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Supreme Court Of India judgments, 2020

771 judgments · page 15 of 39

Supreme Court09 Jul 2020Dismissed

Dahiben Vs Arvindbhai Kalyanji Bhanusali (Gajra)(D) Thr Lrs & Ors

Supreme Court Of India · AIR 2020 SC 3310 : (2020) 7 SCC 366 : (2020) 7 JT 101 : (2020) 8 Scale 469 : (2020) 4 KLT 453

Limitation Act, 1963 — Article 58, 59Code Of Civil Procedure, 1908 — Order 8 Rule 5, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(1)Limitation Act, 1963 — Section 2(j), 3
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Supreme Court06 Jul 2020Allowed

Aruna Oswal Vs Pankaj Oswal & Ors

Supreme Court Of India · AIR 2020 SC 3088 : (2020) 8 SCC 79 : (2020) 7 JT 124 : (2020) 8 Scale454 : (2020) 221 CompCas 374 : (2020) 3 CompLJ 1

Companies (Share Capital and Debentures) Rules, 2014 — Rule 19(2), 19(8)Companies Act, 2013 — Section 2(27), 41, 59, 71, 72, 72(1), 72(3), 109, 114, 241, 242, 244, 244(1)Companies Act, 1956 — Section 397, 398, 439(4)(b)Insurance Act, 1938 — Section 39
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Supreme Court26 Jun 2020Allowed

Mohd. Inam Vs Sanjay Kumar Singhal & Ors

Supreme Court Of India · AIR 2020 SC 3433 : (2020) 7 SCC 327 : (2020) 6 JT 571 : 2020 (8 ) Scale 497

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 97, 105(1), 105(2), 115, Order 43 Rule 1AUttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 12, 12(1)(b), 14, 16, 16(1)(b), 18
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Supreme Court19 Jun 2020Allowed

S.Kasi @APPELLANT @Has State Through The Inspector Of Police Samaynallur Police Station Madurai District

Supreme Court Of India · AIR 2020 SC 2921 : (2020) 6 JT 363 : (2020) 7 Scale 748 :(2020) 4 KLT 174 : (2020) CriLJ 3588 : (2020) 2 Crimes 289 : (2020) 3 MLJ(Cri) 229

Constitution Of India, 1950 — Article 14, 19, 20, 21, 22, 22(2), 141, 142, 226, 352, 359, 359(1), 360, 372Indian Penal Code, 1860 — Section 380, 380(2), 411(2) 414(2), 457, 457(2)Code of Criminal Procedure, 1973 — Section 17(2), 57, 167, 167(2)
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Supreme Court19 Jun 2020Allowed

Jinofer Kawasji Bhujwala @APPELLANT @Has State Of Gujarat

Supreme Court Of India · AIR 2020 SC 2862 : (2020) 6 SCC 298 : (2020) 6 JT 376 : 2020 (8 ) Scale 167 :(2020) CriLJ 3547 : (2020) 3 SCC(Cri) 268 : (2020) 2 Crimes 220

Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 465, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d)Arbitration And Conciliation Act, 1996 — Section 9, 17
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Supreme Court19 Jun 2020Disposed Of

Laxmi Singh And Others @APPELLANT @Has Rekha Singh And Others

Supreme Court Of India · AIR 2020 SC 2866 : (2020) 6 SCC 812 : (2020) 6 JT 593 : (2020) 7 Scale 765

Uttar Pradesh Kshettra Panchayat And Zila Panchayat Adhiniyam, 1961 — Section 28(8)Representation Of The People Act, 1951 — Section 94Uttar Pradesh (Zila Panchayats) (Voting on Motions of Non-Confidence) Rules 1966 — Rule 4, 7, 7(2), 7(3), 12
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