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Supreme Court Of India judgments, 2019

2,131 judgments · page 15 of 107

Supreme Court26 Nov 2019Dismissed

Darshan Singh Vs State Of Punjab

Supreme Court Of India · (2019) 11 SC CK 0207

Constitution Of India, 1950 — Article 137Supreme Court Rules, 1966 — Order XL Rule 1Indian Penal Code, 1860 — Section 34, 300, 302
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Supreme Court26 Nov 2019Allowed

Karnataka State Pollution Control Board Vs B. Heera Naik & Ors. Etc.

Supreme Court Of India · AIR 2020 SC 200 : (2019) 16 Scale 618

Constitution Of India, 1950 — Article 14, 243P(e), 243QWater (Prevention And Control Of Pollution) Act, 1974 — Section 2(i), 4, 24, 25, 26, 27, 41, 42, 43, 44, 45, 45A, 46, 47, 47(1), 48, 49, 74Code Of Criminal Procedure, 1973 — Section 29, 197, 482
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Supreme Court26 Nov 2019Allowed

V. Rajaram Vs State Represented By The Inspector Of Police CBI/SCB

Supreme Court Of India · (2019) 12 JT 204 : (2019) 16 Scale 647 : (2020) 3 SCC 200

Indian Penal Code, 1860 — Section 120B, 147, 148, 217, 221, 302, 307, 332, 436, 449Explosive Substances Act, 1908 — Section 4, 5Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992 — Section 4
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Supreme Court26 Nov 2019Partly Allowed

Gurjit Singh Vs State Of Punjab

Supreme Court Of India · (2019) 10 JT 601 : (2019) 16 Scale 634 : (2019) Supreme 1298 : (2020) 1 JLJR 1 : (2020) 1 PLJR 44

Indian Penal Code, 1860 — Section 107, 304B, 306, 498AEvidence Act, 1872 — Section 4, 113ADowry Prohibition Act, 1961 — Section 3, 4, 6
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Supreme Court26 Nov 2019

Perkins Eastman Architects DPC & Anr Vs HSCC (India) Ltd

Supreme Court Of India · (2019) 17 Scale 139 : (2019) 6 Arblr 132, (2019) 4 Curcc 315, AIR 2020 SC 59 : (2019) 8 MLJ 623

Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 2(1)(f)(ii), 2(1)(f)(iii), 11, 11(4), 11(5), 11(6), 11(12)(a), 12, 12(5), 21(4), 29AIncome Tax Act, 1961 — Section 2(31)Orissa Survey And Settlement Act, 1958 — Section 33
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Supreme Court25 Nov 2019Dismissed

Kuldeep @ Bholu Vs State Of Uttar Pradesh

Supreme Court Of India · (2019) 11 SC CK 0206

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 302, 376(2)(g)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 9(2)
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Supreme Court25 Nov 2019Allowed

Jitendra Singh Vs Ministry Of Environment & Ors

Supreme Court Of India · (2019) 11 JT 504 : (2019) 17 Scale 29 : (2020) 1 KLT 56

Constitution Of India, 1950 — Article 21, 48A, 51A(g)Wetland (Conservation And Management) Rules, 2010 — Rule 4National Green Tribunal Act, 2010 — Section 14, 15, 18, 22
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