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Supreme Court Of India judgments, 2020

771 judgments · page 34 of 39

Supreme Court29 Jan 2020

Sushila Aggarwal And Others Vs State (Nct Of Delhi) And Another

Supreme Court Of India · (2020) AIR(SC) 831 : (2020) 2 ADJ 322 : (2020) 2 GLH 265 : (2020) 266 DLT 741 : (2020) AllMR(Cri) 497 : (2020) CriLJ 1590 : (2020) 1 RCR(Criminal) 833 : (2020) 5 SCC 1 : (2020) 2 JLJ 431 : (2020) 1 JLJR 480 : (2020) 1 KLT 545 : (2020) 1 ACJ 335 : (2020) 1

Constitution Of India, 1950 — Article 21, 22Code of Criminal Procedure, 1973 — Section 41, 46, 46(1), 151, 154, 167, 167(2), 204, 209(b), 240(2), 362, 389, 436, 437, 437(1), 437(3), 437(5), 438, 438(1), 438(2)(i), 438(2), 438(2)(ii), 438(2)(iii), 438(3), 439, 439(2), 441Evidence Act, 1872 — Section 27
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Supreme Court29 Jan 2020Dismissed

Mohandas And Others Vs State Of Maharashtra And Others

Supreme Court Of India · (2020) 2 Scale 694 : (2020) 1 CPR 328

Constitution Of India, 1950 — Article 142, 300AMaharashtra Regional And Town Planning Act, 1966 — Section 2(7), 2(9), 2(19), 2(25), 3, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 38, 43, 44, 45, 49, 49(7), 125, 126, 126(1), 126(2), 126(3), 126(4), 127Maharashtra Slum Areas Improvement, Clearance And Regional Act, 1971 — Section 3(a), 40
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Supreme Court29 Jan 2020Dismissed

Shripal Bhati & Anr Vs State Of U.P. & Ors.

Supreme Court Of India · AIR 2020 SC 831 : (2020) 1 JT 475 : (2020) 2 Scale 709 : (2020) 1 Supreme 699

Constitution Of India, 1950 — Article 309Uttar Pradesh Absorption Rules, 1984 — Rule 5Uttar Pradesh Industrial Development Act, 1976 — Section 3, 5, 12, 16(i)(c), 19, 41
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Supreme Court29 Jan 2020Dismissed

Mukesh Kumar Vs Union Of India And Others

Supreme Court Of India · AIR 2020 SC 694 : (2020) 1 JT 460 : (2020) 1 BCR(Cri) 874 : (2020) CriLJ 1413 : (2020) 2 Scale 596 : (2020) 2 Supreme 18 : (2020) AIR(SC)(Cri) 630

Constitution Of India, 1950 — Article 32, 72, 72(1)(c), 161Code Of Criminal Procedure, 1973 — Section 154Prisons Act, 1894 — Section 30, 30(2)
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Supreme Court28 Jan 2020Partly Allowed

Sukhwinder Singh Vs Jagroop Singh & Anr

Supreme Court Of India · AIR 2020 SC 4865 : (2020) 1 JT 553 : (2020) 2 Supreme 171 : (2020) 1 ACJ 750 : (2020) 1 LawHerald(SC) 481 : (2020) 2 ALD 7 : (2020) 2 LW 796 : (2020) 1 RCR(Civil) 951 : (2020) 2 Scale 527

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 115, Order 9 Rule 13Specific Relief Act, 1963 — Section 20
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Supreme Court28 Jan 2020Disposed Of

Sujit Tiwari Vs State Of Gujarat & Anr

Supreme Court Of India · AIR 2020 SC 667 : (2020) CriLJ 1568 : (2020) 1 Crimes 141 : (2020) CrLR 161 : (2020) 2 JT 37 : (2020) 1 LawHerald(SC) 477 : (2020) 1 Supreme 688 : (2020) 2 Scale 587

Code Of Criminal Procedure, 1973 — Section 167Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 36A, 37, 67
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Supreme Court28 Jan 2020Dismissed

Bharat Petroleum Corporation Limited Vs R. Chandramouleeswaran And Others

Supreme Court Of India · AIR 2020 SC 727 : (2020) 2 LW 639 : (2020) 4 MLJ 35 : (2020) 1 RCR(Rent) 274 : (2020) 2 Scale 512

Constitution Of India, 1950 — Article 19(1)(f), 31(1), 141Madras City Tenants’ Protection Act, 1921 — Section 2(4), 3, 4, 9, 9(1), 9(1)(a)(i), 9(1)(a)(ii), 9(1)(b), 12Government of India Act, 1935 — Section 80A(3)
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Supreme Court28 Jan 2020Allowed

Kashmira Devi Vs State Of Uttarakhand & Ors.

