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Supreme Court Of India judgments, 2020

771 judgments · page 4 of 39

Supreme Court24 Nov 2020Dismissed

Tej Bahadur Vs Shri Narendra Modi

Supreme Court Of India · (2020) 13 Scale 372

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 6 Rule 16Representation Of The People Act, 1951 — Section 5B, 5B(1)(a), 9, 9(2), 33(3), 36(5), 79(b), 81, 83, 86(1)Presidential and Vice-Presidential Elections Act, 1952 — Section 13(a)
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Supreme Court24 Nov 2020Allowed

B. K. Ravichandra & Ors. Vs Union Of India & Ors.

Supreme Court Of India · (2020) 13 Scale 476

Constitution Of India, 1950 — Article 19(1)(f), 21, 31, 31(1), 136, 265, 300A, 372Requisitioning And Acquisition Of Immovable Properties Act, 1952 — Section 1(3), 3, 6(1A), 7, 8, 8(2), 8(2)(a), 8(2)(b), 8(2A), 8(2B), 11, 11A, 25Defence of India Act, 1962 — Section 30
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Supreme Court20 Nov 2020Disposed Of

Rusoday Securities Ltd Vs National Stock Exchange Of India Ltd. & Ors.

Supreme Court Of India · (2020) 13 Scale 252

Securities Contracts (Regulations) Rules, 1957 — Rule 9National Stock Exchange Of India Limited, Rules, 1994 — Rule 20(f), 28, 31, 32Code Of Civil Procedure, 1908 — Order 2 Rule 2National Securities Clearing Corporation Limited Rules, — Rule 8(2), 18(4)
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Supreme Court20 Nov 2020Dismissed

Venkatesan Balasubramaniyan Vs Intelligence Officer, D.R.I. Bangalore

Supreme Court Of India · (2020) 13 Scale 191 : (2020) 11 JT 203 : (2020) 4 Crimes 415

Code Of Criminal Procedure, 1973 — Section 167, 167(2), 437, 437(5), 439, 439(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 9A, 21(c), 22, 22(c), 23(c), 28, 29, 36A(d), 36A(1)(d), 38, 42, 60, 61, 62, 63, 67Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324
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Supreme Court18 Nov 2020

Ram Sharan Maurya And Others Vs State Of U.P. And Others

Supreme Court Of India · (2020) 13 Scale 198 : (2020) 11 JT 140

Constitution Of India, 1950 — Article 14, 21AUttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 2, 2(t), 2(1)(x), 2(x), 5(a), 8, 8(1), 8(ii), 8(ii)(aa), 14, 14(c), 14(2), 14(3)(a)Uttar Pradesh Right Of Children To Free And Compulsory Education Rules, 2011 — Rule 5, 14, 14(b), 14(3)(a), 14(3)(b), 16A
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Supreme Court16 Nov 2020Allowed

Rattan Singh & Ors Vs Nirmal Gill & Ors. Etc.

Supreme Court Of India · (2020) 13 Scale 149 : (2020) 11 JT 309

Code Of Civil Procedure, 1908 — Section 9, 100, Order 6 Rule 4Evidence Act, 1872 — Section 4, 63, 63(c), 68, 69, 71, 81, 90, 101, 102, 111Transfer of Property Act, 1882 — Section 3
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