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Supreme Court Of India judgments, 2020

771 judgments · page 6 of 39

Supreme Court29 Oct 2020Allowed

State Of Rajasthan & Ors Vs Heem Singh

Supreme Court Of India · AIR 2020 SC 5455 : (2020) 10 JT 207 : (2020) 12 Scale 692

Constitution Of India, 1950 — Article 142, 226Rajasthan Civil Services (Classification, Control And Appeal) Rules, 1958 — Rule 16Indian Penal Code, 1860 — Section 34, 120B, 201, 209, 279, 302, 304A
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Supreme Court28 Oct 2020Allowed

Smriti Madan Kansagra Vs Perry Kansagra

Supreme Court Of India · (2020) 12 Scale 450

Family Courts (Procedure) Rules, 1992 — Rule 8(viii)Registration Of Foreigners’ Rules, 1982 — Rule 7(2)Code Of Civil Procedure, 1908 — Order 6 Rule 2, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, Order 8 Rule 9, Order 7 Rule 11, Order 41 Rule 27, Order 41 Rule 28
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Supreme Court28 Oct 2020Disposed Of

Ritika Sharan Vs Sujoy Ghosh

Supreme Court Of India · (2020) 10 JT 236 : (2020) 12 Scale 442

Constitution Of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)(ia), 26Protection Of Women From Domestic Violence Act 2005 — Section 12
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Supreme Court27 Oct 2020Allowed

M/S. L&T Housing Finance Limited Vs M/S. Trishul Developers And Anr

Supreme Court Of India · AIR 2020 SC 5339 : (2020) 12 Scale 229 : (2020) 10 SCC 659

Constitution Of India, 1950 — Article 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(m)(iv), 2(zd), 13(2), 13(3A), 13(4), 14, 17
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Supreme Court26 Oct 2020Allowed

M. Ravindran Vs Intelligence Officer, Directorate Of Revenue Intelligence

Supreme Court Of India · AIR 2020 SC 5245 : (2020) 10 JT 383 : (2020) 12 Scale 191 : (2020) 4 Crimes 362

Constitution Of India, 1950 — Article 21Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 22(c), 23(c), 25A, 29, 36A, 36A(4)Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2)(a)(i)
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Supreme Court26 Oct 2020Dismissed

Rajesh Dhiman Vs State Of Himachal Pradesh

Supreme Court Of India · AIR 2020 SC 5353 : (2020) 10 JT 134 : (2020) 12 Scale 122 : (2020) 10 SCC 740 : (2020) 4 Crimes 382

Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 20, 50Code Of Criminal Procedure, 1973 — Section 100(4), 313Evidence Act, 1872 — Section 60
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Supreme Court26 Oct 2020Dismissed

Raveen Kumar Vs State Of Himachal Pradesh

Supreme Court Of India · AIR 2020 SC 5375 : (2020) 10 JT 142 : (2020) 12 Scale 138 : (2020) 4 Crimes 389

Constitution Of India, 1950 — Article 136Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(ii), 20(ii)(C), 42Code of Criminal Procedure, 1973 — Section 161
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Supreme Court16 Oct 2020Disposed Of

State Of U.P. Vs Sudhir Kumar Singh And Ors.

Supreme Court Of India · AIR 2020 SC 5215 : (2020) 10 JT 8 : (2020) 12 Scale 92 : (2020) 4 GLH 794

Constitution Of India, 1950 — Article 12, 14, 226, 311(2)Uttar Pradesh Industrial Disputes Rules, 1947 — Rule 42, 43Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court15 Oct 2020Dismissed

Satish Chander Ahuja Vs Sneha Ahuja

Supreme Court Of India · AIR 2020 SC 5397 : (2020) 10 JT 244 : (2020) 11 Scale 576 : (2020) 4 GLH 416 : (2020) 6 ALD 94 : (2020) 3 ALT(Cri) 368 : (2020) 8 MLJ 48 : (2020) 4 RCR(Criminal) 745 : (2020) 4 Crimes 238

Constitution Of India, 1950 — Article 15(3), 39, 141, 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 12 Rule 6, Order I Rule 10, Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14Protection Of Women From Domestic Violence Rules, 2006 — Rule 5, 6, 6(4)
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Supreme Court15 Oct 2020Allowed

State Of U.P. Vs Gayatri Prasad Prajapati

Supreme Court Of India · AIR 2020 SC 5014 : (2020) 12 Scale 1 : (2020) 4 Crimes 121

Indian Penal Code, 1860 — Section 376, 376(D), 504, 506, 511Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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