Supreme Court18 Oct 2019Dismissed
State Of Jharkhand & Ors Vs M/s HSS Integrated SDN & Anr
Supreme Court Of India · (2019) 14 Scale 219 : (2019) 9 SCC 798 : (2020) 1 WLN 22
Arbitration And Conciliation Act, 1996 — Section 34, 37
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 26 of 107
Supreme Court18 Oct 2019Dismissed
Kantabai Vasant Ahir & Ors Vs Slum Rehabilitation Authority & Ors
Supreme Court Of India · (2019) 14 Scale 122 : (2019) 10 SCC 194 : 2020 (1) BCR 460
Maharashtra Slums Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 2, 2(ga), 2 (hb), 2 (hc), 2 (hd), 3A, 3A(1), 3A(3), 3B, 3C, 3C(2), 3D, 4, 4(1), 12, 12(1), 12(4), 36
Supreme Court18 Oct 2019Disposed Of
State Of Bihar & Ors Vs M/S Riga Sugar Co. Ltd
Supreme Court Of India · AIR 2019 SC 5455 : (2019) 10 SCC 310 : (2019) 14 Scale 327
Bihar And Orissa Excise Act, 1915 — Section 42, 42(g)(i), 42(3), 42(4)
Supreme Court18 Oct 2019Allowed
Principal Commissioner Of Income Tax, Mumbai Vs M/S I-ven Interactive Limited, Mumbai
Supreme Court Of India · AIR 2019 SC 5561 : (2019) 14 Scale 113 : (2019) 10 SCC 13 : (2019) 11 JT 382 : (2020) 1 OLR 61
Income Tax Rules, 1962 — Rule 8Income Tax Act, 1961 — Section 14A, 142(1), 143, 143(1), 143(2), 143(3)
Supreme Court18 Oct 2019Dismissed
State Of West Bengal Vs Indrajit Kundu & Ors
Supreme Court Of India · AIR 2019 SC 5164 : (2019) 10 SCC 188 : (2019) 10 JT 397 : (2019) 14 Scale 109 : (2019) 3 ACJ 452 : (2019) 4 Cricc 844 : (2019) 3 ALT(Cri) 315 : (2020) 1 ALD(Cri) 185 : (2020) 1 CalLJ 21 : (2019) 4 JLJR 371 : (2019) 4 MPJR 72 : (2019) 4 PLJR 296 : (2020) 1
Indian Penal Code, 1860 — Section 34, 107, 306Code Of Criminal Procedure, 1973 — Section 401, 482
Supreme Court18 Oct 2019Dismissed
S.P. Misra & Ors Vs Mohd. Laiquddin Khan & Anr.
Supreme Court Of India · (2019) 10 JT 530 : (2019) 14 Scale 102 : (2019) 10 SCC 329 : (2019) 6 ALT 98 : (2020) 129 CLT 1 : (2020) 1 RCR(Civil) 54 : (2019) 4 WLN 41 : (2020) 1 WLN 28
Code Of Civil Procedure, 1908 — Section 47, 50, 151, Order 21 Rule 32, Order 21 Rule 34Indian Partnership Act, 1932 — Section 42, 42(c)
Supreme Court18 Oct 2019Disposed Of
Union Of India And Others Vs Harananda And Others
Supreme Court Of India · (2019) 10 JT 459 : (2019) 14 Scale 120 : (2019) 10 SCC 129 : (2019) 2 SCC(L&S) 780
Supreme Court17 Oct 2019
Mahanagar Telephone Nigam Ltd. Vs Canara Bank & Ors.
Supreme Court Of India · (2019) 10 SCC 32 : (2019) 14 Scale 233
Supreme Court17 Oct 2019Allowed
Hooghly Mills Company Ltd Vs State Of West Bengal And Anr.
Supreme Court Of India · (2019) 14 Scale 235 : (2019) 217 CompCas 339
Companies Act, 1956 — Section 630, 630(1), 630(2)Code Of Criminal Procedure, 1973 — Section 397, 397(2), 399, 482Specific Relief Act, 1963 — Section 41
Supreme Court17 Oct 2019Allowed
State Of Bihar & Ors Vs Devendra Sharma
Supreme Court Of India · (2019) 14 Scale 178 : AIR 2019 SC 1158 : (2020) 1 LLJ 1, : (2019) 4 JLJR 323 : (2020) 1 SLJ 28 : (2019) 4 SCT 737
Constitution Of India, 1950 — Article 14, 142, 309, 311Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959 — Section 4
Supreme Court17 Oct 2019Dismissed
IDBI Bank Limited Through DGM (Legal) Vs Official Liquidator, Office Of The Official Liquidator Of Companies & Anr
Supreme Court Of India · (2019) 14 Scale 196 : (2020) 157 SCL 21 : (2019) 153 CLA 395 : (2019) 217 CompCas 302
Companies (Court) Rules, 1959 — Rule 9, 24, 95, 96, 99, 101Companies Act, 1956 — Section 293, 293(1), 433(e), 433(f), 434, 531, 536(2)Transfer Of Property Act, 1882 — Section 54
Supreme Court17 Oct 2019Allowed
Barasat Eye Hospital & Ors Vs Kaustabh Mondal
Supreme Court Of India · (2019) 14 Scale 90
Constitution Of India, 1950 — Article 15, 227West Bengal Land Reforms Act, 1955 — Section 2, 8, 8(1), 9, 9(1)Bengal Tenancy Act, 1885 — Section 26F
Supreme Court17 Oct 2019Allowed
M. Hariharasudhan Vs R. Karmegam And Ors
Supreme Court Of India · AIR 2019 SC 5613 : (2019) 11 JT 471 : (2019) 14 Scale 210 : (2019) 10 SCC 94 : (2019) 4 Civcc 768 : (2019) 3 ACJ 696 : (2020) 1 CTC 842
Tamil Nadu Property (Prevention Of Damage And Loss) Rules, 1994 — Rule 3, 4, 4(1), 4(2), 4(3), 5, 6, 7, 8, 9, 10, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 — Section 1, 2, 2(4)(a), 2(4)(b), 2(4)(c), 2(4)(d), 2(4)(e), 2(4)(f), 2(4)(g), 2(4)(h), 2(4)(i), 2(4)(j), 3, 4, 5, 6, 7, 7(1), 7(3), 7(4), 8, 9, 10, 10(1), 11, 11(1), 12, 12A, 13, 14, 15Code Of Criminal Procedure, 1973 — Section 357
Supreme Court17 Oct 2019Allowed
Dr. Lakshman Vs State Of Karnataka & Ors. Etc.
