Supreme Court Of India Judgments 2019 — Page 88

Supreme Court07 Feb 2019Disposed Of

Ashok Kumar Kapur And Ors Vs Ashok Khanna And Ors

Supreme Court Of India · (2019) 02 SC CK 0234

Constitution Of India, 1950 — Article 142Trusts Act, 1882 — Section 34

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Supreme Court07 Feb 2019Disposed Off

Edapaddi K. Palaniswami Vs T.T.V. Dhinakaran & Ors.

Supreme Court Of India · (2019) 2 Madlj 300 : (2019) 3 Scale 309

Constitution Of India, 1950 — Article 324Representation of the People Act, 1951 — Section 29A

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Supreme Court07 Feb 2019Allowed

A. Murugesan Vs Jamuna Rani

Supreme Court Of India · (2019) 2 JT 314 : (2019) 3 Scale 559 : (2019) 2 Curcc 56 : (2019) 2 ACJ 423 : (2019) 3 Civcc 298 : (2019) 136 ALR 289 : (2019) 2 ALT 159 : (2019) 1 MPWN 361 : (2019) 2 RCR(Civil) 237 : (2019) 3 Supreme 233 : (2019) 2 UC 838

Code Of Civil Procedure, 1908 — Order 9 Rule 13

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Supreme Court07 Feb 2019Dismissed

Jai Prakash Associates Ltd. (Jal) Through Its Director Vs Tehri Hydro Development Corporation India Ltd. (Thdc) Through Its Director

Supreme Court Of India · AIR 2019 SC 5006 : (2019) SCR 41 : (2019) 2 JT 508 : (2019) 2 Scale 718 : (2019) 2 BCR 581 : (2019) 2 CTC 577 : (2019) 1 ACJ 518 : (2019) 2 ArbLR 1 : (2019) 2 RAJ 1 : (2019) 2 RCR(Civil) 169 : (2019) 3 Supreme 221 : (2019) 1 WLN 139 : 2020 2 MhLJ 43

Arbitration and Conciliation Act, 1996 — Section31(7), 31(7)(a)Arbitration Act, 1940 — Section 3, 34, 41Limitation Act, 1963 — Section 14(1)

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Supreme Court07 Feb 2019

Punjab Wakf Board Vs Sham Singh Harike

Supreme Court Of India · (2019) 2 SCR 61 : (2019) 4 SCC 698 : (2019) 2 JT 263 : (2019) 3 Scale 56 : (2019) 2 BCR 674 : (2019) 2 ACJ 437 : (2019) 3 ALD 184 : (2019) 2 ALT 247 : (2019) 2 RCR(Civil) 134

Code of Civil Procedure, 1908 — Section 92,Order 7 Rule 10, Order 7 Rule 11Constitution of India, 1950 — Article226Waqf Act, 1995 — Section 3(r), 6, 6(1), 7, 7(1), 25, 83, 83(1), 84, 85

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Supreme Court07 Feb 2019Allowed

Deepak Tandon & Anr Vs Rajesh Kumar Gupta

Supreme Court Of India · AIR 2019 SC 924 : (2019) 5 SCC 537 : (2019) 2 JT 259 : (2019) 2 Scale 733 : (2019) 1 RCR(Rent) 278 : (2019) 3 BCR 201 : (2019) 2 ACJ 210 : (2019) 3 Civcc 258 : (2019) 2 ALJ 655 : (2019) 134 ALR 561 : (2019) 2 AWC 1517 : (2019) 2 Supreme 264 : (2019) 1 WLN

Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a)

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Supreme Court07 Feb 2019Dismissed

Madan Mohan Mahto Vs State of Jharkhand Thr. Its Chief Secretary Secretariat, Jharkhand at Ranchi

Supreme Court Of India · AIR 2019 SC 3316 : (2019) 4 SCC 142 : (2019) 2 JT 99 : (2019) 2 Scale 730 : (2019) 2 SCC(Cri) 26 : (2019) 106 AllCC 978 : (2019) 1 Crimes 74 : (2019) 2 JLJR 133 : (2019) 2 PLJR 144 : (2019) 4 SCC 142 : (2019) 2 Supreme 46

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313

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Supreme Court06 Feb 2019Partly Allowed