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Supreme Court Of India judgments, 2019

2,131 judgments · page 34 of 107

Supreme Court12 Sept 2019Allowed

State Of Rajasthan & Ors Vs Trilok Ram

Supreme Court Of India · (2019) 9 JT 352 : (2019) 12 Scale 260 : (2019) 10 SCC 383 : (2019) 5 ALT 337

Rajasthan Panchayati Raj Rules, 1996 — Rule 266, 266(3)Right Of Children To Free And Compulsory Education Act, 2009 — Section 23Rajasthan Panchayati Raj Act, 1994 — Section 102
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Supreme Court12 Sept 2019Disposed Off

Serious Fraud Investigation Office Vs Nittin Johari & Anr

Supreme Court Of India · AIR 2019 SC 4380 : (2019) 9 SCC 165 : (2019) 12 Scale 316 : (2019) 3 SCC(Cri) 706 : (2019) 4 Cricc 816 : (2019) 3 ACR 2723 : (2019) 109 AllCC 979 : (2019) 3 Crimes 325 : (2020) CriLJ 290 : (2019) 8 SLT 345

Constitution Of India, 1950 — Article 14, 21Code Of Criminal Procedure, 1973 — Section 173, 439Companies Act, 2013 — Section 212, 212(1)(c), 212(6), 212(6)(ii), 212(7)(ii), 212(8)(ii), 212(7), 212(12), 212(15), 447
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Supreme Court11 Sept 2019Dismissed

Bajarang Shyamsunder Agarwal Vs Central Bank Of India & Anr

Supreme Court Of India · (2019) 9 SCC 94 : (2019) 12 Scale 230 : (2019) 3 Curcc 497 : (2019) 4 BCR(Cri) 732 : (2019) 3 Curcc 497 : (2019) 4 BCR(Cri) 732

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(13), 14, 15, 17, 35Transfer of Property Act, 1882 — Section 65A, 107, 111
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Supreme Court11 Sept 2019Dismissed

Raja Ram Vs Jai Prakash Singh And Others

Supreme Court Of India · AIR 2019 SC 4374 : (2019) 8 SCC 701 : (2019) 9 JT 143 : (2019) 12 Scale 198 : (2019) 3 Curcc 506 : (2019) 3 ACJ 538 : (2019) 4 Civcc 695

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 6 Rule 4Evidence Act, 1872 — Section 101, 111
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Supreme Court06 Sept 2019Allowed

M/S Avinash Hitech City 2 Society & Ors Vs Boddu Manikya Malini & Anr. Etc

Supreme Court Of India · AIR 2019 SC 4142 : (2019) 8 SCC 666 : (2019) 12 Scale 149 : (2019) 3 Curcc 581 : (2019) 3 ACJ 746 : (2020) 1 ALD 32 : (2019) 5 ArbLR 401 : (2019) 5 RAJ 250 : (2019) 8 SLT 173 : (2019) 136 ALR 678 : (2019) 7 MLJ 103 : (2019) 5 CTC 488

Arbitration And Conciliation Act, 1996 — Section 8Andhra Pradesh Societies Registration Act, 2001 — Section 23
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Supreme Court05 Sept 2019Dismissed

M/S Mayavti Trading Pvt. Ltd Vs Pradyuat Deb Burman

Supreme Court Of India · AIR 2019 SC 4284 : (2019) 8 SCC 714 : (2019) 9 JT 362 : (2019) 4 KLT 236 : (2019) 5 RAJ 228 : (2019) 9 SLT 49 : (2019) 2 OLR 722 : (2019) 6 AWC 5275

Constitution of India, 1950 — Article 136Arbitration And Conciliation Act, 1996 — Section 2(1), 8, 8(2), 9, 9A(2), 11, 11(4), 11(5), 11(6), 13(2), 16, 17AA, 17(3), 18(2), 24, 37, 45Arbitration And Conciliation (Amendment) Act, 2015 — Section 11, 11(6A), 11(8)
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Supreme Court05 Sept 2019Dismissed

Laxminath Vs State Of Chhattisgarh

Supreme Court Of India · AIR 2019 SC 4387 : (2019) 8 SCC 685 : (2019) 3 SCC(Cri) 654 : (2019) 3 SCC(Cri) 654 : (2019) 3 ALT(Cri) 330 : (2019) 4 RCR(Criminal) 471 : (2020) 110 AllCC 280 : (2020) 1 SCJ 86

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 173
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Supreme Court05 Sept 2019Allowed

Hari Singh & Anr Vs State Of Madhya Pradesh

Supreme Court Of India · (2019) 8 SCC 677 : (2019) 3 SCC(Cri) 647 : (2019) 3 ALT(Cri) 351 : (2019) 3 ALT(Cri) 351 : (2019) 4 RCR(Criminal) 794 : (2020) 110 AllCC 267 : (2020) 1 SCJ 26

Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323, 341, 506Code Of Criminal Procedure, 1973 — Section 161, 173
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