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Supreme Court Of India judgments, 2020

771 judgments · page 22 of 39

Supreme Court08 Apr 2020Dismissed

P. Gopinathan Pillai Vs University Of Kerala & Ors

Supreme Court Of India · AIR 2020 SC 2129 : (2020) 5 SCC 711 : (2020) 4 JT 230 : (2020) 6 Scale 56

Kerala University Act, 1974 — Section 2, 2(2), 2(7), 2(19), 2(27), 2(28)Andhra Pradesh Agricultural University Act, 1963 — Section 2(n)Kerala University First Statutes, 1977 — Section 2(f)
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Supreme Court03 Apr 2020Partly Allowed

Union Of India & Ors Vs R. Thiyagarajan

Supreme Court Of India · AIR 2020 SC 2262 : (2020) 5 SCC 201 : (2020) 4 JT 166 : (2020) 6 Scale 7 : (2020) 4 MLJ 298 : (2020) 2 KLJ 378 : (2020) 2 SCC (L&S) 29

Constitution Of India, 1950 — Article 142Disaster Management (National Disaster Response Force) Rules, 2008 — Rule 3(1), 3(2)Disaster Management Act, 2005 — Section 12, 44, 75
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Supreme Court01 Apr 2020Allowed

Raja @ Ayyappan Vs State Of Tamil Nadu

Supreme Court Of India · AIR 2020 SC 2373 : (2020) 5 SCC 118 : (2020) 4 JT 1 : (2020) 6 Scale 193 : (2020) 2 Crimes 22 : (2020) 2 MLJ (Cri) 568

Constitution Of India, 1950 — Article 21Terrorist and Disruptive Activities (Prevention) Rules, 1987 — Rule 15, 15(3), 15(5)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(3), 4(1), 15, 15(1), 19
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Supreme Court01 Apr 2020Allowed

Alembic Pharmaceuticals Ltd Vs Rohit Prajapati & Ors.

Supreme Court Of India · (2020) 4 JT 12 : (2020) 6 Scale 517 : (2020) 4 MLJ 277

Constitution Of India, 1950 — Article 142, 226Environment (Protection) Rules,1986 — Rule 5(3)(d)Environment (Protection) Act, 1986 — Section 3, 3(1)m 3(2)(v)
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Supreme Court20 Mar 2020Partly Allowed

M. Subramaniam And Another Vs S. Janaki And Another

Supreme Court Of India · (2020) 2 RCR(Criminal) 788 : (2020) 2 Crimes 261

Indian Penal Code, 1860 — Section 403, 406, 408, 418(i), 420, 424, 465Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 173(8), 190Constitution Of India, 1950 — Article 136, 226
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Supreme Court19 Mar 2020Dismissed

Benedict Denis Kinny Vs Tulip Brian Miranda & Ors

Supreme Court Of India · AIR 2020 SC 3050

Constitution Of India, 1950 — Article 2, 4, 12, 21, 32, 32(3), 136, 143, 143(1), 215, 226, 227, 243T, 323A, 323A(2)(d), 323B, 323B(3)(d), 329, 329(b), 367(1)Mumbai Municipal Corporation Act, 1888 — Section 5A, 5B, 8, 9, 19(1B), 19(5B), 28, 37(2A)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 9A, 51(1B)
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Supreme Court19 Mar 2020Allowed

Gurcharan Singh & Ors Vs Angrez Kaur & Anr.

Supreme Court Of India · AIR 2020 SC 2912 : (2020) 4 MLJ 184 : (2020) 4 KLT 333 : (2020) 10 SCC 250

Code Of Civil Procedure, 1908 — Order 7 Rule 11Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 17(1)(c), 17(2), 17(2)(v), 17(2)(vi)Evidence Act, 1872 — Section 68
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