Supreme Court22 Jul 2019Dismissed

Ramesh Das (Dead) Thr.Lrs Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · AIR 2019 SC 3473 : (2019) 9 JT 190 : (2019) 3 RCR(Civil) 840 : (2019) 9 Scale 778 : (2019) 8 SLT 16 : (2019) 5 ALT 237 : (2019) 3 WLN 67 : (2019) 5 ALD 309

Code Of Civil Procedure, 1908 — Section 96, 100Madhya Pradesh Land Revenue Code, 1959 — Section 115
Supreme Court22 Jul 2019Dismissed

Ram Gopal & Anr Vs Central Bureau Of Investigation, Dehradun

Supreme Court Of India · AIR 2019 SC 3635 : (2019) 7 SCC 204 : (2019) 7 JT 401 : (2019) 9 Scale 511 : (2019) 3 Crimes 261 : (2019) 3 JKJ 187 : (2019) 3 RCR(Criminal) 846 : (2019) 8 SLT 42 : (2020) 110 AllCC 298

Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
Supreme Court22 Jul 2019Dismissed

Sanjay Rajak Vs State Of Bihar

Supreme Court Of India · AIR 2019 SC 3524 : (2019) 8 JT 99 : (2019) 9 Scale 514 : (2019) 12 SCC 552 : (2019) 3 ACR 2813 : (2019) 2 ALD(Cri) 600 : (2019) 109 AllCC 643 : (2019) CriLJ 4109 : (2019) 3 JKJ 169 : (2019) 3 PLJR 325 : (2019) 3 RCR(Criminal) 843 : (2020) 1 RLW 456 : (201

Indian Penal Code, 1860 — Section 120B, 364(A)Evidence Act, 1872 — Section 3, 27
Supreme Court19 Jul 2019Allowed

Vishal Ashok Thorat And Ors Vs Rajesh Shrirambapu Fate & Ors

Supreme Court Of India · AIR 2019 SC 3616 : (2019) 9 Scale 493 : (2019) 6 ALT 158 : (2019) 6 BCR 56 : (2019) 2 TLR 47

Constitution Of India, 1950 — Article 14, 16, 309Assistant Inspector of Motor Vehicles, Group-C In Motor Vehicles Department (Recruitment) Rules, 2016 — Rule 3, 3(iii), 3(iv), 4Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 9
Supreme Court19 Jul 2019Partly Allowed

M/s Treaty Construction & Anr Vs M/s Ruby Tower Co-Op. Hsg. Society Ltd

Supreme Court Of India · AIR 2019 SC 3676 : (2019) 8 SCC 157 : (2019) 9 Scale 479 : (2019) 2 ACJ 806 : (2019) 3 Curcc 107 : (2019) 6 ALD 28 : (2019) 6 ALT 30 : (2019) 6 BCR 331 : (2019) 3 CPR 432 : (2019) 8 SLT 529 : (2019) 3 WLN 182

Maharashtra Ownership Flats (Regulation Of The Promotion, Construction, Sale, Management And Transfer) Act, 1963 — Section 4, 11
Supreme Court18 Jul 2019Allowed

Union Of India & Anr Vs Dimple Happy Dhakad

Supreme Court Of India · AIR 2019 SC 3428 : (2019) 7 JT 257 : (2019) 9 Scale 461 : (2019) 2 ALT(Cri) 430 : (2019) 3 Crimes 160 : (2019) CriLJ 3735 : (2019) 367 ELT 497 : (2019) 3 MLJ(Cri) 617 : (2019) 7 SLT 486 : (2019) 4 BCR(Cri) 741

Constitution Of India, 1950 — Article 21, 22(5)Customs Act, 1962 — Section 108, 135Conservation Of Foreign Exchange & Prevention Of Smuggling Activities Act, 1974 — Section 3, 3(3)
Supreme Court18 Jul 2019Allowed

Wasim Vs State Nct Of Delhi

Supreme Court Of India · AIR 2019 SC 3470 : (2019) 7 SCC 435 : (2019) 7 JT 359 : (2019) 9 Scale 457 : (2019) 3 Cricc 328 : (2019) 2 ACJ 802 : (2019) 3 Crimes 157 : (2019) 3 KLT 613 : (2019) 3 RCR(Criminal) 821 : (2019) 7 SLT 253 : (2019) 3 UC 1588 : (2019) 3 JKJ 164 : (2019) 2 OL

Indian Penal Code, 1860 — Section 304B, 306, 498A
Supreme Court18 Jul 2019Allowed

State Of Bihar And Ors Vs Dilip Kumar And Anr

Supreme Court Of India · JT (2019) 7 SC 353 : (2019) 9 Scale 451 : (2019) 6 SLT 605 : (2019) 3 PLJR 296 : (2019) 3 JLJR 316 : (2019) 5 ALT 73

Constitution Of India, 1950 — Article 136, 226Bihar Municipal Body Elementary Teachers (Employment And Service Conditions) Rules, 2006 — Rule 3, 10, 20
Supreme Court17 Jul 2019Dismissed

RB Dealers Private Limited Vs Metro Railway, Kolkata

Supreme Court Of India · AIR 2019 SC 3447 : (2019) 9 Scale 443 : (2019) 3 Curcc 132 : (2020) 138 ALR 758 : (2019) 3 JLJR 311 : (2019) 3 PLJR 290 : (2019) 3 RCR(Civil) 736

Constitution Of India, 1950 — Article 227Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 3(u), 4(2), 26, 27, 28, 29, 30, 30(1), 30(3), 69, 69(3)Metro Railways (Construction Of Works) Act, 1978 — Section 10, 13(1), 13(3)
Supreme Court17 Jul 2019Dismissed

Gurmit Singh Bhatia Vs Kiran Kant Robinson And Others

Supreme Court Of India · AIR 2019 SC 3577 : (2019) 10 Scale 49 : (2019) 5 ALD 166 : (2019) 128 CLT 461 : (2019) 3 JLJR 418 : (2019) 2 OLR 319 : (2019) 3 PLJR 402 : (2019) 3 RCR(Civil) 809 : (2020) 146 RD 578 : (2020) 1 RLW 66 : (2019) 3 WLN 56

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)
Supreme Court16 Jul 2019Allowed

Omkar Singh & Ors. Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2019) 11 Scale 546

Constitution (Eighty­Sixth Amendment) Act, 2002 — Article 21AUttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8Right Of Children To Free And Compulsory Education Act, 2009 — Section 23, 23(1), 23(2)