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Supreme Court Of India judgments, 2021

827 judgments · page 20 of 42

Supreme Court09 Sept 2021Dismissed

Jaipur Zila Dugdh Utpadak Sahkari Sangh Limited & Ors Vs M/S Ajay Sales & Suppliers

Supreme Court Of India · AIR 2021 SC 4869 : (2021) 10 Scale 759

Arbitration & Conciliation Act, 1996 — Section 4, 7, 11, 12, 12(1), 12(3), 12(4), 12(5), 13(2), 14, 14(1)(a), 16(2), 37 Rajasthan Cooperative Societies Act, 2001 — Section 58Arbitration and Conciliation (Amendment) Act, 2015 — Section 12(5)Indian Contract Act, 1872 — Section 9

Supreme Court09 Sept 2021Allowed/Dismissed

Delhi Airport Metro Express Pvt. Ltd Vs Delhi Metro Rail Corporation Ltd.

Supreme Court Of India · (2022) 1 SCC 131 : (2021) 10 Scale 428

Opening Of Delhi Metro Railway For Public Carriage Of Passengers Rules, 2002 — Rule 11Arbitration And Conciliation Act, 1996 — Section 5, 28(1)(a), 28(3), 31(3), 34, 34(2A), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 37, 48, 48(2)(b)(ii), 75, 81Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 13

Supreme Court09 Sept 2021Dismissed

Bhupendra Ramdhan Pawar Vs Vidarbha Irrigation Development Corporation, Nagpur And Ors. Etc

Supreme Court Of India · AIR 2021 SC 4393 : (2021) 9 JT 98 : (2021) 10 Scale 423

Land Acquisition Act, 1894 — Section 3(a), 4, 6, 23A, 23(2), 28, 54Code Of Civil Procedure, 1908 — Section 96

Supreme Court09 Sept 2021Dismissed

K.N. Nagarajappa & Ors Vs H. Narasimha Reddy

Supreme Court Of India · AIR 2021 SC 4259 : (2021) 9 JT 103 : (2021) 10 Scale 416

Code Of Civil Procedure, 1908 — Section 100, 103Indian Penal Code, 1860 — Section 103Evidence Act, 1872 — Section 73

Supreme Court09 Sept 2021Allowed

South Indian Bank Ltd. Vs Commissioner Of Income Tax

Supreme Court Of India · AIR 2021 SC 4266 : (2021) 10 SCC 153 : (2021) 9 JT 110 : (2021) 10 Scale 451

Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14, 14A, 14A(1), 14A(2), 80M

Supreme Court08 Sept 2021Disposed Of

Anjali Rathi And Others Vs Today Homes & Infrastructure Pvt. Ltd. And Others

Supreme Court Of India · (2021) 10 Scale 753

Consumer Protection Act, 1986 — Section 25, 27Insolvency and Bankruptcy Code, 2016 — Section 9, 9(5), 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 31(1)Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)

Supreme Court08 Sept 2021Dismissed

Common Cause (A Registered Society) Vs Union Of India & Ors.

Supreme Court Of India · AIR 2021 SC 4992 : (2021) 10 Scale 384

Constitution Of India, 1950 — Article 32General Clauses Act, 1897 — Section 21Central Vigilance Commission Act, 2003 — Section 25, 25(a), 25(d), 25(e), 25(f)

Supreme Court07 Sept 2021Dismissed

Kayalulla Parambath Moidu Haji Vs Namboodiyil Vinodan

Supreme Court Of India · (2021) 10 Scale 282

Kerala Land Reforms Act, 1963 — Section 72

Supreme Court07 Sept 2021Allowed

Dr. Harish Kumar Khurana Vs Joginder Singh & Ors.

