CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2020

771 judgments · page 36 of 39

Supreme Court21 Jan 2020Disposed Of

Chanabasappa Vs Karnataka Neeravari Nigam Ltd. & Anr

Supreme Court Of India · AIR (2020) SC 1931 : (2020) 2 JT 120 : (2020) 2 Scale 289 : (2020) 1 KCCR 350 : (2020) 1 WLN 131 : (2020) 1 Supreme 369 : (2020) 11 SCC 370

Land Acquisition Act, 1894 — Section 4, 4(1), 6, 11, 16, 17, 17(1), 23, 23(1)(A), 23(2), 28, 34, 48
Read judgment
Supreme Court21 Jan 2020Dismissed

Union Of India & Ors. Vs R. Karthik

Supreme Court Of India · (2020) 1 JT 279 : (2020) 2 Scale 294 : (2020) 2 SCC 782 : (2020) 1 SCT 728 : (2020) 1 SCC(L&S) 335 : (2020) 1 Supreme 374 : (2020) 166 FLR 393

Navy Act, 1957 — Section 45(a), 74Armed Forces Tribunal Act, 2007 — Section 3(f), 15, 15(6), 30
Read judgment
Supreme Court21 Jan 2020Dismissed

Paul Vs State Of Kerala

Supreme Court Of India · AIR 2020 SC 966 : (2020) 2 Scale 273 : (2020) 3 SCC 115 : (2020) 113 AllCriC 329 : (2020) 1 SCC(Criminal) 751 : (2020) 1 Supreme 479

Indian Penal Code, 1860 — Section 34, 84, 299, 300, 302, 304I, 304II, 498ACode of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 101, 105, 106
Read judgment
Supreme Court21 Jan 2020Allowed

Karnataka State Seeds Development Corporation Limited & Anr Vs H.L. Kaveri & Ors

Supreme Court Of India · (2020) 1 JT 283 : (2020) 2 Scale 246 : (2020) 3 SCC 108 : (2020) 1 SCT 725 : (2020) 4 LLJ 390 : (2020) 1 SCC(L&S) 514 : (2020) 1 Supreme 445 : (2020) 167 FLR 262

Constitution Of India, 1950 — Article 226Karnataka State Civil Services(Unfilled Vacancies reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes) (Special Recruitment) Rules, 2001 — Rule 6
Read judgment
Supreme Court21 Jan 2020Dismissed

Chandra Mohan Varma Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2020) 2 Scale 251 : (2020) 38 LCD 349 : (2020) 166 FLR 1

Constitution Of India, 1950 — Article 226, 309Uttar Pradesh State Medical Colleges Teachers, Service Rules, 1990 — Rule 9, 26Government of India Act, 1935 — Section 241(2)(b)
Read judgment
Supreme Court21 Jan 2020Dismissed

Dr. Nallapareddy Sridhar Reddy Vs State Of Andhra Pradesh & Ors

Supreme Court Of India · AIR 2020 SC 753 : (2020) 1 CTC 810 : (2020) 1 RCR(Criminal) 787 : (2020) 1 JLJR 363 : (2020) CriLJ 1792 : (2020) Supreme 45 : (2020) 12 SCC 467 : (2020) 1 Supreme 378

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302, 304B, 323, 376, 406, 417, 420, 498ACode of Criminal Procedure, 1973 — Section 161, 216, 216(2), 216(3), 216(4), 216(5), 217
Read judgment
Supreme Court20 Jan 2020Dismissed

Pawan Kumar Gupta Vs State Of Nct Of Delhi

Supreme Court Of India · AIR 2020 SC 590 : (2020) 1 JT 298 : (2020) 2 SCC 803 : (2020) 266 DLT 437 : (2020) 1 Crimes 206 : (2020) CLR 186 : (2020) 1 LawHeraldSC 209 : (2020) 2 Scale 209 : (2020) 1 Supreme 393 : (2020) AIR(SC)(Cri) 515 : (2020) 1 ACJ 576

Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 7A, 21
Read judgment
Supreme Court20 Jan 2020Disposed Of

