Supreme Court22 Nov 2019Disposed Of
Vishal Mittal & Ors. Vs State Of Haryana & Anr
Supreme Court Of India · (2019) 11 SC CK 0201
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 16 of 107
Supreme Court22 Nov 2019Disposed Of
MIR Mubashir Shuja Vs Abdul Samad Wani & Etc
Supreme Court Of India · (2019) 11 SC CK 0198
Constitution Of India, 1950 — Article 226Jammu & Kashmir Consumer Protection Act, 1987 — Section 17
Supreme Court22 Nov 2019Dismissed
M/S DD Builders Limited Vs SK Tikam
Supreme Court Of India · (2019) 11 SC CK 0197
Supreme Court22 Nov 2019Disposed Of
North Delhi Municipal Corporation Vs Harleen Kaur & Ors.
Supreme Court Of India · (2019) 11 SC CK 0196
Supreme Court22 Nov 2019Allowed
Harshada Arun Bendre Vs State Of Maharashtr
Supreme Court Of India · (2019) 11 SC CK 0195
Supreme Court22 Nov 2019Disposed Of
K.L. Chachra @ Krishan Lal Chachra @ Krishanlal Checra Vs State Of Jharkhand & Anr
Supreme Court Of India · (2019) 11 SC CK 0194
Employees" Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7A, 14(1A), 14(1B)
Supreme Court22 Nov 2019Partly Allowed
Air France Vs K. Kishinchand And Airlines Agency
Supreme Court Of India · (2019) 11 SC CK 0193
Supreme Court22 Nov 2019Disposed Of
General Manager Mugma Area,Eastern Coalfields Ltd. Vs Kabita Bhuinya & Ors.
Supreme Court Of India · (2019) 11 SC CK 0192
Supreme Court22 Nov 2019Disposed Of
State Of Uttar Pradesh & Ors Vs M/S Kay Pan Fragrance Pvt. Ltd
Supreme Court Of India · (2020) 5 SCC 811
Central Goods And Services Tax Rules, 2017 — Rule 140, 141Central Goods And Services Act, 2017 — Section 67, 67(2), 67(6), 67(8)
Supreme Court22 Nov 2019Dismissed
W. N. Allal Sundaram Vs Commissioner H.R. & C.E. Admn. Department & Ors
Supreme Court Of India · (2019) 16 Scale 660 : AIR 2020 SC 30
Constitution Of India, 1950 — Article 136Tamil Nadu Hindu Religious And Charitable Endowments Act, 1959 — Section 6(16), 6(17), 6(19), 63, 63(a), 63(d), 69, 70, 70(1)Code Of Civil Procedure, 1908 — Section 100(A)
Supreme Court22 Nov 2019Dismissed
Union Of India Through Joint Secretary (Cofeposa), Ministry Of Finance, New Delhi Vs Ankit Ashok Jalan
Supreme Court Of India · (2019) 11 JT 512 : (2019) 16 Scale 682 : (2019) 3 ALT(Cri) 444
Constitution Of India, 1950 — Article 22(5), 32Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3), 5A, 13Customs Act, 1962 — Section 104, 108
Supreme Court22 Nov 2019Dismissed
Genpact India Private Limited Vs Deputy Commissioner Of Income Tax & Anr.
Supreme Court Of India · (2019) 11 JT 488 : (2019) 16 Scale 667 : (2019) 311 CTR(SC) 737
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(45), 46A, 115QA, 15QB, 115QC, 143, 143(2), 143(1), 143(1B), 143(3), 144, 246(1), 246(1)(a), 246A, 246A(1)Companies Act, 1956 — Section 77A
Supreme Court21 Nov 2019Partly Allowed
Gopal Dutt Vs State Of Nct Of Delhi
Supreme Court Of India · (2019) 11 SC CK 0191
Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302, 304BCode Of Criminal Procedure, 1973 — Section 313, 322, 428
Supreme Court21 Nov 2019Dismissed
H.S. Ramchandra Rao Vs Commissioner Of Income Tax, Bangalore & Anr
Supreme Court Of India · (2019) 11 SC CK 0190
Supreme Court21 Nov 2019
Baynabai Kathalu Pundge Vs State Of Maharashtra & Ors
Supreme Court Of India · (2019) 11 SC CK 0188
Maharashtra Village Panchayats Act, 1959 — Section 10(1A)Maharashtra Village Panchayats And The Maharashtra Zilla Parishads And Panchayat Samitis (Amendment) Act, 2018 — Section 2, 8
Supreme Court21 Nov 2019Dismissed
Duli Chand Vs State Of Rajasthan
Supreme Court Of India · (2019) 11 SC CK 0187
Rajasthan Colonisation (Allotment And Sale Of Government Land To Pong Dam Oustees And Their Transferees In The Indira Gandhi Canal Colony) Rules, 1972 — Rule 6, 6(4)Rajasthan Colonisation Act, 1954 — Section 13
Supreme Court21 Nov 2019Allowed
Assistant General Manager, Syndicate Bank Vs K.P. Haridas
Supreme Court Of India · (2019) 11 SC CK 0186
Industrial Disputes Act, 1947 — Section 25F
Supreme Court21 Nov 2019Allowed
Aurangabad Municipal Corporation Thr. Its Commissioner Etc. Vs Jayant S/O Sarvottamrao Kharwadkar Etc. & Ors
Supreme Court Of India · (2019) 17 Scale 419
Constitution Of India, 1950 — Article 136Bombay Provincial Municipal Corporations Act, 1949 — Section 455(i)
Supreme Court21 Nov 2019Allowed
Union Of India Thr. Secretary & Ors Vs Udai Bhan Singh
Supreme Court Of India · (2019) 17 Scale 548
Postal Manual Volume VI Part-II, — Rule 543(10)(b)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 27Administrative Tribunals Act, 1985 — Section 27
Supreme Court21 Nov 2019Allowed
N. Mohan Vs R. Madhu
Supreme Court Of India · (2019) 12 JT 355 : (2019) 16 Scale 602 : (2019) 4 Curcc 361 : AIR 2020 SC 41 : (2019) 6 ALT 296 : (2020) 129 CLT 201 : (2020) 1 CTC 343 : (2020) 1 JLJR 154 : (2019) 4 KLT 1089 : (2020) 1 MLJ 138 : (2020) 1 PLJR 100 : (2020) 1 RCR(Civil) 384
Code Of Civil Procedure, 1908 — Section 96, 96(2), Order 43 Rule 1, Order 9 Rule 13Limitation Act, 1908 — Section 5Negotiable Instruments Act, 1881 — Section 138