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Supreme Court Of India judgments, 2021

827 judgments · page 26 of 42

Supreme Court30 Jun 2021Partly Allowed

R. Janakiammal Vs S.K. Kumarasamy(Deceased) Through Legal Representatives And Others

Supreme Court Of India · (2021) 9 SCC 114 : (2021) 7 Scale 574

Indian Contract Act, 1872 — Section 10, 13, 14, 15, 16, 17, 18, 19Code Of Civil Procedure, 1908 — Section 96(3), Order 23, Order 23 Rule 1, Order 43 Rule 1, Order 23 Rule 3, Order 23 Rule 3A, Order 7 Rule 11Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3, 3(34), 5, 5(1)(a), 5(1)(b)
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Supreme Court30 Jun 2021Disposed Of

Reepak Kansal Vs Union Of India And Others

Supreme Court Of India · AIR 2021 SC SC 3198 : (2021) 9 SCC 251 : (2021) 6 JT 379 : (2021) 7 Scale 651

Constitution Of India, 1950 — Article 21, 39, 280, 281Disaster Management Act, 2005 — Section 2(d), 2(e), 2(i), 2(m), 3, 6, 6(1), 6(2)(g), 7, 8, 10, 12, 12(i), 12(ii), 12(iii), 19, 46, 46(2), 48Indian Penal Code, 1860 — Section 188
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Supreme Court29 Jun 2021Disposed Of

In Re: Problems And Miseries Of Migrant Labourers Vs

Supreme Court Of India · AIR 2021 SC SC 3100 : (2021) 7 JT 363 : (2021) 7 Scale 543

Constitution Of India, 1950 — Article 14, 21Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980 — Rule 21Disaster Management Act, 2005 — Section 51
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Supreme Court29 Jun 2021Disposed Of

G. Mohan Rao & Ors Vs State Of Tamil Nadu & Ors

Supreme Court Of India · AIR 2021 SC SC 3126 : (2021) 7 Scale 706

Constitution Of India, 1950 — Article 13, 14, 19, 21, 111, 200, 245, 246, 249, 250, 251, 253, 254, 254(1), 254(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 105, 105A, 105A(2), 105A(3)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Tamil Nadu Amendment) Act, 2014 — Section 105A
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Supreme Court29 Jun 2021Dismissed

M/S. Silpi Industries Etc. Vs Kerala State Road Transport Corporation & Anr. Etc

Supreme Court Of India · AIR 2021 SC SC 5487 : (2021) 7 JT 133 : (2021) 7 Scale 631

Arbitration And Conciliation Act, 1996 — Section 7(1), 11(6), 18(2), 18(3), 23, 23(2A), 34, 37, 43Micro, Small And Medium Enterprises Development Act, 2006 — Section 2(n), 5, 6, 7, 8, 8(1), 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 18(2), 18(3), 19, 20, 21, 22, 23, 24, 32Interest on Delayed Payments to Small Scale And Ancillary Industrial Undertakings Act, 1993 — Section 2(b), 3, 7, 10
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Supreme Court28 Jun 2021Partly Allowed

Shaik Ahmed Vs State Of Telangana

Supreme Court Of India · AIR 2021 SC SC 3062 : (2021) 9 SCC 59 : (2021) 7 JT 474 : (2021) 7 Scale 616

Central Excise Rules, 1944 — Rule 56AIndian Penal Code, 1860 — Section 34, 120B, 302, 343, 346, 359, 361, 363, 364, 364A, 365, 374Code Of Criminal Procedure, 1973 — Section 161, 313
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Supreme Court28 Jun 2021Dismissed

State Of Kerala & Or Vs Leesamma Joseph

Supreme Court Of India · AIR 2021 SC SC 3076 : (2021) 9 SCC 208 : (2021) 7 JT 393 : (2021) 7 Scale 604

Persons with Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 32, 33, 47Rights Of Persons with Disabilities Act, 2016 — Section 2(y), 20, 20(2), 34
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Supreme Court17 Jun 2021Allowed

Union Of India & Ors Vs M/S. Raj Grow Impex Llp & Ors

Supreme Court Of India · AIR 2021 SC SC 2993 : (2021) 7 JT 489 : (2021) 7 Scale 477

Constitution Of India, 1950 — Article 142, 226Customs Act, 1962 — Section 2(33), 11, 11(3), 11A, 11B, 28AB, 28(2), 49, 111, 111(d), 112(a)(i), 113, 113(d), 124, 125, 125(1), 129A, 129D, 129D(2), 129DDForeign Trade (Development And Regulation) Act, 1992 — Section 3, 3(2), 3(3), 6(3), 9A, 11(9)
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Supreme Court15 Jun 2021

Massimilano Latorre And Others Vs Union Of India And Others

Supreme Court Of India · (2021) 7 Scale 472

Constitution Of India, 1950 — Article 32, 142Indian Penal Code, 1860 — Section 34, 302, 307, 427Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002 — Section 3
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