Supreme Court18 Dec 2019Allowed
Meena Kumari Saini Vs Kuljeet Singh
Supreme Court Of India · (2019) 12 SC CK 0256
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 1 of 107
Supreme Court18 Dec 2019Disposed Of
Madhav Kumar Swarup Vs State of Uttar Pradesh & Ors
Supreme Court Of India · (2019) 12 SC CK 0255
Indian Penal Code, 1860 — Section 420, 467, 468, 471, 409, 120B
Supreme Court18 Dec 2019Allowed
Kaushal Kumar & Ors Vs State (Nct of Delhi) & Anr
Supreme Court Of India · (2019) 12 SC CK 0254
Hindu Marriage Act, 1956 — Section 13(B)
Supreme Court18 Dec 2019Allowed
Kankatala Venkata Rao S/o Verriyya Vs State of Andhra Pradesh & Anr
Supreme Court Of India · (2019) 12 SC CK 0253
Prevention Of Food Adulteration Act, 1954 — Section 7(1), 2(1A)(C), 16(1)(A)(1)Code Of Criminal Procedure, 1973 — Section 482
Supreme Court18 Dec 2019Disposed Of
Kandhari Rubbers Ltd Vs Commercial Taxes Officer
Supreme Court Of India · (2019) 12 SC CK 0252
Supreme Court18 Dec 2019Allowed
Jnanamandal Limited Vs Vinod Kumar Shukla (since deceased) Thr. Lrs
Supreme Court Of India · (2019) 12 SC CK 0251
Uttar Prdesh Urban Buildings(Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 20(4)Indian Soldiers (Litigation) Act, 1925 — Section 3
Supreme Court18 Dec 2019Disposed Of
Hsiidc Ltd Vs M/s. K.R. Hotels Limited and Another
Supreme Court Of India · (2019) 12 SC CK 0250
Arbitration And Conciliation Act, 1996 — Section 37
Supreme Court18 Dec 2019Disposed Of
Charudatt Pandurang Koli & Ors @ Yeswanth kumar Vs M/s Sea Lord Containers Ltd. & Ors
Supreme Court Of India · (2019) 12 SC CK 0249
Supreme Court18 Dec 2019Dismissed
Virendra Singh @ Yeswanth kumar Vs State of Rajasthan & Ors
Supreme Court Of India · (2019) 12 SC CK 0248
Supreme Court18 Dec 2019Partly Allowed
Yeshwanth Reddy @ Yeswanth kumar Vs State Rep. by Deputy Superintendent of Police
Supreme Court Of India · (2019) 12 SC CK 0247
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)Indian Penal Code, 1860 — Section 147
Supreme Court18 Dec 2019Allowed
Uttarakhand Transport Corporation & Ors Vs Heera Singh Parihar
Supreme Court Of India · (2019) 12 SC CK 0117
Supreme Court18 Dec 2019Allowed
State Of Odisha & Ors Vs Bichitrananda Das
Supreme Court Of India · (2020) 2 Scale 611
Orissa Public Premises (Eviction Of Unauthorized Occupants) Act, 1972 — Section 4(1)
Supreme Court18 Dec 2019Allowed/Dismissed
Jharkhand Public Service Commission Vs Manoj Kumar Gupta And Anr.
Supreme Court Of India · (2020) 1 Scale 504 : (2020) 1 JLJR 203 : (2020) 1 OLR 216 : (2020) 1 PLJR 247
Supreme Court18 Dec 2019Allowed
Vinay Eknath Lad Vs Chiu Mao Chen
Supreme Court Of India · (2020) 1 Scale 206 : (2020) 1 ALT 1 : (2020) 1 RCR(Rent) 151 : (2020) 1 SCJ 57
Transfer of Property Act, 1882 — Section 106Indian Partnership Act, 1932 — Section 45(1), 45(v), 48Indian Contract Act, 1872 — Section 243
Supreme Court18 Dec 2019Dismissed
Standard Chartered Bank Vs Heavy Engineering Corporation Ltd. & Anr
Supreme Court Of India · (2020) 1 Scale 178 : (2020) 1 ALT(Cri) 62 : (2020) 1 BC 31 : (2020) 4 MLJ 104
Supreme Court18 Dec 2019Allowed
M/S Dalmia Power Limited & Anr. Vs Assistant Commissioner Of Income Tax Circle 1, Trichy
Supreme Court Of India · (2020) 1 Scale 259 : (2020) 4 MLJ 94
Income Tax Rules, 1962 — Rule 12(3)Companies (Compromises, Arrangements And Amalgamations) Rules, 2016 — Rule 8, 8(1), 8(3)Companies Act, 2013 — Section 230, 230(3), 230(5), 232
Supreme Court18 Dec 2019Allowed
DAV Public School Vs Senior Manager, Indian Bank, Midnapur Branch & Ors
Supreme Court Of India · (2019) 12 JT 391 : (2020) 1 Scale 507 : (2020) 1 CPR 133 : (2020) 1 ALD 240 : (2020) 1 CPJ 34 : (2020) 1 RCR(Civil) 594 : (2020) 3 MLJ 781
Supreme Court18 Dec 2019Disposed Of
Anokhilal Vs State Of Madhya Pradesh
Supreme Court Of India · AIR 2020 SC 232 : (2020) 1 ALT(Cri) 101 : (2020) 1 JLJ 175 : (2020) 1 JLJR 245 : (2020) 1 PLJR 289 : (2020) 1 RCR(Criminal) 502 : (2020) 1 KHC 79 : (2020) 2 MLJ(Cri) 389 : (2019) 12 JT 520
Constitution Of India, 1950 — Article 21, 39AIndian Penal Code, 1860 — Section 71, 302, 341, 363, 366, 376(2)(f), 377Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5, 5(f), 6, 9, 12, 13, 42
Supreme Court18 Dec 2019Allowed
Khaja Bilal Ahmed Vs State Of Telangana & Ors
Supreme Court Of India · (2020) 1 Scale 41 : (2020) 1 ALT(Cri) 66
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 120B, 302, 323, 341, 364, 374, 506Telangana Prevention Of Dangerous Activities Of Boot-Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — Section 2(g), 3, 3(2), 3(3)
Supreme Court18 Dec 2019Partly Allowed
Mayank N Shah Vs State Of Gujarat & Anr
Supreme Court Of India · (2019) 12 JT 345 : (2020) 1 Scale 59 : (2020) 1 ALT(Cri) 79
Indian Penal Code, 1860 — Section 120B, 161, 165, 166, 420, 468, 471Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(1)(2), 5(2)