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Supreme Court Of India judgments, 2020

771 judgments · page 30 of 39

Supreme Court13 Feb 2020Dismissed

Padma Mishra Vs State Of Uttarakhand & Anr.

Supreme Court Of India · (2020) 02 SC CK 0093

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 2(b), 2(c), 3Indian Penal Code, 1860 — Section 307, 323, 504, 506
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Supreme Court13 Feb 2020

Vijay Karia & Ors Vs Prysmian Cavi E Sistemi SRL & Ors

Supreme Court Of India · AIR 2020 SC 1807 : (2020) 11 SCC 1 : (2020) 2 Supreme 417 : (2020) 3 Scale 494 : (2020) 1 ArbLR 474

Constitution Of India, 1950 — Article 136, 142Foreign Exchange Management (Non-Debt Instrument) Rules, 2019 — Rule 21, 21(2)(b)(iii)Arbitration and Conciliation Act, 1996 — Section 9, 28(3), 34, 34(2)(b)(ii), 34(2)(a)(iv), 37, 45, 46, 47, 48, 48(1), 48(1)(b), 48(2), 48(2)(b), 49, 50, 103(2), 103(2)(b), 103(3)
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Supreme Court13 Feb 2020Disposed Of

Rambabu Singh Thakur Vs Sunil Arora & Ors.

Supreme Court Of India · AIR 2020 SC 952 : (2020) 3 SCC 733 : (2020) 2 RCR(Criminal) 57 : (2020) 2 KLT 76 : (2020) 2 SCC(Cri) 215 : (2020) 2 Supreme 402

Constitution Of India, 1950 — Article 129, 142
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Supreme Court13 Feb 2020Dismissed

K Sivaraman & Ors Vs P Sathishkumar & Anr

Supreme Court Of India · AIR 2020 SC 954 : (2020) AIR(SC)(Civ) 1176 : (2020) 2 Supreme 198 : (2020) 1 LawHerald (SC) 734 : (2020) 2 JT 175 : (2020) ACJ 1361 : (2020) 1 ACC 495 : (2020) 2 ALD 92 : (2020) 2 LLJ 569 : (2020) 1 SCT 840 : (2020) 165 FLR 138 : (2020) 3 Scale 480 : (202

Employee's Compensation Act, 1923 — Section 4, 4(1)(a), 4(1B), 4(2), 4A, 4A(1), 4A(2), 4A(3), 5, 5(a), 19Finance Act, 2002 — Section 113
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Supreme Court12 Feb 2020Partly Allowed

Malluru Mallappa(D) Thr. Lrs Vs Kuruvathappa & Ors

Supreme Court Of India · AIR 2020 SC 925 : (2020) 2 ALD 55 : (2020) 2 MhLJ 815 : (2020) 2 RCR(Civil) 94 : (2020) 1 KCCR 841 : (2020) 2 KLJ 20 : (2020) 2 KLT 64 : (2020) 1 CivCC 650 : (2020) 2 JT 152 : (2020) 3 Scale 473 : (2020) 4 SCC 313 : (2020) AIR (SC)(Civ) 1218 : (2020) 1 AC

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Section 96, 100, Order 41 Rule 31
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Supreme Court11 Feb 2020Disposed Of

State Of Meghalaya Vs Melvin Sohlangpiaw

Supreme Court Of India · AIR 2020 SC 5204 : (2020) 3 SCC 711 : (2020) 3 JT 225 : (2020) 4 Scale 222 : (2020) 2 SCC(Cri) 209 : (2020) 113 AllCriC 347

Constitution Of India, 1950 — Article 366United Khasi Jaintia Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 9Indian Penal Code, 1860 — Section 201, 302
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Supreme Court11 Feb 2020Dismissed

Sakkubai Etc. Etc Vs State Of Karnataka & Ors. Etc. Etc

Supreme Court Of India · AIR 2020 SC 3417 : (2020) 2 KarLJ 193 : (2020) 2 KCCR 1273 : (2020) 2 Supreme 277 : (2020) 11 SCC 124

Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961 — Section 2(1), 2(3), 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 19(1), 19(3), 19(4), 20, 20(1), 20(2)Hampi World Heritage Area Management Authority Act, 2002 — Section 3, 11, 14, 14(1), 14(6)
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Supreme Court11 Feb 2020Allowed

Rajeev Kourav Vs Baisahab And Ors

Supreme Court Of India · AIR 2020 SC 909 : (2020) 2 JT 172 : (2020) 2 Supreme 196 : (2020) 2 CTC 125 : (2020) 3 SCC 317 : (2020) 1 RCR(Criminal) 1002 : (2020) 2 JLJ 1 : (2020) 2 KLJ 463 : (2020) CrLR 213 : (2020) 3 Scale 411 : (2020) 2 SCC(Cri) 51

Indian Penal Code, 1860 — Section 34, 107, 306, 506Code Of Criminal Procedure, 1973 — Section 161, 482
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Supreme Court11 Feb 2020Dismissed

Sridhar & Anr Vs N. Revanna & Ors

Supreme Court Of India · AIR 2020 SC 824 : (2020) 2 JT 164 : (2020) 2 CTC 109 : (2020) 2 RCR(Civil) 89 : (2020) 2 KCCR 953 : (2020) 3 Scale 438 : (2020) 1 WLN(SC) 194 : (2020) AIR(SC)(Civ) 1276 : (2020) 2 Supreme 247 : (2020) 11 SCC 221 : (2020) 1 LawHerald(SC) 583

Transfer Of Property Act, 1882 — Section 10, 13, 20, 126
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Supreme Court11 Feb 2020Allowed

Government Of India & Ors. Vs Sitakant S. Dubhashi & Anr

Supreme Court Of India · AIR 2020 SC 3588 : (2020) 3 SCC 297 : (2020) 167 FLR 1 : (2020) 3 AllMR 599 : (2020) 5 AIRBomR 163 : (2020) 4 MLJ 74 : (2020) 1 SCC(L&S) 500 : (2020) 3 Scale 450

Constitution Of India, 1950 — Article 14Goa Freedom Fighter’s Welfare Rules, 1988 — Rule 2, 2(1)
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Supreme Court10 Feb 2020Dismissed

Arun Singh & Others Vs State Of U.P. Through Its Secretary & Another

Supreme Court Of India · AIR 2020 SC 1758 : (2020) 2 JT 306 : (2020) 3 SCC 736 : (2020) 2 KLT 83 : (2020) CrLR 217 : (2020) 3 Scale 333 : (2020) 113 AllCriC 257 : (2020) 2 SCC(Cri) 217 : (2020) 4 Crimes 85

Code Of Criminal Procedure, 1973 — Section 156(3), 320, 482Indian Penal Code, 1860 — Section 493Dowry Prohibition Act, 1961 — Section 3, 4, 8(2)
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