Supreme Court18 Nov 2021Allowed
Chitrabai & Anr. Etc. Vs Deputy Chief Engineer (Constructions), South Central Railways-III, Secunderabad & Another
Supreme Court Of India · (2021) 11 SC CK 0065
COURT ARCHIVE
Supreme Court Of India judgments, 2021
827 judgments · page 7 of 42
Supreme Court18 Nov 2021Disposed Of
Jawaharlal Nehru Technological University Vs Crescent Educational Society & Ors
Supreme Court Of India · (2021) 11 SC CK 0064
Telangana Education Act, 1982 — Section 20, 20(1), 20(3)(a)(i)
Supreme Court18 Nov 2021Allowed
M/S. NAG Leathers Pvt. Ltd. Vs M/S. Dynamic Marketing Partnership, Rep. By Its Partners & Another
Supreme Court Of India · (2022) 2 SCC 271
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Insolvency and Bankruptcy Code, 2016 — Section 14(1)(a)
Supreme Court18 Nov 2021Allowed
Tejinder Kumar Jolly & Anr. Vs State Of Uttarakhand & Ors
Supreme Court Of India · (2021) 11 SC CK 0032
Supreme Court18 Nov 2021Disposed Of
Sagar Lolienkar Vs State Of Goa & Anr.
Supreme Court Of India · (2021) 11 SC CK 0031
Motor Vehicles Act, 1988 — Section 3, 181, 185Indian Penal Code, 1860 — Section 279, 304II, 304ACode Of Criminal Procedure, 1973 — Section 313
Supreme Court18 Nov 2021Allowed
Union Of India Vs Manraj Enterprises
Supreme Court Of India · (2021) 11 SC CK 0030
Code Of Civil Procedure, 1908 — Order 8 Rule 1Arbitration And Conciliation Act, 1996 — Section 31(7), 31(7)(a), 34, 37Interest Act, 1978 — Section 3, 3(3)
Supreme Court18 Nov 2021Allowed
Veena Pandey Vs Union Of India & Ors.
Supreme Court Of India · (2021) 11 SC CK 0029
Coal Mines Provident Fund And Miscellaneous Provisions Act, 1948 — Section 3E
Supreme Court18 Nov 2021Allowed
Steel Authority Of India Limited Vs Gouri Devi
Supreme Court Of India · (2021) 11 SC CK 0028
Constitution Of India, 1950 — Article 14
Supreme Court18 Nov 2021Partly Allowed
Meena Pawaia & Ors. Vs Ashraf Ali & Ors.
Supreme Court Of India · (2021) 11 SC CK 0027
Motor Vehicles Act, 1988 — Section 168
Supreme Court18 Nov 2021Disposed Of
M/S. Narinder Singh And Sons Vs Union Of India Through Divisional Superintendent Engineer-II, Northern Railway, Ferozepur Division, Ferozepur
Supreme Court Of India · (2021) 11 SC CK 0026
Arbitration And Conciliation Act, 1996 — Section 18, 19, 24, 25, 29A, 31(7), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 37, 43(4)
Supreme Court18 Nov 2021Allowed
State Of Madhya Pradesh & Ors. Vs Ashish Awasthi
Supreme Court Of India · (2021) 11 SC CK 0025
Supreme Court18 Nov 2021
Sami Ullah & Ors. Etc Vs Zulfikar Nasir & Ors. Etc.
Supreme Court Of India · (2021) 11 SC CK 0024
Supreme Court18 Nov 2021Partly Allowed
National Confederation Of Officers Association Of Central Public Sector Enterprises And Ors. Vs Union Of India & Ors.
Supreme Court Of India · (2021) 13 Scale 663
Constitution Of India, 1950 — Article 31, 32, 136, 139A(1), 142, 226Companies Act, 2013 — Section 2(45), 47, 134(2)Metal Corporation (Nationalisation and Miscellaneous Provisions) Act, 1976 — Section 4, 4(1), 5, 6(1), 7, 9, 9(1), 13
Supreme Court18 Nov 2021Allowed
State Of Uttar Pradesh And Ors. Vs Pankaj Kumar
Supreme Court Of India · (2022) 1 SCC 335
Supreme Court17 Nov 2021Dismissed
Padam Nabh & Sons Vs Yash Pal
Supreme Court Of India · (2021) 14 Scale 58
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 13B(1)Delhi Rent Control Act, 1958 — Section 14A, 14B, 14C, 14D, 14(1)(e), 14(6)Transfer of Property Act, 1882 — Section 106(1)
Supreme Court17 Nov 2021Disposed Of
Vinod Kumar Bhagat And Ors Vs State Of Jammu & Kashmir And Ors
Supreme Court Of India · (2021) 11 SC CK 0077
Constitution Of India, 1950 — Article 16, 16(4A), 370Jammu and Kashmir Reservation Rules, 2005 — Rule 5, 31Jammu and Kashmir (Classification, Control & Appeal) Rules, 1956 — Rule 24
Supreme Court17 Nov 2021Dismissed
Assa Singh (D) By Lrs. Vs Shanti Parshad (D) By Lrs. & Others
Supreme Court Of India · (2021) 11 JT 297 : (2021) 13 Scale 569
Code Of Civil Procedure, 1908 — Order 7 Rule 10Punjab Security Of Land Tenures Act, 1953 — Section 2(1), 10A(b), 10B, 10(2), 10(3), 14A, 18, 23, 24, 25Evidence Act, 1872 — Section 116
Supreme Court17 Nov 2021Allowed
Acqua Borewell Pvt. Ltd. Vs Swayam Prabha & Others
Supreme Court Of India · (2021) 11 JT 320 : (2021) 13 Scale 565
Supreme Court16 Nov 2021Allowed
State Of Haryana & Ors Vs Shalimar Estates Pvt. Ltd. & Ors.
Supreme Court Of India · (2021) 14 Scale 40
Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 2(5), 3, 4, 4(1), 5(1), 6, 7, 7A, 12C(3)Haryana Development and Regulation of Urban Areas Act, 1975 — Section 2(c), 2(o), 3, 3(1), 3(3), 23
Supreme Court16 Nov 2021Disposed Of
Citizens For Green Doon Vs Union Of India And Others
Supreme Court Of India · (2021) 14 Scale 48
Constitution Of India, 1950 — Article 32National Green Tribunal Act 2010 — Section 14, 14(1), 16, 16(e)Forest (Conservation) Act, 1980 — Section 2, 2A, 2(ii)