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Supreme Court Of India judgments, 2019

2,131 judgments · page 28 of 107

Supreme Court04 Oct 2019

Nusli Neville Wadia Vs Ivory Properties & Ors

Supreme Court Of India · AIR 2019 SC 5125 : (2019) 13 Scale 620 : (2020) 1 ABR 258 : (2020) 1 ALD 134 : (2019) 4 JLJ 380

Code Of Civil Procedure, 1908 — Section 9, 9A, 9A(2), 10, 11, 21, 21(1), 80, 86, 115, 135, Order 14, Order 14 Rule 1, Order 13 Rule 1, Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 2(2)(b), Order 23 Rule 3A, Order 8 Rule 3A(4), Order 2 Rule 3(2), Order 2 Rule 3, Order 7 Rule 11(d), Order 13 Rule 6, Order 9 Rule 13, Order 21 Rule 90Code Of Civil Procedure (Amendment) Act, 1976 — Section 60(1), 97“Code of Civil Procedure (Maharashtra Amendment) Ordinance, 2018 — Section 3
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Supreme Court04 Oct 2019Dismissed

Ramesh Nivrutti Bhagwat Vs Dr. Surendra Manohar Parakhe

Supreme Court Of India · AIR 2019 SC 4948 : (2019) 11 JT 39 : (2019) 13 Scale 516 : (2019) 6 ALD 262 : (2020) 1 ABR 250 : (2020) 1 AllMR 436 : (2020) 2 MhLJ 28 : (2019) (9) SLT 312 : (2020) 1 WLN 7

Limitation Act,1963 — Article 137Limitation Act, 1908 — Article 181Indian Succession Act, 1925 — Section 228, 271
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Supreme Court04 Oct 2019

Ambalal Sarabhai Enterprises Ltd. Vs K.S. Infraspace LLP & Anr.

Supreme Court Of India · (2019) 13 Scale 575 : (2019) 11 JT 363 : (2020) 138 ALR 286 : (2020) 1 CTC 101 : (2019) 4 JLJR 350 : (2019) 7 MLJ 702 : (2019) 4 PLJR 275 : (2019) 9 SLT 74

Constitution Of India, 1950 — Article 236(a)Code Of Civil Procedure, 1908 — Order 13A, Order 6 Rule 1(1), Order 7 Rule 10Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(vii), 2(c), 2(i), 2(c)(i), 2(c)(ii), 2(c)(vii), 2(c)(xx), 3, 5, 5(1), 5(2), 6, 7, 7(1), 11, 12, 13, 14, 15, 15(4), 16
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Supreme Court04 Oct 2019Dismissed

Raj Kumar Vs State Of Uttar Pradesh

Supreme Court Of India · AIR 2019 SC 4902 : (2019) 9 SCC 427 : (2019) 11 JT 32 : (2019) 13 Scale 614 : (2019) 3 SCC(Cri) 874 : (2020) 1 BCR(Cri) 49 : (2019) 3 ACJ 438 : (2019) 4 Crimes 34 : (2019) 4 JLJ 353 : (2019) 4 JLJR 256 : (2019) 4 KLT 341 : (2019) 4 PLJR 174 : (2019) 4 RCR

Constitution Of India, 1950 — Article 142Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)Code Of Criminal Procedure, 1973 — Section 433
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Supreme Court04 Oct 2019Allowed

Kantilal Vs State Of Gujarat

Supreme Court Of India · AIR 2019 SC 4912 : (2019) 9 SCC 603 : (2019) 10 JT 143 : (2019) 13 Scale 566 : (2019) 3 SCC(Cri) 898 : (2020) 1 ALD(Cri) 39 : (2019) 3 ALT(Cri) 385 : (2019) 4 Crimes 1 : (2019) 4 RCR(Criminal) 809 : (2020) 1 RLW 672 : (2019) 9 SLT 209

Indian Penal Code, 1860 — Section 114, 149, 306, 323, 498ADowry Prohibition Act, 1961 — Section 3, 7
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Supreme Court04 Oct 2019Dismissed

