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Supreme Court Of India judgments, 2020

771 judgments · page 20 of 39

Supreme Court27 Apr 2020Allowed

State Of Gujarat Vs Mansukhbhai Kanjibhai Shah

Supreme Court Of India · AIR 2020 SC 2203 : (2020) 5 JT 219 : (2020) 6 Scale 381 : (2020) 2 Crimes 65 : (2020) 2 RCR(Criminal) 544

Prevention of Corruption Act, 1988 — Section 2, 2(b), 2(c), 2(c)(xi), 7, 8, 10, 13(1)(b), 13(2), 30, 31Indian Penal Code, 1860 — Section 21, 109, 161, 162, 163, 164, 165, 165ACode Of Criminal Procedure, 1973 — Section 227, 228
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Supreme Court27 Apr 2020

Vijay Kurle & Ors

Supreme Court Of India · AIR 2020 SC 3927 : (2020) 5 JT 239 : (2020) 7 Scale 541

Constitution Of India, 1950 — Article 19, 19(2), 129, 142, 142(2), 142(92), 143(2), 215Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975 — Rule 3, 3(b), 3(c) 4, 5, 6Contempt of Courts Act, 1971 — Section 2, 3, 4, 5, 10, 11, 12(1), 12(2), 13, 14, 15, 17, 17(2), 17(2)(a), 17(2)(b), 22, 23
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Supreme Court24 Apr 2020Dismissed

Kanwal Tanuj Vs State Of Bihar & Ors

Supreme Court Of India · AIR 2020 SC 2023 : (2020) 5 JT 402 : (2020) 6 Scale 575

Constitution Of India, 1950 — Article 14Indian Penal Code, 1860 — Section 79, 120B, 403, 406, 407, 408, 409, 411, 412, 413, 414, 417, 418, 419, 420, 465, 466, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(d), 73(2)
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Supreme Court24 Apr 2020Disposed Of

Nisha Priya Bhatia Vs Union Of India & Anr.

Supreme Court Of India · (2020) 5 JT 515 : (2020) 6 Scale 682

Constitution Of India, 1950 — Article 13, 14, 15, 21, 22, 32, 33, 309, 310, 311, 311(2), 311(2)(c)Research and Analysis Wing (Recruitment, Cadre and Services) Rules, 1975 — Rule 135, 135(1), 135(1)(a), 135(2), 135(3), 135(4)Central Civil Services (Pension) Rules, 1972 — Rule 2(h), 9, 9(1), 40, 69
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Supreme Court24 Apr 2020Dismissed

Paul Vs T. Mohan And Another

Supreme Court Of India · AIR 2020 SC 2267 : (2020) 5 SCC 138 : (2020) 5 JT 61 : (2020) 6 Scale 625 : (2020) 2 RCR(Civil) 682

Constitution Of India, 1950 — Article 136Indian Chit Funds Act, 1982 — Section 64(1)(A)Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 89
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Supreme Court24 Apr 2020Dismissed

Arvind Singh Vs State Of Maharashtra

Supreme Court Of India · AIR 2020 SC 2451 : (2020) 4 JT 566 : (2020) 6 Scale 122 : (2020) 2 MLJ(Cri) 577 : (2020) 2 Crimes 89

Indian Penal Code, 1860 — Section 34, 84, 109, 120B, 201, 299, 302, 363, 364A, 380, 457Evidence Act, 1872 — Section 8, 27, 65(B), 105, 106, 114, 138, 146Code Of Criminal Procedure, 1973 — Section 164, 313
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Supreme Court24 Apr 2020Dismissed

Aneesh Kumar V.S. & Ors Vs State Of Kerala & Ors

Supreme Court Of India · AIR 2020 SC 3453 : (2020) 7 SCC 301 : (2020) 6 Scale 799 : (2020) LIC 3478 : (2020) 7 SCC 301 : (2020) 2 SCC (L&S) 702

Constitution Of India, 1950 — Article 142, 309Kerala Public Service Commission Rules of Procedure, 1976 — Rule 3(b), 10, 13, 14Kerala High Court Act, 1958 — Section 7
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Supreme Court24 Apr 2020Dismissed

Union Of India & Anr Vs U.A.E. Exchange Centre

Supreme Court Of India · AIR 2020 SC 2933 : 2020 (9 ) SCC 329 : (2020) 5 JT 491 : (2020) 7 Scale 77

Foreign Exchange Regulation Act, 1973 — Section 29, 29(1)(a), 31Income Tax Act, 1961 — Section 2(24), 4, 5, 5(2), 5(2)(b), 9, 9(1)(i), 90, 92F(iii), 92F(iiia), 139, 148, 245Q(1)Companies (Profits) Surtax Act, 1964 — Section 24A
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Supreme Court24 Apr 2020Allowed

Basir Ahmed Sisodiya Vs Income Tax Officer

Supreme Court Of India · AIR 2020 SC 2137 : (2020) 5 JT 48 : (2020) 6 Scale 315

Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 68, 143(2), 143(3), 144, 145(2), 145(3), 260A, 271, 271(1)(c), 276(C)(D)(1)(2)
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