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Supreme Court Of India judgments, 2021

827 judgments · page 12 of 42

Supreme Court08 Oct 2021Partly Allowed

Manoj Mishra @ Chhotkau Vs State Of Uttar Pradesh

Supreme Court Of India · AIR 2021 SC 5032 : (2021) 10 SCC 763 : (2021) 10 JT 388 : (2021) 12 Scale 331

Indian Penal Code, 1860 — Section 363, 366, 376, 376D, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164, 313
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Supreme Court08 Oct 2021Partly Allowed

M/S Gimpex Private Limited Vs Manoj Goel

Supreme Court Of India · (2021) 10 JT 103 : (2021) 12 Scale 269

Negotiable Instruments Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1973 — Section 200, 320, 357(1)(b), 482Indian Penal Code, 1860 — Section 147, 409, 506(1)
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Supreme Court08 Oct 2021Allowed

Nasib Singh Vs State Of Punjab & Anr.

Supreme Court Of India · AIR 2021 SC 5175 : (2022) 2 SCC 89 : (2021) 12 Scale 242

Code Of Criminal Procedure, 1973 — Section 211, 212, 212(2), 213, 214, 215, 216, 217, 218, 218(1), 218(2), 219, 219(1), 220(1), 220(3), 220(4), 221, 222, 222(2), 223, 223(d), 224, 233, 234, 235, 236, 239, 311, 313, 386, 386(a), 386(d)(1), 391, 403(2), 465(1)Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 217, 218, 302, 306, 309, 323, 328, 363, 363A, 366, 366A, 376, 376(2)(g), 498ABombay Prohibition Act, 1949 — Section 66(b)
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Supreme Court08 Oct 2021Allowed

Prashant Singh Rajput Vs State Of Madhya Pradesh And Anr.

Supreme Court Of India · AIR 2021 SC 5004 : (2021) 12 Scale 214

Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 173, 438, 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 324, 379, 506Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)(C)
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Supreme Court07 Oct 2021Dismissed

Goutam Joardar Vs State Of West Bengal

Supreme Court Of India · (2021) 12 Scale 339

Code of Criminal Procedure, 1973 — Section 107, 161, 164Indian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 27(3)
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Supreme Court07 Oct 2021Disposed Of

Smriti Madan Kansagra Vs Perry Kansagra

Supreme Court Of India · AIR 2021 SC 5423 : (2021) 12 Scale 98

Constitution Of India, 1950 — Article 136, 215Guardianship And Wards Act, 1890 — Section 7, 8, 10, 11Indian Penal Code, 1860 — Section 34, 191, 193, 209, 361, 363, 365, 368, 420
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Supreme Court07 Oct 2021

Municipal Corporation Of Greater Mumbai Vs Ankita Sinha & Ors

Supreme Court Of India · AIR 2021 SC 5147 : (2021) 12 Scale 184

Constitution Of India, 1950 — Article 21, 32, 47, 48A, 51A(g), 226, 323A, 323BNational Green Tribunal (Practice & Procedure) Rules, 2011 — Section 24National Environment Tribunal Act, 1995 &mdahs; Section 18(2)(e), 19(25)
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Supreme Court07 Oct 2021Allowed

V. Prabhakara Vs Basavaraj K. (Dead) By Lr. & Anr

Supreme Court Of India · AIR 2021 SC 4830 : (2022) 1 SCC 115 : (2021) 12 Scale 43

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 96, Order 6, Order 6 Rule 2, Order 8 Rule 2Indian Succession Act, 1925 — Section 63,
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Supreme Court07 Oct 2021Allowed

State Of Rajasthan & Ors Vs Surji Devi

Supreme Court Of India · (2022) 1 SCC 17 : (2021) 10 JT 6 : (2021) 12 Scale 35

Rajasthan Services Rules, 1951 — Section 86Rajasthan Panchayati Raj Act, 1994 — Section 91(3), 91(4)
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