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Supreme Court Of India judgments, 2020

771 judgments · page 12 of 39

Supreme Court26 Aug 2020Allowed

V. Sukumaran Vs State Of Kerala & Anr

Supreme Court Of India · (2020) 8 SCC 106 : (2020) 9 JT 422 : (2020) 10 Scale 134 : (2020) 4 LLJ 1

Pension (Gratuity) Rules The SLR Workers/Permanent Labourers Of Fisheries Department — Rule 4(f)(iii)Kerala Service Rule Part III — Rule 10, 11, 13
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Supreme Court25 Aug 2020Dismissed

Raj Pal Singh Vs Commissioner Of Income-Tax, Haryana, Rohtak

Supreme Court Of India · (2020) 9 JT 548 : 2020 (11 ) Scale 140

Income Tax Act, 1961 — Section 2(14), 2(47), 2(47)(i), 5(1)(b), 14, 34(B), 45, 45(1), 53, 54, 54(B), 154, 155, 155(7)(A), 256(1), 257Land Acquisition Act, 1894 — Section 4, 4(1), 5(A), 5(A)(2), 6, 8, 9, 9(1), 11, 16, 17, 17(1), 17(2), 17(4), 18, 23, 24, 28, 34, 48Transfer Of Property Act 1882 — Section 5, 106, 108, 108(q), 111, 111(a), 116
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Supreme Court24 Aug 2020Disposed Of

Vikrant Singh Malik And Others Vs Supertech Limited And Others

Supreme Court Of India · (2020) 9 SCC 145 : (2020) 10 JT 369 : (2020) 10 Scale 91

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(3), Order 1 Rule 8(6)Consumer Protection Act, 1986 — Section 2(1)(b), 2(1)(b)(iv), 12(1), 12(1)(a), 12(1)(c), 13(6)
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Supreme Court24 Aug 2020Allowed

WG. CDR. Arifur Rahman Khan And Aleya Sultana And Ors Vs DLF Southern Homes Pvt Ltd (Now Known As Begur Omr Homes Pvt. Ltd.) And Ors.

Supreme Court Of India · (2020) 8 JT 379 : (2020) 10 Scale 103 : (2020) 2 CPR 491

Consumer Protection Act, 1986 — Section 2(1)(g), 2(1)(0), 2(1)(r), 12(1)(c), 14(1)(e)Karnataka Apartment Ownership Act, 1972 — Section 3(f)Karnataka Electricity Regulatory Commission (Licensing) Regulations, 2004 — Regulation 3.02 (e), 3.2.4
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Supreme Court20 Aug 2020Disposed Of

Sardar Bahginder Singh And Ors Vs Sardar Manjieeth Singh Jagan Singh And Ors.

Supreme Court Of India · (2020) 9 SCC 484 : (2020) 9 Scale 794

Constitution Of India, 1950 — Article 136, 226Nanded Sikh Gurudwara Rules 1958 — Rule 6, 6(1)(iv), 6(1)(v), 6(1)(vii), 6(1)(viii)Nanded Sikh Gurudwara Sachkhand Shri Hazur Apachalnagar Sahib Act, 1956 — Section 2(a), 2(c), 2(e), 3, 4, 5, 6, 6(1), 6(1)(viii), 6(2), 6(3), 10, 11, 22(1), 36(i), 37(I), 39, 53, 61(1)
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Supreme Court19 Aug 2020Allowed

Avitel Post Studioz Limited & Ors. Vs HSBC PI Holdings (Mauritius) Limited

Supreme Court Of India · (2020) 8 JT 241 : (2020) 9 Scale 733

Code Of Civil Procedure, 1908 — Section 151, Order 34, Order 1 Rule 8Arbitration And Conciliation Act, 1996 — Section 2(1)(b), 2(1)(h), 5, 7, 8, 9, 11, 16, 16(1), 16(7), 34, 34(2)(b), 37, 48, 48(2)Indian Contract Act, 1872 — Section 10, 14, 17, 17(5), 18, 19
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Supreme Court19 Aug 2020Dismissed

Mohd. Anwar Vs State (N.C.T. Of Delhi)

Supreme Court Of India · AIR 2020 SC 5134 : 2020 (7 ) SCC 391 : (2020) 8 JT 413 : (2020) 9 Scale 579 : (2020) 3 SCCCri 145 : (2020) 3 Crimes 143

Indian Penal Code, 1860 — Section 34, 84, 392, 394, 397Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court19 Aug 2020Disposed Of

Rhea Chakraborty Vs State of Bihar & Ors

Supreme Court Of India · AIR 2020 SC 3826 : (2020) 8 JT 138 : (2020) 9 Scale 475 : (2020) 4 BCR(Cri) 18 : (2020) 3 Crimes 130

Code of Criminal Procedure, 1973 — Section 154, 156, 157, 174, 175, 175(2), 177, 178, 179, 181, 181(4), 186, 190(1), 406Supreme Court Rules, 2013 — Order 39Indian Penal Code, 1860 — Section 120B, 306, 341, 342, 380, 406, 420, 506
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Supreme Court14 Aug 2020

M.C. Mehta Vs Union Of India & Ors

Supreme Court Of India · (2020) 10 Scale 8

Constitution Of India, 1950 — Article 14, 19(1)(f), 21, 142, 300ADelhi Development Act, 1957 — Section 5(3)Delhi Municipal Corporation Act, 1957 — Section 334, 335, 343, 344(1), 345, 345A, 347(A), 347(B), 347E, 490
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Supreme Court14 Aug 2020Allowed

Preet Pal Singh Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · AIR 2020 SC 3995 : (2020) 8 SCC 645 : (2020) 8 JT 51 : (2020) 9 Scale 584 : (2020) 3 SCC(Cri) 897 : (2020) 3 Crimes 147

Indian Penal Code, 1860 — Section 304B, 406, 411, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313, 389, 389(1), 389(3), 439
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Supreme Court14 Aug 2020Allowed

M. Radha Hari Seshu Vs State Of Telangana

Supreme Court Of India · AIR 2020 SC 4154 : (2020) 8 SCC 114 : (2020) 8 JT 61 : (2020) 9 Scale 458 : (2020) 3 SCC(Cri) 553 : (2020) 3 Crimes 192

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 302, 304B, 498A
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Supreme Court14 Aug 2020Allowed

In Re: Prashant Bhushan & Anr Vs

Supreme Court Of India · AIR 2020 SC 4074 : (2020) 8 JT 1 : (2020) 9 Scale 668

Constitution Of India, 1950 — Article 19(1), 19(1)(a), 19(2), 32, 129, 142, 142(2), 142(92), 143(2), 215, 225, 235, 227Rules To Regulate Proceedings For Contempt Of The Supreme Court, 1975 — Rule 3, 3(b), 3(c), 4, 5, 6Information Technology Act, 2000 — Section 49
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