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Supreme Court Of India judgments, 2020

771 judgments · page 5 of 39

Supreme Court05 Nov 2020Dismissed

C. Bright Vs District Collector & Ors

Supreme Court Of India · AIR 2020 SC 5747 : (2020) 13 Scale 8 : (2020) 11 JT 49

Constitution Of India, 1950 — Article 226, 227Prevention Of Food Adulteration Rules, 1955 — Rule 7(3)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 14(1), 15, 17(2)
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Supreme Court05 Nov 2020Disposed Of

Hitesh Verma Vs State Of Uttarakhand & Anr.

Supreme Court Of India · AIR 2020 SC 5584 : (2020) 12 Scale 714 : (2020) 10 SCC 710 : (2020) 11 JT 40 : (2020) 4 Crimes 332 : (2020) 4 GLH 353

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 354, 452, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(e), 3(1)(r), 3(1)(x), 3(1)(xi), 3(2)(v)
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Supreme Court05 Nov 2020Allowed

Hindustan Unilever Limited Vs State Of Madhya Pradesh

Supreme Court Of India · (2020) 12 Scale 723 : (2020) 10 SCC 751

Constitution Of India, 1950 — Article 20Code Of Criminal Procedure, 1973 — Section 401(1), 401(2)Food Adulteration Act, 1954 — Section 2(A), 2(1G)(K), 2(ia)(m), 3(1)(zx), 3(1)(i), 7, 7(i), 8, 11, 14, 16, 16(A)(i), 32(F), 16(1), 16(1)(a)(i), 16(1)(c), 17, 17(1)(a), 17(1)(b)
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Supreme Court05 Nov 2020Disposed Of

Gurusimran Singh Narula Vs Union Of India & Anr

Supreme Court Of India · (2020) 12 Scale 734 : (2020) 11 JT 57

Constitution Of India, 1950 — Article 21, 32, 41Disaster Management Act, 2005 — Section 3, 8, 10, 10(2), 10(2)(i), 10(2)(l), 36, 69Code Of Criminal Procedure, 1973 — Section 133
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Supreme Court05 Nov 2020Allowed

Shanti Devi Alias Shanti Mishra Vs Union Of India & Ors.

Supreme Court Of India · (2020) 13 Scale 15 : (2020) 10 SCC 766 : (2020) 11 JT 72

Constitution Of India, 1950 — Article 32, 226, 226(1), 226(2), 266Coal Mines Provident Fund And Miscellaneous Provisions Act, 1948 — Section 3ECode Of Civil Procedure, 1908 — Section 20
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Supreme Court04 Nov 2020

Rajnesh Vs Neha & Anr

Supreme Court Of India · (2020) 4 GLH 727 : (2020) 4 CivCC 282 : (2020) 4 RCR(Criminal) 879 : (2020) 13 Scale 29 : (2020) 4 Crimes 291

Constitution Of India, 1950 — Article 15(3), 39, 136, 142Code Of Civil Procedure, 1908 — Section 51, 55, 58, 60, 151, Order 10, Order 11, Order 21, Order 21 Rule 94Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(1)(c), 125(2), 125(3), 128, 340, 421
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Supreme Court03 Nov 2020Dismissed

State Of Tamil Nadu & Anr Vs K. Fazlur Rahman & Anr.

Supreme Court Of India · AIR 2020 SC 5499 : (2020) 12 Scale 403

Waqf Act, 1995 — Section 14, 14(1)(b), 14(1)(b)(i), 14(1)(b)(ii), 14(1)(b)(iii), 14(1)(b)(iv), 14(1)(c), 14(1)(d), 14(1)(e), 14(2), 14(3), 14(4), 22, 32, 38, 39, 41, 48, 53, 96, 97, 99, 99(1)
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Supreme Court03 Nov 2020Allowed

Rajesh @ Sarkari & Anr Vs State Of Haryana

Supreme Court Of India · AIR 2020 SC 5561 : (2020) 10 JT 571 : (2020) 12 Scale 364

Indian Penal Code, 1860 — Section 34, 302, 307, 380, 454Code Of Criminal Procedure, 1973 — Section 154, 162, 313Arms Act, 1959 — Section 25, 54, 55, 59
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Supreme Court02 Nov 2020Allowed

