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Supreme Court Of India judgments, 2019

2,131 judgments · page 20 of 107

Supreme Court14 Nov 2019Disposed Of

Kantaru Rajeevaru Vs Indian Young Lawyers Association Thr.Its General Secretary And Ors.

Supreme Court Of India · (2019) 15 Scale 580 : (2020) 2 SCC 1 : (2020) 1 KarLJ 77 : (2019) 8 MLJ 227

Constitution Of India, 1950 — Article 12, 14, 15, 15(1), 15(2), 17, 25, 25(1), 25(2)(b), 26, 32, 51A, 73(2), 75(4), 99, 129, 136, 137, 140, 141, 142, 144, 145(3), 148(2), 154(2)(a), 162, 164(3), 188, 219, 226, 258(2), 277, 301, 302, 303, 304, 307, 329(b), 353(b), 356(1)(a), 357(1)(b), 366(29A), 372(1)Kerala Hindu Places Of Public Worship (Authorisation Of Entry) Rules, 1965 — Rule 3(b)Code Of Civil Procedure,1908 — Section 9, 11
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Supreme Court14 Nov 2019Allowed

Lilavati Kirtilal Mehta Medical Trust Vs M/S Unique Shanti Developers & Ors

Supreme Court Of India · (2019) 11 JT 277 : (2019) 16 Scale 592 : (2019) 4 CPR 516 : (2019) 4 CPJ 65 : (2019) 4 Curcc 224 : (2020) 1 BCR 376 : (2020) 1 ALT 107 : (2020) 2 SCC 265 : (2020) 1 AllMR. 454 : (2020) 1 ALT 107 : (2020) 1 BCR 376 : (2020) 2 MLJ 271

Consumer Protection Act, 1986 — Section 2(1)(d), 2(1)(d)(ii), 2(d)(i), 2(o), 24A
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Supreme Court13 Nov 2019Disposed Of

State Of Maharashtra & Ors Vs Balu S/O Waman Patole

Supreme Court Of India · (2019) 11 JT 154 : (2019) 16 Scale 237 : (2019) 3 ALT(Cri) 465 : (2020) AllMR(Cri.) 475

Constitution Of India, 1950 — Article 136Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug­Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Blackmarketing Of Essential Commodities Act, 1981 — Section 3, 3(1), 3(2), 13
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Supreme Court13 Nov 2019

Rojer Mathew Vs South Indian Bank Ltd. & Ors

Supreme Court Of India · (2019) 15 Scale 615

Constitution Of India, 1950 — Article 3(a), 3(b), 3(c), 3(d), 3(e), 14, 32, 71, 75, 90, 105, 107, 107(4), 108, 109, 109(2), 110, 110(1), 110(1)(a), 110(1)(b), 110(1)(c), 110(1)(d), 110(1)(e), 110(1)(f), 110(1)(g), 110(3), 110(4), 110(g), 117, 117(1), 118, 122, 122(1), 124(3), 124(4), 125(2), 131, 132, 133, 133(3), 134, 134(2), 135, 136, 136(2), 139, 139A, 141, 143, 145, 145(3), 197, 198, 199, 199(3), 202, 207, 217(3), 212(1), 212(2), 217(2), 217(3), 226, 227, 227(1), 227(4), 235, 243O, 243ZG, 249, 255, 300A, 311(3), 312, 317, 323A, 323A(1), 323A(2)(d), 323B, 323B(2), 323B(3)(d), 327, 328, 329, 329(a), 352, 356, 360, 368Tribunal, Appellate Tribunal And Other Authorities (Qualifications, Experience And Other Conditions Of Service Of Members) Rules, 2017 — Rule 1(3), 3, 4 4(2), 7, 7(b), 8, 9, 11, 18(2), 20Rules Of Procedure For The Conduct Of Business In The Lok Sabha — Rule 80(i)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(5A)
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Supreme Court13 Nov 2019

Central Public Information Officer, Supreme Court Of India Vs Subhash Chandra Agarwal

Supreme Court Of India · (2019) 16 Scale 40 : (2019) 8 MLJ 222 : (2020) 5 SCC 481

Constitution Of India, 1950 — Article 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(2), 20(3), 21, 25, 32, 74(2), 75(3), 124, 124A, 124(1), 124(2), 124(4), 124(5), 124(6), 125(2), 129, 136, 141, 142, 145, 146(1), 146(2), 214, 215, 216, 217, 218, 219, 221(2), 226, 227(1) 227(2), 229(1), 229(2), 239, 255Right To Information Act, 2005 — Section 2, 2(e), 2(e)(ii), 2(f), 2(h), 2(h)(a), 2(i), 2(j), 2(n), 3, 4, 4(1)(b), 4(1)(c), 5, 6, 6(2), 6(3), 7, 8, 8(1), 8(1)(d), 8(1)(e), 8(1)(i), 8(1)(j), 8(j), 8(2), 9, 10, 11, 11(1), 11(2), 11(3), 11(4), 19(8)(a)(iv), 22, 24, 28Freedom To Information Act, 2002 — Section 8
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Supreme Court13 Nov 2019Disposed Of

Shrimanth Balasaheb Patil Vs Hon’ble Speaker, Karnataka Legislative Assembly And Others

Supreme Court Of India · (2019) 15 Scale 533 : (2020) 1 KarLJ 1 : (2020) 2 SCC 595 : (2020) 1 MLJ 335

Constitution Of India, 1950 — Article 14, 19(1)(g), 32, 71(1B), 75(1B), 101(3)(b), 102(2), 105(3), 122, 122(1), 136, 145(3), 164(1B), 168, 171, 172, 173, 190, 190(3), 190(3)(b), 190, 191(1), 191(1)(e), 191(2), 192, 208, 212, 226, 227, 361BKarnataka Legislative Assembly (Disqualification Of Members On Ground Of Defection) Rules, 1986 — Rule 7(3)(b), 202(2)Representation Of The People Act, 1951 — Section 6, 7, 8, 9, 10, 10A, 11, 36, 36(1), 36(2)(a), 150
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Supreme Court09 Nov 2019

M Siddiq (D) Thr Lrs Vs Mahant Suresh Das & Ors

Supreme Court Of India · (2020) 1 SCC 1 : (2019) 15 Scale 1 : (2019) 4 Curcc 182, (2019) 6 ALT 383 : (2019) 6 AllMR 482 : (2019) 8 MLJ 117 : (2019) 9 SLT 401 : (2020) 1 SCJ 209

Constitution Of India, 1950 — Article 12, 25, 26, 32, 51A, 142, 143, 226, 296, 372, 372(1)Limitation Act, 1908 — Article 47, 120, 134, 142, 144Limitation Act, 1963 — Article 64, 65
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Supreme Court08 Nov 2019Disposed Of

Nadeem Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · (2019) 11 SC CK 0144

Indian Penal Code, 1860 — Section 34, 201, 302, 364U.P. Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
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