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Supreme Court Of India judgments, 2021

827 judgments · page 41 of 42

Supreme Court19 Jan 2021Disposed Of

Lakhvir Singh Etc. Vs State Of Punjab & Anr

Supreme Court Of India · AIR 2021 SC 555 : (2021) 2 SCC 763 : (2021) 1 JT 488 : (2021) 2 Scale 135 : (2021) 1 Crimes 87 : (2021) 218 AIC 10 : (2021) CriLJ 1235 : (2021) 1 UC 271 : (2021) 1 OLR 645

Indian Penal Code, 1860 — Section 34, 307, 382Probation Of Offenders Act, 1958 — Section 3, 4, 6, 18Code Of Criminal Procedure, 1973 — Section 360
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Supreme Court18 Jan 2021Allowed

Ashok Kumar And Ors. Etc. Etc Vs State Of Jammu And Kashmir & Ors.

Supreme Court Of India · AIR 2021 SC 548 : (2021) 1 JT 282 : (2021) 2 Scale 55 : (2021) 1 SCT 363 : (2021) 2 SLR 234 : (2021) 1 SLJ 408 : (2021) 1 LLJ 481 : (2021) LabIC 573 : (2021) 168 FLR 846 : (2021) 2 CLR 224

Constitution Of India, 1950 — Article 14, 16, 16(1), 229Jammu & Kashmir High Court Staff (Conditions Of Service) Rules, 1968 — Rule 4, 6Jammu & Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 5, 18
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Supreme Court13 Jan 2021Dismissed

M/S Vellanki Frame Works Vs Commercial Tax Officer, Visakhapatnam

Supreme Court Of India · (2021) 4 SCC 246 : (2021) 1 JT 417 : (2021) 2 Scale 170 : (2021) 375 ELT 289

Constitution Of India, 1950 — Article 226, 286, 286(1), 286(1)(b), 286(2)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(7)Central Sales Tax Act, 1956 — Section 2(a), 2(ab), 2(g), 3, 3(a), 3(b),4(2), 5, 5(1), 5(2), 9(2)
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Supreme Court13 Jan 2021Allowed

Dipika Jagatram Sahani Vs Union Of India And Others

Supreme Court Of India · AIR 2021 SC 523 : (2021) 2 SCC 740 : (2021) 1 JT 229 : (2021) 1 Scale 581 : (2021) 1 UPLBEC 318 : (2021) 1 SCJ 578 : (2021) 2 ADJ 277

Constitution Of India, 1950 — Article 21, 32, 47National Food Security Act, 2013 — Section 2(1), 4, 5, 6, 7Disaster Management Act, 2005 — Section 10(2)(l)
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Supreme Court12 Jan 2021Partly Allowed

Anversinh @ Kiransinh Fatesinh Zala Vs State Of Gujarat

Supreme Court Of India · AIR 2021 SC 477 : (2021) 3 SCC 12 : (2021) 1 JT 136 : (2021) 1 Scale 572 : (2021) 131 CLT 474 : (2021) 1 Crimes 29 : (2021) CriLJ 917 : (2021) 1 MadWN(Cri) 84 : (2021) 1 RCR (Criminal) 555 : (2021) 1 UC 263 : (2021) 219 AIC 129 : (2021) 2 JCC 1415

Indian Penal Code, 1860 — Section 359, 361, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 161, 313
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Supreme Court12 Jan 2021Disposed Of

Mavilayi Service Cooperative Bank Ltd. & Ors Vs Commissioner Of Income Tax, Calicut & Anr

Supreme Court Of India · AIR 2021 SC 612 : 2021 (7 ) SCC 90 : (2021) 1 JT 152 : (2021) 1 Scale 541 : (2021) 1 KHC 303

Constitution Of India, 1950 — Article 141Kerala Co-Operative Societies Rules, 1969 — Rule 15Income-Tax Act, 1961 — Section 2(19), 80P, 80P(1), 80P(2), 80P(2)(a)(i), 80P(2)(a)(iii), 80P(2)(a)(iv), 80P(2)(a)(v), 80P(2)(b), 80P(4), 80P(1)(c), 81, 81(i)(c), 133(6), 143(3), 144, 147, 263
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Supreme Court12 Jan 2021Dismissed

Asharam Tiwari Vs State Of Madhya Pradesh

Supreme Court Of India · (2021) 2 SCC 608 : (2021) 1 JT 212 : (2021) 1 Scale 512 : (2021) 1 Crimes 38 : (2021) 1 UC 130 : (2021) 219 AIC 182

Indian Penal Code, 1860 — Section 34, 302, 323, 324, 325Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court11 Jan 2021Dismissed

Beghar Foundation Through Its Secretary And Anr. Vs Justice K.S. Puttaswamy (Retd.) And Ors.

