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Supreme Court Of India judgments, 2021

827 judgments · page 11 of 42

Supreme Court25 Oct 2021Allowed

Ramawatar Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2021 SC 5228 : (2021) 10 JT 529 : (2021) 12 Scale 567

Constitution Of India, 1950 — Article 15, 17, 21, 142Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 34
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Supreme Court25 Oct 2021Disposed Of

State Of Madhya Pradesh Vs Mahendra Alias Golu

Supreme Court Of India · AIR 2021 SC 5242 : (2021) 10 JT 521 : (2021) 12 Scale 576

Indian Penal Code, 1860 — Section 354, 375, 376, 376(2)(f), 511Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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Supreme Court22 Oct 2021Allowed

Jayan Vs State Of Kerala

Supreme Court Of India · AIR 2021 SC 5206 : (2021) 10 JT 380 : (2021) 12 Scale 560

Kerala Abkari Act, 1967 — Section 55(a)
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Supreme Court22 Oct 2021Allowed

Union Of India And Anr Vs A. Shainamol, IAS And Anr.

Supreme Court Of India · AIR 2021 SC 5281 : (2021) 12 Scale 493

Constitution Of India, 1950 — Article 16(4), 226, 226(2)Indian Administrative Service (Cadre) Rules, 1954 — Rule 4, 5(1)Indian Administrative Service (Recruitment) Rules, 1954 — Rule 7, 7(3), 7(4)
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Supreme Court22 Oct 2021Dismissed

V Nagarajan Vs SKS Ispat And Power Ltd.& Ors

Supreme Court Of India · AIR 2021 SC 5131 : (2021) 11 JT 235 : (2021) 12 Scale 542

Constitution Of India, 1950 — Article 14, 142National Company Law Tribunal Rules, 2016 — Rule 14, 22, 22(2), 26, 27, 50Insolvency and Bankruptcy Code, 2016 — Section 3(31), 5(1), 12(3), 14, 30, 43, 45, 60, 61, 61(1), 61(2), 62, 63, 64, 238, 238A
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Supreme Court22 Oct 2021

Jalkal Vibhag Nagar Nigam & Ors. Vs Pradeshiya Industrial And Investment Corporation & Anr.

Supreme Court Of India · AIR 2021 SC 5316 : (2021) 12 Scale 513

Constitution Of India, 1950 — Article 226, 246, 265, 266, 285, 286(2)Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 2(18), 18(1), 24, 24(1), 25, 25(2)(vi), 33, 34, 41, 44, 52, 52(1), 52(1)(a), 52(a), 53, 54, 55(b), 55(b)(i), 55(d)(a), 56, 56(b), 57, 59, 60, 61, 62, 63, 64, 65, 84, 96(2)(c), 101(2)Government of India Act, 1935 — Section 100
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Supreme Court21 Oct 2021Allowed

Kavitha Lankesh Vs State Of Karnataka & Ors.

Supreme Court Of India · AIR 2021 SC 5113 : (2021) 12 Scale 420

Constitution Of India, 1950 — Article 21Karnataka Control of Organised Crimes Act, 2000 — Section 2(1), 2(1)(d), 2(e), 3, 3(1)(i), 3(2), 3(3), 3(4), 24, 24(1)(a), 24(2)Indian Penal Code, 1860 — Section 35, 109, 114, 118, 120B, 201, 203, 204, 302
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Supreme Court21 Oct 2021Allowed

Prem Shankar Prasad Vs State Of Bihar & Anr

Supreme Court Of India · AIR 2021 SC 5125 : (2021) 10 JT 410 : (2021) 12 Scale 413

Indian Penal Code, 1860 — Section 406, 407, 420, 468, 506Code of Criminal Procedure, 1973 — Section 82, 83, 161, 438, 438(2)Negotiable Instruments Act, 1881 — Section 138
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Supreme Court20 Oct 2021Allowed

Jaswant Singh Vs State Of Punjab & Anr

Supreme Court Of India · (2021) 10 SC CK 0113

Constitution Of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 173(2), 319, 320, 482Indian Penal Code, 1860 — Section 406, 420
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Supreme Court20 Oct 2021Allowed

State Of Gujarat & Anr. Vs Narayan @ Narayan Sai @ Mota Bhagwan Asaram @ Asumal Harpalani

Supreme Court Of India · AIR 2021 SC 5096 : (2021) 10 JT 306 : (2021) 12 Scale 365

Prison (Bombay Furlough and Parole) Rules, 1959 — Rule 3, 3(2), 4, 4(4), 4(6), 4(10), 17, 19, 20Indian Penal Code, 1860 — Section 34, 120B, 114, 153, 188, 212, 307, 323, 324, 326A, 342, 344, 354, 357, 376(2), 376(2)(c), 377, 452, 504, 506(2), 508Code of Criminal Procedure, 1973 — Section 357(3), 482
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Supreme Court20 Oct 2021Dismissed

Naser Bin Abu Bakr Yafai Vs State Of Maharashtra & Anr.

Supreme Court Of India · AIR 2021 SC 5076 : (2021) 10 JT 284 : (2021) 12 Scale 377

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 341, 427, 452, 471Unlawful Activities (Prevention) Act, 1967 — Section 2(1)(d), 13, 16, 18, 18B, 20, 38, 39, 43D, 43D(2), 43D(2)(b)
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