CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2020

771 judgments · page 27 of 39

Supreme Court02 Mar 2020Dismissed

Satishkumar Nyalchand Shah Vs State Of Gujarat & Ors

Supreme Court Of India · AIR 2020 SC 1185 : (2020) 3 JT 12 : (2020) 4 Scale 542 : (2020) 4 SCC 22 : (2020) 3 GLR 2177 : (2020) 1 LawHerald (SC) 548 : (2020) 2 SCC (Cri) 1 : (2020) 1 Crimes 410

Gujarat High Court. Rules, 1993 — Rule 51Gujarat Ownership Flats Act, 1973 — Section — Section 3(2)(c), 3(2)(d), 7(1)(i)(ii)2, 42 Code Of Criminal Procedure, 1973 — Section 156(3), 173(8)Indian Penal Code, 1860 — Section 114, 304, 418, 420
Read judgment
Supreme Court02 Mar 2020Dismissed

Dr. Shah Faesal And Ors. Vs Union Of India And Anr

Supreme Court Of India · AIR 2020 SC 3601 : (2020) 2 MLJ 536 : (2020) 4 SCC 1 : (2020) 4 Scale 462

Constitution Of India, 1950 — Article 35(c), 141, 152, 211A, 306A, 308, 356, 363, 367, 368, 370, 370(1), 370(1)(d), 370(2), 370(3)
Read judgment
Supreme Court28 Feb 2020Allowed

Canara Bank Vs P. Selathal and others etc. etc.

Supreme Court Of India · (2020) 2 MLJ 591 : (2020) 2 ALT 68 : (2020) 3 JT 49 : (2020) 4 Scale 431 : (2020) 1 LawHerald (SC) 696

Code Of Criminal Procedure, 1973 — Section 173(2)Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 466, 467, 468, 471Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 20, 20(1)
Read judgment
Supreme Court27 Feb 2020Dismissed

Arun Kumar Gupta Vs State Of Jharkhand & Anr

Supreme Court Of India · AIR 2020 SC 1175 : (2020) 2 JT 507 : (2020) 2 ALT 113 : (2020) 4 Scale 419 : (2020) 1 ACJ 664

Indian Penal Code, 1860 — Section 327Jharkhand Service Code, 2001 — Rule 74(b)(ii)Constitution Of India, 1950 — Article 136, 235, 310
Read judgment
Supreme Court26 Feb 2020

State Of Punjab Vs Jasbir Singh

Supreme Court Of India · (2020) 2 JT 469 : (2020) 4 Scale 302

Indian Penal Code, 1860 — Section 420, 463, 467, 468, 471, 475, 476Code Of Criminal Procedure, 1973 — Section 2(g), 2(x), 195, 195(3), 195(1)(b), 195(1)(b)(ii), 238, 239, 240, 241, 242. 243, 343(1), 482
Read judgment
Supreme Court26 Feb 2020

Anuj Jain Interim Resolution Professional For Jaypee Infratech Limited Vs Axis Bank Limited Etc. Etc

Supreme Court Of India · (2020) 221 CompCas 625 : (2020) 3 CompLJ 111 : (2020) 8 SCC 401 : (2020) 155 CLA 139 : (2020) 4 Scale 310

Insolvency And Bankruptcy Code, 2016 — Section 3, 3(4), 3(6), 3(8), 3(10), 3(11), 3(12), 3(30), 3(31), 3(33), 3(34), 3(35), 5(5A), 5(7), 5(8), 5(8)(i), 5(8)(f), 5(20), 5(21), 5(24), 7, 12(3), 13, 14, 21(6A), 25, 25A, 25(2)(j), 29A, 43, 43(2)(b), 43(4), 43(4)(a), 43(2)(a), 43(2)(b), 43(3)(a), 44, 44(c), 45, 45(1), 46, 46(1)(ii), 48, 49, 50, 53, 60(5), 66Real Estate (Regulation And Development) Act, 2016 — Section 2(d), 2(zn)Transfer Of Property Act, 1882 — Section 58
Read judgment
Supreme Court25 Feb 2020Allowed

Life Insurance Corporation Of India Vs Mukesh Poonamchand Shah

Supreme Court Of India · AIR 2020 SC 1133 : (2020) 2 JT 462 : (2020) 3 MLJ 267 : (2020) 4 Scale 267 : (2020) 2 SCT 291 : (2020) LIC 1833 : (2020) 3 LLN 285

Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 279, 304A, 337, 338, 420, 467, 468, 471Haryana Civil Services Punishment And Appeal Rules, 1987 — Rule 7(1), 7(2)
Read judgment
Supreme Court20 Feb 2020Allowed

Md. Younus Ali Tarafdar Vs State Of West Bengal

Supreme Court Of India · AIR 2020 SC 1057 : (2020) 2 JT 456 : (2020) 2 CTC 733 : (2020) 3 SCC 747 : (2020) AIR(SC)(Civ) 178 : (2020) 2 SCC(Cri) 227 : (2020) 2 Supreme 403

Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 106
Read judgment