Supreme Court Of India Judgments 2019 — Page 30

Supreme Court30 Sept 2019Allowed

Anupal Singh And Others Vs State Of U.P Through Principal Secretary, Personnel Department And Others

Supreme Court Of India · (2019) 13 Scale 216 : AIR 2019 SC 5652 : (2020) 2 SCC 173

Constitution Of India, 1950 — Article 16(4), 141, 142Uttar Pradesh Reservation Act, 1994 — Section 2(a), 3, 3(1), 4, 4(1), 5Uttar Pradesh Subordinate Agriculture Services Rules, 1993 — Rule 6, 15, 15(3)

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Supreme Court27 Sept 2019Allowed

State Of Rajasthan Vs Sahi Ram

Supreme Court Of India · (2019) 9 JT 596 : (2019) 13 Scale 135 : AIR 2019 SC 4723 : (2019) 10 SCC 649 : (2020) 129 CLT 171 : (2020) CriLJ 153 : (2019) 4 JCC 4009 : (2019) 4 MLJ(Cri) 231 : (2019) 4 RCR(Criminal) 685 : (2020) 1 RLW 567 : (2019) 8 SLT 743 : (2019) 3 UC 1614

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section8, 15, 42, 50, 52, 52ACode Of Criminal Procedure, 1973 — Section 173

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Supreme Court27 Sept 2019Allowed

Kanna Timma Kanaji Madiwal (D) Through Lrs Vs Ramachandra Timmaya Hegde (D) Through Lrs. And Ors

Supreme Court Of India · (2019) 13 Scale 148 : (2020) 1 KCCR 329

Code Of Civil Procedure, 1908 — Order 47 Rule 1Karnataka Land Reforms Rules, 1974 — Rule 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27(1), 40

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Supreme Court27 Sept 2019Dismissed

Indusind Media & Communications Ltd Vs Commissioner Of Customs, New Delhi

Supreme Court Of India · (2019) 10 JT 45 : (2019) 13 Scale 124 : AIR 2019 SC 4812 : (2019) 368 ELT 235

Customs Valuation (Determination Of Price Of Imported Goods) Rules, 1988 — Rule 9, 9(1), 9(1)(b), 9(1)(c), 9(1)(e), 10ACustoms Valuation (Determination Of Value Of Imported Goods) Rules, 2007 — Rule 10, 10(iii)Customs Act, 1962 — Section 14, 14(1A), 18, 111, 111(m), 112(a), 114AA, 125, 130E, 156

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Supreme Court27 Sept 2019Allowed

Guru @ Gurubaran & Ors Vs State Rep. By Insp. Of Police

Supreme Court Of India · (2019) 9 JT 605 : (2019) 13 Scale 144 : AIR 2019 SC 4752 : (2019) 3 ALT(Cri) 323 : (2019) 4 Crimes 264 : (2019) 4 RCR(Criminal) 680 : (2020) 110 AllCC 251

Indian Penal Code, 1860 — Section 34, 149, 300, 302, 323, 324

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Supreme Court27 Sept 2019Dismissed

Shivkishan Vs Sujata Tarachand Makhija And Ors

Supreme Court Of India · (2019) 13 Scale 165

Maharashtra Cooperative Societies Act, 1960 — Section 22, 91, 97

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Supreme Court26 Sept 2019Disposed Of

State Of Madhya Pradesh & Ors Vs Kumari Arati Saxena

Supreme Court Of India · (2019) 4 ESC 959 : (2020) 164 FLR 668 : (2019) 4 SCT 539

Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 62

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Supreme Court26 Sept 2019Allowed

Mahila Roomabai Jatav Vs State Of Madhya Pradesh

Supreme Court Of India · (2019) 09 SC CK 0122

Indian Penal Code, 1860 — Section 120B, 201, 302

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Supreme Court26 Sept 2019Allowed

Krishna Prasad Verma (D) Thr. Lrs. . Vs State Of Bihar & Ors.

