Supreme Court19 Jan 2024Dismissed
Kusha Duruka Vs State Of Odisha
Supreme Court Of India · (2024) 01 SC CK 0040
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C)Code of Criminal Procedure, 1973 — Section 438, 439
COURT ARCHIVE
Supreme Court Of India judgments, 2024
721 judgments · page 35 of 37
Supreme Court19 Jan 2024Allowed
Raja Gounder And Others Vs M. Sengodan And Others
Supreme Court Of India · (2024) 01 SC CK 0039
Constitution Of India, 1950 — Article 136Evidence Act, 1872 — Section 17, 18Hindu Succession Act, 1956 — Section 3(j), 6, 6(1), 6(3), 8, 10, 15
Supreme Court18 Jan 2024Dismissed
State Of Assam And Others Vs Binod Kumar And Others
Supreme Court Of India · (2024) 01 SC CK 0038
Assam Police Manual, — Rule 25, 25(c), 63, 63(iii)All India Services (Confidential Rolls) Rules, 1970 — Rule 2(a), 2(e), 2(f), 3, 10A, 11All India Services (Performance Appraisal Report) Rules, 2007 — Rule 2(a), 2(j), 2(k)
Supreme Court18 Jan 2024Allowed
Ramalingam & Ors. Vs N. Viswanathan
Supreme Court Of India · (2024) 01 SC CK 0037
Indian Penal Code, 1860 — Section 302, 323, 341Code of Criminal Procedure, 1973 — Section 200, 203, 227
Supreme Court17 Jan 2024Allowed
Shadakshari Vs State Of Karnataka & Anr.
Supreme Court Of India · (2024) 01 SC CK 0036
Constitution Of India, 1950 — Article 356(1)Indian Penal Code, 1860 — Section 34, 120B, 149, 193, 409, 419, 420, 423, 465, 466, 467, 468, 471, 473Code of Criminal Procedure, 1973 — Section 173, 197, 197(1), 482
Supreme Court16 Jan 2024Dismissed
Nara Chandrababu Naidu Vs State Of Andhra Pradesh & Anr.
Supreme Court Of India · Aniruddha Bose, J; Bela M. Trivedi, J
Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 34, 37, 109, 120B, 166, 167, 201, 409, 418, 420, 465, 468, 471, 498A, 506Prevention of Corruption Act, 1988 — Section 3, 3(1), 4, 4(3), 5, 7, 7A, 8, 9, 10, 12, 13(1)(c), 13(1)(d), 13(2), 17, 17A, 17A(a), 17A(b), 17A(c), 18A, 19, 22, 29A
Supreme Court12 Jan 2024
Asma Lateef & Anr Vs Shabbir Ahmad & Ors.
Supreme Court Of India · (2024) 01 SC CK 0032
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 2(2), 2(9), 9, 47, Order 8 Rule 1, Order 14 Rule 2, Order 49 Rule 3(5), Order 20 Rule 4, Order 20 Rule 4(2), Order 8 Rule 5, Order 8 Rule 5(2), Order 8 Rule 5(3), Order 8 Rule 10, Order 9 Rule 11Specific Relief Act, 1963 — Section 38, 41(h)
Supreme Court12 Jan 2024
S. Rajaseekaran Vs Union Of India & Ors
Supreme Court Of India · (2024) 01 SC CK 0031
Motor Vehicles Act, 1988 — Section 145(d), 161, 161(2), 161(3), 163, 163(1)Insurance Act, 1938 — Section 64C
Supreme Court12 Jan 2024
Birla Corporation Limited Through Its Managing Director Vs Bhanwar Singh And Others
Supreme Court Of India · (2024) 01 SC CK 0030
Supreme Court12 Jan 2024Dismissed
State Of Haryana Vs Mohd. Yunus & Ors.
