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Supreme Court Of India judgments, 2020

771 judgments · page 13 of 39

Supreme Court11 Aug 2020

Vineeta Sharma Vs Rakesh Sharma & Ors

Supreme Court Of India · AIR 2020 SC 3717 : (2020) 9 SCC 1 : (2020) 8 JT 63 : (2020) 9 Scale 514 : (2020) 5 CTC 302 : (2020) 3 GLH 726 : (2020) 4 GLR 3066

Constitution Of India, 1950 — Article 14, 15, 254, 315Limitation Act, 1963 — Section 136, 137Code Of Civil Procedure, 1908 — Section 2(2), 97, Order 20 Rule 18
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Supreme Court10 Aug 2020Allowed

Government Of India & Ors Vs ISRO Drivers Association

Supreme Court Of India · AIR 2020 SC 3678 : (2020) 8 SCC 657 : (2020) 9 Scale 616 : (2020) LIC 3503 : (2020) 3 LLJ 513 : (2020) 3 LLN 273

Constitution Of India, 1950 — Article 148(5), 309Central Civil Services (Recognition Of Service Association) Rules, 1993 — Rule 3, 5(c), 5(d), 10Department Of Space (Classification, Control & Appeal) Rules, 1976 — Rule 30
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Supreme Court07 Aug 2020Allowed

Hari Krishna Mandir Trust Vs State Of Maharashtra And Others

Supreme Court Of India · AIR 2020 SC 3969 : (2020) 9 SCC 356 : (2020) 9 Scale 642 : (2020) 5 AIRBomR 41

Constitution Of India, 1950 — Article 142, 226, 300AMaharashtra Regional And Town Planning Act, 1966 — Section 3, 4, 8, 21, 21(1), 21(2), 21(3), 22, 51, 59, 59(b), 60, 61, 61(1), 61(3), 62, 63, 64, 65, 66, 68, 68(3), 69, 71, 71(2), 72, 72(3)(xvii), 72(4), 73, 74, 88, 88(a), 91, 91(2), 92(2), 93, 125, 126, 126(2), 127, 128, 129
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Supreme Court05 Aug 2020Disposed Of

Chairman, Board Of Trustees, Cochin Port Trust Vs M/S Arebee Star Maritime Agencies Pvt. Ltd. & Ors

Supreme Court Of India · (2020) 9 Scale 326

Constitution Of India, 1950 — Article 12, 14Customs Valuation (Determination Of Value Of Imported Goods) Rules, 2007 — Rule 2(1)(d), 2(1)(f), 4, 5, 8, 10, 10(1)(a), 10(1)(a)(ii), 10(1)(b)Major Port Trusts Act, 1963 — Section 2, 2(o), 2(o)(i), 42, 42(1), 42(1)(a), 42(1)(b), 42(2), 42(3), 42(5), 42(6), 42(7), 43, 43(1)(ii), 47A, 48, 48(1)(b), 48(1)(d), 49A, 49B, 49(1)(c), 50, 50A, 50B, 59, 60, 60(2), 61, 61(3), 62, 62(2), 62(3), 63, 63(1)(c), 63(2), 64, 65, 131
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Supreme Court05 Aug 2020Allowed

Janhit Abhiyan Vs Union Of India & Ors.

Supreme Court Of India · (2020) 8 JT 489 : (2020) 9 Scale 466

Constitution Of India, 1950 — Article 15, 15(1), 15(2), 15(4), 15(5), 15(6), 16, 16(1), 16(2), 16(4), 16(5), 16(6), 19(1)(g), 19(6), 30(1), 46, 139A(1), 145(3)Supreme Court Rules, 2013 — Order 38, Order 38 Rule 1(1), Order 41 Rule 1, Order 41 Rule 2, Order 41 Rule 3, Order 41 Rule 4, Order 41 Rule 5
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Supreme Court05 Aug 2020Allowed

Gangadhar Alias Gangaram Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2020 SC 3656 : (2020) 9 SCC 202 : (2020) 8 JT 484 : (2020) 9 Scale 593 : (2020) 113 AllCriC 296

Constitution Of India, 1950 — Article 21, 136Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 8C, 20(b)(ii)(c), 35, 35(2), 37, 54
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Supreme Court05 Aug 2020Disposed Of

M/S. Exl Careers And Another Vs Frankfinn Aviation Services Private Limited

Supreme Court Of India · AIR 2020 SC 3670 : 2020 (12 ) SCC 667 : (2020) 8 JT 466 : (2020) 9 Scale 603 : (2020) 5 AIRBomR 173

Constitution Of India, 1950 — Article 32, 136, 142, 226Code Of Civil Procedure, 1908 — Section 24, 24(2), 25(3), Order 4 Rule 1, Order 5 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, Order 18 Rule 15Indian Contract Act, 1872 — Section 23, 28
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Supreme Court31 Jul 2020Allowed

Ravinder Kaur Grewal & Ors. Vs Manjit Kaur & Ors

Supreme Court Of India · AIR 2020 SC 3799 : (2020) 9 SCC 706 : (2020) 7 JT 519 : (2020) 9 Scale219

Limitation Act, 1963 — Article 65Code Of Civil Procedure, 1908 — Section 100Registration Act, 1908 — Section 17(1), 17(2)(v), 17(2)(vi)
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Supreme Court30 Jul 2020Allowed

Prem Chand Vs State Of Haryana

Supreme Court Of India · AIR 2020 SC 4304 : (2020) 8 SCC 677 : (2020) 8 JT 504 : (2020) 9 Scale217

Prevention of Food Adulteration Act, 1954 — Section 2, 2(1a) (f), 16(1), 16(1A), 16(1)(a)(ii)
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Supreme Court29 Jul 2020Allowed

Dr. Aswathy R.S. Karthika & Ors Vs Dr. Archana M. & Ors.

Supreme Court Of India · AIR 2020 SC 3840 : (2020) 8 SCC 98 : (2020) 9 Scale113

Constitution Of India, 1950 — Article 164(4B)Kerala State And Subordinate Service Rules, 1958 — Rule 14(c), 15, 15(a), 17(2)Administrative Tribunal Act, 1985 — Section 19
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