Fainul Khan Vs State Of Jharkhand And Another

Supreme Court Of India · AIR 2019 SC 4858 : (2019) 9 SCC 549 : (2019) 10 JT 277 : (2019) 13 Scale 559 : (2019) 3 SCC(Cri) 886 : (2020) 1 ALD(Cri) 41 : (2019) 3 ALT(Cri) 412 : (2020) 1 ALD(Cri) 41 : (2019) 4 Crimes 96 : (2020) CriLJ 60 : (2019) 4 JLJR 238 : (2019) 4 PLJR 412 : (20

Indian Penal Code, 1860 — Section 141, 146, 147, 149, 302, 323Code Of Criminal Procedure, 1973 — Section 313, 342, 464
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Supreme Court04 Oct 2019Dismissed

Ravi Setia Vs Madan Lal And Others

Supreme Court Of India · AIR 2019 SC 4791 : (2019) 9 SCC 381 : (2019) 10 JT 292 : (2019) 13 Scale 553 : (2019) 4 Curcc 22 : (2019) 3 ACJ 519 : (2019) 4 Civcc 756 : (2020) 138 ALR 269 : (2020) 129 CLT 40 : (2019) 4 RCR(Civil) 916 : (2020) 1 WLN 14

Specific Relief Act, 1963 — Section 16, 16(c), 16(1)(c), 28Code Of Civil Procedure, 1908 — Section 100
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Supreme Court04 Oct 2019Allowed

Rajasthan State Road Transport Corporation Vs Danish Khan

Supreme Court Of India · AIR 2019 SC 5028 : (2019) 9 SCC 558 : (2019) 10 JT 121 : (2019) 13 Scale 609 : (2019) 3 SCC(Cri) 894 : (2019) 163 FLR 824 : (2019) 4 Rajlw 2789 : (2019) 2 SCC(L&S) 711 : (2019) 4 RLW 2789 : (2019) 4 WLN 35 : 2020 1 WLN 1 : 2020 2 CTC 728

Constitution Of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 140, 166Rajasthan State Road Transport Corporation Compassionate Appointment Regulations, 2010 — Regulation 4(3)
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Supreme Court03 Oct 2019Allowed

Ravi S/O Ashok Ghumare Vs State Of Maharashtra

Supreme Court Of India · AIR 2019 SC 5170 : (2019) 9 SCC 622 : (2019) 10 JT 200 : (2019) 13 Scale 412 : (2019) 4 BCR(Cri) 574 : (2019) 3 SCC(Cri) 723

Constitution Of India, 1950 — Article 14, 19, 19(2), 19(3), 19(4), 19(5), 19(6), 21Indian Penal Code, 1860 — Section 201, 302, 363, 376, 376(2)(f), 377Evidence Act, 1872 — Section 106
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Supreme Court03 Oct 2019Dismissed

State Of West Bengal & Ors Vs Calcutta Club Limited

Supreme Court Of India · AIR 2019 SC 5310 : (2019) 13 Scale 474

Constitution Of India, 1950 — Article 226, 366, 36(12), 366(29A), 366(29A)(e), 366(29A)(f), 367West Bengal Sales Tax Act, 1994 — Section 2(5), 2(10), 2(30), 2(n), 9Companies Act, 1956 — Section 25, 25(1), 25(1)(b)
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Supreme Court03 Oct 2019Allowed

Ravishankar @ Baba Vishwakarma Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2019 SC 5347 : (2019) 9 SCC 689 : (2019) 10 JT 239 : (2019) 13 Scale 375 : (2019) 6 ALD 234

Indian Penal Code, 1860 — Section 201, 228A, 302, 304, 304II, 363, 366, 376, 376A, 376B, 376C, 376D, 376(2)(i), 376(2)(j), 376(2)(m), 376(2)(n), 376(3)Code Of Criminal Procedure, 1973 — Section 164, 354(3), 366
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Supreme Court03 Oct 2019Partly Allowed

Satish Kumar Vs State Of Haryana

Supreme Court Of India · AIR 2019 SC 4977 : (2019) 9 SCC 529 : (2019) 8 JT 621 : (2019) 13 Scale 446 : (2019) 3 SCC(Cri) 883

Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 323, 506
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Supreme Court03 Oct 2019Partly Allowed

Ishwari Lal Yadav Vs State Of Chhattisgarh

Supreme Court Of India · (2019) 10 JT 495 : (2019) 13 Scale 392 : (2019) 10 SCC 423

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 173, 366Evidence Act, 1872 — Section 14, 15, 24, 25, 26, 54, 106
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