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Supreme Court Of India judgments, 2020

771 judgments · page 2 of 39

Supreme Court10 Dec 2020Allowed

APJ Abdul Kalam Technological University & Anr Vs Jai Bharath College Of Management And Engineering Technology & Ors

Supreme Court Of India · (2020) 14 Scale 25

A.P.J. Abdul Kalam Technological University Act, 2015 — Section 5, 8, 8(iii), 8(iv), 14, 14(5), 14(6), 14(14), 22, 30(1), 30(2), 30(2)(iii), 30(2)(xiv), 42, 42(xi), 43(1), 60, 61, 62, 63, 63(2), 64, 65, 66All India Council for Technical Education Act, 1987 — Section 10(1), 10(1)(i), 10(1)(k), 23(1), 23(2), 23(2)(a), 23(2)(b), 23(2)(c), 23(2)(d), 23(2)(e)All India Council for Technical Education (Grant of Approvals for Technical Institutions). Regulations, 2020 — Regulation 5(6)(a), 6(3)(a)
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Supreme Court10 Dec 2020Dismissed

Rohtas & Anr. Vs State Of Haryana

Supreme Court Of India · (2020) 14 Scale 14

Indian Penal Code, 1860 — Section 34, 141, 148, 149, 302, 307, 323, 325, 326, 506Code of Criminal Procedure, 1973 — Section 211, 221, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 313, 386, 464
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Supreme Court09 Dec 2020Allowed/Dismissed

Madhavi Vs Chagan & Ors

Supreme Court Of India · (2020) 14 Scale 306

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 2(e), 2(j), 2(1)(j), 3, 3(1)(a)(i), 3(1)(a)(ii), 6, 12Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 5(5)
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Supreme Court09 Dec 2020Dismissed

Saritha S. Nair Vs Hibi Eden

Supreme Court Of India · (2020) 13 Scale 811 : (2020) 12 JT 162

Constitution Of India, 1950 — Article 102(1)(e), 164Code Of Civil Procedure, 1908 — Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 15(1), Order 6 Rule 15(4)Rules of the High Court of Kerala, 1971 — Rule 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219
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Supreme Court08 Dec 2020Allowed

Daulat Singh (D) Thr. Lrs Vs State Of Rajasthan & Ors

Supreme Court Of India · (2020) 13 Scale 800 : (2020) 12 JT 181

Constitution Of India, 1950 — Article 227Rajasthan Tenancy Act, 1955 — Section 30, 30B, 30C, 30D, 30DD, 30E, 30F, 30G, 30H, 30I, 30JTransfer Of Property Act, 1882 — Section 122, 123
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Supreme Court08 Dec 2020

Project Director, Project Implementation Unit Vs P.V. Krishnamoorthy & Ors.

Supreme Court Of India · (2020) 14 Scale 236 : (2020) 12 JT 368

Constitution Of India, 1950 — Article 14, 19, 46, 48A, 51A, 142, 246, 248, 257, 257(2), 254(4)Environment (Protection) Rules, 1986 — Rule 5, 5(3)National Highways Act, 1956 — Section 2, 2(1), 2(2), 2(3), 2(6), 3A, 3A(1), 3B, 3C, 3D, 3D(1), 3D(3), 3E, 3F, 3G, 3H, 3I, 3J, 4, 5, 9
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Supreme Court07 Dec 2020Disposed Of

Amish Devgan Vs Union Of India And Others

Supreme Court Of India · (2020) 13 Scale 703 : (2020) 12 JT 300 : (2021) 1 SCC 1

Constitution Of India, 1950 — Article 14, 15, 16, 17, 18, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(2), 21, 32, 38, 39, 39A, 41, 46, 51A(e), 226, 227Indian Penal Code, 1860 — Section 95, 124A, 153A, 153A(1), 153A(1)(a), 153A(1)(b), 153A(1)(c), 188, 295A, 302, 326, 505, 505(2)Information Technology Act, 2000 — Section 66A, 66F
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Supreme Court03 Dec 2020Dismissed

Skill Lotto Solutions Pvt. Ltd Vs Union Of India & Ors

Supreme Court Of India · (2020) 13 Scale 634

Constitution Of India, 1950 — Article 14, 19(1)(f), 19(1)(g), 31A, 32, 32(1), 246A, 248, 254, 269A, 279A, 301, 304, 366, 366(12), 366(12A), 366(29A), 366(29A)(b)Central Goods And Services Tax Rules, 2017 — Rule 31A, 31A(2)Central Goods And Services Tax Act, 2017 — Section 2(1), 2(52), 9(1), 15, 15(1), 15(2), 15(2)(a), 15(2)(b), 15(2)(c), 15(2)(d), 15(2)(e), 15(3), 15(4), 15(5)
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Supreme Court03 Dec 2020

Jayant Etc Vs State Of Madhya Pradesh

Supreme Court Of India · (2020) 13 Scale 577 : (2020) 12 JT 52 : (2020) 4 Crimes 485

Constitution Of India, 1950 — Article 39(b), 48A, 51AM.P.Minerals (Prevention of illegal Mining, Transportation and Storage) Rules, 2006 — Rule 18Madhya Pradesh Minor Mineral Rules, 1996 — Rule 53
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