CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2019

2,131 judgments · page 55 of 107

Supreme Court08 May 2019Allowed

State Bank Of India Vs Jah Developers Pvt. Ltd. & Ors.

Supreme Court Of India · AIR 2019 SC 2854 : (2019) 7 Scale 725 : (2019) 4 BCR 15 : (2019) 6 SCC 787 : (2019) 5 ALD 107 : (2019) 6 MhLJ 406 : (2019) 4 MPLJ 290 : (2019) 3 RCR(Civil) 114

Constitution Of India, 1950 — Article 19(1)(g), 21, 22(3)(b), 136, 136(1)Advocates Act, 1961 — Section 21, 22(ii), 30Insolvency And Bankruptcy Code, 2016 — Section 29A
Read judgment
Supreme Court08 May 2019Allowed

Ssangyong Engineering & Construction Co. Ltd Vs National Highways Authority Of India (NHAI)

Supreme Court Of India · AIR 2019 SC 5041 : (2019) 15 SCC 131 : (2019) 8 Scale 41 : (2019) 3 ArbLR 152 : (2019) 2 KLT 679 : (2019) 5 MLJ 7

Constitution Of India, 1950 — Article 142Arbitration And Conciliation Act, 1996 — Section 9, 18, 24(3), 26, 26(1), 26(2), 26(3), 28, 28(1)(a), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 34(2)(b), 34(2A), 37, 43(3), 48, 48(2)(b), 48(2)(b)(ii)Arbitration And Conciliation (Amendment) Act, 2015 — Section 26, 36
Read judgment
Supreme Court08 May 2019Dismissed

M/S. Steel Authority Of India Ltd Vs Commissioner Of Central Excise, Raipur

Supreme Court Of India · (2019) 6 SCC 693 : (2019) 8 Scale 1

Central Excise Rules, 1944 — Rule 7, 9, 9(2), 10, 10A, 11B(a), 11B(b), , 173B, 173C, 173C(2), 173C(5), 173CCCentral Excise Rules, 2002 — Rule 4, 5, 6, 7, 7(1), 7(3), 7(4), 7(5), 8, 8(3)Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 5
Read judgment
Supreme Court08 May 2019Disposed Off

Manohar M. Galani Vs State Of Gujarat & Ors

Supreme Court Of India · (2019) 5 JT 180 : (2019) 5 Scale 603 : (2019) 7 SCC 527 : (2019) 3 RCR(Criminal) 340

Constitution Of India, 1950 — Article 32Indian Penal Code, 1860 — Section 195Negotiable Instruments Act, 1881 — Section 138
Read judgment
Supreme Court07 May 2019Allowed

State Represented By Inspector Of Police Central Bureau Of Investigation Vs M. Subrahmanyam

Supreme Court Of India · AIR 2019 SC 3232 : (2019) 6 SCC 357 : (2019) 7 Scale 519 : (2019) 2 SCC(Cri) 796 : (2019) 2 SCC(L&S) 149 : (2019) 2 PLJR 525 : (2019) 3 RCR(Criminal) 207 : (2019) 2 UC 1089 : (2019) 2 ALD(Cri) 331 : (2019) 3 MLJ(Cri) 312 : (2019) CriLJ 3822 : (2019) 3 JLJ

Code Of Criminal Procedure, 1973 — Section 173(2), 173(4), 173(5)(a), 173(8), 207A(3), 242, 362, 482Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2), 17
Read judgment
Supreme Court07 May 2019Allowed

Bhivchandra Shankar More Vs Balu Gangaram More & Ors

Supreme Court Of India · (2019) 6 SCC 387 : (2019) 5 JT 151 : (2019) 7 Scale 551 : (2019) 2 Civcc 578 : (2019) 2 ACJ 258 : (2019) 4 AllMR 409 : (2019) 135 ALR 215 : (2019) 4 ALT 42 : (2019) 3 CGLJ 48 : (2019) 5 CTC 351 : (2019) 2 JKJ 295 : (2019) 3 JLJR 177 : (2019) 5 MLJ 370 : (

Code Of Civil Procedure, 1908 — Section 96, 96(2), 97, Order 43 Rule 1(d), Order 9 Rule 13Limitation Act, 1908 — Section 5
Read judgment
Supreme Court07 May 2019Dismissed

Hemareddi (D) Through Lrs Vs Ramachandra Yallappa Hosmani And Ors

Supreme Court Of India · AIR 2019 SC 3297 : (2019) 7 Scale 637 : (2019) 2 Curcc 314 : (2019) 6 SCC 756 : (2019) 5 BCR 91 : (2019) 2 MPJR 154 : (2019) 3 RCR(Civil) 128 : (2019) 3 ALT 367 : (2019) 5 ALD 136