Shatrughna Baban Meshram Vs State Of Maharashtra

Supreme Court Of India · (2020) 10 JT 409 : (2020) 12 Scale 287 : (2021) 1 BCR(Cri) 1 : (2021) 1 SCC 596

Constitution Of India, 1950 — Article 20(1), 72, 161Indian Penal Code, 1860 — Section 34, 120B, 299, 299(b), 300, 300(2), 300(3), 300(4), 302, 304, 304II, 363, 366, 375, 376, 376A, 376AB, 376(1), 376(2), 376(3), 376(2)(i), 376(2)(f), 376(2)(i), 376(2)(m), 377, 397Protection Of Children From Sexual Offences Act, 2012 — Section 5, 5(j), 5(m), 6
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Supreme Court02 Nov 2020Dismissed

M/S. Imperia Structures Ltd. Vs Anil Patni And Another

Supreme Court Of India · (2020) 12 Scale 263 : (2020) 10 SCC 783 : (2020) 11 JT 96 : (2020) 4 CPR 252

Haryana Real Estate (Regulation And Development) Rules, 2017 — Rule 14Consumer Protection Act, 1986 — Section 2(d), 2(1)(d), 2(1)(d)(i), 3, 12(4), 23, 24Real Estate (Regulation and Development) Act, 2016 — Section 2(d), 2(zg), 2(zj), 2(zk), 3, 4, 5, 18, 18(1), 19, 22, 37, 46, 71, 71(1), 79, 88, 89
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Supreme Court29 Oct 2020

Tofan Singh Vs State Of Tamil Nadu

Supreme Court Of India · AIR 2020 SC 5592 : (2020) 12 Scale 519 : (2021) 4 SCC 1

Constitution Of India, 1950 — Article 12, 14, 19, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(2), 20(3), 21, 22(1), 22(2), 25, 31(A), 31(B), 31(C), 47, 359(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xxix), 8, 9, 10, 11, 12, 13, 14, 15 to 32B, 17, 21(b), 21(c), 22(b), 23(b), 23(c), 24, 25A 26, 27, 27A, 27B, 28, 29, 30, 31, 31A, 32A, 33, 35, 35(1), 35(2), 36A, 36A(1), 36A(1)(c), 36A(1)(d), 36A(3), 36A(4), 36A(5), 36B, 36C, 36D, 36D(2), 37, 37(1), 37(1)(a), 37(1)(b), 40, 41, 41(1), 41(2), 42, 42(1), 42(1)(c), 42(2), 43, 44, 48, 49, 50, 50(1), 50(2), 50(3), 50(4), 50(5), 50(6), 51, 52, 52A(4), 52(1), 52(3)(a),52(2), 52(3), 53, 53(1), 53A, 54, 55, 57, 58, 59, 59(1), 59(2), 59(3), 63, 66, 67, 67(c), 68, 68T, 70, 80Evidence Act, 1872 — Section 15, 24, 25, 26, 27, 30, 32, 73, 119, 139, 145
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Supreme Court29 Oct 2020Dismissed

Thomas Lawrence Vs State Of Kerala & Ors

Supreme Court Of India · (2020) 10 JT 231 : (2020) 12 Scale 517

Wetlands (Conservation And Management) Rules, 2010 — Rule 4Kerala Conservation Of Paddy Land And Wetland Act, 2008 — Section 2(ixv), 10, 11, 13Kerala Conservation Of Paddy And Wetland (Amendment) Ordinance, 2017 — Section 10
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Supreme Court29 Oct 2020Allowed

Insolvency And Bankruptcy Board Of India Vs Lalit Kumar Jain & Ors

Supreme Court Of India · (2020) 10 JT 233 : (2020) 12 Scale 690 : (2020) 10 SCC 703

Constitution Of India, 1950 — Article 139(A), 142Insolvency And Bankruptcy Code, 2016 — Section 1(3), 2(e), 78, 79, 94 to 187, 95, 96, 99, 100, 101, 239(2)(g), 239(2)(h), 239(2)(i), 239(2)(m) To (zc), 240(2)(zn) To (zs), 249
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Supreme Court29 Oct 2020Allowed

Chunthuram Vs State Of Chhattisgarh

Supreme Court Of India · AIR 2020 SC 5495 : (2020) 10 JT 201 : (2020) 12 Scale 224 : (2020) 10 SCC 733 : (2020) 4 Crimes 402

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 162, 313
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