Supreme Court22 May 2020
Bikram Chatterji & Ors Vs Union Of India & Ors
Supreme Court Of India · (2020) 6 SCC 622
COURT ARCHIVE
Supreme Court Of India judgments, 2020
771 judgments · page 18 of 39
Supreme Court22 May 2020Dismissed
Patel Engineering Ltd. Vs North Eastern Electric Power Corporation Ltd. (NEEPCO)
Supreme Court Of India · AIR 2020 SC 2488 : (2020) 7 SCC 167 : (2020) 5 JT 297 : (2020) 7 Scale 593
Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 47 Rule 7Arbitration and Conciliation Act, 1996 — Section 28(1)(a), 28(3), 31(3), 34, 34(2A), 34(2)(b), 37, 48
Supreme Court20 May 2020Dismissed
Canara Bank Vs M/S. Leatheroid Plastics Pvt. Ltd.
Supreme Court Of India · AIR 2020 SC 2414 : (2020) 5 SCC 722 : (2020) 5 JT 309 : (2020) 7 Scale 618 : (2020) 2 RCR(Civil) 563 : (2020) 2 CPR 15
Consumer Protection Act, 1986 — Section 2(d)(ii)
Supreme Court19 May 2020Dismissed
Atul Arun Gonel Vs Priya Atul Gonel
Supreme Court Of India · AIR 2020 SC 4720
Hindu Marriage Act, 1955 — Section 13(1)(ia)
Supreme Court19 May 2020Allowed
Bangalore Mysore Infrastructure Corridor Area Planning Authority & Anr Vs Nandi Infrastructure Corridor Enterprise Limited & Ors
Supreme Court Of India · AIR 2020 SC 2747 : 2020 (8 ) Scale 33
Environment (Protection) Rules, 1986 — Rule 5(3)(a)Karnataka Industrial Areas Development Act, 1966 — Section 2(7a), 28(4)Karnataka Town and Country Planning Act, 1961 — Section 4A(1), 14A, 15, 15(2), 15(4)
Supreme Court19 May 2020Dismissed
Kavita Kanwar. Vs Pamela Mehta & Ors
Supreme Court Of India · AIR 2020 SC 2614 : (2020) 6 JT 105 : 2020 (8 ) Scale 535
Constitution Of India, 1950 — Article 136Indian Succession Act, 1925 — Section 59, 61, 62, 63, 63(c), 81, 89, 268, 276Code Of Civil Procedure, 1908 — Section 151, Order 14 Rule 1 (6), Order 15 Rule 2, Order 8 Rule 5(2), Order 6 Rule 7, Order 9 Rule 7, Order 8 Rule 10, Order 18 Rule 10, Order 11 Rule 12, Order 11 Rule 14
Supreme Court19 May 2020Disposed Of/Dismissed
Arnab Ranjan Goswami Vs Union Of India & Ors
Supreme Court Of India · AIR 2020 SC 2386 : (2020) 5 JT 334 : (2020) 7 Scale 627 : (2020) 2 Crimes 136 : (2020) 3 BCR(Cri) 275 :
Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(a), 19(2), 21, 32, 226, 227Indian Penal Code, 1860 — Section 34, 120B, 153, 153A, 153B, 295A, 298, 341, 409, 499, 500, 504, 505(1)(c), 505(2), 506, 511Code Of Criminal Procedure, 1973 — Section 41(a), 91, 154, 155, 156, 156(3), 157, 160, 162, 169, 170, 173, 173(2), 173(8), 199, 199(1), 438, 482
Supreme Court19 May 2020Dismissed
Workmen Through The Convener FCI Labour Federation Vs Ravuthar Dawood Naseem
Supreme Court Of India · AIR 2020 SC 2498 : (2020) 5 JT 318 : (2020) 7 Scale 603 : (2020) 2 LLN 600 : (2020) 166 FLR 544
Industrial Disputes Act, 1947 — Section 10(1)(d)Contract Labour (Regulation & Abolition) Act, 1970 — Section 10(1)
Supreme Court13 May 2020Allowed
Jagmail Singh & Anr Vs Karamjit Singh & Ors
Supreme Court Of India · AIR 2020 SC 2319 : (2020) 5 SCC 178 : (2020) 5 JT 157 : (2020) 7 Scale 437
Constitution Of India, 1950 — Article 227Evidence Act, 1872 — Section 65, 65(a), 65(b), 65(c), 65(d), 65(e), 65(f), 65(g), 66
Supreme Court11 May 2020Dismissed/Disposed Of
South East Asia Marine Engineering And Constructions Ltd. (Seamec Ltd.) Vs Oil India Limited
Supreme Court Of India · AIR 2020 SC 2323 : (2020) 5 SCC 164 : (2020) 5 JT 176 : (2020) 7 Scale 387
Arbitration and Conciliation Act, 1996 — Section 28, 34, 37Indian Contract Act, 1872 — Section 32, 56, 65
Supreme Court11 May 2020Partly Allowed
Director, Department Of Archaeology And Museums, Jaipur & Anr Vs Ashish Gautam & Ors
Supreme Court Of India · (2020) 5 SCC 112 : (2020) 5 JT 172 : (2020) 7 Scale 421
Supreme Court11 May 2020Disposed Of
Foundation For Media Vs Professionals
Supreme Court Of India · (2020) 5 SCC 746 : (2020) 5 JT 163 : (2020) 7 Scale 442 : (2020) 3 SCC(Cri) 194
Temporary Suspension of Telecom Services (Public Emergency or Public Safety) Rules, 2017 — Rule 2(2)
Supreme Court08 May 2020
Union Of India Vs Narayan Chandra Jena & Anr.
