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Supreme Court Of India judgments, 2020

771 judgments · page 1 of 39

Supreme Court18 Dec 2020

Saurav Yadav & Ors. Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2020) 12 SC CK 0659

Constitution of India-Article 14, 15(3), 16(1), 16(4), 309, 32Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993-Section 3(3)Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994
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Supreme Court18 Dec 2020

Saurav Yadav & Ors. Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2020) 14 Scale 389

Constitution Of India, 1950 — Article 15(3), 16(1), 16(4), 32, 309Gujarat Civil Services (Reservation Of Posts For Women) (Amendment) Rules, 2014 — Rule 2(a), 2(b), 2(c)Uttar Pradesh Public Service (Reservation For Physically Handicapped, Dependants Of Freedom Fighters And Ex-Servicemen) Act, 1993 — Section 3(3)
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Supreme Court18 Dec 2020Dismissed/Allowed

Pradeep Kumar Sonthalia Vs Dhiraj Prasad Sahu @ Dhiraj Sahu & Anr.

Supreme Court Of India · (2020) 14 Scale 372

Constitution Of India, 1950 — Article 19(1)(e), 80(4), 173, 188, 190, 190(3), 191, 191(1)(a), 191(1)(b), 19(1)(c), 191(1)(d), 193Conduct Of Election Rules, 1961 — Rule 2(d), 85Rajasthan State And Subordinate Services Rules, 1962 — Section 11B
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Supreme Court17 Dec 2020Allowed

Rahna Jalal Vs State Of Kerala And Another

Supreme Court Of India · (2020) 14 Scale 472

Constitution Of India, 1950 — Article 21, 136Defence And Internal Security Of India Rules, 1971 — Rule 184Code Of Criminal Procedure, 1973 — Section 438
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Supreme Court17 Dec 2020Allowed

Anglo American Metallurgical Coal Pty Ltd Vs MMTC Ltd

Supreme Court Of India · (2020) 14 Scale 481

Constitution Of India, 1950 — Article 136Arbitration And Conciliation Act, 1996 — Section 28(1)(a), 28(3), 31(3), 34, 34(1), 34(2), 34(2A), 34(2)(b)(ii), 37, 75, 81Evidence Act, 1872 — Section 1, 3, 92, 94, 95, 96, 97, 98
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Supreme Court17 Dec 2020Disposed Of

Dr. Naresh Kumar Mangla Vs Anita Agarwal & Ors. Etc.

Supreme Court Of India · (2020) 14 Scale 319 : (2020) 12 JT 108

Constitution Of India, 1950 — Article 142, 226Code Of Criminal Procedure, 1973 — Section 154, 438, 439, 439(2)Indian Penal Code, 1860 — Section 34, 149, 304B, 313, 323, 498A, 506
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Supreme Court16 Dec 2020Allowed

Sanjai Tiwari Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2020) 14 Scale 231 : (2020) 12 JT 129

Constitution Of India, 1950 — Article 51ACode Of Criminal Procedure, 1973 — Section 397, 401, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 477A
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Supreme Court15 Dec 2020Allowed

S Vanitha Vs Deputy Commissioner, Bengaluru Urban District & Ors

Supreme Court Of India · (2020) 14 Scale 210 : (2020) 12 JT 208

Constitution Of India, 1950 — Article 14, 15, 21, 136, 142, 226Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 28Protection Of Women From Domestic Violence Act, 2005 — Section 2(q), 2(s), 12(1), 17, 19, 26, 26(3), 36
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Supreme Court15 Dec 2020Disposed Of

Samir Agrawal Vs Competition Commission Of India & Ors

Supreme Court Of India · (2020) 14 Scale 174 : (2020) 12 JT 250

Code Of Civil Procedure, 1908 — Order 1 Rule 8Competition Act, 2002 — Section 2(l), 3, 3(1), 3(3)(a), 3(4)(e), 4, 4(2)(a)(ii), 19, 19(1), 19(1)(a), 26, 26(1), 26(2), 27(d), 29, 30, 31, 31(3), 35, 45, 53A, 53B, 53B(3), 53B(5), 53N(1), 53N(3), 53S, 53S(3), 53T, 57Advocates Act, 1961 — Section 37
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Supreme Court14 Dec 2020

Vidya Drolia And Others Vs Durga Trading Corporation

Supreme Court Of India · (2020) 14 Scale 55

Constitution Of India, 1950 — Article 226Arbitration And Conciliation Act, 1996 — Section 2, 2(3), 5, 7, 7(1), 7(2), 7(3), 7(5), 8, 8(1), 8(2), 8(3), 9, 9(4), 11, 11(4), 11(5), 11(6), 11(6A), 11(7), 11(12), 11(13), 11(14), 16, 16(1), 16(1)(a), 16(1)(b), 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), 34(3), 37, 43(1), 43(2), 43(3), 45, 48, 48(1)(a), 50, 50(1)(a)Arbitration Act, 1940 — Section 8
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