Supreme Court10 Apr 2024Allowed
Arun Shankar Vs State Of Madhya Pradesh
Supreme Court Of India · (2024) 04 SC CK 0030
Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 25 of 37
Supreme Court10 Apr 2024Disposed Of
Sanjay Chaudhary And Anr. Vs Pioneer Urban Land & Infrastructure Ltd. And Anr
Supreme Court Of India · (2024) 04 SC CK 0029
Supreme Court10 Apr 2024Allowed
Bhupatbhai Bachubhai Chavda & Anr. Vs State Of Gujarat
Supreme Court Of India · (2024) 04 SC CK 0023
Indian Penal Code, 1860 — Section 34, 302, 323Code of Criminal Procedure, 1973 — Section 161, 162
Supreme Court10 Apr 2024Allowed
Delhi Metro Rail Corporation Ltd. Vs Delhi Airport Metro Express Pvt. Ltd.
Supreme Court Of India · (2024) 04 SC CK 0020
Constitution Of India, 1950 — Article 136, 142Arbitration and Conciliation Act 1996 — Section 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2A), 37, 37(3)Metro Railways (Operations and Maintenance) Act, 2002 — Section 14, 15, 15(3), 18, 21
Supreme Court09 Apr 2024Disposed Of
VVF Ltd. Employees Union Vs M/S. VVF India Limited & Anr.
Supreme Court Of India · (2024) 04 SC CK 0036
Constitution Of India, 1950 — Article 226
Supreme Court09 Apr 2024Allowed
Kizhakke Vattakandiyil Madhavan (Dead) Thr. Lrs Vs Thiyyurkunnath Meethal Janaki And Ors
Supreme Court Of India · (2024) 04 SC CK 0022
Hindu Widow�s Remarriage Act, 1856 — Section 2Evidence Act, 1872 — Section 90
Supreme Court09 Apr 2024Dismissed
M/S Rajco Steel Enterprises Vs Kavita Saraff And Another
Supreme Court Of India · (2024) 04 SC CK 0021
Constitution Of India, 1950 — Article 136Negotiable Instrument Act, 1881 — Section 118, 138, 139Code of Criminal Procedure, 1973 — Section 374(3), 378
Supreme Court09 Apr 2024Allowed
Najmunisha Vs State Of Gujarat
Supreme Court Of India · (2024) 04 SC CK 0019
Constitution Of India, 1950 — Article 20(3), 21Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(a), 20(b)(ii)(c), 25, 29, 36, 41, 41(1), 41(2), 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 42(2), 44, 50, 52A, 53, 54, 57, 67Evidence Act, 1872 — Section 6, 25, 114
Supreme Court09 Apr 2024Dismissed
Karikho Kri Vs Nuney Tayang And Another
Supreme Court Of India · (2024) 04 SC CK 0018
Constitution Of India, 1950 — Article 19(1)(a)Conduct of Election Rules, 1961 — Rule 4ARepresentation Of The People Act, 1951 — Section 33, 33(1), 36, 36(4), 100(1), 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv), 116A, 116B(2), 116C(2), 123, 123(2), 123A
Supreme Court09 Apr 2024Allowed
Aabid Khan Vs Dinesh And Others
Supreme Court Of India · (2024) 04 SC CK 0017
Constitution Of India, 1950 — Article 21
Supreme Court08 Apr 2024
Yash Tuteja & Anr. Vs Union Of India & Ors.
Supreme Court Of India · (2024) 04 SC CK 0037
Prevention of Money-Laundering Act, 2002 — Section 2(1)(u), 2(1)(y), 3, 4, 44(1)(b), 46, 46(1)Indian Penal Code, 1860 — Section 120B, 191, 199, 200, 204Code of Criminal Procedure, 1973 — Section 200, 203, 204
Supreme Court08 Apr 2024Dismissed
Khengarbhai Lakhabhai Dambhala Vs State Of Gujarat
Supreme Court Of India · (2024) 04 SC CK 0016
Constitution Of India, 1950 — Article 226, 227Gujarat Prohibition Act, 1949 — Section 65(a), 65(e), 81, 98, 98(1), 98(2), 116(2), 123, 132, 132(a), 132(b)Indian Penal Code, 1860 — Section 114, 465, 468, 471
Supreme Court08 Apr 2024Dismissed
K.B. Lal (Krishna Bahadur Lal) Vs Gyanendra Pratap & Ors.
Supreme Court Of India · (2024) 04 SC CK 0015
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 9 Rule 7Limitation Act, 1963 — Section 5
Supreme Court08 Apr 2024Allowed
Vitthalrao Marotirao Navkhare Vs Nanibai (Dead), Through Lrs, And Others
Supreme Court Of India · (2024) 04 SC CK 0014
Evidence Act, 1872 — Section 32(3), 32(5)
Supreme Court08 Apr 2024Allowed
Karim Uddin Barbhuiya Vs Aminul Haque Laskar & Ors
Supreme Court Of India · (2024) 04 SC CK 0013
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)Conduct of Election Rules, 1961 — Rule 4ARepresentation Of The People�s Act, 1951 — Section 33A, 36, 36(2), 80, 81, 81(1)(b), 82, 83, 83(1)(a), 83(b), 86, 87, 100, 100(1)(b), 100(1)(d)(i), 123, 123(2)
Supreme Court08 Apr 2024Dismissed
Pathapati Subba Reddy (Died) By L.Rs. & Ors. Vs Special Deputy Collector (LA)
Supreme Court Of India · (2024) 04 SC CK 0012
Land Acquisition Act, 1894 — Section 18, 54Limitation Act, 1963 — Section 3, 3(1), 4, 5, 24
Supreme Court08 Apr 2024Allowed
Vipin Sahni And Another Vs Central Bureau Of Investigation
Supreme Court Of India · (2024) 04 SC CK 0011
Limitation Act, 1963 — Article 131Indian Penal Code, 1860 — Section 120A, 120B, 415, 420Code of Criminal Procedure, 1973 — Section 239, 397, 482
Supreme Court05 Apr 2024Dismissed
State Of Maharashtra & Anr. Vs National Organic Chemical Industries Ltd.
Supreme Court Of India · (2024) 04 SC CK 0048
Bombay Stamp Act, 1958 — Article 10Bombay Stamp Act, 1958 — Section 2, 2(l), 3, 9(a), 14ACompanies Act, 1956 — Section 2(2), 26, 31, 31(2), 33, 94, 94(2), 97, 394, 391
Supreme Court05 Apr 2024Disposed Of
Operation Mobilization India & Ors. Vs State Of Telangana & Ors
Supreme Court Of India · (2024) 04 SC CK 0047
Indian Penal Code, 1860 — Section 409, 420, 477AForeign Contribution (Regulation) Act, 2010 — Section 37
Supreme Court05 Apr 2024Partly Allowed
Deep Mukerjee Vs Sreyashi Banerjee
Supreme Court Of India · (2024) 04 SC CK 0046
Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)Evidence Act, 1872 — Section 45Code Of Civil Procedure, 1908 — Section 151