CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2019

2,131 judgments · page 7 of 107

Supreme Court10 Dec 2019Dismissed

Ram Murti Yadav Vs State Of Uttar Pradesh And Another

Supreme Court Of India · (2020) 1 SCC 801 : (2019) 17 Scale 639 : AIR 2020 SC 227 : (2020) 1 JLJR 148 : (2020) 1 OLR 72 : (2020) 1 PLJR 94

Constitution Of India, 1950 — Article 32, 226Uttar Pradesh Fundamental Rules, — Rule 56(c)Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471, 474
Read judgment
Supreme Court10 Dec 2019Allowed

Saeeda Khatoon Arshi Vs State Of UP & Anr

Supreme Court Of India · (2019) 12 JT 323 : (2019) 17 Scale 646 : (2020) 110 AllCC 234 : (2019) 4 Crimes 530 : (2020) 2 SCC 323 : (2020) 2 MLJ(Cri) 502

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 161, 173, 319, 397, 482Indian Penal Code, 1860 — Section 306
Read judgment
Supreme Court09 Dec 2019Disposed Of

Sandhya Sharma Vs State of Madhya Pradesh

Supreme Court Of India · (2019) 12 SC CK 0197

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304A, 498ADowry Prohibition Act, 1961 — Section 3, 4
Read judgment
Supreme Court09 Dec 2019allowed

State of Maharashtra & Ors Vs Gajanan

Supreme Court Of India · (2019) 12 SC CK 0186

Constitution Of India, 1950 — Article 14,16, 142Maharashtra Scheduled Castes, Scheduled Tribes, De- Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation Of Issuance and Verification of) Caste Certificate Act, 2000 — Section 4, 6, 6(2), 6(3), 7, 8, 10, 11
Read judgment