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Supreme Court Of India judgments, 2021

827 judgments · page 39 of 42

Supreme Court03 Feb 2021Partly Allowed

Sk. Sakkar @ Mannan Vs State Of West Bengal

Supreme Court Of India · AIR 2021 SC 2870 : (2021) 4 SCC 483 : (2021) 2 Scale 374

Constitution Of India, 1950 — Article 136Code of Criminal Procedure, 1973 — Section 313Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(i)
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Supreme Court03 Feb 2021Allowed

U.P. Housing & Development Board & Anr. Vs Namit Sharma

Supreme Court Of India · (2021) 2 SCC 755 : (2021) 2 Scale 377 : (2021) 2 ADJ 599 : (2021) 219 AIC 3

Uttar Pradesh Awas Evam Vikas Parishad Bhukhando Tatha Bhavano Ke Panjikaran Evam Pradeshan Sambandhi Viniyam, 1979 — Rule 47, 48Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 95(1)
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Supreme Court03 Feb 2021Allowed

Vishwas Bhandari Vs State Of Punjab & Anr

Supreme Court Of India · AIR 2021 SC 828 : (2021) 2 SCC 605 : (2021) 2 Scale 371 : (2021) 1 RCR (Criminal) 892 : (2021) CriLJ 1662 : (2021) 219 AIC 118

Code Of Criminal Procedure, 1973 — Section 173, 482Indian Penal Code, 1860 — Section 363, 366A
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Supreme Court03 Feb 2021Dismissed

Phoenix ARC Pvt. Ltd Vs Ketulbhai Ramubhai Patel

Supreme Court Of India · AIR 2021 SC 875 : (2021) 2 SCC 799 : (2021) 2 JT 526 : (2021) 2 Scale 314 : (2021) 2 CTC 114 : (2021) 1 SCJ 512 : (2021) 2 BLJ 165 : (2021) 1 RCR (Civil) 874

Insolvency And Bankruptcy Code, 2016 — Section 3(10), 3(11), 3930), 3(31), 3(37), 5, 5(7), 5(8), 5(8)(a), 5(8)(b), 5(8)(c), 5(8)(d), 5(8)(e), 5(i), 5(8)(f), 5(8)(g), 5(8)(h), 5(8)(i), 7, 60(5)(c), 62Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 5Indian Contract Act, 1872 — Section 124, 126, 128, 135, 172
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Supreme Court03 Feb 2021Allowed

OPTO Circuit India Ltd Vs AXIS Bank & Ors

Supreme Court Of India · AIR 2021 SC 753 : (2021) 6 SCC 707 : (2021) 2 JT 540 : (2021) 2 Scale 283 : (2021) 2 BLJ 131 : (2021) 2 CTC 210 : (2021) 1 RCR (Criminal) 856 : (2021) CriLJ 1636 : (2021) 2 AKR 39 : (2021) 219 AIC 120 : (2021) 1 Crimes 160

Prevention Of Money-Laundering Act, 2002 — Section 2(v), 2(w), 2(1)(x), 2(1)(y), 3, 4, 17, 17(1), 17(1A), 17(2), 71Code Of Criminal Procedure, 1973 — Section 102, 102(3)Indian Penal Code, 1860 — Section 120B, 420, 468, 471
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Supreme Court03 Feb 2021Allowed

N.Vijayakumar Vs State Of Tamil Nadu

Supreme Court Of India · AIR 2021 SC 766 : (2021) 3 SCC 687 : (2021) 2 JT 548 : (2021) 2 Scale 303 : (2021) 218 AIC 1: (2021) 2 BLJ 156: (2021) 1 MLJ(Cri) 517: (2021) 1 RCR (Criminal) 861: (2021) CriLJ 1353: (2021) 1 MadWN(Cri) 602: (2021) 1 Crimes 148: (2021) 2 SLR 746

