COURT ARCHIVE

Supreme Court Of India judgments, 2021

827 judgments · page 33 of 42

Supreme Court15 Mar 2021Allowed

Sartaj Singh Vs State Of Haryana & Anr. Etc.

Supreme Court Of India · AIR 2021 SC 1513 : (2021) 5 SCC 337 : (2021) 3 JT 407 : (2021) 4 Scale 227 : (2021) 1 MadWN(Cri) 321 : (2021) 2 MLJ(Cri) 168 : (2021) CriLJ 2256 : (2021) 1 Crimes 487 : (2021) 1 OLR 908 : (2021) 2 RCR (Criminal) 527

Constitution Of India, 1950 — Article 20, 21Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 326, 341, 506Code Of Criminal Procedure, 1973 — Section 173, 193, 200, 201, 202, 207, 208, 209, 299, 300(5), 319, 319(1), 319(4), 398

Supreme Court15 Mar 2021Allowed

Secunderabad Cantonment Board Vs M/S B. Ramachandraiah & Sons

Supreme Court Of India · AIR 2021 SC 1391 : (2021) 5 SCC 705 : (2021) 3 JT 394 : (2021) 4 Scale 30 : (2021) 2 ALD 294

Limitation Act, 1963 — Article 137Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6), 11(6A), 11(6)(c), 21, 43(1)Arbitration Act, 1940 — Section 8, 8(2), 20, 37(3)

Supreme Court15 Mar 2021Dismissed

Arun Kumar Jagatramka Vs Jindal Steel And Power Ltd. & Anr

Supreme Court Of India · AIR 2021 SC 1563 : (2021) 7 SCC 474 : (2021) 3 JT 345 : (2021) 4 Scale 41 : (2021) 2 RCR (Civil) 469

Constitution Of India, 1950 — Article 14, 19, 21, 32Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4, 6, 7, 8, 11National Company Law Tribunal (NCLT) Rules, 2016 — Rule 11

Supreme Court12 Mar 2021Allowed

Mallanaguoda & Ors. Vs Ninganagouda & Ors.

Supreme Court Of India · AIR 2021 SC 2594 : (2021) 5 Scale 362 : (2021) 3 ALD 36 : (2021) 3 MLJ 652

Code Of Civil Procedure, 1908 — Section 100, 151, Order 26 Rule 9, Order 20 Rule 18, Order 41 Rule 27

Supreme Court12 Mar 2021Dismissed

Bhima Razu Prasad Vs State, Rep. By Deputy Superintendent Of Police, CBI/SPE/ACUII

Supreme Court Of India · AIR 2021 SC 2090 : (2021) 4 JT 269 : (2021) 4 Scale 195 : (2021) 1 Crimes 508 : (2021) 2 RCR (Criminal) 504

Indian Penal Code, 1860 — Section 120B, 191, 192, 193, 199, 201, 211, 419, 420, 463, 467, 468, 471, 475, 476Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 2(i), 190, 195, 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 200, 340, 340(1), 341, 343(2)

Supreme Court12 Mar 2021Disposed Of/Allowed

State Of Goa & Anr Vs Fouziya Imtiaz Shaikh & Anr

Supreme Court Of India · (2021) 8 SCC 401 : (2021) 5 JT 319 : (2021) 4 Scale 137 : (2021) 2 MLJ 603

Constitution Of India, 1950 — Article 32, 62, 71, 71(1), 71(3), 136, 142, 226, 227, 243B, 243B(1), 243C, 243D, 243K, 243K(2), 243O, 243O(b), 243P, 243Q, 243T, 243T(3), 243U(1), 243U(3), 243ZA, 243ZA(1), 243ZG, 243ZG(a), 243ZG(b), 324, 325, 326, 327, 328, 329, 329(a), 329(b)Andhra Pradesh Municipalities (Decision on Election Disputes) Rules, 1967 — Rule 1, 12Goa Municipalities Act, 1968 — Section 8, 9, 9(1), 9(2)(bb), 10, 10(1), 10A, 15, 22, 30

Supreme Court10 Mar 2021Disposed Of

Kalpraj Dharamshi & Anr. Vs Kotak Investment Advisors Ltd. & Anr.

Supreme Court Of India · (2021) 10 SCC 401 : (2021) 4 JT 128 : (2021) 4 Scale 84

Limitation Act, 1963 — Article 14Constitution Of India, 1950 — Article 12, 226, 227Code Of Civil Procedure, 1908 — Order 23 Rule 2

Supreme Court10 Mar 2021Allowed

Pune Metropolitan Regional Development Authority (PMRDA) Vs Prakash Harkachand Parakh & Ors

Supreme Court Of India · (2021) 3 Scale 773 : (2021) 2 RCR (Civil) 335 : (2021) 2 All.M.R. 784

Constitution Of India, 1950 — Article 226Maharashtra Regional And Town And Country Planning Act, 1966 — Section 18Maharashtra Land Revenue Code, 1966 — Section 44

Supreme Court10 Mar 2021Allowed

Priti Saraf & Anr Vs State Of Nct Of Delhi & Anr.

Supreme Court Of India · AIR 2021 SC 1531 : (2021) 3 JT 172 : (2021) 4 Scale 1 : (2021) 2 RCR (Criminal) 340 : (2021) CriLJ 2212 : (2021) 1 OLR 768 : (2021) 2 MLJ(Cri) 235

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 173(8), 190, 195, 200, 340, 482Indian Penal Code, 1860 — Section 34, 406, 415, 418, 420

Supreme Court10 Mar 2021Allowed

Bharat Sanchar Nigam Ltd. & Anr. Vs M/S Nortel Networks India Pvt. Ltd.

