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Supreme Court Of India judgments, 2019

2,131 judgments · page 45 of 107

Supreme Court29 Jul 2019Allowed

Rupa Roy Vs New India Assurance Company Ltd. & Anr

Supreme Court Of India · (2019) 9 JT 187 : (2019) 10 Scale 60 : (2019) 3 ACC 402 : (2019) ACJ 2382 : (2019) 5 ALD 163 : (2020) 138 ALR 232 : (2019) 2 AWR 197 : (2019) 3 JLJR 371 : (2019) 2 MPWN 99 : (2019) 3 PLJR 355 : (2019) 3 RCR(Civil) 914

Motor Vehicles Act, 1988 — Section 166, 173Code Of Civil Procedure, 1908 — Section 96
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Supreme Court29 Jul 2019Allowed

Maharashtra Chess Association Vs Union Of India & Ors

Supreme Court Of India · (2019) 8 JT 178 : (2019) 12 Scale 167 : (2019) 5 AllMR 899 : (2019) 5 ALT 83 : (2019) 6 BCR 347 : (2019) 3 JLJR 520 : (2019) 6 SLT 765 : (2019) 1 TLR 462

Constitution Of India, 1950 — Article 226, 226(1)Indian Contract Act, 1872 — Section 28
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Supreme Court29 Jul 2019Partly Allowed

Krishna Kumar Rawat & Ors Vs Union Of India & Ors

Supreme Court Of India · AIR 2019 SC 3637 : (2019) 7 JT 576 : (2019) 10 Scale 329 : (2019) 8 SLT 755

Constitution Of India, 1950 — Article 136Rajasthan Urban Areas (Sub­Division, Reconstruction And Improvement Of Plots) Rules, 1975 — Rule 11Income Tax Act, 1961 — Section 269UB, 269UC, 269UD, 269UD(1), 269UD(1A), 269UE (1), 269UG(4)
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Supreme Court29 Jul 2019Allowed

Mauji Ram Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · AIR 2019 SC 4430 : (2019) 8 SCC 17 : (2019) 10 Scale 64 : (2019) 3 ACR 2811 : (2019) AllMR(Cri) 3932 : (2019) 109 AllCC 630 : (2019) 3 Crimes 263 : (2019) 8 JT 20 : (2019) 3 MPWN 37 : (2019) 3 RCR(Criminal) 969 : (2019) 8 SLT 482 : (2019) 1 TLR 473

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323, 427, 506Code Of Criminal Procedure, 1973 — Section 439
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Supreme Court29 Jul 2019Allowed

Shamsher Singh & Anr Vs Lt. Col. Nahar Singh (D) Thr. Lrs. & Ors.

Supreme Court Of India · AIR 2019 SC 4840 : (2019) 8 JT 165 : (2019) 10 Scale 93 : (2019) 6 CTC 71 : (2019) 3 RCR(Civil) 926 : (2019) 8 SLT 127 : (2020) 2 MhLJ 282 : (2019) 4 ALD 258 : (2019) 5 ALT 194

Transfer Of Property Act, 1882 — Section 52Code Of Civil Procedure, 1908 — Order 21 Rule 36, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
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Supreme Court25 Jul 2019Dismissed

Ranjit Kumar Haldar Vs State Of Sikkim

Supreme Court Of India · AIR 2019 SC 3542 : (2019) 7 SCC 684 : (2019) 7 JT 544 : (2019) 10 Scale 37 : (2019) 3 JKJ 24 : (2019) 3 JLJR 374 : (2019) 3 PLJR 358 : (2019) 7 SLT 131 : (2019) 109 AllCC 936

Evidence Act, 1872 — Section 27, 101, 106Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302
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Supreme Court25 Jul 2019Partly Allowed

Ude Singh & Ors Vs State Of Haryana

Supreme Court Of India · AIR 2019 SC 4570 : (2019) 8 JT 32 : (2019) 9 Scale 831 : (2020) 1 ALD(Cri) 78 : (2019) 109 AllCC 991 : (2019) 3 ALT(Cri) 61 : (2019) 4 Crimes 382 : (2019) 3 JKJ 1 : (2019) 8 SLT 484 : (2019) 1 TLR 510

Constitution Of India, 1950 — Article 14, 15, 21Indian Penal Code, 1860 — Section 34, 107, 306, 307, 376(2)(g), 498A, 509Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 2(k), 2(l), 7A, 15(1)(g)
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Supreme Court25 Jul 2019Allowed

Sanjeev Kumar Gupta Vs State Of Uttar Pradesh And Anr

Supreme Court Of India · AIR 2019 SC 4364 : (2019) 10 JT 508 : (2019) 10 Scale 9 : (2020) 1 ALJ 201 : (2020) 110 AllCC 366 : (2019) 3 JKJ 173 : (2019) 3 JLJR 407 : (2019) 3 MLJ(Cri) 538 : (2019) 3 PLJR 391 : (2019) 3 RCR(Criminal) 918 : (2019) 3 RLW 2046 : (2019) 12 SCC 370 : (20

Constitution Of India, 1950 — Article 136Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 12(3), 12(3)(a), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)Indian Penal Code, 1860 — Section 364A
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Supreme Court25 Jul 2019Allowed

Brahmani River Pellets Limited Vs Kamachi Industries Limited

Supreme Court Of India · AIR 2019 SC 3658 : (2019) 9 Scale 818 : (2019) 4 RAJ 110 : (2019) 3 RCR(Civil) 868 : (2019) 8 SLT 558 : (2019) 3 WLN 74 : (2019) 6 ALD 13 : (2019) 6 MLJ 336 : (2019) 6 ALT 104 : (2020) 5 SCC 462

Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 2(2), 2(e), 11, 11(6), 11(12)(b), 17, 20, 20(1), 20(2), 20(3)Indian Contract Act, 1872 — Section 23, 28Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 20(c), 21
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Supreme Court24 Jul 2019Dismissed

K.Anjaneyulu & Ors Vs T. Ashok Raju & Ors.

Supreme Court Of India · (2019) 07 SC CK 0141

Andhra Pradesh State Electricity Board Service Regulations Part-I — Regulation 8, 10(8)(a), 23(a), 25(a), 26Electricity (Supply) Act, 1948 — Section 79, 79(c)
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