Supreme Court15 Nov 2019Allowed
Rakesh @ Tattu Vs State Of Madhya Pradesh & Ors
Supreme Court Of India · (2019) 11 SC CK 0158
Indian Forest Act, 1927 — Section 26(1), 26(1)(g), 26(c), 26(d), 33(c), 33(d), 41, 52, 62, 63, 68, 68(1)(b)
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 19 of 107
Supreme Court15 Nov 2019Disposed Of
Rajesh Kshetry Vs Sompita Kshetry
Supreme Court Of India · (2019) 11 SC CK 0157
Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 34, 323, 341, 406, 420, 498A, 506Special Marriage Act, 1954 — Section 28
Supreme Court15 Nov 2019Dismissed
Rajasthan State Road Transport Corporation Vs Ghanshyam & Ors
Supreme Court Of India · (2019) 11 SC CK 0156
Supreme Court15 Nov 2019Dismissed
Jeeraj Singh Vs State Of Uttar Pradesh & Ors
Supreme Court Of India · (2019) 11 SC CK 0155
Prevention Of Corruption Act, 1988 — Section 7, 13Indian Penal Code, 1860 — Section 147, 148, 149, 307, 384
Supreme Court15 Nov 2019Disposed Of
Dhirubha Agarsinh Rana Vs State Of Gujarat & Ors
Supreme Court Of India · (2019) 11 SC CK 0154
Constitution Of India, 1950 — Article 226, 227
Supreme Court15 Nov 2019Dismissed
B. Yadagiri Vs State Of A.P.
Supreme Court Of India · (2019) 11 SC CK 0153
Indian Penal Code, 1860 — Section 302
Supreme Court15 Nov 2019Allowed
Municipal Corporation Of Greater Mumbai (MCGM) Vs Abhilash Lal & Ors
Supreme Court Of India · (2019) 16 Scale 507 : (2020) 1 BCR 320 : (2020) 1 CTC 555
Constitution Of India, 1950 — Article 226Insolvency And Bankruptcy Code, 2016 — Section 7, 9, 12(3), 14(1)(d), 22, 29A, 30(2), 31, 62, 238Mumbai Municipal Corporation Act, 1888 — Section 92, 92A, 92(c)
Supreme Court15 Nov 2019
Committee Of Creditors Of Essar Steel India Limited Through Authorised Signatory Vs Satish Kumar Gupta & Ors
Supreme Court Of India · (2019) 16 Scale 319 : (2019) 4 Curcc 410 : (2019) 8 MLJ 524
Constitution Of India, 1950 — Article 14, 19(1)(g), 142, 235Insolvency And Bankruptcy Code (Amendment) Act, 2019 — Section 4, 6, 6 (b), 30(1)Transfer Of Property Act, 1882 — Section 48
Supreme Court15 Nov 2019Dismissed
M/S T.C. Healthcare P. Ltd. & Anr Vs Union Of India & Anr
Supreme Court Of India · (2019) 12 JT 441 : (2019) 16 Scale 567
Supreme Court15 Nov 2019Allowed
Union Public Service Commission Vs Jawahar Santhkumar And Others
Supreme Court Of India · (2019) 16 Scale 573 : (2019) 6 ALT 234 : (2020) 1 MLJ 375
All India Services Act, 1951 — Section 3Indian Administrative Service (Appointment By Promotion) Regulations, 1955 — Regulation 5(1), 5(2), 5(4), 5(5), 6, 6A, 7
Supreme Court15 Nov 2019Allowed
Santosh Chaturvedi Vs Kailash Chandra & Anr
Supreme Court Of India · (2019) 11 JT 323 : (2019) 16 Scale 584 : AIR 2020 SC 270 : (2020) 1 RCR(Rent) 80
Constitution Of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 20(4), 21(1)(a)Transfer Of Property Act, 1882 — Section 8, 109
Supreme Court14 Nov 2019Allowed
Escorts Heart Institute And Research Centre Ltd Vs Delhi Development Authority & Ors.
