Supreme Court17 Dec 2024Allowed
State Of Uttar Pradesh & Anr Vs Suresh Chandra Tewari & Ors
Supreme Court Of India · (2024) 12 SC CK 0040
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(7), 9, 10, 10(2), 11, 13
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 3 of 37
Supreme Court17 Dec 2024Dismissed
North Delhi Municipal Corporation Vs M/s. S A Builders Ltd
Supreme Court Of India · (2024) 12 SC CK 0039
Code of Civil Procedure, 1908 — Section 34Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a), 31(7)(b), 32, 33, 33(2), 34, 36, 37
Supreme Court17 Dec 2024Dismissed
Rajendra Kumar Barjatya & Anr Vs U.P. Avas Evam Vikas Parishad & Ors
Supreme Court Of India · (2024) 12 SC CK 0038
Constitution of India, 1950 — Article 142Transfer of Property Act 1882 — Section 55(1)(a)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 3, 7, 8, 82, 83, 92, 93, 94
Supreme Court17 Dec 2024Allowed
Rajesh Kumar Vs National Insurance Co. Ltd
Supreme Court Of India · (2024) 12 SC CK 0037
Consumer Protection Act, 1986 — Section 21(b)
Supreme Court17 Dec 2024Dismissed
Sambhubhai Raisangbhai Padhiyar Vs State Of Gujarat
Supreme Court Of India · (2024) 12 SC CK 0036
Code of Criminal Procedure, 1973 — Section 53AIndian Penal Code, 1860 — Section 302, 364, 377Protection of Children from Sexual offences Act, 2012 — Section 3, 4, 5, 6 7, 9, 29, 30
Supreme Court16 Dec 2024Disposed Of
Ankush Vipan Kapoor Vs National Investigation Agency
Supreme Court Of India · (2024) 12 SC CK 0035
Constitution of India, 1950 — Article 14, 21, 47Code of Criminal Procedure, 1973 — Section 173, 439Indian Penal Code, 1860 — Section 120B
Supreme Court13 Dec 2024Disposed Of
Celir Llp Vs Mr. Sumati Prasad Bafna & Ors
Supreme Court Of India · (2024) 12 SC CK 0034
Constitution of India, 1950 — Article 21, 129, 136, 142(2), 226, 300ACode of Civil Procedure, 1908 — Order 7 Rule 11
Supreme Court13 Dec 2024Dismissed
Urban Improvement Trust Vs Smt. Vidhya Devi And Ors
Supreme Court Of India · (2024) 12 SC CK 0033
Constitution of India, 1950 — Article 31, 32, 300ACode of Civil Procedure, 1908 — Order 22 Rule 10ALand Acquisition Act, 1894 — Section 4, 6, 11A, 17A, 17(3A)
Supreme Court13 Dec 2024Allowed
Indore Development Authority Vs Dr. Hemant Mandovra
Supreme Court Of India · (2024) 12 SC CK 0032
Consumer Protection Act, 1986 — Section 12, 13(3B)
Supreme Court13 Dec 2024Allowed
Om Prakash Yadav Vs Niranjan Kumar Upadhyay & Ors
Supreme Court Of India · (2024) 12 SC CK 0031
Constitution of India, 1950 — Article 356(1)Code of Criminal Procedure, 1973 — Section 161, 196A, 197, 197(1), 482Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 302, 307, 323, 325, 409, 465, 477A
Supreme Court13 Dec 2024Allowed
Municipal Corporation Of Greater Mumbai And Others Vs Vivek V. Gawde Etc. Etc
Supreme Court Of India · (2024) 12 SC CK 0030
Constitution of India, 1950 — Article 14, 226, 227Mumbai Municipal Corporation Act, 1888 — Section 105B, 105B(1), 105F, 105F(1), 105HEssential Commodities Act, 1955 — Section 6C
Supreme Court13 Dec 2024Allowed
Union Of India & Ors Vs Rohit Nandan
Supreme Court Of India · (2024) 12 SC CK 0029
Constitution of India, 1950 — Article 341
Supreme Court13 Dec 2024Allowed
Bharti Arora Vs State Of Haryana
Supreme Court Of India · (2024) 12 SC CK 0028
Code of Criminal Procedure, 1973 — Section 173, 197, 207, 251, 252, 253, 254, 255, 256, 257, 258, 259, 262, 313Indian Penal Code, 1860 — Section 76Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 36A(5), 42, 43, 44, 50, 55, 58, 58(1), 58(2), 69
Supreme Court13 Dec 2024Allowed
George Vs State Of Tamil Nadu And Others
Supreme Court Of India · (2024) 12 SC CK 0027
Indian Penal Code, 1860 — Section 294(b), 302, 341, 342, 506(2), 506(ii)
Supreme Court12 Dec 2024
Ashwini Kumar Upadhyay Vs Union Of India & Ors
Supreme Court Of India · (2024) 12 SC CK 1220
Supreme Court12 Dec 2024Allowed
Proposed Vaibhav Cooperative Housing Society Limited Vs State Of Maharashtra & Ors
Supreme Court Of India · (2024) 12 SC CK 0025
Supreme Court12 Dec 2024Allowed
Navratan Lal Sharma Vs Radha Mohan Sharma & Ors
Supreme Court Of India · (2024) 12 SC CK 0024
Code of Civil Procedure, 1908 — Section 96(3), Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1(m)
Supreme Court11 Dec 2024Allowed
Chinu Rani Ghosh Vs Subhash Ghosh And Others
Supreme Court Of India · (2024) 12 SC CK 1219
Indian Succession Act 1925 — Section 59, 63, 63(c) Evidence Act 1872 — Section 45, 47, 67, 68
Supreme Court11 Dec 2024Allowed
Arjun S/o Ratan Gaikwad Vs State Of Maharashtra And Others
Supreme Court Of India · (2024) 12 SC CK 0026
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981 — Section 3(2)
Supreme Court11 Dec 2024Allowed
Dushyant Janbandhu Vs M/S Hyundai Autoever India Pvt. Ltd
Supreme Court Of India · (2024) 12 SC CK 0022
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6)Payment of Wages Act, 1936 — Section 15(2), 16, 22, 23Industrial Disputes Act, 1947 — Section 2(A)