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Supreme Court Of India judgments, 2021

827 judgments · page 1 of 42

Supreme Court17 Dec 2021Allowed

Ravinder Kumar Dhariwal & Anr. Vs Union Of India & Ors.

Supreme Court Of India · (2021) 15 Scale 611

Constitution Of India, 1950 — Article 14, 19(1), 226Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 11, 14Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2(c), 2(h), 2(i), 2(vii), 2(o), 2(r), 2(q), 2(s), 3, 3(3), 20, 20(1), 20(2), 20(4), 25, 33, 44, 45, 46, 47, 47(1), 47(2), 102, 102(2)
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Supreme Court17 Dec 2021Allowed

Brijmani Devi Vs Pappu Kumar & Anr.

Supreme Court Of India · (2021) 12 JT 287 : (2021) 15 Scale 542 : (2022) 4 SCC 497

Constitution Of India, 1950 — Article 21, 136Indian Penal Code, 1860 — Section 34, 302, 307, 341Arms Act, 1959 — Section 25, 27
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Supreme Court17 Dec 2021Allowed

Sunny Abraham Vs Union Of India & Anr

Supreme Court Of India · (2021) 12 JT 338 : (2021) 15 Scale 505

Constitution Of India, 1950 — Article 311, 311(1)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Section 14, 14(2), 14(3)Central Civil Services (Conduct) Rules, 1964 — Section 3(1)(a), 3(1)(c)
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Supreme Court17 Dec 2021Partly Allowed

Ram Ratan Vs State Of Madhya Pradesh

Supreme Court Of India · (2021) 12 JT 253 : (2021) 15 Scale 554

Indian Penal Code, 1860 — Section 34, 149, 392, 394, 397, 398Madhya Pradesh Dakaiti Aur Vyapharan Pravbhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25(1B)(a), 27
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Supreme Court17 Dec 2021Allowed

Brigade Enterprises Limited Vs Anil Kumar Virmani & Ors.

Supreme Court Of India · (2021) 15 Scale 515

Code Of Civil Procedure, 1908 — Section 38, 38(9), 38(10), 38(11), 100, Order 1 Rule 1, Order 1 Rule 3, Order 1 Rule 8, Order 1 Rule 8(1)(a)Consumer Protection Act, 2019 — Section 2(5), 2(5)(i), 2(5)(v), 2(5)(vi), 35(1), 35(1)(a), 35(1)(c)Consumer Protection Act, 1986 — Section 2(1)(b)(iv), 12(1)(c), 13(6)
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Supreme Court17 Dec 2021Allowed

Pani Ram Vs Union Of India And Ors.

Supreme Court Of India · (2021) 15 Scale 574

Constitution Of India, 1950 — Article 14Territorial Army Rules, 1948 — Rule 33Territorial Army Act, 1948 — Section 9(1)
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Supreme Court16 Dec 2021Dismissed

P. Satyanarayana Vs Nandyala Rama Krishna Reddy

Supreme Court Of India · (2021) 15 Scale 466

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 43 Rule 1Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Act, 1950 — Section 38E
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