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Supreme Court Of India judgments, 2019

2,131 judgments · page 96 of 107

Supreme Court24 Jan 2019Disposed Off

Manish Solanki @ Bansi Vs State Of Rajasthan

Supreme Court Of India · (2019) 4 SCC 340 : (2019) 1 Scale 696 : (2019) 2 SCC(Cri) 282 : (2019) 3 Cricc 198

Indian Penal Code, 1860 — Section 120B, 323, 365, 394Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d), 3(2)(va)
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Supreme Court24 Jan 2019Dismissed

Raju Ambadas Gangekar Vs The State Of Maharashtra

Supreme Court Of India · (2019) 2 Scale 768 : (2019) 107 AllCC 1004 : (2019) 2 Crimes 362 : (2019) 2 JCC 1509 : (2019) 2 RCR(Civil) 33 : (2019) 2 RCR(Criminal) 33

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 302, 304II, 307, 324, 325, 326Bombay Police Act, 1951 — Section 37, 155
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Supreme Court24 Jan 2019Allowed

Brig. Sukhjeet Singh (Retd.) Mvc Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2019) 2 JT 18 : (2019) 2 Scale 104 : (2019) 1 ACJ 537 : (2019) 2 Cricc 182 : (2019) 2 JCC 1426 : (2019) 1 JKLT 79 : (2019) 1 JLJR 390 : (2019) 1 PLJR 462 : (2019) 1 RCR(Criminal) 895 : (2019) 1 SLT 661 : (2019) 1 WLN 199 : (2019) 107 AllCC 335

Code of Criminal Procedure, 1973 — Section 386, 386(b), 391, 391(2), 482Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467, 471Code of Civil Procedure, 1908 — Section 92
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Supreme Court24 Jan 2019

Munishamappa & Ors Vs State Of Karnataka

Supreme Court Of India · AIR (2019) SC 2710 : (2019) 3 Crimes 1 : (2019) 3 KarLJ 466 : (2019) 4 KCCR 3465 : (2019) 1 SLT 755 : (2019) 3 Supreme 423 : (2019) 1 UC 627 : (2019) 2 SCR 386 : (2019) 3 SCC 393 : (2019) 1 JT 515 : (2019) 1 Scale 721 : (2019) (1) JLJR 431 : (2019) (1) PL

Indian Penal Code, 1860 — Section 143, 148, 149, 302, 304I, 323, 324Explosive Substances Act, 1908 — Section 3, 4, 5
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Supreme Court24 Jan 2019Dismissed

Commissioner Of Customs Vs Atul Automations Pvt. Ltd

Supreme Court Of India · (2019) 3 SCC 539 : (2019) 1 Scale 686 : (2019) 365 ELT 465 : (2019) 9 FLT 184 : (2019) 1 Supreme 602

Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016 — Rule 3(1)(23), 13, 13(2), 15, 15(1)(2)Foreign Trade (Regulation) Rules, 1993 — Rule 17(2)Customs Act, 1962 — Section 112(a), 114AA, 125
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Supreme Court24 Jan 2019Dismissed

Dev Wati and Ors Vs State of Haryana and Anr

Supreme Court Of India · AIR 2019 SC 641 : (2019) 4 SCC 329 : (2019) 1 Scale 715 : (2019) 2 SCC(Cri) 280 : (2019) CriLJ 1414 : (2019) 2 BCR(Cri) 91 : (2019) 106 AllCC 947 : (2019) 2 ALTCri 14 : (2019) 3 Crimes 42 : (2019) CriLJ 1414 : (2019) 1 JKLT 90 : (2019) 1 Supreme 600

Code of Criminal Procedure, 1973 — Section 125, 319, 319(1)Indian Penal Code, 1860 — Section 34, 302, 323, 324, 498A, 504, 506
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Supreme Court23 Jan 2019Allowed

Malaichamy & Anr Vs State Of Tamil Nadu

Supreme Court Of India · (2019) 2 Scale 128 : (2019) 1 Crimes(SC) 98 : (2019) 2 JCC 1265 : (2019) 2 SLT 304 : (2019) 1 UC 525 : (2019) 107 AllCC 332 : (2019) 2 ALTCri 328

Indian Penal Code, 1860 — Section 34, 302, 417, 449Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 27
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