Supreme Court Of India Judgments 2019 — Page 11

Supreme Court04 Dec 2019Dismissed

M/S Seshasayee Steels P. Ltd Vs Assistant Commissioner Of Income Tax, Company Circle Vi(2), Chennai

Supreme Court Of India · (2019) 12 SC CK 0107

Income Tax Act, 1961 — Section 2(47), 2(47)(ii), 2(47)(v), 2(47)(vi), 142(1), 144, 148Transfer Of Property Act, 1882 — Section 53A

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Supreme Court04 Dec 2019Disposed Of

Hindustan Zinc Limited (H.Z.L.) Vs Ajmer Vidyut Vitran Nigam Limited

Supreme Court Of India · (2020) 1 Scale 271

Electricity Act, 2003 — Section 42, 42(6), 86, 86(1)(f), 158Arbitration and Conciliation Act, 1996 — Section 11, 34, 37

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Supreme Court04 Dec 2019Dismissed

Great Eastern Shipping Co. Ltd Vs State Of Karnataka & Ors

Supreme Court Of India · (2019) 17 Scale 226 : (2020) 3 SCC 354

Constitution Of India, 1950 — Article 246, 246(4), 286, 297, 297(3), 393, 366, 366(29A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f)New Mangalore Port Harbour Craft Rules, 1976 — Rule 4, 6, 8Karnataka Sales Tax Act, 1957 — Section 2, 2(j), 2(t), 5C, 5E, 29(2)(aaaa)

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Supreme Court04 Dec 2019Disposed Of

Maharashtra State Co-Operative Bank Ltd. Vs Babulal Lade & Ors.

Supreme Court Of India · (2019) 12 JT 60 : (2019) 17 Scale 215 : (2020) 2 SCC 310 : (2020) 1 BC 3

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(4)(a), 13(7)Maharashtra Recognition Of Trade Unions & Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 50Companies Act, 1956 — Section 529A

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Supreme Court04 Dec 2019Dismissed

Harbhajan Singh Etc Vs State Of Punjab And Others

Supreme Court Of India · (2019) 17 Scale 167 : AIR 2020 SC 639 : (2020) 2 SCC 659 : (2020) 1 RCR(Civil) 495

Constitution Of India, 1950 — Article 14, 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 13Punjab Religious Premises And Land (Eviction nd Rent Recovery) Act, 1997 — Section 2(d), 2(e), 3, 3(a), 3(c), 4, 4(2), 5, 8

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Supreme Court04 Dec 2019Allowed

P. Chidambaram Vs Directorate Of Enforcement

Supreme Court Of India · (2019) 16 Scale 870 : (2019) 3 ALT(Cri) 529

Indian Penal Code, 1860 — Section 120B, 420, 497, 498Code Of Criminal Procedure, 1973 — Section 267, 437, 439Prevention Of Corruption Act, 1988 — Section 8, 13(1)(d), 13(2)

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Supreme Court04 Dec 2019Allowed