Supreme Court19 Mar 2024Dismissed
Jugal Kishore Khanna(D) Thr Lrs & Anr Vs Sudhir Khanna & Ors.
Supreme Court Of India · (2024) 03 SC CK 0053
Registration Act, 1908 — Section 17
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 28 of 37
Supreme Court19 Mar 2024Allowed
NBCC (India) Limited Vs Zillion Infraprojects Pvt.Ltd.
Supreme Court Of India · (2024) 03 SC CK 0052
Arbitration And Conciliation Act, 1996 — Section 7(5), 11(6)
Supreme Court19 Mar 2024Allowed
Shiv Prasad Semwal Vs State Of Uttarakhand And Others
Supreme Court Of India · (2024) 03 SC CK 0051
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 153A, 500, 501, 504Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
Supreme Court19 Mar 2024Allowed
Tapas Kumar Das Vs Hindustan Petroleum Corporation Limited & Ors.
Supreme Court Of India · (2024) 03 SC CK 0050
Constitution Of India, 1950 — Article 226
Supreme Court18 Mar 2024Allowed
Ekene Godwin & Anr. Vs State Of Tamil Nadu
Supreme Court Of India · (2024) 03 SC CK 0070
Indian Penal Code, 1860 — Section 419, 420Code of Criminal Procedure, 1973 — Section 242(3)Information Technology (Amendment) Act, 2008 — Section 43J, 66, 66D
Supreme Court18 Mar 2024Disposed Of
Somnath Vs State Of Maharashtra & Ors.
Supreme Court Of India · (2024) 03 SC CK 0069
Constitution Of India, 1950 — Article 142, 226Indian Penal Code, 1860 — Section 379, 394Code of Criminal Procedure, 1973 — Section 82(4)
Supreme Court18 Mar 2024Partly Allowed
Navas @ Mulanavas Vs State Of Kerala
Supreme Court Of India · (2024) 03 SC CK 0043
Constitution Of India, 1950 — Article 72, 161Indian Penal Code, 1860 — Section 302, 309, 376, 377, 449, 506Code of Criminal Procedure, 1973 — Section 293, 293(4), 293(4)(e), 313, 428, 432, 433
Supreme Court18 Mar 2024Dismissed
Satyendar Kumar Jain Vs Directorate Of Enforcement
Supreme Court Of India · (2024) 03 SC CK 0042
Indian Penal Code, 1860 — Section 109Code of Criminal Procedure, 1973 — Section 436A, 439Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
Supreme Court18 Mar 2024Dismissed
Jaipur Vidyut Vitran Nigam Ltd. & Ors. Vs Adani Power Rajasthan Ltd. & Anr.
Supreme Court Of India · (2024) 03 SC CK 0041
Constitution Of India, 1950 — Article 136, 145Supreme Court Rules, 2013 — Order 47, Order 12 Rule 3, Order 55 Rule 6Code Of Civil Procedure, 1908 — Section 112, 148, 152, Order 23 Rule 1
Supreme Court18 Mar 2024Dismissed
M. Radheshyamlal Vs V Sandhya And Anr. Etc.
Supreme Court Of India · (2024) 03 SC CK 0040
Supreme Court18 Mar 2024Allowed
Periyasamy Vs State Rep. By The Inspector Of Police
Supreme Court Of India · (2024) 03 SC CK 0039
Code of Criminal Procedure, 1973 — Section 161(3)Indian Penal Code, 1860 — Section 302, 307Evidence Act, 1872 — Section 105
Supreme Court18 Mar 2024Dismissed
X Vs A And Others
Supreme Court Of India · (2024) 03 SC CK 0038
Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 354D, 375, 376, 376(2)(n), 504, 506
Supreme Court15 Mar 2024Disposed Of
Union Of India, Ministry Of Law & Justice Vs Justice (Retd) Raj Rahul Garg (Raj Rani Jain) And Others
Supreme Court Of India · (2024) 03 SC CK 0071
Constitution Of India, 1950 — Article 14, 217, 217(2), 217(2)(a), 217(2)(b), 221, 221(2), 226High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 2(1)(g), 2(1)(h), 14, 14A, 15, 15(1)(b)
Supreme Court15 Mar 2024Dismissed
M/S Global Technologies And Research Vs Principal Commissioner Of Customs, New Delhi (Import)
Supreme Court Of India · (2024) 03 SC CK 0037
Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 3(1), 4(1), 4(2), 12Customs Act, 1962 — Section 14, 14(1), 14(1A), 108, 111, 112(a), 128, 128A, 129A, 129A(2), 129D, 129D(3)
Supreme Court15 Mar 2024Allowed
Susela Padmavathy Amma Vs M/S Bharti Airtel Limited
Supreme Court Of India · (2024) 03 SC CK 0036
Negotiable Instruments Act, 1881 — Section 138, 142Code of Criminal Procedure, 1973 — Section 190(i)(a), 482Companies Act, 1956 — Section 2(13)
Supreme Court15 Mar 2024Allowed
Jafar Vs State Of Kerala
Supreme Court Of India · (2024) 03 SC CK 0035
Indian Penal Code, 1860 — Section 395, 397
Supreme Court15 Mar 2024
Association Of Democratic Reforms And Another Vs Union Of India And Others
Supreme Court Of India · (2024) 03 SC CK 0034
Supreme Court15 Mar 2024Partly Allowed
Rakesh Ranjan Shrivastava Vs State Of Jharkhand & Anr
Supreme Court Of India · (2024) 03 SC CK 0033
Constitution Of India, 1950 — Article 14Negotiable Instruments Act, 1881 — Section 138, 139, 143(1), 143A, 143A(1), 143A(1)(b), 143A(4), 143A(5), 148, 148(1)Code of Criminal Procedure, 1973 — Section 2(w), 2(x), 259, 262, 263, 264, 265, 357, 421
Supreme Court14 Mar 2024Dismissed
Baban Balaji More (Dead) By Lrs. & Others Vs Babaji Hari Shelar (Dead) By Lrs. & Others
Supreme Court Of India · (2024) 03 SC CK 0032
Constitution Of India, 1950 — Article 227Maharashtra Hereditary Offices Act, 1874 — Section 4, 5, 6, 9, 10, 11, 11A, 23, 77, 79Maharashtra Revenue Patels (Abolition of Offices) Act, 1962 — Section 3, 3(c), 5, 5(1), 6, 8, 9
Supreme Court14 Mar 2024Dismissed
Srikant Upadhyay & Ors. Vs State Of Bihar & Anr
Supreme Court Of India · (2024) 03 SC CK 0031
Indian Penal Code, 1860 — Section 19, 20, 21, 149, 174, 174A, 323, 341, 354,3 54B, 379, 504, 506Prevention of Witch (Daain) Practices Act, 1999 — Section 3, 4Code of Criminal Procedure, 1973 — Section 70(1), 70(2), 82, 82(1), 83, 156(3), 173(2), 438, 438(1B)