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Supreme Court Of India judgments, 2021

827 judgments · page 22 of 42

Supreme Court24 Aug 2021Allowed

Manjeet Singh Vs State Of Haryana & Ors

Supreme Court Of India · AIR 2021 SC 4274 : (2021) 9 JT 73 : (2021) 9 Scale 667

Constitution Of India, 1950 — Article 20, 136Code Of Criminal Procedure, 1973 — Section 173, 193, 200, 201, 202, 207, 208, 209, 299, 300(5), 319, 319(1), 319(4), 398Indian Penal Code, 1860 — Section 148, 149, 302, 307, 341
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Supreme Court24 Aug 2021Allowed

Harjit Singh Vs Inderpreet Singh @ Inder And Another

Supreme Court Of India · AIR 2021 SC 4017 : (2021) 8 JT 168 : (2021) 9 Scale 651

Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 201, 302, 307, 308, 323, 324, 325, 326, 427, 452, 506Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 439, 439(2)
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Supreme Court24 Aug 2021Allowed

Saranya Vs Bharathi And Another

Supreme Court Of India · AIR 2021 SC 3948 : (2021) 8 SCC 583 : (2021) 8 JT 183 : (2021) 9 Scale 644

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 109, 302, 307, 326, 420
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Supreme Court18 Aug 2021Allowed

Madhav Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2021 SC 4031 : (2021) Cri.L.J. 3902 : (2021) 9 Scale 565 : (2021) 8 JT 206

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 34, 194, 211, 302Code Of Criminal Procedure, 1973 — Section 202
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Supreme Court17 Aug 2021Allowed

Rajinder Kumar Bansal & Ors Vs Municipal Committee & Ors

Supreme Court Of India · AIR 2021 SC 3903 : (2021) 8 JT 216 : (2021) 9 Scale 508

Haryana Urban (Control Of Rent And Eviction) Act, 1973 — Section 2(d), 2(f), 6, 10(3)(a)(i), 10(3)(a)(ii), 10(3)(a)(iii), 10(3)(b), 10(3)(c), 15(6)Code Of Civil Procedure, 1908 — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 2(f)
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Supreme Court17 Aug 2021Dismissed

Hemraj Ratnakar Salian Vs HDFC Bank Ltd. & Ors.

Supreme Court Of India · AIR 2021 SC 3880 : (2021) 8 JT 8 : (2021) 9 Scale 493

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(13), 14, 17, 35Transfer Of Property Act, 1882 — Section 65A, 107, 111
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Supreme Court13 Aug 2021Dismissed

Krishna Gopal Tiwary & Anr. Vs Union Of India & Ors

Supreme Court Of India · AIR 2021 SC 3826 : (2021) 8 JT 23 : (2021) 9 Scale 384

Constitution Of India, 1950 — Article 14Payment Of Gratuity Act, 1972 — Section 4, 4(2), 4(3), 4(5)Payment Of Gratuity (Amendment) Act, 2010 — Section 1(2)
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Supreme Court13 Aug 2021Allowed

Kaptan Singh Vs State Of Uttar Pradesh And Others

Supreme Court Of India · AIR 2021 SC 3931 : (2021) 9 SCC 35 : (2021) 8 JT 29 : (2021) 9 Scale 484

Indian Penal Code, 1860 — Section 147, 148, 149, 329, 386, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 156(3), 482
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