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Supreme Court Of India judgments, 2020

771 judgments · page 17 of 39

Supreme Court08 Jun 2020Allowed

Addissery Raghavan Vs Cheruvalath Krishnadasan

Supreme Court Of India · AIR 2020 SC 2854 : (2020) 6 SCC 275 : (2020) 6 JT 190 : (2020) 7 Scale 704 : (2020) 1 RCR(Rent) 489 : (2020) 3 KLT 605

Kerala Building (Lease And Rent Control) Act, 1965 — Section 11(2)(b), 11(8), 11(4)(ii), 20, 25Code Of Criminal Procedure, 1973 — Section 397Code Of Civil Procedure, 1908 — Section 115
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Supreme Court05 Jun 2020Allowed

Shakti Bhog Food Industries Ltd. Vs Central Bank Of India & Anr

Supreme Court Of India · AIR 2020 SC 2721 : (2020) 6 JT 7 : 2020 (8 ) Scale 219

Limitation Act, 1963 — Article 2, 3, 22, 54, 58, 59, 104, 113Limitation Act, 1908 — Article 120Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 12
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Supreme Court05 Jun 2020Dismissed

State Of Orissa Vs M/S B. Engineers & Builders Ltd. & Ors.

Supreme Court Of India · (2020) 7 SCC 198 : (2020) 7 JT 140 : 2020 (8 ) Scale 512

Constitution Of India, 1950 — Article 286, 366(29A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f)Orissa Sales Tax Act, 1947 — Section 2(g), 2(jj), 5, 5(2)(AA)Central Sales Tax Act, 1956 — Section 3, 4, 5, 14, 15
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Supreme Court05 Jun 2020Dismissed

Ramnath & Co Vs Commissioner Of Income Tax

Supreme Court Of India · (2020) 6 JT 238 : 2020 (8 ) Scale 585

Income Tax Act, 1961 — Section 80HHB, 80HHC, 80HHC(1), 80HHC(1A), 80O, 80TTB, 80U, 85CRepresentation Of The People Act, 1951 — Section 123(3)Foreign Exchange Regulation Act, 1973 — Section 9
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Supreme Court03 Jun 2020Disposed Of

Somasundaram @ Somu Vs State Rep. By The Deputy Commissioner Of Police

Supreme Court Of India · AIR 2020 SC 3327 : (2020) 7 SCC 722 : 2020 (8 ) Scale 383 : (2020) 3 SCC(Cri) 465

Constitution Of India, 1950 — Article 136Evidence Act, 1872 — Section 3, 27, 106, 114, 133, 157Indian Penal Code, 1860 — Section 34, 107, 108, 109, 114, 115, 116, 120A, 120B, 141, 142, 149, 201, 302, 347, 359, 360, 361, 362, 364, 365, 387, 419, 420
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Supreme Court29 May 2020Allowed

Sonu @ Sunil Vs State Of Madhya Pradesh

Supreme Court Of India · (2020) 5 JT 443 : (2020) 7 Scale 683 : (2020) 2 RCR(Cri) 631 : (2020) 2 Crimes 2

Indian Penal Code, 1860 — Section 34, 302, 394, 397, 460Madhya Pradesh Dakaiti Avam Vyapharan Adhiniyam, 1981 — Section 2(b), 11, 13Evidence Act, 1872 — Section 27, 114
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Supreme Court27 May 2020Disposed Of

Chairman-um-Managing Director, Coalfields Limited Vs Rabindranath Choubey

Supreme Court Of India · AIR 2020 SC 2978 : 2020 (8 ) Scale 277

Constitution Of India, 1950 — Article 12, 14, 226, 311, 311(2)Coal India Executive Conduct Discipline And Appeal Rules, 1978 — Rule 24.1, 27, 27.1(i), 27.1(iii), 29, 30, 31, 34, 34.1(i), 34.1(ii), 34.1(iii), 34.2, 34.3State Bank of India Officers’ Service Rules, 1992 — Rule 19(3)
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Supreme Court26 May 2020Dismissed

Ombir Singh Vs State Of Uttar Pradesh And Another

Supreme Court Of India · AIR 2020 SC 2609 : (2020) 6 SCC 378 : (2020) 5 JT 466 : (2020) 7 Scale 654 : (2020) 2 RCR(Criminal) 892 : (2020) 3 SCC(Cri) 433 : (2020) 2 Crimes 16

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 157
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