Supreme Court Of India Judgments 2019 — Page 100

Supreme Court17 Jan 2019Allowed

State Of Himachal Pradesh And Anr Vs Parkash Chand

Supreme Court Of India · (2019) 1 SCR 533 : (2019) 4 SCC 285 : (2019) 2 Scale 506 : (2019) 1 SCT 646 : (2019) 1 SCC(L&S) 621 : (2019) 161 FLR 170 : (2019) 1 JLJR 461 : (2019) 1 PLJR 533 : (2019) 2 Supreme 25

Constitution Of India, 1950 — Article 226

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Supreme Court17 Jan 2019Disposed Off

Himanshu Vs B. Shivamurthy & Anr

Supreme Court Of India · (2019) 1 SCR 991 : (2019) 3 SCC 797 : (2019) 2 Scale 100 : (2019) 1 ACJ 226 : (2019) 1 Civcc 809 : (2019) 1 Cricc 757 : (2019) 1 BC 365 : (2019) 1 RCR(Cri) 867 : (2019) 1 Crimes(SC) 93 : (2019) 1 DCR 275 : (2019) 213 Compcas 16 : (2019) 2 SCC(Cri) 271 : (

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141

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Supreme Court17 Jan 2019Dismissed

Sarvepalli Radhakrishnan University & Another Vs Union of India & Others

Supreme Court Of India · 2019 SCR 920 : (2019) 1 Scale 700 : (2019) 14 SCC 761 : (2019) 3 ALD 59 : (2019) 1 JLJR 481 : (2019) 2 MLJ 529 : (2019) 1 PLJR 553

Indian Penal Code, 1860 — Section 193

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Supreme Court17 Jan 2019Allowed

Yogendra @ Jogendra Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2019) SCR 248 : (2019) 1 JT 373 : (2019) 1 Scale 495 : (2019) 1 OLR 377 : (2019) 2 SLT 407 : (2019) 1 Supreme 519 : (2019) 1 UC 384 : (2019) 1 JLJ 537 : (2019) 107 AllCC 734

Indian Penal Code, 1860 — Section 302, 326(A), 460Code of Criminal Procedure, 1973 — Section 366

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Supreme Court17 Jan 2019

Indian Hotel And Restaurant Association (Ahar) & Anr Vs State Of Maharashtra & Ors

Supreme Court Of India · AIR 2019 SC 589 : (2019) 1 SCR 371 : (2019) 3 SCC 429 : (2019) 1 JT 271 : (2019) 1 Scale 433 : (2019) 2 ALT 328 : (2019) 1 Crimes 16 : (2019) CriLJ 1427 : (2019) 2 SLT 194

Bombay Foreign Liquor Rules, 1953 — Rule 44, 45Rule For Licensing And Controlling Places Of Public Amusements (Other Than Cinemas) And Performances For Public Amusement, Including Cabaret Performances, Discotheque, Games, Pool Game Parlours, Amusement Parlours Providing Computer Games, Virtual Reality Games, Cyber Cafes, Games With Net Connectivity, Bowling Alleys, Card Rooms, Social Clubs, Sports Clubs, Melas And Tamashas Rules, 1960 — Rule 109, 118, 122, 123 Constitution of India, 1950 — Article 14, 15, 15(1), 19, 19(1), 19(1)(a), 19(1)(g), 19(2), 19(6), 21, 32, 254, 301Maharashtra Police Act, 1951 — Section 33, 33(1), 33(1)(w), 33(1)(y), 33A, 33(A)(1), 33B, 162 Indian Penal Code, 1860 — Section 292, 293, 294, 354A

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Supreme Court16 Jan 2019Disposed Of

Union Of India & Ors Vs M/S Marine Fins

Supreme Court Of India · (2019) 01 SC CK 0270

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Supreme Court16 Jan 2019Dismissed

Anees Vs State Of Uttar Pradesh

Supreme Court Of India · (2019) 01 SC CK 0269

Indian Penal Code, 1860 — Section 302

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Supreme Court16 Jan 2019

Prakash Singh & Ors. Vs U.O.I. & Ors.

Supreme Court Of India · (2019) 4 SCC 6 : (2019) 1 SCC(L&S) 542 :

Constitution Of India, 1950 — Article 142Punjab Police Act, 2007 — Section 6

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Supreme Court16 Jan 2019Disposed Off

State Of Himachal Pradesh & Anr Vs Shashi Kumar

Supreme Court Of India · (2019) 2 SCR 432 : (2019) 3 SCC 653 : (2019) 2 Scale 84 : (2019) 1 SCT 707 : (2019) 1 SCC(L&S) 542 : (2019) 161 FLR 626 : (2019) 1 JLJR 467 : (2019) 1 PLJR 539

Constitution of India, 1950 — Article 14, 16, 226

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Supreme Court15 Jan 2019Disposed Of