Supreme Court19 Dec 2024Allowed
Ravi Dhingra Vs State Of NCT Of Delhi & Anr
Supreme Court Of India · (2024) 12 SC CK 0065
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 142
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 2 of 37
Supreme Court19 Dec 2024Allowed
Karan Talwar Vs State Of Tamil Nadu
Supreme Court Of India · (2024) 12 SC CK 0064
Code of Criminal Procedure, 1973 — Section 227, 228Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 27(a), 27(b)Evidence Act, 1872 — Section 25
Supreme Court19 Dec 2024Allowed
State Of Orissa Vs Pratima Behera
Supreme Court Of India · (2024) 12 SC CK 0063
Code of Criminal Procedure, 1973 — Section 239, 240, 482Indian Penal Code, 1860 — Section 109Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
Supreme Court19 Dec 2024Partly Allowed
State Of U.P. & Ors Vs Sandeep Agarwal
Supreme Court Of India · (2024) 12 SC CK 0062
Supreme Court19 Dec 2024Dismissed
Ashok Verma Vs State Of Chhattisgarh
Supreme Court Of India · (2024) 12 SC CK 0061
Code of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 300, 201, 302, 498AEvidence Act, 1872 — Section 11, 101, 106
Supreme Court19 Dec 2024Dismissed
Chandrabhan Rupchand Dakale (D) By LR Shri Surajmal Chandrabhan Dakale (D) By LR Shri Rajesh Vs State Of Maharashtra & Ors
Supreme Court Of India · (2024) 12 SC CK 0060
Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 8, 10, 10(1)(b), 19, 21(2), 27(3)(b)
Supreme Court19 Dec 2024Disposed Of
Rinku Baheti Vs Sandesh Sharda
Supreme Court Of India · (2024) 12 SC CK 0059
Constitution of India, 1950 — Article 32, 136, 142, 142(1), 226Code of Civil Procedure, 1908 — Section 25Code of Criminal Procedure, 1973 — Section 200, 340, 482
Supreme Court19 Dec 2024Partly Allowed
T.C. John @ Yohannan (Deceased) Through Lrs Vs V.J. Antony And Others
Supreme Court Of India · (2024) 12 SC CK 0058
Supreme Court19 Dec 2024Disposed Of
Sanjeevkumar Harakchand Kankariya Vs Union Of India & Ors
Supreme Court Of India · (2024) 12 SC CK 0057
Constitution of India, 1950 — Article 39A, 142, 245, 246, 246(2), 254, 254(1), 254(2), 366, 372, 395Code of Civil Procedure 1908 — Section 89, Order 10 Rule 1ANegotiable Instruments Act, 1881 — Section 138
Supreme Court19 Dec 2024Allowed
P. Manikandan Vs Central Bureau Of Investigation And Ors
Supreme Court Of India · (2024) 12 SC CK 0055
Constitution of India, 1950 — Article 20, 20(2), 32, 226Code of Criminal Procedure, 1973 — Section 173, 173(8), 300, 300(i), 300(2), 300(3), 300(4), 300(5), 386, 386(b), 386(b)(i), 482Indian Penal Code, 1860 — Section 71, 302, 304A, 364, 364A
Supreme Court19 Dec 2024Disposed Of
Rajeev Kumar Upadhyay Vs Srikant Upadhyay & Ors
Supreme Court Of India · (2024) 12 SC CK 0054
Constitution of India, 1950 — Article 14, 15, 19, 21, 51A, 51A(e), 51(c)Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 149, 323, 329, 341, 354, 354B, 375, 379, 504, 506
Supreme Court18 Dec 2024Disposed Of
Siddhant @ Sidharth Balu Taktode Vs State Of Maharashtra And Another
Supreme Court Of India · (2024) 12 SC CK 0056
Constitution of India, 1950 — Article 19, 21
Supreme Court18 Dec 2024Dismissed
Commissioner Of Central Excise, Salem Vs M/s. Madhan Agro Industries (India) Private Ltd
Supreme Court Of India · (2024) 12 SC CK 0053
Central Excise Act, 1944 — Section 35L(b)Punjab General Sales Tax Act, 1948 — Section 5(2)(a)(iv)
Supreme Court18 Dec 2024Dismissed
Pawapuri Rice Mills Vs Bihar State Food And Civil Supplies Corporation Ltd. & Ors
Supreme Court Of India · (2024) 12 SC CK 0052
Constitution of India, 1950 — Article 136Companies Act, 1956 — Section 617
Supreme Court18 Dec 2024Allowed
Geeta Dubey & Ors Vs United India Insurance Co. Ltd. & Ors
Supreme Court Of India · (2024) 12 SC CK 0051
Code of Civil Procedure, 1908 — Section 96Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 133, 173
Supreme Court18 Dec 2024Dismissed
Allahabad University Etc Vs Geetanjali Tiwari (Pandey) & Ors. Etc. Etc
Supreme Court Of India · (2024) 12 SC CK 0050
Constitution of India, 1950 — Article 14, 226
Supreme Court18 Dec 2024Disposed Of
In Re: T.N. Godavarman Thirumulpad Vs Union Of India & Ors
Supreme Court Of India · (2024) 12 SC CK 0049
Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2(a), 3(1)(i), 5, 5(a), 5(c)
Supreme Court17 Dec 2024Allowed
Athar Parwez Vs Union Of India
Supreme Court Of India · (2024) 12 SC CK 0043
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 125, 482Indian Penal Code, 1860 — Section 34, 120, 120B, 121, 121A, 153A, 153B
Supreme Court17 Dec 2024Dismissed
Deepti Sharma Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2024) 12 SC CK 0042
Code of Criminal Procedure, 1973 — Section 125, 482Indian Penal Code, 1860 — Section 323, 406, 504, 506Hindu Marriage Act, 1955 — Section 25
Supreme Court17 Dec 2024Allowed
Ayub Khan Vs State Of Rajasthan
Supreme Court Of India · (2024) 12 SC CK 0041
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307