Supreme Court Of India · AIR 2021 SC 891 : (2021) 3 SCC 1 : (2021) 1 JT 495 : (2021) 2 Scale 128

Constitution Of India, 1950 — Article 110, 110(1), 110(1)(a), 110(1)(b), 110(1)(c), 110(1)(d), 110(1)(e), 110(1)(f), 110(1)(g), 110(3), 122Code Of Civil Procedure, 1908 — Order 55 Rule 6Aadhaar (Targeted Delivery Of Financial And Other Subsidies, Benefits And Services) Act, 2016 — Section 7
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Supreme Court11 Jan 2021

M/S. N.N. Global Mercantile Pvt. Ltd Vs M/S. Indo Unique Flame Ltd. & Others

Supreme Court Of India · (2021) 4 SCC 379 : (2021) 1 JT 242 : (2021) 1 Scale 475 : (2021) 1 CTC 868 : (2021) 1 MLJ 708 : (2021) 1 KLT 324

Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 2(3), 5, 7(2), 8, 8(1), 9, 11, 11(4), 11(5), 11(6), 11(6A), 11(13), 16, 16(1), 16(1)(a), 16(6), 29A, 37, 37(1), 37(1)(a), 45Indian Contract Act, 1872 — Section 2(h), 2(i), 2(j), 7, 10, 12, 14, 15, 16, 17, 18, 19
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Supreme Court11 Jan 2021Disposed Of

Ireo Grace Realtech Pvt. Ltd. Vs Abhishek Khanna & Others

Supreme Court Of India · AIR 2021 SC 437 : (2021) 3 SCC 241 : (2021) 1 JT 323 : (2021) 1 Scale 439 : (2021) 1 CPJ 60 : (2021) 1 MadWN 277 : (2021) 1 RCR (Civil) 574 : (2021) 219 AIC 76

Haryana Real Estate (Regulation & Development) Rules, 2017 — Rule 28Consumer Protection Act, 1986 — Section 2(1)(c), 2(1)(d)(i), 2(1)(g), 2(1)(o), 2(1)(r), 3, 12(4), 14, 23Real Estate (Regulation & Development) Act, 2016 — Section 11(4)(a), 12, 14, 18, 19, 31, 71, 71(1), 79, 88
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Supreme Court11 Jan 2021Allowed

High Court Of Kerala Vs Reshma A. & Others Etc

Supreme Court Of India · (2021) 3 SCC 755 : (2021) 1 Scale 402 : (2021) 1 ESC 115 : (2021) 1 SCT 311

Constitution Of India, 1950 — Article 14, 16, 16(1), 142, 226, 234, 235Kerala Judicial Service Rules, 1991 — Rule 3, 5, 7, 7(1), 7(2)Kerala State And Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17II
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Supreme Court08 Jan 2021Partly Allowed

Mihir Gope Etc Vs State Of Jharkhand

Supreme Court Of India · AIR 2021 SC 534 : (2021) 2 SCC 726 : (2021) 1 JT 1 : (2021) 1 Scale 393 : (2021) 1 CTC 868 : (2021) 1 MLJ 708 : (2021) 1 KLT 324

Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 307, 324, 325, 341
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Supreme Court06 Jan 2021Disposed Of

Common Cause Vs Union Of India & Ors

Supreme Court Of India · AIR 2021 SC 2866 : (2021) 1 JT 119 : (2021) 1 Scale 389 : (2021) 1 AWC 318

Mines and Minerals (Development and Regulation) Act, 1957 — Section 8A, 8A(6), 21(5)
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Supreme Court06 Jan 2021Allowed

Bhaven Construction Through Authorised Signatory Premjibhai K. Shah Vs Executive Engineer Sardar Sarovar Narmada Nigam Ltd.& Anr

Supreme Court Of India · (2022) 1 SCC 75 : (2021) 1 JT 9 : (2021) 1 Scale 327 : (2021) 1 CTC 450 : (2021) 2 BLJ 40

Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 5, 7, 8, 11, 16, 16(2), 16(4), 34, 34(3), 37, 37(2)Gujarat Public Works Contracts Deputes Arbitration Tribunal Act, 1992 — Section 2(k)
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Supreme Court05 Jan 2021Partly Allowed

Murali & Anr Vs State Rep. By The Inspector Of Police

Supreme Court Of India · AIR 2021 SC 472 : (2021) 1 SCC 726 : (2021) 1 JT 147 : (2021) 1 UC 117 : (2021) 219 AIC 189 : (2021) 1 Crimes 96 : (2021) CriLJ 1174 : (2021) 1 MadWN(Cri) 75 : (2021) 1 RCR (Criminal) 509

Indian Penal Code, 1860 — Section 34, 147, 148, 307, 323, 324, 326, 341, 352Code Of Criminal Procedure, 1973 — Section 320, 320(9)
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Supreme Court05 Jan 2021

Rajeev Suri Vs Delhi Development Authority & Ors.

Supreme Court Of India · (2021) 2 JT 1 : (2021) 1 Scale 1

Constitution Of India, 1950 — Article 13, 14, 15, 19(1)(a), 21, 32, 39(b), 48A, 49, 51(c), 51(h), 139A, 142, 226General Finance Rules, 2017 — Rule 182Delhi Development (Master Plan And Zonal Development) Rules, 1959 — Rule 3, 4, 4(1), 4(2), 4(3)(a), 4(3)(b), 4(3)(c), 4(3)(d), 4(3)(e), 4(3)(f), 4(3)(g), 4(3)(h), 4(3)(i), 4(3)(j), 5, 6, 7, 8, 8(2), 9, 10, 11, 12, 13, 15, 16
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