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Supreme Court Of India judgments, 2021

827 judgments · page 40 of 42

Supreme Court22 Jan 2021Dismissed

Indian Bank And Another Vs Mahaveer Khariwal

Supreme Court Of India · (2021) 2 SCC 632 : (2021) 1 JT 295 : (2021) 2 Scale 120 : (2021) 2 SLR 1 : (2021) 1 UPLBEC 281 : (2021) 1 CLR 531 : (2021) 1 SCT 410 : (2021) 1 AWC 496 : (2021) 168 FLR 853

Indian Bank (Employees') Pension Regulations, 1995 — Regulation 29, 29(1), 29(2), 29(3b)
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Supreme Court21 Jan 2021Dismissed

Rekha Sengar Vs State Of Madhya Pradesh

Supreme Court Of India · (2021) 3 SCC 729 : (2021) 3 Scale 305 : (2021) 2 CTC 908 : (2021) 1 Crimes 136

Code Of Criminal Procedure, 1973 — Section 439Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994 — Section 6, 23, 27Evidence Act, 1872 — Section 27
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Supreme Court20 Jan 2021Allowed

State Of Uttarakhand & Ors Vs Sureshwati

Supreme Court Of India · AIR 2021 SC 923 : (2021) 3 SCC 108 : (2021) 1 JT 362 : (2021) 2 Scale 161 : (2021) 1 ALT 97: (2021) 1 CLR 538: (2021) 1 ESC 185: (2021) 168 FLR 488: (2021) LLR 237: (2021) 1 SCT 375: (2021) 1 SLJ 398: (2021) 2 SLR 179: (2021) 1 UPLBEC 330

Industrial Disputes Act, 1947 — Section 10, 11A, 23, 25B, 25B(2)(a)(ii), 33
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Supreme Court20 Jan 2021Disposed Of

Haryana Space Application Centre (HARSAC) & Anr Vs M/S Pan India Consultants Pvt. Ltd.

Supreme Court Of India · AIR 2021 SC 653 : (2021) 3 SCC 103 : (2021) 1 JT 310 : (2021) 2 Scale 102 : (2021) 1 CTC 571 : (2021) 2 CTC 487 : (2021) 1 SCJ 599 : (2021) 1 CTC 571 : (2021) 2 CTC 487 : (2021) 1 SCJ 599 : (2021) 1 RCR (Civil) 672

Constitution Of India, 1950 — Article 227Arbitration And Conciliation Act, 1996 — Section 10(1), 12, 12(5), 29A(4), 29A(6)
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Supreme Court20 Jan 2021Disposed Of

X Vs State Of Jharkhand & Ors

Supreme Court Of India · (2021) 2 SCC 598 : (2021) 1 JT 304 : (2021) 2 Scale 107 : (2021) 1 ALT 92 : (2021) 1 Crimes 100 : (2021) 1 ALT 92 : (2021) 1 Crimes 100

Constitution Of India, 1950 — Article 32Indian Penal Code, 1860 — Section 34, 228A, 354 A(ii), 376, 376(2)(a), 376(2)(g), 448, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii), 3(xi)
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Supreme Court19 Jan 2021

Manish Kumar Vs Union Of India And Another

Supreme Court Of India · (2021) 1 Scale 646

Constitution Of India, 1950 — Article 14, 16, 19, 19(1)(g), 19(6), 21, 30, 31, 32, 73, 142, 226, 300ALimitation Act, 1963 — Article 82, 113, 137Code Of Civil Procedure, 1908 — Section 38, 39, Order 23(1), Order 23 Rule 1, Order 23 Rule 1(4)(b), Order 1 Rule 8, Order 1 Rule 8A, Order 1 Rule 8(2), Order 1 Rule 8(6), Order 7 Rule 11, Order 41 Rule 11
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Supreme Court19 Jan 2021Dismissed

Rama Narang Vs Ramesh Narang And Others

Supreme Court Of India · AIR 2021 SC 721 : (2021) 1 JT 371 : (2021) 2 Scale 67

Constitution Of India, 1950 — Article 139A, 142Contempt Of Courts Act, 1971 — Section 2(b)Companies Act, 1956 — Section 212, 397, 397(2), 398, 398(1), 398(2), 399, 403
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Supreme Court19 Jan 2021Allowed

Bajranga (Dead) By Lrs Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · AIR 2021 SC 541 : (2021) 1 JT 315 : (2021) 2 Scale 142 : (2021) 1 JLJ 271

Constitution Of India, 1950 — Article 300AMadhya Pradesh Ceiling On Agricultural Holdings Act, 1960 — Section 7, 7(b), 9, 9(iv), 10, 11, 11(3), 11(4), 11(5), 11(6), 12, 46Madhya Pradesh Land Revenue Code, 1959 — Section 248
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Supreme Court19 Jan 2021Allowed

Venigalla Koteswaramma Vs Malampati Suryamba & Ors.

Supreme Court Of India · (2021) 1 JT 417 : (2021) 2 Scale 170 : (2021) 1 MadWN 316 : (2021) 2 MLJ 13 : (2021) 219 AIC 215 : (2021) 1 OLR 601

Code Of Civil Procedure, 1908 — Order 22, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3), Order 22 Rule 5, Order 22 Rule 6, Order 22 Rule 7, Order 22 Rule 8, Order 1 Rule 9, Order 22 Rule 9, Order 22 Rule 10, Order 22 Rule 10A, Order 22 Rule 11Transfer Of Property Act, 1882 — Section 54
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