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Supreme Court Of India judgments, 2020

771 judgments · page 24 of 39

Supreme Court17 Mar 2020Dismissed

Joint Labour Commissioner And Registering Officer And Anr Vs Kesar Lal

Supreme Court Of India · AIR 2020 SC 2596 : (2020) 3 MLJ 499 : (2020) 2 CPR 185 : (2020) 2 CPJ 32

Constitution Of India, 1950 — Article 21, 39, 42, 226, 366(28)Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009 — Rule 28, 43, 43(d), 44, 45, 52, 58, 59, 60Consumer Protection Act, 1986 — Section 2(d), 2(d)(ii), 2(1)(d), 2(1)(o)
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Supreme Court06 Mar 2020

Indore Development Authority Vs Manoharlal & Ors. Etc

Supreme Court Of India · AIR 2020 SC 1496 : (2020) 2 JLJ 75 : (2020) 38 LCD 567 : (2020) 8 SCC 129 : (2020) 5 Scale 34

Constitution Of India, 1950 — Article 13, 14, 32, 62(1), 142(1), 226, 246(2), 248, 283, 298, 300A, 301, 356, 372Limitation Act, 1963 — Article 137Land Acquisition (Bihar and Orissa) Rules, 1894 — Rule 9, 10
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Supreme Court06 Mar 2020Allowed

Sadhna Chaudhary Vs State Of U.P. & Anr.

Supreme Court Of India · AIR 2020 SC 2542 : (2020) 3 JT 117 : (2020) 2 SCT 337 : (2020) 166 FLR 743

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11(3), 23, 24
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Supreme Court06 Mar 2020Allowed

Poonam Devi And Others Vs Oriental Insurance Co. Ltd

Supreme Court Of India · AIR 2020 SC 1305 : (2020) 2 CTC 855 : (2020) 2 LLJ 187 : (2020) 2 LLN 1 : (2020) LLR 473 : (2020) 165 FLR 359 : (2020) 2 JLJ 52 : (2020) 3 JT 235 : (2020) 2 SCT 343 : (2020) 4 SCC 55 : (2020) ACJ 1343 : (2020) 1 SCC (L&S) 715

Workmen’s Compensation Act, 1923 — Section 3, 3(1), 4A(3)(b)
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Supreme Court06 Mar 2020Disposed Of

Indian Social Action Forum (INSAF) Vs Union of India

Supreme Court Of India · AIR 2020 SC 1363 : (2020) 2 MLJ 676 : (2020) 2 KLT 539

Foreign Contribution (Regulation) Act, 2010 — Section 3, 3(1)(f), 5, 5(1), 5(4), 48, 48(2)(d)Information Technology Act, 2000 — Section 2(1)(r)Foreign Contribution (Regulation) Rules, 2011 — Rule 3, 3(i), 3(v), 3(vi)
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Supreme Court05 Mar 2020Dismissed

Suborno Bose Vs Enforcement Directorate & Anr

Supreme Court Of India · AIR 2020 SC 4288 : (2020) 2 MLJ 646

Foreign Exchange Management Act, 1999 — Section 10(5), 10(6), 16(3), 42, 42(1), 46, 47Orissa Sales Tax Act, 1947 — Section 25Foreign Exchange Management (Realisation, Repatriation And Surrender Of Foreign Exchange) Regulations, 2000 — Regulation 6, 6(1)
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Supreme Court05 Mar 2020Partly Allowed

Manoj Suryavanshi Vs State Of Chhattisgarh

Supreme Court Of India · AIR 2020 SC 3863 : (2020) 4 SCC 451 : (2020) 2 SCC (Cri) 601 : (2020) 2 Crimes 31

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302, 363, 364Evidence Act, 1872 — Section 20, 26, 65B, 114(g)
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