CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2019

2,131 judgments · page 70 of 107

Supreme Court12 Mar 2019Dismissed

Sheetla Devi & Anr Vs State of Uttar Pradesh

Supreme Court Of India · (2019) 4 SCC 469 : (2019) 3 JT 504 : (2019) 5 Scale 25 : (2019) 1 Curcc 455 : (2019) 1 WLN 237 : (2019) 136 ALR 531

Uttar Pradesh Imposition of Ceiling of Land Holdings Act, 1960 — Section 10(2)
Read judgment
Supreme Court12 Mar 2019Dismissed

Dilip Mani Dubey Vs M/s SIEL Ltd. & Anr

Supreme Court Of India · AIR 2019 SC 1632 : (2019) 3 SCR 529 : (2019) 4 SCC 534 : (2019) 3 JT 345 : (2019) 5 Scale 22 : (2019) 2 ACJ 402 : (2019) 1 SCC(L&S) 743 : (2019) 2 ALT 302 : (2019) 161 FLR 797 : (2019) LIC 2399 : (2019) 2 LLJ 414 : (2019) LLR 355 : (2019) 2 UPLBEC 873 : (

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N, 10, 17B
Read judgment
Supreme Court11 Mar 2019Allowed

Savitaben Vs State Of Gujarat

Supreme Court Of India · AIR 2019 SC 1647 : (2019) 2 ALD(Cri) 644 : (2019) 3 Supreme 540

Indian Penal Code, 1860 — Section 114, 302, 452, 504, 509
Read judgment
Supreme Court11 Mar 2019Partly Allowed

Bhagyan Das Vs State Of Uttarakhand & Anr

Supreme Court Of India · AIR 2019 SC 2032 : (2019) 4 SCC 354 : (2019) 2 Cricc 234 : : (2019) AllMR(Cri) 2185 : (2019) 109 AllCC 222 : (2019) 2 ALT(Cri) 359 : (2019) 2 Crimes 27 : (2019) 2 KLJ 190 : (2019) 2 RCR(Criminal) 551 : (2019) 3 Supreme 542

Indian Penal Code, 1860 — Section 409, 420, 420BCode Of Criminal Procedure, 1973 — Section 320
Read judgment
Supreme Court11 Mar 2019Allowed

M/S Icomm Tele Ltd Vs Punjab State Water Supply & Sewerage Board & Anr

Supreme Court Of India · AIR 2019 SC 2682 : (2019) 2 SCR 984 : (2019) 4 SCC 401 : (2019) 3 JT 334 : (2019) 4 Scale 549 : (2019) 1 Curcc 427 : (2019) 1 ACJ 666 : (2019) 2 ALT 319 : (2019) 2 ArbLR 359 : (2019) 2 BC 385 : (2019) 2 CTC 811 : (2019) 2 JLJR 193 : (2019) 3 MLJ 236 : (20

Constitution of India, 1950 — Article 12, 14, 16Arbitration and Conciliation Act, 1996 — Section 5, 20
Read judgment
Supreme Court08 Mar 2019

M.Siddiq (D) Thr. Lrs Vs Mahant Suresh Das & Ors

Supreme Court Of India · (2019) 4 SCC 656 : (2019) 4 Scale 359

Code Of Civil Procedure, 1908 — Section 89, 91, 92, Order 23 Rule 1(3), Order 23 Rule 3B, Order 1 Rule 8, Order 1 Rule 8(2), Order 1 Rule 8(3), Order 1 Rule 8(4)
Read judgment
Supreme Court08 Mar 2019Allowed

Chief General Manager Gujarat Telecom Circle,Bharat Sanchar Nigam Ltd. & Ors Vs Manilal Ambalal Patel & Anr

Supreme Court Of India · AIR 2019 SC 1547 : (2019) 4 Scale 500 : (2019) 4 SCR 1034 : (2019) 14 SCC 232 : (2019) 2 ALT 387 : (2019) 3 KLT 946 : (2019) LIC 1741 : (2019) 3 MLJ 222

Constitution Of India, 1950 — Article 14, 19, 21, 227Central Civil Services (Commutation Of Pension) Rules, 1981 — Rule 3(1), 4, 5, 6, 9, 11, 12, 12(iii), 12(v), 13, 13(1), 13(3), 15, 15(2), 18, 19, 31Central Civil Services (Pension) Rules, 1972 — Rule 9, 9(4), 9(6), 9(6)(a), 9(6)(d), 35, 36, 37, 38, 39, 40, 41, 59, 60, 61, 64, 69
Read judgment
Supreme Court08 Mar 2019Partly Allowed

Rakesh & Ors Vs Board Of Revenue U.P. & Ors. Etc

Supreme Court Of India · (2019) 3 JT 409 : (2019) 4 Scale 521 : (2019) SCR 677 : (2019) 5 ADJ 302 : (2019) 37 LCD 1667 : (2019) 143 RD 56

Code of Civil Procedure, 1908 — Order 22 Rule 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 130, 131, 131(b), 134, 134(1), 135, 137, 246(1)(a), 247Transfer of Property Act, 1882 — Section 6(a), 43
Read judgment