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Supreme Court Of India judgments, 2021

827 judgments · page 23 of 42

Supreme Court12 Aug 2021Dismissed

Anand Kumar Tiwari & Ors Vs High Court Of Madhya Pradesh & Ors

Supreme Court Of India · AIR 2021 SC 3898 : (2021) 8 Scale 518

Madhya Pradesh Higher Judicial Services (Recruitment and Conditions of Service) Rules, 2017 — Rule 5, 5(1)(a), 5(1)(b), 5(1)(c), 11, 11(1), 11(2)Madhya Pradesh Higher Judicial Services (Recruitment and Conditions of Service) Rules, 1994 — Rule 11Madhya Pradesh Civil Services (General Condition of Service) Rules, 1961 — Rule 12, 12(1), 12(1)(e)
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Supreme Court12 Aug 2021Allowed

Prem Narayan Singh And Ors Vs Hon’ble High Court Of Madhya Pradesh

Supreme Court Of India · AIR 2021 SC 3892 : (2021) 7 SCC 649 : (2021) 9 Scale 373

Madhya Pradesh Higher Judicial Services (Recruitment and Conditions of Service) Rules, 1994 — Rule 5, 11Madhya Pradesh Higher Judicial Services (Recruitment and Conditions of Service) Rules, 2017 — Rule 11, 11(1), 11(4)(b)Rajasthan Higher Judicial Service Rules, 2010 — Rule 31
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Supreme Court10 Aug 2021Dismissed

Chandrabhan Vs State Of Maharashtra & Ors

Supreme Court Of India · AIR 2021 SC 5681 : (2021) 9 SCC 804 : (2021) 9 Scale 477

Constitution Of India, 1950 — Article 142, 342(1)Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation Of Issuance and Verification of) Caste Certificate Act, 2000 — Section 4, 6, 6(2), 6(3), 7, 8, 10, 11
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Supreme Court10 Aug 2021Dismissed

Gemini Bay Transcription Pvt. Ltd. Vs Integrated Sales Service Ltd. & Anr

Supreme Court Of India · AIR 2021 SC 3836 : (2021) 8 JT 234 : (2021) 9 Scale 439

Arbitration And Conciliation Act, 1996 — Section 28(1)(a), 28(1)(b), 28(3), 34, 34(2)(a), 34(2)(a)(iii), 34(2)(a)(iv), 34(5), 34(6), 35, 43(3), 44, 44(a), 44(b), 46, 47, 47(1)(c), 48, 48(1), 48(1)(a), 48(1)(b), 48(1)(c), 48(1)(d), 48(1)(e), 48(2), 50Maharashtra High Court (Hearing Of Writ Petitions by Division Bench And Abolition Of Letters Patent) Act, 1986 — Section 3Foreign Awards (Recognition & Enforcement) Act, 1961 — Section 2, 7, 7(1)(b)(ii)
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Supreme Court10 Aug 2021Disposed Of

Brajesh Singh Vs Sunil Arora & Ors

Supreme Court Of India · AIR 2021 SC 4069 : (2021) 10 SCC 241 : (2021) 9 Scale 399

Constitution Of India, 1950 — Article 19(1)(c), 32, 102(1)(a), 102(1)(b), 102(1)(c), 102(1)(d), 102(1)(e), 129, 142, 191, 191(1)(e), 246(1), 248, 324Representation Of the People Act, 1951 — Section 7(b), 8, 8(1), 10A, 29A, 29A(5), 29B, 30, 30(a), 30(b), 30(c), 33A, 33A(1)(i), 33A(1)(ii), 33B, 39(c), 81, 100, 100(1)(b), 123, 123(2), 125ACode Of Criminal Procedure, 1973 — Section 173
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Supreme Court10 Aug 2021Allowed

Ratul Mahanta Vs Nirmalendu Saha

Supreme Court Of India · (2021) 9 Scale 329

Code Of Civil Procedure, 1908 — Section 3(2)(b), 9, 96(1), Order 47 Rule 1, Order 7 Rule 11, Order 7 Rule 11(d)Guwahati Municipal Corporation Act, 1969 — Section 246, 247, 248, 322, 341, 438Wakf Act, 1995 — Section 6, 7, 83, 85
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Supreme Court10 Aug 2021Allowed

Parubai Vs State Of Maharashtra

Supreme Court Of India · AIR 2021 SC 3784 : (2021) 8 JT 67 : (2021) 9 Scale 320

Indian Penal Code, 1860 — Section 302, 436Evidence Act, 1872 — Section 106
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Supreme Court10 Aug 2021Allowed

