Supreme Court05 May 2020Disposed Of

Pandurang Ganpati Chaugule Vs Vishwasrao Patil Murgud Sahakari Bank Limited

Supreme Court Of India · (2020) 05 SC CK 0002

Constitution Of India, 1950 — Article 14, 31A(1)(3), 32, 43B, 117, 141, 243ZI, 243ZL, 243ZK, 243ZL(1) , 246, 246(1), 246(2), 246(3), 254, 270, 366, 366(29A), 370Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(d), 2(1)(l), 2(c), 2(1)(c), 2(c)(v), 2(1)(c)(v), 2(1)(c)(iva), 2(1)(d), 2(1)(ha), 13, 13(4), 17, 35Banking Regulation Act, 1949 — Section 3, 5(b), 5(c), 6, 6(1), 6(1)(a), 6(1)(b), 6(1)(c), 6(1)(d), 6(1)(e), 6(1)(f), 6(1)(g), 6(1)(h), 6(1)(i), 6(1)(j), 6(1)(k), 6(1)(l), 6(1)(m), 6(1)(b), 6(1)(o), 6(2), 21A, 22, 22(1), 22(2), 23(1), 27, 29, 35, 35A, 38, 56, 56(a), 56(cci), 56(c)(i)(cci), 56(e)
Supreme Court29 Apr 2020Disposed Of

Christian Medical College Vellore Association Vs Union Of India And Others

Supreme Court Of India · AIR 2020 SC 4721 : (2020) 4 MLJ 304 : (2020) 8 SCC 705 : (2020) 5 JT 87 : (2020) 6 Scale 732

Constitution Of India, 1950 — Article 14, 15, 15(5), 19, 19(1)(f), 19(1)(g), 19(6), 23(1), 23(2), 25, 26, 26(a), 26(b), 26(c), 26(d), 28, 28(1), 28(2), 28(3), 29, 29(1), 29(2), 30, 30(1), 41, 47, 51A(h), 51A(j), 335, 337Indian Medical Council Act, 1956 — Section 5, 10D, 33, 38B, 40, 41Dentists Act, 1948 — Section 10D
Supreme Court29 Apr 2020Dismissed

Dinesh Kumar Gupta And Others Vs High Court Of Judicature Of Rajasthan Others

Supreme Court Of India · AIR 2020 SC 2270 : (2020) 6 Scale 459

Constitution Of India, 1950 — Article 14, 16, 21, 142, 233, 233(1), 233(2), 234, 309Rajasthan Higher Judicial Service Rules, 1969 — Rule 3(c), 6, 6(1), 6(2), 7, 8, 9, 9(1), 9(2), 22, 23, 24, 40, 57Rajasthan Judicial Service Rules, 2010 — Rule 3(1)(b), 3(1)(c), 3(1)(g), 5, 6, 6(2), 7, 8, 15, 16, 30, 31, 31(4), 32, 32(1), 32(2), 40(1), 42, 43, 44, 47, 47(4), 57
Supreme Court29 Apr 2020Disposed Of

Neelam Gupta Vs Mahipal Sharan Gupta And Another

Supreme Court Of India · 2020 (11 ) SCC 232 : (2020) 4 JT 615 : (2020) 6 Scale 541 : (2020) 2 Crimes 83 : (2020) 2 RCR(Criminal) 567

Code Of Civil Produre, 1908 — Order 1 Rule 10Hindu Marriage Act, 1955 — Section 13BProtection of Women from Domestic Violence Act, 2005 — Section 12
Supreme Court29 Apr 2020Allowed

Quippo Construction Equipment Limited Vs Janardan Nirman Pvt. Limited

Supreme Court Of India · AIR 2020 SC 2038 : (2020) 5 JT 37 : (2020) 6 Scale 839 : (2020) 2 RCR(Civil) 666

Arbitration and Conciliation Act, 1996 — Section 4, 5, 8, 9, 10, 11(4), 11(6), 12, 13(4), 16, 16(2), 16(3), 19(1), 19(2), 20, 20(1), 20(2), 22(1), 22(4), 24, 25, 26, 27, 31, 31(3), 32, 33, 34, 34(2), 35, 36, 37, 38(1), 43(3)
Supreme Court29 Apr 2020Dismissed

Pilcom Vs C.I.T. West Bengal-Vii

Supreme Court Of India · AIR 2020 SC 2047 : (2020) 7 JT 504 : (2020) 6 Scale 629

Income Tax Act, 1961 — Section 2(24)(ix), 5(2), 9(1), 9(I)(I), 9(1)(ii), 20(I), 115BB, 115BBA, 115BBA(1)(b), 192, 192(1), 194, 194B, 194E, 195(1), 195, 195(2), 201, 291(I)Income Tax Act, 1922 — Section 18(3B)
Supreme Court29 Apr 2020Dismissed

Vodafone Idea Ltd.(Earlier Known As Vodafone Mobile Services Limited) Vs Assistant Commissioner Of Income Tax Circle 26 (2) & Anr

Supreme Court Of India · AIR 2020 SC 2422 : (2020) 7 Scale 478

Constitution Of India, 1950 — Article 226, 227, 311(2), 320(3)Code Of Civil Produre, 1908 — Order 30 Rule 4Income Tax Act, 1961 — Section 92CC, 92CD, 139, 143, 143(1), 143(2), 143(3), 143(1A), 143(1)(a), 143(1)(d), 143(1)(e), 143(1D), 143(2), 143(3), 144, 144C, 144(4), 153(1), 154, 234A, 234B, 241A, 244A, 245
Supreme Court27 Apr 2020Dismissed

Dhanpal Vs State Nct Of Delhi

Supreme Court Of India · AIR 2020 SC 2002 : (2020) 5 SCC 705 : (2020) 5 JT 293 : (2020) 6 Scale 311 : (2020) CriLJ 2322 : (2020) 3 SCC(Cri) 188

Indian Penal Code, 1860 — Section 34, 302