Supreme Court21 Feb 2024Allowed
M. Vijayakumar Vs State Of Tamil Nadu
Supreme Court Of India · (2024) 02 SC CK 0045
Indian Penal Code, 1860 — Section 107, 306, 342, 365Evidence Act, 1872 — Section 101, 106
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 32 of 37
Supreme Court21 Feb 2024Partly Allowed
William Stephen Vs State Of Tamil Nadu And Anr.
Supreme Court Of India · (2024) 02 SC CK 0044
Indian Penal Code, 1860 — Section 34, 361, 363, 364AEvidence Act, 1872 — Section 65B
Supreme Court21 Feb 2024Dismissed
Ram Nath Vs State Of Uttar Pradesh & Ors.
Supreme Court Of India · (2024) 02 SC CK 0032
Indian Penal Code, 1860 — Section 5, 41, 272, 273Code of Criminal Procedure, 1973 — Section 29, 262, 265, 319(3), 468, 473, 482General Clauses Act, 1897 — Section 26
Supreme Court21 Feb 2024Allowed
Ram Singh Vs State Of U.P.
Supreme Court Of India · (2024) 02 SC CK 0026
Indian Penal Code, 1860 — Section 34, 301, 302, 304, 307Code of Criminal Procedure, 1973 — Section 313
Supreme Court20 Feb 2024Disposed Of
Tehsildar, Urban Improvement Trust And Anr Vs Ganga Bai Menariya (Dead) Through Lrs. And Others
Supreme Court Of India · (2024) 02 SC CK 0049
Rajasthan Panchayat (General) Rules, 1961 — Rule 255, 256, 257, 258, 259, 260, 261, 262, 265, 266Rajasthan Urban Improvement Act, 1959 — Section 92AEvidence Act, 1872 — Section 90
Supreme Court20 Feb 2024
Kuldeep Kumar Vs U.T. Chandigarh And Others
Supreme Court Of India · (2024) 02 SC CK 0048
Constitution Of India, 1950 — Article 142, 226, 329(b)
Supreme Court20 Feb 2024Allowed
Himanshu Sharma Vs State Of Madhya Pradesh
Supreme Court Of India · (2024) 02 SC CK 0047
Code of Criminal Procedure, 1973 — Section 167(2), 362, 439, 439(1), 439(2)Indian Penal Code, 1860 — Section 419, 420, 427, 468, 470, 471Arms Act, 1959 — Section 25, 27
Supreme Court20 Feb 2024Dismissed
Joshine Antony Vs Asifa Sultana & Ors
Supreme Court Of India · (2024) 02 SC CK 0046
Indian Penal Code, 1860 — Section 420, 429Karnataka Prevention of Cow Slaughter and Cattle Preservation Act, 1964 — Section 4, 5, 10Code of Criminal Procedure, 1973 — Section 482
Supreme Court20 Feb 2024Allowed
Manoj Kumar Vs Union Of India & Ors
Supreme Court Of India · (2024) 02 SC CK 0025
Supreme Court20 Feb 2024Dismissed
Mohd Abaad Ali & Anr. Vs Directorate Of Revenue Prosecution Intelligence
Supreme Court Of India · (2024) 02 SC CK 0024
Customs Act, 1962 — Section 135(1)(b)Code Of Criminal Procedure, 1973 — Section 378, 378(5), 482Limitation Act, 1963 — Section 2, 3, 4, 5, 9, 18, 22, 24
Supreme Court20 Feb 2024Disposed Of
Kalinga @ Kushal Vs State Of Karnataka By Police Inspector Hubli
Supreme Court Of India · (2024) 02 SC CK 0023
Indian Penal Code, 1860 — Section 34, 201, 302, 363, 364Evidence Act, 1872 — Section 30
Supreme Court20 Feb 2024Allowed
Dr. Mrs. Suman V. Jain Vs Marwadi Sammelan Through Its Secretary And Others.
Supreme Court Of India · (2024) 02 SC CK 0022
Central Civil Services (Pension) Rules, 1972 — Rule 26Maharashtra Universities Act, 1994 — Section 59(1), 59(2)
Supreme Court19 Feb 2024Allowed
Farhana Vs State Of Uttar Pradesh & Ors.
Supreme Court Of India · J.B. Pardiwala, J; Sandeep Mehta, J
Uttar Pradesh Gangsters and Anti-Social Activities(Prevention) Act, 1986 — Section 2(b), 2(b)(i), 3(1)Indian Penal Code, 1860 — Section 323, 420, 467, 468, 471, 504, 506
Supreme Court19 Feb 2024Allowed
Deepak Kumar Shrivas & Anr. Vs State Of Chhattisgarh & Ors
Supreme Court Of India · Vikram Nath, J; Satish Chandra Sharma, J
Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 173(2)
Supreme Court15 Feb 2024Allowed
Chatrapal Vs State Of Uttar Pradesh & Anr.
Supreme Court Of India · B.R. Gavai, J; Prashant Kumar Mishra, J
Constitution Of India, 1950 — Article 226, 227U.P. Government Servant's Conduct Rules, 1956 — Rule 3
Supreme Court14 Feb 2024Disposed Of
Union Of India And Others Ex. Vs Lt. Selina John
Supreme Court Of India · (2024) 02 SC CK 3083
Supreme Court14 Feb 2024Allowed
Navin Kumar Rai Vs Surendra Singh And Ors. Etc. Etc.
Supreme Court Of India · B.R. Gavai, J; Sanjay Karol, J
Indian Penal Code, 1860 — Section 420, 467, 468, 471Registration Act, 1908 — Section 82, 83Code of Criminal Procedure, 1973 — Section 482
Supreme Court14 Feb 2024Allowed
Palani Vs Tamil Nadu State
Supreme Court Of India · B.R. GAVAi, J; SANJAY KAROl, J
Drugs and Cosmetics Act, 1940 — Section 18(c), 18A, 27(b)(ii), 28, 35Code of Criminal Procedure, 1973 — Section 200
Supreme Court14 Feb 2024Allowed
Rajesh Viren Shah Vs Redington (India) Limited
Supreme Court Of India · B.R. GAVAi, J; SANJAY KAROl, J
Companies Act, 1956 — Section 264(2), 266(1)(a), 266(1)(b)(iii), 303(2)Negotiable Instruments Act, 1881 — Section 138, 141, 144Code of Criminal Procedure, 1973 — Section 191A, 200, 482
Supreme Court13 Feb 2024Allowed
Vasantha (Dead) Thr. Lr. Vs Rajalakshmi @ Rajam (Dead) Thr.Lrs.
Supreme Court Of India · (2024) 02 SC CK 0019
Limitation Act, 1963 — Article 58, 65, 113Transfer of Property Act, 1882 — Section 6(d), 19, 126Indian Succession Act, 1925 — Section 57(a), 57(b), 119(i), 119(iii), 213