Supreme Court09 Jul 2019Disposed Off
Kamlesh & Anr Vs State Of Rajasthan & Anr
Supreme Court Of India · (2019) 2 ACJ 787 : (2019) 3 Cricc 305
Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 50 of 107
Supreme Court09 Jul 2019Dismissed
State Of Madhya Pradesh And Others Vs Lafarge Dealers Association And Others
Supreme Court Of India · (2019) 7 SCC 584 : (2019) 7 JT 363 : (2019) 9 Scale 241 : (2019) 6 SLT 117
Constitution Of India, 1950 — Article 3, 4, 286Limitation Act, 1963 — Section 14Madhya Pradesh General Sales Tax Act, 1958 — Section 12
Supreme Court09 Jul 2019Dismissed
Shiv Darshan Singh Vs Rakesh Tiwari, Director General, Archaeological Survey Of India (Asi) & Ors
Supreme Court Of India · AIR 2019 SC 3257 : (2019) 9 Scale 223 : (2019) 7 SLT 456 : (2019) 4 ALT 270
Constitution Of India, 1950 — Article 49Ancient Monuments And Archaeological Sites And Remains Rules, 1959 — Rule 31, 32, 33Ancient Monuments Preservation Act, 1904 — Section 3, 3(1)
Supreme Court09 Jul 2019Disposed Off
Nirmal Software Services Pvt. Ltd Vs Dr. Babasaheb Ambedkar Marathwada University & Ors
Supreme Court Of India · AIR 2019 SC 3427 : (2019) 4 ArbLR 15 : (2019) 5 RAJ 38 : (2019) 7 SCC 356 : (2019) 9 Scale 216 : (2019) 3 Curcc 11
Arbitration And Conciliation Act, 1996 — Section 12
Supreme Court09 Jul 2019
Hammad Ahmed Vs Abdul Majeed And Ors
Supreme Court Of India · (2019) 7 JT 138 : (2019) 9 Scale 213
Negotiable Instruments Act, 1881 — Section 138
Supreme Court08 Jul 2019Allowed
Randhir Singh Vs Union Of India & Ors
Supreme Court Of India · (2019) 9 Scale 424 : (2019) 3 ACR 2182 : (2019) 3 ALT(Cri) 102 : (2019) 3 Crimes 177 : (2020) 110 AllCC 287
Army Act, 1950 — Section 34, 37, 39, 40, 69, 113, 114, 115, 116, 120, 120(2), 120(4), 120(5)Constitution Of India, 1950 — Article 142
Supreme Court08 Jul 2019Disposed Off
Raman Singh Vs District Inspector Of Schools, Jalaun At Orai & Ors
Supreme Court Of India · (2019) 8 SCC 138 : (2019) 9 Scale 428 : (2019) 163 FLR 510 : (2019) 2 SCC(L&S) 478 : (2019) 7 SLT 165
Constitution Of India, 1950 — Article 136, 142Uttar Pradesh Secondary Education Services Selection Board Act, 1982 — Section 18
Supreme Court08 Jul 2019Allowed
Robin Thapa Vs Rohit Dora
Supreme Court Of India · AIR 2019 SC 3225 : (2019) 7 SCC 359 : (2019) 7 JT 232 : (2019) 9 Scale 210 : (2019) 3 Curcc 8 : (2019) 3 Civcc 310 : (2019) 2 ACJ 734 : (2019) 5 ALD 68 : (2019) 136 ALR 765 : (2019) 5 ALT 250 : (2019) 5 AWC 4695 : (2019) 6 CTC 344 : (2019) 3 KLT 525 : (20
Code Of Civil Procedure, 1908 — Section 115, Order 9 Rule 13
Supreme Court05 Jul 2019Allowed
Naval Kishore Mishra Vs State Of U.P. & Ors
Supreme Court Of India · (2019) 07 SC CK 0163
Indian Penal Code, 1860 — Section 34, 302, 452Code Of Criminal Procedure, 1973 — Section 2(wa), 372, 378
Supreme Court05 Jul 2019Disposed off/ Dismissed, Respectively
Central Bureau Of Investigation & Anr Vs Mohd. Parvez Abdul Kayuum Etc
Supreme Court Of India · (2019) 12 SCC 1 : (2019) 3 BCR(Cri) 425 : (2019) 7 JT 403 : (2019) 8 Scale 627 : (2019) 6 SLT 657
Constitution Of India, 1950 — Article 20(3), 21, 22(3), 32, 136, 226Terrorist And Disruptive Activities (Prevention) Rules, 1987 — Rule 15(5)Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 164(1), 164(2), 164(3), 313, 482
Supreme Court05 Jul 2019Disposed Off
Director Steel Authority Of India Ltd Vs Ispat Khandan Janta Mazdoor Union
Supreme Court Of India · AIR 2019 SC 3976 : (2019) 7 SCC 440 : (2019) 7 JT 194 : (2019) 9 Scale 181 : (2019) 6 ALT 112 : (2019) 162 FLR 627 : (2019) LIC 4251 : (2019) LLR 892 : (2019) 2 SCC(L&S) 347 : (2019) 8 SLT 779
