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Supreme Court Of India judgments, 2020

771 judgments · page 28 of 39

Supreme Court20 Feb 2020Allowed

Partap Singh (Dead) Through Lrs. & Ors Vs Shiv Ram (Dead) Through Lrs

Supreme Court Of India · AIR 2020 SC 1382 : (2020) 2 JT 344 : (2020) 2 RCR Civ 120 : (2020) 4 Scale 280 : (2020) 11 SCC 242 : (2020) 1 LawHerald (SC) 783

Himachal Land Revenue Act, 1954 — Section 32, 32(2)(a), 34, 45, 46Evidence Act, 1872 — Section 4, 35, 109Punjab Land Revenue Act, 1887 — Section 44
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Supreme Court19 Feb 2020Allowed

Krishnaveni Rai Vs Pankaj Rai & Anr

Supreme Court Of India · AIR 2020 SC 1156 : (2020) 2 ALT 91 : (2020) 2 CTC 359 : (2020) 2 RCR(Criminal) 154 : (2020) 2 JLJ 613 : (2020) 1 KLJ 934 : (2020) 2 KLT 256 : (2020) 1 DMC 716 : (2020) 3 JT 279 : (2020) 4 Scale 289 : (2020) 11 SCC 253 : (2020) 1 ACJ 548 : (2020) 1 LawHera

Code of Criminal Procedure, 1973 — Section 125, 397, 401, 482Hindu Marriage Act, 1955 — Section 5, 5(i), 5(ii), 5(iii), 5(iv), 5(v), 11, 15Indian Penal Code, 1860 — Section 406, 498A, 500
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Supreme Court19 Feb 2020

Dheeraj Mor Vs Hon’ble High Court Of Delhi

Supreme Court Of India · AIR 2020 SC 1084 : (2020) LIC 1739 : (2020) 7 SCC 401 : (2020) 4 Scale 119

Constitution Of India, 1950 — Article 5(c), 14, 16, 50, 124, 124(3)(a), 124(3)(b), 124(3)(c), 217, 217(a), 217(2), 233, 233A, 233(1), 233(2), 234, 235, 236, 237, 309, 394AUttar Pradesh Higher Judicial Service Rules, 1953 — Rule 8, 11, 13, 14, 15, 17, 19Bar Council Of India Rules, — Rule 43, 49
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Supreme Court19 Feb 2020Allowed

Vithaldas Jagannath Khatri (Dead) Through Smt. Shakuntala Alias Sushmi & Ors. Vs State Of Maharashtra Revenue And Forest Department & Ors

Supreme Court Of India · (2020) 2 JT 437 : (2020) 4 Scale 74 : (2020) 1 WLN SC 206

Constitution Of India, 1950 — Article 39(b), 39(c)Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 2(4), 2(6A), 2(11), 2(11A), 3, 4(1), 5, 8, 9, 10, 11, 12, 12A, 13, 13(2), 14, 14(1), 18, 18(l), 21, 21(1), 21(3), 30, 33, 33(1A), 41, 44B, 45Maharashtra Land Revenue Code, 1966 — Section 148, 149
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Supreme Court19 Feb 2020Allowed

Agra Diocesan Trust Association Vs Anil David And Ors

Supreme Court Of India · AIR 2020 SC 1372 : (2020) 2 CTC 329 : (2020) 4 Scale 64

Court Fees Act, 1870 — Section 7(iv)(c), 7(ivA), 7(v), 7(v)(i), 7(2)(ivA)Code Of Civil Procedure, 1908 — Section 15Uttar Pradesh Court Fees Act, 1870 — Section 7(ivA)
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Supreme Court19 Feb 2020Dismissed

Sanjeev Kapoor Vs Chandana Kapoor & Ors

Supreme Court Of India · AIR 2020 SC 1064 : (2020) 2 CTC 740 : (2020) 2 RCR(Criminal) 105 : (2020) 2 KLT 267 : (2020) 3 Crimes 474 : (2020) 4 Scale 51

Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(3), 125(5), 127, 127(2), 145, 362, 424, 482Criminal Procedure Code, 1898 — Section 369
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Supreme Court19 Feb 2020Allowed

IDOL Of Sri Renganathaswamy Represented By Its Executive Officer, Joint Commissioner Vs P K Thoppulan Chettiar, Ramanuja Koodam Anandhana Trust, Rep. By Its Managing Trustee And Ors

Supreme Court Of India · AIR 2020 SC 4369 : (2020) 2 ALT 79 : (2020) 2 CTC 341 : (2020) 2 LW 30 : (2020) 4 Scale 92

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3, 6(16), 6(19), 34, 64, 108Indian Trusts Act, 1882 — Section 1Transfer of Property Act, 1882 — Section 10
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Supreme Court19 Feb 2020Dismissed

Suresh Chand And Anr Vs Suresh Chander (D) Thr Lrs And Ors

Supreme Court Of India · AIR 2020 SC 1144 : (2020) 2 JT 324 : (2020) 4 Scale 44 : (2020) 4 SCC 643 : (2020) 2 Supreme 411

Code of Civil Procedure, 1908 — Section 100Rajasthan Pre-Emption Act, 1966 — Section 4, 5, 5(1)(c), 6, 6(1), 6(1)(ii), 6(ii), 6(2), 6(3)
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Supreme Court18 Feb 2020Allowed

Dr. Hira Lal Vs State Of Bihar & Ors

Supreme Court Of India · AIR 2020 SC 1027 : (2020) 2 JT 250 : (2020) LIC 1264 : (2020) 4 Scale 7 : (2020) 2 SCT 200 : (2020) 4 SCC 346 : (2020) 166 FLR 915 : (2020) AIR(SC)(Civ) 1157 : (2020) 1 LawHerald (SC) 772

Constitution Of India, 1950 — Article 19(1)(f), 19(5), 31(1), 32, 148(5), 300A, 309Civil Services (Classification, Control & Appeal) Rules, 1930 — Rule 49(a)Bihar Pension Rules, 1950 — Rule 27, 43(b), 43(c), 46, 139
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Supreme Court18 Feb 2020Disposed Of

Soumitra Kumar Nahar Vs Parul Nahar

Supreme Court Of India · AIR 2020 SC 1901 : (2020) 2 ALT 45 : (2020) 2 RCR(Civil) 103 : (2020) 7 SCC 599 : (2020) 2 Supreme 335 : (2020) 4 Scale 24

Guardian And Wards Act, 1890 — Section 7, 8, 10, 11
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Supreme Court17 Feb 2020Disposed Of

Secretary, Ministry Of Defence Vs Babita Puniya & Ors

Supreme Court Of India · AIR 2020 SC 1000 : (2020) 3 Scale 712 : (2020) 2 MLJ 343 : (2020) 7 SCC 469 : (2020) AIR(SC)(Civ) 1100

Constitution Of India, 1950 — Article 14, 15(1), 16(1), 19, 19(1)(a), 19(1)(b), 19(1)(c), 21, 33, 136Army Act, 1950 — Section 10, 12, 21, 69, 125Indian Penal Code, 1860 — Section 302
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