Vigilance Manual, — Rule 47(1)Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 362, 378
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Supreme Court02 Feb 2021Allowed

State Of Gujarat Vs Bhalchandra Laxmishankar Dave

Supreme Court Of India · AIR 2021 SC 718 : (2021) 2 SCC 735 : (2021) 2 JT 558 : (2021) 2 Scale 237 : (2021) 2 BLJ 283 : (2021) 1 MLJ(Cri) 445 : (2021) 1 RCR (Criminal) 889 : (2021) CriLJ 1652 : (2021) 2 SLR 546

Prevention Of Corruption Act, 1988 — Section 7, 13(1), 13(2)
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Supreme Court01 Feb 2021Disposed Of

Phoenix ARC Private Limited Vs Spade Financial Services Limited & Ors

Supreme Court Of India · AIR 2021 SC 776 : (2021) 3 SCC 475 : 2021 (1 ) JT 503 : (2021) 2 Scale 245 : (2021) 2 RCR (Civil) 69 : (2021) 2 RCR (Civil) 69

Insolvency And Bankruptcy Code, 2016 — Section 5(7), 5(8), 5(8)(f), 5(24), 5(24)(a), 5(24A), 5(24A)(a), 5(24)(d), 5(24)(f), 5(24)(h), 5(24)(m)(i), 9, 21, 21(1), 21(2), 21(6), 21(6A), 24(2), 24(5), 24(6), 24(6A), 28, 28(1), 29A, 29A(c), 43, 43(4), 45(2), 49, 50, 60(5), 60(5)(c), 61, 62, 66, 66(1)Companies Act, 2013 — Section 71(6)Prevention Of Corruption Act, 1947 — Section 19(1)
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Supreme Court01 Feb 2021Dismissed

Union Of India Vs K.A. Najeeb

Supreme Court Of India · AIR 2021 SC 712 : (2021) 1 JT 457 : (2021) 2 Scale 294 : (2021) 1 Crimes 170 : (2021) 2 BLJ 142 : (2021) CriLJ 1658 : (2021) 2 RCR (Criminal) 145 : (2021) 3 SCC 713 : (2021) All.M.R.(Cri.) 1587

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 153A, 201, 202, 212, 307, 323, 324, 326, 341, 427, 506HExplosive Substances Act, 1908 — Section 3
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Supreme Court29 Jan 2021Allowed

Pooran Chand Vs Chancellor & Ors.

Supreme Court Of India · (2021) 1 JT 467 : (2021) 2 Scale 227 : (2021) 1 SCJ 590 : (2021) 1 SLJ 416 : (2021) 2 SLR 146 : (2021) 1 AWC 591

Constitution Of India, 1950 — Article 14, 16, 226Bihar Police Manual — Rule 663(d)State Universities Act, 1973 — Section 68
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Supreme Court29 Jan 2021Allowed

Ajay Kumar @ Bittu & Anr Vs State Of Uttarakhand & Anr

Supreme Court Of India · AIR 2021 SC 683 : (2021) 4 SCC 301 : (2021) 1 JT 477 : (2021) 2 Scale 221 : (2021) 218 AIC 260 : (2021) 2 BLJ 6 : (2021) 1 MadWN(Cri) 238 : (2021) CriLJ 1376 : (2021) 1 Crimes 130

Code Of Criminal Procedure, 1973 — Section 319, 446Indian Penal Code, 1860 — Section 147, 148, 149, 323, 324, 307, 452, 504, 506
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Supreme Court28 Jan 2021

Rajendra Khare Vs Swaati Nirkhi And Ors

Supreme Court Of India · (2021) 3 Scale 555

Constitution Of India, 1950 — Article 137, 145Supreme Court Rules, 2013 — Order 39, Order 40 Rule 1, Order 47 Rule 1, Order 39 Rule 2, Order 40 Rule 2, Order 47Code Of Civil Procedure, 1908 — Order 47 Rule 1
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