CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2021

827 judgments · page 21 of 42

Supreme Court02 Sept 2021Allowed

Randheer Singh Vs State Of U.P. & Ors

Supreme Court Of India · (2021) 12 Scale 55

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 173(2), 482Indian Penal Code, 1860 — Section 120B, 406, 409, 415, 420, 467, 468, 471, 504
Read judgment
Supreme Court01 Sept 2021Dismissed

Sau. Sangeeta W/O Sunil Shinde Vs State Of Maharashtra And Ors.

Supreme Court Of India · (2021) 8 SCC 334 : (2021) 9 JT 53 : (2021) 10 Scale 46

Constitution Of India, 1950 — Article 243NMaharashtra Local Authorities Members Disqualification Rules, 1987 — Rule 3(1), 3(1)(b), 3(1)(d), 3(4), 5(1)Maharashtra Local Authority Members’ Disqualification Act, 1986 — Section 2(1), 3, 3(1), 5
Read judgment
Supreme Court01 Sept 2021Allowed

Sanjay Ramdas Patil Vs Sanjay And Others

Supreme Court Of India · (2021) 10 SCC 306 : (2021) 10 Scale 159

Constitution Of India, 1950 — Article 14, 243T, 243T(1)Maharashtra Municipal Corporations (Reservation Of Offices Of Mayors) Rules, 2006 — Rule 3, 3(1), 3(1)(a), 3(1)(b), 3(1)(c), 3(2), 3(2)(a), 3(2)(d), 3(2)(e)Maharashtra Municipal Corporations Act, 1949 — Section 19, 19(1A)
Read judgment
Supreme Court27 Aug 2021Dismissed/Allowed

Sandeep Vs State Of Haryana

Supreme Court Of India · AIR 2021 SC 4105 : (2021) 9 JT 68 : (2021) 9 Scale 72

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 293
Read judgment
Supreme Court25 Aug 2021Allowed

Commissioner Of Police Vs Raj Kumar

Supreme Court Of India · AIR 2021 SC 4053 : (2021) 8 SCC 347 : (2021) 8 JT 319 : (2021) 9 Scale 713

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 143, 147, 323, 325, 333, 336, 341, 343, 353, 363, 364, 373, 379, 406, 451, 462, 498A
Read judgment