Supreme Court02 Mar 2021
Jaypee Kensington Boulevard Apartments Welfare Association & Ors Vs NBCC (India) Ltd & Ors
Supreme Court Of India · (2021) 5 SCC 624
Insolvency And Bankruptcy Code, 2016 — Section 233
COURT ARCHIVE
Supreme Court Of India judgments, 2021
827 judgments · page 35 of 42
Supreme Court02 Mar 2021Partly Allowed
Engineering Analysis Centre Of Excellence Private Limited Vs Commissioner Of Income Tax & Anr
Supreme Court Of India · (2021) 3 Scale 166
Constitution Of India, 1950 — Article 51(c), 288, 366(12)Customs Valuation (Determination Of Price Of Imported Goods) Rules, 1988 — Rule 9(1)(c)Madras General Sales Tax (Turnover And Assessment) Rules, 1939 — Rule 5(1)(i)
Supreme Court02 Mar 2021Allowed
Dakshin Haryana Bijli Vitran Nigam Ltd Vs M/S Navigant Technologies Pvt. Ltd
Supreme Court Of India · AIR 2021 SC 2493 : 2021 (7 ) SCC 657 : (2021) 3 Scale 152 : (2021) 2 KLT 429
Constitution Of India, 1950 — Article 142Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 2(1)(d), 23(4), 28, 29, 29A, 29A(4), 29(1), 30, 31, 31(1), 31(2), 31(5), 32, 32(1), 33, 33(1), 33(4), 34, 34(3), 35, 36, 37Limitation Act, 1963 — Section 5, 17, 29(2)
Supreme Court02 Mar 2021Allowed
Shivaji Chintappa Patil Vs State Of Maharashtra
Supreme Court Of India · AIR 2021 SC 1249 : (2021) 5 SCC 626 : (2021) 3 JT 62 : (2021) 3 Scale 384 : (2021) 2 BLJ 419 : (2021) 2 JLJ 211 : (2021) 1 Crimes 387 : (2021) All.M.R.(Cri.) 1569
Evidence Act, 1872 — Section 8, 103, 106Indian Penal Code, 1860 — Section 302, 498ADowry Prohibition Act, 1961 — Section 4
Supreme Court01 Mar 2021Allowed
Sonu @ Subhash Kumar Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · AIR 2021 SC 1405 : (2021) 3 Scale 635 : 2021) 2 RCR (Criminal) 269 : (2021) 3 ALD 34 : (2021) 3 ALJ 34 : (2021) 219 AIC 61 : (2021) 1 OLR 729
Code Of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 375, 376
Supreme Court01 Mar 2021Dismissed
Kridhan Infrastructure Pvt Ltd (Now Known As Krish Steel And Trading Pvt Ltd) Vs Venkatesan Sankaranarayan & Ors
Supreme Court Of India · AIR 2021 SC 2578 : (2021) 6 SCC 94 : (2021) 3 Scale 706
National Company Law Appellate Tribunal Rules, 2016 — Rule 11Insolvency And Bankruptcy Code, 2016 — Section 33
Supreme Court01 Mar 2021Allowed
State Represented By The Deputy Superintendent Of Police Vs Tr N Seenivasagan
Supreme Court Of India · AIR 2021 SC 2441 : (2021) 3 Scale 629 : (2021) 2 RCR (Criminal) 265
Code Of Criminal Procedure, 1973 — Section 173(2), 311, 482Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)
Supreme Court01 Mar 2021
P. Mohanraj & Ors. Vs M/S. Shah Brothers Ispat Pvt. Ltd.
Supreme Court Of India · AIR 2021 SC 1308 : (2021) 6 SCC 258 : (2021) 3 JT 491 : (2021) 3 Scale 393 : (2021) 277 DLT 428 : (2021) 2 BLJ 312 : (2021) 2 BC 27 : (2021) 1 Crimes 395 : (2021) 2 RCR (Criminal) 611
Constitution Of India, 1950 — Article 12, 19(1)(a), 19(2), 32, 132, 133, 133(1), 226, 233, 234, 235Code Of Civil Procedure, 1908 — Section 26, Order 21 Rule 58Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 141(1), 141(2), 142, 142(1)(b), 143, 144, 145, 147, 143A, 148
Supreme Court01 Mar 2021
A. Navinchandra Steels Private Limited Vs SREI Equipment Finance Limited & Ors
Supreme Court Of India · AIR 2021 SC 1180 : (2021) 4 SCC 435 : (2021) 3 Scale 366 : (2021) 225 CompCas 374 : (2021) 2 BC 133 : (2021) 2 CTC 891 : (2021) 3 All.M.R. 606
Companies (Transfer Of Pending Proceedings) Rules, 2016 — Rule 5, 6Companies (Court) Rules, 1959 — Rule 26Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 10, 11, 238
Supreme Court01 Mar 2021Disposed Of
Punalur Paper Mills Ltd Vs West Bengal Mineral Development And Trading Corporation Ltd. & Ors
Supreme Court Of India · (2021) 3 JT 95 : (2021) 3 Scale 335
Constitution Of India, 1950 — Article 12, 14, 19, 136West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947 — Section 10A, 11(1), 11(1)(b)Land Acquisition Act, 1894 — Section 4, 4(1), 5, 5A, 6, 17, 17(1), 17(3A), 17(4)
