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Supreme Court Of India judgments, 2020

771 judgments · page 14 of 39

Supreme Court29 Jul 2020Disposed Of

Union Of India & Ors Vs Lt. Col. S. S. Bedi

Supreme Court Of India · AIR 2020 SC 3696 : (2020) 8 SCC 700 : (2020) 8 JT 526 : (2020) 8 Scale796

Indian Penal Code, 1860 — Section 354Army Act, 1950 — Section 71, 71(d), 71(h), 71(k), 164(2)Army Pension Regulations, 1961 — Regulation 16(a)
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Supreme Court29 Jul 2020Dismissed

Shree Choudhary Transport Company Vs Income Tax Officer

Supreme Court Of India · AIR 2020 SC 4003 : (2020) 7 JT 536 : (2020) 9 Scale235

Income Tax Act, 1961 — Section 2(9), 3, 4, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 40(a), 40(a)(ia), 40A(3), 41, 43, 43(2), 139(1), 194C, 194C(1), 194C(2), 194C(3), 194C(3)(i), 200, 200(1), 201Finance Act, 2004 — Section 11
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Supreme Court27 Jul 2020Allowed

Shailendra Swarup Vs Deputy Director, Enforcement Directorate

Supreme Court Of India · AIR 2020 SC 3890 : (2020) 7 JT 486 : (2020) 8 Scale717

Adjudication Proceedings & Appeal Rules, 1974 — Rule 3Foreign Exchange Regulation Act, 1973 — Section 8(3), 8(4), 50, 51, 68, 68(1)Foreign Exchange Management Act, 1999 — Section 3, 4, 49
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Supreme Court22 Jul 2020Allowed

Shiv Raj Gupta Vs Commissioner Of Income-Tax, Delhi-IV

Supreme Court Of India · AIR 2020 SC 3556 : (2020) 7 JT 353 : (2020) 9 Scale 144 : : (2020) 3 BCR(Cri) 111

Income Tax Act, 1961 — Section 10(2)(xv), 28(ii), 28(ii)(a), 28(iv), 28(va), 260A, 260A(4)Code Of Civil Procedure, 1908 — Section 100, 100(5)
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Supreme Court17 Jul 2020

Pyare Lal Vs State Of Haryana

Supreme Court Of India · (2020) 8 SCC 680 : (2020) 7 JT 332 : (2020) 9 Scale 129 : (2020) 3 SCC(Cri) 536

Constitution Of India, 1950 — Article 20(1), 72, 74, 161, 367(1)Indian Penal Code, 1860 — Section 34, 121, 122, 123, 124, 125, 126, 127, 128, 129, 130, 302, 489A, 489B, 489C, 489D, 489ECriminal Law Amendment Act, 1961 — Section 2, 3
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Supreme Court17 Jul 2020Dismissed

V. Kalyanaswamy(D) By Lrs. & Anr Vs L. Bakthavatsalam(D) By Lrs. & Ors

Supreme Court Of India · (2020) 9 Scale367, (2021) 16 SCC 543

Constitution Of India, 1950 — Article 142Code Of Civil Procedure, 1908 — Section 11, 100, Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(2), Order 2 Rule 2(3), Order 23 Rule 3, Order 20 Rule 12Code Of Criminal Procedure, 1898 — Section 145
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Supreme Court14 Jul 2020Dismissed

Arjun Panditrao Khotkar Vs Kailash Kushanrao Gorantyal And Ors.

Supreme Court Of India · AIR 2020 SC 4908 : (2020) 7 SCC 1 : (2020) 7 JT 413 : (2020) 8 Scale735 : (2020) 3 SCC(Cri) 1 : (2020) 2 SCC(L&S) 587

Federal Rules Of Evidence, — Rule 803, 804, 807, 901, 901(a), 901(11), 901(12), 902(13), 902(14), 902Evidence Act, 1872 — Section 3, 4, 6, 22A, 39, 45A, 59, 61, 62, 63, 64, 65, 65A, 65B, 65B(1), 65B(2), 65B(2)(a), 65(2)(b), 65(2)(c), 65(2)(d), 65B(3), 65B(4), 65B(5), 68, 136, 165Representation Of The People Act, 1951 — Section 33(5), 80, 81, 100, 100(1)(c), 100(1)(d), 100(1)(d)(i)
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Supreme Court13 Jul 2020Allowed/Disposed Of/Dismissed

Sri Marthanda Varma (D) Thr. Lrs. & Anr Vs State Of Kerala & Ors

Supreme Court Of India · (2020) 7 JT 200 : (2020) 9 Scale1

Constitution Of India, 1950 — Article 13, 14, 19(1)(f), 19(g), 25, 25(1), 26, 26(b), 26(c), 29(1), 31(2), 32, 38, 39, 143, 238, 238(10), 290A, 291, 295, 296, 362, 363, 363A, 363(1), 366, 366(22), 368Travancore Cochin Hindu Religious Institutions Act, 1950 — Section 2, 2(aa), 2(c), 3, 4, 15, 18, 18(1), 18(2), 19, 20, 21, 22, 23, 33, 36, 37, 61, 62, 62(2), 63, 128Government of India Act, 1935 — Section 6, 311(1)
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