Supreme Court Of India Judgments 2020 — Page 33

Supreme Court31 Jan 2020Dismissed

Basheera Begam Vs Mohammed Ibrahim & Ors

Supreme Court Of India · (2020) 2 MLJ(Cri) 527 : (2020) 2 Supreme 138 : (2020) 11 SCC 174

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 145, 161, 313

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Supreme Court31 Jan 2020Allowed

State Of Odisha And Ors Vs Gobinda Behera

Supreme Court Of India · (2020) 1 SCT 797 : (2020) 166 FLR 896

Orissa Police Rules, — Rule 673Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 336, 337, 379, 427, 506Code Of Criminal Procedure, 1973 — Section 482

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Supreme Court31 Jan 2020Allowed

Sushil Sethi And Another Vs State Of Arunachal Pradesh And Others

Supreme Court Of India · AIR 2020 SC 765 : (2020) 1 GLH 808 : (2020) 3 SCC 240 : (2020) 2 SCC(Cri) 38 : (2020) 3 Crimes 109 : (2020) 2 MLJ(Cri) 11 : (2020) 1 RCR(Criminal) 920 : (2020) 1 JLJR 390 : (2020) CriLJ 1833 : (2020) 2 JT 1 : (2020) 3 Scale 28

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

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Supreme Court31 Jan 2020Disposed Of

Vinay Kumar Mittal & Ors Vs Dewan Housing Finance Corporation Ltd. & Ors

Supreme Court Of India · (2020) 3 Scale 8 : (2020) 11 SCC 288 : (2020) 2 BCR 412 : (2020) 1 Supreme 754 : (2020) 1 BankCas 552

Insolvency And Bankruptcy (Insolvency And Liquidation Proceedings Of Financial Service Providers And Application To Adjudicatory Authority), Rules, 2019 — Rule 5, 6National Housing Bank Act, 1987 — Section 36, 36(A)Reserve Bank Of India Act, 1934 — Section 45(1)(e)(i), 45(q)(a)

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Supreme Court31 Jan 2020Allowed

State Of Madhya Pradesh Vs Yogendra Singh Jadon & Anr

Supreme Court Of India · AIR 2020 SC 911 : (2020) 1 JT 589 : (2020) 1 ALD(Cri) 484 : (2020) 1 JLJ 542 : (2020) 3 Scale 25 : (2020) 2 Supreme 60 : (2020) 3 Crimes 119

Indian Penal Code, 1860 — Section 120B, 406, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 482

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Supreme Court31 Jan 2020Allowed

Ghat Talab Kaulan Wala Vs Baba Gopal Dass Chela Surti Dass (Dead) By Lr Ram Niwas

Supreme Court Of India · AIR 2020 SC 705 : (2020) 2 ALD 52 : (2020) 2 ALT 1 : (2020) 2 RCR(Civil) 1 : (2020) 2 KLJ 553 : (2020) 1 CivCC 776 : (2020) 2 JT 18 : (2020) 3 Scale 15 : (2020) 1 WLN(SC) 174 : (2020) 2 Supreme 50 : (2020) 1 ACJ 714 : (2020) 1 LawHerald(SC) 515

Code Of Civil Procedure, 1908 — Section 92

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Supreme Court31 Jan 2020Dismissed

Uttar Bhartiya Rajak Samaj Panchayat Banganga Rajak Samaj Co-Operative Housing Society (Proposed) & Anr Vs State Of Maharashtra Through Secretary & Ors

Supreme Court Of India · (2020) 2 JT 15 : (2020) 3 Scale 12 : (2020) 2 Supreme 1

Maharashtra Regional And Town Planning Act, 1966 — Section 37(1), 154

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Supreme Court31 Jan 2020Disposed Of

Shirpur Education Society Through Its Principal Vs State Of Maharashtra & Ors

Supreme Court Of India · (2020) 2 ALT 9 : (2020) 2 BCR 426 : (2020) 1 SCT 804 : (2020) 3 Scale 19

Constitution Of India, 1950 — Article 19(1)(g)All India Council for Technical Education Act, 1987 — Section 10, 11, 23Pharmacy Act, 1948 — Section 12

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Supreme Court31 Jan 2020Allowed

Govind Prasad Kejriwal Vs State Of Bihar & Anr

Supreme Court Of India · AIR 2020 SC 1079 : (2020) 1 JT 598 : (2020) 1 RCR(Criminal) 827 : (2020) 1 JLJR 371 : (2020) 2 Supreme 54 : (2020) 3 Crimes 104

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 147, 148, 323, 341, 379, 406, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 202, 482

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Supreme Court31 Jan 2020Dismissed

Municipal Commissioner, Municipal Corporation Of Greater Mumbai And Ors. Vs Panna Mahesh Chandra Dave And Anr

Supreme Court Of India · (2020) 3 Scale 1 : (2020) 1 Supreme 733 : (2020) 1 ALT 372 : (2020) ALT(Revn) 20 : (2020) 2 GLH 177

Constitution Of India, 1950 — Article 136Bombay Municipal Corporation Act, 1888 — Section 297(1), 351Slum Areas (Improvement and Clearance) Act, 1956 — Section 3Z(2)(i)

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Supreme Court31 Jan 2020Disposed Of

