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Supreme Court Of India judgments, 2019

2,131 judgments · page 94 of 107

Supreme Court29 Jan 2019Dismissed

Swaraj Infrastructure Pvt. Ltd Vs Kotak Mahindra Bank Ltd

Supreme Court Of India · (2019) 1 SCR 682 : (2019) 3 SCC 620 : (2019) 2 Scale 171 : (2019) 1 ACC 651 : (2019) 2 Curcc 36 : (2019) 3 GLR 1844 : (2019) 2 SLT 279 : (2019) 2 BC 47 : (2019) 2 BCR 873 : (2019) 3 CTC 782 : (2019) 2 RCR(Civil) 66 : (2019) 135 ALR 730

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(19), 25, 34Companies Act, 1956 — Section 433, 433(e), 434, 434(1), 434(1)(a), 434(1)(b), 439, 439(2), 441, 441(1), 441(2), 442, 446, 528, 529, 529A, 529(1), 529(1)(c), 537
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Supreme Court29 Jan 2019Allowed

State Of Madhya Pradesh & Ors Vs Dharmendra Rathore

Supreme Court Of India · AIR 2019 SC 3239 : 2019 SCR 707 : 201 (1 ) JT 530 : (2019) 2 Scale 187 : (2019) 1 Rajlw 370 : (2019) 1 RCR(Rent) 221 : (2019) 2 BCR 853 : (2019) 1 JLJ 579 : (2019) 1 JLJR 426 : (2019) 1 PLJR 498 : (2019) 1 SLT 674 : (2019) 1 Supreme 679

Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 18, 29Code of Criminal Procedure, 1898 — Section 10(2)Defence of India Act, 1962 — Section 3(i), 3(1)(a)(ii), 3(1)(a)(iii), 40(2)
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Supreme Court29 Jan 2019Allowed

Harbans Kaur Vs Iqbal Singh & Anr

Supreme Court Of India · (2019) 1 Rajlw 370 : (2019) 1 RCR(Rent) 221 : (2019) 2 Scale 193 : (2019) 2 BCR 853 : (2019) 1 RCR(Rent) 221 : (2019) 1 RLW 370 : (2019) 1 Supreme 684

Rajasthan Rent Control Act, 2001 — Section 4, 6, 6(1), 6(2), 6(4), 7, 9, 9(a), 14, 14(1), 14(1)(a)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 5, 6, 7
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Supreme Court28 Jan 2019Allowed

R. Muthukrishnan Vs Registrar General Of The High Court Of Judicature At Madras

Supreme Court Of India · AIR 2019 SC 849 : (2019) SCR 589 : (2019) 3 JT 208 : (2019) 2 Scale 263 : : (2019) 2 MLJ 543 : (2019) 2 RCR(Civil) 504

Constitution Of India, 1950 — Article 14, 19(1)(g), 32, 129, 142, 144, 145, 215Madras High Court Rules, 1970 — Rule 14A, 14(A)(vii), 14(A)(viii), 14(A)(ix), 14(A)(x), 14(A)(xi), 14(A)(xii), 14B, 14C, 14DSupreme Court Rules, 2013 — Order 4 Rule 10
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Supreme Court28 Jan 2019Dismissed

Dr. H.K. Sharma Vs Ram Lal

Supreme Court Of India · AIR 2019 SC 682 : (2019) 1 SCR 548 : (2019) 4 SCC 153 : (2019) 5 JT 35 : (2019) 2 Scale 165 : (2019) 1 ACJ 355 : (2019) 1 Civcc 787 : (2019) 1 RCR(Rent) 227 : (2019) 2 BCR 848 : (2019) AllCJ 677 : (2019) 2 ALT 162 : (2019) 1 JKLT 93 : (2019) 1 JLJR 536 :

Constitution Of India, 1950 — Article 226Transfer Of Property Act, 1882 — Section 53A, 105, 106, 107, 108, 109, 110, 111, 111(e), 111(f), 112, 113, 114, 115, 116, 117U.P. Urban Buildings (Regulation Of Letting Rent And Eviction) Act, 1972 — Section 21(1)(a)
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