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Supreme Court Of India judgments, 2021

827 judgments · page 28 of 42

Supreme Court06 May 2021Dismissed

Guru Dutt Pathak Vs State Of Uttar Pradesh

Supreme Court Of India · AIR 2021 SC SC SC 2257 : (2021) 6 SCC 116 : (2021) 5 JT 243 : (2021) 7 Scale 1

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 378, 417
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Supreme Court05 May 2021

Dr. Jaishri Laxmanrao Patil & Ors Vs Chief Minister & Ors

Supreme Court Of India · (2021) 8 SCC 1 : (2021) 8 JT 337 : (2021) 6 Scale 523

Constitution Of India, 1950 — Article 1(3), 10, 10(1), 10(3), 12, 14, 15, 15(1), 15(4), 15(5), 15(6), 16, 16(1), 16(4), 16(4A), 16(4B), 16(6), 19, 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 21, 21A, 26, 29, 29(2), 30, 30(1), 31A, 31C, 32, 38, 38(1), 38(2), 39, 39(b), 39(c), 46, 53, 73, 77, 78, 79, 124, 124(2), 141, 142, 154(1), 163, 164(1A), 164(5), 166, 178, 179, 182, 183, 186, 187, 194, 194(3), 195, 207, 216, 217, 217(1), 222, 226, 233, 234, 239AA, 240, 243D, 243T, 243X, 245, 246, 246(4), 262, 269, 285(1), 286, 286(1), 286(2), 286(3), 286(3)(a), 286(3)(b), 289, 289(1), 291, 300A, 300B, 309, 320, 330, 332, 335, 338, 338A, 338(7), 338(10), 338B, 338B(4), 338B(5), 338B(7), 338B(8), 338B(9), 340, 340(1), 341, 341(1), 342, 342(1), 342(A), 342A(1), 342A(2), 342A(3), 342A(4), 362, 366, 366(1), 366(2C), 366(12), 366(24), 366(25), 366(26), 366(26c), 366(29A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f), 366(30), 367, 368, 368(2), 372, 372AKerala State And Subordinate Services Rules, 1958 — Rule 13, 13A, 13AAMaharashtra State Socially And Educationally Backward Class (SEBC) (Admission In Educational Institutions In The State And For Posts For Appointments In Public Service And Posts) Reservation Act, 2018 — Section 2(c), 2(j), 2(1)(j), 3, 3(2), 3(4), 4, 4(1)(a), 4(1)(b), 5, 9(2), 10, 11, 12
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Supreme Court04 May 2021Allowed

Forum For People’s Collective Efforts (FPCE) & Anr Vs State Of West Bengal & Anr.

Supreme Court Of India · (2021) 8 SCC 599 : (2021) 5 JT 75 : (2021) 6 Scale 386

Constitution Of India, 1950 — Article 31A(1), 32, 142, 245, 246, 246(1), 246(2), 246(3), 246A, 248, 254, 254(1), 254(2), 255, 256, 282Real Estate (Regulation And Development) Act, 2016 — Section 2, 2(e), 2(g), 2(i), 2(m), 2(n), 2(p), 2(q), 2(y), 2(zc), 2(zf), 2(zh), 2(zn), 2(zq), 2(zr), 3, 4, 5, 6, 7, 8, 9, 11, 12, 13, 14, 18, 18(2), 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 38(3), 39, 41, 41(3), 42, 43, 44, 45, 46, 46(1)(b), 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 70, 71, 71(1), 72, 73, 74, 75, 76, 77, 78, 78(2), 80(2), 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92West Bengal Housing Industry Regulation Act, 2017 — Section 1(3), 2(x), 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 40, 40(3), 42, 42(a), 42(b), 42(c), 42(d), 42(e), 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 79, 80, 80(1), 83, 85, 86, 86(1)
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Supreme Court03 May 2021Disposed Of

