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Supreme Court Of India judgments, 2019

2,131 judgments · page 82 of 107

Supreme Court15 Feb 2019

Gaurav Kumar @ Monu Vs State Of Haryana

Supreme Court Of India · (2019) 4 SCC 549 : (2019) 2 JT 596 : (2019) 3 Scale 540 : (2019) 2 SCC(Cri) 314 : (2019) AllMR(Cri) 1704 : (2019) 1 Crimes 113 : (2019) 2 JCC 1421 : (2019) 1 UC 701 : (2019) 3 CalLT 107 : (2019) 108 AllCC 363 : (2019) 128 CLT 191

Indian Penal Code, 1860 — Section 34, 148, 149, 170, 171, 302, 323, 506Code of Criminal Procedure, 1973 — Section 313, 391, 482Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii), 100
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Supreme Court15 Feb 2019Disposed Off

Srinivasan Iyenger And Anr Vs Bimla Devi Agarwal & Ors

Supreme Court Of India · AIR 2019 SC 1533 : (2019) 4 SCC 456 : (2019) 3 Scale 522 : (2019) 2 SCC(Cri) 295 : (2019) 2 ACJ 646 : (2019) 3 Cricc 528 : (2019) 1 Crimes 108 : (2019) 108 AllCC 429

Constitution of India, 1950 — Article 142Indian Penal Code, 1860 — Section 120B, 406, 468Code of Criminal Procedure, 1973 — Section 482
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Supreme Court15 Feb 2019Dismissed

Vidyalakshmi @ Vidya Vs State Of Kerala

Supreme Court Of India · AIR 2019 SC 1397 : (2019) 4 SCC 623 : (2019) 2 JT 587 : (2019) 3 Scale 504 : (2019) 2 ACJ 10 : (2019) 2 SCC(Cri) 334

Indian Penal Code, 1860 — Section 34, 114, 120B, 302, 379Code of Criminal Procedure, 1973 — Section 313
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Supreme Court15 Feb 2019Allowed

Giriraj Garg Vs Coal India Ltd. & Ors

Supreme Court Of India · AIR 2019 SC 1015 : (2019) 5 SCC 192 : (2019) 2 JT 535 : (2019) 4 Scale 406 : (2019) 2 ArbLR 69 : (2019) 2 ACJ 217 : (2019) 4 CTC 112 : (2020) 1 MhLJ 1 : (2020) 1 MPLJ 20 : (2019) 2 RAJ 43 : (2019) 2 Supreme 121

Arbitration and Conciliation Act, 1996 — Section 7(5), 11, 11(6)English Arbitration Act, 1996 — Section 6(2)
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Supreme Court15 Feb 2019Allowed

Perry Kansagra Vs Smriti Madan Kansagra

Supreme Court Of India · (2019) 2 JT 426 : (2019) 3 Scale 573 : (2019) 3 CTC 827 : (2019) 2 RCR(Civil) 550 : (2019) 2 SLT 258

Delhi High Court Mediation and Conciliation Rules, 2004 — Rule 20, 21Family Court Rules, 1992 — Rule 8, 8(viii) To (xv)Code of Civil Procedure, 1908 — Section 89, Order 47 Rule 1
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Supreme Court15 Feb 2019Allowed

Prof R K Vijayasarathy & Anr Vs Sudha Seetharam & Anr

Supreme Court Of India · (2019) SCR 185 : (2019) 3 JT 420 : (2019) 3 Scale 563 : (2019) 16 SCC 739 : (2019) 2 AICLR 841 : (2019) AllSCR(Cri) 633 : (2019) 3 ALT(Cri) 387 : (2019) CriLR 220 : (2019) 1 Crimes 118 : (2019) 2 JLJR 87 : (2019) 2 LawHeraldSC 1264 : (2019) 1 MadWN(Cri) 2

Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 120B, 405, 406, 415, 420
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Supreme Court15 Feb 2019Dismissed

Mehboob-Ur-Rehman (Dead) Through Lrs Vs Ahsanul Ghani

Supreme Court Of India · AIR 2019 SC 1178 : (2019) SCR 169 : (2019) 2 JT 417 : (2019) 3 Scale 545 : (2019) 2 Civcc 399 : (2019) 2 ACJ 95 : (2019) 2 ALD 54 : (2019) 3 AllMR 475 : (2019) 2 ALT 15 : (2019) 2 RCR(Civil) 242 : (2020) 2 MhLJ 58

Specific Relief Act, 1963 — Section 14, 16, 16(c)Code of Civil Procedure, 1908 — Section 100, 100(5), 101Urban Land (Ceiling and Regulation) Act, 1976 — Section 27
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Supreme Court15 Feb 2019Disposed Off

Anjali Bhardwaj And Others Vs Union Of India And Others

Supreme Court Of India · (2019) SCR 199 : (2019) 6 JT 459 : (2019) 3 Scale 447 : (2019) 2 BCR 517

Constitution of India, 1950 — Article 19, 19(1)(a), 21, 2Right to Information Act, 2005 Section 3, 4, 5, 6, 7, 7(8), 8, 9, 10, 11, 12, 13, 13(5), 14, 15, 15(2), 15(4), 16, 17, 19
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Supreme Court15 Feb 2019Dismissed

Kripal Singh Vs State Of Rajasthan

Supreme Court Of India · AIR 2019 SC 947 : (2019) 5 SCC 646 : (2019) 2 JT 388 : (2019) 3 Scale 494 : (2019) 1 Cricc 794 : (2019) 2 SCC(Cri) 680 : (2019) 127 CLT 912 : (2019) 1 Crimes 144 : (2019) 2 RCR(Civil) 455 : (2019) 2 RCR(Criminal) 62 : (2019) 2 SLT 461 : (2019) 3 Supreme 2

Indian Penal Code, 1860 — Section 34, 204, 302, 304I, 324, 394Code of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 114
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Supreme Court15 Feb 2019Allowed

Ezajhussain Sabdarhussain & Anr Vs State Of Gujarat

Supreme Court Of India · AIR 2019 SC 1525 : (2019) 2 JT 317 : (2019) 3 Scale 513 : (2019) 14 SCC 339 : (2019) 2 ALD(Cri) 83 : (2019) 108 AllCC 356 : (2019) 2 ALT(Cri) 16 : (2019) 1 Crimes 152 : (2019) 2 JCC 1643 : (2019) 2 RCR(Civil) 48 : (2019) 2 RCR(Criminal) 48 : (2019) 2 SLT

Indian Penal Code, 1860 — Section 34, 149, 302, 307
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Supreme Court14 Feb 2019

Neela Gokhale Vs Union Of India & Anr.

Supreme Court Of India · (2019) 02 SC CK 0319

Conduct of Elections Rules, 1961 — Rule 23, 23(1A), 23(1)Representation Of The People Act, 1951 — Section 60, 169Representation Of People Act, 1950 — Section 19, 20
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