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Supreme Court Of India judgments, 2021

827 judgments · page 18 of 42

Supreme Court20 Sept 2021Dismissed

Geeta Gupta Vs Ramesh Chandra Dwivedi & Ors

Supreme Court Of India · (2021) 11 Scale 47

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2)Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(1)(b), 12(2), 12(4), 14, 16, 16(1)(a), 18, 20, 30(1), 30(3)
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Supreme Court20 Sept 2021Disposed Of/Allowed

State Of Tamil Nadu & Ors Vs M.S. Viswanathan & Ors

Supreme Court Of India · (2021) 10 SCC 614 : (2021) 11 Scale 66

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 6(1), 9(1), 9(4), 9(5), 10(1), 11(1), 11(3), 11(5), 12, 12(7), 19Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(2)
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Supreme Court17 Sept 2021Allowed

Salim D. Agboatwala And Ors. Vs Shamalji Oddhavji Thakkar And Ors.

Supreme Court Of India · AIR 2021 SC 5212 : (2021) 9 JT 269 : (2021) 11 Scale 13

Code Of Civil Procedure, 1908 — Order 40 Rule 1, Order 7 Rule 11, Order 7 Rule 11 (d), Order 20 Rule 12Maharashtra Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32(G)(1), 32M, 74(1), 76A, 79, 85, 85A, 85(2), 88B, 88­B(1)(d)Transfer of Property Act, 1882 — Section 3
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Supreme Court17 Sept 2021Allowed

Kanchan Sharma Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · AIR 2021 SC 4313 : (2021) 9 JT 278 : (2021) 1 Scale 1

Indian Penal Code, 1860 — Section 107, 302, 306, 328Code Of Criminal Procedure, 1973 — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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Supreme Court17 Sept 2021

Uflex Ltd. Vs Government Of Tamil Nadu & Ors.

Supreme Court Of India · (2022) 1 SCC 165 : (2021) 10 JT 235 : (2021) 10 Scale 808

Constitution Of India, 1950 — Article 14, 226Tamil Nadu Transparency in Tender (Public-Private Partnership Procurement) Rules, 2012 — Rule 15Tamil Nadu Transparency in Tender Rules, 2000 — Rule 30A
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