Supreme Court Of India · AIR 2021 SC 4690 : (2021) 10 SCC 291 : (2021) 10 Scale 350

Supreme Court07 Sept 2021Disposed Of

Estate Officer And Anr Vs Charanjit Kaur

Supreme Court Of India · AIR 2021 SC 4369 : (2021) 10 Scale 397

Constitution Of India, 1950 — Article 142, 166(1)Chandigarh Conversion of Residential Leasehold Land Tenure into Freehold Land Tenure Rules, 1996 — Rule 5, 13, 17Chandigarh Lease Hold of Sites and Building Rules, 1973 — Rule 17(10)

Supreme Court07 Sept 2021Allowed

Shakuntala Shukla Vs State Of Uttar Pradesh And Another

Supreme Court Of India · AIR 2021 SC 4384 : (2021) 10 Scale 298

Indian Penal Code, 1860 — Section 120B, 143, 147, 149, 201, 2018, 302, 504, 506Code Of Criminal Procedure, 1973 — Section 389

Supreme Court07 Sept 2021Allowed

Rakesh Bhushan Prasad Alias Rakesh Prasad And Others Vs Radha Devi (D) By Lrs. And Others

Supreme Court Of India · (2021) 10 Scale 289

Bihar Tenancy Act, 1885 — Section 103ACode Of Civil Procedure, 1908 &mdash Order 41 Rule 11

Supreme Court07 Sept 2021Allowed

Employers In Relation To The Management Of Bhalgora Area (Now Kustore Area) Of M/S Bharat Coking Coal Ltd. Vs Workmen Being Represented By Janta Mazdoor Sangh

Supreme Court Of India · AIR 2021 SC 4499 : (2021) 10 SCC 717 : (2021) 10 Scale 363

Companies Act, 1956 — Section 617

Supreme Court07 Sept 2021Dismissed

T.V. Ramakrishna Reddy Vs M. Mallappa & Anr

Supreme Court Of India · AIR 2021 SC 4293 : (2021) 10 Scale 276

Bangalore Development Authority Act, 1976 — Section 64, 114A

Supreme Court06 Sept 2021Dismissed

M/S. Indsil Hydro Power And Manganese Limited Vs State Of Kerala And Others

Supreme Court Of India · (2021) 10 SCC 165 : (2021) 9 JT 536 : (2021) 10 Scale 316

Constitution Of India, 1950 — Article 14, 265Bombay Public Trust Act, 1950 — Section 58Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 49, 50, 76(1)

Supreme Court06 Sept 2021

Kerala Public Service Commission Vs K.N. Radhamani & Ors. Etc.Etc.

Supreme Court Of India · (2021) 10 Scale 370

Constitution Of India, 1950 — Article 32, 226, 311, 320, 320(3)(c)Kerala Co-operative Societies Rules, 1969 — Rule 186, 186(1), 187Kerala Co-operative Societies Act, 1969 — Section 80, 80(1), 80(3), 109, 109(1), 109(2)(xv)

Supreme Court06 Sept 2021Allowed

State Of Madhya Pradesh & Anr. Vs Akhilesh Jha & Anr

Supreme Court Of India · (2021) 09 SC CK 0024

All India Services (Discipline and Appeal) Rules, 1969 — Rule 10All India Services (Conduct) Rules, 1968 — Rule 3Indian Penal Code, 1860 — Section 307

Supreme Court06 Sept 2021Allowed

State Of Madhya Pradesh & Ors Vs Pujari Utthan Avam Kalyan Samiti & Anr

Supreme Court Of India · AIR 2021 SC 4245 : (2021) 10 SCC 222 : (2021) 9 JT 1 : (2021) 10 Scale 257

M.P. Land Revenue Code, 1959 — Section 57, 108, 114, 158, 158(1)(b), 159, 237(1)(j), 258Qawaid Muafidaran Jujve Araji, Samwat, 1991 — Section 13

Supreme Court06 Sept 2021Dismissed

Union Of India & Ors Vs M/S Puna Hinda

Supreme Court Of India · AIR 2021 SC 4187 : (2021) 10 SCC 690 : (2021) 10 Scale 244

Constitution Of India, 1950 — Article 12, 32, 226Code Of Civil Procedure, 1908 — Section 80

Supreme Court06 Sept 2021Dismissed

Assistant Excise Commissioner, Kottayam & Ors. Vs Esthappan Cherian & Anr

Supreme Court Of India · AIR 2021 SC 4214 : (2021) 10 SCC 210 : (2021) 10 Scale 308

Abkari Shops Departmental Management Rules, 1972 — Rule 13Abkari Shops (Disposal in Auction) Rules, 2002 — Rule 5, 5(19), 6(28), 10, 15, 16