CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2024

721 judgments · page 36 of 37

Supreme Court04 Jan 2024Dismissed

Sarfaraz Alam Vs Union Of India & Ors.

Supreme Court Of India · (2024) 01 SC CK 0016

Constitution Of India, 1950 — Article 22(5)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
Read judgment
Supreme Court04 Jan 2024Allowed

Darshan Singh Vs State Of Punjab

Supreme Court Of India · (2024) 01 SC CK 0015

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 106
Read judgment
Supreme Court04 Jan 2024Allowed

S.V. Samudram Vs State Of Karnataka & Anr

Supreme Court Of India · (2024) 01 SC CK 0014

Constitution Of India, 1950 — Article 142Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a), 31(7)(b), 34, 34(2), 34(2)(a), 34(2)(b)(ii), 34(3), 34(4), 36, 37, 37(1), 75, 81Arbitration Act, 1940 — Section 15
Read judgment
Supreme Court03 Jan 2024Disposed Of

Vishal Tiwari Vs Union Of India & Ors.

Supreme Court Of India · (2024) 01 SC CK 0025

Constitution Of India, 1950 — Article 32, 142Securities Contracts (Regulation) Rules, 1957 — Rule 19APrevention of Money Laundering Maintenance of Records Rules, 2005 — Rule 9
Read judgment
Supreme Court03 Jan 2024

Neeraj Sharma Vs State Of Chhattisgarh

Supreme Court Of India · (2024) 01 SC CK 0012

Indian Penal Code, 1860 — Section 120B, 307, 362, 364, 364A, 365, 366, 392, 394, 397Evidence Act, 1872 — Section 32, 165Code of Criminal Procedure, 1973 — Section 161, 162, 357(1), 357A
Read judgment
Supreme Court03 Jan 2024Dismissed

Bharti Airtel Limited And Another Vs Vijaykumar V. Iyer And Others

Supreme Court Of India · (2024) 01 SC CK 0008

Code Of Civil Procedure, 1908 — Order 8 Rule 6Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(11), 5, 5(1), 6, 14, 14(4), 25, 25(2)(a), 30, 30(2), 30(2)(b)(ii), 32A, 33, 34, 35, 36(4), 36(4)(e), 37, 38, 39, 40, 41, 43, 45, 49, 50, 51, 52, 53, 53(1), 54, 60(5), 173, 196, 208, 238, 243Companies Act, 1956 — Section 529, 530
Read judgment
Supreme Court03 Jan 2024Allowed

State Of Nct Of Delhi Vs Raj Kumar @ Lovepreet @Lovely

Supreme Court Of India · (2024) 01 SC CK 0004

Code of Criminal Procedure, 1973 — Section 167, 167(2), 173(2), 482Indian Penal Code, 1860 — Section 120B, 201Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 20, 43D(2)(b), 43D(2), 45(1), 45(2)
Read judgment