Supreme Court Of India · AIR 2020 SC 652 : (2020) 1 JT 490 : (2020) 1 ALD(Cri) 334 : (2020) 129 CLT 452 : (2020) CriLJ 1343 : (2020) 1 RCR(Criminal) 892 : (2020) 1 Crimes 144 : (2020) CrLR 232 : (2020) 1 DMC 414 : (2020) 1 LS 11 : (2020) 2 Scale 534 : (2020) 1 Supreme 581 : (2020

Indian Penal Code, 1860 — Section 304A, 304B, 498ACode Of Criminal Procedure, 1973 — Section 156(3)Evidence Act, 1872 — Section 113B
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Supreme Court28 Jan 2020Disposed Of

Dr. Vijayakumaran C.P.V. Vs Central University Of Kerala & Ors

Supreme Court Of India · (2020) 1 LLN 579 : (2020) LLR 401 : (2020) 1 SCT 773 : (2020) 4 MLJ 453 : (2020) 1 JLJR 410 : (2020) 2 KLJ 39 : (2020) 2 JT 212 : (2020) 1 LS 21 : (2020) 2 Scale 661 : (2020) 2 Supreme 176 : (2020) 165 FLR 988 : (2020) 1 LawHerald(SC) 532

University Grants Commission (Prevention, Prohibition and Redressal of Sexual Harassment of Women Employees and Students in Higher Educational Institutions) Regulations, 2015 — Regulation 5, 8Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(n), 3, 9, 11
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Supreme Court28 Jan 2020Disposed Of

Chandeshwar Saw Vs Brij Bhushan Prasad & Ors

Supreme Court Of India · (2020) 1 JLJR 446 : (2020) 2 JT 485 : (2020) 2 Scale 630 : (2020) 1 LawHerald(SC) 504

Constitution of India, 1950 — Article 226Bihar Panchayat Election Rules, 2006 — Rule 79, 81Code of Criminal Procedure, 1973 — Section 340
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Supreme Court28 Jan 2020Dismissed

Kirpal Singh & Ors Vs Kamla Devi & Ors

Supreme Court Of India · (2020) 1 RCR(Civil) 955 : (2020) 11 SCC 273 : (2020) 1 LawHerald(SC) 433 : (2020) 2 Scale 617

Haryana Ceiling of Land Holdings Act, 1972 — Section 3, 3(1), 4, 8, 8(3), 9, 9(3), 12(3), 33, 33(1), 33(2), 33(2) (i), 33(2)(ii), 33(2)(iv)Punjab Security of land Tenures Act, 1953 — Section 2, 2(3), 2(5A), 5A, 5B, 5C, 19A, 19A(1), 19A(2)
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Supreme Court24 Jan 2020Dismissed

H.P.Puttaswamy Vs Thimmamma & Ors.

Supreme Court Of India · (2020) 2 Scale 452 : (2020) 1 GLH 3 : (2020) 1 ACJ 227 : (2020) 1 CivCC 789 : (2020) 1 HLT 169 : (2020) 1 WLN(SC) 136 : (2020) 1 Supreme 515

Karnataka Registration Rule, 1965 — Rule 41, 71Code Of Civil Procedure, 1908 — Section 100Registration Act, 1908 — Section 31, 32, 34, 36, 88, 89
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Supreme Court24 Jan 2020Dismissed

Prabhakar Tewari Vs State Of U.P. & Anr

Supreme Court Of India · (2020) 2 JT 72 : (2020) 2 Scale 448 : (2020) 1 ACJ 211 : (2020) 1 CriCC 722 : (2020) 1 Crimes 153 : (2020) CrLR 472 : (2020) 1 RCR(Criminal) 831 : (2020) 113 AllCriC 326 : (2020) 1 Supreme 508 : (2020) 1 LawHerald(SC) 496

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302
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Supreme Court24 Jan 2020Dismissed

Sanjay Marutirao Patil Vs Union Of India And Others

Supreme Court Of India · (2020) 2 Scale 497 : (2020) 2 BCR 415 : (2020) 1 SCT 755

Constitution Of India, 1950 — Article 20(2)Army Act, 1950 — Section 18, 19, 20, 22, 63, 71, 19, 121, 153, 160, 161, 162, 164Army Rules, 1954 — Rule 13, 13(3), 14, 14(2), 17, 68
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