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Supreme Court Of India judgments, 2019

2,131 judgments · page 2 of 107

Supreme Court18 Dec 2019Allowed

M/S Cee Cee & Cee Cee’s Vs K. Devamani & Ors

Supreme Court Of India · (2020) 1 Scale 252

Puducherry Excise Rules, 1970 — Rule 1(2), 22A(a), 113, 122, 163, 188, 189, 191(2), 191(4), 209Puducherry Excise Act, 1970 — Section 1(2), 2(22), 9, 10, 14, 14(2), 70
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Supreme Court18 Dec 2019Partly Allowed

Kanwar Pal Singh Vs State Of Uttar Pradesh And Another

Supreme Court Of India · (2019) 12 JT 420 : (2020) 1 Scale 33 : (2020) 1 ALT(Cri) 9 : (2020) 1 RCR (Criminal) 545 : (2020) 2 MLJ (Cri) 43

Uttar Pradesh Minor Mineral (Concession) Rules, 1963 — Rule 3, 7, 57Code Of Criminal Procedure, 1973 — Section 2(c), 2(d), 2(h), 4, 4(2), 149, 150, 151, 152, 167(2), 173, 173(2), 190(1)(d), 482Indian Penal Code, 1860 — Section 114, 177, 378, 379, 379, 397, 409, 419, 429, 447, 468, 471, 472
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Supreme Court18 Dec 2019Dismissed

Akshay Kumar Singh Vs State (Nct Of Delh

Supreme Court Of India · AIR 2020 SC 191 : (2020) 3 SCC 431 : (2019) 12 JT 381

Constitution Of India, 1950 — Article 137, 145Supreme Court Rules, 2013 — Order 47 Rule 1Code of Civil Procedure, 1908 — Order 47 Rule 1
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Supreme Court18 Dec 2019

In Re : Assessment Of The Criminal Justice System In Response To Sexual OffencesVs

Supreme Court Of India · (2020) 2 Scale 317

Code Of Criminal Procedure, 1973 — Section 26(a)(iii), 54A, 154, 154(1), 161, 164, 164A, 164(5A), 166A, 166B, 173(1A), 230, 231(2), 273, 293, 309, 309(1), 327(2), 357A(2), 357CEvidence Act, 1872 — Section 53A, 119Indian Penal Code, 1860 — Section 375, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376Db, 376E
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