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Supreme Court Of India judgments, 2019

2,131 judgments · page 46 of 107

Supreme Court24 Jul 2019Dismissed

Kanta Yadav Vs Om Prakash Yadav & Ors

Supreme Court Of India · AIR 2019 SC 5556 : (2019) 5 ALD 188 : (2020) 138 ALR 253 : (2019) 6 ALT 15 : (2019) 3 RCR(Civil) 874 : (2019) 9 Scale 812 : (2019) 9 SLT 66 : (2019) 3 WLN 62 : (2020) 14 SCC 102

Code Of Civil Procedure, 1908 — Section 96, Order 7 Rule 11Indian Succession Act, 1925 — Section 57, 57(a), 57(b), 57(c), 213, 213(1), 213(2)
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Supreme Court24 Jul 2019Allowed

Lucknow Development Authority & Anr Vs Gopal Das (Deceased) Through Lrs & Ors

Supreme Court Of India · AIR 2019 SC 4317 : (2019) 8 SCC 172 : (2019) 8 JT 55 : (2019) 9 Scale 800 : (2019) 5 SLT 573 : (2019) 4 WLN 7

Land Acquisition Act, 1894 — Section 4, 6Uttar Pradesh Urban Planning And Development Act, 1973 — Section 8, 9, 17, 17(1)Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24
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Supreme Court24 Jul 2019Allowed

Randhir Kaur Vs Prithvi Pal Singh & Ors

Supreme Court Of India · (2019) 9 Scale 804 : (2019) 5 ALD 174 : (2020) 138 ALR 258 : (2019) 5 ALT 230 : (2019) 3 RCR(Civil) 877 : (2019) 8 SLT 440 : (2019) 3 WLN 204

Punjab Courts Act, 1918 — Section 41Code Of Civil Procedure, 1908 — Section 76, 100General Clauses Act, 1897 — Section 10
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Supreme Court24 Jul 2019Allowed

West Bengal Central School Service Commission & Ors Vs Abdul Halim & Ors

Supreme Court Of India · AIR 2019 SC 4504 : (2019) 5 ALT 252 : (2020) 1 CalLJ 1 : (2019) 9 Scale 573 : (2019) 6 SLT 773 : (2019) 1 TLR 433 : (2019) 2 ACJ 699

Constitution Of India, 1950 — Article 226West Bengal Framed The West Bengal School Service Commission (Selection Of Persons For Appointment To The Post Of Teachers) Rules, 2007 — Rule 5, 5(a), 5(b), 5(c)West Bengal School Service Commission Act, 1997 — Section 17(1), 17(2)(d)
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Supreme Court24 Jul 2019Allowed

Officer In-Charge, Sub-regional Provident Fund Office & Anr Vs M/S Godavari Garments Limited

Supreme Court Of India · AIR 2019 SC 3528 : (2019) 8 SCC 149 : (2019) 7 JT 607 : (2019) 9 Scale 793 : (2019) 2 ACJ 675 : (2019) 5 ALD 204 : (2019) 6 ALT 129 : (2019) 6 BCR 51 : (2019) 162 FLR 791 : (2019) 4 JLJ 24 : (2019) 3 JLJR 387 : (2019) LIC 3409 : (2019) LLR 1019 : (2019) 3

Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 2(f), 7AAndhra Pradesh (Telangana Area) Shops And Establishments Act, 1956 — Section 2(14)Employees’ State Insurance Act, 1948 — Section 2(9)
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Supreme Court23 Jul 2019Disposed Off

Bikram Chatterji & Ors Vs Union Of India & Ors

Supreme Court Of India · (2019) 07 SC CK 0088

Constitution Of India, 1950 — Article 21, 32, 39(b), 39(c)Consumer Protection Act, 1986 — Section 12(1)(c)Insolvency And Bankruptcy Code, 2016 — Section 7, 53
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Supreme Court23 Jul 2019Allowed

Girish Singh Vs State Of Uttarakhand

Supreme Court Of India · AIR 2019 SC 4529 : (2019) 8 JT 69 : (2019) 9 Scale 548 : (2020) 1 ACR 199 : (2020) 1 ALD(Cri) 6 : (2019) 109 AllCC 617 : (2019) 3 ALT(Cri) 232 : (2019) 3 BCR(Cri) 661 : (2020) CriLJ 296 : (2019) 3 JKJ 100 : (2019) 3 MLJ(Cri) 463 : (2019) 3 RCR(Criminal) 8

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 34, 304B, 306
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Supreme Court23 Jul 2019Allowed

A.M.C.S. Swamy, Ade/Dpe/Hyd (Central) Vs Mehdi Agah Karbalai & Anr

Supreme Court Of India · AIR 2019 SC 3650 : (2019) 8 JT 92 : (2019) 9 Scale 537 : (2019) 109 AllCC 211 : 2019 CriLJ 4171 : (2019) 3 JLJR 393 : (2019) 3 KLT 532 : (2019) 2 MPWN 93 : (2019) 3 PLJR 377 : (2019) 8 SLT 447

Code Of Criminal Procedure, 1973 — Section 173, 193, 482Electricity Act, 2003 — Section 135, 135(1A), 151, 153Indian Electricity (Amendment) Act, 2007 — Section 135(1A)
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Supreme Court23 Jul 2019Allowed

Surinder Pal Soni Vs Sohan Lal (D) Thru Lr & Ors

Supreme Court Of India · (2019) 8 JT 59 : (2019) 9 Scale 564 : (2019) 8 SLT 201 : (2019) 3 RCR(Civil) 883 : (2019) 5 ALT 259

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Section 148, Order 41 Rule 5Specific Relief Act, 1963 — Section 28, 28(1)
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Supreme Court23 Jul 2019Dismissed

Shiv Prakash Mishra Vs State Of Uttar Pradesh And Another

Supreme Court Of India · AIR 2019 SC 3477 : (2019) 7 SCC 806 : (2019) 8 JT 87 : (2019) 9 Scale 542 : (2019) 7 SLT 584 : (2019) 109 AllCC 632 : (2019) 3 PLJR 366 : (2019) 3 JLJR 382 : (2019) 2 ALD(Cri) 567 : (2019) 3 ALT(Cri) 80 : (2019) 6 CTC 106

Code Of Criminal Procedure, 1973 — Section 319Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 304
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Supreme Court22 Jul 2019Allowed

U.C. Surendranath Vs Mambally’s Bakery

Supreme Court Of India · AIR 2019 SC 3799 : (2019) 2 ACJ 635 : (2019) 1 TLR 499 : (2019) 3 RCR(Civil) 854 : (2019) 4 WLN 27 : (2019) 5 ALD 318 : (2019) 5 ALT 179

Code of Civil Procedure, 1908 — Order 39 Rule 2A
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Supreme Court22 Jul 2019Allowed

State Of Jharkhand & Anr Vs Amresh Narayan Sinha

Supreme Court Of India · (2019) 3 PLJR 329 : (2019) 3 JLJR 345

Jharkhand Service Code, 2001 — Rule 97, 97(1)Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Supreme Court22 Jul 2019Allowed

State Of Haryana & Ors Vs Sunder Lal

Supreme Court Of India · (2019) 10 Scale 205 : (2019) 7 SLT 125 : (2019) 4 WLN 16

Code Of Civil Procedure, 1908 — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 11, 11A, 16, 28A, 48, 48(1)Right Of Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
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