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Supreme Court Of India judgments, 2019

2,131 judgments · page 3 of 107

Supreme Court17 Dec 2019Dismissed

Jatinder Kumar Vs State Of Haryana

Supreme Court Of India · (2019) 12 JT 429 : (2019) 17 Scale 772 : AIR 2020 SC 161 : (2020) 1 OLR 210 : (2020) 1 RCR(Criminal) 479

Indian Penal Code, 1860 — Section 304B, 306, 406, 498ADowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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Supreme Court17 Dec 2019Allowed

Dr. (Major) Meeta Sahai Vs State Of Bihar & Ors

Supreme Court Of India · (2019) 17 Scale 718 : (2020) 1 JLJR 193 : (2020) 1 PLJR 237 : (2020) 4 MLJ 427

Constitution Of India, 1950 — Article 16, 47, 226, 243G, 243W, 309Bihar Health Service (Appointment and Service Conditions) Rules, 2013 — Rule 5, 6(iii)Bihar Dentist Service Rules, 2014 — Rule 2, 2(a)
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Supreme Court17 Dec 2019Allowed

Manju Vs State Of Delhi

Supreme Court Of India · (2019) 12 JT 280 : (2020) 1 Scale 1 : AIR 2020 SC 108 : (2020) 1 JLJ 127 : (2020) 1 JLJR 213 : (2020) 1 PLJR 257 : (2020) 1 UC 221

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court17 Dec 2019Allowed

Munish Kakkar Vs Nidhi Kakkar

Supreme Court Of India · (2019) 12 JT 350 : (2020) 1 Scale 10 : AIR 2020 SC 111 : (2020) 1 ALD 116 : (2020) 1 SCJ 6 : (2020) 3 MLJ 777

Constitution Of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)(ia)
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Supreme Court16 Dec 2019Disposed Of

Neha Sharma Vs Ram Kinkar

Supreme Court Of India · (2019) 12 SC CK 0238

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 452, 504, 506, 427Constitution Of India, 1950 — Article 142
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