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Supreme Court Of India judgments, 2019

2,131 judgments · page 53 of 107

Supreme Court29 May 2019Dismissed

Surinder Singh Deswal @ Col. S.S.Deswal And Others Vs Virender Gandhi

Supreme Court Of India · AIR 2019 SC 2956 : (2019) 11 SCC 341 : (2019) 6 JT 240 : (2019) CriLJ 3507 : (2019) 2 DCR 587 : (2019) 2 Curcc 443 : (2019) 2 ACJ 624 : (2019) 3 Civcc 1 : (2019) 3 Cricc 185 : (2019) 8 Scale 445 : (2019) 2 ALD(Cri) 261 : (2019) 109 AllCC 955 : (2020) 1 AL

Constitution Of India, 1950 — Article 20(1), 142Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 357(2), 389
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Supreme Court24 May 2019Dismissed

Central Bureau Of Investigation Vs Sakru Mahagu Binjewar And Ors. Etc. Etc

Supreme Court Of India · AIR 2019 SC 3550 : (2019) 9 Scale 111 : (2019) 2 ALD(Cri) 583 : (2019) CriLJ 3946 : (2019) AllMR(Cri) 5292

Indian Penal Code, 1860 — Section 57, 120B, 147, 148, 149, 201, 302Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)Code Of Criminal Procedure, 1973 — Section 164, 354(3), 432, 433, 433A
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Supreme Court24 May 2019Allowed

Guman Singh Vs State Of Rajasthan

Supreme Court Of India · (2019) 6 SCC 804 : (2019) 2 SCC(Cri) 892 : (2019) 6 JT 516 : (2019) 3 UC 1562 : (2020) 110 AllCC 248

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 157, 161
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Supreme Court17 May 2019Disposed Off

Abdul Kuddus Vs Union Of India And Others

Supreme Court Of India · AIR 2019 SC 2834 : (2019) 8 Scale 313 : (2019) 6 SCC 604 : (2019) 5 ALD 70 : (2019) 4 GLT 7

Constitution of India, 1950 — Article 5, 4, 6, 7, 8, 9, 10, 11, 142, 355Citizenship (Registration Of Citizens And Issue Of National Identity Cards) Rules, 2003 — Rule 4A, 4A(2)Citizenship Act, 1955 — Section 6A, 6A(1), 6A(2), 6A(3)
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Supreme Court10 May 2019Disposed Off

Ram Parshotam Mittal & Ors. Vs Hotel Queen Road Pvt. Ltd. & Ors.

Supreme Court Of India · (2019) 6 JT 260 : (2019) 7 Scale 738 : (2019) 5 CTC 803

Constitution Of India, 1950 — Article 136, 147Companies Act, 1956 — Section 10F, 19(2), 44, 73(1), 81(1A), 81(21), 85, 86, 87, 87(2)(b), 88, 89, 98(2)(b), 90(2), 108, 169(4), 169(4)(A), 169(6), 205, 208, 286, 297, 299, 300, 301, 397, 398, 402, 405, 629(A)Code Of Criminal Procedure, 1973 — Section 340
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Supreme Court10 May 2019

State Of Bihar & Ors Vs Bihar Secondary Teachers Struggle Committee, Munger & Ors

Supreme Court Of India · AIR 2019 SC 2521 : (2019) 8 Scale 124 : (2019) 3 ALT 292 : (2019) 2 JLJR 441 : (2019) LIC 2773 : (2019) 5 MLJ 560 : (2019) 2 PLJR 454

Bihar Nationalized Secondary Schools (Service Conditions) Rules, 1983 — Rule 6Bihar Panchayat Elementary Teachers (Employment And Service Conditions) Rules, 2006 — Rule 3, 4, 9, 9(6), 9(7), 12, 13, 20Bihar Municipal Body Secondary And Higher Secondary Teachers (Employment And Service Conditions) Rules, 2006 — Rule 4
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Supreme Court10 May 2019

