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Supreme Court Of India judgments, 2021

827 judgments · page 24 of 42

Supreme Court04 Aug 2021Partly Allowed

M/S. Cheminova India Ltd. & Anr. Vs State Of Punjab & Anr.

Supreme Court Of India · AIR 2021 SC 3701 : (2021) 8 SCC 818 : (2021) 7 JT 307 : (2021) 9 Scale 83

Insecticides Rules, 1971 — Rule 27(5)Insecticides Act, 1968 — Section 3(k)(i), 17, 18, 24, 24(4), 29, 33, 33(1)Code Of Criminal Procedure, 1973 — Section 200, 202, 293, 468, 469, 482
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Supreme Court03 Aug 2021Dismissed

State Of Uttar Pradesh & Ors Vs Uttam Singh

Supreme Court Of India · (2021) 9 JT 94 : (2021) 9 Scale 109 : AIR 2021 SC 3909

Representation Of the People Act, 1950 — Section 159Uttar Pradesh Recruitment Of Dependants Of Government Servants Dying in Harness Rules, 1974 — Rule 2(a)(iii)
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Supreme Court03 Aug 2021Disposed Of/Allowed

N.S. Nandiesha Reddy Vs Kavitha Mahesh

Supreme Court Of India · AIR 2021 SC 4885 : (2021) 9 Scale 60

Representation Of the People Act, 1951 — Section 100(1)(c)Indian Penal Code, 1860 — Section 191, 193, 199, 200Code Of Criminal Procedure, 1973 — Section 340, 340(1)
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Supreme Court03 Aug 2021Disposed Of

State Of Haryana & Ors. Vs Raj Kumar @ Bittu

Supreme Court Of India · AIR 2021 SC 3813 : (2021) 9 SCC 292 : (2021) 9 Scale 33

Constitution Of India, 1950 — Article 20, 21, 72, 73(1)(a), 161, 162Code Of Criminal Procedure, 1973 — Section 401, 402, 432, 432(1), 432(5), 433, 433APrisons Act, 1894 — Section 59(5)
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Supreme Court02 Aug 2021Disposed Of

Neeraj Garg Vs Sarita Rani And Ors. Etc

Supreme Court Of India · AIR 2021 SC 3593 : (2021) 9 SCC 92 : (2021) 7 JT 210 : (2021) 9 Scale 1

Constitution Of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a)
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Supreme Court02 Aug 2021Dismissed

Rajinder Goel Vs High Court Of Punjab And Haryana & Anr

Supreme Court Of India · AIR 2021 SC 3778 : (2021) 9 SCC 88 : (2021) 7 JT 215 : (2021) 9 Scale 6

Constitution Of India, 1950 — Article 32, 226, 235Haryana Civil Services (Punishment And Appeal) Rules, 1987 — Rule 4(1)(viii)Haryana Civil Services (Punishment And Appeal) Rules, 2016 — Rule 4(b)(v)
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Supreme Court02 Aug 2021Allowed

Banka Sneha Sheela Vs State Of Telangana & Ors

Supreme Court Of India · AIR 2021 SC 3656 : (2021) 9 SCC 415 : (2021) 7 JT 456 : (2021) 9 Scale 15

Constitution Of India, 1950 — Article 19, 19(2), 19(3), 19(4), 21, 22, 22(1), 22(3), 22(3)(b), 22(5)Defence of India Rules, 1962 — Rule 30, 30(1)(b)Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986 — Section 2(a), 2(x), 3(2)
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Supreme Court28 Jul 2021Allowed

Rashi Mani Mishra And Others Vs State Of Uttar Pradesh And Others

Supreme Court Of India · (2021) 7 JT 157 : (2021) 8 Scale 558

Uttar Pradesh Regularisation Of Ad-Hoc Appointments (On Posts Within The purview Of The Public Service Commission) Rules, 1979 — Rule 4(3), 7Uttar Pradesh Rural Engineering (Group ‘B’) Service Rules, 1993 — Rule 3(g), 3(i), 21
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Supreme Court28 Jul 2021Dismissed

State Of Kerala Vs K. Ajith & Ors.

Supreme Court Of India · (2021) 8 Scale 639

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(2), 32, 105, 105(1), 105(2), 105(3), 122(2), 136, 178, 194, 194(1), 194(2), 194(3), 194(4), 208(1), 212(1), 361ARules Of Procedure And Conduct Of Business In The Kerala Legislative Assembly, — Rule 306Code Of Criminal Procedure, 1973 — Section 154, 156, 161, 173, 190, 197, 197(1), 239, 320, 321, 397
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Supreme Court27 Jul 2021Allowed

Aruna Vs State Of Maharashtra And Others

Supreme Court Of India · (2021) 7 JT 219 : (2021) 8 Scale 529

Maharashtra Scheduled Castes, Scheduled Tribes, De­Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 2(e), 6, 6(1)(a), 6(1)(c), 14Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 3, 5B, 9A
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Supreme Court26 Jul 2021Allowed

M/S Orator Marketing Pvt. Ltd. Vs M/S Samtex Desinz Pvt. Ltd.

Supreme Court Of India · AIR 2021 SC 4040 : (2021) 7 JT 223 : (2021) 8 Scale 615

Insolvency And Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(8), 3(10), 3(11), 3(12), 3(30), 3(31), 4, 5(7), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 5(21), 6, 7, 7(1), 7(2), 7(4), 7(5), 8, 8(1), 9, 14, 61, 62Income Tax Act, 1922 — Section 10(5)
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