Supreme Court Of India · AIR 2021 SC 2849 : (2021) 5 SCC 738 : (2021) 3 JT 150 : (2021) 4 Scale 11 : (2021) 2 RCR (Civil) 337 : (2021) 3 MLJ 131

Limitation Act, 1963 — Article 55, 137Arbitration And Conciliation Act, 1996 — Section 8, 8(2), 9(2), 11, 11(6), 11(6A), 11(6B), 11(9), 12(3), 13, 14, 16, 16(2), 21, 29A, 34, 34(3), 34(6), 37, 43, 43(1), 43(3)Commercial Courts Act, 2015 — Section 13

Supreme Court09 Mar 2021Disposed Of

Hampshire Hotels And Resorts (Noida) Pvt. Ltd Vs Ritu Maheshwari, Chief Executive Officer, New Okhla Industrial Development Authority (Noida)

Supreme Court Of India · (2021) 3 Scale 758

Uttar Pradesh Urban Planning And Development Act, 1973 — Section 12, 41(3)

Supreme Court09 Mar 2021Allowed

M/S Canon India Private Limited Vs Commissioner Of Customs

Supreme Court Of India · AIR 2021 SC 1699 : (2021) 3 Scale 748 : (2021) 376 ELT 3

Customs Act, 1962 — Section 2(2)(c), 2(34), 6, 28, 28(4), 130E

Supreme Court09 Mar 2021Dismissed

Sumeti Vij Vs M/S Paramount Tech Fab Industries

Supreme Court Of India · AIR 2021 SC 1281 : (2021) 3 JT 184 : (2021) 3 Scale 739 : (2021) CriLJ 1587 : (2021) 2 RCR (Criminal) 331 : (2021) 2 CTC 579 : (2021) 1 Crimes 545 : (2021) 1 RLW 690 : (2021) 1 DCR 433

Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 114

Supreme Court09 Mar 2021Dismissed

Swaati Nirkhi & Ors Vs State (Nct Of Delhi) & Ors

Supreme Court Of India · AIR 2021 SC 1303 : (2021) 3 JT 192 : (2021) 3 Scale 733 : (2021) 2 BLJ 434 : (2021) 2 RCR (Criminal) 324 : (2021) 1 Crimes 354 : (2021) CriLJ 2162

Code Of Criminal Procedure, 1973 — Section 177, 406Indian Penal Code, 1860 — Section 34, 120B, 389, 419, 506

Supreme Court08 Mar 2021Disposed Of

NBCC (India) Limited Vs Shri Ram Trivedi

Supreme Court Of India · AIR 2021 SC 1422 : (2021) 5 SCC 273 : (2021) 6 JT 426 : (2021) 4 Scale 374 : (2021) 2 RCR (Civil) 464

Consumer Protection Act, 1986 — Section 2(1)(o), 2(1)(r), 14(1)(e)

Supreme Court08 Mar 2021Allowed

Girraj Vs Kiranpal And Anr Etc

Supreme Court Of India · AIR 2021 SC 1484 : (2021) 6 SCC 205 : (2021) 6 JT 433 : (2021) 4 Scale 382 : (2021) 2 RCR (Criminal) 317

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 326, 341, 342, 506, 508Arms Act, 1959 — Section 27, 30

Supreme Court08 Mar 2021Allowed

Union Of India Vs Prateek Shukla

Supreme Court Of India · AIR 2021 SC 1509 : (2021) 5 SCC 430 : (2021) 4 Scale 388 : (2021) 2 RCR (Criminal) 314

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 9A, 23, 25A, 29, 37, 67

Supreme Court08 Mar 2021Allowed

Alka Khandu Avhad Vs Amar Syamprasad Mishra & Anr

Supreme Court Of India · AIR 2021 SC 1616 : (2021) 4 SCC 675 : (2021) 3 JT 238 : (2021) 3 Scale 675 : (2021) 2 KLT 421 : (2021) 2 BC 128 : (2021) 2 RCR (Criminal) 286 : (2021) All.M.R.(Cri.) 1577 : (2021) CriLJ 2185 : (2021) 1 RLW 528 : (2021) 1 DCR 428

Constitution Of India, 1950 — Article 226Negotiable Instruments Act, 1881 — Section 138, 141

Supreme Court08 Mar 2021Dismissed

Nagabhushan Vs State Of Karnataka

Supreme Court Of India · AIR 2021 SC 1290 : (2021) 5 SCC 222 : (2021) 3 JT 223 : (2021) 3 Scale 692 : (2021) CriLJ 1606 : (2021) 2 RCR (Criminal) 289 : (2021) 1 DMC 555 : (2021) 2 KCCR 1057

Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 498ACode Of Criminal Procedure, 1973 — Section 313, 378, 417

Supreme Court08 Mar 2021Dismissed

Gujarat Urja Vikas Nigam Limited Vs Amit Gupta & Ors

Supreme Court Of India · (2021) 7 SCC 209 : (2021) 3 Scale 776

Insolvency And Bankruptcy Code, 2016 — Section 3(27), 5(26), 7, 9, 10, 12, 14, 14(1), 14(1)(d), 14(2), 14(2A), 14(3), 18, 18(f)(vi), 20(1), 20(2)(e), 25, 25(1), 25(2)(b), 30(2)(e), 31, 60(1), 60(5), 60(5)(c), 61, 63, 231, 238Electricity Act, 2003 — Section 2(4), 7, 10, 38(2)(d), 39(2)(d), 40(c), 42(2), 61(h), 62, 63, 86, 86(1)(a), 86(1)(f), 174Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(3)