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Supreme Court Of India judgments, 2020

771 judgments · page 26 of 39

Supreme Court03 Mar 2020Disposed Of

K. Virupaksha & Anr Vs State Of Karnataka & Anr

Supreme Court Of India · AIR 2020 SC 3648 : (2020) 220 CompCas 505 : (2020) 2 MLJ (Cri) 54 : (2020) 4 SCC 440 : (2020) 2 SCC (Cri) 592 : (2020) 5 Scale 25

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 156(3), 200, 482Indian Penal Code, 1860 — Section 34, 109, 120B, 405, 406, 409, 417, 420,426, 511
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Supreme Court03 Mar 2020Allowed

Additional Commissioner Revenue And Others Vs Akhalaq Hussain And Another

Supreme Court Of India · AIR 2020 SC 3659 : (2020) 4 SCC 507 : (2020) 4 Scale 670

Indian Stamp Act, 1899 — Article 31, 32Constitution Of India, 1950 — Article 227Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 2(14), 3(14), 143, 144, 153, 154, 155, 156, 157, 157A, 157B, 161, 161(1), 166, 167, 331(1), 331A
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Supreme Court02 Mar 2020Allowed

Satish Kumar & Anr Vs State Of Himachal Pradesh & Anr.

Supreme Court Of India · AIR 2020 SC 1766 : (2020) 4 KLT 209 : (2020) 7 SCC 637 : (2020) 3 SCC (Cri) 162 : (2020) 1 Crimes 373

Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 5, 25, 27, 30Evidence Act, 1872 — Section 27
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Supreme Court02 Mar 2020Disposed Of

Jose Vs Johnson

Supreme Court Of India · (2020) 3 SCC 780 : (2020) 4 Scale 53

Code Of Civil Procedure, 1908 — Section 96, Order 14 Rule 5, Order 41 Rule 23A, Order 41 Rule 27, Order 43 Rule 1(W)
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Supreme Court02 Mar 2020Disposed Of

Assistant General Manager & Ors Vs Radhey Shyam Pandey

Supreme Court Of India · (2020) 6 SCC 438 : (2020) 2 SCC (L&S) 523 : (2020) 4 Scale 613

Constitution Of India, 1950 — Article 12, 14, 15, 16, 16(1), 19, 19(1)(g), 21, 311, 311(2)Pension Rules, 1986 — Rule 8, 22, 22(a), 22(1), 22(i)(a), 22(iii), 22(i)(c), 23Income Tax Rules, 1962 — Rule 2BA
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Supreme Court02 Mar 2020Allowed

Samta Naidu & Anr Vs State Of Madhya Pradesh And Anr

Supreme Court Of India · AIR 2020 SC 2573 : (2020) 5 SCC 378 : (2020) 3 SCC(Cri) 171 : (2020) 1 Crimes 380 : (2020) 4 Scale 592

Indian Penal Code, 1860 — Section 109, 120B, 201, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 200, 202, 203, 204, 300, 362
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Supreme Court02 Mar 2020Dismissed

Sajan Sethi Vs Rajan Sethi

Supreme Court Of India · AIR 2020 SC 1470 : (2020) 3 JT 70 : (2020) 4 Scale 583 : (2020) 4 SCC 589 : (2020) 1 LawHerald (SC) 715

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Supreme Court02 Mar 2020Disposed Of

Union Bank Of India Vs Rajat Infrastructure Pvt. Ltd. & Ors

Supreme Court Of India · AIR 2020 SC 1172 : (2020) 3 CTC 124 : (2020) 2 AIRBomR 830 : (2020) 3 SCC 770

Constitution Of India, 1950 — Article 142, 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 18, 18(1)
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Supreme Court02 Mar 2020Allowed

Parvat Singh & Ors Vs State Of Madhya Pradesh

Supreme Court Of India · (2020) 2 JLJ 624 : (2020) 2 KLJ 534 : (2020) 3 JT 37 : (2020) 4 Scale 547 : (2020) 4 SCC 33 : (2020) 2 SCC (Cri) 7 : (2020) 1 LawHerald (SC) 861 : (2020) 1 Crimes 405

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 149, 302, 450 Code Of Criminal Procedure, 1973 — Section 161
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Supreme Court02 Mar 2020Disposed Of

Than Kunwar Vs State Of Haryana

Supreme Court Of India · (2020) 2 RCR (Criminal) 251 : (2020) 3 JT 17 : (2020) 4 Scale 661 : (2020) 5 SCC 260 : (2020) 1 Crimes 397

Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 18, 50 Code Of Criminal Procedure, 1973 — Section 313
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