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Supreme Court Of India judgments, 2021

827 judgments · page 4 of 42

Supreme Court07 Dec 2021Dismissed

Mohd Zahid Vs State Through NCB

Supreme Court Of India · (2021) 12 JT 186 : (2021) 14 Scale 637

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 20(b)(ii), 21, 21(c), 23, 29, 31, 31A, 31(ii)Code Of Criminal Procedure, 1973 — Section 427, 427(1), 427(2)Customs Act, 1962 — Section 135
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Supreme Court07 Dec 2021Allowed

Parveen @ Sonu Vs State Of Haryana

Supreme Court Of India · (2021) 14 Scale 630

Indian Penal Code, 1860 — Section 34, 120B, 216, 224, 225, 302, 307, 332, 353, 392Arms Act, 1959 — Section 25, 54, 59Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court06 Dec 2021Allowed

Bangalore Development Authority Vs N. Nanjappa And Another

Supreme Court Of India · AIR 2022 SC 81 : (2021) 12 JT 441 : (2021) 14 Scale 594

Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 101Bangalore Development Authority Act, 1976 — Section 17, 19Land Acquisition Act, 1894 — Section 16(2)
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Supreme Court06 Dec 2021Dismissed

Akshay N Patel Vs Reserve Bank Of India & Anr

Supreme Court Of India · (2021) 14 Scale 562 : (2022) 3 SCC 694

Constitution Of India, 1950 — Article 14, 15, 16, 19(1), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 20, 21, 22(1), 23, 24, 25, 27, 28, 29(1), 30(1), 31(2), 31(2), 32, 47, 226, 372(1)Foreign Exchange Management Act, 1999 — Section 3, 10(1), 10(4), 11(1)Foreign Trade (Development & Regulation) Act, 1992 — Section 3, 3(2)
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Supreme Court03 Dec 2021Dismissed

Sunil Todi & Ors. Vs State Of Gujarat & Anr

Supreme Court Of India · (2021) 14 Scale 486

Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 143, 145Code Of Criminal Procedure, 1973 — Section 190, 190(1)(a), 202, 202(1), 202(2), 203, 204, 262, 263, 264, 265 482Indian Penal Code, 1860 — Section 420
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Supreme Court03 Dec 2021Disposed Of

Union Of India And Ors. Vs Mudrika Singh

Supreme Court Of India · (2021) 14 Scale 509

Constitution Of India, 1950 — Article 14, 21, 226Border Security Force Rules, 1969 — Rule 6, 48, 48(1), 48(4), 51, 51(1), 51(2), 51(2)(iv), 51(3), 59, 59(1), 59(1)(iii), 99(1), 148, 149, 151, 159Border Security Force Act, 1968 — Section 24(a), 48, 48(1)(a), 48(1)(b), 48(1)(c), 48(1)(d), 48(1)(e), 48(1)(f), 48(1)(g), 64, 117, 117(2)
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Supreme Court03 Dec 2021Allowed

State Of Maharashtra Vs Pankaj Jagshi Gangar

Supreme Court Of India · AIR 2022 SC 114 : (2022) 2 SCC 66 : (2021) 14 Scale 534

Constitution Of India, 1950 — Article 14, 19, 21, 136Indian Penal Code, 1860 — Section 34, 120B, 384, 386, 387Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4), 3(5), 21(4), 23(1)(a)
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