Supreme Court24 Apr 2020Dismissed
Ashish Seth Vs Sumit Mittal And Others
Supreme Court Of India · AIR 2020 SC 2218 : (2020) 6 Scale 349
Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Supreme Court Of India judgments, 2020
771 judgments · page 21 of 39
Supreme Court24 Apr 2020Dismissed
Shivakumar & Ors Vs Sharanabasappa & Ors
Supreme Court Of India · AIR 2020 SC 3102 : (2020) 7 JT 35 : (2020) 7 Scale 353 : (2020) 4 CTC 321 : (2020) 2 RCR(Civil) 485 : (2020) 16 SCC 209
Code Of Civil Procedure, 1908 — Section 92, Order 41, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25Indian Succession Act, 1925 — Section 59, 61, 62, 63, 63(b), 63(c), 74Evidence Act, 1872 — Section 45, 47, 68
Supreme Court22 Apr 2020Allowed
Chebrolu Leela Prasad Rao & Ors Vs State Of A.P. & Ors
Supreme Court Of India · (2020) 7 Scale 162
Constitution Of India, 1950 — Article 2, 2A, 3, 12, 13, 13(3)(a), 14, 15, 15(1), 15(4), 15(5), 15(6), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 19, 19(2), 19(3), 19(4), 19(5), 19(6), 21, 22, 31, 31A(1)(a), 31B, 35(b), 37, 38, 39(b), 39(c), 46, 47, 51(A), 51A(a), 51A(b), 51A(c), 51A(d), 51A(e), 51A(f), 51A(g), 51A(h), 51A(i), 51A(j), 51A(k), 73, 243B, 243D, 243D(1), 243D(6), 243M(4)(b), 243T, 243-T(6), 244, 244(1), 244(2), 245, 245(1), 298, 309, 330, 332, 334, 335, 338, 338A, 338(5)(d), 338(6), 338(7), 338(8), 339, 340, 341, 341(1), 341(2), 342, 342(2), 342A, 343D, 343(T)(h), 370, 370(1), 371A, 371B, 371C, 371D, 371D(1), 371D(2), 371D(10), 371F, 371F(f), 371F(k), 371F(l), 371G, 371H, 371I, 371J, 372, 395 Andhra Pradesh School Educational Subordinate Service Rules, 1992 — Rule 4(a), 4(b)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22AAndhra Pradesh Education Act, 1982 — Section 78, 79
Supreme Court22 Apr 2020
West U.P. Sugar Mills Association & Ors. Vs State Of Uttar Pradesh & Ors.
Supreme Court Of India · (2020) 9 SCC 548 : (2020) 6 JT 57 : (2020) 7 Scale 504 : (2020) 4 MLJ 384
Constitution Of India, 1950 — Article 14, 19(1)(c), 19(1)(f), 19(1)(g), 31, 246, 254, 254(1), 254(2), 369Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 20, 94, 106, 107Uttar Pradesh Sugarcance (Regulation of Supply and Purchase) Act, 1953 — Section 2(a)(v), 3, 3(1), 4, 11(a), 12, 13, 15, 16, 16(1)(a), 16(2)(b), 17, 28
Supreme Court22 Apr 2020Allowed
National Agricultural Cooperative Marketing Federation Of India Vs Alimenta S.A.
Supreme Court Of India · AIR 2020 SC 2681 : (2020) 4 JT 419 : (2020) 6 Scale 642
Constitution Of India, 1950 — Article 309, 311Limitation Act, 1963 — Article 119Foreign Awards (Recognition( and Enforcement) Act, 1961 — Section 5, 6, 7, 7(1), 7(1)(a), 7(1)(a)(ii), 7(1)(a)(iii), 7(1)(a)(iv), 7(1)(b), 7(1)(b)(ii), 7(1)(c)
Supreme Court22 Apr 2020
Union Of India & Another Etc. Etc Vs M/S V.V.F Limited & Another Etc. Etc
Supreme Court Of India · AIR 2020 SC 2954 : (2020) 7 Scale 396
Constitution Of India, 1950 — Article 226, 229Central Excise Act, 1944 — Section 5A, 25(1)
Supreme Court22 Apr 2020
Hira Singh And Another Vs Union Of India And Another
Supreme Court Of India · AIR 2020 SC 3255 : (2020) 4 JT 462 : (2020) 6 Scale 603 : (2020) CriLJ 3677 : (2020) 2 RCR(Criminal) 523 : (2020) 2 KLJ 843 : (2020) 2 Crimes 119
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii), 2(vi), 2(xi), 2(xi)(b), 2(xiv), 2(xv), 2(xvi), 2(xvi)(e), 2(xx), 2(xxxiii), 2(xxiiia), 2(viia), 8, 20, 21, 21(C), 22, 23, 24, 27, 31A, 37, 43, 64A
Supreme Court17 Apr 2020Dismissed
Anjuman E Shiate Ali & Anr. Vs Gulmohar Area Societies Welfare Group & Ors. Etc
Supreme Court Of India · AIR 2020 SC 2011 : (2020) 7 JT 383 : (2020) 6 Scale 185 : (2020) 3 AIRBomR 725
Mumbai Municipal Corporation Act, 1888 — Section 302, 302A
Supreme Court17 Apr 2020Dismissed
Mayor Municipal Corporation Vs Govind Bajirao Navpute & Ors.
