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Supreme Court Of India judgments, 2020

771 judgments · page 25 of 39

Supreme Court05 Mar 2020Disposed Of

Mankastu Impex Private Limited Vs Airvisual Limited

Supreme Court Of India · AIR 2020 SC 1297 : (2020) 3 CTC 98 : (2020) 3 JT 244 : (2020) 5 SCC 399

Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 2(2), 2(2)(I), 9, 11, 11(6), 11(9), 20(1), 27(a)(1)(3), 37(3)Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 21
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Supreme Court04 Mar 2020Dismissed

Ankit Ashok Jalan Vs Union Of Idnia And Ors

Supreme Court Of India · AIR 2020 SC 1936 : (2020) 5 Scale 371 : (2020) 2 MLJ (Cri) 120 : (2020) 1 Crimes 314

Constitution Of India, 1950 — Article 14, 19, 21, 22, 22(4), 22(4)(a), 22(5), 22(7)(c), 32Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2(b), 3, 3(1), 3(1)(iv), 3(2), 3(3), 3(4), 8, 8(b), 8(c), 8(f), 11, 11(1), 11(1)(a), 11(1)(b), 13General Clauses Act, 1897 — Section 21
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Supreme Court04 Mar 2020

Internet And Mobile Association Of India Vs Reserve Bank Of India

Supreme Court Of India · (2020) 3 MLJ 541 : (2020) 4 Scale 692 : (2020) 10 SCC 274

Constitution Of India, 1950 — Article 8, 9, 10, 11, 14, 19, 21Banking Regulation Act, 1949 — Section 5, 8, 35A, 35A(1), 35A(1)(a), 35AA, 35AB, 36(1)(a), 36AA, 36B, 36ACA, 38, 56Reserve Bank Of India Act, 1934 — Section 2(1)(i), 3, 3(1), 5(ca), 7, 8(4), 11, 17, 20, 20(15), 21, 22(1), 26(1), 26(2), 27(1), 28A, 28A(2), 29A, 29A(2), 30(1B), 38, 45JA, 45JA(1), 45L, 45L(1), 45U(b),45W, 45W(1), 45ZA, 45ZA(1), 45ZB, 45ZC, 45ZD, 45ZE, 45ZF, 45ZG, 45ZH, 45ZI, 45ZJ, 45ZK, 45ZL, 45ZM, 45ZN, 45ZO, 63, 63(3)
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Supreme Court04 Mar 2020Dismissed

Managing Director Chhattisgarh State Co-Operative Bank Maryadit Vs Zila Sahkari Kendriya Bank Maryadit & Ors

Supreme Court Of India · AIR 2020 SC 4838 : (2020) 3 MLJ 195 : (2020) 6 SCC 411 : (2020) 2 SCC (L&S) 370 : (2020) 5 Scale 350

Mental Health (Scotland) Act, 1960 — Section 49E, 49E(1), 49E(2), 49E(2)(b), 49E(2)(b)(i), 49E(2)(b)(ii), 54, 54(1), 54(2), 54(3), 54(3)(a), 54(3)(b), 57B, 57B(19)Motor Vehicles Act, 1939 — Section 68C, 217(2)(e)Motor Vehicles Act, 1988 — Section 100, 100(4), 217(2)(e)
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Supreme Court04 Mar 2020

New India Assurance Co. Ltd. Vs Hilli Multipurpose Cold Storage Pvt. Ltd.