Indian School, Jodhpur & Anr Vs State Of Rajasthan & Ors

Supreme Court Of India · (2021) 10 SCC 517 : (2021) 5 JT 432 : (2021) 6 Scale 322

Constitution Of India, 1950 — Article 13(2), 19(1)(g), 19(6), 30, 30(1), 162Rajasthan Schools (Regulation Of Fee) Rules, 2017 — Rule 3, 4, 6, 7, 8, 10, 11Right Of Children To Free And Compulsory Education Rules, 2010 — Rule 12, 15, 16
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Supreme Court30 Apr 2021

In Re: Distribution Of Essential Supplies And Services During Pandemic. Vs

Supreme Court Of India · AIR 2021 SC 2356 : (2021) 5 JT 377 : (2021) 6 Scale 258

Constitution Of India, 1950 — Article 14, 21, 32, 226Disaster Management Act, 2005 — Section 2(d), 2(e), 2(n), 3, 6, 6(2)(b), 6(2)(i), 10(2)(h), 11, 11(3), 11(4), 12, 12(iii), 12(iv), 35, 35(2)(a), 35(2)(e), 35(g), 36, 36(d), 36(f), 36(h)Patents Act, 1970 — Section 66, 92, 100, 102
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Supreme Court28 Apr 2021Dismissed

Kalabhai Hamirbhai Kachhot Vs State Of Gujarat

Supreme Court Of India · AIR 2021 SC 2327 : (2021) 4 JT 421 : (2021) 6 Scale 236 : (2021) 2 RCR (Criminal) 861

Indian Penal Code, 1860 — Section 34, 302, 324, 326Bombay Police Act, 1951 — Section 135, 135(1)Code Of Criminal Procedure, 1973 — Section 313, 428
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Supreme Court27 Apr 2021

In Re Cognizance For Extension Of Limitation Vs

Supreme Court Of India · (2021) 7 Scale 445 : (2021) 226 CompCas 127 : (2021) 3 KLT 250

Constitution Of India, 1950 — Article 141, 142Arbitration And Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12A
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Supreme Court27 Apr 2021Disposed Of

Patan Jamal Vali Vs State Of Andhra Pradesh

Supreme Court Of India · AIR 2021 SC 2190 : (2021) 5 JT 266 : (2021) 6 Scale 495

Constitution Of India, 1950 — Article 15, 15(1), 17Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 8, 8(c)Indian Penal Code, 1860 — Section 376, 376(1)
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Supreme Court23 Apr 2021Allowed

Sudha Singh Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · AIR 2021 SC 2149 : (2021) 4 SCC 781 : (2021) 4 JT 343 : (2021) 6 Scale 224 : (2021) 2 KCCR 1427 : (2021) 2 RCR (Criminal) 875

U.P. Gangster And Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)Indian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 3, 25
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Supreme Court22 Apr 2021Dismissed

Rahul S Shah Vs Jinendra Kumar Gandhi & Ors.

Supreme Court Of India · AIR 2021 SC 2161 : (2021) 6 SCC 418 : (2021) 7 Scale 16 : (2021) 2 KCCR 1409 : (2021) 2 RCR (Civil) 854 : (2021) 3 KLT 235

Constitution Of India, 1950 — Article 141, 142, 144, 227Code Of Civil Procedure, 1908 — Section 35A, 47, 51, 151, Order 10, Order 11, Order 40 Rule 1, Order 21 Rule 2, Order 2 Rule 3, Order 17 Rule 3, Order 26 Rule 9, Order 1 Rule 10, Order 22 Rule 10, Order 1 Rule 10(2), Order 21 Rule 11, Order 11 Rule 14, Order 21 Rule 22, Order 22 Rule 30, Order 22 Rule 31, Order 22 Rule 32, Order 22 Rule 33 Order 22 Rule 34, Order 21 Rule 35, Order 22 Rule 35, Order 22 Rule 36, Order 21 Rule 97, Order 21 Rule 98(2), Order 21 Rule 99Land Acquisition Act, 1894 — Section 30
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