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Supreme Court Of India judgments, 2019

2,131 judgments · page 13 of 107

Supreme Court02 Dec 2019Allowed

M. Jayanthi Vs K.R. Meenakshi & Anr

Supreme Court Of India · (2019) 12 SC CK 0042

Code of Criminal Procedure, 1973 — Section 200, 482Indian Penal Code, 1860 — Section 120B, 493, 494, 506(II)Evidence Act, 1872 — Section 35
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Supreme Court29 Nov 2019

Jodhraj & Anr Vs State Of Rajasthan

Supreme Court Of India · (2019) 11 JT 532 : (2019) 16 Scale 800 : (2019) 3 ALT(Cri) 525 : AIR 2020 SC 277

Indian Penal Code, 1860 — Section 3, 2, 147, 148, 149, 302, 323, 324, 326, 379Code Of Criminal Procedure, 1973 — Section 161
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Supreme Court29 Nov 2019Allowed

M/S Alkem Laboratories Ltd Vs State Of Madhya Pradesh And Anr

Supreme Court Of India · (2019) 12 JT 109 : (2019) 17 Scale 4 : (2020) 1 JLJ 1 : (2020) 1 RCR(Criminal) 352

Code Of Criminal Procedure, 1973 — Section 315, 482Prevention of Food Adulteration Act, 1954 — Section 2(ia), 2(ix), 2(ia)(a), 2(i)(ix)(g), 2(ix)(g), 2(ix)(h), 7, 7(ii), 8, 11, 12, 13, 13(1), 13(2), 13(3), 14A, 16(1)(a)(ii), 20A
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Supreme Court29 Nov 2019Allowed

Transmission Corporation Of Andhra Pradesh Limited Vs M/S Rain Calcining Limited & Others

Supreme Court Of India · (2020) 1 Scale 561

Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g), 226, 254Andhra Pradesh State Legislature Enacted Andhra Pradesh Electricity Reforms Act, 1998 — Section 2(a), 2(d), 2(o), 2(p), 3, 5(3)(a), 10, 10(1), 11, 11(1), 11(1)(a), 11(1)(b), 11(1)(c), 11(1)(d), 11(e), 11(1)(e), 11(1)(f), 11(1)(g), 11(1)(h), 11(1)(i), 11(1)(j), 11(1)(k), 11(1)(l), 12, 13, 14, 15, 15(1), 15(1)(a), 15(4)(a), 15(5), 21(3), 24(4), 26, 26(1), 26(2)(a), 26(2)(b), 26(2)(c), 26(3), 26(5), 43, 54(k), 56(iii)(vi)Electricity Act, 2003 — Section 61, 62, 62(1)(b), 62(1)(c), 64, 65, 79(1), 79(1)(g), 79(1)(j), 82, 82(1), 86, 108, 111, 178
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Supreme Court29 Nov 2019Partly Allowed

P. Gopalkrishnan @ Dileep Vs State Of Kerala And Anr

Supreme Court Of India · (2019) 12 JT 1 : (2019) 16 Scale 752 : AIR 2020 SC 1 : (2019) 3 ALT(Cri) 496 : (2020) 1 GLH 382 : (2020) 1 JLJR 30 : (2020) 1 KLJ 92 : (2019) 4 KLT 853 : (2020) 1 PLJR 67 : (2020) 1 RCR(Criminal) 391

Constitution Of India, 1950 — Article 19(1)(a), 19(1)(b) , 21Information And Technology Act, 2000 — Section 2(1)(ha), 2(1)(o), 2(1)(t), 2(1)(v), 66E, 67AEvidence Act, 1872 — Section 3, 65B
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Supreme Court29 Nov 2019Dismissed

Union Of India And Others Vs Ramesh Bishnoi

Supreme Court Of India · (2019) 11 JT 528 : (2019) 17 Scale 60 : (2020) 1 ALT 34

Indian Penal Code, 1860 — Section 354, 447, 509Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 3(xiv)
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Supreme Court28 Nov 2019Disposed Of

Shreyans Dhadda Vs Shweta Dhadda

Supreme Court Of India · (2019) 11 SC CK 0226

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 406, 498AHindu Marriage Act, 1955 — Section 9, 13, 13B
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