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Supreme Court Of India judgments, 2019

2,131 judgments · page 57 of 107

Supreme Court01 May 2019Allowed

State By Karnataka Lokayukta Police Station, Bengaluru Vs M. R. Hiremath

Supreme Court Of India · AIR 2019 SC 2377 : (2019) 6 JT 250 : (2019) 9 Scale 26 : (2019) 2 ACJ 547 : (2019) 7 SCC 515 : (2019) 3 Cricc 426 : (2019) 128 CLT 268 : (2019) CriLJ 3255 : (2019) 6 CTC 95 : (2019) 3 JCC 3289 : (2019) 5 KarLJ 401 : (2019) 4 KCCR 3641 : (2019) 2 MLJ(Cri)

Code Of Criminal Procedure, 1973 — Section 154, 231, 239, 482Prevention Of Corruption Act, 1988 — Section 7, 8, 13(1)(d0, 13(2)Evidence Act, 1872 — Section 59, 65A, 65B, 65B(4)
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Supreme Court01 May 2019Disposed Off

Praveen Singh Ramakant Bhadauriya Vs Neelam Praveen Singh Bhadauriya

Supreme Court Of India · AIR 2019 SC 4783 : (2019) 3 ALT 230 : (2019) 2 MPWN 15 : (2019) 6 SCC 259 : (2019) 7 Scale 433 : (2019) 2 Civcc 719 : (2019) 2 Curcc 408 : (2019) 2 SCC (Cri) 903

Constitution Of India, 1950 — Article 142Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 396, 406, 498A
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Supreme Court01 May 2019

Thulasidhara & Another Vs Narayanappa & Others

Supreme Court Of India · (2019) 6 SCC 409 : (2019) 7 Scale 488 : (2019) 2 Civcc 800 : (2019) 2 Curcc 398 : (2019) 2 ACJ 363 : (2019) 4 ALT 61 : (2019) 3 RCR(Civil) 27

Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 92Transfer Of Property Act, 1882 — Section 54
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Supreme Court01 May 2019Dismissed

Gangaram Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2019 SC 134 : (2020) 110 AllCC 262 : (2019) 3 JCC 2042 : (2019) 2 JKJ 244 : (2019) 2 JLJ 503 : 2020 1 MPLJ 433 : (2019) 7 Scale 529 : (2019) 2 UC 1139 : (2019) 6 SCC 244 : (2019) 7 Scale 529 : (2019) 2 SCC(Cri) 773

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 15(c), 26, 26(d), 60(3)Code Of Criminal Procedure, 1973 — Section 174
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Supreme Court01 May 2019Allowed

S. Subramanian Vs S. Ramasamy Etc. Etc.

Supreme Court Of India · AIR 2019 SC 3057 : (2019) 4 ALT 14 : (2019) 3 RCR(Civil) 96 : (2019) 6 SCC 46 : (2019) 6 JT 326 : (2019) 7 Scale 254 : (2019) 2 Curcc 299 : (2019) 3 Civcc 499

Code Of Civil Procedure, 1908 — Section 100, Order 2 Rule 2
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Supreme Court01 May 2019Dismissed

Rajesh & Ors Vs State Of Haryana

Supreme Court Of India · AIR 2019 SC 2168 : (2019) 6 SCC 368 : (2019) 5 JT 195 : (2019) 7 Scale 168 : (2019) 2 ACJ 528 : (2019) 2 SCC(Cri) 801 : (2019) 2 Crimes 199 : (2019) CriLJ 2968 : (2019) 3 RCR(Criminal) 133 : (2019) 2 UC 1124 : (2019) 108 AllCC 978 : (2019) 2 JKJ 59

Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 324, 325, 506Code Of Criminal Procedure, 1973 — Section 161, 173, 173(2), 173(8), 207, 208, 209, 299, 300(5), 319, 319(1), 319(4), 398Evidence Act, 1872 — Section 3
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Supreme Court01 May 2019Allowed

Seema Sarkar Vs Executive Officer And Ors

Supreme Court Of India · AIR 2019 SC 5697 : (2019) 6 SCC 559 : (2019) 5 JT 423 : (2019) 5 Scale 235

