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Supreme Court Of India judgments, 2021

827 judgments · page 19 of 42

Supreme Court15 Sept 2021Partly Allowed

Sudhir Kumar @ S. Baliyan Vs Vinay Kumar G.B.

Supreme Court Of India · AIR 2021 SC 4303 : (2021) 10 Scale 719

Code Of Civil Procedure, 1908 — Section 151, Order 11 Rule 1, Order 39 Rule 1, Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule 1(5), Order 11 Rule 1(10), Order 39 Rule 2, Order 14 Rule 3, Order 11 Rule 7, Order 7 Rule 14(3)Commercial Courts Act, 2015 — Section 16
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Supreme Court15 Sept 2021Disposed Of

K.N. Rajakumar Vs V. Nagarajan & Ors.

Supreme Court Of India · (2021) 10 Scale 779 : (2022) 4 SCC 617

Companies Act, 2013 — Section 271(1)(a)Insolvency And Bankruptcy Code, 2016 — Section 7, 8, 8(1), 9, 10, 12A, 24(6), 25(2)(e), 30(2)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 16
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Supreme Court14 Sept 2021Dismissed

Md. Alfaz Ali Vs State Of Assam

Supreme Court Of India · (2021) 9 JT 184 : (2021) 10 Scale 670

Constitution Of India, 1950 — Article 32Indian Penal Code, 1860 — Section 224, 302
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Supreme Court14 Sept 2021Allowed

Nagendra Sah Vs State Of Bihar

Supreme Court Of India · (2021) 10 SCC 725 : (2021) 9 JT 212 : (2021) 10 Scale 674

Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 101, 106Railways Act, 1989 — Section 112, 113
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Supreme Court14 Sept 2021Allowed

Arcelor Mittal Nippon Steel India Ltd Vs Essar Bulk Terminal Ltd.

Supreme Court Of India · AIR 2021 SC 4350 : (2022) 1 SCC 712 : (2021) 9 JT 185 : (2021) 10 Scale 732

Constitution Of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 9, 9(1), 9(3), 11, 11(4)(a), 11(6), 17, 17(2), 36Land Acquisition Act, 1894 — Section 49, 49(1)
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Supreme Court13 Sept 2021

Union of India & Ors. Vs VKC Footsteps India Pvt Ltd

Supreme Court Of India · AIR 2021 SC 4407 : 2022 (2 ) SCC 603 : (2021) 10 Scale 589

Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 19(6), 226, 246, 246A, 246A(2), 254, 265, 269A, 279A, 279A(4), 279A(6), 366(12), 366(12A), 366(26A), 366(29A)Central Goods and Service Tax Rules, 2017 — Rule 42, 42(1), 43, 86, 89(3), 89(4), 89(5)Gujarat Value Added Tax Rules, 2006 — Rule 15(6)
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Supreme Court13 Sept 2021Allowed

Director Of Treasuries In Karnataka & Anr Vs V. Somyashree

Supreme Court Of India · AIR 2021 SC 5620 : (2021) 9 JT 230 : (2021) 10 Scale 471

Constitution Of India, 1950 — Article 14, 16Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 2, 3, 3(2)(ii)Hindu Marriage Act, 1955 — Section 13B
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Supreme Court13 Sept 2021Allowed

Sivasankaran Vs Santhimeenal

Supreme Court Of India · (2021) 9 JT 236 : (2021) 10 Scale 477

Constitution Of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13BIndian Penal Code, 1860 — Section 494
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