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Supreme Court Of India judgments, 2020

771 judgments · page 8 of 39

Supreme Court07 Oct 2020Partly Allowed

Satya Deo @ Bhoorey Vs State Of Uttar Pradesh

Supreme Court Of India · AIR 2020 SC 4826 : (2020) 10 JT 349 : (2020) 11 Scale 462 : (2020) 10 SCC 555 : (2020) 4 Crimes 142

Constitution Of India, 1950 — Article 20(1)Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 98Indian Penal Code, 1860 — Section 34, 302
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Supreme Court07 Oct 2020Dismissed

Commissioner Of Police And Anr Vs Umesh Kumar

Supreme Court Of India · AIR 2020 SC 4786 : (2020) 10 JT 108 : (2020) 11 Scale 452 : (2020) 10 SCC 448 : (2020) LIC 4104

Constitution Of India, 1950 — Article 136, 226Delhi Police (Appointment And Recruitment) Rules, 1980 — Rule 24, 25Railway Protection Force Rules, 1987 — Rule 275
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Supreme Court01 Oct 2020Disposed Of

Parvez Noordin Lokhandwalla Vs State Of Maharashtra & Anr

Supreme Court Of India · (2020) 10 SCC 77 : (2020) 10 JT 189 : (2020) 11 Scale 475

Code Of Criminal Procedure, 1973 — Section 156(3), 437(3), 437(3)(c), 438, 438(1), 438(2), 439, 439(1)(a)Indian Penal Code, 1860 — Section 34, 323, 341, 379, 420, 467, 468, 469, 470, 471, 474, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court01 Oct 2020Allowed

M/S Magma Fincorp Ltd Vs Rajesh Kumar Tiwari

Supreme Court Of India · AIR 2020 SC 4978 : 2020 SCR 399 : (2020) 9 JT 442 : (2020) 11 Scale 414 : (2020) 10 SCC 399 : (2020) 4 CPR 197

Consumer Protection Act, 1986 — Section 2(1)(c), 2(1)(c)(ii), 2(1)(c)(iv), 2(1)(c)(v), 2(1)(c)(vi), 2(1)(g), 2(1)(r), 2(1)(r)(i) to (x), 2(r)(2), 2(r)(3), 2(r)(3A) 3, 11, 12, 13, 13(2)(b), 13(4)(ii), 14, 14(1)(c), 14(1)(d), 14(1)(e), 14(1)(f), 15, 17, 21, 21(b), 26, 27, 27A
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Supreme Court01 Oct 2020Allowed

Gurcharan Singh Vs State Of Punjab

Supreme Court Of India · AIR 2020 SC 4714 : (2020) 10 SCC 200 : (2020) 11 Scale 508 : (2020) 4 Crimes 158

Indian Penal Code, 1860 — Section 34, 107, 304B, 306, 498A
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Supreme Court01 Oct 2020

Gujarat Mazdoor Sabha & Anr Vs State Of Gujarat

Supreme Court Of India · AIR 2020 SC 4601 : (2020) 10 JT 307 : (2020) 11 Scale 530 : (2020) 10 SCC 459 : (2020) LIC 4242 : (2020) 4 LLJ 257 : (2020) 4 LLN 14

Constitution Of India, 1950 — Article 14, 19(2), 19(1)(a), 19(1)(g), 19(3), 19(4), 21, 23, 38, 39, 42, 43, 352, 353, 354, 355, 356, 356(1), 357, 358, 359, 360Factories Act, 1948 — Section 5, 51, 54, 55, 56, 59, 64(2), 64(4), 65(2), 65(3), 67Indian Telegraph Act, 1885 — Section 5(2)
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Supreme Court30 Sept 2020Dismissed

Subed Ali And Others Vs State Of Assam

Supreme Court Of India · AIR 2020 SC 4657 : (2020) 9 JT 487 : (2020) 11 Scale 408 : (2020) 10 SCC 517 : (2020) 4 Crimes 179 : (2020) CriLJ 4816

