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Supreme Court Of India judgments, 2019

2,131 judgments · page 6 of 107

Supreme Court11 Dec 2019Dismissed

Ramji Singh & Ors Vs State Of Uttar Pradesh

Supreme Court Of India · (2019) 12 JT 267 : (2020) 1 Scale 517 : AIR 2020 SC 169 : (2020) 2 SCC 425 : (2019) 4 Crimes 585

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 449, 452Code Of Criminal Procedure, 1973 — Section 157, 173(2)
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Supreme Court10 Dec 2019Disposed Of

Google India Private Limited Vs M/S. Visakha Industries And Another

Supreme Court Of India · (2019) 17 Scale 282 : AIR 2020 SC 350 : (2020) 4 SCC 162 : (2019) 4 Crimes 538 : (2020) 2 MLJ(Cri) 279

Constitution Of India, 1950 — Article 19(1)(A), 19(2), 226Information Technology “Intermediary Guidelines” Rules, 2011 — Rule 3(2), 3(3), 3(4)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 202, 203, 482
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Supreme Court10 Dec 2019Allowed

BGS SGS SOMA JV Vs NHPC Ltd

Supreme Court Of India · (2019) 17 Scale 369 : (2020) 4 SCC 234 : (2020) 1 CTC 681 : (2020) 3 MLJ 336

Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 21, 151, Order 43, Order 43 Rule 1(a), Order 7 Rule 10Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 2(1)(e)(i), 2(2), 2(7), 3, 5, 8, 9, 11(6), 16(2), 16(3), 17, 20, 20(1), 20(2), 20(3), 21, 28, 31, 31(4), 34, 37, 37(1), 37(1)(a), 37(1)(c), 37(2)(a), 42, 45, 48(1)(e), 50, 67, 68Commercial Courts Act, 2015 — Section 13, 13(1), 13(1A)
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Supreme Court10 Dec 2019Dismissed

Raja Vs State By The Inspector Of Police

Supreme Court Of India · (2019) 12 JT 154 : (2019) 17 Scale 679 : AIR 2020 SC 254 : (2020) 1 JLJR 133 : (2020) 1 PLJR 222

Indian Penal Code, 1860 — Section 109, 120B, 394, 395, 396, 397, 449Code Of Criminal Procedure, 1973 — Section 162Evidence Act, 1872 — Section 8, 9
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Supreme Court10 Dec 2019Disposed Of

ABCD Vs Union Of India & Ors

Supreme Court Of India · (2019) 12 JT 171 : (2019) 17 Scale 663 : (2020) 2 SCC 52 : (2020) 1 MLJ(Cri) 202

Indian Penal Code, 1860 — Section 34, 181, 182, 228A, 328, 376, 384, 389, 506, 509Code Of Criminal Procedure, 1973 — Section 164, 195(1)(a)(i), 195(1)(b)(i), 438, 482
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Supreme Court10 Dec 2019

Rajendra Diwan Vs Pradeep Kumar Ranibala & Anr

Supreme Court Of India · (2019) 12 JT 129 : (2020) 1 RCR(Rent) 103

Constitution Of India, 1950 — Article 31, 31(3), 74, 124, 124(1), 125(1), 125(2), 131, 132, 132(1), 133, 133(1), 133(3), 134, 134(2), 134A, 135, 135(1), 136, 137, 138, 138(1), 138(2), 139, 139A, 140, 141, 142, 143, 144, 145, 145, 145(1), 145(3), 146(1), 200, 201, 226, 227, 245, 245(1), 246A, 246, 246(1), 246(2), 246(3), 247, 248, 262, 323A, 323B, 323B(2), 323B(2)(d), 323B(3)(d), 348, 348(1)Chhattisgarh Rent Control Act, 2011 — Section 12, 13(2)
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