Supreme Court30 Nov 2021Allowed
Bombay Hospital & Medical Research Centre Vs Asha Jaiswal & Ors.
Supreme Court Of India · (2021) 12 JT 9 : (2021) 14 Scale 358
Indian Penal Code, 1860 — Section 88, 92, 370
COURT ARCHIVE
Supreme Court Of India judgments, 2021
827 judgments · page 5 of 42
Supreme Court30 Nov 2021Allowed
Vinod Kumar Vs Amritpal @ Chhotu & Ors
Supreme Court Of India · (2021) 12 JT 30 : (2021) 14 Scale 350
Indian Penal Code, 1860 — Section 147, 149, 299, 300, 302, 304II, 323, 329, 364
Supreme Court29 Nov 2021Disposed Of
In Re: T.N. Godavarman Thirumulpad Vs Union Of India & Ors
Supreme Court Of India · (2021) 14 Scale 402
Indian Forest Act, 1927 — Section 4Forest (Conservation) Act, 1980 — Section 2, 2(1)National Green Tribunal Act, 2010 — Section 16(e)
Supreme Court29 Nov 2021Dismissed
Pradeep S. Wodeyar Vs State Of Karnataka
Supreme Court Of India · (2021) 12 JT 61 : (2021) 14 Scale 303
Constitution Of India, 1950 — Article 32, 136, 254Karnataka Forest Rules, 1969 — Rule 144, 165Karnataka Minor Mineral Concession Rules, 1994 — Rule 43(3), 46
Supreme Court29 Nov 2021Dismissed
Vice Chairman & Managing Director, City And Industrial Development Corporation Of Maharashtra Ltd.& Anr. Vs Shishir Realty Private Limited & Ors. Etc
Supreme Court Of India · (2021) 14 Scale 378
Constitution Of India, 1950 — Article 12, 14, 299Indian Partnership Act, 1932 — Section 4Indian Penal Code, 1860 — Section 120B, 405, 406, 420
Supreme Court29 Nov 2021Allowed
Hasmat Ali Vs Amina Bibi & Ors.
Supreme Court Of India · (2021) 11 JT 570 : (2021) 14 Scale 265
Code Of Civil Procedure, 1908 — Section 100, 100(1), 100(4), 100(5), Order 41, Order 42, Order 42 Rule 1, Order 42 Rule 2, Order 42 Rule 3
Supreme Court26 Nov 2021Disposed Of
Mofil Khan & Anr. Vs State Of Jharkhand
Supreme Court Of India · (2021) 14 Scale 249
Constitution Of India, 1950 — Article 137, 145Supreme Court Rules, 2013 — Order 47 Rule 1Supreme Court Rules, 1966 — Order 40 Rule 1
Supreme Court26 Nov 2021Disposed Of
Hari & Anr. Vs State Of Uttar Pradesh
Supreme Court Of India · (2021) 14 Scale 270
Constitution Of India, 1950 — Article 19(1)(g), 21, 136Indian Penal Code, 1860 — Section 34, 141, 143, 147, 149, 201, 302, 323, 324, 503, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(3)(10)
Supreme Court26 Nov 2021Dismissed
Electrosteel Castings Limited Vs UV Asset Reconstruction Company Limited & Ors.
Supreme Court Of India · (2022) 2 SCC 573 : (2021) 14 Scale 256
Security Interest (Enforcement) Rules, 2002 — Rule 8(1)Code Of Civil Procedure, 1908 — Order 6 Rule 4, Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17, 17(1), 34
Supreme Court26 Nov 2021Partly Allowed
Surinder Singh Vs State (Union Territory Of Chandigarh)
Supreme Court Of India · (2021) 11 JT 575 : (2021) 14 Scale 223
Constitution Of India, 1950 — Article 14, 136Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 5, 7, 27
Supreme Court26 Nov 2021Dismissed
Union Of India & Ors. Vs Ram Bahadur Yadav
Supreme Court Of India · (2022) 1 SCC 389 : (2021) 11 JT 537 : (2021) 14 Scale 236
Railway Protection Force Rules, 1987 — Rule 132, 148, 153, 161
Supreme Court26 Nov 2021Disposed Of
M/S. Sai Baba Sales Pvt. Ltd. Vs Union Of India & Ors.
Supreme Court Of India · (2021) 14 Scale 241
National Green Tribunal Act, 2010 — Section 22
Supreme Court25 Nov 2021Partly Allowed
Akkamma & Ors Vs Vemavathi & Ors
Supreme Court Of India · (2021) 14 Scale 293
Code Of Civil Procedure, 1908 — Order 2 Rule 2Specific Relief Act, 1963 — Section 34, 63
Supreme Court25 Nov 2021Allowed
State Of Haryana Vs Harnam Singh (Dead) Thr. Lrs. & Ors.
Supreme Court Of India · (2021) 12 JT 326 : (2021) 14 Scale 218 : (2022) 2 SCC 238
Indian Succession Act, 1925 — Section 47, 48, 63Code Of Civil Procedure, 1908 — Section 100
Supreme Court25 Nov 2021Allowed
L & T Finance Ltd. Vs Pramod Kumar Rana & Anr.
Supreme Court Of India · (2021) 11 JT 441 : (2021) 14 Scale 213
Supreme Court24 Nov 2021Allowed
Avneesh Chandan Gadgil & Anr. Vs Oriental Bank Of Commerce & Ors.
Supreme Court Of India · (2021) 14 Scale 128
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20(3), 24, 29(2), 30, 30(1)Limitation Act, 1963 — Section 5
Supreme Court24 Nov 2021Dismissed
Devender Bhaskar & Ors. Vs State Of Haryana & Ors.
Supreme Court Of India · (2021) 11 JT 444 : (2021) 14 Scale 131
Supreme Court24 Nov 2021Partly Allowed
State Of Rajasthan Vs Bablu @ Om Prakash
Supreme Court Of India · (2021) 11 JT 455 : (2021) 14 Scale 170
Indian Penal Code, 1860 — Section 32, 147, 148, 149, 302, 307, 323, 450, 452Code Of Criminal Procedure, 1973 — Section 313, 319Evidence Act, 1872 — Section 134
Supreme Court23 Nov 2021Allowed
State Of Tamil Nadu & Anr Vs National South Indian River Interlinking Agriculturist Association
Supreme Court Of India · (2021) 11 SC CK 0048
Constitution Of India, 1950 — Article 14, 15, 15(1), 19(1)(g), 226Bombay Police Act, 1951 — Section 33A(1), 33BIndian Penal Code, 1860 — Section 377, 499, 500
Supreme Court23 Nov 2021Allowed
Hamid Ali Khan (D) Through Lrs. & Anr Vs State Of U.P. & Ors.
Supreme Court Of India · (2021) 11 JT 542 : (2021) 14 Scale 76
Constitution Of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 5A(2), 6, 17, 17(1), 17(2), 17(4), 48UP Zamindari Abolition & Land Reforms Act, 1950 — Section 143