Supreme Court19 Mar 2020Allowed
Shyam Sahni Vs Arjun Prakash And Others
Supreme Court Of India · (2020) 03 SC CK 0084
Code Of Civil Procedure, 1908 — Order 39 Rule 2A, Section 151Contempt of Courts Act, 1971 — Section 10, 12
COURT ARCHIVE
Supreme Court Of India judgments, 2020
771 judgments · page 23 of 39
Supreme Court19 Mar 2020Allowed
Dhanpat Vs Sheo Ram (Deceased) Through Lrs. & Ors
Supreme Court Of India · AIR 2020 SC 2666 : (2020) 4 MLJ 417 : (2020) 2 RCR (Civ il)437 : (2020) 2 KLJ 520 : (2020) 16 SCC 209
Indian Succession Act, 1925 — Section 63, 69Punjab Courts Act, 1918 — Section 41Evidence Act, 1872 — Section 65, 65(c), 68
Supreme Court19 Mar 2020Dismissed
Ram Chandra Prasad Singh Vs Sharad Yadav
Supreme Court Of India · AIR 2020 SC 2847
Constitution Of India, 1950 — Article 226Evidence Act, 1872 — Section 8
Supreme Court19 Mar 2020Allowed
State Of Uttar Pradesh & Ors Vs Vijay Shankar Dubey
Supreme Court Of India · (2020) 03 SC CK 0081
Constitution Of India, 1950 — Article 14, 16, 32
Supreme Court19 Mar 2020Dismissed
B K Pavithra And Ors Vs Union Of India And Ors
Supreme Court Of India · AIR 2020 SC 2565
Constitution Of India, 1950 — Article 16(1), 16(4A), 142Supreme Court Rules, 2013 — Order 40, Order 47, Order 55, Order 12 Rule 3, Order 40 Rule 3, Order 55 Rule 6
Supreme Court19 Mar 2020Dismissed
Akshay Kumar Singh Vs Union Of India & Ors
Supreme Court Of India · AIR 2020 SC 1494
Constitution Of India, 1950 — Article 32, 72, 161Code Of Criminal Procedure, 1973 — Section 432, 433
Supreme Court19 Mar 2020Dismissed
Mukesh Vs State Of Nct Of Delhi
Supreme Court Of India · (2020) 03 SC CK 0078
Constitution Of India, 1950 — Article 32
Supreme Court19 Mar 2020Allowed
Rajasthan State Electricity Board Jaipur Vs Dy. Commissioner Of Income Tax(Assessment) & Anr.
Supreme Court Of India · AIR 2020 SC 1722 : (2020) 4 MLJ 270
Income Tax Act, 1961 — Section 32(2), 52(2), 143, 143(1A), 143(1)(a), 143(1A)(b), 143(2), 154, 264Companies Act, 1956 — Section 617Taxation Laws (Amendment) Act, 1991 — Section 32
Supreme Court18 Mar 2020Dismissed
West Bengal Small Industries Development Corporation Ltd. & Ors. Vs M/S. Sona Promoters Pvt. Ltd. & Ors
Supreme Court Of India · AIR 2020 SC 1167
West Bengal Government Premises (Tenancy and Regulation) Rules, 1976 — Rule 3(1)Companies Act, 1956 — Section 617West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 2(a), 2(b), 2©, 3, 3(1), 3(2)
Supreme Court18 Mar 2020Allowed
Jeetendra Vs State Of Madhya Pradesh & Anr.
Supreme Court Of India · (2020) 2 RCR (Criminal) 497 : (2020) 2 Crimes 1
Indian Penal Code, 1860 — Section 120B, 177, 181, 193, 200, 323, 420, 498A, 506
Supreme Court18 Mar 2020Partly Allowed
Bhagwan Singh Vs State Of Uttarakhand
Supreme Court Of India · AIR 2020 SC 1436 : (2020) 2 MLJ (Cri) 331 : (2020) 2 RCR (Criminali) 493
Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304A, 304I, 304II, 307, 308Arms Act, 1959 — Section 25
Supreme Court18 Mar 2020Dismissed
Ex¬gunner Virender Prasad Vs Union Of India & Anr.
