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Supreme Court Of India judgments, 2020

771 judgments · page 35 of 39

Supreme Court24 Jan 2020Allowed

Gurshinder Singh Vs Shriram General Insurance Co. Ltd. & Anr

Supreme Court Of India · AIR 2020 SC 1395 : (2020) 1 Supreme 682 : (2020) 3 CPR 341 : (2020) 1 CPJ 57 : (2020) 2 CTC 231 : (2020) 1 JLJ 444 : (2020) 197 PLR 733 : (2020) 1 RCR(Civil) 980 : (2020) 1 KLT 494 : (2020) 1 ACJ 266 : (2020) 1 HLT 182 : (2020) 2 JT 232 : (2020) 1 LawHera

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Supreme Court24 Jan 2020Allowed

State Of Kerala Etc Vs Rajesh Etc

Supreme Court Of India · AIR 2020 SC721 : (2020) CriLJ 1671 : (2020) 1 RCR(Criminal) 818 : (2020) 1 JLJR 384 : (2020) 1 KLJ 664 : (2020) 1 Supreme 538 : (2020) 2 Scale 481

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 20(b)(ii)(c), 29, 37, 37(1)(b)(i), 37(1)(b)(ii)Code of Criminal Procedure, 1973 — Section 439, 482Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
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Supreme Court23 Jan 2020Disposed Of

Bajrang Lal Sharma Vs C.K. Mathew And Ors

Supreme Court Of India · (2020) 2 Scale 431 : (2020) 1 Supreme 551

Constitution Of India, 1950 — Article 14, 16, 16(1), 16(4), 16(4A), 16(4B), 46, 309, 335, 341, 342Rajasthan Administrative Service Rules, 1954 — Rule 13AA, 33
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Supreme Court23 Jan 2020Allowed

Star India (P) Ltd Vs Society Of Catalysts & Anr

Supreme Court Of India · AIR 2020 SC 746 : (2020) 1 CPR 320 : (2020) 1 CPJ 50 : (2020) 2 AIRBomR 559 : (2020) 2 JT 261 : (2020) 2 Scale 410 : (2020) 1 WLN(SC) 178 : (2020) 1 Supreme 595 : (2020) AIR(SC)(Civ) 1147

Consumer Protection Act, 1986 — Section 2(1)(r)(3), 2(1)(r)(3)(a), 2(1)(r)(3)(b), 14(1)(d)Telecom Regulatory Authority of India Act, 1997 — Section 11(1)(b)(i), 11(1)(b)(v), 13, 14(a)(ii), 15
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Supreme Court23 Jan 2020Disposed Of

Home Secretary (Prison) & Ors. Vs H. Nilofer Nisha

Supreme Court Of India · (2020) 2 Scale 457 : (2020) 1 ALT(Cri) 263 : (2020) 1 LW(Cri) 612 : (2020) 1 JLJR 465 : (2020) 1 Supreme 740

Constitution Of India, 1950 — Article 14, 32, 142, 161, 225, 226Indian Penal Code, 1860 — Section 120B, 302Code of Criminal Procedure, 1973 — Section 167
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Supreme Court22 Jan 2020Allowed

Varadarajan Vs Kanakavalli & Ors

Supreme Court Of India · AIR 2020 SC 740 : (2020) 1 JT 265 : (2020) 1 ALD 253 : (2020) 1 ALT 288 : (2020) 2 LW 242 : (2020) 1 RCR(Civil) 860 : (2020) 1 JLJR 357 : (2020) 1 ARC 353 : (2020) 1 CivCC 709 : (2020) 2 Scale 386 : (2020) 1 WLN 185 : (2020) 38 LCD 297 : (2020) AIR(SC)(Ci

Code Of Civil Procedure, 1908 — Section 115, Order 22, Order 22 Rule 5, Order 22 Rule 12, Order 21 Rule 35Hindu Succession Act, 1956 — Section 15
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Supreme Court22 Jan 2020Disposed Of

Maharasthra Seamless Limited Vs Padmanabhan Venkatesh & Ors.

Supreme Court Of India · (2020) 2 Scale 393 : (2020) 1 BC 488 : (2020) 2 BCR 708 : (2020) 1 Supreme 423 : (2020) 11 SCC 467

Insolvency And Bankruptcy Code, 2016 — Section 5(26), 7, 9, 10, 12A, 14, 14(2), 20(1), 20(2)(d), 20(2)(e), 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 31, 31(1), 31(4), 53, 62Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016 — Regulation 37, 38, 38(1), 38(1A)
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Supreme Court22 Jan 2020

Shyamlal Devda And Others Vs Parimala

Supreme Court Of India · AIR 2020 SC 762 : (2020) 1 JT 275 : (2020) 2 Scale 313 : (2020) 1 ALD(Cri) 494 : (2020) 3 SCC 14 : (2020) 1 RCR(Criminal) 810 : (2020) 1 KLJ 799 : (2020) 1 KLT 666 : (2020) CriLJ 2114 : (2020) 1 AICLR 337 : (2020) 1 ACJ 278 : (2020) 1 CivCC 755 : (2020) 1

Protection Of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 27, 27(1)(a)Hindu Marriage Act, 1955 — Section 9Code Of Criminal Procedure, 1973 — Section 482
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Supreme Court22 Jan 2020Dismissed

Nawab Vs State Of Uttarakhand

Supreme Court Of India · AIR 2020 SC 574 : (2020) 1 JT 272 : (2020) 2 SCC 736 : (2020) 1 RCR(Criminal) 808 : (2020) 2 Scale 299 : (2020) 1 AICLR 549 : (2020) AIR(SC)(Cri) 553 : (2020) 1 Supreme 420 : (2020) 1 ACJ 564 : (2020) 3 Crimes 469

Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25Code of Criminal Procedure, 1973 — Section 313
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Supreme Court21 Jan 2020Allowed

Standard Chartered Bank Vs MSTC Limited

Supreme Court Of India · (2020) 1 BC 524 : (2020) 2 LW 377 : (2020) 1 WLN 156

Constitution of India, 1950 — Article 136Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 2(b), 2(c), 4, 4(1), 5A, 7, 7(2)Code of Civil Procedure, 1908 — Order 47 Rule 7
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Supreme Court21 Jan 2020Partly Allowed

Ramesan (Dead) Through Lr. Girija A Vs State Of Kerala

Supreme Court Of India · AIR 2020 SC 559 : (2020) 1 JT 289 : (2020) 2 Scale 304 : (2020) 3 SCC 45 : (2020) CriLJ 1478 : (2020) 1 RCR(Criminal) 782 : (2020) 1 AICLR 352 : (2020) 1 CriCC 713 : (2020) 1 Crimes 163 : (2020) CrLR 173 : (2020) 1 LawHerald(SC) 113 : (2020) 1 OLR 315 : (

Kerala Abkari Act, — Section 55(a), 55(g)Code of Criminal Procedure, 1973 — Section 313, 357, 394, 394(2), 411A(2), 417, 421Indian Penal Code, 1860 — Section 161, 70
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Supreme Court21 Jan 2020Dismissed/Partly Allowed/Dismissed

Duleshwar & Anr Vs State Of M.P. (Now Chhattisgarh)

Supreme Court Of India · AIR 2020 SC 1217 : (2020) 2 Scale 345 : (2020) 1 ALT(Cri) 278 : (2020) 113 AllCriC 277 : (2020) 1 Supreme 519 : (2020) 11 SCC 440

Indian Penal Code, 1860 — Section 141, 143, 147, 148, 149, 300, 302, 304, 304I, 304II, 307, 325Code of Criminal Procedure, 1973 — Section 222, 313
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