Supreme Court Of India · AIR 2020 SC 1267 : (2020) 3 KLT 59 : (2020) 2 CPR 166 : (2020) 5 SCC 757 : (2020) 1 ILR (Cut) 633 : (2020) 2 CPJ 1 : (2020) 5 Scale 318

Consumer Protection Act, 1986 — Section 4(2), 12, 13, 13(1), 13(2), 13(2(b)(i)), 13(2(b)(ii)), 13(2)(a), 13(2)(c), 13(3A), 13(3), 13(4), 15, 17, 19, 22A, 22(2) 24A, 24A(2)Code Of Civil Procedure, 1908 — Section 151, Order 5 Rule 1, Order 5 Rule 2, Order 8 Rule 1, Order 8 Rule 10Arbitration And Conciliation Act, 1996 — Section 31(5), 34
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Supreme Court04 Mar 2020Dismissed

C. Jayachandran Vs State Of Kerala & Ors.Etc.

Supreme Court Of India · AIR 2020 SC 3846 : (2020) 5 Scale 301 : (2020) 2 KLJ 264 : (2020) 2 KLT 402 : (2020) 5 SCC 230 : (2020) 2 SCC (L&S) 37 : (2020) LIC 3525

Kerala State Higher Judicial Services Special Rules, 1961 — Rule 2(b), 6, 6(2)Kerala State And Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17Constitution Of India, 1950 — Article 233
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Supreme Court04 Mar 2020Allowed

Patram Vs Gram Panchayat Katwar & Ors

Supreme Court Of India · AIR 2020 SC 1253 : (2020) 2 RCR(Civil) : 180 (2020) 5 Scale 238

Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g), 2(g)(v), 2(g)(3), 2(g)(5)(v)
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Supreme Court04 Mar 2020Allowed

State Of Goa Vs Narayan V. Gaonkar & Ors

Supreme Court Of India · AIR 2020 SC 2881 : (2020) 5 Scale 338

Goa, Daman And Diu Land Revenue Code, 1968 — Section 14, 14(2), 14(3), 24A, 36Goa, Daman And Diu Land Revenue (City Survey) Rules, 1969 — Rule 5, 6, 6(6)
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Supreme Court04 Mar 2020Dismissed

N.C. Santhosh Vs State Of Karnataka & Ors

Supreme Court Of India · AIR 2020 SC 1401 : (2020) 2 KLJ 298 : (2020) 3 JT 130 : (2020) 5 Scale 293 : (2020) 7 SCC 617

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5, 9, 9(3)Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 — Rule 11Constitution Of India, 1950 — Article 14, 16
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Supreme Court04 Mar 2020Allowed

Nirmala Kothari Vs United India Insurance Co. Ltd.

Supreme Court Of India · AIR 2020 SC 1193 : (2020) 2 RCR Civ 159 : (2020) 2 KLT 389 : (2020) 3 JT 44 : (2020) 5 Scale 234 : (2020) 4 SCC 49 : (2020) ACJ 1218 : (2020) 3 AIRBomR 89 : (2020) 2 SCC (Cri) 14

Motor Vehicles Act, 1988 — Section 149(2)(a), 149(2)(a)(ii)
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Supreme Court04 Mar 2020Dismissed

Chief Information Commissioner Vs High Court Of Gujarat And Another

Supreme Court Of India · AIR 2020 SC 4333 : (2020) 3 MLJ 65 : (2020) 2 KLT 739 : (2020) 4 SCC 702 : (2020) 5 Scale 263 : (2020) 4 GLR 2552

Constitution Of India, 1950 — Article 124, 145, 216, 225, 227, 235Gujarat High Court Rules, 1993 — Rule 149, 150, 151, 152, 153, 154Supreme Court Rules, 2013 — Order 13 Rule 1, Order 13 Rule 2
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Supreme Court03 Mar 2020Allowed/ Disposed Of

Mangayakarasi Vs M. Yuvaraj

Supreme Court Of India · AIR 2020 SC 1198 : (2020) 3 SCC 786 : (2020) 2 RCR (Civil) 155 : (2020) 3 JT 74 : (2020) 1 DMC 687 : (2020) 5 Scale 17 : (2020) 1 ILR (Cut) 625 : (2020) 2 SCC (Cri) 232 : (2020) 3 JT 74 : (2020) 5 Scale 17

Constitution Of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(ia)Code Of Civil Procedure, 1908 — Section 100
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