Supreme Court Of India · AIR 2020 SC 4393
Army Act, 1950 — Section 69, 164, 165Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 302Code of Criminal Procedure, 1973 — Section 433A
Supreme Court18 Mar 2020Allowed
Bharat Coking Coal Ltd. & Ors Vs Amr Dev Prabha & Ors
Supreme Court Of India · (2020) 03 SC CK 0070
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
Supreme Court18 Mar 2020Disposed Of
Managing Committee, Bheramari A.M. High Madrasah & Anr. Vs State Of West Bengal & Ors
Supreme Court Of India · (2020) 03 SC CK 0069
Management of Recognised Non-Government Madrasahs (Aided and Unaided) Rules, 2002 — Rule 5(11), 8
Supreme Court18 Mar 2020Allowed
Rajasthan High Court Vs Ved Priya & Anr
Supreme Court Of India · AIR 2020 SC 2811 : (2020) 2 LLN 257 : (2020) 4 MLJ 137 : (2020) 2 KLT 764
Constitution Of India, 1950 — Article 14, 226, 235, 311, 311(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 36(3)
Supreme Court17 Mar 2020Disposed Of
Union Of India & Ors Vs Lt Cdr Annie Nagaraja & Ors
Supreme Court Of India · (2020) 3 MLJ 388
Constitution Of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(b), 19(1)(c), 21, 33, 142, 226Navy Act, 1957 — Section 9, 9(2), 184, 185Armed Forces Tribunal Act, 2007 — Section 30(1), 30(2), 31, 31(1), 31(2)
Supreme Court17 Mar 2020Dismissed
Subodh Kumar & Or Vs Commissioner Of Police & Ors
Supreme Court Of India · AIR 2020 SC 1427
Constitution Of India, 1950 — Article 14, 16Delhi Police (Appointment & Recruitment) Rules, 1980 — Rule 5, 7, 27A
Supreme Court17 Mar 2020Partly Allowed
Council Of Architecture Vs Mukesh Goyal & Ors
Supreme Court Of India · AIR 2020 SC 1736 : (2020) 3 MLJ 645 : (2020) 2 RCR(Civil) 295
Constitution Of India, 1950 — Article 14, 19(1)(g), 19(6)Punjab Water Supply and Sewerage Board (Services) Regulations, 1981 — Regulation 16, 16(2)(iv)Architects Act, 1972 — Section 2(a), 3, 14, 14(2), 15, 17, 22, 23, 29, 30, 31, 35, 35(2), 37, 37(1), 37(2)
Supreme Court17 Mar 2020Disposed Of
Bengaluru Development Authority Vs Sudhakar Hegde & Ors.
Supreme Court Of India · (2020) 03 SC CK 0064
Environment (Protection) Rules, 1986 — Section 5(3)(d)Bangalore Development Authority Act, 1976 — Section 2(a), 15, 16(1), 17, 17(1), 17(3), 17(5), 18, 18(3), 19, 19(1), 19(4), 19(5), 19(6)National Green Tribunal Act, 2010 — Section 16
Supreme Court17 Mar 2020Dismissed
Bank Of Baroda Vs Kotak Mahindra Bank Ltd
Supreme Court Of India · AIR 2020 SC 1474 : (2020) 2 CTC 877 : (2020) 4 MLJ 171 : (2020) 2 RCR(Civil) 347 : (2020) 2 KLJ 580
Limitation Act, 1963 — Article 39, 101, 136, 137Code Of Civil Procedure, 1908 — Section 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 44A, 44A(1), 44A(2), 47, Order 21, Order 21 Rule 3, Order 21 Rule 11(2)Limitation Act, 1963 — Section 4, 24, 136