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Supreme Court Of India judgments, 2021

827 judgments · page 29 of 42

Supreme Court20 Apr 2021Allowed

M/S Radha Krishan Industries Vs State Of Himachal Pradesh & Ors

Supreme Court Of India · AIR 2021 SC 2114 : (2021) 6 SCC 771 : (2021) 4 JT 433 : (2021) 6 Scale 78

Constitution Of India, 1950 — Article 136, 226Himachal Pradesh Goods And Service Tax Rules, 2017 — Rule 142(2)(a), 159, 159(1), 159(5), 159(6)Code Of Civil Procedure, 1908 — Order 38 Rule 5
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Supreme Court20 Apr 2021Allowed

Ramesh Bhavan Rathod Vs Vishanbhai Hirabhai Makwana Makwana (Koli) & Anr

Supreme Court Of India · AIR 2021 SC 2011 : (2021) 6 SCC 230 : (2021) 4 JT 315 : (2021) 6 Scale 41

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 143, 144, 147, 148, 149, 302, 341, 384, 506, 506(2)Arms Act, 1959 — Section 25(1B)A, 27, 29 Gujarat Police Act, 1951 — Section 135
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Supreme Court20 Apr 2021Disposed Of

In Re: To Issue Certain Guidelines Regarding Inadequacies And Deficiencies In Criminal Trials Vs State Of Andhra Pradesh & Ors

Supreme Court Of India · (2021) 10 SCC 598 : (2021) 6 Scale 63 : (2021) 3 KLT 191

Constitution Of India, 1950 — Article 20(3), 32Draft Rules Of Criminal Practice, 2020 — Rule 4(i), 6(i)(ii), 9, 18, 19(i)Code Of Criminal Procedure, 1973 — Section 46, 91, 129, 130, 131, 161, 164, 173, 207, 208, 294, 309(1), 309(2), 354, 355,
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Supreme Court16 Apr 2021

Boota Singh & Others Vs State Of Haryana

Supreme Court Of India · AIR 2021 SC 1913 : (2021) 4 JT 229 : (2021) 6 Scale 1 : (2021) 3 KLT 105 : (2021) 2 RCR (Criminal) 892

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 42(2), 43, 50
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Supreme Court16 Apr 2021

In Re: Expeditious Trial Of Cases Under Section 138 Of N.I. Act 1881. Vs

Supreme Court Of India · AIR 2021 SC 1957 : (2021) 6 Scale 6 : (2021) 2 GLH 381 : (2021) CriLJ 2452 : (2021) 3 KLT 10 : (2021) 2 RCR (Criminal) 883

Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142, 143(3), 144, 145, 145(2), 146, 147Code Of Criminal Procedure, 1973 — Section 202, 202(1), 202(2), 204, 219, 220, 220(1), 251, 252, 258, 262, 263, 264, 265, 322, 482
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Supreme Court15 Apr 2021Allowed

Asset Reconstruction Company (India) Limited Vs Bishal Jaiswal & Anr

Supreme Court Of India · AIR 2021 SC 5249 : (2021) 6 SCC 366 : (2021) 7 JT 562 : (2021) 5 Scale 711

Limitation Act, 1963 — Article 63(a), 137Constitution Of India, 1950 — Article 31A, 141, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)
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Supreme Court13 Apr 2021Allowed

Ghanashyam Mishra And Sons Private Limited Through The Authorized Signatory Vs Edelweiss Asset Reconstruction Company Limited Through The Director & Ors.

Supreme Court Of India · (2021) 5 Scale 653

Constitution Of India, 1950 — Article 32, 226Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)Insolvency And Bankruptcy Code, 2016 — Section 3(6), 3(10), 3(11), 3(12), 5(7), 5(8), 5(20), 5(21), 7, 7(1), 7(2), 7(5), 8, 8(1), 8(2), 10, 12, 13, 13(1)(b), 14, 14(1), 14(3), 15, 15(1)(c), 17, 18(1)(b), 25(2)(e), 29, 30, 30(2), 30(2)(e), 30(4), 31, 31(1), 32, 33(1), 60(5), 60(6), 61(3), 188, 196, 238, 238A
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Supreme Court13 Apr 2021

State Of Rajasthan Vs Ashok Kumar Kashyap

Supreme Court Of India · (2021) 4 JT 189 : (2021) 5 Scale 604 : (2021) 1 MadWN(Cri) 569 : (2021) 3 CTC 249 : (2021) 2 RCR (Criminal) 871

Prevention Of Corruption Act, 1988 — Section 7Code Of Criminal Procedure, 1973 — Section 227, 228, 239
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Supreme Court13 Apr 2021Allowed

M/S Neeharika Infrastructure Pvt. Ltd. Vs State Of Maharashtra And Others

Supreme Court Of India · AIR 2021 SC 1918 : (2021) 4 JT 235 : (2021) 5 Scale 610 : (2021) CriLJ 2419 : (2021) 3 KHC 25 : (2021) 3 KLT SN 4 : (2021) 1 KLD 645 : (2021) 2 MLJ (Cri) 299

Constitution Of India, 1950 — Article 21, 226, 227Code Of Civil Procedure, 1908 — Order 39 Rule 1Indian Penal Code, 1860 — Section 120B, 406, 420, 465, 468, 471
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