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Supreme Court Of India judgments, 2021

827 judgments · page 25 of 42

Supreme Court23 Jul 2021Dismissed

Indra Devi Vs State Of Rajasthan & Anr

Supreme Court Of India · AIR 2021 SC 3549 : (2021) 8 SCC 768 : (2021) 7 JT 106 : (2021) 8 Scale 434

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Scheduled Caste & Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(4), 3(5), 3(15)Code Of Criminal Procedure, 1973 — Section 197, 482
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Supreme Court22 Jul 2021Disposed Of

Somesh Chaurasia Vs State Of M.P. & Anr

Supreme Court Of India · AIR 2021 SC 3563 : (2021) 8 Scale 416

Constitution Of India, 1950 — Article 50Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 324, 399, 402, 506Code Of Criminal Procedure, 1973 — Section 82, 173(8), 319, 389(1), 439, 439(2)
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Supreme Court20 Jul 2021Dismissed

Union Of India Vs Rajendra N Shah & Anr

Supreme Court Of India · AIR 2021 SC 4905 : (2021) 8 JT 102 : (2021) 8 Scale 332

Constitution Of India, 1950 — Article 13, 14, 15, 15(4), 15(5), 16(4), 16(4A), 16(4B), 19, 19(1)(c), 21, 31A, 31B, 43B, 54, 55, 73, 102, 102(1), 103, 132, 136, 162, 191, 192, 226, 227, 241, 243C, 243R, 243N, 243O, 243QR, 243QS, 243ZF, 243ZG, 243ZH, 243ZI, 243ZJ(1), 243ZJ(2), 243ZJ(3), 243ZK(1), 243ZL, 243ZM, 243ZN, 243ZP, 243ZQ, 243ZR, 243ZS, 243ZT, 245, 246, 246(1), 246(2), 246(3), 246(4), 254, 379A, 329A(4), 338B, 342A, 342A(1), 366(26C), 366(29A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f), 368, 368(1), 368(2)Prize Competitions Act, 1955 — Section 2(d)Bribery Amendment Act, 1958 — Section 41
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Supreme Court20 Jul 2021Dismissed

Project Director, National Highways No.45 E And 220 National Highways Authority Of India Vs M. Hakeem & Anr.

Supreme Court Of India · AIR 2021 SC 3471 : (2021) 9 SCC 1 : (2021) 8 Scale 391

Constitution Of India, 1950 — Article 12, 14, 136, 142, 342AArbitration And Conciliation Act, 1996 — Section 23(1A), 23(2), 28, 34, 34(1), 34(2), 34(2)(a), 34(2)(v)(b)(ii), 34(3), 34(4), 37, 43(4)National Highway Laws Act, 1956 — Section 3, 3(a), 3A, 3B, 3C, 3D, 3D(2), 3E, 3F, 3G, 3G(5), 3G(7), 3H, 3H(1), 3I, 3J
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Supreme Court20 Jul 2021Disposed Of

Sayyed Ayaz Ali Vs Prakash G Goyal & Ors

Supreme Court Of India · (2021) 7 SCC 456 : (2021) 7 JT 28 : (2021) 8 Scale 312

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 2(2), 96, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 13, Order 6 Rule 17Indian Penal Code, 1860 — Section 143, 147, 427, 447
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Supreme Court16 Jul 2021Dismissed

K.P. Natarajan & Anr Vs Muthalammal & Ors

Supreme Court Of India · AIR 2020 SC 3443 : (2021) 7 JT 36 : (2021) 8 Scale 260

Constitution Of India, 1950 — Article 136, 226, 227Code Of Civil Procedure, 1908 — Section 115, Order 32 Rule 3, Order 32 Rule 3(1), Order 32 Rule 3(2), Order 32 Rule 3(3), Order 32 Rule 3(3A), Order 32 Rule 3(4), Order 32 Rule 3(5), Order 32 Rule 3(6), Order 32 Rule 3(7), Order 8 Rule 7Limitation Act, 1963 — Section 5
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Supreme Court14 Jul 2021Allowed

Madras Bar Association Vs Union Of India & Another

Supreme Court Of India · (2021) 8 Scale 174

Constitution Of India, 1950 — Article 14, 16, 21, 31(2), 32, 37, 50, 105(2), 123, 131, 136, 141, 142, 194(2), 211, 213, 217, 226, 227, 236, 262, 309, 311, 312, 323A, 323A(2)(d), 323A(1), 323B(3)(d)Tribunal, Appellate Tribunal And Other Authorities (Qualifications, Experience And Other Conditions Of Service of Members) Rules, 2020 — Rule 1(2), 4(2), 8, 9, 9(1), 9(2), 15Tribunal, Appellate Tribunal And Other Authorities (Qualifications, Experience And Other Conditions Of Service of Members) (Amendment) Rules, 2021 — Rule 6
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Supreme Court08 Jul 2021Dismissed

Ajit Mohan & Ors Vs Legislative Assembly National Capital Territory Of Delhi & Ors.

Supreme Court Of India · AIR 2020 SC 3346 : (2021) 8 Scale 8 : (2022) 4 SCC 728

Constitution Of India, 1950 — Article 14, 15, 16, 17, 19, 19(1)(a), 20, 21, 22, 25, 26, 27, 28, 29, 30, 32, 39A, 39(b), 40, 41, 46, 47, 73, 105, 105(2), 105(3), 105(4), 122, 194, 194(3), 212, 226, 239A, 239AA, 239AA(2), 239AA(3)(a), 239AA(3)(b), 239AA(7), 239AA(7)(a), 239AA(7)(b), 246(1), 368Rules Of Procedure and Conduct of Business in the Lok Sabha, — Rule 222, 223, 224, 225, 226, 227, 228, 270Rules Of Procedure And Conduct Of Business In The Legislative Assembly Of NCT of Delhi, — Rule 160, 172, 172(4)
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Supreme Court06 Jul 2021Allowed

Ripudaman Singh Vs Tikka Maheshwar Chand

Supreme Court Of India · (2021) 7 SCC 446 : (2021) 8 Scale 122

Code Of Civil Procedure, 1908 — Order 23 Rule 3, Order 12 Rule 6Registration Act, 1908 — Section 17(1), 17(1)(b), 17(1)(c), 17(2), 17(2)(v), 17(2)(vi)
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