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Supreme Court Of India judgments, 2021

827 judgments · page 6 of 42

Supreme Court23 Nov 2021Disposed Of

Avni Prakash Vs National Testing Agency (NTA) & Ors.

Supreme Court Of India · (2021) 14 Scale 186

Constitution Of India, 1950 — Article 136, 226Rights Of Persons With Disability Act, 2016 — Section 2(m), 2(r), 2(s), 2(y), 3, 3(5), 4, 17, 17(i), 18, 31, 32, 32(1), 33, 34, 35, 36, 37
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Supreme Court23 Nov 2021Partly Allowed

Viram @ Virma Vs State Of Madhya Pradesh

Supreme Court Of India · (2022) 1 SCC 341 : (2021) 11 JT 498 : (2021) 14 Scale 157

Indian Penal Code, 1860 — Section 147, 149, 302, 323, 324, 325, 326Code Of Criminal Procedure, 1973 — Section 161
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Supreme Court22 Nov 2021Allowed

State Of U.P. & Ors Vs Vikash Kumar Singh & Ors.

Supreme Court Of India · (2022) 1 SCC 347 : (2021) 11 JT 514 : (2021) 14 Scale 35

Uttar Pradesh Promotion by Selection (on posts outside the purview of Public Service Commission) Eligibility List Rules, 1986 — Rule 4U.P. Service of Engineers (Irrigation Department) (Group A) Service Rules, 1990 — Rule 5(iii), 8(iii)U.P. Government Servants Relaxation in Qualifying Service for Promotion Rules, 2006 — Rule 4
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Supreme Court22 Nov 2021Allowed

Rachna Vs Ashok

Supreme Court Of India · (2021) 11 SC CK 0060

Code Of Civil Procedure, 1908 — Section 25Hindu Marriage Act, 1955 — Section 9
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Supreme Court22 Nov 2021Allowed

State Of M.P. Vs Ghisilal

Supreme Court Of India · (2021) 11 JT 518 : (2021) 14 Scale 29

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3)
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Supreme Court22 Nov 2021Allowed/Dismissed/DismissedAllowed

Arvind Kumar @ Nemichand & Ors Vs State Of Rajasthan

Supreme Court Of India · (2021) 14 Scale 6

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 96, 97, 98, 99, 100, 101, 102, 141, 142, 148, 149, 299, 300, 302Code of Criminal Procedure, 1973 — Section 161, 173(8), 313
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Supreme Court18 Nov 2021Disposed Of

Attorney General For India Vs Satish And Another

Supreme Court Of India · AIR 2022 SC 13 : (2021) 13 Scale 632

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(3), 21, 39(f)Indian Penal Code, 1860 — Section 342, 349, 350, 351, 354, 354A, 354A(1)(i), 354B, 354C, 354D, 363, 448Protection of Children from Sexual Offences Act, 2012 — Section 2, 2(2), 3, 4, 5, 6, 7, 8, 9, 9(m), 10, 11, 11(i), 12, 29, 30, 30(2)
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Supreme Court18 Nov 2021Dismissed

Rishipal Singh Solanki Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2021) 13 Scale 697

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323Code of Criminal Procedure, 1973 — Section 311, 313
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