Supreme Court23 Sept 2021Dismissed
Bihari (Dead) Through Lrs. And Others Vs State Of U.P. And Another
Supreme Court Of India · (2021) 11 Scale 320
Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
Supreme Court Of India judgments, 2021
827 judgments · page 17 of 42
Supreme Court23 Sept 2021Allowed
Jamia Masjid Vs K V Rudrappa (Since Dead) By Lrs. & Ors.
Supreme Court Of India · AIR 2021 SC 4523 : (2021) 11 Scale 173
Code Of Civil Procedure, 1908 — Section 11, 92, 92(e), 92(cc), 100, Order 23 Rule 1, Order 14 Rule 2, Order 23 Rule 3AWakf Act, 1954 — Section 6, 43ABombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11
Supreme Court23 Sept 2021Partly Allowed
Triyambak S. Hegde Vs Sripad
Supreme Court Of India · (2022) 1 SCC 742 : (2021) 9 JT 411 : (2021) 11 Scale 322
Code Of Criminal Procedure, 1973 — Section 200, 313Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139
Supreme Court23 Sept 2021Partly Allowed
Ajai Pal Singh & Ors. Vs State Of Uttar Pradesh & Anr.
Supreme Court Of India · AIR 2021 SC 4603 : (2021) 11 Scale 311
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 18
Supreme Court22 Sept 2021Dismissed
Dorairaj Spintex Vs R Chittibabu & Ors
Supreme Court Of India · (2021) 09 SC CK 0126
Industrial Disputes Act, 1947 — Section 2(k), 33, 33(1), 33(1)(b), 33(2), 33(2)(b)
Supreme Court22 Sept 2021Disposed Of
Marthanda Varma (D) Th. Lrs. & Ors. Vs State Of Kerala & Ors.
Supreme Court Of India · (2021) 9 JT 421 : (2021) 11 Scale 164
Supreme Court22 Sept 2021Allowed
DLF Home Developers Limited Vs Rajapura Homes Private Limited & Anr.
Supreme Court Of India · (2021) 11 Scale 130
Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 8, 11, 11(6), 11(6A), 11(12), 16, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)
Supreme Court22 Sept 2021Dismissed
Union Of India Through Narcotics Control Bureau, Lucknow Vs Md. Nawaz Khan
Supreme Court Of India · AIR 2021 SC 4476 : (2021) 10 SCC 100 : (2021) 9 JT 294 : (2021) 11 Scale 119
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 19, 20, 20(b), 21, 22, 24, 27A, 29, 35, 37, 37(1)(b), 37(1)(b)(ii), 42, 42(1), 42(2), 50, 54, 60(3), 67Indian Penal Code, 1860 — Section 302
Supreme Court21 Sept 2021Dismissed
Rajendra Bajoria And Other Vs Hemant Kumar Jalan And Others
Supreme Court Of India · AIR 2021 SC 4594 : (2021) 9 JT 429 : (2021) 11 Scale 286
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 13, Order 21 Rule 49Indian Partnership Act, 1932 — Section 40, 42, 43, 44, 48
Supreme Court21 Sept 2021Disposed Of
Karnataka Rural Infrastructure Development Limited Vs T.P. Nataraja & Ors
Supreme Court Of India · (2021) 9 JT 314 : (2021) 11 Scale 110
Madhya Pradesh Financial Code vol. I — Rule 84Karnataka State Servants (Determination of Age) Act, 1974 — Section 4, 5, 5(2), 6
Supreme Court21 Sept 2021Allowed
New Okhla Industrial Development Authority & Ors Vs 24 Oranges Lab LLP & Anr
Supreme Court Of India · (2021) 9 JT 311 : (2021) 11 Scale 106
Supreme Court21 Sept 2021Allowed
Punjab State Power Corporation Limited And Another Vs Emta Coal Limited
Supreme Court Of India · (2022) 2 SCC 1 : (2021) 11 Scale 296
Constitution Of India, 1950 — Article 14Coal Mines (Special Provisions) Act, 2015 — Section 11, 11(1), 11(2), 16Coal Mines (Nationalization) Act, 1973 — Section 3(3)(a)(iii)
Supreme Court21 Sept 2021Allowed
Union Of India & Ors. Vs Dalbir Singh
Supreme Court Of India · AIR 2021 SC 4504 : (2021) 11 Scale 275
Constitution Of India, 1950 — Article 226, 227Central Reserve Police Force Rules, 1955 — Rule 27, 27(ccc)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19
Supreme Court21 Sept 2021Disposed Of
Commissioner Of Customs, Pune Vs M/S Ballarpur Industries Ltd.
Supreme Court Of India · (2021) 10 SCC 736 : (2021) 9 JT 323 : (2021) 11 Scale 73
Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules 1995 — Rule 23Customs Act 1962 — Section 28AB, 111(m), 112(a), 118(a)Customs Tariff Act, 1975 — Section 9A(1), 9A(5)
Supreme Court21 Sept 2021Dismissed
Indrapal Singh And Others Vs State Of U.P.
Supreme Court Of India · AIR 2021 SC 4514 : (2021) 9 JT 520 : (2021) 11 Scale 97 : (2022 ) 4 SCC 631
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313
Supreme Court21 Sept 2021Allowed
Medini. C & Ors. Etc. Etc. Vs Bharat Sanchar Nigam Limited & Ors. Etc. Etc
Supreme Court Of India · (2021) 11 Scale 147 : (2022) 4 SCC 562
Assistant Director (Official Language) Recruitment Rules, 2002 — Rule 10(iii), 10(iv)Rajabhasha Adhikari Recruitment Rules, 2005 — Rule 11
Supreme Court21 Sept 2021Dismissed
Chandan Banerjee & Ors Vs Krishna Prosad Ghosh & Ors.
Supreme Court Of India · AIR 2021 SC 4611 : (2021) 11 Scale 80
Constitution Of India, 1950 — Article 14, 16Calcutta Municipal Corporation Services (Common Cadres) Regulations, — Rule 9Calcutta Municipal Corporation Act, 1980 — Section 20
Supreme Court21 Sept 2021Allowed
Matadin Surajmal Rajoria (Deceased) Through Sole Legatee Lalita Satyanarayan Khandelawal Vs Ramdwar Mahavir Pande (Dead) Thr. Lrs. & Ors.
Supreme Court Of India · AIR 2021 SC 4404 : (2021) 9 JT 307 : (2021) 11 Scale 156
Supreme Court21 Sept 2021Partly Allowed
Kala Singh @ Gurnam Singh Vs State Of Punjab
Supreme Court Of India · (2021) 10 SCC 744 : (2021) 9 JT 330 : (2021) 11 Scale 160
Indian Penal Code, 1860 — Section 34, 201, 300, 302, 304I, 304II
Supreme Court20 Sept 2021Disposed Of/Allowed
State Of Tamil Nadu & Ors. Vs M.S. Viswanathan & Ors
Supreme Court Of India · (2021) 09 SC CK 0141
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 9(1), 9(4), 9(5), 10(1), 11(1), 11(3), 11(5), 12, 12(7)Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(2)