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Supreme Court Of India judgments, 2019

2,131 judgments · page 73 of 107

Supreme Court05 Mar 2019Allowed

Digamber Vaishnav & Anr Vs State Of Chhattisgarh

Supreme Court Of India · AIR 2019 SC 1367 : (2019) 9 SCR 844 : (2019) 4 SCC 522 : (2019) 2 JT 602 : (2019) 4 Scale 254 : (2019) 2 SCC(Cri) 300 : (2019) CriLJ 1901 : (2019) 2 ACR 1221 : (2019) 2 ALD(Cri) 95 : (2019) AllMR(Cri) 2583 : (2019) 107 AllCC 619 : (2019) 2 ALT(Cri) 104 :

Code of Criminal Procedure, 1973 — Section 161, 313, 366(1)Indian Penal Code, 1860 — Section 34, 302, 394Evidence Act, 1872 — Section 27, 118
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Supreme Court05 Mar 2019Disposed Off

M.R. Krishna Murthi Vs New India Assurance Co. Ltd. & Others

Supreme Court Of India · AIR 2019 SC 5625 : (2019) 4 Scale 362 : (2019) 2 ACJ 234 : (2019) 1 Curcc 352 : (2019) SCR 1088 : (2019)3 Supreme 560 : (2019)2 WLN 185 : (2019)1 ACC 730 : (2019)ACJ 1291 : 2020 1 ALD 283 : (2019)134 ALR 212 : (2019)2 KLJ 253 : (2019)2 KLT 73 : (2019)4 ML

Code of Civil Procedure, 1908 — Section 89, Order 67 Rule 1
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Supreme Court05 Mar 2019Dismissed

Asif Khan Vs State Of Maharashtra & Anr

Supreme Court Of India · AIR 2019 SC 1286 : (2019) 2 SCR 887 : (2019) 5 SCC 210 : (2019) 3 JT 172 : (2019) 4 Scale 7 : (2019) 2 SCC(Cri) 484 : (2019) 2 BCR(Cri) 221 : (2019) AllMR(Cri) 4862 : (2019) 107 AllCC 954 : (2019) 2 ALT(Cri) 129 : (2019) 1 Crimes 244 : (2019) CriLJ 3604 :

Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 323, 504, 506Evidence Act, 1872 — Section 27
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Supreme Court01 Mar 2019Disposed Of

Ashok Kumar Awasthi Vs State Of Uttar Pradesh

Supreme Court Of India · (2019) 03 SC CK 0142

Code Of Criminal Procedure, 1973 — Section 173(2), 482Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Supreme Court01 Mar 2019Allowed

Govt. Of India & Anr Vs P. Venkatesh

Supreme Court Of India · (2019) SCR 978 : (2019) 2 AWC 1779 : (2019) 2 JLJR 158 : (2019) 37 LCD 1430 : (2019) 2 PLJR 169 : (2019) 8 Scale 544 : (2019) 2 UPLBEC 879 : (2019) 162 FLR 776 : (2019) 2 JKJ 273 : (2019) 15 SCC 613

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Supreme Court01 Mar 2019Allowed

Varun Pahwa Vs Renu Chaudhary

Supreme Court Of India · AIR 2019 SC 1186 : (2019) 4 SCR 128 : (2019) 4 ALD 54 : (2019) (134) ALR 285 : (2019) 2 ALT 77 : (2019) 2 AWC 1643 : (2019) 2 BCR 745 : (2019) 2 CTC 924 : (2019) 2 JLJR 55 : (2019) 3 JT 109 : (2019) 37 LCD 589 : (2019) 3 MLJ 468 : (2019) 4 MPLJ 497 : (201

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Supreme Court01 Mar 2019Dismissed

Fed. Of Bank Of India Staff Unions & Anr Vs Union Of India & Anr

Supreme Court Of India · AIR 2019 SC 1260 : (2019) 4 SCR 135 : (2019) 2 BC 362 : (2019) 2 BCR 812 : (2019) 161 FLR 1007 : (2019) 2 JLJR 15 : 2020 1 MhLJ 804 : (2019) 2 PLJR 26 : (2019) 4 Scale 50 : (2019) 4 SCC 462 : (2019) 1 SCC(L&S) 706 : (2019) 3 SLT 514 : (2019) 3 Supreme 88

