COURT ARCHIVE

Supreme Court Of India judgments, 2020

771 judgments · page 31 of 39

Supreme Court10 Feb 2020

State Of U.P. & Ors Vs Virendra Kumar & Ors

Supreme Court Of India · (2020) 5 SCC 209 : (2020) 2 SCC(L&S) 92

Constitution Of India, 1950 — Article 162Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 3, 8, 8(2), 15, 15(1), 92, 93, 94(1), 94(2)(nn), 94(2)(nn), 95, 95(1), 95(1)(f), 95(2)Uttar Pradesh State Control Over Public Corporation Act, 1975 — Section 2, 2(1)

Supreme Court10 Feb 2020Disposed Of

Prathvi Raj Chauhan Vs Union Of India & Ors

Supreme Court Of India · AIR 2020 SC 1036 : (2020) 1 MLJ(Cri) 378 : (2020) 2 JLJ 384 : (2020) 1 KLJ 718 : (2020) (1) KLT 810 : (2020) 4 SCC 727 : (2020) 113 AllCriC 307 : (2020) 2 Supreme 291

Constitution Of India, 1950 — Article 12, 14, 15, 15(1), 15(2), 15(2)(a), 15(2)(b), 15(4), 15(5), 17, 19, 21, 23, 24, 142Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 18, 18A, 18A(i), 21(4)Code of Criminal Procedure, 1973 — Section 2(c), 41, 156(3), 197, 438, 439, 482

Supreme Court10 Feb 2020Allowed

Rajeshbhai Muljibhai Patel And Others Etc. Vs State Of Gujarat And Another Etc.

Supreme Court Of India · AIR 2020 SC 818 : (2020) 2 JT 241 : (2020) 1 BankCas 512 : (2020) 2 SCC(Cri) 239 : (2020) 113 AllCriC 341 : (2020) 2 Supreme 240 : (2020) 1 ACJ 532 : (2020) 4 GLR 2426 : (2020) 1 LawHerald(SC) 634 : (2020) 1 ALD(Cri) 486 : (2020) 197 PLR 764 : (2020) 3 SC

Negotiable Instruments Act, 1881 — Section 138, 139Indian Penal Code, 1860 — Section 114, 406, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 482

Supreme Court10 Feb 2020Dismissed

Atma Ram Vs Charanjit Singh

Supreme Court Of India · AIR 2020 SC 3413 : (2020) 2 JT 190 : (2020) 1 LawHerald(SC) 874 : (2020) 2 MLJ 587 : (2020) 2 ALD 61 : (2020) 2 CTC 118 : (2020) 3 SCC 311 : (2020) 2 LW 777 : (2020) 2 RCR(Civil) 131 : (2020) 3 Scale 351 : (2020) 5 AIRBomR 110

Code Of Civil Procedure, 1908 — Section 149, Order 6 Rule 17Specific Relief Act, 1963 — Section 16(c), 20

Supreme Court10 Feb 2020

Kantaru Rajeevaru Vs Indian Young Lawyers Association Thr. Its General Secretary Ms. Bhakti Pasrija And Ors

Supreme Court Of India · (2020) 3 Scale 423 : (2020) 3 SCC 52

Constitution Of India, 1950 — Article 25, 25(2)(b), 26

Supreme Court10 Feb 2020Allowed

Mukul Agrawal And Others Vs State Of U.P. And Another

Supreme Court Of India · AIR 2020 SC 1877 : (2020) 3 SCC 402 : (2020) 1 RCR(Criminal) 995 : (2020) CrLR 216 : (2020) 3 JT 43 : (2020) 3 Scale 332 : (2020) 2 SCC(Cri) 65

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 467, 468, 471

Supreme Court07 Feb 2020Dismissed

M/S Oudh Sugar Mills Ltd Vs Union Of India & Anr

Supreme Court Of India · AIR 2020 SC 1773 : (2020) 4 SCC 29

Constitution Of India, 1950 — Article 14, 19(1)(g), 226Essential Commodities Act, 1955 — Section 3(2)(f), 3(3c)

Supreme Court07 Feb 2020Dismissed

Bharti AXA General Insurance Co. Ltd. Vs Priya Paul & Anr

Supreme Court Of India · AIR 2020 SC 3636 : (2020) 1 CPJ 141 : (2020) 1 ACC 391 : (2020) 1 CPR 618 : (2020) ACJ 1347

Aircraft Rules, 1937 — Rule 3(26), 48Aircrafts Act, 1934 — Section 2(1)Aeronautics Act, 1985 — Section 3(1)

Supreme Court07 Feb 2020Allowed

State Bank Of India And Anr Vs New India Assurance Company Limited

Supreme Court Of India · (2020) 1 CPJ 115 : (2020) 3 SCC 258 : (2020) 2 CPR 629

Supreme Court07 Feb 2020Allowed

Union Of India & Anr Vs Deepak Niranjan Nath Pandit

Supreme Court Of India · AIR 2020 SC 1492 : (2020) 1 SCT 836 : (2020) 3 SCC 404 : (2020) 1 SCC(L&S) 529

Constitution Of India, 1950 — Article 226

Supreme Court07 Feb 2020Dismissed

M/S Rajankumar And Brothers (Impex) Vs Oriental Insurance Company Ltd.

