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Supreme Court Of India judgments, 2019

2,131 judgments · page 75 of 107

Supreme Court27 Feb 2019

Jagdish Chander Vs Satish Chander And Ors

Supreme Court Of India · AIR 2019 SC 1154 : (2019) 3 JT 22 : (2019) 4 Scale 127 : (2019) 2 Civcc 513 : (2019) 2 ACJ 116 : (2019) 4 SCR 47 : (2019) 12 SCC 237 : (2019) 3 ALD 34 : (2019) 135 ALR 246 : (2019) 2 ALT 185 : (2019) 4 MPLJ 592 : (2019) 2 RCR(Civil) 335 : (2019) 144 RD 81

Transfer of Property Act, 1882 — Section 122Code of Civil Procedure, 1908 — Section 100
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Supreme Court27 Feb 2019Allowed

Sunil Kumar Gupta And Others Vs State Of Uttar Pradesh And Others

Supreme Court Of India · AIR 2019 SC 1174 : (2019) 4 SCC 556 : (2019) 3 JT 25 : (2019) 3 Scale 813 : (2019) 2 SCC(Cri) 320 : (2019) 4 SCR 875 : (2019) 2 ACR 1588 : (2019) 1 ALD(Cri) 1017 : (2019) 108 AllCC 29 : (2019) 1 ALT(Cri) 278 : (2019) CriLJ 1764 : (2019) 2 JLJR 68 : (2019)

Code of Criminal Procedure, 1973 — Section 227, 319, 319(1)Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court26 Feb 2019Dismissed

Market Committee, Patran & Anr Vs Sukhdev Singh

Supreme Court Of India · (2019) 02 SC CK 0429

Punjab Civil Service (punishment and appeal) Rules, 1970 — Rule 8Punjab Agricultural Produce Markets Act, 1961 — Section 31Code Of Civil Procedure, 1908 — Section 10
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Supreme Court26 Feb 2019Disposed Off

Vaishnorani Mahila Bachat Gat Vs State Of Maharashtra 1& Ors

Supreme Court Of India · (2019) 5 Scale 1 : (2019) 3 SCR 485 : (2019) 15 SCC 718 : (2019) 3 MLJ 177

Supplementary Nutrition (Under The Integrated Child Development Services Scheme) Rules, 2015 — Rule 7Supplementary Nutrition (Under The Integrated Child Development Services Scheme) Rules, 2017 — Rule 9National Food Security Act, 2013 — Section 4, 5, 5(1), 6, 39
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Supreme Court26 Feb 2019Partly Allowed

Shankar & Ors Vs State Of Maharashtra & Anr

Supreme Court Of India · (2019) 5 SCC 166 : (2019) 2 SCC(Cri) 469 : (2019) 3 RCR(Criminal) 948

Code Of Criminal Procedure, 1973 — Section 320, 320(8)Indian Penal Code, 1860 Section 34, 323, 436, 504, 506
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Supreme Court26 Feb 2019Allowed

Joseph Easwaran Wapshare & Ors Vs Shirley Katheleen Wheeler

Supreme Court Of India · (2019) 2 SCR 732 : (2019) 5 SCC 58 : (2019) 4 Scale 612 : (2019) 3 Civcc 99 : (2019) 2 Curcc 84 : (2019) 135 ALR 683 : (2019) 2 ALT 126 : (2019) 2 RCR(Civil) 501 : (2019) 145 RD 330 : (2019) 3 Supreme 459

Indian Succession Act, 1925 — Section 25, 33(a), 370, 372, 383, 383(a), 383(b), 383(c), 383(d), 383(e)
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Supreme Court26 Feb 2019Allowed

Aarish Asgar Qureshi Vs Fareed Ahmed Qureshi & Anr

Supreme Court Of India · (2019) 4 JT 531 : (2019) 4 Scale 606 : (2019) SCR 400 : (2019) 3 Supreme 372 : (2019) 108 AllCC 926 : (2019) 2 ALT(Cri) 297 : (2019) 2 Crimes 43 : (2019) 3 JCC 3248 : (2019) 2 RCR(Criminal) 321

Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340, 482Indian Penal Code, 1860 Section 34, 199, 323, 376(b), 377, 406, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court26 Feb 2019Dismissed

M/S. Model Economic Township Ltd Vs Land Acquisition Collector

Supreme Court Of India · (2019) 3 JT 39 : (2019) 3 Scale 765 : (2019) SCR 854 : (2019) 3 ALD 55 : (2019) 135 ALR 250 : (2019) ALT(Rev) 26 : (2019) 2 RCR(Civil) 338 : (2019) 144 RD 821 : (2019) 2 SLT 705 : (2019) 2 UPLBEC 861

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 18, 28A, 28A(1), 28A(3)
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Supreme Court26 Feb 2019Allowed

Delhi Transport Corporation Vs Balwan Singh & Ors

Supreme Court Of India · (2019) 3 JT 31 : (2019) 3 Scale 771 : (2019) SCR 532 : (2019) 2 ALT 144 : (2019) 3 SLT 20 : (2019) 162 FLR 201

Central Civil Services (Pension) Rules, 1972 — Rule 3(1)(q), 21, 27, 27(1)(a), 27(1)(b), 27(1)(c), 27(1)(d), 27(1)(e), 28, 49(1)
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