COURT ARCHIVE

Supreme Court Of India judgments, 2019

2,131 judgments · page 54 of 107

Supreme Court10 May 2019Allowed

Narad Patel Vs State Of Chhattisgarh

Supreme Court Of India · AIR 2019 SC 2288 : (2019) 6 SCC 268 : (2019) 5 JT 361 : (2019) 7 Scale 693 : (2019) 6 SCC 268 : (2019) 2 SCC(Cri) 788 : (2019) 2 ACR 1663 : (2019) 2 ALD(Cri) 177 : (2019) 4 Crimes 363 : (2019) 3 RCR(Criminal) 211 : (2019) 4 RLW 2875

Indian Penal Code, 1860 — Section 294, 506, 506BScheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)

Supreme Court10 May 2019Allowed

Anjum Hussain & Ors Vs Intellicity Business Park Pvt. Ltd. & Ors

Supreme Court Of India · (2019) 6 SCC 519 : (2019) 7 Scale 695 : (2019) 2 CPJ 110 : (2019) 3 Curcc 98 : (2019) 3 CPR 26 : (2019) 4 ALT 8 : (2019) 37 LCD 1956 : (2019) 3 RCR(Civil) 329 : (2019) 3 WLN 1

Code Of Civil Procedure, 1908 — Order 1 Rule 8Consumer Protection Act, 1986 — Section 2(1)(c), 2(1)(d), 12, 12(1)(c), 12(v)(o), 13(6), 23

Supreme Court10 May 2019Allowed

Kumud W/O Mahadeorao Salunke Vs Pandurang Narayan Gandhewar Through Lrs. & Ors

Supreme Court Of India · (2019) 7 Scale 702 : (2019) 7 SCC 287 : (2019) 6 JT 513 : (2019) 4 AllMR 430 : (2019) 2 RCR(Rent) 19 : (2019) 3 WLN 14

Constitution Of India, 1950 — Article 227Transfer Of Property Act, 1982 — Section 108Maharashtra Slum Areas (Improvement, Clearance And Re-Development) Act, 1971 — Section 22, 22(4)(a), 22(4)(b), 22(4)(c)

Supreme Court10 May 2019Allowed

Jitender Kumar @ Jitender Singh Vs State Of Bihar

Supreme Court Of India · (2019) 6 SCC 396 : (2019) 5 JT 350 : (2019) 7 Scale 705 : (2019) 2 SCC(Cri) 817 : (2019) 3 JLJR 73 : (2019) 3 PLJR 73 : (2020) 110 AllCC 270

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 302, 325, 326, 331, 352

Supreme Court10 May 2019Disposed Off

Superintending Engineer Twad Board & Another Vs M. Natesan Etc

Supreme Court Of India · (2019) 6 SCC 448 : (2019) 7 Scale 707 : (2019) 2 SCC(L&S) 160 : (2019) LLR 743 : (2019) 2 UPLBEC 1426 : (2019) 162 FLR 799

Industrial Disputes Act, 1947 — Section 17B

Supreme Court10 May 2019

Sukhpal Singh Khaira Vs State Of Punjab

Supreme Court Of India · (2019) 5 JT 239 : (2019) 7 Scale 711 : (2019) 6 SCC 638 : (2019) 2 SCC(Cri) 883

Code Of Criminal Procedure, 1973 — Section 156(3), 207, 208, 311, 319, 319(1), 319(4), 465Narcotic Drugs And Psychotropic Substance Act, 1985 — Section 21, 24, 25, 27, 28, 29, 30Arms Act, 1959 — Section 25A

Supreme Court10 May 2019Disposed Off

Rakesh Tiwari, Advocate Vs Alok Pandey, C.J.M.

Supreme Court Of India · AIR 2019 SC 2459 : (2019) 6 SCC 465 : (2019) 5 JT 336 : (2019) 7 Scale 718 : (2019) 2 SCC(Cri) 819 : (2019) 2 ALD(Cri) 759 : (2019) 3 CGLJ 85 : (2019) 4 Crimes 365 : (2019) 3 JLJR 61 : (2019) 3 PLJR 61 : (2019) 3 RCR(Criminal) 193

Contempt Of Courts Act, 1971 — Section 2(c)Code Of Criminal Procedure, 1973 — Section 156(3)

Supreme Court09 May 2019Allowed

Karuna Kansal Vs Hemant Kansal & Anr

Supreme Court Of India · AIR 2019 SC 4847 : (2019) 6 SCC 581 : (2019) 5 JT 228 : (2019) 7 Scale 797 : (2019) 3 Civcc 447 : (2019) 2 ACJ 670 : (2019) 4 ALD 164 : (2020) 138 ALR 235 : (2019) 3 MPJR 75 : (2019) 3 RCR(Civil) 307 : (2019) 3 WLN 16

Code Of Civil Procedure, 1908 — Order 43 Rule 1(d), Order 9 Rule 13

Supreme Court09 May 2019Allowed

Khetri Vikas Samiti Vs Director College Education, Government Of Rajasthan & Ors

Supreme Court Of India · AIR 2019 SC 5425 : (2019) 16 SCC 768 : (2019) 6 JT 612 : (2019) 7 Scale 822

Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid And Service Condtions etc.) Rules, 1993 — Rule 39Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18, 19

Supreme Court09 May 2019Partly Allowed

Mangathai Ammal (Died) Through Lrs And Others Vs Rajeswari & Others

Supreme Court Of India · AIR 2019 SC 2918 : (2019) 7 Scale 811 : (2019) 2 Curcc 388 : (2019) 2 ACJ 690 : (2019) 3 RCR(Civil) 187 : (2019) 3 AWC 3009 : (2019) 3 ALT 281 : (2019) 5 ALD 16 : (2020) 2 CTC 217

Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(2)

Supreme Court09 May 2019

Lance Nayak Pno No.980510777 Raj Bahadur & Ors Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · AIR 2019 SC 2625 : (2019) 8 Scale 275 : (2019) 7 SCC 291 : (2019) 2 ACJ 705 : (2019) 6 AllMR 473 : (2019) 2 SCC(L&S) 314

Uttar Pradesh Sub-Inspector And Inspector (Civil Police) Service Rules, 2008 — Rule 16, 16(a)(i)

Supreme Court09 May 2019Dismissed

Beemaneni Maha Lakshmi Vs Gangumalla Appa Rao (Since Dead) By Lrs

Supreme Court Of India · AIR 2019 SC 3013 : (2019) 6 SCC 233 : (2019) 6 JT 349 : (2019) 7 Scale 800 : (2019) 3 Civcc 460 : (2019) 37 LCD 2235 : (2019) 3 RCR(Civil) 334 : (2019) 4 ALT 33 : (2019) 5 ALD 154

Code Of Civil Procedure, 1908 — Order 41 Rule 27

Supreme Court09 May 2019Dismissed

Rengan Ambalam And Anr Vs Sheik Dawood And Ors

Supreme Court Of India · (2019) 6 SCC 399 : (2019) 7 Scale 784 : (2019) 4 AllMR 468 : (2020) 138 ALR 763 : (2019) 4 ALT 1 : (2019) 5 CTC 359 : (2019) 37 LCD 2225 : (2019) 3 RCR(Civil) 341

Code Of Civil Procedure, 1908 — Section 100

Supreme Court09 May 2019Dismissed

State Of Bihar (Now State Of Jharkhand) Through The Sub Divisional Officer Vs TATA IRON

Supreme Court Of India · (2019) 7 SCC 99 : (2019) 7 Scale 776 : (2019) 4 ALT 24

Bihar Land Reforms Act, 1950 — Section 2B, 2(t), 7, 7D, 7E, 20BBihar And Orissa Public Demands Recovery Act, 1914 — Section 3(6), 6(3), 9Chotanagpur Tenancy Act, 1908 — Section 3(xxviii)

Supreme Court09 May 2019

Birla Corporation Limited Vs Adventz Investments And Holdings Limited & Others

Supreme Court Of India · AIR 2019 SC 2390 : (2019) 16 SCC 610 : (2019) 5 JT 475 : (2019) 7 Scale 834 : (2019) 128 CLT 325 : (2019) 4 Crimes 335 : (2019) CriLJ 3196 : (2019) 259 DLT 663 : (2020) 1 JLJR 163 : (2019) 3 MLJ(Cri) 13 : (2020) 1 PLJR 109 : (2019) 1 TLR 177

Constitution Of India, 1950 — Article 136, 226Code Of Civil Procedure, 1908 — Section 92Indian Penal Code, 1860 — Section 22, 23, 24, 29, 120B, 378, 379, 380, 403, 411

Supreme Court09 May 2019Dismissed

Power Grid Corporation Of India Vs Tamil Nadu Generation And Distribution Co. Ltd. & Ors. Etc. Etc

Supreme Court Of India · (2019) 7 SCC 34 : (2019) 8 Scale 92

Supreme Court09 May 2019Dismissed

Omanakuttan Vs State Of Kerala

Supreme Court Of India · AIR 2019 SC 2314 : (2019) 6 SCC 262 : (2019) 5 JT 218 : (2019) 7 Scale 652 : (2019) 2 Cricc 806 : (2019) 2 SCC(Cri) 784 : (2019) 3 RCR(Criminal) 285 : (2019) 109 AllCC 706

Indian Penal Code, 1860 — Section 34, 320, 326, 326A, 326B

Supreme Court09 May 2019Dismissed

Shio Shankar Dubey & Ors Vs State Of Bihar

Supreme Court Of India · AIR 2019 SC 2275 : (2019) 5 JT 211 : (2019) 7 Scale 657 : (2019) 2 SCC(Cri) 844 : (2019) 6 SCC 501 : (2019) 128 CLT 401 : (2019) 2 JKJ 250 : (2019) 3 JLJR 200 : (2019) 3 PLJR 197 : (2019) 109 AllCC 962

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 379Arms Act, 1959 — Section 27

Supreme Court08 May 2019Disposed Off

Lal Bahadur Gautam Vs State Of U.P. And Ors.

Supreme Court Of India · AIR 2019 SC 3157 : (2019) 6 SCC 441 : (2019) 7 Scale 664 : (2019) LIC 3282

Constitution Of India, 1950 — Article 12Uttar Pradesh State Universities Act, 1973 — Section 35(2), 74(1)(c)

Supreme Court08 May 2019Allowed

Birendra Prasad Sah Vs The State Of Bihar & Anr.

Supreme Court Of India · AIR 2019 SC 2496 : (2019) 9 Scale 45 : (2019) 2 Cricc 851 : (2019) 7 SCC 273 : (2019) 3 Civcc 203 : (2019) 2 DCR 209 : (2019) 2 ACJ 394 : (2019) 2 ACR 1659 : (2019) 2 ALD(Cri) 801 : (2019) 2 BC 438 : (2019) 3 CGLJ 159 : (2019) CriLJ 3185 : (2019) 6 CTC 22

Negotiable Instruments Act, 1888 — Section 138, 142, 142(1)Code Of Criminal Procedure, 1973 — Section 482