Supreme Court Of India · AIR 2019 SC 5268 : (2019) 9 SCC 677 : (2019) 14 Scale 79 : (2019) 3 ACJ 472, (2019) 3 SCC(Cri) 760 : (2019) 4 Cricc 698 : (2020) 1 BC 74 : (2020) CriLJ 553 : (2020) 2 KarLJ 117 : (2019) 4 MLJ(Cri) 435 : (2019) 2 OLR 1091
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 403, 406, 417, 418, 420, 422, 506(B)Negotiable Instruments Act, 1881 — Section 138
Supreme Court17 Oct 2019Allowed
Uttam Ram Vs Devinder Singh Hudan & Anr
Supreme Court Of India · (2019) 14 Scale 136 : (2019) 10 SCC 287 : (2019) 11 JT 339 : (2019) 4 Cricc 637 : (2019) 4 Civcc 596 : (2019) 3 ACJ 420 : (2019) 3 DCR 773 : (2019) 3 ALT(Cri) 333 : (2019) 4 Bankcas 291 : (2019) 4 JLJR 461 : (2019) 2 Orissalr 1044 : (2019) 1 RCR(Cri) 110
Negotiable Instruments Act, 1881 — Section 20, 87, 118(a), 138, 139Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 114
Supreme Court17 Oct 2019Allowed
Mani Pushpak Joshi Vs State Of Uttarakhand & Anr.
Supreme Court Of India · AIR 2019 SC 5263 : (2019) 9 SCC 805 : (2019) 14 Scale 130 : (2019) 3 SCC(Cri) 828 : (2019) 3 ALT(Cri) 345 : (2019) 3 MPWN 65 : (2020) 110 AllCC 282
Code of Criminal Procedure, 1973 — Section 161, 164, 227, 228, 239, 240, 241, 242, 245, 319Indian Penal Code, 1860 — Section 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Supreme Court17 Oct 2019Allowed
Central Bureau Of Investigation Vs Arvind Khanna
Supreme Court Of India · (2019) 14 Scale 84 : (2019) 10 SCC 686 : (2019) 11 JT 356 : (2019) 4 MLJ(Cri) 439
Code Of Criminal Procedure, 1973 — Section 4(2), 482Foreign Contribution (Regulation) Act, 2010 — Section 3, 35, 41, 41(1)Foreign Contribution (Regulation) Act, 1976 — Section 3, 4, 4(1), 23, 23(1), 24, 28
Supreme Court17 Oct 2019Allowed
Naresh Kumar & Ors Vs Govt. Of Nct Of Delhi
Supreme Court Of India · (2019) 9 SCC 416 : (2019) 10 JT 329 : (2019) 14 Scale 75 : (2019) 6 ALT 188 : (2020) 138 ALR 740 : (2019) 264 DLT 151 : (2019) 4 JLJR 458 : (2019) 4 MPJR 63 : (2019) 2 OLR 1020 : (2019) 4 PLJR 383 : (2019) 9 SLT 328 : (2019) 4 WLN 72
Land Acquisition Act, 1894 — Section 4, 6, 11, 12, 13A, 13A(1), 24
Supreme Court17 Oct 2019Disposed Of
ONGC Labour Union Vs ONGC Dehradun & Ors
Supreme Court Of India · AIR 2019 SC 5216 : (2019) 11 JT 349 : (2019) 14 Scale 41 : (2019) 10 SCC 67 : (2019) 2 SCC(L&S) 758 : (2020) 164 FLR 81 : (2019) 4 JLJR 365 : (2019) 4 PLJR 290 : (2019) 4 WLN 75
Contract Labour (Regulation And Abolition) Central Rules, 1971 — Rule 16(ii)Contract Labour (Regulation And Abolition) Act, 1970 — Section 10, 10(1), 10(2)Code Of Criminal Procedure, 1973 — Section 482
Supreme Court17 Oct 2019Dismissed
Prem Singh Vs Sukhdev Singh & Others
Supreme Court Of India · AIR 2019 SC 5168 : (2019) 9 SCC 683 : (2019) 10 JT 257 : (2019) 14 Scale 54 : (2019) 3 SCC(Cri) 765 : (2019) 3 ALT(Cri) 366 : (2019) 4 MPJR 112
Indian Penal Code, 1860 — Section 148, 149, 302Arms Act, 1959 — Section 25