Supreme Court Of India · (2020) 05 SC CK 0015
Supreme Court06 May 2020Disposed Of
Cognizance For Extension Of Limitation
Supreme Court Of India · (2020) 05 SC CK 0018
Arbitration and Conciliation Act, 1996 — Section 29ANegotiable Instruments Act, 1881 — Section 138
Supreme Court06 May 2020Disposed Of
Bihar Staff Selection Commission & Ors Vs Arun Kumar & Ors
Supreme Court Of India · (2020) 6 SCC 362 : (2020) 5 JT 187 : (2020) 6 Scale 110 : (2020) 2 SCC(L&S) 354 : (2020) 4 LLJ 378 : (2020) 3 LLN 24
Constitution Of India, 1950 — Article 142, 226
Supreme Court06 May 2020Dismissed
CLP India Pvt. Ltd Vs Ujarat Urja Vikas Nigam Ltd. & Anr
Supreme Court Of India · AIR 2020 SC 2584 : (2020) 5 SCC 185 : (2020) 6 Scale 298 : (2020) 2 CPR 63
Electricity Act, 2003 — Section 125Electricity Supply Act, 1948 — Section 43, 43(A), 43A(1), 43A(2), 43(1)(2), 86(1)(f)Limitation Act, 1963 — Section 18
Supreme Court06 May 2020Dismissed
Triloki Nath Singh Vs Anirudh Singh(D) Thr. Lrs & Ors
Supreme Court Of India · AIR 2020 SC 2111 : (2020) 6 SCC 629 : (2020) 5 JT 13 : (2020) 7 Scale 55 : (2020) 4 MLJ 680 : (2020) 2 RCR(Civ il)661
Code Of Civil Procedure, 1908 — Section 96(3), Order 43 Rule 1(m), Order 43 Rule 1A(2), Order 23 Rule 3, Order 23 Rule 3A, Order 7 Rule 11Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 52
Supreme Court06 May 2020Disposed Of
State Of Rajasthan Vs Mehram & Ors
Supreme Court Of India · AIR 2020 SC 2089 : (2020) 5 SCC 143 : (2020) 5 JT 1 : (2020) 6 Scale 398 : (2020) 2 Crimes 54
Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 304(ii), 304I, 304II, 307, 323, 324, 326, 428Code Of Criminal Procedure, 1973 — Section 377(3)
Supreme Court06 May 2020Allowed
Punjab National Bank & Ors. Vs Atmanand Singh & Ors
Supreme Court Of India · AIR 2020 SC 2192 : (2020) 5 JT 22 : (2020) 6 Scale 825 : (2020) 2 RCR(Civil) 652 :(2020) 6 SCC 256
Constitution Of India, 1950 — Article 14, 226Code Of Civil Procedure, 1908 — Section 141
Supreme Court06 May 2020Disposed Of
Hukum Chand Deswal Vs Satish Raj Deswal
Supreme Court Of India · AIR 2020 SC 2100 : (2020) 5 JT 367 : (2020) 6 Scale 591
Constitution Of India, 1950 — Article 129, 227Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975 — Rule 3Contempt of Courts Act, 1971 — Section 12, 14