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Supreme Court Of India judgments, 2021

827 judgments · page 34 of 42

Supreme Court08 Mar 2021Allowed

Pravin Electricals Pvt. Ltd Vs Galaxy Infra And Engineering Pvt. Ltd.

Supreme Court Of India · (2021) 5 SCC 671 : (2021) 3 JT 199 : (2021) 3 Scale 711

Constitution Of India, 1950 — Article 14Arbitration And Conciliation Act, 1996 — Section 7(2), 7(3), 7(4), 7(4)(b), 8, 8(1), 9, 11, 11(4), 11(5), 11(6), 11(6A), 11(7), 11(8), 11(13), 16, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 37, 37(1), 37(1)(a), 45
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Supreme Court08 Mar 2021Allowed

Krishna Lal Chawla & Ors Vs State Of U.P. & Anr

Supreme Court Of India · AIR 2021 SC 1381 : (2021) 5 SCC 435 : (2021) 3 JT 271 : (2021) 3 Scale 680 : (2021) 2 RCR (Criminal) 300 : (2021) 2 GLH 480 : (2021) CriLJ 2193

Constitution Of India, 1950 — Article 19, 21, 142Indian Penal Code, 1860 — Section 323, 325, 429, 504, 506, 506IICode Of Criminal Procedure, 1973 — Section 154, 155(2), 162, 173(2), 173(8), 200, 202, 468, 482
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Supreme Court08 Mar 2021Disposed Of

In Re: Cognizance For Extension Of Limitation. Vs

Supreme Court Of India · AIR 2021 SC 2158 : (2021) 5 SCC 452 : (2021) 3 JT 242 : (2021) 3 Scale 650 : (2021) 2 KLT 386 : (2021) 225 CompCas 365 : (2021) 2 BLJ 439 : (2021) 2 KHC 291 : (2021) 1 RLW 442 : (2021) 1 OLR 717

Arbitration And Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12ANegotiable Instruments Act, 1881 — Section 138(b), 138(c)
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Supreme Court05 Mar 2021Dismissed

State Of Tamil Nadu & Ors Vs K. Shobana Etc. Etc.

Supreme Court Of India · AIR 2021 SC 1267 : (2021) 4 SCC 686 : (2021) 3 JT 424 : (2021) 3 Scale 656 : (2021) 2 SCT 84

Constitution Of India, 1950 — Article 16(4B)Tamil Nadu Government Servants (Conditions Of Service) Act, 2016 — Section 27, 27(f)Code Of Criminal Procedure, 1973 — Section 319
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Supreme Court04 Mar 2021Allowed

Union Of India And Ors Vs P. Balasubrahmanayam

Supreme Court Of India · AIR 2021 SC 1257 : (2021) 5 SCC 662 : (2021) 3 JT 12 : (2021) 3 Scale 608 : (2021) 2 BLJ 402 : (2021) 2 SCT 90

Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14, 14(3)(i)Postal Manual Volume III, — Rule 12, 12(v)
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Supreme Court04 Mar 2021Allowed

V.N. Patil Vs K. Niranjan Kumar & Ors

Supreme Court Of India · AIR 2021 SC 1276 : (2021) 3 SCC 661 : (2021) 3 JT 20 : (2021) 3 Scale 615 : (2021) 2 BLJ 397 : (2021) 2 RCR (Criminal) 310 : (2021) 1 DMC 538 : (2021) 1 Crimes 382 : (2021) All.M.R.(Cri.) 1581

Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 173(5), 311, 482
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Supreme Court04 Mar 2021Allowed

Amway India Enterprises Pvt. Ltd. Vs Ravindranath Rao Sindhia & Anr.

Supreme Court Of India · (2021) 3 JT 1 : (2021) 3 Scale 596 : (2021) 2 RCR (Civil) 456

Constitution Of India, 1950 — Article 142Code Of Civil Procedure, 1908 — Order 30, Order 30 Rule 1, Order 30 Rule 4, Order 30 Rule 10Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 2(1)(f)(i), 2(1)(f)(ii), 2(1)(f)(iii), 2(1)(f)(iv), 11(6), 11(9)
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Supreme Court04 Mar 2021Disposed Of

Vikas Kishanrao Gawali Vs State Of Maharashtra & Ors

Supreme Court Of India · (2021) 6 SCC 73 : (2021) 3 Scale 536 : (2021) 2 BLJ 382 : (2021) 2 All.M.R. 787

Constitution Of India, 1950 — Article 14, 15(4), 16, 16(4), 32, 142, 243D, 243D(4), 243D(6), 243T, 243T(4), 243T(6), 334, 340Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 12, 12(2)(c)Maharashtra Village Panchayats Act, 1959 — Section 10(2)(c)
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Supreme Court03 Mar 2021Allowed/Dismissed

N. Subramanian Vs M/S Aruna Hotels Ltd. & Anr

Supreme Court Of India · AIR 2021 SC 1489 : 2021 (7 ) SCC 802 : (2021) 3 Scale 640 : (2021) 2 CTC 476 : (2021) 2 RCR (Civil) 310 : (2021) 225 CompCas 369 : (2021) 2 BC 111

Insolvency And Bankruptcy Code, 2016 — Section 8, 9, 14
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Supreme Court03 Mar 2021Allowed

Subodh Kumar Vs Shamim Ahmed

Supreme Court Of India · (2021) 9 JT 373 : (2021) 3 Scale 521 : (2021) 2 RCR (Civil) 317

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 10, Order 8 Rule 1, Order 15 Rule 5, Order 7 Rule 11, Order 9 Rule 13Limitation Act, 1963 — Section 5
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Supreme Court03 Mar 2021Dismissed

Rahul Vs State Of Haryana

Supreme Court Of India · AIR 2021 SC 1730 : (2021) 3 Scale 508 : (2021) 2 RCR (Criminal) 277 : (2021) CriLJ 2100

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 82, 83, 173Arms Act, 1959 — Section 25, 25(1B)(a)
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Supreme Court03 Mar 2021Dismissed

Satpal Vs State Of Haryana

Supreme Court Of India · AIR 2021 SC 1402 : (2021) 5 SCC 598 : (2021) 3 Scale 504 : (2021) 2 RCR (Criminal) 275

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court02 Mar 2021Allowed

Sridevi Datla Vs Union Of India & Ors.

Supreme Court Of India · (2021) 5 SCC 321 : (2021) 3 Scale 493

National Green Tribunal Act, 2010 — Section 16, 19, 22, 33General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 5
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