Code Of Civil Procedure, 1908 — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4Land Acquisition Act, 1894 — Section 4, 6Delhi Land Reforms Act, 1954 — Section 3(13), 7, 11, 18, 30, 31
Read judgment
Supreme Court07 May 2019

Sasikala Pushpa And Others Vs State Of Tamil Nadu

Supreme Court Of India · AIR 2019 SC 2280 : (2019) 6 SCC 477 : (2019) 7 Scale 559 : (2019) 2 ACJ 587 : (2019) 3 Cricc 1 : (2019) 2 SCC(Cri) 826 : (2019) CriLJ 2896 : (2019) 2 Crimes 279 : (2019) 3 JLJR 122 : (2019) 3 MLJ(Cri) 197 : (2019) 3 PLJR 122 : (2019) 4 RLW 2711 : (2019) 2

Indian Penal Code, 1860 — Section 147, 148, 193, 199, 200, 294(b), 323, 344, 354A, 354(A), 448, 466, 468, 471, 506(i), 506(ii)Tamil Nadu Prohibition Of Harassment Of Women Act, 2002 — Section 4Code Of Criminal Procedure, 1973 — Section 195(1)(b), 340, 340(1), 438, 482
Read judgment
Supreme Court07 May 2019Allowed

Ashoksinh Jayendrasinh Vs State Of Gujarat

Supreme Court Of India · AIR 2019 SC 2615 : (2019) 5 JT 222 : (2019) 7 Scale 545 : (2019) 2 SCC(Cri) 875 : (2019) 6 SCC 535 : (2020) 1 ALD(Cri) 222 : (2019) 107 AllCC 950 : (2019) 2 Crimes 274 : (2019) 3 JCC 3138 : (2019) 3 MLJ(Cri) 192 : (2019) 3 RCR(Criminal) 203 : (2019) 2 UC

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 120B, 143, 147, 148, 149, 302, 307, 323, 504, 506(II)Arms Act, 1959 — Section 25(c)
Read judgment
Supreme Court07 May 2019Partly Allowed

Rafiq Qureshi Vs Narcotic Control Bureau Eastern Zonal Unit

Supreme Court Of India · AIR 2019 SC 2268 : (2019) 6 SCC 492 : (2019) 5 JT 231 : (2019) 7 Scale 582 : (2019) 2 Cricc 695 : (2019) 2 ACJ 356 : (2019) 2 SCC(Cri) 837 : (2019) CriLJ 2912 : (2019) 2 Crimes 268 : (2019) 3 JCC 1772 : (2019) 3 JLJR 134 : (2019) 3 PLJR 134 : (2019) 3 RCR

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15(a), 16, 20, 20(b)(ii)(c), 21, 21(c), 31, 32B, 32B(a), 32B(b), 32B(c), 32B(d), 32B(e), 32B(f)
Read judgment
Supreme Court07 May 2019Disposed Off

Union Of India Vs Mubarak @ Muhammed Mubarak

Supreme Court Of India · AIR 2019 SC 2428 : (2019) 6 SCC 252 : (2019) 5 JT 189 : (2019) 7 Scale 575 : (2019) 2 SCC(Cri) 778 : (2019) 2 Crimes 263 : (2019) 3 JCC 2057 : (2019) 2 ALD(Cri) 700 : (2019) 108 AllCC 433

Unlawful Activities(Prevention) Act, 1967 — Section 16,18, 43D, 43D(2), 43D(2)(b)Indian Penal Code, 1860 — Section 120B, 153A, 302Code Of Criminal Procedure, 1973 — Section 228
Read judgment
Supreme Court07 May 2019Disposed Off

State By The Superintendent Of Police, National Investigation Agency, Kochi Vs Shakul Hameed

Supreme Court Of India · AIR 2019 SC 3022 : (2019) 6 SCC 350 : (2019) 5 JT 183 : (2019) 7 Scale 570 : (2019) 2 SCC(Cri) 790 : (2019) 2 Crimes 259 : (2019) 3 RCR(Criminal) 221 : (2019) 107 AllCC 936 : (2019) CriLJ 3780 : (2019) 4 RLW 3302

Unlawful Activities(Prevention) Act, 1967 — Section 17,18, 18B, 20, 38, 39, 40, 43D, 43D(2), 43D(2)(b)Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 167(2), 228
Read judgment