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Supreme Court Of India judgments, 2019

2,131 judgments · page 21 of 107

Supreme Court08 Nov 2019

All India Council For Technical Education Vs Shri Prince Shivaji Maratha Boarding House’s College Of Architecture & Ors.

Supreme Court Of India · (2019) 16 Scale 421 : (2020) 1 BCR 349 : (2020) 1 MLJ 207

Constitution Of India, 1950 — Article 77, 226, 254Architects Act, 1972 — Section 2(d), 3, 3(3)(b), 14, 15, 16, 17, 18, 19, 20, 21, 25, 25(c), 35, 43, 44, 45, 45(2)(e), 45(2)(g), 45(2)(h), 45(2)(j)All India Council of Technical Education Act, 1987 — Section 2, 2(g), 2(h), 3, 3(4)(m), 10, 10(j), 10(k), 10(m), 10(o), 11, 12, 22, 23, 23(1), 25
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Supreme Court08 Nov 2019Dismissed

Hari Niwas Gupta Vs State Of Bihar And Another

Supreme Court Of India · (2019) 11 JT 173 : (2019) 15 Scale 515 : (2020) 3 SCC 153 : (2019) 4 JLJR 490 : (2020) 1 LLN 19 : (2019) 4 PLJR 433

Constitution Of India, 1950 — Article 50, 227, 233, 234, 235, 236, 311, 311(1), 311(2), 311(2)(b)Bihar Government Servants (Classification, Control And Appeal) Rules, 2005 — Rule 14, 20
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Supreme Court08 Nov 2019Allowed

Rahul Jain Vs Rave Scans Pvt. Ltd. & Ors

Supreme Court Of India · (2019) 10 SCC 548 : (2019) 15 Scale 528 : (2019) 4 Curcc 171

Insolvency And Bankruptcy Code, 2016 — Section 10, 30, 30(2)(b)(ii), 30(2)(e), 30(3), 30(4), 53, 53(1)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 37(1), 38, 38(1)(c)
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Supreme Court08 Nov 2019Allowed/Disposed Of

Union Of India & Ors Vs Gandiba Behera

Supreme Court Of India · (2019) 16 Scale 190 : (2020) 1 ALT 178 : (2019) 4 JLJ 509

Constitution Of India, 1950 — Article 32, 311Central Civil Services (Pension) Rules, 1972 — Rule 88
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Supreme Court08 Nov 2019Allowed

Awadhesh Kumar Vs State Of U.P. & Anr

Supreme Court Of India · AIR (2019) SC 5756 : (2019) 10 SCC 323 : (2019) 11 JT 105 : (2019) 16 Scale 178 : (2019) 3 ALT(Cri) 469 : (2019) 4 CGLJ 355 : (2020) 110 AllCC 681 : (2019) 4 CGLJ 355 : (2019) 4 JLJR 500 : (2019) 3 MPWN 78 : (2020) 1 PLJR 15

Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 504, 506
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Supreme Court07 Nov 2019Allowed

Hardev Singh Vs Harpreet Kaur & Ors.

Supreme Court Of India · AIR 2020 SC 37 : (2020) 1 RCR(Criminal) 238

Code Of Criminal Procedure, 1973 — Section 482Prohibition Of Child Marriage Act, 2006 — Section 2(a), 2(b), 3, 9
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Supreme Court07 Nov 2019Dismissed

State Of Uttarakhand Vs Darshan Singh

Supreme Court Of India · (2019) 14 Scale 822 : (2020) 1 ALT(Cri) 164 : (2020) 1 MLJ(Cri) 307

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act,1959 — Section 25
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Supreme Court07 Nov 2019Dismissed

Kalu Alias Laxminarayan Vs State Of Madhya Pradesh

Supreme Court Of India · (2019) 10 SCC 211 : (2019) 11 JT 147 : (2019) 16 Scale 183 : (2019) 3 ALT(Cri) 458 : (2020) 110 AllCC 676 : (2020) 129 CLT 296 : (2019) 4 JLJ 497 : (2020) 1 JLJR 12 : (2020) 1 PLJR 217

Indian Penal Code, 1860 — Section 302, 306, 498AEvidence Act, 1872 — Section 106, 114Code Of Criminal Procedure, 1973 — Section 145, 161, 313
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