Supreme Court Of India · AIR 2020 SC 2019 : (2020) 6 Scale 548 : (2020) 3 AIRBomR 722
Constitution Of India, 1950 — Article 136Maharashtra Regional and Town Planning Act, 1966 — Section 21(4A), 23, 23(1), 25, 26, 26(1), 28, 31, 34, 38, 154
Supreme Court17 Apr 2020Dismissed
Shankar Sakharam Kenjale (Died) Through His Legal Heirs Vs Narayan Krishna Gade And Another
Supreme Court Of India · AIR 2020 SC 4648 : (2020) 4 JT 492 : (2020) 7 Scale 114 : (2020) 4 MLJ 671 : (2020) 2 KLJ 506
Indian Trusts Act, 1882 — Section 90Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 — Section 3, 3(3), 4, 4(1), 5, 8
Supreme Court17 Apr 2020Allowed
Dr. Thingujam Achouba Singh & Ors Vs Dr. H. Nabachandra Singh & Ors. Etc
Supreme Court Of India · (2020) 4 JT 371 : (2020) 6 Scale 292 : (2020) 2 KLJ 547
Constitution Of India, 1950 — Article 309
Supreme Court17 Apr 2020Dismissed
Pravakar Mallick & Anr Vs State Of Orissa & Ors
Supreme Court Of India · AIR 2020 SC 2122 : (2020) 4 JT 485 : (2020) 6 Scale 818 : (2020) 2 KLJ 498
Constitution Of India, 1950 — Article 16(4A), 335Orissa Reservation of Vacancies in Post and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 10
Supreme Court17 Apr 2020Dismissed
Chander Mohan Negi & Ors. Vs State Of Himachal Pradesh & Ors.
Supreme Court Of India · (2020) 5 SCC 732 : (2020) 6 Scale 176 : (2020) 2 SCC (L&S) 230
Constitution Of India, 1950 — Article 309
Supreme Court15 Apr 2020Allowed
Sushilaben Indravadan Gandhi & Anr Vs New India Assurance Company Limited & Ors
Supreme Court Of India · AIR 2020 SC 1977 : (2020) 4 JT 539 : (2020) 6 Scale 13 : (2020) 4 MLJ 600 : (2020) 2 LLN 268 : (2020) 2 RCR(Civil) 466 : (2020) LIC 1900 : (2020) ACJ 1601 : (2020) 3 AIRBomR 732
Constitution Of India, 1950 — Article 38, 39, 42, 43, 43A, 142Motor Vehicles Act, 1988 — Section 166Factories Act, 1948 — Section 2(1) Andhra Pradesh (Telangana Area) Shops and Establishments Act, 1951 — Section 2(14)
Supreme Court15 Apr 2020Allowed
Rajasthan State Road Transport Corporation Ltd. & Ors. Vs Mohani Devi & Anr
Supreme Court Of India · AIR 2020 SC 2118 : (2020) 5 SCC 741 : (2020) 4 JT 337 : (2020) 6 Scale 51 : (2020) 2 LLJ 565 : (2020) 2 SCC (L&S 239) : (2020) 166 FLR 386
Rajasthan Civil Services Pension Rules, 1996 — Rule 50Payment of Gratuity Act, 1972 — Section 4(1)(b)
Supreme Court13 Apr 2020Disposed Of/Dismissed
Shivraj Singh Chouhan & Ors Vs Speaker Madhya Pradesh Legislative Assembly & Ors
Supreme Court Of India · (2020) 4 JT 376 : (2020) 5 Scale 842 : (2020) 4 MLJ 207
Constitution Of India, 1950 — Article 32, 51A, 131, 143, 143(1), 154, 163, 163(1), 164(1B), 168, 168(1), 172, 174, 174(1), 174(2), 175, 175(1), 175(2), 176, 188, 190, 190(3), 190(3)(b), 191, 212, 356, 365Madhya Pradesh Legislative Assembly Rules — Rule 143, 202(2), 276, 276, 2761(1)(kha)Government of India Act, 1935 — Section 50, 53
Supreme Court13 Apr 2020Allowed
Shashank Deo Sudhi Vs Union Of India & Ors.
Supreme Court Of India · (2020) 5 SCC 134
Supreme Court13 Apr 2020
Contagion Of Covid 19 Virus In Prisons
Supreme Court Of India · (2020) 04 SC CK 0014
Supreme Court13 Apr 2020Dismissed
State Of Andhra Pradesh Vs M/S Linde India Ltd (Formerly Boc India Ltd)
Supreme Court Of India · AIR 2020 SC 2148 : (2020) 4 JT 323 : (2020) 6 Scale 39
Drugs and Cosmetics Act, 1940 — Section 3(b), 3(b)(i), 3(b)(ii), 3(b)(iii), 3(b)(iv), 3(1)(b), 16, 16(1)(a)Narcotics Drugs and Psychotropic Substances Act, 1950 — Section 50Essential Commodities Act, 1955 — Section 3
Supreme Court08 Apr 2020Disposed Of
Ramjit Singh Kardam & Ors. Vs Sanjeev Kumar & Ors
Supreme Court Of India · AIR 2020 SC 2060 : (2020) 4 JT 289 : (2020) 6 Scale 67 : (2020) LIC 1858
Constitution Of India, 1950 — Article 14, 16, 226, 229, 309Haryana School Education (Group-C) State Cadre Service Rule, 2012 — Rule 2(h), 7, 9(1), 9(1)(j), 9(5), 20