jan 2023Allowed

Boby Vs State Of Kerala

Supreme Court Of India · (2023) 01 SC CK 0072

Indian Penal Code, 1860 — Section 34, 201, 302, 364, 365, 380, 395Code of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 25, 26, 27
Read judgment
Supreme Court05 Jan 2023Allowed

Kotak Mahindra Bank Limited Vs Girnar Corrugators Pvt. Ltd. & Ors.

Supreme Court Of India · (2023) 1 JT 414 : (2023) 1 Scale 456

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 24, 26EMicro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 20, 21, 21(3), 22, 23, 24, 30Madhya Pradesh Land Revenue Code, 1959 — Section 137
Read judgment
Supreme Court05 Jan 2023Allowed

K. Sreedhar Vs M/S Raus Constructions Pvt. Ltd. & Ors.

Supreme Court Of India · (2023) 1 JT 11 : (2023) 1 Scale 469

Constitution Of India, 1950 — Article 226, 227Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 9, 9(3), 9(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(1)(zf), 13(4), 31, 31(i)
Read judgment
Supreme Court05 Jan 2023Allowed

B. Venkateswaran & Ors. Vs P. Bakthavatchalam

Supreme Court Of India · (2023) 1 JT 21 : (2023) 1 Scale 465

Code of Criminal Procedure, 1973 — Section 200, 202, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 3(1)(v), 3(1)(va)
Read judgment
Supreme Court04 Jan 2023Dismissed

Sabarmati Gas Limited Vs Shah Alloys Limited

Supreme Court Of India · (2023) 1 JT 511 : (2023) 1 Scale 435

Limitation Act, 1963 — Artcile 62, 137Constitution Of India, 1950 — Article 141Insolvency and Bankruptcy (Application to Adjudicating Authority), Rules, 2016 — Rule 5
Read judgment
Supreme Court03 Jan 2023

Kaushal Kishor Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2023) 1 JT 154 : (2023) 1 Scale 225

Constitution Of India, 1950 — Article 12, 13, 13(1), 13(2), 14, 15, 15(2), 15(2)(a), 15(2)(b), 16, 17, 19, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(1), 19(2), 19(3), 19(4), 19(5), 19(6), 20, 20(2), 20(3), 21, 23, 24, 25, 29(2), 31(1), 32, 32(2), 38, 51A, 51A(c), 51A(e), 51A(j), 74, 74(2), 75, 75(3), 75(4), 77, 77(1), 77(2), 77(3), 78, 104, 105, 131, 142, 142(1), 163, 164, 164(2), 164(3), 166, 166(1) 166(3), 167, 226, 239AA, 294(b), 300, 361, 372, 395Cable Television Networks Rules, 1994 — Rule 6, 7Code Of Criminal Procedure, 1973 — Section 95, 154, 482, 491
Read judgment
Supreme Court02 Jan 2023

Vivek Narayan Sharma Vs Union Of India

Supreme Court Of India · (2023) 1 Scale 79

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 21, 32, 105, 141, 142, 300A, 301, 356, 372(2)Reserve Bank Of India Act, 1934 — Section 3, 3(1), 7, 8, 8(1), 8(1)(b), 8(1)(c), 8(1)(d), 8(4), 8(5), 12(4), 17, 22, 22(1), 22(2), 23, 23(2), 24, 24(1), 24(2), 25, 26, 26A, 26(1), 26(2), 27, 28, 28A, 29, 30, 34, 38, 42Specified Bank Notes (Cessation Of Liabilities) Act, 2017 — Section 3, 4, 4(1)(i), 4(1)(ii), 4(2), 4(3), 5, 6, 7
Read judgment
Supreme Court02 Jan 2023Dismissed

Prem Singh Vs State Of Nct Of Delhi

Supreme Court Of India · (2023) 1 JT 71 : (2023) 1 Scale 43

Constitution Of India, 1950 — Article 134, 136Code of Criminal Procedure, 1973 — Section 313, 328, 329, 330, 331, 332Indian Penal Code, 1860 — Section 84, 86, 201, 300, 302, 304
Read judgment