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Supreme Court Of India judgments, 2019

2,131 judgments · page 40 of 107

Supreme Court19 Aug 2019Dismissed

Tarun Jit Tejpal Vs State Of Goa & Anr

Supreme Court Of India · (2019) 9 JT 166 : (2019) 11 Scale 176 : (2019) AllMR(Cri) 4380 : (2019) 4 JLJR 189 : (2019) 8 SLT 212

Indian Penal Code, 1860 — Section 341, 342, 354, 354A, 354B, 376(2)(f), 376(2)(k)Code Of Criminal Procedure, 1973 — Section 227, 228, 239, 244, 245, 245(1)
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Supreme Court19 Aug 2019Dismissed

Association Of Medical Super Speciality Aspirants And Residents & Ors Vs Union Of India & Others

Supreme Court Of India · (2019) 8 SCC 607 : (2019) 8 JT 294 : (2019) 11 Scale 40 : (2019) 4 PLJR 395 : (2019) 4 JLJR 165 : (2019) 5 ALT 387

Constitution Of India, 1950 — Article 13, 14, 19, 19(1)(g), 19(6), 21, 23, 23(1), 23(2), 47, 162, 166(1), 166(2)Karnataka Conduct Of Entrance Test For Selection And Admission To Postgraduate Medical And Dental Degree And Diploma Courses Rules, 2006 — Section 15(7)Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984 — Section 14(1)
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Supreme Court19 Aug 2019Allowed

South Delhi Municipal Corporation & Anr Vs M/S Today Homes And Infrastructure Pvt. Ltd. Etc.

Supreme Court Of India · (2019) 8 JT 357 : (2019) 11 Scale 33 : (2019) 5 ALT 1 : (2019) 7 SLT 313 : (2019) 2 TLR 12

Constitution Of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 114, 115, 116, 117, 118, 119, 120, 121, 122, 123, 124, 125, 126, 127, 128, 129, 130, 131 132, 133, 134, 135, 169, 170, 171Code Of Civil Procedure, 1908 — Section 9
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Supreme Court19 Aug 2019Allowed

Saleem Ahmed Vs State & Anr

Supreme Court Of India · AIR 2019 SC 3918 : (2019) 15 SCC 42 : (2019) 8 JT 256 : (2019) 11 Scale 45 : (2019) CriLJ 4528 : (2019) 262 DLT 363 : (2019) 4 JLJR 200 : (2019) 3 KLT 1125 : (2019) 4 MLJ(Cri) 372 : (2019) 2 OLR 588 : (2019) 4 PLJR 197 : (2020) 1 RLW 82 : (2019) 7 SLT 438

Electricity Act, 2003 — Section 135, 152Code Of Criminal Procedure, 1973 — Section 482
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Supreme Court19 Aug 2019Dismissed

Bharat Sanchar Nigam Limited And Others Vs Pramod V. Sawant And Another

Supreme Court Of India · AIR 2019 SC 3929 : (2019) 16 SCC 63 : (2019) 8 JT 390 : (2019) 11 Scale 14 : (2019) AllMR(Cri) 4833 : (2019) 3 ALT(Cri) 227 : (2019) 4 Crimes 375 : (2019) CriLJ 4702 : (2019) 4 RCR(Criminal) 124 : (2019) 3 RLW 2485

Constitution Of India, 1950 — Article 12Code Of Criminal Procedure, 1973 — Section 197, 197(1)Maharashtra Private Security Guards (Regulation Of Employment And Welfare) Act, 1981 — Section 3(3)
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Supreme Court16 Aug 2019Dismissed

P.T. Sreenarayanan Unni & Ors Vs State Of Kerala & Ors

Supreme Court Of India · AIR 2019 SC 3824 : (2019) 8 SCC 337 : (2019) 8 JT 260 : (2019) 11 Scale 20 : (2019) 4 KLJ 769

Kerala Private Forest (Vesting And Assignment) Act, 1971 — Section 3, 3(1), 3(2), 3(3), 8Kerala Land Reforms Act, 1963 — Section 82
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Supreme Court14 Aug 2019Disposed Of

Kum C. Yamini Vs State Of Anhra Pradesh & Anr.

Supreme Court Of India · (2019) 8 JT 365 : (2019) 10 Scale 834 : (2019) 6 AWC 5218

Constitution Of India, 1950 — Article 233, 309Andhra Prasdesh State Judicial Service Rules, 2007 — Rule 1, 2, 2(i), 6, 7, 7(1)(B), 9
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Supreme Court14 Aug 2019Allowed

State Of Rajasthan & Ors Vs Shiv Dayal & Anr

Supreme Court Of India · (2019) 8 SCC 637 : (2019) 10 Scale 768 : (2019) 5 ALT 99 : (2019) 5 AWC 5069 : (2019) 5 CTC 843 : (2019) 6 MLJ 527 : (2019) 2 OLR 563 : (2019) 3 RLW 2460 : (2019) 1 TLR 346 : (2020) 1 WLN 116

Code Of Civil Procedure, 1908 — Section 100
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Supreme Court14 Aug 2019Partly Allowed

Udiya Vs State Of Madhya Pradesh

Supreme Court Of India · AIR (2019) SC 4650 : (2019) 15 SCC 65 : (2019) 8 JT 402 : (2019) 10 Scale 750 : (2020) 1 ALT(Cri) 64 : (2019) 3 Crimes 301 : (2020) CriLJ 159 : (2019) 4 JLJ 69

Indian Penal Code, 1860 — Section 300, 302, 304I
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Supreme Court14 Aug 2019Disposed Off

Seema Sapra Vs Court On Its Own Motion

Supreme Court Of India · AIR 2019 SC 4020 : (2019) 10 Scale 736 : (2019) 3 Crimes 303 : (2019) 7 SLT 777 : (2019) 3 ALT(Cri) 1

Constitution Of India, 1950 — Article 32, 219Contempt of Courts Act, 1971 — Section 19(1)
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