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Supreme Court Of India judgments, 2019

2,131 judgments · page 66 of 107

Supreme Court01 Apr 2019Disposed Off

Raj Narain Vs Union Of India & Ors

Supreme Court Of India · (2019) 5 SCC 809 : (2019) 4 JT 1 : (2019) 5 Scale 623 : (2019) 2 SCC(L&S) 113 : (2019) 3 AWC 2095 : (2019) 3 CTC 724 : (2019) 162 FLR 250 : (2019) 2 JKLT 64 : (2019) LLR 473 : (2019) 1 TLR 36 : 2020 1 SCJ 92

Indian Penal Code, 1860 — Section 34, 302, 409, 420, 467
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Supreme Court29 Mar 2019Dismissed

P. Rajagopal & Ors. Etc Vs State Of Tamil Nadu

Supreme Court Of India · AIR 2019 SC 2866 : (2019) 5 SCC 403 : (2019) 4 JT 100 : (2019) 5 Scale 537 : (2019) 2 SCC(Cri) 565 : (2019) CriLJ 3502

Indian Penal Code, 1860 — Section 109, 323, 352, 364, 365, 366, 506
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Supreme Court29 Mar 2019Allowed

Om Prakash & Anr. Vs State Of Haryana

Supreme Court Of India · AIR 2019 SC 2852 : (2019) 6 Scale 25 : (2019) 2 RCR(Civil) 800 : (2019) 2 RCR(Criminal) 800 : (2019) 108 AllCC 696

Indian Penal Code, 1860 — Section 34, 201, 304B, 498A
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Supreme Court29 Mar 2019Allowed

M.S. Bhati Vs National Insurance Company Ltd

Supreme Court Of India · (2019) 12 SCC 248 : (2019) 2 CPJ 79 : (2019) ACJ 2385 : (2019) 4 SCC(Cri) 317 : (2019) 2 TAC 357

Motor Vehicles Act, 1988 — Section 2(15), 2(21), 2(48), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h)
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Supreme Court29 Mar 2019Allowed

Hanuman Laxman Aroskar Vs Union Of India

Supreme Court Of India · (2019) 15 SCC 401 : (2019) 5 Scale 484 : (2019) 2 ALT 454 : (2019) 3 AWC 2125 : (2019) 2 KLT 143 : (2019) 3 MLJ 712

Constitution Of India, 1950 — Article 14, 21, 48A, 51A(g), 142Environment (Protection) Rules, 1986 — Rule 5(3)(d)Indian Forest Act, 1927 — Section 4, 20, 20(2), 22
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Supreme Court29 Mar 2019Disposed Off

P. Surendran Vs State By Inspector Of Police

Supreme Court Of India · (2019) 6 Scale 465 : (2019) 2 ACJ 39 : (2019) 2 PLJR 291 : (2019) 2 Cricc 776 : (2019) 9 SCC 154 : (2019) AllMR(Cri) 3493 : (2019) 2 Crimes 321 : (2019) 2 CTC 920 : (2019) 2 JLJR 279 : (2019) 2 KLJ 955 : (2019) 2 PLJR 291 : (2019) 2 RCR(Criminal) 767 : (2

Indian Penal Code, 1860 — Section 147, 148, 302, 448, 506Scheduled Castes And Scheduled Tribes (prevention Of Atrocities) Act, 1989 — Section 3(ii), 18ACode Of Criminal Procedure, 1973 — Section 438
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Supreme Court29 Mar 2019Partly Allowed

Jahangir Hussain & Anr Vs State Of West Bengal

Supreme Court Of India · (2019) 14 SCC 383 : (2019) 4 JT 45 : (2019) 5 Scale 481 : 2019 (3) SLT 732 : (2019) 108 AllCC 958

Indian Penal Code, 1860 — Section 170, 395, 412Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court29 Mar 2019Allowed

Amrika Bai Vs State Of Chhattisgarh

Supreme Court Of India · AIR 2019 SC 1831 : (2019) 4 SCC 620 : (2019) 4 JT 48 : (2019) 5 Scale 477 : (2019) 2 SCC(Cri) 331 : (2019) 3 JCC 1874 : (2019) 3 SLT 633 : (2019) 108 AllCC 670 : (2019) 3 ALT(Cri) 272

Indian Penal Code, 1860 — Section 141, 147, 149, 302Code Of Criminal Procedure, 1973 — Section 157
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Supreme Court29 Mar 2019

Pattu Rajan Vs State Of Tamil Nadu

Supreme Court Of India · AIR 2019 SC 1674 : (2019) 4 SCC 771 : (2019) 4 JT 107 : (2019) 5 Scale 428 : (2019) 2 SCC(Cri) 354 : (2019) CriLJ 2349 : (2019) 2 ACR 1087 : (2019) 109 AllCC 257 : (2019) 2 ALT(Cri) 83 : (2019) 3 Crimes 12 : (2019) 2 JKJ 213 : (2019) 2 RCR(Criminal) 709 :

Constitution Of India, 1950 — Article 19, 21, 226, 227Indian Penal Code, 1860 — Section 201, 302, 304I, 364Code Of Criminal Procedure, 1973 — Section 154, 155, 156, 157, 161, 162, 169, 170, 173, 173(2), 173(8), 313, 482
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Supreme Court29 Mar 2019Disposed Off

Union Of India Vs Parmar Construction Company

Supreme Court Of India · AIR 2019 SC 5522 : (2019) 15 SCC 682 : (2019) 4 JT 394 : (2019) 5 Scale 453 : (2019) 2 ArbLR 328 : (2019) 3 AWC 2272 : (2019) 3 CTC 596 : (2019) 3 MLJ 691 : (2019) 3 SLT 781

Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(6)(a), 11(6)(b), 11(6)(c), 11(8), 21, 26Arbitration And Conciliation (Amendment) Act, 2015 — Section 1(2), 12(5), 21, 26
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Supreme Court28 Mar 2019

Susanta Dey Vs Babli Majumdar & Anr

Supreme Court Of India · AIR 2019 SC 1661 : (2019) SCR 1065 : (2019) 4 JT 38 : (2019) 5 Scale 399 : (2019) 2 DCR 1 : (2019) 2 ALD(Cri) 647 : (2019) 108 AllCC 998 : (2019) 4 Crimes 438 : (2019) 3 JCC 1880 : (2019) 1 JKJ 132 : (2019) 2 RCR(Criminal) 686 : (2019) 3 SLT 509 : (2019)

Negotiable Instrument Act, 1881 — Section 138
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Supreme Court28 Mar 2019

M/S. Achal Industries Vs State Of Karnataka

Supreme Court Of India · AIR 2019 SC 1653 : (2019) 5 Scale 402 : (2019) 7 SCC 703 : (2019) 5 JT 577 : (2019) 3 SLT 555 : (2019) 3 Supreme 33 : (2019) 2 WLN 63

Constitution Of India, 1950 — Article 14, 19(1)(g), 265, 286Karnataka Sales Tax Act, 1957 — Section 2(j), 2(1)(u2), 2(u2), 2(v), 6B, 6B(1)Bihar Finance Act, 2008 — Section 5(1)
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