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Supreme Court Of India judgments, 2020

771 judgments · page 37 of 39

Supreme Court15 Jan 2020Allowed

State Rep. By The Inspector Of Police Vs M. Murugesan & Anr

Supreme Court Of India · AIR 2020 SC 514 : (2020) 1 JT 137 : (2020) 1 PLJR 339 : (2020) 1 ALD(Cri) 369 : (2020) 1 ALT(Cri) 203 : (2020) 1 LW(Cri) 606 : (2020) 1 MLJ(Cri) 399 : (2020) 1 RCR(Criminal) 733 : (2020) 1 AICLR 371 : (2020) 1 Crimes 213 : (2020) CLR 179 : (2020) 1 JLJR 2

Constitution Of India, 1950 — Article 32, 226Code Of Criminal Procedure, 1973 — Section 97, 200, 439, 482
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Supreme Court15 Jan 2020Allowed

Shri Uttam Chand (D) Through Lrs Vs Nathu Ram (D) Through Lrs. & Ors

Supreme Court Of India · AIR 2020 SC 461 : (2020) 1 JT 581 : (2020) 1 MLJ 837 : (2020) 1 PLJR 332 : (2020) 1 ALD 245 : (2020) 1 RCR(Civil) 721 : (2020) 1 ARC 193 : (2020) 1 CivCC 452 : (2020) 1 HLT 133 : (2020) 1 ICC 933 : (2020) 1 JLJR 288 : (2020) 1 LawHerald(SC) 182 : (2020) 2

Limitation Act, 1963 — Article 65Arms Act 1959 — Section 29(b)
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Supreme Court15 Jan 2020Dismissed

Rajneesh Khajuria Vs M/S. Wockhardt Ltd. & Anr

Supreme Court Of India · AIR 2020 SC 629 : (2020) 1 JT 125 : (2020) AIR(SC)(Civ) 1227 : (2020) 1 Supreme 319 : (2020) 1 JLJR 318 : (2020) 1 LLJ 513 : (2020) 1 PLJR 362 : (2020) 1 ALT 207 : (2020) 2 BCR 213 : (2020) 3 SCC 86 : (2020) 1 SCT 702 : (2020) 2 AIRBomR 433 : (2020) 165 F

Industrial Dispute Act, 1947 — Section 2(s)Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 3(5), 7, 32
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Supreme Court14 Jan 2020Dismissed

Siddaraju Vs State Of Karnataka & Ors

Supreme Court Of India · (2020) 01 SC CK 0123

Constitution Of India, 1950 — Article 16(1), 16(4)Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(t), 32, 33, 47(2)
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Supreme Court14 Jan 2020Dismissed

Om Pal Singh Vs Disciplinary Authority & Ors

Supreme Court Of India · AIR 2020 SC 1920 : (2020) 3 SCC 103 : (2020) 1 LLN 555 : (2020) 1 SCT 608 : (2020) 1 SCC(L&S) 448 : (2020) 1 Supreme 350 : (2020) 166 FLR 30 : (2020) 1 CLR 526 : (2020) 1 HLT 190 : (2020) 2 JT 41 : (2020) 2 Scale 58

Muzaffarnagar Kshetriya Gramin Bank (Modified) Officer and Staff Services Regulations, 2010 — Regulation 38(kha)(4), 39(1)(b)(i)
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Supreme Court14 Jan 2020Partly Allowed

Padum Kumar Vs State Of Uttar Pradesh

Supreme Court Of India · AIR 2020 SC 447 : (2020) 1 JT 195 : (2020) 1 PLJR 345 : (2020) 1 ALT(Cri) 196 : (2020) 3 SCC 35 : (2020) 1 RCR(Criminal) 699 : (2020) 1 AICLR 377 : (2020) 1 CalCriLR 379 : (2020) 1 Crimes 219 : (2020) CLR 190 : (2020) 1 JLJR 301 : (2020) 1 LawHerald(SC) 1

Indian Penal Code, 1860 — Section 420, 467, 468Evidence Act, 1872 — Section 45
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Supreme Court13 Jan 2020Allowed

K. Lubna & Ors Vs Beevi & Ors

Supreme Court Of India · AIR 2020 SC 429 : (2020) 1 JT 143 : (2020) 2 SCC 524 : (2020) 1 RCR(Rent) 220 : (2020) 1 KLJ 461 : (2020) 1 KLT 516 : (2020) 1 HLT 156 : (2020) 1 LawHerald(SC) 168 : (2020) 2 Scale 1 : (2020) 1 Supreme 336 : (2020) 1 ACJ 554

Kerala Buildings (Lease And Rent Control), Act, 1965 — Section 2(i), 11(2), 11(2)(b), 11(2)(c), 11(3), 11(4)(i), 11(4)(ii)
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Supreme Court13 Jan 2020Disposed Of

National Commission For Protection Of Child Rights & Ors. Vs Dr. Rajesh Kumar & Ors

Supreme Court Of India · (2020) 2 Scale 18 : (2020) 1 MLJ 788 : (2020) 1 Supreme 455 : (2020) 11 SCC 377

Commissions for Protection of Child Rights Act, 2005 — Section 3, 13, 13(d), 13(1)(c), 13(1)(i), 13(1)(j), 13(2), 14, 15, 15(iii), 17, 24Code of Criminal Procedure, 1973 — Section 346Juvenile Justice (Care & Protection of Children) Act, 2015 — Section 41
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Supreme Court13 Jan 2020Partly Allowed

National Insurance Company Limited Vs Birender And Ors

Supreme Court Of India · AIR 2020 SC 434 : (2020) 1 JT 149 : (2020) 1 MLJ 803 : (2020) ACJ 759 : (2020) 1 PLJR 372 : (2020) 2 ALD 14 : (2020) 139 AllLR 290 : (2020) 129 CLT 492 : (2020) 1 JLJ 342 : (2020) 1 RCR(Civil) 694 : (2020) 2 KLT 182 : (2020) 1 ACC 130 : (2020) 1 JLJR 328

Haryana Compassionate Assistance To The Dependants Of Deceased Government Employees Rules, 2006 — Rule 3, 5, 5(1), 5(2), 5(3), 54(4), 5(5)Motor Vehicles Act, 1988 — Section 140, 166, 166(1)(c)Code Of Civil Procedure, 1908 — Section 2(11)
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