Davesh Nagalya (D) & Ors Vs Pradeep Kumar (D) Thr. Lrs. And Ors

Supreme Court Of India · AIR 2021 SC 3717 : (2021) 9 SCC 796 : (2021) 8 JT 61 : (2021) 9 Scale 314

Constitution Of India, 1950 — Article 141Code Of Civil Procedure, 1908 — Order 47 Rule 1(1)U.P. Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 10(3)(iii), 12(1)(b), 12(2), 12(4), 15, 16, 20, 20(2), 21, 21(1), 25, 41
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Supreme Court10 Aug 2021Dismissed

Pratap Technocrats (P) Ltd. & Ors. Vs Monitoring Committee Of Reliance Infratel Limited & Anr

Supreme Court Of India · AIR 2021 SC 4118 : (2021) 10 SCC 623 : (2021) 9 Scale 276

Insolvency And Bankruptcy Code, 2016 — Section 5(7), 5(8), 5(20), 5(21), 14, 24(3)(c), 29A, 30(1), 30(2), 30(2)(b), 30(2)(e), 30(4), 30(6), 31, 31(1), 53, 53(1), 53(1)(b), 61(1), 61(3), 61(3)(ii), 62Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 27, 35(1), 35(2), 37, 38, 38(1A), 39(4)
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Supreme Court09 Aug 2021Disposed Of

Suman Chadha & Anr. Vs Central Bank Of India

Supreme Court Of India · AIR 2021 SC 3709 : (2021) 8 JT 77 : (2021) 9 Scale 260

Constitution Of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 2(b), 10, 12, 13(a), 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17
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Supreme Court09 Aug 2021Dismissed

Srihari Hanumandas Totala Vs Hemant Vithal Kamat & Ors

Supreme Court Of India · AIR 2021 SC 3802 : (2021) 9 SCC 99 : (2021) 9 Scale 241

Code Of Civil Procedure, 1908 — Section 10, 11, 12, 115, Order 2 Rule 2, Order 14 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(c), Order 7 Rule 11(d)
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Supreme Court06 Aug 2021Disposed Of

Amazon.Com NV Investment Holdings LLC Vs Future Retail Limited & Ors

Supreme Court Of India · AIR 2021 SC 3723 : (2022) 1 SCC 209 : (2021) 9 Scale 189

Constitution Of India, 1950 — Article 19, 20Limitation Act, 1963 — Article 136, 137Code Of Civil Procedure, 1908 — Section 38, 39, 94, 94(c), 94(d), 151, Order 43, Order 39 Rule 1, Order 43 Rule 1(a), Order 43 Rule 1(r), Order 39 Rule 2, Order 39 Rule 2-A, Order 39 Rule 2-A(1), Order 39 Rule 2(3), Order 39 Rule 2(4), Order 7 Rule 10, Order 21 Rule 41(2)
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Supreme Court05 Aug 2021Allowed

Union Of India & Anr Vs Onkar Nath Dhar

Supreme Court Of India · (2021) 9 Scale 362

Constitution Of India, 1950 — Article 14, 21, 141, 142Protection Of Human Rights Act, 1993 — Section 2(1)(d)U.P. Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981 — Section 4A, 4(2)(a), 4(3)
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Supreme Court05 Aug 2021Allowed

Saurav Jain & Anr Vs M/S A. B. P. Design & Anr

Supreme Court Of India · AIR 2021 SC 3673 : (2021) 8 JT 295 : (2021) 9 Scale 113

Constitution Of India, 1950 — Article 136, 142, 252(1)Code Of Civil Procedure, 1908 — Section 96, Order 2 Rule 2, Order 7 Rule 11, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 22(2), Order 41 Rule 33Supreme Court Rules, 2013 — Order 21 Rule 3(c)
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Supreme Court04 Aug 2021Allowed

Dena Bank (Now Bank Of Baroda) Vs C. Shivakumar Reddy And Anr

Supreme Court Of India · (2021) 10 SCC 330 : (2021) 7 JT 405 : (2021) 9 Scale 145

Limitation Act, 1963 — Article 137National Company Law Tribunal Rules, 2016 — Rule 4, 4(1), 11Insolvency And Bankruptcy Code, 2016 — Section 3(12), 5(b), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 7(7), 8, 9, 10, 12, 12(1), 14, 14(1), 14(2), 14(3), 31, 61, 62, 238, 238A, 239(1)(c), 239(1)(d), 239(1)(e), 239(1)(f)
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Supreme Court04 Aug 2021

Surajdeo Mahto And Anr Vs State Of Bihar

Supreme Court Of India · AIR 2021 SC 3643 : (2021) 9 Scale 94

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 120B, 302, 364Code Of Criminal Procedure, 1973 — Section 313
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