Supreme Court Of India · (2019) 11 SC CK 0150
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Arbitration And Conciliation Act, 1996 — Section 9Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4(2)(b)(i)(1)
Supreme Court14 Nov 2019Disposed Of
Golam Mortuza Vs State Of West Bengal
Supreme Court Of India · (2019) 11 SC CK 0142
Indian Penal Code, 1860 — Section 405, 409
Supreme Court14 Nov 2019Dismissed
Taj Mahal Hotel Vs United India Insurance Company Ltd. & Ors
Supreme Court Of India · (2019) 11 JT 231 : (2019) 16 Scale 201 : (2019) 4 CPJ 44 : (2020) 1 CPR 4 : (2019) 6 ALT 274 : AIR 2020 SC 597 : (2020) 2 SCC 224 : (2020) 1 MLJ 261 : (2020) 3 CTC 353
Indian Contract Act, 1872 — Section 1, 93, 94, 95, 104, 105, 109, 113, 116, 121, 148, 149, 151, 152, 163, 165, 170, 171, 174, 202, 219, 221, 230, 241, 253, 256, 261, 265
Supreme Court14 Nov 2019Dismissed
Ram Krishan Grover And Others Vs Union Of India And Others
Supreme Court Of India · (2019) 16 Scale 282 : (2019) 2 RCR(Rent) 703
Constitution Of India, 1950 — Article 14, 246(4), 254, 254(2)East Punjab Urban Rent Restriction Act, 1949 — Section 2(dd), 2(g), 2(h), 2(j), 13, 13A, 13B, 13B(1), 13B(2), 13B(3), 13(4A), 18A, 18(4), 18A(5), 18A(6), 18A(8), 18B, 19, 19(2A), 19(2B), 25B, 25B(8)Punjab Reorganisation Act, 1966 — Section 86, 87, 88, 89, 90, 91, 92, 93, 94, 95, 96, 97
Supreme Court14 Nov 2019Allowed
Manju Puri Vs Rajiv Singh Hanspal & Ors
Supreme Court Of India · (2019) 16 Scale 257 : (2019) 6 ALT 195 : (2020) 1 RCR(Civil) 335
Constitution Of India, 1950 — Article 136High Court at Calcutta (Original Side), Rules, 1914 — Rule 4, 4A, 4B, 5A, 6, 7, 9, 12Indian Succession Act, 1925 — Section 263, 268, 276, 278, 283, 283(1), 283(1)(c), 283(2)
Supreme Court14 Nov 2019Allowed
Wapcos Ltd Vs Salma Dam Joint Venture & Anr
Supreme Court Of India · (2019) 16 Scale 307 : (2019) 4 Curcc 238 : (2020) 1 ALT 11 : (2020) 3 SCC 169 : (2020) 3 MLJ 310
Arbitration and Conciliation Act, 1996 — Section 9, 11, 11(6)Indian Contract Act, 1872 — Section 62
Supreme Court14 Nov 2019Dismissed
Rameshchandra Daulal Soni & Anr Vs Devichand Hiralal Gandhi (Dead) Thr.Lrs. Smt. Gulabbai Devichand Gandhi & Ors
Supreme Court Of India · (2019) 16 Scale 272 : (2020) 1 ALT 22 : (2020) 1 AllMR. 463 : (2020) 1 RCR(Rent) 74
Transfer Of Property Act, 1882 — Section 111Bombay Rents, Hotel & Lodging Houses Rates Control Act, 1947 — Section 5(11), 5(11)(c)(ii), 6Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 32, 32F, 32G, 85
Supreme Court14 Nov 2019Allowed
Commissioner Of Central Excise, Haldia Vs M/S. Krishna Wax (P) Ltd
Supreme Court Of India · (2019) 16 Scale 710 : (2019) 368 ELT 769
Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 2(F), 3, 4, 11A, 11A(10), 11AB, 35, 35L, 35RIncome Tax Act, 1961 — Section 148
Supreme Court14 Nov 2019Dismissed
State Of Tamil Nadu Vs State Of Karnataka And Another
Supreme Court Of India · (2019) 16 Scale 404
Constitution Of India, 1950 — Article 21, 32, 121, 131, 262Indian State River Water Disputes Act, 1956 — Section 3, 4, 9, 11, 13