Supreme Court Of India · AIR 2020 SC 3616 : (2020) 1 CPJ 124 : (2020) 1 ACC 357 : (2020) 4 SCC 364 : (2020) 5 AIRBomR 180

Marine Insurance Act, 1963 — Section 35, 35(3), 36, 36(3)

Supreme Court07 Feb 2020Allowed

Rakesh Malhotra Vs Krishna Malhotra

Supreme Court Of India · (2020) 14 SCC 150 : (2020) 11 JT 554 : (2020) 1 ILR(Cut) 433 : (2020) 1 CivCC 665 : (2020) 2 KLT 334

Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 24, 25, 25(1), 25(2), 25(3)Code of Criminal Procedure, 1973 — Section 125

Supreme Court07 Feb 2020

Oil And Natural Gas Corporation Vs Krishan Gopal & Ors

Supreme Court Of India · (2020) 3 Scale 272 : (2020) 4 LLJ 96 : (2020) 2 LLN 17 : (2020) 164 FLR 998

Constitution Of India, 1950 — Article 12, 14, 16, 32, 226Industrial Disputes Act, 1947 — Section 2(ra), 25(T), 33AContract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)

Supreme Court07 Feb 2020Dismissed

Nitesh Kumar Pandey Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · AIR 2020 SC 3407 : (2020) 4 SCC 70 : (2020) 6 JT 94 : (2020) 3 Scale 303 : (2020) 2 MLJ 312 : (2020) 1 JLJ 641 : (2020) 1 SCT 823 : (2020) 1 SCC(L&S) 720 : (2020) LIC 3473 : (2020) 166 FLR 909

Supreme Court07 Feb 2020Disposed Of

Mukesh Kumar & Anr Vs State Of Uttarakhand & Ors

Supreme Court Of India · AIR 2020 SC 992 : (2020) 3 SCC 1 : (2020) LIC 1574 : (2020) 1 JLJR 418 : (2020) 2 KarLJ 242 : (2020) 3 LLN 15 : (2020) AIR(SC)(Civ) 1169 : (2020) 1 SCC(L&S) 433 : (2020) 2 Supreme 269

Constitution Of India, 1950 — Article 16(4), 16(4A)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(1), 3(7)Uttar Pradesh Servants Government Seniority Rules, 1991 — Rule 8A

Supreme Court07 Feb 2020Disposed Of

Parmeshwar Nanda Etc. Vs State Of Jharkhand Through Chief Secretary & Ors. Etc

Supreme Court Of India · (2020) 3 Scale 293 : (2020) 12 SCC 131 : (2020) 166 FLR 885 : (2020) 1 SCT 817 : (2020) 1 JLJR 437

Jharkhand Pension Rules, 2000 — Rule 31, 38, 40, 58, 61, 74Bihar Pension Rules, 1950 — Rule 59, 59(1), 103

Supreme Court07 Feb 2020Allowed

Prem Chand Singh Vs State Of Uttar Pradesh And Another

Supreme Court Of India · (2020) 2 JT 195 : (2020) 3 Scale 310 : (2020) 3 SCC 54 : (2020) 1 RCR(Criminal) 991 : (2020) CrLR 200 : (2020) 1 OLR 568 : (2020) 1 SCC(Cri) 740 : (2020) 2 Supreme 261 : (2020) (3) Crimes 472

Code of Criminal Procedure, 1973 — Section 156(3), 300, 419, 420Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471

Supreme Court07 Feb 2020Dismissed

Maruti Suzuki India Ltd. (Earlier Known As Maruti Udyog Ltd.) Vs Commissioner Of Income Tax, Delhi

Supreme Court Of India · AIR 2020 SC 3570 : (2020) 3 SCC 718 : (2020) 421 ITR 510

Central Excise Rules, 1944 — Rule 2(3), 57A, 57A(1), 57B, 57C, 57D, 57E, 57F, 57F(1), 57F(4A), 57G, 57H, 57ICentral Excise Valuation Rules, 2000 — Rule 6Income Tax Act, 1961 — Section 43B, 43B(a), 256(1), 260A, 263

Supreme Court07 Feb 2020Allowed

C.S. Venkatesh Vs A.S.C. Murthy (D) By Lrs. & Ors.

Supreme Court Of India · AIR 2020 SC 930 : (2020) 2 MhLJ 854 : (2020) 2 LW 770 : (2020) 2 RCR(Civil) 71 : (2020) AIR(SC)(Civ) 1057 : (2020) 2 Supreme 263 : (2020) 2 MLJ 408 : (2020) 139 AllLR 233 : (2020) 3 SCC 280

Specific Relief Act, 1963 — Section 16(c)Transfer Of Property Act, 1882 — Section 58(c)

Supreme Court07 Feb 2020Dismissed

Kalindi Damodar Garde (D) By Lrs Vs Manohar Laxman Kulkarni & Ors. Etc.

Supreme Court Of India · AIR 2020 SC 810 : (2020) 2 JT 222 : (2020) 139 AllLR 225 : (2020) 2 LW 461 : (2020) 2 AIRBomR 569 : (2020) 2 RCR(Civil) 76 : (2020) 3 Scale 285 : (2020) 4 SCC 335

Hindu Succession Act, 1956 — Section 3(a), 3(e), 3(f), 3(j), 4, 8, 10, 15, 15(b), 16