Supreme Court13 Feb 2024Disposed Of
Tejashwi Prasad Yadav Vs Hareshbhai Pranshankar Mehta
Supreme Court Of India · Abhay S. Oka, J; Ujjal Bhuyan, J
Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 499, 500
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 33 of 37
Supreme Court13 Feb 2024Allowed
Directorate Of Enforcement Vs Niraj Tyagi & Ors.
Supreme Court Of India · Bela M. Trivedi, J; Prasanna B. Varale, J
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 323, 420, 467, 468, 471, 504, 506Registration Act, 1908 — Section 82
Supreme Court12 Feb 2024Dismissed
K. Babu Vs M. Swaraj And Others
Supreme Court Of India · Aniruddha Bose, J; Sanjay Kumar, J
Rules of the High Court of Kerala, 1971 — Rule 212Code Of Civil Procedure, 1908 — Order 7 Rule 11Representation Of The People Act, 1951 — Section 80, 81, 81(3), 82, 83, 84, 86, 86(1), 100, 101, 117, 123, 123(2)(a)(ii), 123(3)
Supreme Court12 Feb 2024Disposed Of
Mallappa & Ors. Vs State Of Karnataka
Supreme Court Of India · Bela M. Trivedi, J; Satish Chandra Sharma, J
Code of Criminal Procedure, 1973 — Section 235Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 504
Supreme Court09 Feb 2024Allowed
Chandigarh Housing Board Vs Tarsem Lal
Supreme Court Of India · (2024) 02 SC CK 3082
Constitution of India, 1950 — Article 14, 15(4), 16, 19, 19(1)(d), 19(1)(e), 19(1)(f), 21, 341, 341(1), 341(2), 342, 366(24), 366(25)
Supreme Court09 Feb 2024Partly Allowed
Directorate Of Enforcement & Anr Vs Bablu Sonkar & Anr
Supreme Court Of India · (2024) 02 SC CK 3084
Supreme Court09 Feb 2024Allowed
No.2809759h Ex-Recruit Babanna Machched Vs Union Of India And Ors
Supreme Court Of India · Bela M. Trivedi, J; Pankaj Mithal, J
Armed Forces Tribunal Act, 2007 — Section 31
Supreme Court08 Feb 2024Dismissed
Naresh Chandra Agrawal Vs Institute Of Chartered Accountants Of India And Others
Supreme Court Of India · Pamidighantam Sri Narasimha, J; Aravind Kumar, j
Chartered Accountants� (Procedure of Investigation of Professional and Other Misconduct and Conduct of Cases) Rules, 2007 — Rule 9, 9(3), 9(3)(a), 9(3)(b), 17(1), 17(3A)Chartered Accountants� (Amendment) Act, 2006 — Section 21(1), 21(2), 21(3), 21(4), 21(5), 21A, 21A(1)(c) , 21A(2), 21A(3), 21A(4), 21B(1), 21B(2), 21B(3), 21B(4), 23(1), 23(1A), 29A, 29A(1), 29A(2), 29A(2)(c)Madras General Sales Tax Act, 1939 — Section 19(1), 19(2), 19(2)(f)
Supreme Court07 Feb 2024Dismissed
Gurwinder Singh Vs State Of Punjab & Another
Supreme Court Of India · M.M. Sundresh, J; Aravind Kumar, J
Indian Penal Code, 1860 — Section 112, 117, 120B, 124A, 153A, 153B,Code of Criminal Procedure, 1973 — Section 173, 437(1), 439Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 19, 39, 40, 43D, 43D(5), 43D(6)
Supreme Court07 Feb 2024Allowed
Kishore & Ors. Vs State Of Punjab
Supreme Court Of India · Abhay S. Oka, J; Ujjal Bhuyan, J
Indian Penal Code, 1860 — Section 34, 141, 148, 149, 302, 323, 326, 460Code of Criminal Procedure, 1973 — Section 161
Supreme Court06 Feb 2024Dismissed
Jagmohan And Another Vs Badri Nath And Others
Supreme Court Of India · C.T.Ravikumar, J; Rajesh Bindal, J
Punjab Pre-emption Act, 1913 — Section 3(1), 3(2), 3(3), 8, 8(2), 15, 16Limitation Act, 1963 — Section 12General Clauses Act, 1897 — Section 3(26)
Supreme Court06 Feb 2024Dismissed
Velthepu Srinivas And Others Vs State Of Andhra Pradesh (Now State Of Telangana) And Anr.
Supreme Court Of India · B.R. Gavai, J; Pamidighantam Sri Narasimha, J
Indian Penal Code, 1860 — Section 34, 302, 304IICode of Criminal Procedure, 1973 — Section 164, 313
Supreme Court05 Feb 2024Allowed
Bhaggi @ Bhagirath @ Naran Vs State Of Madhya Pradesh
Supreme Court Of India · C.T.Ravikumar, J; Rajesh Bindal, J
Indian Penal Code, 1860 — Section 45, 53, 363, 366, 376AB, 376(2)(i)Code of Criminal Procedure, 1973 — Section 366, 433AProtection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5(d), 5(m), 6, 42
Supreme Court05 Feb 2024Dismissed
Union Of India And Ors Vs M/S. B. T. Patil And Sons Belgaum (Construction) Pvt. Ltd.
Supreme Court Of India · Abhay S. Oka, J; Ujjal Bhuyan, J
Foreign Trade (Regulation) Rules, 1993 — Rule 2(e)Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 2(a), 2(b), 2(d), 3, 14Customs Act, 1962 — Section 27, 27(2), 27A, 74, 75, 75A, 75A(1), 76
Supreme Court04 Feb 2024
All India Judges Association Vs Union Of India & Ors
Supreme Court Of India · (2024) 02 SC CK 3087
Constitution of India, 1950 — Article 14, 50, 142
Supreme Court02 Feb 2024Allowed
Authorised Officer, Central Bank Of India Vs Shanmugavelu
Supreme Court Of India · Dr. Dhananjaya Y. Chandrachud, CJ; J B Pardiwala, J; Manoj Misra, J
Security Interest (Enforcement) Rules, 2002 — Rule 8, 9, 9(1), 9(2), 9(3), 9(4), 9(5)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(4), 13(8), 17, 35, 37, 38, 46Indian Contract Act, 1872 — Section 35, 37, 73, 74
Supreme Court02 Feb 2024Dismissed
Haalesh @ Haleshi @ Kurubara Haleshi Vs State Of Karnataka
Supreme Court Of India · Abhay S. Oka, J; Pankaj Mithal, J
Indian Penal Code, 1860 — Section 149, 302Code Of Civil Procedure, 1908 — Section 54
Supreme Court01 Feb 2024Allowed
Anjum Ara Vs State Of Bihar And Others
Supreme Court Of India · (2024) 02 SC CK 3086
Constitution of India, 1950 — Article 14, 16
Supreme Court01 Feb 2024Allowed
Sushil Kumar Pandey & Ors Vs High Court Of Jharkhand & Anr
Supreme Court Of India · (2024) 02 SC CK 3085
Constitution of India, 1950 — Article 14 Jharkhand Superior Judicial Service (Recruitment, Appointment and Conditions of Service) Rules, 2001 — Rule 11, 14, 18, 21, 22, 30
Supreme Court31 Jan 2024Allowed
Bharat Sher Singh Kalsia Vs State Of Bihar & Anr.
Supreme Court Of India · Vikram Nath, J; Ahsanuddin Amanullah, J
Indian Penal Code, 1860 — Section 409, 420, 467, 468, 469, 471Evidence Act, 1872 — Section 40, 41, 42, 43Code of Criminal Procedure, 1973 — Section 319