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Supreme Court Of India judgments, 2021

827 judgments · page 10 of 42

Supreme Court28 Oct 2021Allowed

Thwaha Fasal Vs Union Of India

Supreme Court Of India · (2021) 10 JT 441 : (2021) 13 Scale 1

Constitution Of India, 1950 — Article 370National Investigation Agency Act, 2008 — Section 21(4), 121(4)Unlawful Activities (Prevention) Act, 1967 — Section 2(k), 2(m), 2(o), 3(p), 13, 15, 16, 20, 38, 38(1), 38(1)(b), 39, 39(1)(a), 39(1)(b), 39(1)(c), 40, 43D(5), 45, 45(1), 45(2)
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Supreme Court28 Oct 2021Allowed

Rashid Wali Beg Vs Farid Pindari & Ors.

Supreme Court Of India · (2021) 13 Scale 168

Code Of Civil Procedure, 1908 — Section 80, 92, 96, Order 39 Rule 1, Order 7 Rule 11Waqf Act, 1995 — Section 4, 5, 6, 6(5), 7, 7(1), 7(2), 7(5), 7(6), 68(6), 83, 83(1), 83(2), 85, 86, 86(b), 88, 89, 90, 90(1), 90(2), 93, 94(1)Mussalman Waqf Act, 1923 — Section 6N
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Supreme Court28 Oct 2021Allowed

Union Of India Vs Bharti Airtel Ltd. & Ors.

Supreme Court Of India · AIR 2021 SC 5659 : (2021) 13 Scale 301

Constitution Of India, 1950 — Article 14, 19(1)(g), 226, 246A, 265, 279A, 300ACentral Goods And Services Tax Rules, 2017 — Section 59, 60, 61, 61(5), 61(6)Central Goods and Services Tax Act, 2017 — Section 2(46), 16, 16(1), 16(2), 37, 38, 39, 39(1), 39(7), 39(9), 41, 41(1), 42, 43, 49, 49(2), 59, 168, 168(1)
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Supreme Court27 Oct 2021Allowed

Musunuri Satyanarayana Vs Dr. Tirumala Indira Devi & Ors.

Supreme Court Of India · AIR 2021 SC 5469 : (2021) 12 Scale 734

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 2(a), 2(18), 4, 5, 10, 11, 12, 14, 14(2), 15, 15(2), 16, 16(1), 31, 31ABombay Tenancy And Agricultural Lands (Vidarbha Region) Act, 1958 — Section 20, 36Code of Criminal Procedure, 1898 — Section 164, 364
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Supreme Court26 Oct 2021Allowed

Shantaben Bhurabhai Bhuriya Vs Anand Athabhai Chaudhari & Ors.

Supreme Court Of India · AIR 2021 SC 5368 : (2021) 11 JT 426 : (2021) 12 Scale 651

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 114, 186, 323, 325, 353, 362, 452, 504, 506(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 14
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Supreme Court26 Oct 2021Allowed

Mitesh Kumar J. Sha Vs State Of Karnataka & Ors

Supreme Court Of India · AIR 2021 SC 5298 : (2021) 11 JT 195 : (2021) 12 Scale 625

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 405, 406, 415, 418, 419, 420Arbitration And Conciliation Act, 1996 — Section 9, 34
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