Supreme Court Of India Judgments 2019 — Page 37

Supreme Court28 Aug 2019Allowed

State Of Tamil Nadu & Ors Vs G. Hemalathaa & Anr

Supreme Court Of India · (2019) 8 JT 416 : (2019) 11 Scale 537 : (2019) 4 PLJR 214 : (2019) 4 JLJR 273 : (2019) 6 AWC 5215 : (2019) 5 ALT 103

Constitution Of India, 1950 — Article 136, 142, 226

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Supreme Court28 Aug 2019Dismissed

Dr. Professor Rajendra Chaudhary & Ors Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · AIR 2019 SC 4273 : (2019) 8 JT 409 : (2019) 11 Scale 577 : (2019) 6 AWC 5202 : (2019) LIC 4296 : (2019) 3 UC 1582

Constitution Of India, 1950 — Article 309Uttar Pradesh State Medical Colleges’ Teachers Services (Second Amendment) Rules, 2005 — Rule 5, 6, 9, 75Uttar Pradesh Public Service (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994 — Section 3, 3(5)

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Supreme Court28 Aug 2019Dismissed

Rabindra Kumar Shaw Vs Union Of India, Ministry Of Defence & Ors

Supreme Court Of India · (2019) 8 JT 419 : (2019) 11 Scale 541 : (2019) 163 FLR 109

Army Act, 1950 — Section 41(2)

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Supreme Court28 Aug 2019Dismissed

Kottangada B. Motaiah Vs Machimada Belliappa And Others

Supreme Court Of India · (2019) 11 Scale 543 : (2019) 3 CurCC 368

Karnataka Land Revenue Act, 1964 — Section 79(2)

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Supreme Court27 Aug 2019Disposed Of

Inter Continental Association Of Lawyer Vs State Of Odisha & Ors

Supreme Court Of India · (2019) 08 SC CK 0137

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Supreme Court27 Aug 2019Disposed Of

Janam Singh Kudada & Anr Vs State Of Bihar & Ors

Supreme Court Of India · (2019) 12 Scale 177

Bihar Kolhan Civil Justice (Regulation and Validating) Act, 1978 — Section 2

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Supreme Court27 Aug 2019Allowed

Madan Lal Vs State Of Rajasthan & Ors

Supreme Court Of India · (2019) 12 Scale 816

Rajasthan Irrigation and Drainage Act, 1954 — Section 53, 53(2)

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Supreme Court27 Aug 2019Disposed Of

Commissioner Of Income Tax, Karnal (Haryana) Vs M/S Carpet India, Panipat (Haryana)

Supreme Court Of India · AIR 2019 SC 5032 : (2019) 12 Scale 353 : (2019) 6 MLJ 727

Income Tax Act, 1961 — Section 28(iiia), 28(iiib), 28(iiic), 28(iiid), 28(iiie), 80HHC, 80HHC(1), 80HHC(1A), 80HHC3A)

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Supreme Court27 Aug 2019Dismissed

Prahlad Raut Vs All India Institute Of Medical Sciences

Supreme Court Of India · (2019) 11 Scale 566 : (2019) 4 PLJR 265 : (2019) 4 JLJR 340

Constitution Of India, 1950 — Article 226Limitation Act, 1908 — Article 120Limitation Act, 1963 — Article 113 Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(2), 19, 19(i)

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Supreme Court27 Aug 2019Allowed

National Highways Authority Of India Vs Sayedabad Tea Company Ltd. And Ors

Supreme Court Of India · (2019) 11 Scale 520 : (2019) 6 AWC 5206 : (2019) 4 JLJ 191 : (2019) 5 RAJ 119 : (2019) 7 SLT 450

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Arbitration And Conciliation Act, 1996 — Section 11, 11(6)

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Supreme Court27 Aug 2019Allowed

Chennadi Jalapathi Reddy Vs Baddam Pratapa Reddy (Dead) Thr Lrs. & Anr

Supreme Court Of India · (2019) 14 SCC 220 : (2019) 9 JT 48 : (2019) 11 Scale 503 : (2019) 7 SLT 591 : (2019) 4 RCR(Civil) 199 : (2019) 5 ALT 206

Limitation Act, 1963 — Article 54Evidence Act, 1872 — Section 45, 46, 47Specific Relief Act, 1963 — Section 16(c)

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Supreme Court27 Aug 2019

Securities And Exchange Board Of India Vs IL And FS Securities Services Ltd. & Ors.

Supreme Court Of India · (2019) 11 Scale 511

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Supreme Court27 Aug 2019Allowed

Jayesh H. Pandya & Anr Vs Subhtex India Ltd. & Ors

Supreme Court Of India · (2019) 11 Scale 528 : (2019) 5 RAJ 99 : (2020) 1 ACJ 783 : (2019) 152 CLA 140 : (2019) 3 CurCC 590

Constitution Of India, 1950 — Article 136, 226Arbitration And Conciliation Act, 1996 — Section 11, 14, 14(1a), 14(2), 15, 16Arbitration Act, 1940 — Section 28

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Supreme Court27 Aug 2019Partly Allowed

Khuman Singh Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2019 SC 4030 : (2019) 8 JT 421 : (2019) 11 Scale 485 : (2019) 3 ALT(Cri) 156 : (2019) 3 Crimes 368 : (2019) 4 JLJ 1 : (2019) 4 JLJR 44 : (2019) 4 PLJR 130 : (2019) 4 RCR(Criminal) 174

Indian Penal Code, 1860 — Section 300, 302, 304IIScheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(2)(v)Code Of Criminal Procedure, 1973 — Section 161

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Supreme Court27 Aug 2019Allowed

Balaji Associates Through Its Partners Vs State Of Maharastra And Ors

Supreme Court Of India · (2019) 11 Scale 512 : (2020) 1 AllMR 410 : (2019) 6 BCR 767 : (2019) 3 CPR 655

Constitution Of India, 1950 — Article 300AMaharashtra Regional And Town Planning Act, 1966 — Section 31(5), 125, 126, 127, 127(1), 127(2)Land Acquisition Act, 1894 — Section 6

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Supreme Court27 Aug 2019Dismissed

Ketan Suresh Pawar & Anr Vs Yuvraj Sandeepan Sawant & Anr

Supreme Court Of India · AIR 2019 SC 4159 : (2019) 9 JT 56 : (2019) 11 Scale 499 : (2019) 2 ALD(Cri) 728 : (2019) 3 ALT(Cri) 152 : (2019) 3 Crimes 372 : (2019) 4 RCR(Criminal) 187 : (2019) AllMR(Cri) 3959 : (2020) 110 AllCC 274

Indian Penal Code, 1860 — Section 34, 406, 420, 465, 467, 468, 471

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Supreme Court27 Aug 2019Dismissed