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Supreme Court Of India judgments, 2019

2,131 judgments · page 9 of 107

Supreme Court06 Dec 2019Dismissed

M/S N.V. International Vs State Of Assam & Ors

Supreme Court Of India · (2020) 2 SCC 109 : (2020) 2 SCC 109 : (2020) 3 CTC 510

Limitation Act, 1963 — Article 116Arbitration and Conciliation Act, 1996 — Section 34, 37Limitation Act, 1963 — Section 5
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Supreme Court06 Dec 2019Allowed /Dismissed

State Of Telangana Vs Managipet @ Mangipet Sarveshwar Reddy

Supreme Court Of India · (2019) 12 JT 185 : (2019) 17 Scale 96 : (2020) 1 RCR(Criminal) 445 : (2020) 2 MLJ(Cri) 489

Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(1)(e), 13(2), 17, 17(c)Code of Criminal Procedure, 1973 — Section 9, 154, 197, 239, 482Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
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Supreme Court06 Dec 2019Dismissed

Darshan Singh Vs State Of Punjab

Supreme Court Of India · (2019) 12 JT 401 : (2019) 17 Scale 575 : (2020) 2 SCC 78 : (2020) 110 AllCC 228 : (2020) 1 KLJ 480

Code of Criminal Procedure, 1973 — Section 161
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Supreme Court06 Dec 2019Disposed Of

Dharmendra Prasad & Ors Vs Sunil Kumar & Ors

Supreme Court Of India · (2019) 17 Scale 564 : (2020) 2 SCC 146

Constitution Of India, 1950 — Article 309Uttarakhand Government Servant Seniority Service Rules, 2002 — Rule 5Uttar Pradesh Jal Nigam Subordinate Engineering Service Regulations, 1978 — Regulation 6, 16, 16(2), 17, 17(1), 18, 20, 23, 23(1)
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Supreme Court06 Dec 2019Allowed

Rajesh Kumar Dwivedi Vs State Of U.P. & Anr

Supreme Court Of India · (2019) 17 Scale 570 : (2020) 1 JLJR 26 : (2020) 1 PLJR 63 : (2020) 2 SCC 167 : (2020) 2 LLJ 519

Uttar Pradesh Industrial Training Institutes (Instructors) Service (Second Amendment) Rules, 2003 — Rule 8
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Supreme Court06 Dec 2019Allowed

Nagaraja Vs State Of Karnataka

Supreme Court Of India · (2019) 17 Scale 582 : AIR 2020 SC 288 : (2020) 2 SCC 257

Indian Penal code, 1860 — Section 397Identification Of Prisoners Act, 1920 — Section 4, 5
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