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Supreme Court Of India judgments, 2019

2,131 judgments · page 4 of 107

Supreme Court16 Dec 2019Dismissed/Allowed

Maharaja Agrasen Hospital & Ors Vs Master Rishabh Sharma & Ors

Supreme Court Of India · (2020) 1 JT 161 : (2020) 1 Scale 221 : (2020) 1 GLH 220 : (2020) 1 CPJ 3 : (2019) 4 CPR 895 : (2020) 1 JLJR 217 : (2020) 1 PLJR 261

Constitution Of India, 1950 — Article 21Consumer Protection Act, 1986 — Section 21(a)(ii)Indian Medical Council Act, 1956 — Section 20A, 33(m)
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Supreme Court16 Dec 2019Disposed Of

DSG Vs AKG

Supreme Court Of India · (2020) 1 Scale 98 : (2020) 1 ALD 193 : (2020) 1 RCR(Civil) 580

Code Of Civil Procedure, 1908 — Section 151Contempt Of Courts Act, 1971 — Section 12, 14
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Supreme Court16 Dec 2019Disposed Of

Puneet Dalmia Vs Central Bureau Of Investigation, Hyderabad

Supreme Court Of India · (2019) 12 JT 435 : (2020) 1 Scale 26 : AIR 2020 SC 214 : (2020) 1 SCJ 50 : (2020) 2 MLJ(Cri) 513

Indian Penal Code, 1860 — Section 120B, 409, 420, 498APrevention Of Corruption Act, 1988 — Section 9, 12, 13(1)(c), 13(1)(d), 13(1)(s), 13(2)Code Of Criminal Procedure, 1973 — Section 205, 205(2), 317, 317(1)
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Supreme Court13 Dec 2019Allowed

Director General Of Police & Anr Vs M Jeyanthi

Supreme Court Of India · (2019) 12 SC CK 0099

Tamil Nadu State and Subordinate Services Rules, — Rule 35A, 35A(a), 35A(b), 35A(c)Tamil Nadu Government Servants (Conditions of Service) Act, 2016 — Section 50, 50(2)
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Supreme Court13 Dec 2019

S. Krishna Sradha Vs State Of Andhra Pradesh & Ors

Supreme Court Of India · (2019) 12 JT 302 : (2019) 17 Scale 613 : AIR 2020 SC 47 : (2020) 1 ALT 92 : (2020) 1 JLJ 155 : (2020) 1 JLJR 115 : (2020) 1 PLJR 198 : (2020) 1 KHC 633 : (2020) 3 MLJ 530

Constitution Of India, 1950 — Article 14, 19, 21, 32, 226
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Supreme Court13 Dec 2019Allowed

Siraj Ahmad Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2019) 12 JT 409 : (2019) 17 Scale 626 : (2020) 1 ALT 85 : (2020) 1 JLJR 57 : (2020) 1 PLJR 139 : (2020) 1 UPLBEC 18

Constitution Of India, 1950 — Article 12, 14, 16Uttar Pradesh Development Authorities Centralized Services Rules, 1985 — Rule 24(3)
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Supreme Court13 Dec 2019Allowed

Rajnish Kumar Mishra & Ors. Etc Vs State Of Uttar Pradesh & Ors. Etc

Supreme Court Of India · (2019) 17 Scale 607 : (2020) 1 UPLBEC 9 : (2020) 2 LLJ 257

Uttar Pradesh Regularization of Persons Working On Daily Wages or On Work Charge or On Contract In Government Departments On Group "C" And Group "D" Posts (Outside The Purview Of The Uttar Pradesh Public Service Commission) Rules, 2016 — Rule 6
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Supreme Court13 Dec 2019Dismissed

Suraj Jagannath Jadhav Vs State Of Maharashtra

Supreme Court Of India · (2019) 12 JT 262 : (2019) 17 Scale 753 : AIR 2020 SC 82 : (2020) 1 BomCR(Cri.) 445 : (2019) 4 Crimes 575 : (2020)(1 OLR 135 : (2020) 2 SCC 693 : (2020) 2 MLJ(Cri) 424

Indian Penal Code, 1860 — Section 85, 300, 302, 304I, 304II
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