CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2019

2,131 judgments · page 67 of 107

Supreme Court27 Mar 2019

Serious Fraud Investigation Office Vs Rahul Modi And Another Etc

Supreme Court Of India · (2019) 5 SCC 266 : (2019) 3 JT 597 : (2019) 5 Scale 332 : (2019) 2 SCC(Cri) 516 : (2019) 2 MLJ(Cri) 483 : (2019) 2 RCR(Criminal) 657

Constitution Of India, 1950 — Article 21, 226, 226(2), 227Companies (Arrests In Connection With Investigation By Serious Fraud Investigation Office) Rules, 2017 — Rule 2, 4, 5Companies Act, 2013 — Section 206, 207, 208, 210, 211, 212, 212(1), 212(1)(c), 212(3), 212(4), 212(8), 212(11), 212(12), 212(13), 212(14), 213, 213(2), 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 435, 435(1), 436, 436(1)(B), 447, 448, 449, 452
Read judgment
Supreme Court27 Mar 2019Allowed

Bajaj Auto Limited Vs Union Of India & Ors

Supreme Court Of India · AIR 2019 SC 1619 : (2019) 5 JT 525 : (2019) 5 Scale 325 : (2019) 2 WLN 22

Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 5A, 5A(1)Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)
Read judgment
Supreme Court26 Mar 2019Allowed

State Of Madhya Pradesh Vs Uday Singh

Supreme Court Of India · AIR 2019 SC 1597 : (2019) 5 JT 452 : (2019) 6 Scale 1 : (2019) 4 Crimes 420 : (2019) 3 MPJR 19 : (2019) 2 RCR(Criminal) 640 : (2019) 3 SLT 184 : (2019) 2 AICLR 696 : (2019) 3 BLJ 70 : (2019) CriLJ 2330 : (2019) 4 Crimes 420 : (2019) 3 JLJ 608 : (2019) 2 J

Constitution Of India, 1950 — Article 48A, 51A(g), 136Madhya Pradesh Minor Mineral Rules, 1996 — Rule 53Code Of Criminal Procedure, 1973 — Section 451, 482
Read judgment
Supreme Court26 Mar 2019Dismissed

Modern Transportation Consultation Services Pvt. Ltd. & Anr Vs Central Provident Fund Commissioner Employees Provident Fund Organisation & Ors

Supreme Court Of India · AIR 2019 SC 1581 : (2019) 5 Scale 276 : (2019) 2 ACJ 656 : (2019) 3 LLJ 1 : (2019) 2 WLN 34 : (2019) 4 ALD 125 : (2019) 2 ALT 432

Employees' Provident Funds & Miscellaneous Provisions Act, 1952 — Section 2(f), 2(ff), 2(fff), 2(h), 2(l), 13), 1(4), 3, 5, 5A, 5B, 5C, 5D, 5E, 5(1), 5(1)(a), 6, 7A, 8, 14, 14(1A), 14(2A), 14B, 16, 17, 17(1), 17(2), 17(1A), 17(1B), 17(1)(a)Industrial Disputes Act, 1947 — Section 2(oo)(a)
Read judgment
Supreme Court26 Mar 2019Allowed

Ganga Prasad Mahto Vs State Of Bihar & Anr

Supreme Court Of India · (2019) 3 JT 530 : (2019) 5 Scale 305 : (2019) 2 Cricc 387 : (2019) 2 ACJ 120 : (2019) 2 ACR 1103 : (2019) AllMR(Cri) 2189 : (2019) 109 AllCC 225 : (2019) 2 ALT(Cri) 280 : (2019) 1 JKJ 117 : (2019) 2 MPWN 46 : (2019) 2 PLJR 174 : (2019) 4 Supreme 492

Indian Penal Code, 1860 — Section 376
Read judgment
Supreme Court25 Mar 2019Disposed Off

Goverdhan Dass Vs Chaman Lal And Ors

Supreme Court Of India · (2019) 5 JT 408 : (2019) 2 RCR(Criminal) 655

Indian Penal Code, 1860 — Section 148, 149, 324, 325, 326Code Of Criminal Procedure, 1973 — Section 360Probation Of Offenders Act, 1958 — Section 4
Read judgment
Supreme Court25 Mar 2019Allowed

Pavan Vasudeo Sharma Vs State Of Maharashtra Through Secretary

Supreme Court Of India · AIR 2019 SC 2650 : (2019) 5 Scale 307 : (2019) 13 SCC 54 : (2019) AllMR(Cri) 3054 : (2019) 109 AllCC 250 : (2019) 4 SLT 330 : (2019) 3 Supreme 760 : (2019) 2 UC 863

Indian Penal Code, 1860 — Section 34, 302, 392Bombay Police Act, 1951 — Section 37(1), 135Arms Act, 1959 — Section 3(25)
Read judgment