Supreme Court03 Jan 2019Disposed Off
Nestle India Ltd Vs Union Of India & Anr.
Supreme Court Of India · (2019) 1 Scale 418
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 107 of 107
Supreme Court03 Jan 2019Allowed
Satishchandra Ratanlal Shah Vs State Of Gujarat And Another
Supreme Court Of India · AIR 2019 SC 1538 : (2019) 2 ALD(Cri) 35 : (2019) 108 AllCC 1 : (2019) 2 ALT(Cri) 42 : (2019) 2 Crimes 1 : (2019) 2 RCR(Civil) 145 : (2019) 2 RCR(Criminal) 145 : (2019) (3) Scale 298 : (2019) 9 SCC 148 : (2019) (3) Supreme 204 : (2019) 1 ACJ 591 : (2019) 1
Indian Penal Code, 1860 — Section 294(b), 405, 406, 409, 415, 417, 420, 506(2)Code of Criminal Procedure, 1973 — Section 239, 482
Supreme Court03 Jan 2019Disposed Off
Ravi Agrawal Vs Union Of India And Another
Supreme Court Of India · AIR 2019 SC 318 : (2019) SCR 8 : (2019) 1 Scale 111 : (2019) 1 JT 11 : (2019) 306 CTR(SC) 177 : (2019) 1 ACJ 640 : (2019) 260 Taxman 352 : (2019) 1 Supreme 480 : (2019) 5 Mhlj 14 : (2019) 1 SLT 82 : (2019) 1 JLJ 509
Income Tax Act, 1961 — Section 80DD, 80DD(1), 80DD(2), 80DD(3), 80DDA, 80DD(2)(b)Constitution of India, 1950 — Article 14
Supreme Court03 Jan 2019Dismissed
Union Of India & Ors. Vs Dr. O.P. Nijhawan & Ors.
Supreme Court Of India · (2019) 1 JT 152 : (2019) SCR 281 : (2019) 1 Scale 121 : (2019) 1 ESC 42 : (2019) 1 SCT 501 : (2019) 1 JLJ 614 : (2019) 1 SLT 54 : (2019) 1 Supreme 198
Central Civil Services Pension Rules, 1972 — Rule 33Constitution of India, 1950 — Article 136
Supreme Court03 Jan 2019Disposed Off
Government of Haryana PWD Haryana (B and R) Branch Vs M/s. G.F. Toll Road Pvt. Ltd. & Ors.
Supreme Court Of India · (2019) 1 ALT 25 : (2019) 1 JT 1 : (2019) 1 SCR 270 : (2019) 3 SCC 505 : (2019) 1 Scale 134 : (2019) 1 Arblr 111 : (2019) 1 JLJR 211 : (2019) 1 RCR(Civ) 525 : (2019) 1 ACJ 640 : (2019) 1 Supreme 460, (2019) 1 ALT 25 : (2019) 132 ALR 686 : (2019) 1 SLT 1 :
Arbitration and Conciliation Act, 1996 — Section 15, 15(2), 16Indian Council of Arbitration, — Rule 25, 27
Supreme Court03 Jan 2019Disposed Off
State Of Jharkhand Vs Surendra Kumar Srivastava & Ors.
Supreme Court Of India · AIR 2019 SC 231 : (2019) 1 SCR 25 : (2019) 4 SCC 214 : (2019) 1 Scale 140 : (2019) 1 JT 334
Electricity Act, 2003 — Section 67Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 226, 227
Supreme Court02 Jan 2019Partly Allowed
State Of Haryana Vs Rohit Khasa & Etc. Etc.
Supreme Court Of India · (2019) 01 SC CK 0152
Indian Penal Code, 1860 — Section 109, 392, 397, 411Arms Act, 1959 — Section 25(1B)
Supreme Court02 Jan 2019Allowed
Kewal Singh Panesar Vs Punjab Agricultural University And Ors
Supreme Court Of India · (2019) 01 SC CK 0151
Supreme Court02 Jan 2019Disposed Of
Commissioner Of Income Tax Vs M/S Reliance Industries Ltd
Supreme Court Of India · (2019) 01 SC CK 0150
Income Tax Act, 1961 — Section 32, 36(1)(iii), 80M
Supreme Court02 Jan 2019Disposed Of
Deena Jee Sansthan & Ors Vs Commissioner Of Central Excise, Meerut
Supreme Court Of India · (2019) 01 SC CK 0148
Central Excise Act, 1944 — Section 14
Supreme Court02 Jan 2019Allowed
Management of the Barara Cooperative Marketing cum Processing Society Ltd Vs Workman Pratap Singh
Supreme Court Of India · AIR 2019 SC 228 : (2019) 2 SCC 743 : (2019) 1 Scale 60 : (2019) 1 JT 7 : (2019) 1 ACJ 324 : (2019) 2 ALD 3 : (2019) 1 ESC 26 : (2019) 1 JLJR 320 : (2019) 1 LLJ 257 : (2019) LLR 152 : (2019) 1 PLJR 353 : (2019) 1 SCC(L&S) 491 : (2019) 37 LCD 833 : (2019) 4
Industrial Disputes Act, 1947 — Section 25(H)Industrial Disputes (Central) Rules, 1957 — Rule 78