Supreme Court Of India · (2024) 01 SC CK 0029
Indian Penal Code, 1860 — Section 34, 302, 304, 323, 325, 379, 380, 406, 407, 411, 427, 452, 506Code of Criminal Procedure, 1973 — Section 161, 319
Supreme Court11 Jan 2024Allowed
Delhi Development Authority Vs Hello Home Education Society
Supreme Court Of India · (2024) 01 SC CK 0035
Constitution Of India, 1950 — Article 166(1), 226
Supreme Court11 Jan 2024Allowed
Dinesh Gupta Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2024) 01 SC CK 0034
Indian Penal Code, 1860 — Section 120B, 420, 467Code of Criminal Procedure, 1973 — Section 482
Supreme Court11 Jan 2024Disposed Of
Container Corporation Of India Ltd Vs Ajay Khera & Ors
Supreme Court Of India · (2024) 01 SC CK 0033
Constitution Of India, 1950 — Article 21National Green Tribunal Act, 2010 — Section 14, 15, 18(1)
Supreme Court11 Jan 2024Allowed
State Of Himachal Pradesh And Others Vs Yogendera Mohan Sengupta And Another
Supreme Court Of India · (2024) 01 SC CK 0028
Constitution Of India, 1950 — Article 14, 15, 16, 21, 32, 136, 141, 162, 226, 227, 300A, 309, 323A, 323BHimachal Pradesh Town & Country Planning Act, 1977 — Section 13, 14, 14(a), 14(b), 14(C), 15, 15(1), 15(2), 15A, 16, 17(1), 18, 18(b), 18(j), 19, 19(1), 19(2), 20, 87National Green Tribunal Act, 2010 — Section 14, 22
Supreme Court10 Jan 2024Dismissed
Dr. Balbir Singh Bhandari Vs State Of Uttarakhand & Ors.
Supreme Court Of India · (2024) 01 SC CK 0027
Uttar Pradesh Reorganisation Act, 2000 — Section 86
Supreme Court10 Jan 2024Allowed
Alagammal And Ors. Vs Ganesan And Anr
Supreme Court Of India · (2024) 01 SC CK 0026
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16(c)Transfer of Property Act, 1882 — Section 5, 54, 55(1)(a), 55(f)
Supreme Court09 Jan 2024Allowed
M/S. K.P. Mozika Vs Oil And Natural Gas Corporation Ltd. & Ors.
Supreme Court Of India · (2024) 01 SC CK 0022
Constitution Of India, 1950 — Article 366, 366(29A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f)Assam Value Added Tax Act, 2003 — Section 2(33), 2(43), 2(43)(iv), 107Finance Act, 1994 — Section 65(105)(zzzzj)
Supreme Court08 Jan 2024Disposed Of/Disposed Of/Disposed Of/Disposed Of/Disposed Of/Allowed
Bilkis Yakub Rasool Vs Union Of India & Others
Supreme Court Of India · (2024) 01 SC CK 0021
Constitution Of India, 1950 — Article 14, 19(1), 19(1)(a), 19(1)(g), 20, 21, 32, 51A(E), 72, 142, 161, 226Indian Penal Code, 1860 — Section 34, 40, 42, 63, 64, 70, 143, 147, 148, 149, 217, 218, 302, 304, 306, 324, 325, 326, 354, 376, 376(2)(e), 376(2)(g)Code of Criminal Procedure, 1973 — Section 5, 30, 132, 304, 360, 406, 432, 432(1), 432(2), 432(5), 432(6), 432(7), 432(7)(a), 432(7)(b), 433, 433A, 435, 435(1)(a), 435(2), 443A
Supreme Court08 Jan 2024Allowed
Jaipur Vidyut Vitran Nigam Ltd. & Ors. Vs Mb Power (Madhya Pradesh) Limited & Ors
Supreme Court Of India · (2024) 01 SC CK 0020
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 105, 226Rajasthan Transparency in Public Procurement Rules, 2013 — Rule 69(2)(b)Electricity Act, 2003 — Section 61, 62, 63, 64, 79, 79(1), 79(1)(b), 79(1)(d), 86, 86(1)(b)
Supreme Court05 Jan 2024Dismissed
Gurdev Singh Bhalla Vs State Of Punjab & Ors.
Supreme Court Of India · (2024) 01 SC CK 0019
Indian Penal Code, 1860 — Section 166, 380, 383, 385, 406, 409, 420, 457Code of Criminal Procedure, 1973 — Section 161, 173(2), 197, 319Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19