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Supreme Court Of India judgments, 2021

827 judgments · page 27 of 42

Supreme Court03 Jun 2021

Abhishek Kumar Singh Vs G. Pattanaik & Ors.

Supreme Court Of India · AIR 2021 SC SC 2881 : (2021) 7 SCC 613 : (2021) 6 JT 100 : (2021) 7 Scale 354

Constitution Of India, 1950 — Article 12, 14, 19(1)(g), 21, 32, 139A, 226Evidence Act, 1872 — Section 65B
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Supreme Court03 Jun 2021Allowed

Vinod Dua Vs Union Of India & Ors

Supreme Court Of India · AIR 2021 SC SC 3239 : (2021) 6 JT 1 : (2021) 7 Scale 104

Constitution Of India, 1950 — Article 14, 15(4), 19, 19(1)(a), 19(2), 21, 25, 26, 32, 131, 132, 133, 134, 135, 136, 137, 138, 139, 142, 226Defence Of India Rules, — Rule 34, 34(6)(e), 38(5)Indian Penal Code, 1860 — Section 88, 92, 93, 124A, 153, 153A, 153B, 154, 188, 268, 295A, 304A, 499, 499A, 501, 503(b), 505, 505(b), 505(1)(c), 511
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Supreme Court28 May 2021Dismissed

Gurmeet Singh Vs State Of Punjab

Supreme Court Of India · AIR 2021 SC SC 2616 : (2021) 6 SCC 108 : (2021) 5 JT 417 : (2021) 7 Scale 97

Indian Penal Code, 1860 — Section 304B, 304B(1), 304B(2), 498AEvidence Act, 1872 — Section 113BCode Of Criminal Procedure, 1973 — Section 232, 233, 313
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Supreme Court28 May 2021Allowed

Nathu Singh Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · AIR 2021 SC SC 2606 : (2021) 6 SCC 64 : (2021) 5 JT 424 : (2021) 7 Scale 291

Constitution Of India, 1950 — Article 21, 142Indian Penal Code, 1860 — Section 34, 304B, 307, 498A, 504Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(1), 438(2), 438(3), 482
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Supreme Court28 May 2021Allowed

Satbir Singh & Another Vs State Of Haryana

Supreme Court Of India · AIR 2021 SC SC 2627 : (2021) 6 SCC 1 : (2021) 5 JT 532 : (2021) 7 Scale 84

Indian Penal Code, 1860 — Section 304B, 306, 307, 498AEvidence Act, 1872 — Section 113BCode Of Criminal Procedure, 1973 — Section 232, 233, 313
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Supreme Court21 May 2021

Lalit Kumar Jain Vs Union Of India & Ors.

Supreme Court Of India · (2021) 9 SCC 321 : (2021) 5 JT 545 : (2021) 7 Scale 227

Constitution Of India, 1950 — Article 32, 109, 114, 117, 139A, 143, 198, 207, 240, 246, 304, 304(b), 385Insolvency And Bankruptcy Code, 2016 — Section 1(3), 2, 2(a), 2(b), 2(c), 2(d), 2(e), 2(f), 2(g), 3(7), 3(8), 3(23), 5(5)(a), 5(22), 6, 7, 8, 10, 13, 14, 14(3), 15, 16, 21, 22, 29A, 30, 31, 31(1), 33, 54, 60, 60(1), 60(2), 60(3), 60(4), 78, 78(3), 79, 94-187, 95, 96, 101, 179, 196, 197, 223, 227, 228, 229, 234, 235, 238, 239(1), 239(2)(g), 239(2)(h), 239(2)(i), 239(2)(m) to (zc), 239 (2)(zn) to (zs), 243, 243(2), 244, 246, 248, 249, 250, 252Indian Contract Act, 1872 — Section 128, 133, 134, 135, 136, 137, 138, 139, 140, 141, 145
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Supreme Court12 May 2021Dismissed

Gautam Navlakha Vs National Investigation Agency

Supreme Court Of India · (2021) 6 JT 289 : (2021) 7 Scale 379

Constitution Of India, 1950 — Article 19, 21, 22, 22(1), 22(2), 22(3), 32Convention For The Protection Of Human Rights And Fundamental Freedoms, 1950 — Article 34Code Of Civil Procedure, 1908 — Order 38 Rule 1, Order 21 Rule 38
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Supreme Court12 May 2021Dismissed

Uttar Pradesh Power Transmission Corporation Ltd. And Anr. Vs CG Power And Industrial Solutions Limited And Anr.

Supreme Court Of India · AIR 2021 SC SC 2411 : (2021) 6 SCC 15 : (2021) 5 JT 43 : (2021) 7 Scale 187

Constitution Of India, 1950 — Article 136, 226Building And Other Construction Workers Welfare Cess Rules, 1998 — Rule 3, 4, 4(1), 4(2), 4(3), 4(4), 5, 6, 7, 8, 9, 12, 13, 14Building And Other Construction Workers’ Welfare Cess Act, 1996 — Section 3(1), 3(2), 3(3), 3(4), 4(1), 4(2), 5, 6, 7, 8, 9, 10, 14
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Supreme Court07 May 2021Allowed

Jayamma & Anr. Vs State Of Karnataka

Supreme Court Of India · AIR 2021 SC SC 2399 : (2021) 6 SCC 213 : (2021) 5 JT 217 : (2021) 7 Scale 33

Indian Penal Code, 1860 — Section 34, 114, 302, 307, 504Code Of Criminal Procedure, 1973 — Section 313, 378Evidence Act, 1872 — Section 32
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Supreme Court07 May 2021Dismissed

Achhar Singh Vs State Of Himachal Pradesh

Supreme Court Of India · AIR 2021 SC SC 3426 : (2021) 5 SCC 543 : (2021) 5 JT 203 : (2021) 7 Scale 65

Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 147, 148, 302, 323, 326, 452, 506Code Of Criminal Procedure, 1973 — Section 313, 378
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Supreme Court07 May 2021Disposed Of

Sanjay Kumar Rai Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · AIR 2021 SC SC 2351 : (2021) 5 JT 232 : (2021) 7 Scale 48

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 323, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 161, 239, 397, 397(2), 482
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