Supreme Court01 Mar 2021Dismissed
Government Of Kerala & Anr. Vs Mother Superior Adoration Convent
Supreme Court Of India · AIR 2021 SC 1217 : (2021) 5 SCC 602 : (2021) 3 JT 75 : (2021) 3 Scale 351 : (2021) 2 KLT 270 : (2021) 2 KHC 188 : (2021) 3 MLJ 54
Kerala Building Tax Act, 1975 — Section 2(e), 2(l), 3, 3(1)(b), 5AKerala Municipalities Act, 1994 — Section 235
Supreme Court01 Mar 2021Disposed Of
M/S. Chitralekha Builders & Anr. Through Anil G. Shah Power Of Attorney & Husband Of The Partner Vs G.I.C. Employees Sonal Vihar Co-Op. Housing Society Ltd. & Anr
Supreme Court Of India · (2021) 3 Scale 485 : (2021) 2 All.M.R. 776
Code Of Civil Procedure, 1908 — Section 96Arbitration And Conciliation Act, 1996 — Section 34, 37
Supreme Court01 Mar 2021Partly Allowed
Archana Rana Vs State Of Uttar Pradesh And Another
Supreme Court Of India · AIR 2021 SC 1177 : (2021) 3 SCC 751 : (2021) 3 JT 92 : (2021) 3 Scale 317 : (2021) 2 BLJ 268 : (2021) 1 MadWN(Cri) 360 : (2021) 3 ALD 37 : (2021) 3 ALJ 37 : (2021) 1 Crimes 462 : (2021) 1 DCR 444
Indian Penal Code, 1860 — Section 323, 415, 419, 420, 504, 506Code Of Criminal Procedure, 1973 — Section 482
Supreme Court01 Mar 2021Dismissed
Dhirendra Singh @ Pappu Vs State Of Jharkhand
Supreme Court Of India · AIR 2021 SC 1169 : (2021) 3 JT 71 : (2021) 3 Scale 321 : (2021) 2 BLJ 251 : (2021) 1 MadWN(Cri) 364 : (2021) 2 RCR (Criminal) 244 : (2021) 1 Crimes 465
Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 27
Supreme Court01 Mar 2021Allowed
Kapil Agarwal And Others Vs Sanjay Sharma And Others
Supreme Court Of India · AIR 2021 SC 1241 : (2021) 5 SCC 524 : (2021) 3 JT 243 : (2021) 3 Scale 325 : (2021) 2 BLJ 275: (2021) 2 RCR (Criminal) 238: (2021) 1 MadWN(Cri) 576 : (2021) 2 MLJ(Cri) 44 : (2021) 2 BC 11: (2021) 3 ALJ 26: (2021) 2 JLJ 59: (2021) 1 Crimes 454
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467, 468, 471, 506Negotiable Instruments Act, 1881 — Section 138
Supreme Court26 Feb 2021Allowed
Asha John Divianathan Vs Vikram Malhotra & Ors
Supreme Court Of India · AIR 2021 SC 2932 : (2021) 3 Scale 462 : (2021) 2 KLT 484
Constitution Of India, 1950 — Article 142Code Of Civil Procedure, 1908 — Order 20 Rule 12Foreign Exchange Regulation Act, 1973 — Section 29, 31, 31(1), 47, 50, 51, 56, 63
Supreme Court26 Feb 2021Disposed Of
Joydeep Majumdar Vs Bharti Jaiswal Majumdar
Supreme Court Of India · AIR 2021 SC 1165 : (2021) 3 SCC 742 : (2021) 2 JT 395 : (2021) 3 Scale 380 : (2021) 2 BLJ 271 : (2021) 1 DMC 510 : (2021) 1 MadWN 589 : (2021) 2 RCR (Civil) 289 : (2021) 2 ALD 256 : (2021) 1 RLW 337 : (2021) 1 OLR 699
Supreme Court25 Feb 2021Disposed Of
Devilal And Others Vs State Of Madhya Pradesh
Supreme Court Of India · AIR 2021 SC 2479 : (2021) 5 SCC 292 : (2021) 3 Scale 293 : (2021) 1 JLJ 620 : (2021) 2 BLJ 409 : (2021) 2 RCR (Criminal) 227 : (2021) 1 Crimes 359
Indian Penal Code, 1860 — Section 34, 302, 342Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10), 3(2)(5)Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 2(l), 20
Supreme Court25 Feb 2021Disposed Of
Najiya Neermunda & Anr. Etc. Vs Kunhitharuvai Memorial Charitable Trust & Ors. Etc.
Supreme Court Of India · AIR 2021 SC 1143 : (2021) 5 SCC 515 : (2021) 2 JT 411 : (2021) 3 Scale 275 : (2021) 1 ESC 254
Constitution Of India, 1950 — Article 19(1)(g)Kerala Medical Education (Regulation And Control Of Admission To Private Medical Educational Institutions) Act, 2017 — Section 3, 8, 8(1)(a), 11
Supreme Court25 Feb 2021Dismissed
Ram Vijay Singh Vs State Of Uttar Pradesh
Supreme Court Of India · (2021) 2 JT 417 : (2021) 3 Scale 283 : (2021) 2 BLJ 242 : (2021) 2 RCR (Criminal) 221 : (2021) 3 ADJ 490 : (2021) 1 Crimes 369 : (2021) CriLJ 2805
Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 12(3)(a)(i), 12(3)(a)(ii), 12(3)(b)Indian Penal Code, 1860 — Section 34, 302Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 7A, 9(2), 94, 94(2), 94(2)(iii)