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Supreme Court Of India judgments, 2019

2,131 judgments · page 38 of 107

Supreme Court26 Aug 2019Allowed

Samsul Haque Vs State Of Assam

Supreme Court Of India · AIR 2019 SC 4163 : (2019) 9 JT 151 : (2019) 11 Scale 458 : (2020) 110 AllCC 360 : (2019) 3 Crimes 440 : (2019) CriLJ 4684 : (2019) 4 JLJ 168 : (2019) 3 MLJ(Cri) 673 : (2019) 4 RCR(Criminal) 190 : (2019) 8 SLT 121 : (2019) 3 UC 1448

Indian Penal Code, 1860 — Section 34, 107, 109, 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 313Code Of Criminal Procedure, 1898 — Section 342
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Supreme Court23 Aug 2019Allowed

Seenivasan Vs State By Inspector Of Police & Anr

Supreme Court Of India · (2019) 8 SCC 642 : (2019) 8 JT 532 : (2019) 11 Scale 425 : (2020) 1 ALT(Cri) 57 : (2019) 3 Crimes 438 : (2019) 8 SLT 344

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 498A, 506(ii)Dowry Prohibition Act, 1961 — Section 4, 6(b)
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Supreme Court22 Aug 2019Allowed

Daya Rani & Anr Vs Shabbir Ahmed

Supreme Court Of India · (2019) 08 SC CK 0153

Haryana Urban (Control of Rent & Eviction Act, 1973 — Section 13, 15(6)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20Code of Criminal Procedure, 1973 — Section 397
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Supreme Court22 Aug 2019Allowed

Chintambaramma & Anr. Vs State Of Karnataka

Supreme Court Of India · AIR 2019 SC 3998 : (2019) 8 JT 554 : (2019) 11 Scale 300 : (2019) 128 CLT 970 : (2019) 4 Crimes 500 : (2019) CriLJ 4710 : (2019) 2 OLR 634 : (2020) 110 AllCC 254

Indian Penal Code, 1860 — Section 34, 120B, 302, 498ADowry Prohibition Act, 1961 — Section 3Code Of Criminal Procedure, 1973 — Section 212, 215, 464
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Supreme Court22 Aug 2019Dismissed

Sudru Vs State Of Chattisgarh

Supreme Court Of India · (2019) 8 SCC 333 : (2019) 8 JT 399 : (2019) 11 Scale 306 : (2019) 4 Crimes 497 : (2019) 4 RCR(Criminal) 154 : (2019) 3 ALT(Cri) 342

Indian Penal Code, 1860 — Section 302,Evidence Act, 1872 — Section 106, 154Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court22 Aug 2019Allowed

State Of Maharashtra And Others Vs Maharashtra Hybrid Seeds Co. Pvt. Ltd.

Supreme Court Of India · AIR 2019 SC 3963 : (2019) 11 Scale 285 : (2019) 6 AllMR 8 : (2019) 6 MLJ 659 : (2019) 8 SLT 632

Seeds Act, 1966 — Section 7, 7(a), 7(b), 7(c), 7(d), 12, 13, 14, 14(3), 14(1)(d), 14(1)(c), 14(1)(e), 14(5), 15, 15(1), 15(2), 15(5), 16(2)Code Of Criminal Procedure, 1973 — Section 98Maharashtra Cotton Seeds (Regulation Of Supply, Distribution, Sale and Fixation Of Sale Price) Act, 2009 — Section 5, 7(2), 11, 12(1), 12(2)(g)
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Supreme Court21 Aug 2019Dismissed

Ajith K & Ors Vs Aneesh K.S. & Ors

Supreme Court Of India · (2019) 9 JT 74 : (2019) 11 Scale 345

Constitution Of India, 1950 — Article 162, 166Kerala State and Subordinate Services Rules, 1958 — Rule 10(a)(i), 10(a)(ii), 13(b)(i)
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Supreme Court21 Aug 2019Dismissed

P.S. Malik Vs High Court Of Delhi & Anr

Supreme Court Of India · (2019) 8 JT 540 : (2019) 11 Scale 242 : (2019) 3 Crimes 357 : (2019) 8 SLT 1 : (2019) 4 PLJR 81 : (2019) 4 JLJR 33 : (2019) 163 FLR 94

Constitution Of India, 1950 — Article 32, 233, 235, 239AA(4), 311, 311(2)All India Services (Discipline And Appeal) Rules, 1969 — Rule 8, 8(4)Delhi Higher Judicial Service Rules, 1970 — Rule 26A
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Supreme Court21 Aug 2019Disposed Off

Union Of India Vs Nisar Pallathukadavil Aliyar

Supreme Court Of India · (2019) 11 Scale 220 : (2019) 3 Crimes 347 : (2019) 7 SLT 597 : (2019) 4 RCR(Criminal) 156

Constitution Of India, 1950 — Article 22, 22(4), 22(4)(a), 22(7)(c), 132, 133, 134, 136(1), 226, 227Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3, 3(1), 8(a), 8(b), 8(c), 8(d), 8(e), 8(f), 10, 11, 11(4)Preventive Detention Act, 1950 — Section 3(1)(a)(ii)
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