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Supreme Court Of India judgments, 2019

2,131 judgments · page 74 of 107

Supreme Court28 Feb 2019Allowed

A.R. Radha Krishna Vs Dasari Deepthi

Supreme Court Of India · AIR 2019 SC 2518 : (2019) 1 GLH 674 : (2019) 15 SCC 550 : (2019) 2 RCR(Criminal) 339 : (2019) 2 ALT(Cri) 368 : (2019) 2 ALD(Cri) 805 : (2019) 3 RLW 2348

Negotiable Instruments Act, 1881 — Section 138, 141Code Of Criminal Procedure, 1973 — Section 482
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Supreme Court28 Feb 2019Disposed Off

Vidya Drolia & Ors Vs Durga Trading Corporation

Supreme Court Of India · AIR 2019 SC 3498 : (2019) 4 Scale 749 : (2019) 2 Curcc 25 : (2019) SCR 465 : (2019) 5 ALD 210 : (2019) 2 ArbLR 121 : (2019) 4 CTC 478 : (2019) 3 KarLJ 82 : (2019) 2 RCR(Civil) 542 : (2019) 3 Supreme 397

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 20 Rule 12Indian Trusts Act, 1882 — Section 34, 46, 49, 53, 74
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Supreme Court28 Feb 2019

Regional Provident Fund Commissioner (Ii) West Bengal Vs Vivekananda Vidyamandir And Others

Supreme Court Of India · AIR 2019 SC 1240 : (2019) SCR 275 : (2019) 3 JT 45 : (2019) 3 Scale 831 : (2019) LLR 339 : (2019) 2 ALT 232 : (2019) 2 CTC 302 : (2019) 3 KarLJ 153 : (2019) 2 LLJ 349 : (2019) 2 SLT 713 : (2019) 3 Supreme 689 : (2019) 2 AWC 1669 : (2020) 1 BCR 559 : (2020

Employees Provident Fund And Miscellaneous Provisions Act, 1952 — Section 2(b), 2(b)(ii), 6
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Supreme Court28 Feb 2019Dismissed

Shiv Shankar Prasad Singh Vs State Of Bihar

Supreme Court Of India · AIR 2019 SC 1190 : (2019) 3 Scale 824 : (2019) SCR 1078 : (2019) 1 ALD(Cri) 690 : (2019) 108 AllCC 424 : (2019) 1 ALT(Cri) 314 : (2019) 4 Crimes 398 : (2019) 3 JLJR 160 : (2019) 3 PLJR 160 : (2019) 2 RCR(Criminal) 249 : (2019) 2 SLT 741 : (2019) 3 Supreme

Indian Penal Code, 1860 — Section 120B, 409, 477APrevention of Corruption Act, 1947 — Section 5(1)(c), 5(1)(d), 5(2)
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Supreme Court28 Feb 2019

Neeraj Dutta Vs State (Govt. Of Nct Of Delhi)

Supreme Court Of India · (2019) 3 JT 16 : (2019) 3 Scale 818 : (2019) 4 SCR 54 : (2019) 14 SCC 311 : (2019) 107 AllCC 987 : (2019) 2 RCR(Criminal) 298 : (2019) 3 Supreme 417

Prevention of Corruption Act, 1988 — Section 4(1), 7, 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20, 20(1)Evidence Act, 1872 — Section 114
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Supreme Court27 Feb 2019Allowed

Department Of Customs Vs Sharad Gandhi

Supreme Court Of India · (2019) 4 Scale 312 : (2019) SCR 273 : (2019) 258 DLT 81 : (2019) 366 ELT 10 : (2019) 4 Scale 312 : (2019) 2 SLT 607 : (2019) 3 Supreme 727

Constitution Of India, 1950 — Article 1, 20(1), 20(2), 20(3), 254Indian Penal Code, 1860 — Section 378, 379, 409Customs Act, 1962 — Section 11, 11H, 11H(a), 11(i), 11J, 11K, 11M, 11N, 39, 40, 50, 50(2), 50(3), 100 To 110A, 111, 113, 114A, 117A, 119, 121, 125, 127(h), 132, 133, 134, 135, 135A, 135(1)(a), 136(1), 137, 140, 183
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Supreme Court27 Feb 2019Dismissed

Mahanagar Telephone Nigam Ltd Vs Tata Communications Ltd

Supreme Court Of India · AIR 2019 SC 1233 : (2019) 4 SCR 885 : (2019) 5 SCC 341 : (2019) 3 JT 350 : (2019) 3 Scale 864 : (2019) 2 Civcc 810 : (2019) 2 ACJ 17 : (2019) 2 ALT 196 : (2019) 3 JLJR 67 : (2020) 1 MhLJ 795 : (2020) 1 MPLJ 316 : (2019) 3 PLJR 67 : (2019) 2 RCR(Civil) 321

Indian Contract Act, 1872 — Section 68, 69, 70, 71, 72, 73, 74Government Of India Act, 1935 — Section 175(3)
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Supreme Court27 Feb 2019

Delhi Development Authority Vs Virender Lal Bahri & Ors

Supreme Court Of India · (2019) 3 JT 96 : (2019) 3 Scale 853 : (2019) SCR 469 : (2019) 2 RCR(Civil) 397 : (2019) 3 Supreme 500

Constitution Of India, 1950 — Article 14Right to Fair CompensationAnd Transparency in Land Acquisition, RehabilitationAnd Resettlement Act, 2013 — Section 24, 24(1)(b), 24(1), 24(2), 114General Clauses Act, 1897 &mdsash; Section 6
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Supreme Court27 Feb 2019Allowed

Commissioner Of Income Tax­I Vs M/s Rashtradoot (HUF)

Supreme Court Of India · (2019) 5 SCC 149 : (2019) 3 JT 77 : (2019) 3 Scale 849 : (2019) 4 SCR 868 : (2019) 3 Supreme 409

Income Tax Act, 1961 — Section 260A, 260A(4), 260A(5)260A(6)(a), 260A(6)(b), 260A(7)Code Of Civil Procedure, 1908 — Section 100
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Supreme Court27 Feb 2019Dismissed

State Of Gujarat Vs Anwar Osman Sumbhaniya And Ors

Supreme Court Of India · AIR 2019 SC 1834 : (2019) SCR 749 : (2019) 3 JT 262 : (2019) 4 Scale 132 : (2019) 2 ACR 1515 : (2019) 108 AllCC 396 : (2019) (2) ALT(Cri) 225 : (2019) 1 Crimes 255 : (2019) CriLJ 2386 : (2019) 2 RCR(Criminal) 236 : (2019) 2 SLT 658 : (2019) 3 Supreme 482

TerroristAnd Disruptive Activities (Prevention) Act, 1987 — Section 3, 3(1), 3(2), 3(3), 3(4), 3(5), 3(6), 4, 5, 8(3), 15, 18, 19, 20A(1), 20A(2)Indian Penal Code, 1860 — Section 34, 121, 121A, 122Arms Act, 1959 — Section 25(1)(A)(D), 25(1AA), 25(1B)(A B F G), 25(1)(b)(a)(b), 27(1), 29(A)
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