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Supreme Court Of India judgments, 2019

2,131 judgments · page 89 of 107

Supreme Court06 Feb 2019Allowed

Bir Singh Vs Mukesh Kumar

Supreme Court Of India · AIR 2019 SC 2446 : (2019) 2 SCR 24 : (2019) 4 SCC 197 : (2019) 2 Scale 698 : (2019) 1 GLH 338 : (2019) 1 Civcc 580 : (2019) 1 ACJ 436 : (2019) 1 Cricc 587 : (2019) 1 BC 563 : (2019) 1 KLT 598 : (2019) 2 BCR(Cri) 311 : (2019) 106 AllCC 923 : (2019) 1 DCR 4

Constitution of India, 1950 — Article 136, 142Negotiable Instrument Act, 1881 — Section 20, 27, 118, 138, 139Code of Criminal Procedure, 1973 — Section 482
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Supreme Court06 Feb 2019Dismissed

Shivnarayan (D) By Lrs Vs Maniklal (D)Thr. Lrs. & Ors

Supreme Court Of India · (2019) 2 ALT 35 : (2019) 2 JLJ 346 : (2019) 37 LCD 626 : (2019) 2 MPJR 173 : (2019) 1 RCR(Civil) 985 : (2019) 2 Scale 620 : (2019) 2 Supreme 225 : (2019) 1 WLN 216 : (2019) 2 AWC 1646 : (2019) SCR 1 : (2019) 2 JT 295 : (2019) 2 Scale 620 : (2019) 1 ACJ 42

Code of Civil Procedure, 1908 — Section 15, 16, 16(b), 16(c), 17, 18, 19, 20, 22, 39, 39(1)(c), Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 3, Order 6 Rule 16General Clauses Act, 1897 — Section 13
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Supreme Court06 Feb 2019Allowed

Er. K. Arumugam Vs V. Balakrishnan & Ors

Supreme Court Of India · AIR 2019 SC 818 : (2019) SCR 802 : (2019) 2 Scale 599 : (2019) 1 RCR(Civil) 974 : (2019) 3 BCR 195 : (2019) 2 ALD 76 : (2019) 135 ALR 237 : (2019) ALT(Rev) 20 : (2019) 3 CalLT 49 : 2019 (127) CLT 1048 : (2019) 2 JLJR 95 : (2019) 2 MLJ 517 : (2019) 2 PLJR

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Supreme Court06 Feb 2019

Balkrishna Dattatraya Galande Vs Balkrishna Rambharose Gupta And Another

Supreme Court Of India · AIR 2019 SC 933 : (2019) SCR 791 : (2019) 2 JT 398 : (2019) 2 Scale 606 : (2019) 1 Civcc 847 : (2019) 1 ACJ 598 : (2019) 3 ALD 143 : (2019) 2 AllMR 492 : (2019) 133 ALR 205 : (2019) 2 ALT 7 : (2019) 2 AWC 1823 : (2019) 1 CGLJ 473 : (2019) 128 CLT 381 : (2

Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 38
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Supreme Court05 Feb 2019Disposed Off

Bikash Bora And Ors Vs The State Of Assam

Supreme Court Of India · (2019) 1 SCR 1096 : (2019) 4 SCC 280 : (2019) 2 JT 531 : (2019) 2 Scale 577 : (2019) 2 ACJ 52 : (2019) 2 SCC(Cri) 276 : (2019) 2 Crimes 368 : (2019) 107 AllCC 321

Indian Penal Code, 1860 — Section 34, 302, 304II
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Supreme Court05 Feb 2019Dismissed

K. Sashidhar Vs Indian Overseas Bank & Ors.

Supreme Court Of India · AIR 2019 SC 1329 : (2019) 3 SCR 845 : (2019) 148 CLA 497 : (2019) 3 Scale 6 : (2019) 2 Curcc 332 : (2019) 2 BC 253 : (2019) 2 CTC 321 : (2019) 3 SLT 583

Constitution Of India, 1950 — Article 142Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 7Insolvency And Bankruptcy Code, 2016 — Section 5, 5(7), 6, 7, 9, 10, 12, 12(1), 12(2), 12(3), 14, 14(3), 21, 21(8), 22(2), 27(2), 29A, 29A(c), 30, 30(2), 30(4), 30(6), 31, 32, 33, 33(1), 33(2), 34, 53, 61, 61(1), 61(3), 62, 188, 196, 238A
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Supreme Court05 Feb 2019Dismissed

Pappi @ Mehboob Vs State Of Rajasthan

Supreme Court Of India · AIR 2019 SC 904 : (2019) 1 SCR 1083 : (2019) 5 SCC 351 : (2019) 2 JT 522 : (2019) 2 Scale 613 : (2019) 2 Cricc 783 : (2019) 2 SCC(Cri) 546 : (2019) CriLJ 1511

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 324
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Supreme Court05 Feb 2019Disposed Off

Vijay Raikwar Vs State Of Madhya Pradesh

Supreme Court Of India · (2019) 4 SCC 210 : (2019) 2 JT 292 : (2019) 3 Scale 221 : (2019) 1 Cricc 777 : (2019) 2 SCC(Cri) 52 : (2019) 2 Crimes 36 : (2019) 2 JLJ 103 : (2019) 2 Supreme 625

Indian Penal Code, 1860 — Section 201, 376(2)(f)Protection Of Children from Sexual Offences Act, 2012 — Section 5(i), 5(m), 5(r), 6Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court05 Feb 2019Dismissed

Bihar State Beverages Corporation Ltd. & Ors Vs Naresh Kumar Mishra & Ors

Supreme Court Of India · AIR 2019 SC 1051 : (2019) 5 SCC 110 : (2019) 2 Scale 509 : (2019) 1 SCT 789 : (2019) 1 SCC(L&S) 747 : (2020) 164 FLR 661 : (2019) 1 JLJR 512 : (2019) LIC 1179 : (2019) 1 PLJR 584 : (2019) 2 Supreme 36

Bihar Service Code, 1952 — Rule 282, 283, 283(c), 283(e), 293Constitution Of India, 1950 — Article 14, 16Companies Act, 1956 — Section 617
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Supreme Court05 Feb 2019

Union Of India & Ors Vs Harananda & Ors

Supreme Court Of India · (2019) 2 Scale 558 : (2019) 1 SCT 798 : (2019) 14 SCC 126

Constitution Of India, 1950 — Article 14, 226, 312, 312(2)Railway Protection Force Rules, 1987 — Rule 54, 76Indian Railways Engineering Code, — Rule 103(43), 106, 108
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