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Supreme Court Of India judgments, 2019

2,131 judgments · page 78 of 107

Supreme Court22 Feb 2019Allowed

Raju Vs State Of Haryana

Supreme Court Of India · AIR 2019 SC 1136 : (2019) 3 JT 121 : (2019) 4 Scale 398 : (2019) CriLJ 1793 : (2019) 3 Cricc 410 : (2019) 4 SCR 18 : (2019) 14 SCC 401 : (2019) 1 ALD(Cri) 711 : (2019) 1 ALT(Cri) 285 : (2019) CriLJ 1793 : (2019) 2 JCC 1661 : (2019) 1 JKJ 109 : (2019) 2 JL

Indian Penal Code, 1860 — Section 376(2)(g)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(1), 2(k), 7A, 15(1)(g), 20Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii)
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Supreme Court22 Feb 2019Allowed

State Of Madhya Pradesh Vs Dhruv Gurjar And Another

Supreme Court Of India · AIR 2019 SC 1106 : (2019) 5 SCC 570 : (2019) 3 JT 82 : (2019) 2 SCC(Cri) 640 : (2019) CriLJ 1807 : (2019) 4 SCR 433 : (2019) 1 ALT(Cri) 263 : (2019) 2 JLJR 32 : (2019) 2 MLJ(Cri) 10 : (2019) 2 PLJR 43 : (2019) 2 RCR(Criminal) 194 : (2019) 2 SLT 691 : (201

Code of Criminal Procedure, 1973 — Section 82, 161, 320, 482Indian Penal Code, 1860 — Section 34, 294, 307, 394Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 11, 13
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Supreme Court22 Feb 2019Disposed Off

Sanjay K. Dixit And Others Vs State Of Uttar Pradesh And Others

Supreme Court Of India · (2019) 4 JT 21 : (2019) 3 Scale 671 : (2019) 2 ALT 121 : (2019) 2 JLJR 211 : (2019) 2 PLJR 224 : (2019) 162 FLR 931

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Rajya Vidyut Parishad Parichalkiya Karmchari Varg Sewa Niyamawali, 1995 — Rule 45
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Supreme Court21 Feb 2019Allowed

Dattatraya @ Datta Ambo Rokade Vs State Of Maharashtra

Supreme Court Of India · (2019) 02 SC CK 0387

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 201, 299, 300, 302, 363, 364, 367, 376, 376(2)(f), 377Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 5(i), 5(h)(i), 5(l), 5(m), 6
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Supreme Court21 Feb 2019Partly Allowed

Nagaraj Vs Union Of India

Supreme Court Of India · AIR 2019 SC 1158 : (2019) 3 JT 358 : (2019) 3 Scale 88 : (2019) 16 SCC 255 : (2019) 135 ALR 254 : (2019) 1 ALT(Cri) 209 : (2019) 1 Crimes 208 : (2019) 2 KCCR 1593 : (2019) 1 MPWN 338 : (2019) 2 SLT 703 : (2019) 3 Supreme 415

Constitution Of India, 1950 — Article 136Railways Act, 1989 — Section 160(2)
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Supreme Court21 Feb 2019Disposed Off

Board Of Trustees For The Port Of Kolkata And Ors Vs APL (India) Pvt. Ltd. And Ors

Supreme Court Of India · AIR 2019 SC 3459 : (2019) 14 SCC 374 : (2019) 4 SCR 829 : (2019) 2 JT 545 : (2019) 4 Scale 687 : (2019) 2 ACJ 465 : (2019) 2 ALT 130 : (2019) 2 RCR(Civil) 286 : (2019) 3 SLT 765 : (2019) 134 ALR 305 : (2019) 5 ALD 235

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(g), 4, 5, 5A, 5A(1b), 5A(3), 5(1), 6, 6(1), 6(1A), 6(2), 7Major Port Trusts Act, 1963 — Section 42, 59, 61
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Supreme Court21 Feb 2019Partly Allowed

Jagdish Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2019 SC 1160 : (2019) 3 JT 361 : (2019) 3 Scale 888 : (2019) CriLJ 1801 : (2019) SCR 815 : (2019) 2 ALD(Cri) 9 : (2019) 108 AllCC 369 : (2019) 1 Crimes 205 : (2019) 3 SLT 575 : (2019) 3 Supreme 411

Constitution Of India, 1950 — Article 21
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Supreme Court21 Feb 2019Dismissed

Mahendran Vs State Of Tamil Nadu

Supreme Court Of India · AIR 2019 SC 1719 : (2019) 5 SCC 67 : (2019) 4 Scale 707 : (2019) 2 SCC(Criminal) 436 : (2019) 4 SCR 383 : (2019) 2 ALD(Cri) 300 : (2019) 108 AllCC 384 : (2019) 1 ALT(Cri) 225 : (2019) 128 CLT 113 : (2019) 1 Crimes 191 : (2019) CriLJ 2489 : (2019) 2 RCR(Cr

Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 141, 149, 302, 326
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