Supreme Court27 Sept 2021Allowed
D. Raja Rajeswari Vs R. Sathish Kumar
Supreme Court Of India · (2022) 2 SCC 329
Guardians and Wards Act, 1890 — Section 9
COURT ARCHIVE
Supreme Court Of India judgments, 2021
827 judgments · page 16 of 42
Supreme Court27 Sept 2021Allowed
Saregama India Limited Vs Next Radio Limited & Ors
Supreme Court Of India · (2022) 1 SCC 701 : (2021) 11 Scale 624
Copyright Rules, 2013 — Rule 29, 29(1), 29(4), 30, 31, 31(9)Copyright Act, 1957 — Section 31D, 31D(1), 31D(2), 78, 78(2)(cd)
Supreme Court27 Sept 2021Allowed
New Delhi Municipal Council Vs Ganga Devi & Anr.
Supreme Court Of India · (2021) 11 Scale 402
Supreme Court27 Sept 2021Allowed
State Of Uttar Pradesh & Ors Vs Principal Abhay Nandan Inter College & Ors.
Supreme Court Of India · AIR 2021 SC 4968 : (2021) 10 JT 210 : (2021) 11 Scale 372
Constitution Of India, 1950 — Article 14, 30, 30(1), 30(2), 162, 226Intermediate Education Act, 1921 — Section 9, 9(1), 9(2), 9(3), 9(4), 16GPayment of Salary Act, 1971 — Section 9
Supreme Court27 Sept 2021Allowed
M/S. New Victoria Mills & Ors. Vs Shrikant Arya
Supreme Court Of India · AIR 2021 SC 4635 : (2021) 11 Scale 389
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(o)
Supreme Court27 Sept 2021Allowed
State Of Odisha & Ors Vs Arati Mohapatra
Supreme Court Of India · AIR 2021 SC 5110 : (2021) 9 JT 501 : (2021) 11 Scale 409
Supreme Court27 Sept 2021Allowed
Mahadev Meena Vs Praveen Rathore And Another
Supreme Court Of India · AIR 2021 SC 4547 : (2021) 9 JT 512 : (2021) 11 Scale 364
Code Of Criminal Procedure, 1973 — Section 161, 174Indian Penal Code, 1860 — Section 120B, 201, 302, 364Evidence Act, 1872 — Section 27
Supreme Court27 Sept 2021Dismissed
Ravindranatha Bajpe Vs Mangalore Special Economic Zone Ltd. & Others Etc
Supreme Court Of India · AIR 2021 SC 4587 : (2021) 9 JT 504 : (2021) 11 Scale 413
Indian Penal Code, 1860 — Section 34, 120B, 406, 418, 420, 427, 447, 506Code Of Criminal Procedure, 1973 — Section 156(3), 200Negotiable Instruments Act, 1881 — Section 141
Supreme Court24 Sept 2021Allowed
Rajeev Nohwar Vs Chief Controlling Revenue Authority Maharashtra State, Pune And Others
Supreme Court Of India · (2021) 09 SC CK 0142
Constitution Of India, 1950 — Article 142, 226Maharashtra Stamp Act, 1958 — Section 47, 47(a), 47(c), 48, 48(3), 49, 50, 51, 52, 52A, 52A(2), 53(1A)Indian Contract Act, 1872 — Section 65
Supreme Court24 Sept 2021Disposed Of
Abhilasha Gupta Vs Harimohan Gupta
Supreme Court Of India · (2021) 09 SC CK 0125
Hindu Marriage Act, 1955 — Section 13(1)(ia)
Supreme Court24 Sept 2021Allowed
Nisha Vs State Of Madhya Pradesh
Supreme Court Of India · (2021) 09 SC CK 0124
Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
Supreme Court24 Sept 2021Allowed
Rakesh Kumar Vs State Of Uttar Pradesh & Ors.
Supreme Court Of India · (2021) 09 SC CK 0123
Constitution Of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
Supreme Court24 Sept 2021Allowed
Pawan Kumar Vs State Of Uttarakhan
Supreme Court Of India · (2021) 10 JT 229
Indian Penal Code, 1860 — Section 302, 304, 304I
Supreme Court24 Sept 2021Disposed Of
Sadhika & Ors. Vs Neeraj Shrivastav & Anr.
Supreme Court Of India · (2021) 09 SC CK 0119
Supreme Court24 Sept 2021Disposed Of
M/S Magadh Sugar & Energy Ltd Vs State Of Bihar & Ors.
Supreme Court Of India · (2021) 9 JT 397 : (2021) 11 Scale 350
Constitution Of India, 1950 — Article 226Bihar Electricity Duty Act, 1948 — Section 2(b), 2(d), 2(ee), 3, 3(1), 3(2)(c), 4, 4A, 4A(2), 5A, 6B(1), 7, 9AElectricity (Supply) Act, 1948 — Section 5
Supreme Court24 Sept 2021Partly Allowed
National Gandhi Museum Vs Sudhir Sharma
Supreme Court Of India · (2021) 9 JT 389 : (2021) 11 Scale 343
Industrial Tribunal Act, 1947 — Section 332(b)Evidence Act, 1872 — Section 106
Supreme Court23 Sept 2021Allowed
D.K. Agrawal Vs Council Of The Institute Of Chartered Accountants Of India
Supreme Court Of India · (2021) 12 Scale 147
Constitution Of India, 1950 — Article 136Chartered Accountants Act, 1949 — Section 6(1), 9, 17, 21, 21(5), 21(2), 21(3), 21(4), 21(5), 21(6), 21(6)(a), 21(6)(b), 21(6)(c), 21(6)(d), 21(8), 22, 22AChartered Accountants Regulations, 1964 — Regulation 13, 14, 15, 16
Supreme Court23 Sept 2021Disposed Of
In Re: Cognizance For Extension Of Limitation
Supreme Court Of India · (2021) 11 Scale 230
Constitution Of India, 1950 — Article 141, 142Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12A
Supreme Court23 Sept 2021Allowed
National Highways Authority Of India & Others Vs Madhukar Kumar & Others
Supreme Court Of India · (2021) 11 Scale 233
Constitution Of India, 1950 — Article 14, 73, 136, 141, 162, 226National Highways Fee (Determination Of Rates And Collection) Rules, 2008 — Rule 1, 2(f), 2(c), 3, 3(1), 4, 5, 6, 8, 8(1), 8(2), 9, 11, 16, 17National Highways (Collection Of Fees By Any Person For The Use Of Section Of National Highways/Permanent Bridge/ Temporary Bridge On National Highways) Rules, 1997 — Rule 2(b), 2(k), 3, 8
Supreme Court23 Sept 2021Dismissed
S. Karthik & Ors. Vs N. Subhash Chand Jain & Ors
Supreme Court Of India · AIR 2021 SC 4559 : (2021) 11 Scale 200
Constitution Of India, 1950 — Article 142, 300ASecurity Interest (Enforcement) Rules, 2002 — Rule 8, 8(6), 8(8), 9, 9(1), 15Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(1), 13(2), 13(3), 13(4), 13(8), 14, 17(1), 29, 35, 37