Supreme Court06 Mar 2024Allowed
XXXX Vs State Of Madhya Pradesh & Another
Supreme Court Of India · (2024) 03 SC CK 0019
Code of Criminal Procedure, 1973 — Section 164, 313, 482Indian Penal Code, 1860 — Section 375, 376(2)(n), 506
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 30 of 37
Supreme Court06 Mar 2024Disposed Of
Vethambal And Others Vs Oriental Insurance Company And Others
Supreme Court Of India · (2024) 03 SC CK 0018
Supreme Court05 Mar 2024Dismissed
Snehadeep Structures Pvt. Limited Vs Maharashtra Small Scale Industries Development Corporation Ltd
Supreme Court Of India · (2024) 03 SC CK 0076
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2(b), 2(c), 2(f), 3, 4, 5Arbitration and Conciliation Act, 1996 — Section 43(4)Code Of Civil Procedure, 1908 — Section 144
Supreme Court05 Mar 2024Disposed Of
U.P. Avas Evam Vikas Parishad Vs Chandra Shekhar And Ors
Supreme Court Of India · (2024) 03 SC CK 0075
U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 29, 30, 32, 55Land Acquisition Act, 1894 — Section 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 15, 24(1)
Supreme Court05 Mar 2024Allowed
Prabhat Kumar Mishra @ Prabhat Mishra Vs State Of U.P. & Anr.
Supreme Court Of India · (2024) 03 SC CK 0015
Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 107, 306
Supreme Court05 Mar 2024Dismissed/Allowed
Naeem Vs State Of Uttar Pradesh
Supreme Court Of India · (2024) 03 SC CK 0014
Indian Penal Code, 1860 — Section 34, 302, 307
Supreme Court05 Mar 2024Allowed
Telangana Residential Educational Institutions Recruitment Board Vs Saluvadi Sumalatha & Anr
Supreme Court Of India · (2024) 03 SC CK 0013
Constitution Of India, 1950 — Article 371D(1), 371D(2)Telangana State and Subordinate Service Rules, 1996 — Rule 22
Supreme Court05 Mar 2024Allowed
Suman L. Shah Vs Custodian & Ors
Supreme Court Of India · (2024) 03 SC CK 0012
Special Court (Trial of Offences relating to transactions in Securities) Act, 1992 — Section 3, 3(2), 3(3), 3(4), 9A, 10, 11(1), 11(2)Evidence Act, 1872 — Section 101
Supreme Court05 Mar 2024Dismissed
Vinod Katara Vs State Of U.P.
Supreme Court Of India · (2024) 03 SC CK 0011
Indian Penal Code, 1860 — Section 34, 302Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94, 94(2)
Supreme Court05 Mar 2024Dismissed
Sangam Milk Producer Company Ltd. Vs Agricultural Market Committee & Ors
Supreme Court Of India · (2024) 03 SC CK 0010
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 2(v), 2(x), 2(xv), 3, 3(1), 3(3), 3(4), 4, 4(1), 4(2), 4(3), 4(4), 12
Supreme Court04 Mar 2024Disposed Of
Sita Soren Vs Union Of India
Supreme Court Of India · (2024) 03 SC CK 3073
Constitution of India, 1950 — Article 19, 19(1)(a), 19(2), 54, 80, 80(4), 85, 118, 105, 105(1), 105(2), 105(3), 121, 141, 169, 174, 188, 193, 194, 194(1), 194(2), 194(3), 368 Prevention of Corruption Act, 1988 — Section 7, 13 e Indian Council Act 1861 — Section 10 Government of India Act 1919 — Section 11(7), 24(7) Government of India Act 1935 — Section 28(1), 71(1) Constitution (Forty fourth Amendment) Act, 1978 — Section 15, 26
Supreme Court04 Mar 2024Allowed
Srinivas Raghavendrarao Desai (Dead) By Lrs. Vs V. Kumar Vamanrao @ Alok And Ors.
Supreme Court Of India · (2024) 03 SC CK 0081
Supreme Court04 Mar 2024Dismissed
District Appropriate Authority Under The Pndt Act And Chief District Health Officer Vs Jashmina Dilip Devda & Anr.
Supreme Court Of India · (2024) 03 SC CK 0078
Pre�Natal Diagnostic Techniques (Regulation & Prevention of Misuse) Act, 1994 — Section 17, 20(1), 20(2), 20(3), 30
Supreme Court04 Mar 2024Dismissed
Avitel Post Studioz Limited & Ors. Vs Hsbc Pi Holdings (Mauritius) Limited
Supreme Court Of India · (2024) 03 SC CK 0077
Arbitration and Conciliation Act, 1996 — Section 9, 34, 34(2)(b)(ii), 48, 48(1)(b), 48(2)(b), 50
Supreme Court04 Mar 2024Allowed
Murari Lal Chhari & Ors. Vs Munishwar Singh Tomar & Anr.
Supreme Court Of India · (2024) 03 SC CK 0009
Indian Penal Code, 1860 — Section 34, 107, 141, 294, 323, 341, 427, 447, 506B, 506IICode of Criminal Procedure, 1973 — Section 197, 200, 202, 203, 482
Supreme Court04 Mar 2024Allowed
Shazia Aman Khan And Another Vs State Of Orissa And Others
Supreme Court Of India · (2024) 03 SC CK 0008
Indian Penal Code, 1860 — Section 120B, 346, 363Guardians And Wards Act, 1890 — Section 19
Supreme Court04 Mar 2024Dismissed
Thangam And Another Vs Navamani Ammal
Supreme Court Of India · (2024) 4 SCC 247: AIR 2024 SC 1324
Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 5
Supreme Court04 Mar 2024Dismissed
Rajesh Monga Vs Housing Development Finance Corporation Limited & Ors.
Supreme Court Of India · (2024) 03 SC CK 0006
Consumer Protection Act, 1986 — Section 14Consumer Protection Act, 2019 — Section 47, 49, 49(2), 59
Supreme Court01 Mar 2024Disposed Of
M/S Arif Azim Co. Ltd Vs M/S Aptech Ltd
Supreme Court Of India · (2024) 03 SC CK 0005
Limitation Act, 1963 — Article 55, 137Commercial Courts (PreInstitution Mediation and Settlement) Rules, 2018 — Rule 3(4)Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 2(f), 2(1)(f)(ii), 3, 11, 11(6), 20, 21, 23(4), 29A, 43, 43(1), 43(3), 85(2)(a)Commercial Courts Act, 2015 — Section 12A
Supreme Court01 Mar 2024Allowed
Kumar @ Shiva Kumar Vs State Of Karnataka
Supreme Court Of India · (2024) 03 SC CK 0004
Indian Penal Code, 1860 — Section 107, 306, 309Code of Criminal Procedure, 1973 — Section 161, 313, 374