Desh Raj Vs Balkishan (D) Through Proposed Lr Ms. Rohini

Supreme Court Of India · AIR 2020 SC 621 : (2020) 1 JT 302 : (2020) 2 SCC 708 : (2020) 2 ALD 1 : (2020) 1 ALT 294 : (2020) 1 CTC 586 : (2020) 266 DLT 451 : (2020) 1 RCR(Civil) 807 : (2020) 1 JLJR 401 : (2020) 1 KLJ 403 : (2020) 1 KLT 440 : (2020) 1 ARC 360 : (2020) 1 CivCC 626 :

Code Of Civil Procedure, 1908 — Order 8 Rule 1Commercial Courts Act, 2015 — Section 2(c), 16
Read judgment
Supreme Court20 Jan 2020Disposed Of

Yashita Sahu Vs State Of Rajasthan & Ors

Supreme Court Of India · AIR 2020 SC 577 : (2020) 1 JT 565 : (2020) 1 MLJ 825 : (2020) 3 GLH 52 : (2020) 1 Supreme 400 : (2020) 2 ALD 35 : (2020) 1 ALT(Cri) 182 : (2020) 3 SCC 67 : (2020) 1 DMC 260 : (2020) 1 ICC 1054 : (2020) 1 LawHerald(SC) 136 : (2020) 2 Scale 228

Constitution Of India, 1950 — Article 32
Read judgment
Supreme Court17 Jan 2020Disposed Of

M/S. Pawan Hans Limited & Ors. Vs Aviation Karmachari Sanghatana & Ors

Supreme Court Of India · AIR 2020 SC 564 : (2020) 1 JT 252 : (2020) 1 LLJ 257 : (2020) LLR 289 : (2020) 2 AIRBomR 214 : (2020) LIC 839 : (2020) 1 LLN 560 : (2020) 1 SCT 681 : (2020) 165 FLR 376 : (2020) 1 JLJR 456 : (2020) 1 CLR 253 : (2020) 2 Scale 194 : (2020) 1 ILR(Cut) 234

Aircraft Rules, 1937 — Rule 134Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(3)(b), 2(f), 5, 7Q, 16, 16(1), 16(1)(b), 16(1)(c)Companies Act, 2013 — Section 2(45)
Read judgment
Supreme Court17 Jan 2020Partly Allowed

State Of Madhya Pradesh Vs Babbu Rathore & Anr

Supreme Court Of India · AIR 2020 SC 472 : (2020) 1 JT 243 : (2020) 2 SCC 577 : (2020) 1 RCR(Criminal) 748 : (2020) 1 CriCC 594 : (2020) 1 Crimes 210 : (2020) CLR 196 : (2020) 1 LawHerald(SC) 178 : (2020) 2 Scale 190 : (2020) AIR(SC)(Cri) 544 : (2020) 1 Supreme 356 : (2020) 1 ACJ

Scheduled Castes and Scheduled Tribes(Prevention of Atrocities) Rules, 1995 — Rule 7Indian Penal Code, 1860 — Section 34, 302, 404Scheduled Castes and Scheduled Tribes(Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(v), 9
Read judgment
Supreme Court17 Jan 2020Dismissed

Union Of India & Ors Vs Chandra Bhushan Yadav

Supreme Court Of India · (2020) 1 JT 502 : (2020) 2 SCC 747 : (2020) 1 ALT 244 : (2020) 1 SCT 731 : (2020) 2 Scale 180 : (2020) 1 SCC(L&S) 318

Air Force Rules, 1969 — Rule 24, 43, 43(4), 156, 156(2), 156(6), 156(7)Code of Criminal Procedure, 1973 — Section 5, 154Air Force Act, 1950 — Section 111
Read judgment
Supreme Court16 Jan 2020Allowed

Union Of India & Ors. Vs S Brig. Balbir Singh (Retd.)

Supreme Court Of India · AIR 2020 SC 469, 2020 (1) SCT 721 : (2020) AIR(SC)(Civ) 785 : (2020) 1 Supreme 360 : (2020) 166 FLR 925

Indian Defence Service of Engineers (Recruitment and Conditions of Service) Rules, 2016 — Rule 3, 12Army Act, 1950 — Section 192Military Engineer Services (Army Personnel) Regulations, 1989 — Regulation 3
Read judgment