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Supreme Court Of India judgments, 2020

771 judgments · page 39 of 39

Supreme Court07 Jan 2020Allowed

A.Mahalakshmi Vs Bala Venkatram (D) Through Lr & Anr

Supreme Court Of India · AIR 2020 SC 322 : (2020) 1 JT 27 : (2020) 2 SCC 531 : (2020) 1 PLJR 385 : (2020) 2 LW 351 : (2020) 3 MLJ 833 : (2020) 1 RCR Rent 200 : (2020) 1 JLJR 341 : (2020) 1 ARC 208 : (2020) 1 CivCC 794 : (2020) 1 ICC 1003 : (2020) 1 LawHerald SC 161 : (2020) 1 Sca

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6), 10(2)(i), 10(2)(ii)(a)(b), 10(2)(iii)
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Supreme Court07 Jan 2020Allowed

Myakala Dharmarajam & Ors. Etc Vs State Of Telangana & Anr

Supreme Court Of India · AIR 2020 SC 317 : (2020) 2 SCC 743 : (2020) 1 ALT(Cri) 299 : (2020) CriLJ 1457 : (2020) 1 RCR(Criminal) 540 : (2020) 110 AllCriC 623 : (2020) 206 AllIndCas 7 : (2020) 1 CriCC 646 : (2020) 1 Crimes 106 : (2020) CrLR 90 : (2020) 2 JT 56 : (2020) 1 Scale 487

Indian Penal Code, 1860 — Section 120B, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 439(2)
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Supreme Court07 Jan 2020Partly Allowed

Ananta Kamilya Vs State Of West Bengal

Supreme Court Of India · AIR 2020 SC 315 : (2020) 1 JT 60 : (2020) 2 SCC 511 : (2020) 1 CriLJ 284 : (2020) 1 RCR(Criminal) 544 : (2020) 110 AllCriC 625 : (2020) 206 AllIndCas 19 : (2020) 1 CrimesSC 104 : (2020) CrLR 104 : (2020) 1 EastCriC 384 : (2020) 1 LawHerald SC 134 : (2020)

Indian Penal Code, 1860 — Section 300, 302, 304, 304I, 304II
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Supreme Court06 Jan 2020Dismissed

Surinder Nath Kesar Vs Board Of School Education & Ors.

Supreme Court Of India · (2020) 2 SCC 499 : (2020) 1 Scale 479 : (2020) 1 Supreme 30 : AIR 2020 SC 303 : (2020) 1 JT 70 : (2020) 1 RCR(Cri 576 : (2020) 2 SCC 563 : (2020) 1 PLJR 381 : (2020) 1 CriLJ 353 : (2020) 1 JLJR 337 : (2020) 110 AllCriC 613 : (2020) 206 AllIndCas 27 : (202

Punjab Civil Services Rules Volume II, — Rule 4.19, 4.20, 4.21, 4.22, 4.23, 4.23(3), 7.18
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Supreme Court06 Jan 2020Allowed/Disposed Of

Sk. Md. Rafique Vs Managing Committee, Contai Rahamania High Madrasah and Others

Supreme Court Of India · (2020) 2 JT 354 : (2020) 1 Scale 345 : (2020) 1 SCT 627 : (2020) 6 SCC 689 : (2020) 1 Supreme 609 : (2020) 2 SLT 47

Constitution Of India, 1950 — Article 14, 19, 19(1)(f), 19(1)(g), 19(6), 23, 23(1), 23(2), 23(3)(a), 23(3)(b), 26(a), 26(b), 26(c), 26(d), 28, 28(1), 28(3), 29, 29(1), 29(2), 30, 30(1), 30(2), 32, 51A(h), 51A(j), 133, 136, 141, 143, 143(1), 337West Bengal Madrasah Service Commission Recruitment (Selection And Recommendation Of Persons For Appointment And Transfer To The Posts Of Teaching And Non-Teaching Staff) Rules, 2010 — Rule 5(2), 8, 8(3), 11, 12, 14, 28, 32, 33Kerala Education Rules, 1959 — Rule 44A
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Supreme Court06 Jan 2020Allowed

Ambalal Sarabhai Enterprise Limited Vs KS Infraspace LLP Limited And Another

Supreme Court Of India · AIR (2020) SC 307 : (2020) 1 JT 62 : (2020) 1 Scale 527 : (2020) 1 PLJR 310 : (2020) 139 AllLR 239 : (2020) 197 PunLR 831 : (2020) 1 JLJR 266 : (2020) 206 AllIndCas 1 : (2020) 1 ACJ 259 : (2020) 1 CivCC 468 : (2020) 1 ICC 941 : (2020) 1 LawHerald(SC) 321

Specific Relief Act, 1963 — Section 34, 36, 37Code Of Civil Procedure, 1908 — Order 39
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Supreme Court06 Jan 2020Dismissed

Surinder Kumar Vs State Of Punjab

Supreme Court Of India · (2020) 1 JT 70 : (2020) 1 Scale 340 : (2020) 2 SCC 499 : (2020) 1 SCT 563 : (2020) 1 Supreme 187

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 50Code Of Criminal Procedure, 1973 — Section 313
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