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Supreme Court Of India judgments, 2019

2,131 judgments · page 95 of 107

Supreme Court28 Jan 2019Dismissed

Satya Raj Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2019) 1 SCR 540 : (2019) 3 SCC 615 : (2019) 2 JT 1 : (2019) 2 Scale 161 : (2019) 2 SCC(Cri) 252 : (2019) 2 BCR(Cri) 59 : (2019) 3 Crimes 44 : (2019) 1 JLJ 592 : (2019) 1 SLT 706 : (2019) 1 Supreme 666 : (2019) 108 AllCC 11

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313
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Supreme Court28 Jan 2019Disposed Off

Vijay A. Mittal & Ors. Vs Kulwant Rai (Dead) Thr. LRs. & Anr

Supreme Court Of India · (2019) 37 LCD 865 : (2019) 2 RCR(Civil) 1 : (2019) 1 SLT 709 : (2019) 1 Supreme 670 : (2019) 2 SCR 507 : (2019) 3 SCC 520 : (2019) 1 JT 611 : (2019) 2 Scale 151 : (2019) 2 BCR 885 : (2019) 2 Civcc 319 : (2019) 2 ACJ 139

Code of Civil Procedure, 1908 — Order 22 Rule 4(2)Constitution of India, 1950 — Article 142Indian Contract Act, 1872 — Section 65
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Supreme Court25 Jan 2019Allowed

Suraj Pal Vs State Of Haryana

Supreme Court Of India · (2019) 1 RCR(Criminal) 919 : (2019) 2 Cricc 397 : (2019) 2 Crimes 51 : (2019) 3 Supreme 257 : (2019) 1 UC 625

Indian Penal Code, 1860 — Section 379A
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Supreme Court25 Jan 2019Dismissed

Ramesh Sanka Vs Union of India & Ors

Supreme Court Of India · (2019) 2 SCR 425 : (2019) 3 SCC 589 : (2019) 2 JT 15 : (2019) 2 Scale 125 : (2019) 1 SCC(L&S) 525 : (2019) 2 ACJ 621 : (2019) 1 ACR 655

Constitution of India, 1950 — Article 32
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Supreme Court25 Jan 2019Disposed Off

High Court Of Hyderabad For The State Of Telangana And State Of Andhra Pradesh, Through Its Registrar General Etc Vs P. Murali Mohana Reddy And Ors. Etc.

Supreme Court Of India · AIR 2019 SC 695 : (2019) 2 SCR 409 : (2019) 3 SCC 672 : (2019) 2 JT 5 : (2019) 2 Scale 115 : (2019) 1 SCT 669 : (2019) 2 SCJ 308 : (2019) 1 SCC(L&S) 561 : (2019) 2 ALD 113 : (2019) 1 ALT 58 : (2019) LIC 1112

Constitution of India, 1950 — Article 142Andhra Pradesh Judicial Services Rules, 2007 — Rule 6
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Supreme Court25 Jan 2019Disposed Off

Swiss Ribbons Pvt. Ltd. & Anr Vs Union of India & Ors

Supreme Court Of India · AIR 2019 SC 739 : (2019) 4 SCC 17 : (2019) 2 JT 125 : (2019) 2 Scale 5 : (2019) 2 ALD 147 : (2019) 1 BC 259 : (2019) 2 CTC 168 : (2019) 1 SLT 561 : (2019) 2 Supreme 524

Constitution of India, 1950 — Article 14, 16, 19(1)(g), 77(3), 142Companies (Share Capital and Debenture) Rules, 2014 — Rule 18(1)(c)nsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(3)
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