Supreme Court13 Mar 2024Allowed
Pubi Lombi Vs State Of Arunachal Pradesh & Ors.
Supreme Court Of India · (2024) 03 SC CK 0030
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 29 of 37
Supreme Court12 Mar 2024Disposed Of
Executive Engineer, Knnl Vs Subhashchandra & Ors.
Supreme Court Of India · (2024) 03 SC CK 0044
Land Acquisition Act, 1894 — Section 4, 6
Supreme Court12 Mar 2024Dismissed
Mahanadi Coalfields Ltd Vs Brajrajnagar Coal Mines Workers� Union
Supreme Court Of India · (2024) 03 SC CK 0029
Constitution Of India, 1950 — Article 136Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 10(2A)(1)(d), 18(1), 19(2), 25F, 36
Supreme Court12 Mar 2024Disposed Of
Dablu Kujur Vs State Of Jharkhand
Supreme Court Of India · (2024) 03 SC CK 0028
Code of Criminal Procedure, 1973 — Section 2(r), 156, 156(3), 157, 161, 167(2), 169, 170, 170(1), 172, 172(1A), 172(1B), 173, 173(2), 173(5), 173(8), 175(5), 482Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25A, 25(1B), 26, 27, 35
Supreme Court12 Mar 2024Allowed
Naresh Kumar & Anr. Vs State Of Karnataka & Anr.
Supreme Court Of India · (2024) 03 SC CK 0027
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420, 506
Supreme Court11 Mar 2024Disposed Of
Devu G Nair Vs State Of Kerala & Ors.
Supreme Court Of India · (2024) 03 SC CK 0072
Constitution Of India, 1950 — Article 136
Supreme Court11 Mar 2024Dismissed
State Bank Of India Vs Association For Democratic Reforms And Others
Supreme Court Of India · (2024) 03 SC CK 0045
Constitution Of India, 1950 — Article 14, 19(1)(a)
Supreme Court11 Mar 2024Allowed
Nirmal Premkumar & Anr Vs State Rep. By Inspector Of Police
Supreme Court Of India · (2024) 03 SC CK 0026
Code of Criminal Procedure, 1973 — Section 161, 164, 173(2), 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 11, 11(i), 12, 17Indian Penal Code, 1860 — Section 376(2)(g), 506
Supreme Court11 Mar 2024Allowed
Suneeta Devi Vs Avinash And Others
Supreme Court Of India · (2024) 03 SC CK 0025
Constitution Of India, 1950 — Article 226
Supreme Court11 Mar 2024Allowed
State Of Haryana Vs Ashok Khemka & Anr.
Supreme Court Of India · (2024) 03 SC CK 0024
Constitution Of India, 1950 — Article 226All-India Services (Performance Appraisal Report) Rules, 2007 — Rule 5(1), 9(2), 9(7B)
Supreme Court11 Mar 2024Allowed
Shahid Ali Vs State Of Uttar Pradesh
Supreme Court Of India · (2024) 03 SC CK 0023
Indian Penal Code, 1860 — Section 299, 302, 304I, 304IIArms Act, 1959 — Section 25, 27Code of Criminal Procedure, 1973 — Section 161
Supreme Court07 Mar 2024
Ganeshkumar Rajeshwarrao Selukar & Ors Vs Mahendra Bhaskar Limaye & Ors
Supreme Court Of India · (2024) 03 SC CK 3072
Constitution of India, 1950 — Article 142 State Commission and District Commission) Rules 2020 — Rule 6(9)
Supreme Court07 Mar 2024Allowed
Dr. Sonia Verma & Anr. Vs State Of Haryana & Anr
Supreme Court Of India · (2024) 03 SC CK 0073
Indian Penal Code, 1860 — Section 120B, 420, 467, 506Code of Criminal Procedure, 1973 — Section 482
Supreme Court07 Mar 2024Partly Allowed
M/S A.K. Sarkar & Co. & Anr Vs State Of West Bengal & Ors.
Supreme Court Of India · (2024) 03 SC CK 0017
Constitution Of India, 1950 — Article 20, 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 32, 32(c), 32(f)Prevention of Food Adulteration Act, 1954 — Section 2(ix)(k), 7, 16(1)(a), 16(1)(a)(i), 52
Supreme Court07 Mar 2024Allowed
Javed Ahmad Hajam Vs State Of Maharashtra & Anr
Supreme Court Of India · (2024) 03 SC CK 0016
Constitution Of India, 1950 — Article 19(1)(a), 19(2), 21, 370Indian Penal Code, 1860 — Section 124A, 153A, 153A(1)(a), 153A(1)(b), 153A(1)(c)Press (Emergency Powers) Act, 1931 — Section 4(1)
Supreme Court06 Mar 2024
T.N. Godavarman Thirumulpad Vs Union Of India & Ors.
Supreme Court Of India · (2024) 03 SC CK 0079
Constitution Of India, 1950 — Article 48A, 51A(g), 252Wildlife Protection Act, 1972 — Section 2(1), 2(5), 2(20A), 2(21), 2(24A), 2(26), 2(36), 2(39), 18, 18(2), 27(2), 27(3), 27(4), 30, 32, 33, 33(a), 33(b), 33(c), 35, 36A, 36C, 38H, 38H(1A), 38I, 38O, 38O(b), 38O(2), 38V, 38V(1), 38V(3), 38V(4), 38V(5), 38W, 38XA, 42Indian Penal Code, 1860 — Section 34, 120B, 218, 106, 420, 466, 467, 468, 471
Supreme Court06 Mar 2024Partly Allowed
Ravinder Kumar Vs State Of Nct Of Delhi
Supreme Court Of India · (2024) 03 SC CK 0074
Indian Penal Code, 1860 — Section 34, 302, 304B, 498ACode of Criminal Procedure, 1973 — Section 173Evidence Act, 1872 — Section 27, 65A, 106
Supreme Court06 Mar 2024Dismissed
M/S Shah Enterprises Thr. Padmaben Mansukhbhai Modi Vs Vaijayantiben Ranjitsingh Sawant & Ors.
Supreme Court Of India · (2024) 03 SC CK 0022
Code Of Civil Procedure, 1908 — Section 11, 151, Order 14 Rule 2, Order 7 Rule 11(d), Order 6 Rule 16
Supreme Court06 Mar 2024Allowed
Travancore Devaswom Board Vs Ayyappa Spices & Ors.
Supreme Court Of India · (2024) 03 SC CK 0021
Constitution Of India, 1950 — Article 226Food Safety and Standards Act, 2006 — Section 3(1)(j)
Supreme Court06 Mar 2024Allowed
State Of Jharkhand Vs Sandeep Kumar
Supreme Court Of India · (2024) 03 SC CK 0020
Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 205, 221, 419, 420, 466, 475Copyright Act, 1957 — Section 65, 68Code of Criminal Procedure, 1973 — Section 41A, 161, 438(2)