Justice Navin Sinha – Supreme Court Judge Profile

Justice Navin Sinha

Supreme Court Of India

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CaseOn Originals

Breach Of Peace

Breach Of Peace

Breach Of Warranty

Breach Of Warranty

Concurrent Sentences

Concurrent Sentences

Constitutional Law and Governance - I (Third Semester)

Constitutional Law and...

Corporate Law - II (Sixth Semester)

Corporate Law -...

Exemplary Damages

Exemplary Damages

False statement in verification or delivery of a false account

False statement in...

Falsification of books of the corporate debtor

Falsification of books...

First Degree Burn

First Degree Burn

Forfeiture Of Property

Forfeiture Of Property

Liquidated Damages

Liquidated Damages

Mandatory Registration and Regulation (Relevant to Section 11 / Chapter III) The Clinical Establishments (Registration and Regulation) Act, 2010

Mandatory Registration and...

Nominal Damages

Nominal Damages

Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language, etc. (violates constitutional principles of equality and fraternity)

Promoting enmity between...

Property Laws (Seventh Sem) ALU

Property Laws (Seventh...

Section 12: Determination of "Specified Value" The Commercial Courts Act, 2015.

Section 12: Determination...

Section 17: Functions of State Boards (SPCBs) The Air (Prevention and Control of Pollution) Act, 1981

Section 17: Functions...

Section 2(1)(c): Definition of "Commercial Dispute" The Commercial Courts Act, 2015.

Section 2(1)(c): Definition...

Section 2(y) - Definition of Wages & the 50% Rule The Code on Wages, 2019

Section 2(y) -...

Section 21: Restrictions on Industrial Plants (Consent to Operate/Establish) The Air (Prevention and Control of Pollution) Act, 1981

Section 21: Restrictions...

Section 22 - Piracy of Registered Design The Designs Act, 2000

Section 22 -...

Section 31A: Power to give directions The Air (Prevention and Control of Pollution) Act, 1981

Section 31A: Power...

Section 7: Utilisation of the Fund The Central Road and Infrastructure Fund Act, 2000

Section 7: Utilisation...

Section 8: Compulsory transmission of certain channels The Cable Television Networks (Regulation) Act, 1995

Section 8: Compulsory...

Suits relating to public charity

Suits relating to...

The National Institute Of Pharmaceutical Educationand Research Act, 1998

The National Institute...

The Surrogacy (Regulation) Act, 2021

The Surrogacy (Regulation)...

Unlawful Assembly {SEC.141}

Unlawful Assembly {SEC.141}

Latest Uploaded Cases

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Subed Ali and Others Vs. The State of...

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