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Supreme Court Of India judgments, 2019

2,131 judgments · page 36 of 107

Supreme Court02 Sept 2019

M.C. Mehta Vs Union Of India & Ors

Supreme Court Of India · (2019) 11 Scale 811 : (2019) 4 Curcc 15 : (2019) 10 SCC 614

Constitution Of India, 1950 — Article 21Motor Vehicle Act, 1988 — Section 2(41), 117, 127(3), 138(2)(e), 138(h), 138(2)(i)
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Supreme Court02 Sept 2019Allowed

Prem Singh Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · AIR 2019 SC 4390 : (2019) 12 Scale 20 : (2019) 10 SCC 516 : (2019) 6 AWC 5480 : (2020) 164 FLR 671 : (2019) 6 MLJ 741 : (2019) 8 SLT 681 : (2019) 2 TLR 104

Constitution Of India, 1950 — Article 14, 16, 309Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 3(8)Punjab Civil Services Rules, Vol. II — Rule 3.12, 3.17, 3.17(ii)
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Supreme Court02 Sept 2019Disposed Off

Rohan Virani & Ors Vs State Of Maharashtra & Ors

Supreme Court Of India · (2019) 11 Scale 790 : (2019) 5 BCR 487 : (2019) 5 AllMR 956

Maharashtra Public Universities Act, 2016 — Section 2(5), 122, 122(1)University Grants Commission Act, 1956 — Section 2(f)University Grants Commission (Conferment Of Autonomous Status Upon Colleges And Measures For Maintenance Of Standards In Autonomous Colleges) Regulations, 2018 — Regulation 1.2, 2.4, 2.9, 3, 6, 7.8, 7.10
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Supreme Court29 Aug 2019Dismissed

Jagadish Vs State Of Karnataka & Ors

Supreme Court Of India · (2019) 08 SC CK 0157

Mysore (Personal And Miscellaneous) Inams Abolition Act, 1954 — Section 1(4), 4, 5, 10Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50B, 50B(4)
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Supreme Court29 Aug 2019Dismissed

Vithaldas Jagannath Khatri (D) Thr Shakuntala Alias Sushma & Ors. Vs State Of Maharashtra Revenue And Forest Dept. & Ors.

Supreme Court Of India · (2019) 11 Scale 704

Code Of Civil Procedure,1908 — Order 22 Rule 4(ii), Order 41 Rule 22Maharashtra Land Revenue Record Of Rights And Registers (Preparation And Maintenance) Rules, 1971 — Rule 29Maharashtra Agricultural Lands (Ceiling On Holdings) Act, 1961 — Section 2(4), 2(6A), 2(11), 2(14), 2(20), 2(21), 3, 3(2), 3(1), 3(3), 3(3)(i), 4, 4A, 5, 5(1), 5(2), 8, 9, 10, 10(1), 11, 11A, 12, 12(1), 14, 18, 18(1), 18(c), 21, 22, 33, 34, 41, 44(B)
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Supreme Court29 Aug 2019Dismissed

Vinit Garg And Others Vs University Grants Commission And Others

Supreme Court Of India · (2019) 11 Scale 658 : (2020) 1 AWC 276 : (2019) 4 JLJR 470 : (2020) 1 PLJR 1

Constitution Of India, 1950 — Article 32University Grants Commission Act, 1956 — Section 3, 4, 12, 20, 20(1), 22, 26(1)(e), 26(1)(f), 26(1)(g), 26(1)(h)All India Council For Technical Education Act, 1989 — Section 2(g), 2(h), 10(a), 10(d), 10(e), 10(f), 10(i), 10(n)
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Supreme Court29 Aug 2019Allowed

Rajasthan High Court, Jodhpur & Anr Vs Neetu Harsh & Anr

Supreme Court Of India · AIR 2019 SC 4038 : (2019) 9 JT 102 : (2019) 11 Scale 557 : (2019) 9 SLT 736 : (2019) 4 PLJR 64 : (2019) 4 JLJR 25 : (2019) 6 AWC 5194 : (2019) 5 ALT 305

Constitution Of India, 1950 — Article 233, 234, 309Rajasthan Judicial Service Rules, 2010 — Rule 10(4)Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2(b), 2(c), 2(d), 2(e), 2(o), 2(p), 2(t), 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 36
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Supreme Court28 Aug 2019

State Of Rajasthan And Ors Vs Lord Northbrook And Ors

Supreme Court Of India · (2019) 11 Scale 651 : (2020) 1 AWC 122

Constitution Of India, 1950 — Article 19(l)(f), 31(2), 136, 296, 363Rajasthan Escheats Act, 1956 — Section 2(4), 4, 4(1), 4(c), 6, 6(7), 6(9), 6(9)(a), 7Indian Succession Act, 1925 — Section 192, 195, 276
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