B K Pavitra And Ors Vs Union Of India And Ors

Supreme Court Of India · AIR 2019 SC 2723 : (2019) 16 SCC 129 : (2019) 6 JT 360 : (2019) 8 Scale 205 : (2019) 4 KarLJ 1 : (2019) 8 Scale 205 : (2019) 4 ALT 74

Constitution Of India, 1950 — Article 10, 10(1), 14, 15, 15(4), 16, 16(1), 16(4), 16(4A), 16(4B), 46, 163, 200, 201, 254, 254(1), 254(2), 296, 309, 335, 341, 341(2), 342Karnataka Government Servant (Seniority) Rules, 1957 — Rule 2, 2(b), 4, 4AKarnataka Civil Services (General Recruitment) Rules, 1977 — Rule 8, 19(3)(a), 19(3)(d)
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Supreme Court10 May 2019Allowed

Girish Kumar Vs State Of Maharashtra And Others

Supreme Court Of India · (2019) 5 JT 330 : (2019) 8 Scale 281 : (2019) 4 BCR 25 : (2019) 6 SCC 647 : (2019) 2 SCC(L&S) 190 : (2019) 6 AllMR 1 : (2019) 4 BCR 25

Constitution Of India, 1950 — Article 136, 309Maharashtra Civil Services (Regulation Of Seniority) Rules, 1982 — Rule 3(c), 5Maharashtra Zilla Parishads District Services Rules, 1968 — Rule 8
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Supreme Court10 May 2019Dismissed

Kirodi (Since Deceased) Through His Lr Vs Ram Parkash & Ors

Supreme Court Of India · (2019) 11 SCC 317 : (2019) 8 Scale 306 : (2019) 2 ACJ 642 : (2019) 137 ALR 750 : (2019) 3 RCR(Civil) 168 : (2020) 146 RD 585

Constitution Of India, 1950 — Article 254, 372, 372(1), 395Code Of Civil Procedure (Amendment) Act, 1976 — Section 97, 97(1), 100Punjab Courts Act, 1918 — Section 41
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Supreme Court10 May 2019Allowed

Pramod Kumar & Anr. Vs Zalak Singh & Ors

Supreme Court Of India · AIR 2019 SC 2465 : (2019) 5 JT 257 : (2019) 8 Scale 288 : (2019) 3 Civcc 480 : (2019) 2 ACJ 711 : (2019) 2 Curcc 365 : (2019) 4 BCR 31 : (2019) 6 SCC 621 : (2019) 4 ALD 198 : (2019) 3 ALT 216 : (2019) 128 CLT 701 : (2019) 4 CTC 610 : (2019) 3 JLJR 75 : (2

Code Of Civil Procedure, 1908 — Order 7 Rule 1, Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(2), Order 2 Rule 2(3), Order 2 Rule 3, Order 34 Rule 14, Order 34 Rule 15, Section 11
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Supreme Court10 May 2019Dismissed

State Of Jharkhand & Ors Vs M/S. Akash Coke Industries Pvt. Ltd.

Supreme Court Of India · (2019) 7 Scale 791 : (2019) 7 SCC 142 : (2019) 3 JLJR 52 : (2019) 3 PLJR 52

Bihar Sales Tax Rule, 198 — Rule 34(2), 35, 35(4), 35(6)Constitution Of India, 1950 — Article 286, 286(3)(b), 366(29A)(b), 366(29A)(c), 366(29A)(d)Central Sales Tax Act, 1956 — Section 14, 14(ia), 15, 15(b)
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Supreme Court10 May 2019Partly Allowed

Nand Kishore Prasad Vs Dr. Mohib Hamidi & Others

Supreme Court Of India · AIR 2019 SC 2385 : (2019) 5 JT 398 : (2019) 7 Scale 681 : (2019) 2 CPR 635 : (2019) 6 SCC 512 : (2019) 2 CPJ 124 : (2019) 2 Curcc 383 : (2019) 3 JLJR 56 : (2019) 3 PLJR 56 : (2019) 4 ALD 159 : (2019) ACJ 2482 : (2019) 3 WLN 9

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