Constitution Of India, 1950 — Article 14Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970 — Section 9, 9(1), 9(3), 9(3)(a), 9(3)(b), 9(3)(c), 9(3)(d), 9(3)(e), 9(3)(f), 9(3)(g), 9(3)(h), 9(3)(i)Industrial Disputes Act, 1947 — Section 2(s)
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Supreme Court01 Mar 2019Disposed Off

State Of Punjab And Ors Vs Gurbaran Singh

Supreme Court Of India · AIR 2019 SC 1650 : (2019) 2 BCR748 : (2019) 161 FLR 412 : (2019) LIC 2401 : 2020 1 LLN 295 : (2019) 4 Scale 617 : (2019) 4 SCC 805 : (2019) 1 SCC(L&S) 782 : (2019) 2 SCR 839

Punjab Civil Services Rules, Volume-I, Part-I — Rule 7.5(1), 7.5(2)Central Civil Service (Pension) Rules, 1972 — Rule 26, 26(1), 26(2), 49
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Supreme Court01 Mar 2019

Khoday Distilleries Ltd. (Now Known As Khoday India Limited) And Others Vs Sri Mahadeshwara Sahakara Sakkare Karkhane Ltd., Kollegal (Under Liquidation) Represented By The Liquidator

Supreme Court Of India · (2019) 3 SCR 411 : (2019) 135 ALR 687 : (2019) 3 ALT 120 : (2019) 2 AWC 1835 : (2019) 2 BCR 734 : (2019) 4 CTC 356 : (2019) 37 LCD 608 : (2019) 2 RCR(Civil) 576 : (2019) 145 RD 334 : (2019) 4 Scale 113 : (2019) 4 SCC 376 : (2019) 3 SLT 26

Constitution of India, 1950 — Article 132, 136, 141, 145Code of Civil Procedure, 1908 — Section 96, Order 47 Rule 1, Order 47 Rule 1(1)Securities and Exchange Board of India (SEBI) Act, 1992 — Section 15Z
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Supreme Court01 Mar 2019

State Of Gujarat And Others Etc Vs Jayeshbhai Kanjibhai Kalathiya Etc

Supreme Court Of India · AIR 2019 SC 1213 : (2019) 4 Scale 92 : (2019) 9 FLT 263 : (2019) 3 MLJ 471 : (2019) 1 RLW 792 : (2019) 4 SCR 96 : (2019) 16 SCC 513

Constitution of India, 1950 — Article 19(6), 19(1)(g), 21, 28, 38, 39, 48A, 51(A), 226, 301, 302, 302(2), 303, 304(a), 304(b)Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 4, 4A, 4(1A), 13, 14, 15, 15(1), 15(1A), 15(1A)(d), 16, 18, 21, 23, 23A, 23C, 23C(1)Gujarat Minor Mineral Rules, 1966 — Rule 44BB
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Supreme Court01 Mar 2019Allowed

M/S. Vijay Industries Vs Commissioner Of Income Tax

Supreme Court Of India · AIR 2019 SC 1248 : (2019) 4 SCC 184 : (2019) 3 JT 160 : (2019) 4 Scale 79 : (2019) 4 SCR 928

Income Tax Act, 1961 — Section 4, 5, 10, 14, 28 to 44DB, 30 To 43D, 29, 32, 32AB, 72, 80A, 80AA, 80B(5), 80C to 80U, 80CCA, 80CCC, 80E, 80HH, 80HH(1), 80I, 80M, 80P, 80P(1), 80T, 108
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Supreme Court01 Mar 2019Dismissed

Anand Kumar Sharma Vs Bar Council Of India Through Secretary & Another

Supreme Court Of India · AIR 2019 SC 1258 : (2019) 4 ALD 19 : (2019) 134 ALR 205 : (2019) 2 AWC 1658 : (2019) 3 JT 119 : (2019) 4 Scale 56 : (2019) 3 SLT 636 : (2019) 3 Supreme 31 : (2019) 14 SCC 398 : (2019) 1 Curcc 249 : (2019) 2 ACJ 122

Advocates Act, 1961 — Section 24(1)(e), 26, 28(1)(d)Indian Penal Code, 1860 — Section 419
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