Supreme Court Of India Judgments 2019 — Page 29

Supreme Court03 Oct 2019Dismissed

No. 14666828M. Ex CFN Narsingh Yadav Vs Union Of India & Ors.

Supreme Court Of India · AIR 2019 SC 4895 : (2019) 9 SCC 667 : (2019) 10 JT 1 : (2019) 13 Scale 333 : (2019) 2 SCC(L&S) 716

Entitlement Rules For Casualty Pensionary Awards, 1982 — Rule 14

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Supreme Court03 Oct 2019Allowed

Kasturibai Sukharam Khandelwal Trust Vs Indore Development Authority & Ors

Supreme Court Of India · (2019) 9 SCC 299 : (2019) 10 JT 146 : (2019) 13 Scale 328

Constitution Of India, 1950 — Article 226Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 85, 86

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Supreme Court03 Oct 2019Dismissed

Air Commodore Naveen Jain Vs Union Of India & Ors

Supreme Court Of India · AIR 2019 SC 5087 : (2019) 13 SCC 316 : (2019) 10 JT 10 : (2019) 2 SCC(L&S) 743 : (2019) 13 Scale 316

Constitution Of India, 1950 — Article 14, 16, 16(1)Armed Forces Tribunal Act, 2007 — Section 31(1)Mysore State Civil Services General Recruitment Rules, 1957 — Rule 4(3), 5, 6

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Supreme Court03 Oct 2019Allowed/Dismissed/Allowed

M. Ramalingam Vs State Represented By Inspector Of Police SBE/CBI/ACB, Madras

Supreme Court Of India · AIR 2019 SC 4907 : (2019) 9 SCC 421 : (2019) 13 Scale 341 : (2019) 3 SCC(Cri) 869

Indian Penal Code, 1860 — Section 120B, 420, 467, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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Supreme Court03 Oct 2019Allowed

Oriental Insurance Co. Ltd Vs M/s Tejparas Associates & Exports Pvt. Ltd

Supreme Court Of India · AIR 2019 SC 4785 : (2019) 9 SCC 435 : (2019) 10 JT 192 : (2019) 13 Scale 345 : (2019) 4 Curcc 90 : (2019) 6 ALD 234

Code Of Civil Procedure, 1908 — Section 148, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10(2), Order 7 Rule 11Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(3), 37Limitation Act, 1963 — Section 3, 5, 14

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Supreme Court01 Oct 2019Disposed Of

Government Of Andhra Pradesh & Ors Vs Grace Sathyavathy Shashikant & Ors

Supreme Court Of India · (2019) 10 SCC 276

Constitution Of India, 1950 — Article 142

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Supreme Court01 Oct 2019Allowed

Sunil Kohli & Anr. Vs M/S. Purearth Infrastructure Ltd.

Supreme Court Of India · AIR 2019 SC 5117 : (2019) 3 ACJ 603 : (2019) 4 CPJ 22 : (2019) 4 Civcc 649 : (2020) 1 ALD 48

Consumer Protection Act, 1986 — Section 2(1)(d), 2(1)(d)(i), 23

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Supreme Court01 Oct 2019Disposed Of

Krishna Devi Maheshwari Vs Surendra Surekha

Supreme Court Of India · (2019) 9 SCC 547 : (2019) 14 Scale 79

Uttar Pradesh Urban Building (Control Of Letting Of Rent and Eviction) Act, 1972 — Section 21(i)(a)Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17

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Supreme Court01 Oct 2019Disposed Of

Oriental Bank Of Commerce And Ors Vs Janak Raj Sharma

Supreme Court Of India · (2019) 9 SCC 378 : 2019 (2) SCC(L&S) 604

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Supreme Court01 Oct 2019Allowed

Brijesh Kumar And Another Vs Shardabai (Dead) By Lrs. And Others

Supreme Court Of India · (2019) 13 Scale 663 : (2019) 9 SCC 369 : 2019 (4) Curcc 96 : (2019) 4 JLJ 369 : (2019) 7 MLJ 697

Madhya Pradesh Land Revenue Code, 1959 — Section 114, 115, 116, 117

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Supreme Court01 Oct 2019Allowed

Mohinder Kaur Vs Sant Paul Singh

Supreme Court Of India · AIR 2019 SC 4780 : (2019) 9 SCC 358 : (2019) 10 JT 67 : (2019) 13 Scale 313 : (2019) 3 ACJ 501 : (2019) 6 ALD 248 : (2020) 129 CLT 196 : (2019) 6 CTC 348 : (2019) 2 OLR 933 : (2019) 4 RCR(Civil) 784

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Supreme Court01 Oct 2019Allowed

Sudam @ Rahul Kaniram Jadhav Vs State Of Maharashtra

Supreme Court Of India · (2019) 9 SCC 388 : (2019) 13 Scale 354 : (2019) 3 SCC(Cri) 851 : (2019) 4 BCR(Cri) 764 : (2019) 10 JT 22 : (2019) AllMR(Cri) 4822 : (2019) 4 Crimes 161 : (2019) 8 SLT 769

Constitution Of India, 1950 — Article 21, 137Supreme Court Rules, 1966 — Order 40 Rule 1, Order 40 Rule 10Evidence Act, 1872 — Section 114

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Supreme Court01 Oct 2019Allowed

Dist. Collector Satara & Anr Vs Mangesh Nivrutti Kashid

Supreme Court Of India · (2019) 13 Scale 263 : (2019) 10 SCC 166 : 2019 (2) SCC(L&S) 792, 2020 (1) BCR 337 : (2020) 1 MLJ 155

Constitution Of India, 1950 — Article 15, 16, 17, 32, 38, 39, 141, 142Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 7, 11, 12, 17Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(k), 4(1), 6, 6(1), 18(1)

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Supreme Court01 Oct 2019Allowed

Satish Ukey Vs Devendra Gangadharrao Fadnavis And Anr

Supreme Court Of India · AIR 2019 SC 5101 : (2019) 9 SCC 1 : (2019) 10 JT 334 : (2019) 13 Scale 247 : (2019) 3 SCC(Cri) 489 : (2019) 4 MLJ(Cri) 574 : (2019) 4 RCR(Civil) 809

Representation Of The People Act, 1951 — Section 33A, 33A(i), 33A(1), 33A(1)(i), 33A(1)(ii), 33A(I)(i), 33A(2), 33B, 125AIndian Penal Code, 1860 — Section 34, 177, 218, 420, 467, 468, 471, 500Representation Of The People (Third Amendment) Act, 2002 — Section 2

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Supreme Court01 Oct 2019Allowed

Union Of India Vs State Of Maharashtra And Ors

Supreme Court Of India · AIR 2019 SC 4917 : (2019) 10 JT 71 : (2019) 13 Scale 280 : (2019) 4 BCR(Cri) 322 : (2020) 1 ALT 116 : (2020) 1 ALT(Cri) 26 : (2019) 4 Crimes 6 : 2020 CriLJ 65 : (2019) 4 JLJR 382 : (2019) 4 MLJ(Cri) 289 : (2019) 4 PLJR 307 : (2019) 4 RCR(Criminal) 828 : (

Constitution Of India, 1950 — Article 14, 15, 15(4), 15(5), 17, 21, 31A, 31B, 32, 141, 142, 142(1)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 7, 7(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 18, 21(4)

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Supreme Court30 Sept 2019Allowed