Supreme Court03 Dec 2019Disposed Of
State Of Uttar Pradesh & Anr Vs Anukul Prakash
Supreme Court Of India · (2019) 12 SC CK 0134
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 12 of 107
Supreme Court03 Dec 2019Disposed Of
State of Uttar Pradesh Thr. its Secretary Revenue & ors Vs Radhey Shyam
Supreme Court Of India · (2019) 12 SC CK 0133
Uttar Pradesh Government Servant (Discipline And Appeal) Rules, 1999 — Rule 7
Supreme Court03 Dec 2019Disposed Of
Virudhunagar Hindu Nadargal Dharma Paribalana Sabai & Ors Vs Tuticorin Educational Society & Ors
Supreme Court Of India · (2019) 12 SC CK 0132
Supreme Court03 Dec 2019Allowed
Meena Sharma Vs State Of Jammu And Kashmir & Ors
Supreme Court Of India · (2019) 12 SC CK 0109
Constitution of India, 1950 — Article 226
Supreme Court03 Dec 2019Disposed Of
Commissioner Of Central Excise, Vadodara-Ii Vs Gujarat Narmada Valley Fertilizers Co. Ltd
Supreme Court Of India · (2019) 17 Scale 359
CENVAT Credit Rules, 2002 — Rule 6, 6(1), 6(2), 12, 13Central Excise Rules, 1944 — Rule 57A, 57B, 57B(1), 57C, 57DCentral Excise Rules, 2002 — Rule 12B
Supreme Court03 Dec 2019Disposed Of
Jagjeet Singh Lyallpuri (Dead) Through Lrs. & Ors Vs M/S Unitop Apartments & Builders Ltd
Supreme Court Of India · (2019) 12 JT 472 : (2019) 17 Scale 127 : (2020) 1 ALD 97 : (2020) 2 SCC 279 : (2020) 1 RCR(Civil) 568
Constitution Of India, 1950 — Article 142Arbitration and Conciliation Act, 1996 — Section 9, 11, 19, 34, 34(2), 34(2)(a)(iii), 37
Supreme Court03 Dec 2019Allowed
Bhawna Bai Vs Ghanshyam And Others
Supreme Court Of India · (2019) 12 JT 80 : (2019) 17 Scale 514 : (2020) 1 ALT(Cri) 59 : AIR 2020 SC 554 : (2020) 2 SCC 217 : (2020) 110 AllCC 243 : (2020) 1 JLJ 381 : (2020) 1 RCR(Criminal) 370 : (2020) 2 MLJ(Cri) 336
Code Of Criminal Procedure, 1973 — Section 156(3), 174, 226, 227, 228Indian Penal Code, 1860 — Section 34, 302
Supreme Court03 Dec 2019Dismissed
M/S Embassy Property Developments Pvt. Ltd. Vs State Of Karnataka & Ors
Supreme Court Of India · (2019) 17 Scale 37 : (2020) 1 ALT 42 : (2020) 1 CTC 853 : (2020) 1 MLJ 65
Constitution Of India, 1950 — Article 226, 226(1), 226(2), 227Mineral Concession Rules, 1960 — Rule 37, 54, 55Minerals (Other Than Atomic And Hydro Carbons Energy Minerals) Rules, 2016 — Rule 24
Supreme Court03 Dec 2019Dismissed
Keystone Realtors Pvt. Ltd Vs Shri Anil V. Tharthare & Ors
Supreme Court Of India · 2020 (1) BCR 1, 2019 (17) Scale 182 : (2020) 2 SCC 66 : (2020) 1 BomCR 1
Supreme Court02 Dec 2019allowed
M/s. Singal Udyog Vs National insurance company ltd. & ors
Supreme Court Of India · (2019) 12 SC CK 0131
Finance Act, 1994 — Section 73(1)Consumer Protection Act, 1986 — Section 26A
Supreme Court02 Dec 2019allowed
M. Vanisha Jain Vs C. Narendar Kumar
Supreme Court Of India · (2019) 12 SC CK 0130
Code Of Civil Procedure, 1908 — Section 25Supreme Court Rules, 2013 — Order 41
Supreme Court02 Dec 2019allowed
K G Mishra Vs Ghaziabad Development Authority & Ors
Supreme Court Of India · (2019) 12 SC CK 0128
Constitution Of India, 1950 — Article 226
Supreme Court02 Dec 2019Disposed Of
Hardeep Singh & Anr Vs Gurbachan Singh & Anr
Supreme Court Of India · (2019) 12 SC CK 0127
Supreme Court02 Dec 2019Dismissed
Global Indian International School Vs Fee Revision Committee
Supreme Court Of India · (2019) 12 SC CK 0126
Gujarat Self-Financed Schools (Regulation Of Fees) Act, 2017 — Section 12(3)
Supreme Court02 Dec 2019allowed
Girdhari Lal Vs Kanta Chouhan & Ors.
Supreme Court Of India · (2019) 12 SC CK 0125
Supreme Court02 Dec 2019Disposed Of
Committee of Creditors of Amtek Auto Limited Vs Dinkar T. Venkatsubramanian & ors.
Supreme Court Of India · (2019) 12 SC CK 0124
Supreme Court02 Dec 2019allowed
Babu S/o Rama Gouda & Ors. Vs Smt. Sukri W/o Narayan Gouda & Ors.
Supreme Court Of India · (2019) 12 SC CK 0123
Land Acquisition Act, 1894 — Section 18
Supreme Court02 Dec 2019allowed
Anita Srivastava Vs Anurag Srivastava
Supreme Court Of India · (2019) 12 SC CK 0122
Code Of Civil Procedure, 1908 — Section 25Supreme Court Rules, 2013 — Order 41
Supreme Court02 Dec 2019allowed
State of Maharashtra & Anr. Vs Ku. Nanda
Supreme Court Of India · (2019) 12 SC CK 0120
Constitution Of India, 1950 — Article 14,16, 142Maharashtra Scheduled Castes, Scheduled Tribes, De- Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation Of Issuance and Verification of) Caste Certificate Act, 2000 — Section 4, 6, 6(2), 6(3), 7, 8, 10, 11
Supreme Court02 Dec 2019Disposed Of
U.P. State Road Transport Corporation & Anr. Vs Prayag Narain Dubey
Supreme Court Of India · (2019) 12 SC CK 0119