Constitution Of India, 1950 — Article 40, 243(d), 243B, 243C, 243C(3), 243C(3)(a), 243C(3)(b), 243C(3)(c), 243C(3)(d), 243C(4), 243C(5), 243C(5)(b), 243(d), 243R, 243R(2), 243R(2)(a)Andaman And Nicobar Islands (Panchayats Administration Rules), 1997 — Rule 9, 9(3), 9(3)(b), 10, 21Rajasthan Municipalities (Motion Of No­Confidence Against The Chairman Or Vice­Chairman) Rules, 1974 — Rule 3(9)
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Supreme Court01 May 2019

M/S New India Assurance Co. Ltd Vs M/S Luxra Enterprises Pvt. Ltd. & Anr

Supreme Court Of India · AIR 2019 SC 2655 : (2019) 6 SCC 36 : (2019) 6 JT 299 : (2019) 7 Scale 206 : (2019) 2 CPJ 86 : (2019) 2 Curcc 291 : (2019) 2 CPR 591 : (2019) 3 CPR 1 : AIR 2019 SC Civ 1937 : (2019) ACJ 2095 : (2019) 3 ALT 232 : (2019) 3 JLJR 141 : (2019) 3 PLJR 141 : (201

Consumer Protection Act, 1985 — Section 23Indian Penal Code, 1860 — Section 120B, 406, 420Insurance Act, 19383 — Section 64UM, 64UM(2), 64UM(3), 64UM(4)
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Supreme Court30 Apr 2019

63 Moons Technologies Ltd. (Formerly Known As Financial Technologies India Ltd.) & Ors Vs Union Of India & Ors

Supreme Court Of India · (2019) 5 Scale 50

Constitution Of India, 1950 — Article 12, 13, 13(3), 13(3)(a), 13(3)(b), 14, 19, 19(1)(a), 19(1)(g), 19(2), 21, 31A, 31A(1)(c), 31B, 226, 300ACode Of Civil Procedure, 1908 — Order 1 Rule 8Companies Act, 1956 — Section 209A, 211, 217, 292A, 235, 236, 237, 237(b), 237(b)(i), 237(b)(ii), 326(2)(a), 326(2)(b), 326(2)(c), 391, 392, 393, 394, 395, 396, 396(1), 396(3), 396(3A), 396(4), 396(4)(aa), 396(4)(b), 396(5)
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Supreme Court30 Apr 2019Disposed Off

Y. Savarimuthu Vs State Of Tamil Nadu & Ors.

Supreme Court Of India · (2019) 13 SCC 142 : (2019) 8 Scale 104 : (2019) 4 AllMR 482 : (2019) 128 CLT 778 : (2019) 3 KLJ 299 : (2019) 3 RCR(Civil) 83 : (2019) 6 Supreme 1

Code Of Civil Procedure, 1908 — Section 80, 80(1), 80(2), 80(3)Code Of Civil Procedure (Amendment) Act, 1976 — Section 27, 97
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Supreme Court30 Apr 2019Partly Allowed

Thongam Tarun Singh Vs State Of Manipur

Supreme Court Of India · AIR 2019 SC 2456 : (2019) 7 Scale 435 : (2019) 2 ALD(Cri) 797 : (2019) 2 Crimes 393 : (2019) 3 JCC 3191 : (2019) 2 JKJ 205 : (2019) 2 MPWN 27

Indian Penal Code, 1860 — Section 120B, 376, 376(2), 376(2)(g)Code Of Criminal Procedure, 1973 — Section 464
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Supreme Court30 Apr 2019Dismissed

Satyan Vs Deputy Commissioner & Ors

Supreme Court Of India · AIR 2019 SC 2797 : (2019) 5 Scale 270 : (2019) 2 Curcc 430 : (2019) 3 KarLJ 241

Limitation Act, 1963 — Article32, 65, 226Karnataka Land Grant Rules, 1969 — Rule 4, 9, 9(i)Karnataka Land Revenue Act, 1964 — Section 197
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