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Supreme Court Of India judgments, 2020

771 judgments · page 7 of 39

Supreme Court14 Oct 2020Dismissed

Ganesan Vs State Represented By Its Inspector Of Police

Supreme Court Of India · AIR 2020 SC 5019 : (2020) 10 JT 335 : (2020) 12 Scale 130 : (2020) 10 SCC 573 : (2020) 4 Crimes 395

Protection Of Children From Sexual Offences Rules, 2012 — Rule 7(2)Code Of Civil Procedure, 1908 — Order 41 Rule 31Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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Supreme Court13 Oct 2020Dismissed

Muniraju Gowda P.M. Vs Munirathna & Ors

Supreme Court Of India · (2020) 10 SCC 192 : (2020) 10 JT 343 : (2020) 12 Scale 36

Constitution Of India, 1950 — Article 75(1B), 164(1B), 361BRepresentation Of The People Act, 1951 — Section 83(1)(a), 101, 101(a), 101(b), 101(1), 123
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Supreme Court12 Oct 2020Allowed

Amar Singh & Anr Vs State (NCT Of Delhi)

Supreme Court Of India · AIR 2020 SC 4894 : (2020) 10 JT 151 : (2020) 12 Scale 25 : (2020) 4 MLJ(Cri) 344

Indian Penal Code, 1860 — Section 34, 302, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court12 Oct 2020Allowed

Bikramjit Singh Vs State Of Punjab

Supreme Court Of India · (2020) 10 JT 53 : (2020) 12 Scale 51 : (2020) 10 SCC 616 : (2020) 4 Crimes 339

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302, 307, 341, 427, 452Arms Act, 1959 — Section 25
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Supreme Court12 Oct 2020Allowed

Anand Yadav & Ors. Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · AIR 2020 SC 5383 : (2020) 12 Scale 77

Uttar Pradesh State Universities Act, 1973 — Section 27University Grants Commission Act, 1956 — Section 22, 22(1), 22(3)University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2010 — Regulation 4.4.1, 4.4.7
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Supreme Court08 Oct 2020Allowed

Miss ‘A’ Vs State Of Uttar Pradesh And Anr

Supreme Court Of India · AIR 2020 SC 4903 : (2020) 10 JT 183 : (2020) 11 Scale 636 : (2020) 10 SCC 505 : (2020) 4 Crimes 136

Code Of Criminal Procedure, 1973 — Section 161, 164, 173, 190, 207, 208Indian Penal Code, 1860 — Section 342, 354D, 364, 376, 376C, 506
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Supreme Court08 Oct 2020Allowed

Ankita Kailash Khandelwal And Ors Vs State Of Maharashtra And Others

Supreme Court Of India · AIR 2020 SC 4874 : (2020) 10 JT 90 : (2020) 11 Scale 649 : (2020) 10 SCC 670 : (2020) 4 BCR(Cri) 78

Constitution Of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 164, 207, 208, 437(3), 437(3)(c), 438, 438(1), 438(2)Indian Penal Code, 1860 — Section 34, 302, 306, 307
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Supreme Court07 Oct 2020Disposed Of

Amit Sahni Vs Commissioner Of Police & Ors.

Supreme Court Of India · AIR 2020 SC 4704 : (2020) 10 JT 363 : (2020) 11 Scale 643 : (2020) 10 SCC 439

Constitution Of India, 1950 — Article 19, 19(1)(a), 19(1)(b), 32Bombay Police Act, 1951 — Section 33(1)(o)Code Of Criminal Procedure, 1973 — Section 144
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