Supreme Court05 Feb 2019Allowed

Employees' State Insurance Corporation Vs Venus Alloy Pvt. Ltd

Supreme Court Of India · AIR 2019 SC 807 : (2019) 14 SCC 391 : (2019) 3 SCR 673 : (2019) 2 Scale 481 : (2019) 1 SCT 737 : (2019) 3 BCR 190 : (2019) 2 ACJ 397 : (2019) 2 ALD 141 : (2019) 2 AWC 1502 : (2019) 161 FLR 156 : (2019) 37 LCD 1148 : (2019) LIC 1170 : (2019) LLR 237 : (202

Employees' State Insurance Act, 1948 — Section 2(9), 2(22), 75, 82
Supreme Court05 Feb 2019

Commissioner, Mysore Urban Development Authority Vs S.S. Sarvesh

Supreme Court Of India · (2019) 2 SCR 813 : (2019) 5 SCC 144 : (2019) 2 Scale 475 : (2019) 1 RCR(Civil) 982 : (2019) 1 GLH 414 : (2019) 1 ACJ 813 : (2019) 2 AllMR 925 : (2019) 3 CTC 940 : (2019) 1 GLH 414 : (2019) 1 JLJR 502 : (2019) 37 LCD 594 : (2019) 2 MLJ 350 : (2019) 1 OLR 8

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 96
Supreme Court05 Feb 2019Dismissed

Hori Lal Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2019) 2 Scale 479 : (2019) 1 RCR(Civil) 968 : (2019) ALT(Rev) 30 : (2019) 2 Supreme 71

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 17Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 113
Supreme Court05 Feb 2019Partly Allowed

Ambi Ram Vs State Of Uttarakhand

Supreme Court Of India · (2019) SCR 656 : (2019) 2 JT 102 : (2019) 2 Scale 488 : (2019) 106 AllCC 920 : (2019) 1 Crimes 76 : (2019) 3 JCC 1876 : (2019) 1 MLJ(Cri) 637 : (2019) 1 RCR(Criminal) 960 : (2019) 2 Supreme 43 : (2019) 1 UC 597 : (2019) 2 ACR 1579

Prevention Of Corruption Act, 1947 — Section 5(2)Indian Penal Code, 1860 — Section 161
Supreme Court05 Feb 2019Dismissed

Asgar & Ors Vs Mohan Varma & Ors

Supreme Court Of India · (2019) SCR 664 : (2019) 2 Scale 530 : (2019) 1 Civcc 700 : (2019) 1 ACJ 622 : (2019) 2 BCR 567 : (2019) 133 AllMR 736 : (2019) 133 ALR 736 : (2019) 1 JKLT 56 : (2019) 2 RCR(Civil) 486 : (2019) 143 RD 841 : (2019) 2 SLT 164 : (2019) 2 Supreme 53 : (2019) 2

Constitution Of India, 1950 — Article 136, 227Transfer Of Property Act, 1882 — Section 51Code Of Civil Procedure, 1908 — Section 11, 151, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103
Supreme Court05 Feb 2019Allowed

State Of Gujarat Vs Afroz Mohammed Hasanfatta

Supreme Court Of India · AIR 2019 SC 2499 : (2019) 7 SCC 264 : (2019) SCR 1104 : (2019) 2 JT 212 : (2019) 2 Scale 634 : (2019) 1 MLJ(Cri) 495 : (2019) 1 RCR(Criminal) 946 : (2019) 2 BCR(Cri) 812 : (2019) 3 Cricc 287 : (2019) CriLJ 3490 : (2019) 107 AllCC 295 : (2019) 1 Crimes 56

Indian Penal Code, 1860 — Section 120B, 174, 240, 246, 420, 465, 467, 468, 471, 477ACode Of Criminal Procedure, 1973 — Section 2(d), 161, 173, 173(2), 173(8), 190, 190(1)(a), 190(1)(b), 190(1)(c), 200, 201, 202, 203, 204, 239, 248, 397, 397(2)Evidence Act, 1872 — Section 6, 8
Supreme Court05 Feb 2019Dismissed

Dharam Singh (D) Thr. Lrs. & Ors Vs Prem Singh (D) Thr. Lrs

Supreme Court Of India · (2019) 3 SCR 13 : (2019) 2 AWC 1828 : (2019) 37 LCD 599 : (2019) 2 Scale 583 : (2019) 3 SCC 530 : (2019) 2 SLT 180 : (2019) 2 Supreme 321 : (2019) 2 UC 767 : (2019) 1 WLN 208

Kumaon and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 10, 10(e)