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Supreme Court Of India judgments, 2019

2,131 judgments · page 56 of 107

Supreme Court06 May 2019Allowed

Atul Shukla Vs State Of Madhya Pradesh & Anr

Supreme Court Of India · (2019) 3 CGLJ 125 : (2019) 3 Crimes 191 : (2019) 1 HLT(Crl) 423 : (2019) 3 JLJ 190 : (2019) 3 JLJ 190 : (2019) 3 PLR 593 : (2019) 5 RCR(Criminal) 798

Indian Penal Code, 1860 — Section 34Code of Criminal Procedure 1973 — Section 362, 364, 482
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Supreme Court06 May 2019Disposed Off

Tejaswini Gaud & Ors Vs Shekhar Jagdish Prasad Tewari & Ors.

Supreme Court Of India · AIR 2019 SC 2318 : (2019) 5 JT 363 : (2019) 7 Scale 502 : (2019) 2 ACJ 601 : (2019) 3 BCR Cri 247 : (2019) 7 SCC 42 : (2019) 4 ALD 271 : (2019) 137 ALR 274 : (2019) 4 JLJ 115 : (2019) 3 RCR(Civil) 104 : (2019) 3 RLW 2425 : (2019) 2 UC 1110 : (2020) 3 CTC

Constitution Of India, 1950 — Article 32, 226Indian Penal Code, 1860 — Section 498AHindu Minority and Guardianship Act, 1956 — Section 6, 13, 13(2)
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Supreme Court06 May 2019Allowed

Raja Singh & Anr Vs State Of U.P. & Anr

Supreme Court Of India · AIR 2019 SC 2876 : (2019) 5 JT 344 : (2019) 5 Scale 397 : (2019) 6 SCC 528 : (2019) 2 SCC(L&S) 183 : (2020) 164 FLR 457 : (2019) 3 JLJR 155 : (2019) 3 PLJR 155 : (2019) 2 UPLBEC 1467

Uttar Pradesh Minority Welfare Department Gazetted Officers Service Rules 2001 — Rule 3(h), 3(k), 5
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Supreme Court06 May 2019Allowed

State Of Orissa & Anr Vs Dhirendra Sundar Das & Ors

Supreme Court Of India · AIR 2019 SC 2331 : (2019) 6 SCC 270 : (2019) 6 JT 336 : (2019) 7 Scale 412 : (2019) 2 SCC(L&S) 39 : (2019) LIC 2931

Constitution Of India, 1950 — Article 14, 141, 309Orissa Administrative Service, Class II (Recruitment) Rules, 1978 — Rule 3, 3(a), 3(b), 3(c), 5, 6, 8, 8(5)Orissa Administrative Services (Method Of Recruitment And Conditions Of Service) Rules, 2011 — Rule 4, 17
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Supreme Court06 May 2019Disposed Off

Karnataka Housing Board Vs K. A. Nagamani

Supreme Court Of India · AIR 2019 SC 2290 : (2019) 6 SCC 424 : (2019) 7 Scale 404 : (2019) 2 Curcc 280 : (2019) 2 CPR 580 : (2019) 2 ACJ 511 : (2019) 3 CPJ 21 : (2019) 3 Civcc 321 : (2019) 4 ALD 151 : (2019) 134 ALR 908 : (2019) 4 KarLJ 645 : (2019) 3 RCR(Civil) 22 : (2020) 1 WLN

Code Of Civil Procedure, 1908 — Order 45 Rule 16, Order 21Consumer Protection Act, 1986 — Section 2(1)(c)(iii), 3, 15, 21, 21(b), 2(1)(c), 2(1)(e), 25, 25(3)
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Supreme Court06 May 2019Allowed

Jiten K. Ajmera & Anr Vs M/S Tejas Co-Operative Housing Society

Supreme Court Of India · AIR 2019 SC 2311 : (2019) 6 SCC 128 : (2019) 7 Scale 378 : (2019) 2 Curcc 307 : (2019) 2 ACJ 544 : (2019) 4 ALD 166 : (2019) 6 AllMR 479 : (2019) 134 ALR 903 : (2019) 3 ALT 118 : (2019) 3 CPJ 28 : (2019) 2 OLR 581 : (2019) 144 RD 562 : (2019) 3 RLW 2395

