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Supreme Court Of India judgments, 2021

827 judgments · page 3 of 42

Supreme Court11 Dec 2021Allowed/Dismissed/Allowed/Allowed/Allowed/Allowed/Dismissed/Dismissed/Dismissed

Laxman Prasad Pandey Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · (2021) 15 Scale 114

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 188, 302, 307Arms Act, 1959 — Section 27, 30Code Of Criminal Procedure, 1973 — Section 438, 439
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Supreme Court11 Dec 2021Allowed

State Of Odisha Vs Pratima Mohanty Etc.

Supreme Court Of India · AIR 2022 SC 41 : (2021) 12 JT 418 : (2021) 15 Scale 103

Constitution Of India, 1950 — Article 266Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 420
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Supreme Court10 Dec 2021Allowed

Murthy & Ors Vs C. Saradambal & Ors

Supreme Court Of India · (2021) 12 JT 454 : (2021) 15 Scale 1 : (2022) 3 SCC 209

Code Of Civil Procedure, 1908 — Section 96, 100, Order 41Evidence Act, 1872 — Section 67, 68Indian Succession Act, 1925 — Section 45, 47, 59, 63, 63(c)
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Supreme Court09 Dec 2021Partly Allowed

Bhagchandra Vs State Of Madhya Pradesh

Supreme Court Of India · (2021) 12 JT 427 : (2021) 14 Scale 749

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 161, 354(3), 366Indian Penal Code, 1860 — Section 201, 302, 506II, 506B
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Supreme Court09 Dec 2021Dismissed

State By S.P. Through The SPE CBI Vs Uttamchand Bohra

Supreme Court Of India · (2021) 12 SCC 117 : (2021) 14 Scale 734

Code Of Criminal Procedure, 1973 — Section 161, 173, 209, 227, 228, 239, 397, 401Indian Penal Code, 1860 — Section 107, 109, 120A, 120BPrevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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Supreme Court09 Dec 2021Dismissed

Gulab Vs State Of Uttar Pradesh

Supreme Court Of India · (2021) 12 JT 134 : (2021) 14 Scale 721

Indian Penal Code, 1860 — Section 34, 302, 307Code of Criminal Procedure, 1973 — Section 313
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Supreme Court08 Dec 2021Dismissed

K.S. Ranganatha Vs Vittal Shetty

Supreme Court Of India · (2021) 12 JT 165 : (2021) 14 Scale 685

Code of Criminal Procedure, 1973 — Section 2(d), 200Indian Penal Code, 1860 — Section 323, 342, 365, 506Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139
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Supreme Court08 Dec 2021Allowed

Ajay Kumar Shukla And Others Vs Arvind Rai And Others

Supreme Court Of India · (2021) 15 Scale 150

Constitution Of India, 1950 — Article 14, 16, 16(1), 226, 309Uttar Pradesh Government Servants Seniority Rules, 1991 — Rule 5, 8, 8(2)(a), 9Uttar Pradesh Minor Irrigation Department Subordinate Engineering Service Rules, 2009 — Rule 14, 15, 15(4), 15(5), 16, 17, 21
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