Indian Penal Code, 1860 — Section 34, 147, 149, 302, 341
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Supreme Court30 Sept 2020Dismissed

Kaushik Chatterjee Vs State Of Haryana & Ors

Supreme Court Of India · AIR 2020 SC 4633 : (2020) 10 SCC 92 : (2020) 9 JT 589 : (2020) 11 Scale 397 : (2020) CriLJ 4923 : (2020) 4 Crimes 164

Code Of Civil Procedure, 1908 — Order 7 Rule 10Indian Penal Code, 1860 — Section 34, 114, 120B, 216, 387, 406, 408, 420, 460, 461, 461(1), 462, 467, 468, 471, 494, 495Code Of Criminal Procedure, 1973 — Section 2(d), 2(g), 2(h), 2(j), 26, 26(a), 26(b), 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 188, 189, 201, 219, 220, 221, 340
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Supreme Court30 Sept 2020Disposed Of

Satish @ Sabbe Vs State Of Uttar Pradesh

Supreme Court Of India · AIR 2020 SC 4623 : (2020) 9 JT 480 : (2020) 11 Scale 390 : (2020) 4 Crimes 173

Constitution Of India, 1950 — Article 72, 161Indian Penal Code, 1860 — Section 364AArms Act, 1959 — Section 25
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Supreme Court29 Sept 2020Allowed

State Of Madhya Pradesh & Ors Vs Amit Shrivas

Supreme Court Of India · AIR 2020 SC 4541 : (2020) 10 SCC 496 : (2020) LIC 4311 : (2020) 4 LLN 47 : (2020) 9 JT 496 : (2020) 11 Scale 382

Constitution Of India, 1950 — Article 14, 142Madhya Pradesh (Work Charged and Contingency Paid Employees) Pension Rules, 1979 — Rule 2(b), 2(c)Madhya Pradesh Civil Service Conduct Rules, 1965 — Rule 2(b)
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Supreme Court28 Sept 2020Allowed

Maheshwar Tigga Vs State Of Jharkhand

Supreme Court Of India · AIR 2020 SC 4535 : (2020) 10 SCC 108 : (2020) 9 JT 504 : (2020) 11 Scale 176 : (2020) 4 Crimes 184

Indian Penal Code, 1860 — Section 90, 323, 341, 375, 376, 420, 506Code Of Criminal Procedure, 1973 — Section 313, 482
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Supreme Court25 Sept 2020Allowed

Anwar Ali And Another Vs State Of Himachal Pradesh

Supreme Court Of India · AIR 2020 SC 4519 : (2020) 10 SCC 166 : (2020) 9 JT 296 : (2020) 11 Scale 239 : (2020) 4 Crimes 191

Indian Penal Code, 1860 — Section 34, 201, 302, 392, 420Code Of Criminal Procedure, 1973 — Section 100, 100(4), 166(3), 166(4), 313, 378, 417
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Supreme Court23 Sept 2020

Union Of India & Ors. Vs M/S G S Chatha Rice Mills & Anr

Supreme Court Of India · (2020) 11 Scale 307

Constitution Of India, 1950 — Article 13, 14, 19, 136, 173, 226, 240, 243, 245, 246, 265Limitation Act, 1963 — Article 54Information Technology (Electronic Service Delivery) Rules, 2011 — Rule 5(1), 6, 6(2), 8(1)
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Supreme Court23 Sept 2020Dismissed

Beli Ram Vs Sanjay Kishan Kaul, J

Supreme Court Of India · AIR 2020 SC 4453 : (2020) 9 JT 359 : (2020) 11 Scale 111

Workmen' S Compensation Act, 1923 — Section 3, 4Motor Vehicles Act, 1988 — Section 3, 4, 5, 14, 15, 141, 145, 147(3), 149, 149(2), 149(2)(a), 149(2)(a)(ii), 149(2)(b)
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