Supreme Court Of India · AIR 2019 SC 4852 : (2019) 4 KLT 173 : (2019) 14 Scale 252 : (2019) 10 SCC 640 : (2020) 2 MhLJ 296

Constitution Of India, 1950 — Article 235Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 23, 24

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Supreme Court26 Sept 2019Dismissed

Syeda Nazira Khatoon (D) By Lr Vs Syed Zahiruddin Ahmed Baghdadi & Ors

Supreme Court Of India · AIR 2019 SC 4676 : (2020) 1 ALD 26 : (2019) 7 MLJ 423 : (2019) 4 RCR(Civil) 678 : (2019) 13 Scale 94 : (2019) 9 SCC 522 : (2020) 2 CTC 318

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 22

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Supreme Court26 Sept 2019Allowed

Md. Abrar Vs Meghalaya Board Of Wakf & Anr

Supreme Court Of India · (2019) 13 Scale 100 : (2019) 6 ALD 48 : (2019) 5 ALT 456 : (2020) 129 CLT 329 : (2019) 7 MLJ 534 : (2019) 4 RCR(Civil) 702

Wakf Act, 1954 — Section 56Indian Succession Act, 1925 — Section 25Waqf Act, 1995 — Section 63, 83(9)

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Supreme Court26 Sept 2019Allowed

Krishnamurthy S. Setlur (D) By Lrs Vs O. V. Narasimha Setty (D) By Lrs

Supreme Court Of India · (2019) 13 Scale 84 : (2019) 9 SCC 488 : (2019) 8 SLT 467 : (2019) 4 RCR(Civil) 682 : (2019) 6 ALD 42 : (2019) 5 ALT 382

Limitation Act, 1963 — Article 65

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Supreme Court26 Sept 2019Allowed

Director Of Elementary Education, Odisha & Ors Vs Pramod Kumar Sahoo

Supreme Court Of India · AIR 2019 SC 4755 : (2019) 13 Scale 90 : (2019) 10 SCC 674 : (2019) 2 TLR 133

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Supreme Court26 Sept 2019Allowed

Narayanamma & Anr. Etc. Etc Vs Sri Govindappa & Ors. Etc. Etc

Supreme Court Of India · (2019) 9 JT 566 : (2019) 13 Scale 110 : AIR 2019 SC 4654 : (2019) 6 ALT 44

Karnataka Land Reforms Act, 1961 — Section 48A(4), 48A(5), 48A(5A), 61, 61(2), 77Companies Act, 1956 — Section 3Revenue Administration And Ryotwari Land Revenue And Tenancy Act, Samvat 2007 — Section 73, 74, 75, 76, 78

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Supreme Court26 Sept 2019Dismissed

Leeladhar (D) Thr. Lrs Vs Vijay Kumar (D) Thr. Lrs. & Ors

Supreme Court Of India · AIR 2019 SC 4652 : (2019) 13 Scale 81 : (2019) 4 RCR(Civil) 685 : (2019) 6 ALD 39 : (2019) 6 ALT 89

Specific Relief Act, 1963 — Section 20(2)(c)

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Supreme Court25 Sept 2019Dismissed

Hemkunwar Bai Vs Sumersingh & Ors

Supreme Court Of India · (2019) 4 RCR(Civil) 773

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Supreme Court25 Sept 2019Allowed

Pandurang Sitaram Jadhav Etc.Etc. Vs State Of Maharashtra Through Its Dairy Manager & Anr

Supreme Court Of India · (2019) 4 ESC 974 : (2019) 163 FLR 513 : (2019) 4 SCT 735

Constitution Of India, 1950 — Article 32, 226Maharashtra Recognition Of Trade Unions & Prevention Of Unfair Labour Practices Act, 1971 — Section 15, 28, 30(1)(b)

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Supreme Court25 Sept 2019Allowed

Central Bureau Of Investigation (CBI) Etc Vs Pramila Virendra Kumar Agarwal & Anr.Etc

Supreme Court Of India · (2019) AllMR(Cri.) 4857 : (2019) 4 JCC 4030 : (2019) 4 RCR(Criminal) 942 : (2019) 14 Scale 246 : (2019) 4 BCR(Cri.) 727

Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)Indian Penal Code, 1860 — Section 109

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Supreme Court25 Sept 2019Allowed

Union Of India & Ors Vs Lt. Col. Kuldeep Yadav

Supreme Court Of India · (2019) 10 JT 150 : (2019) 13 Scale 46 : (2019) 10 SCC 449 : (2019) 5 ALT 404 : (2019) 7 MLJ 428

Armed Forces Tribunal Act, 2007 — Section 14(5)

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Supreme Court25 Sept 2019Allowed/Disposed Of

Jignesh Shah & Anr Vs Union Of India & Anr

Supreme Court Of India · AIR 2019 SC 4758 : (2019) 13 Scale 61 : (2019) 8 SLT 371 : (2019) 10 SCC 750 : (2019) 6 ALD 200

Constitution Of India, 1950 — Article 14Limitation Act, 1963 — Article 137Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 30(4), 62, 238A

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Supreme Court Of India judgments, 2019