COURT ARCHIVE

Supreme Court Of India judgments, 2021

827 judgments · page 15 of 42

Supreme Court29 Sept 2021Allowed

Standard Chartered Bank Vs R.C. Srivastava

Supreme Court Of India · AIR 2021 SC 4879 : (2021) 9 JT 471 : (2021) 11 Scale 445

Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 17B

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Supreme Court29 Sept 2021Allowed

High Court Of Judicature For Rajasthan Vs State Of Rajasthan & Anr.

Supreme Court Of India · (2021) 10 JT 400 : (2021) 11 Scale 526

Constitution Of India, 1950 — Article 14, 19, 21, 145, 229Code Of Criminal Procedure, 1973 — Section 437, 438, 439, 497Indian Penal Code, 1860 — Section 354, 457, 498

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Supreme Court29 Sept 2021Disposed Of

Ramgopal & Anr. Vs State Of Madhya Pradesh

Supreme Court Of India · (2021) 9 JT 478 : (2021) 11 Scale 555

Constitution Of India, 1950 — Article 142, 142(1)Indian Penal Code, 1860 — Section 34, 143, 144, 147, 148, 149, 294, 323, 324, 326, 342Prevention of Atrocities (Scheduled Caste and Scheduled Tribes) Act, 1989 — Section 3

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Supreme Court29 Sept 2021

Suraz India Trust Vs Union Of India

Supreme Court Of India · AIR 2021 SC 4706 : (2021) 11 Scale 544

Constitution Of India, 1950 — Article 32, 129, 142, 142(2)Indian Penal Code, 1860 — Section 219

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Supreme Court29 Sept 2021Allowed

Union Of India, Through The Secretary Ministry Of Environment And Forest Vs Trilok S. Bhandari & Ors.

Supreme Court Of India · (2021) 11 Scale 535

Constitution Of India, 1950 — Article 142Indian Forest Service (Appointment by Promotion) Regulations, 1966 — Regulation 5

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Supreme Court29 Sept 2021Allowed

State Of Madhya Pradesh & Ors Vs Somdutt Sharma

Supreme Court Of India · (2021) 10 JT 196 : (2021) 11 Scale 511

Industrial Disputes Act, 1947 — Section 25F, 25L, 25NFactories Act, 1948 — Section 2(k), 2(k)(ii), 2(m)

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Supreme Court29 Sept 2021Allowed

Avtar Singh & Ors. Vs Bimla Devi & Ors.

Supreme Court Of India · (2021) 11 Scale 520

Constitution Of India, 1950 — Article 254, 372, 372(1), 395Code Of Civil Procedure, 1908 — Section 100Punjab Courts Act, 1918 — Section 41

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Supreme Court29 Sept 2021Partly Allowed

Munusamy Vs Land Acquisition Officer

Supreme Court Of India · AIR 2021 SC 4715 : (2021) 11 Scale 541

Land Acquisition Act, 1894 — Section 4, 6, 18

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Supreme Court29 Sept 2021Disposed Of

State Of Jammu And Kashmir & Ors. Vs Shaheena Masarat & Anr.

Supreme Court Of India · (2021) 11 Scale 647

Constitution Of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal), Rules 1956 — Rule 17Constitution of Jammu and Kashmir, 1956 — Section 103

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Supreme Court28 Sept 2021Disposed Of

Malook Singh And Others Vs State Of Punjab And Others

Supreme Court Of India · (2021) 12 Scale 159

Constitution Of India, 1950 — Article 14, 16, 142, 226Punjab Civil Secretariat (State Service Class III) Rules, 1976 — Rule 9

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Supreme Court28 Sept 2021Allowed

Employees� State Insurance Corporation Vs Kakinada Municipality & Ors

Supreme Court Of India · (2022) 2 SCC 56

Constitution Of India, 1950 — Article 141Employees� State Insurance Act, 1948 — Section 1(4), 2(12), 14AA, 45A, 75, 75(1), 75(1)(g), 75(2), 82, 87, 88, 89, 90

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Supreme Court28 Sept 2021Partly Allowed/Dismissed