Constitution Of India, 1950 — Article 12, 226, 227Contract Labour(Regulation And Abolition) Act, 1970 — Section 7, 10, 10(1), 10(2), 12, 23, 25, 25(n)Industrial Disputes Act, 1947 — Section 25(H)
Supreme Court05 Jul 2019Allowed/Dismissed. Respectively
Steel Authority Of India Ltd. & Anr Vs Jaggu & Ors. Etc
Supreme Court Of India · AIR 2019 SC 3601 : (2019) 7 SCC 658 : (2019) 7 JT 214 : (2019) 9 Scale 164 : (2019) 6 ALT 143 : (2019) 162 FLR 913 : (2019) 3 LLJ 257 : (2020) 1 LLN 278 : : (2019) 2 SCC(L&S) 444 : (2019) 7 SLT 520 : (2019) 3 WLN 82
Constitution Of India, 1950 — Article 12, 14, 32, 39(d)Contract Labour (Regulation And Abolition) Central Rules, 1971 — Rule 25, 25(1), 25(2), 25(iv), 25(v), 25(2)(iv), 25(2)(v), 25(2)(v)(a), 29Contract Labour(Regulation And Abolition) Act, 1970 — Section 7, 10(1), 12
Supreme Court05 Jul 2019Allowed
Christopher Raj Vs K.Vijayakumar
Supreme Court Of India · (2019) 7 SCC 398 : (2019) 9 Scale 207
Negotiable Instruments Act, 1881 — Section 138
Supreme Court04 Jul 2019Disposed Off
Shree Bherav Diamond Tools Pvt. Ltd Vs Commissioner Of Central Excise And Service Tax, Udaipur
Supreme Court Of India · (2019) 07 SC CK 0151
Supreme Court04 Jul 2019Dismissed
Ramesh Dasu Chauhan And Another Vs State Of Maharashtra
Supreme Court Of India · AIR 2019 SC 3119 : (2019) 3 BCR Cri 305 : (2019) 7 SCC 476 : (2019) 3 Crimes 132 : (2019) CriLJ 4282 : JT (2019) 7 SC 109 : (2019) 3 RCR(Criminal) 590 : (2019) 8 Scale 599 : (2019) 6 SLT 65 : (2019) 2 UC 1280 : (2019) 108 AllCC 698 : (2019) 2 ALT(Cri) 339
Indian Penal Code, 1860 — Section 34, 299, 302, 392Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 25, 26, 27
Supreme Court04 Jul 2019Dismissed
Niravkumar Dilipbhai Makwana Vs Gujarat Public Service Commission & Ors
Supreme Court Of India · AIR 2019 SC 3149 : (2019) 7 SCC 383 : (2019) 7 JT 97 : (2019) 9 Scale 17 : (2019) 128 CLT 527 : (2019) 4 JLJR 10 : (2019) LIC 3136 : (2019) 2 OLR 241 : (2019) 4 PLJR 48 : (2019) 4 RLW 2908 : (2019) 9 Scale 17 : (2019) 2 SCC(L&S) 337 : (2019) 1 TLR 309 : (
Constitution Of India, 1950 — Article 16(4), 309Gujarat Civil Services Classification And Recruitment (General) Rules, 1967 — Rule 8, 8(2)ACF/RFO Competitive Examination Rules, 2008 — Rule 4
Supreme Court03 Jul 2019Allowed
Prakash Jain & Ors. Vs State Of Karnataka
Supreme Court Of India · (2019) 07 SC CK 0161
Mines And Minerals (Development And Regulation) Act, 1957 — Section 21Indian Penal Code, 1860 — Section 379
Supreme Court03 Jul 2019Dismissed
Renu Devi Vs Union Of India & Ors.
Supreme Court Of India · (2019) 12 Scale 730
Leave Rules for the Services (Volume – I – Army) — Rule 10Pension Regulation For The Army, 1961 (Part-I) — Regulation 213
Supreme Court03 Jul 2019Disposed Off
Remya P. And Ors Vs Dr. K M Abraham
Supreme Court Of India · (2019) 7 SCC 233 : (2019) 3 KLJ 674 : (2019) 3 KLT 326 : (2019) 8 SLT 139
Supreme Court03 Jul 2019Allowed/Dismissed/Dismissed/Dismissed /Partly Allowed. Respectively
State Of Meghalaya Vs All Dimasa Students Union, Dima-Hasao District Committee & Ors
Supreme Court Of India · (2019) 8 SCC 177 : (2019) 8 Scale 350 : (2019) 7 SLT 707 : (2019) 4 ALT 322
Constitution Of India, 1950 — Article 14, 21, 48A, 162, 244, 244(2), 275(1)Minerals Concession Rules, 1960 — Rule 13(f), 22, To 40, 22(1), 27, 27(2), 27(5), 41 to 52, 42, 42(2), 45, 45(i), 45(iii), 45(iv), 47, 50, 51, 52, 63Central Government namely, Mineral Concession Rules, 1949 — Section 14, 47, 47(iv)