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Supreme Court Of India judgments, 2019

2,131 judgments · page 31 of 107

Supreme Court24 Sept 2019Allowed

Dina Nath (D ) By Lrs & Anr Vs Subhash Chand Saini & Ors

Supreme Court Of India · (2019) 13 Scale 1 : (2019) 9 SCC 477 : (2019) 8 SLT 472 : (2019) 2 RCR(Rent) 471

Constitution Of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(j), 15(1), 15(2), 15(7)Delhi And Ajmer Rent Control Act, 1952 — Section 13, 13(5)
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Supreme Court24 Sept 2019

Nevada Properties Private Limited Through Its Directors Vs State Of Maharashtra And Another

Supreme Court Of India · AIR 2019 SC 4554 : (2020) 1 ALD(Cri) 21 : (2019) AllMR(Cri.) 4840 : (2019) 3 ALT(Cri) 247 : (2019) 4 Crimes 515 : (2020) CriLJ 308 : (2019) 4 JLJR 203 : (2019) 4 KLJ 391 : (2019) 4 KLT 179 : (2019) 4 MLJ(Cri) 456 : (2019) 4 PLJR 199 : (2019) 4 RCR(Crimina

Code Of Criminal Procedure, 1973 — Section 2(g), 2(y), 83, 83(1), 102, 102(1), 102(3), 105A(d), 105C(1), 145, 146, 165, 451, 452, 453, 454, 455, 456, 457, 458, 459Code Of Criminal Procedure (Amendment) Act, 2005 — Section 13(a)Indian Penal Code, 1860 — Section 22, 120B, 405, 406, 408, 409, 411, 414, 420, 467, 468, 471
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Supreme Court23 Sept 2019Dismissed

Govindbhai Chhotabhai Patel & Ors Vs Patel Ramanbhai Mathurbhai

Supreme Court Of India · (2019) 9 JT 580 : (2019) 12 Scale 732 : AIR 2019 SC 4822 : (2019) 6 ALD 59 : (2019) 2 OLR 877 : (2019) 4 RCR(Civil) 549 : (2019) 9 SLT 58 : (2020) 2 MhLJ. 258 : (2020) 16 SCC 255

Code Of Civil Procedure, 1908 — Order 6 Rule 1, Order 6 Rule 4Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 8
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Supreme Court23 Sept 2019Allowed

M/S. Canara Nidhi Limited Vs M. Shashikala And Others

Supreme Court Of India · (2019) 9 JT 488 : (2019) 12 Scale 747 : AIR 2019 SC 4544 : (2019) 5 RAJ 285 : (2019) 4 RCR(Civil) 560 : (2019) 9 SCC 462 : 2019 (9) SLT 43 : 2019 (4) PLJR 190 : (2019) 4 JLJR 182 : (2019) 6 ALD 73 : (2019) 7 MLJ 357

Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 13(5), 14, 16(6), 34, 34(2), 34(2)(a), 34(5), 34(6)Code Of Civil Procedure, 1908 — Section 151, Order 14 Rule 1
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Supreme Court23 Sept 2019Allowed

D. Sasi Kumar Vs Soundararajan

Supreme Court Of India · (2019) 9 SCC 282 : (2019) 9 JT 483 : (2019) 12 Scale 755 : AIR 2019 SC 4525 : (2019) 2 RCR(Rent) 452

Tamil Nadu Buildings (Lease And Rent Control) Act, 1960 — Section 10(3)(a)(iii), 10(3)(e), 14(1)(b), 23
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Supreme Court23 Sept 2019Disposed Of

Authorised Officer, Indian Bank Vs D. Visalakshi And Anr

Supreme Court Of India · AIR 2019 SC 4619 : (2019) 6 ALD 118 : (2020) 129 CLT 127 : (2019) 4 JLJR 504 : (2019) 10 JT 299 : (2019) 4 MPJR 8 : (2020) 1 PLJR 19 : (2019) 4 RCR(Civil) 952 : (2019) 12 Scale 766 : (2019) 8 SLT 267

Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2)Securitisation And Reconstruction Of financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(2), 13, 13(2), 13(4), 14, 14(1), 14(1A0, 14(2), 15, 16, 17, 18, 30, 34, 35, 36, 37Sick Industrial Companies (Special Provision) Act, 1985 — Section 29
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Supreme Court20 Sept 2019Allowed

Secretary, Government Of India & Ors Vs Dharambir Singh

Supreme Court Of India · (2019) 8 JT 561 : (2019) 12 Scale 712

Army Act, 1950 — Section 3(i), 8, 9Leave Rules For The Services, Volume-I (Army) — Rule 10, 11(a), 72Entitlement Rules For Casualty Pensionary Awards, 1982 — Rule 12, 12(f), 13, 17, 19, 173
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