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Supreme Court Of India judgments, 2019

2,131 judgments · page 97 of 107

Supreme Court23 Jan 2019Dismissed

Shanti Conductors(P) Ltd. & Anr Vs Assam State Electricity Board & Ors

Supreme Court Of India · (2019) SCR 489 : (2019) 1 JT 486 : (2019) 1 Scale 747 : (2019) 2 Madlj 232 : (2020) 2 SCC 677

Constitution of India, 1950 — Article 113Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2, 3, 4, 5, 6, 6(1), 6(2), 7, 10Limitation Act, 1963 — Section 2(a), 2(d), 14, 14(2)
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Supreme Court23 Jan 2019Dismissed

Radhamma & Ors Vs H.N. Muddukrishna & Ors

Supreme Court Of India · AIR 2019 SC 643 : (2019) 3 SCC 611 : (2019) 1 JT 482 : (2019) 1 Scale 617 : (2019) 1 RCR(Civil) 819 : (2019) 2 ALD 104 : (2019) AllCJ 745 : (2019) 133 ALR 753 : (2019) 1 ALT 41 : (2019) 2 ALT 139 : (2019) 1 CTC 706 : (2019) 1 KarLJ 798 : (2019) 1 KCCR 801

Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 30
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Supreme Court22 Jan 2019Disposed Off

State Of Tamil Nadu & Ors. Vs P. Veera Bhaarathi

Supreme Court Of India · (2019) 2 Scale 225 : (2019) AllMR(Cri) 3486 : (2019) 2 RCR(Civil) 118 : (2019) 2 RCR(Criminal) 118

Tamil Nadu Prison Rules, 1983 — Section 341, 341(3)Code Of Criminal Procedure, 1973 — Section 428, 433, 433AIndian Penal Code, 1860 — Section 224, 302, 306B, 376, 396, 397, 398, 399, 400, 402, 467, 471, 472, 474, 489A, 489B, 489D
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Supreme Court22 Jan 2019Disposed Off

Forech India Ltd Vs Edelweiss Assets Reconstruction Co. Ltd

Supreme Court Of India · 2019 SCR 477 : (2019) 213 Compcas 121 : (2019) 148 CLA 409 : (2019) 2 Scale 142 : (2019) 1 BC 521 : (2019) 1 JKLT 126 : (2019) 2 RCR(Civil) 77 : (2019) 2 SLT 76 : (2019) 2 Supreme 368

Companies (Court) Rules, 1959 — Rule 5, 26, 27Companies (Transfer of Pending Proceedings) Rules, 2016 — Rule 5Companies (Transfer of Pending Proceedings) Second Amendment, Rules, 2017 — Rule 5
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Supreme Court22 Jan 2019Partly Allowed

Nawaz Vs State Rep. By Inspector Of Police

Supreme Court Of India · (2019) 1 Scale 718 : (2019) 2 SCC(Cri) 244 : (2019) 3 Cricc 238 : (2019) 1 Crimes(SC) 46 : (2019) 3 SCC 517 : (2019) 1 Crimes 46 : (2019) 1 SLT 772 : (2019) 2 Supreme 365 : (2019) 1 ACR 653 : (2019) 107 AllCC 672

Indian Penal Code, 1860 — Section 34, 201, 300, 302, 304ICode of Criminal Procedure, 1973 — Section 161
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Supreme Court22 Jan 2019Allowed

Nagpur Improvement Trust & Ors Vs Bombaywala & Ors

Supreme Court Of India · 2019 SCR 1001 : (2019) 1 Scale 598 : (2019) 3 AllMR 907 : (2019) 3 MLJ 13 : (2019) 1 Supreme 581 : (2019) 2 CPR 64

Nagpur Improvement Trust Land Disposal Rules, 1983 — Rule 5(2), 7(3), 26Nagpur Improvement Trust Act, 1936 — Section 31, 39, 44(1), 45, 45(1)(a), 45(3), 46Maharashtra Regional Town Planning Act, 1966 — Section 22, 31, 31(6), 37(1), 39, 43, 46, 52, 59, 92
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Supreme Court22 Jan 2019Allowed

Sau Saraswatibai Vs Lalitabai & Ors

Supreme Court Of India · (2019) 1 JT 394 : (2019) 1 Scale 583 : (2019) 2 BCR(Cri) 107 : (2019) 2 Cricc 478 : (2019) 2 ACJ 148 : (2019) AllMR(Cri) 1268 : (2019) 2 ALTCri 80 : (2019) 3 Crimes 40 : (2019) 1 SLT 715 : (2019) 1 Supreme 597 : (2019) 1 UC 658 : (2019) 107 AllCC 327

Code of Criminal Procedure, 1973 — Section 156(3), 173, 482Indian Penal Code, 1860 — Section 34, 420, 464, 465, 467, 468, 471
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Supreme Court22 Jan 2019Dismissed

State Of Kerala And Anr Vs Mohammed Basheer

Supreme Court Of India · AIR 2019 SC 2994 : (2019) 1 SCR 477 : (2019) 4 SCC 260 : (2019) 1 Scale 588 : (2019) 2 KLJ 60 : (2019) 1 KLT 386 : (2019) 1 Supreme 635

Kerala Land Reforms (Vesting and Assignment) Rules, 1970 — Rule 5Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(f), 3, 3(1), 3(2), 3(3), 8Kerala Land Reforms Act, 1963 — Section 2(39), 2(30), 2(32), 2(57), 2 to 71, 72, 72B, 72F, 72K, 72K(1), 72K(2), 72MM(3), 73 to 82, 84, 99 to 108, 110 to 132
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Supreme Court22 Jan 2019Disposed Off

New Delhi Municipal Council Etc. Etc Vs Association Of Concerned Citizens Of New Delhi And Others Etc. Etc

Supreme Court Of India · (2019) SCR 331 : (2019) 2 JT 553 : (2019) 1 Scale 638 : (2019) 2 SCJ 413 : (2019) 257 DLT 1 : (2019) 2 RCR(Civil) 43 : (2019) 1 SLT 716 : (2019) 15 SCC 303

Constitution of India, 1950 — Article 14, 142, 239AA, 239AB, 285, 289New Delhi Municipal Act, 1944 — Section 63, 388, 388(1)(A)(9), 391(1)Punjab Municipal Act, 1911 — Section 3(1)(b), 188, 188(v)
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