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Supreme Court Of India judgments, 2020

771 judgments · page 29 of 39

Supreme Court14 Feb 2020Allowed/Dismissed

Vinod Giri Goswami & Ors Vs State Of Uttarakhand & Ors

Supreme Court Of India · AIR 2020 SC 5099

Uttaranchal Civil Services (Executive Branch) Rules, 2005 — Rule 3(i), 24(1), 24(4)U.P. Civil Servant (Executive Branch) Rules, 1982 — Rule 16, 20(2), 23Uttaranchal Government Servant Seniority Rules, 2002 — Rule 4(h)
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Supreme Court14 Feb 2020Allowed

State Of Karnataka & Anr. Vs N. Gangaraj

Supreme Court Of India · AIR 2020 SC 1878 : (2020) 3 SCC 423 : (2020) 4 MLJ 485 : (2020) 2 KarLJ 251 : (2020) 2 KCCR 975 : (2020) 1 SCC(L&S) 547 : (2020) 4 Scale 17

Constitution Of India, 1950 — Article 226, 227Prevention of Corruption Act, 1998 — Section 7, 13(1)(d), 13(2)
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Supreme Court14 Feb 2020Allowed

Laxmibai Vs Collector, Nanded & Ors

Supreme Court Of India · AIR 2020 SC 3393 : (2020) 5 AIRBomR 98 : (2020) 1 ACJ 641 : (2020) 1 LawHerald (SC) 681 : (2020) 2 JT 281 : (2020) 197 PunLR 775 : (2020) 4 Scale 229 : (2020) 2 ALT 98

Constitution Of India, 1950 — Article 226, 243K, 243O, 324, 329Maharashtra Village Panchayats Act, 1959 — Section 10A, 13, 14B, 14B(1), 14B(2), 15, 15AMaharashtra Zilla Parishads and Panchayat Samitis Act, 1961 — Section 9A, 15B
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Supreme Court14 Feb 2020Dismissed

Vinay Sharma Vs Union Of India And Others

Supreme Court Of India · AIR 2020 SC 1451 : (2020) 1 Crimes 293 : (2020) 3 Scale 572 : (2020) 4 SCC 391 : (2020) 2 JT 331 : (2020) 2 CTC 861 : (2020) 2 SCC(Cri) 565 : (2020) 2 Supreme 226

Constitution Of India, 1950 — Article 21, 32, 72, 72(1)(c), 161Indian Penal Code, 1860 — Section 120B, 201, 302, 307, 365, 366, 376(2)(g), 395, 397, 412
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Supreme Court14 Feb 2020Disposed Of

M/S. Z. Engineers Construction Pvt. Ltd. & Anr. Vs Bipin Bihari Behera & Ors

Supreme Court Of India · AIR 2020 SC 1140 : (2020) 4 MLJ 531 : (2020) 2 KLJ 34 : (2020) 2 KLT 8 : (2020) 3 JT 239 : (2020) 1 OrissaLR 595 : (2020) 197 PunLR 773 : (2020) 3 Scale 648 : (2020) 1 WLN SC 202 : (2020) 4 SCC 358 : (2020) 1 LawHerald (SC) 722

Indian Stamp Act, 1899 — Article 23, 48(f)Code Of Civil Procedure, 1908 — Order 13 Rule 4, Order 13 Rule 8Indian Stamp Act, 1899 — Section 35, 36
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Supreme Court14 Feb 2020Allowed

APS Forex Services Pvt. Ltd Vs Shakti International Fashion Linkers & Ors

Supreme Court Of India · AIR 2020 SC 945 : (2020) 2 CTC 471 : (2020) 1 CivCC 725 : (2020) CrLR 225 : (2020) 3 Scale 631 : (2020) 2 Supreme 320 : (2020) 2 MhLJ 838 : (2020) 197 PLR 724 : (2020) 2 MLJ(Cri) 560 : (2020) 2 RCR Cri 64 : (2020) 1 KLJ 815 : (2020) 2 KLT 21 : (2020) 113

Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139Evidence Act, 1872 — Section 3, 4
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Supreme Court14 Feb 2020Allowed

Santosh Prasad @ Santosh Kumar Vs State Of Bihar

Supreme Court Of India · AIR 2020 SC 985 : (2020) 3 SCC 443 : (2020) 1 MLJ Cri 617 : (2020) 2 RCR(Criminal) 58 : (2020) 2 KCCR 1263 : (2020) 1 LS 30 : (2020) 3 Scale 606 : (2020) 2 JT 298 : (2020) 113 AllCriC 352 : (2020) 2 SCC (Cri) 77 : (2020) 2 Supreme 313 : (2020) 1 LawHerald

Indian Penal Code, 1860 — Section 375, 376, 376(1), 450Code Of Criminal Procedure, 1973 — Section 162, 313Evidence Act , 1872 — Section 113A, 113B, 114A
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Supreme Court14 Feb 2020Allowed

Vinod Ravjibhai Rajput Vs State Of Gujarat & Ors

Supreme Court Of India · (2020) 2 ALT 56 : (2020) 2 LLJ 71 : (2020) 167 FLR 256 : (2020) 3 Scale 673

Constitution Of India, 1950 — Article 226, 309Class IV Posts in Inferior Services in the Gujarat Secretariat and Non Secretariat Offices Recruitment Rules, 2005 — Rule 2, 3, 4, 5, 6, 7
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