Vicky @ Vikas Vs State (Govt. Of Nct Of Delhi)

Supreme Court Of India · AIR 2020 SC 916 : (2020) 1 RCR(Criminal) 929 : (2020) 2 JT 316 : (2020) 3 Scale 40 : (2020) 2 Supreme 3 : (2020) 1 LawHerald(SC) 525 : (2020) 3 Crimes 390

Indian Penal Code, 1860 — Section 34, 353, 365, 392, 394, 397, 411, 506Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 61, 85Code of Criminal Procedure, 1973 — Section 427, 427(1)

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Supreme Court30 Jan 2020Partly Allowed

Om Prakash Vs Suresh Kumar

Supreme Court Of India · (2020) 2 Scale 718 : (2020) 1 Supreme 764

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)(C)

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Supreme Court30 Jan 2020Allowed

Chairman/Managing Director, U.P. Power Corporation Ltd. & Others Vs Ram Gopal

Supreme Court Of India · (2020) 1 JT 591 : (2020) 2 CTC 834 : (2020) 2 LLJ 513 : (2020) 1 SCT 778 : (2020) 1 JLJR 405 : (2020) 1 CLR 530 : (2020) 2 Scale 728 : (2020) 2 LLN 562 : (2020) 1 Supreme 707 : (2020) 167 FLR 25

Constitution Of India, 1950 — Article 14, 32, 226

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Supreme Court30 Jan 2020

State Of Odisha & Ors Vs M/S. Jindal Steel And Power Ltd. & Ors

Supreme Court Of India · (2020) 2 Scale 735 : (2020) 1 Supreme 764

Mines and Minerals (Development & Regulation) Act, 1957 — Section 3(d)Mineral Concession Rules, 1960 — Rule 31(1)

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Supreme Court30 Jan 2020Allowed

Chowgule And Company Private Limited Vs Goa Foundation & Ors

Supreme Court Of India · (2020) 2 Scale 740 : (2020) 2 Supreme 9

Commissions Of Inquiry Act, 1952 — Section 3Mines And Minerals (Development And Regulation) Act, 1957 — Section 8(3)Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016 — Rule 12(1)(gg)

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Supreme Court30 Jan 2020Allowed

Urmila Devi & Ors Vs Branch Manager, National Insurance Company Ltd. & Anr

Supreme Court Of India · AIR 2020 SC 709 : (2020) ACJ 771 : (2020) 1 ACC 512 : (2020) 1 JLJ 475 : (2020) 1 JLJR 376 : (2020) 2 KLJ 558 : (2020) 2 JT 497 : (2020) 1 LawHerald(SC) 468 : (2020) 2 Scale 749 : (2020) 1 TNMAC 222 : (2020) 1 WLN(SC) 241 : (2020) 1 Supreme 712 : (2020) 1

Code Of Civil Procedure, 1908 — Order 21, Order 41, Order 41 Rule 22, Order 41 Rule 22(4)Bihar Motor Vehicles Rules, 1992 — Rule 249, 249(3)Motor Vehicles Act, 1988 — Section 166, 173, 173(2)

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Supreme Court30 Jan 2020Allowed

Ahmad Ali Quraishi And Anr Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · AIR 2020 SC 788 : (2020) 1 Supreme 720 : (2020) 1 JLJ 620 : (2020) 1 MLJ(Cri) 662 : (2020) 1 Crimes 134 : (2020) CrLR 153 : (2020) 2 JT 22 : (2020) 1 LawHerald(SC) 398 : (2020) 2 Scale 685

Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 107, 116, 151, 155(2), 156(1), 156(3), 200, 482Indian Penal Code, 1860 — Section 323, 353, 354, 376, 452, 498A, 504, 506

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Supreme Court30 Jan 2020Allowed

Vaijinath S/O Yeshwanta Jadhav Deceased By L.R. And Others Vs Afsar Begum, Wife Of Nadimuddin, Deceased By L.Rs. And Others

Supreme Court Of India · (2020) 1 ALT 378 : (2020) ALT(Revn) 6 : (2020) 1 Supreme 728 : (2020) 3 AllMR 593 : (2020) 2 Scale 758

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 38E, 38E(1),38E(2), 38E(3), 38(4), 38(5), 38(6), 38(7), 38(8), 38(9), 44

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Supreme Court30 Jan 2020Dismissed

N. Motilal & Ors Vs Faisal Bin Ali & Anr

Supreme Court Of India · AIR 2020 SC 662 : (2020) 2 ALT 4 : (2020) 1 RCR(Rent) 283 : (2020) 1 HLT 177 : (2020) 2 JT 206 : (2020) 1 LawHerald(SC) 446 : (2020) 2 Scale 680 : (2020) AIR(SC)(Civ) 974

Telangana Building (Lease, Rent and Eviction) Control Rent, 1960 — Section 4, 4(1), 7(2), 10, 10(3)

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Supreme Court29 Jan 2020Allowed

State Of M.P. & Anr Vs M.P.Transport Workers Fedn

Supreme Court Of India · (2020) 2 LLN 307 : (2020) 4 LLJ 395 : (2020) 166 FLR 34

Constitution Of India, 1950 — Article 14, 21

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Supreme Court Of India judgments, 2020