Code Of Civil Procedure, 1908 — Section 107(1)(d), Order 41 Rule 27
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Supreme Court06 May 2019Partly Allowed

Rambir Vs State Of Nct, Delhi

Supreme Court Of India · AIR 2019 SC 2264 : (2019) 6 SCC 122 : (2019) 5 JT 140 : (2019) 7 Scale 374 : (2019) 2 SCC(Cri) 746 : (2019) 107 AllCC 946 : (2019) 2 Crimes 255 : (2019) 260 DLT 122 : (2019) 2 JKJ 235 : (2019) 3 JLJR 130 : (2019) 2 MPWN 70 : (2019) 3 PLJR 130 : (2019) 2 U

Indian Penal Code, 1860 — Section 34, 300, 302, 304II
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Supreme Court06 May 2019Allowed

State Of Haryana And Another Vs Sandeep Singh And Others

Supreme Court Of India · (2019) 6 SCC 453 : (2019) 5 Scale 387

Constitution Of India, 1950 — Article 21A, 226Haryana School Education (Group C) State Cadre Service Rules, 2012 — Rule 2(h), 7, 9, 9(5), 11Haryana State Education School Cadre (Group C) Service Rules, 1998 — Rule 9
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Supreme Court03 May 2019Dismissed

Federation Of Obstetrics And Gynecological Societies Of India (FOGSI) Vs Union Of India And Others

Supreme Court Of India · AIR 2019 SC 2214 : (2019) 6 SCC 283 : (2019) 9 JT 271 : (2019) 7 Scale 314 : (2019) 4 BCR 411 : (2019) 2 Crimes 211 : (2019) 4 MLJ 448 : (2019) 4 ALD 210

Constitution Of India, 1950 — Article 14, 14(2), 16, 19, 19(1)(a), 19(1)(g), 19(2), 19(6), 21, 32, 39A, 51A(b), 51A(e), 141Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Rules, 1996 — Rule 3A(3), 9, 9(2), 9(4), 9(8), 10, 10(1A), 11, 11(2), 12, 13, 19Medical Termination Of Pregnancy Regulations, 2003 — Rule 3(1)
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Supreme Court03 May 2019Disposed Off

Hanumant Dinkar Arjun Vs Suresh R. Andhare & Anr

Supreme Court Of India · (2019) 5 JT 95 : (2019) 5 Scale 372 : (2019) 6 SCC 510 : (2019) 2 SCC(Cri) 852 : (2019) 108 AllCC 368 : (2019) 4 Supreme 725

Indian Penal Code, 1860 — Section 34, 166, 167, 201, 202, 203, 204, 302Bombay Police Act, 1951 — Section 25
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Supreme Court02 May 2019Dismissed

State Of Gujarat Vs Kalusinh@ Harpalsinh

Supreme Court Of India · AIR 2019 SC 2874 : (2019) 7 SCC 264 : (2019) CriLJ 3490 : (2019) 7 JT 136 : (2019) 8 Scale 95 : (2020) 110 AllCC 314

Indian Penal Code, 1860 — Section 34, 120B, 143, 147, 148, 149, 302, 307, 323, 504, 506IIArms Act, 1959 — Section 25(c)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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Supreme Court02 May 2019Allowed

State Of Jammu And Kashmir And Ors Vs Farid Ahmad Tak

Supreme Court Of India · (2019) 7 SCC 278 : (2019) 5 JT 598 : (2019) 5 Scale 290 : (2019) 2 JKJ 1 : (2019) 2 SCC(L&S) 305

Jammu And Kashmir Civil Services Regulations, 1956 — Article 226(2), 226(2)(iv), 226(3)Jammu And Kashmir Prevention of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B
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Supreme Court02 May 2019Disposed Off

TATA Power Company Ltd Vs Adani Electricity Mumbai Ltd & Ors

Supreme Court Of India · (2019) 5 Scale 297 : (2020) 2 ALLMR 435

Constitution Of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 46, 52, 56, 57, 57A, 57BElectricity Regulatory Commissions Act, 1998 — Section 2(l), 22(1), 22(2)(n), 29, 29(2), 29(2)(a), 29(2)(b), 29(3), 29(6), 45
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