Supreme Court13 Feb 2019Partly Allowed
Indu Shailar Vs Tahir Khan & Ors
Supreme Court Of India · (2019) 02 SC CK 0300
COURT ARCHIVE
Supreme Court Of India judgments, 2019
2,131 judgments · page 84 of 107
Supreme Court13 Feb 2019Allowed
Puni Devi & Ors. Vs Tulsi Ram
Supreme Court Of India · (2019) 5 SCC 588 : (2019) 4 Scale 563 : (2019) 2 SCC(Cri) 655 : (2019) 4 SCR 1 : (2019) 3 Crimes 100 : (2019) 2 RCR(Criminal) 209
Indian Penal Code, 1860 — Section 149, 379, 427, 447, 504, 506
Supreme Court13 Feb 2019Dismissed
T.I.Jose And Ors Vs Managing Director, Kerala Water Authority And Anr
Supreme Court Of India · (2019) 4 Scale 565 : (2019) SCR 610
Supreme Court13 Feb 2019
Union Of India & Ors Vs C. Girija & Ors
Supreme Court Of India · 2019 SCR 131 : (2019) 3 Scale 527 : (2019) 2 ACJ 518 : (2019) 15 SCC 633 : (2019) 2 SLT 411
Constitution of India, 1950 — Article 14, 32, 226
Supreme Court13 Feb 2019Allowed
State Of Maharashtra Vs Surendra Pundlik Gadling & Ors
Supreme Court Of India · AIR 2019 SC 975 : (2019) 5 SCC 178 : (2019) 3 Scale 379 : (2019) 2 SCC(Cri) 472 : (2019) CriLJ 1588 : (2019) 3 SCR 310 : (2019) AllMR(Cri) 1684 : (2019) 1 Crimes 134 : (2019) CriLJ 1588 : (2019) 2 JLJR 58 : (2019) 2 MLJ(Cri) 574 : (2019) 2 PLJR 69 : (2019
Unlawful Activities (Prevention) Act, 1967 — Section 43D, 43D(2)(b), 45Indian Penal Code, 1860 — Section 13, 16, 17, 18, 18B, 20, 38, 39, 40, 117, 120B, 153A, 505(1)(b)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)(bb)
Supreme Court13 Feb 2019Allowed
Tamil Nadu Electricity Board Rep. By Its Chairman Vs Tneb-Thozhilalar Aykkiya Sangam By Its General Secretary
Supreme Court Of India · 2019 SCR 150 : (2019) 3 Scale 416 : (2019) 15 SCC 235
Industrial Disputes Act, 1947 — Section 18(1)Constitution of India, 1950 — Article 14
Supreme Court13 Feb 2019Dismissed
Vasant Chemicals Limited Vs Managing Director, Hyderabad Metropolitian Water Supply And Sewerage Board And Others
Supreme Court Of India · (2019) 4 SCC 562 : (2019) 3 Scale 360 : (2019) 3 SCR 749 : (2019) 2 SLT 420 : (2019) 2 Supreme 439 : (2019) 3 ALD 106
Hyderabad Metropolitan Water Supply and Sewerage Rules, 1960 — Rule 4Hyderabad Metropolitan Water Supply and Sewerage Act, 1989 — Section 54, 55
Supreme Court12 Feb 2019
Nivedita Jha Vs State Of Bihar & Ors.
Supreme Court Of India · (2019) 02 SC CK 0299
Constitution Of India, 1950 — Article 129
Supreme Court12 Feb 2019Allowed
Rishabh Kumar Jain Vs Gyanchand Jain & Anr
Supreme Court Of India · (2019) 02 SC CK 0298
Partition Act, 1893 — Section 4Transfer Of Property Act, 1882 — Section 44Hindu Succession Act, 1956 — Section 23
Supreme Court12 Feb 2019Disposed Of
Malkit Singh & Ors. Rajesh Chaudhary Executive Officer, Jalandhar Improvement Trust
Supreme Court Of India · (2019) 02 SC CK 0296
Supreme Court12 Feb 2019Allowed
Zila Parishad, Chittorgarh Through Chief Executive Officer Vs Om Prakash
Supreme Court Of India · (2019) 02 SC CK 0294
Supreme Court12 Feb 2019Allowed
Union Of India & Ors Vs Ashok Kumar Sharma
Supreme Court Of India · (2019) 02 SC CK 0292
Right To Information Act, 2005 — Section 8(i)(h)
Supreme Court12 Feb 2019
Subrata Bhattacharya Vs Securities And Exchange Board Of India & Ors.
Supreme Court Of India · (2019) 02 SC CK 0289
Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 10(2)
Supreme Court12 Feb 2019Partly Allowed
Shreeram Gram Vikas Shikshan Sanstha ,Nagpur & Anr Vs Dilip S/O Kisanrao Diwate & Ors.
Supreme Court Of India · (2019) 02 SC CK 0287
Supreme Court12 Feb 2019Allowed
Paras Ram And Anr. Vs Mahender & Ors
Supreme Court Of India · (2019) 02 SC CK 0286
Supreme Court12 Feb 2019Disposed Of
Executive Director Fci & Ors Vs Subhash Paramanik & Ors
Supreme Court Of India · (2019) 02 SC CK 0284
Supreme Court12 Feb 2019
Anant Kajare Vs Eknath Aher & Anr
Supreme Court Of India · (2019) 02 SC CK 0283
Supreme Court12 Feb 2019
Aligarh Muslim University Vs Naresh Agarwal & Ors.
Supreme Court Of India · (2019) 02 SC CK 0282
Constitution Of India, 1950 — Article 30(1)
Supreme Court12 Feb 2019Disposed Of
Deepankar Haldar Vs State Of Jharkhand & Anr
Supreme Court Of India · (2019) 02 SC CK 0281
Indian Penal Code, 1860 — Section 34, 307, 323, 341, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Information Technology Act, 2000 — Section 67, 67A
Supreme Court12 Feb 2019
State Of Uttar Pradesh & Ors Vs Mohd. Suleman Siddiqui
Supreme Court Of India · (2019) 4 Scale 588 : (2019) SCR 590
Constitution Of India, 1950 — Article 136, 226Subordinate Offices Ministerial Staff (District Recruitment) Rules 1985 — Rule 22Indian Penal Code, 1860 — Section 323, 498A, 504, 506