Supreme Court22 Sept 2020Allowed
State Of Kerala & Anr. Etc. Etc. Vs M/S RDS Project Limited & Ors. Etc. Etc
Supreme Court Of India · (2020) 9 SCC 108 : (2020) 10 JT 122 : (2020) 11 Scale 131
Constitution Of India, 1950 — Article 14
COURT ARCHIVE
Supreme Court Of India judgments, 2020
771 judgments · page 9 of 39
Supreme Court22 Sept 2020Dismissed
National Alliance For People’s Movements & Ors. Vs State Of Maharashtra & Ors.
Supreme Court Of India · AIR 2020 SC 4448 : (2020) 9 SCC 698 : (2020) 9 JT 313 : (2020) 11 Scale 123 : (2020) 4 Crimes 72
Constitution Of India, 1950 — Article 14
Supreme Court21 Sept 2020Disposed Of
Rakesh Kumar Agarwalla & Anr Vs National Law School Of India University, Bengaluru & Ors
Supreme Court Of India · AIR 2020 SC 4461 : (2020) 11 Scale 255
Constitution Of India, 1950 — Article 14, 32National Law School Of India University At Bangalore Was Established Under The National Law School Of India University Act, 1986 — Section 8, 10, 11, 13, 13(1), 13(2), 13(3), 18Electricity Act, 2003 — Section 79, 79(1), 178
Supreme Court18 Sept 2020Disposed Of
M.C. Mehta Vs Union Of India & Ors.
Supreme Court Of India · (2020) 13 Scale 80
Supreme Court18 Sept 2020Dismissed
B. Santoshamma & Anr. Vs D. Sarala & Anr.
Supreme Court Of India · (2020) 11 Scale 222
Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 2 Rule 7, Order 7 Rule 11(d)Limitation Act, 1963 — Section 21, 21(1)
Supreme Court18 Sept 2020Dismissed
Sagufa Ahmed & Ors. Vs Upper Assam Plywood Products Pvt. Ltd. & Ors
Supreme Court Of India · (2020) 9 JT 429 : (2020) 11 Scale 216 : (2020) 222 CompCas 559
Constitution Of India, 1950 — Article 141, 142National Company Law Tribunal Rules, 2016 — Rule 50Companies Act, 2013 — Section 420(1), 420(3), 421(1), 421(3)
Supreme Court17 Sept 2020Disposed Of
Lalan D. @ Lal & Anr Vs Oriental Insurance Company Ltd
Supreme Court Of India · AIR 2020 SC 4508 : (2020) 9 SCC 805 : (2020) 9 JT 513 : (2020) 11 Scale 209
Motor Vehicles Act, 1988 — Section 166
Supreme Court17 Sept 2020Partly Allowed
Trustees Of H.C. Dhanda Trust Vs State Of Madhya Pradesh & Ors
Supreme Court Of India · AIR 2020 SC 4349 : (2020) 9 SCC 510 : (2020) 9 JT 320 : (2020) 11 Scale 494
Indian Succession Act, 1925 — Section 331, 332Indian Stamp Act, 1899 — Section 33, 35, 35(a), 38, 39, 39(1)(b), 40, 40(1), 40(b), 40(1)(b)
Supreme Court17 Sept 2020Partly Allowed
Pappu Deo Yadav Vs Naresh Kumar And Ors
Supreme Court Of India · AIR 2020 SC 4424 : (2020) 9 JT 149 : (2020) 11 Scale 192 : (2020) 4 CPR 180 : (2020) ALLSCR 1760
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 279, 338Motor Vehicles Act, 1988 — Section 140, 166, 168
Supreme Court17 Sept 2020Disposed Of
M/S. MSD Real Estate LLP Vs Collector Of Stamps & Anr
Supreme Court Of India · AIR 2020 SC 4514 : (2020) 9 SCC 113 : (2020) 9 JT 333 : (2020) 11 Scale 502
Madhya Pradesh Public Premises Eviction Act, 1974 — Section 4, 5
Supreme Court16 Sept 2020Dismissed
M/S Himalaya Self Farming Group & Anr Vs M/S Goyal Feed Suppliers
Supreme Court Of India · (2020) 09 SC CK 0037
Negotiable Instrument Act, 1881 — Section 138, 142(2)(a)
Supreme Court16 Sept 2020Allowed
Neetu Kumar Nagaich Vs State Of Rajasthan And Others
Supreme Court Of India · AIR 2020 SC 5267 : (2020) 9 JT 339 : (2020) 11 Scale 185 : (2020) 4 Crimes 6
Constitution Of India, 1950 — Article 20, 21Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 173(2), 173(8), 174
Supreme Court16 Sept 2020Allowed
Jugut Ram Vs State Of Chhattisgarh
Supreme Court Of India · AIR 2020 SC 4395 : (2020) 9 SCC 520 : (2020) 9 JT 347 : (2020) 11 Scale 100 :(2020) 4 Crimes 4
Indian Penal Code, 1860 — Section 302, 304II
Supreme Court16 Sept 2020Dismissed
Government Of India Vs Vedanta Limited & Anr
Supreme Court Of India · AIR 2020 SC 4550 : (2020) 10 SCC 1 : (2020) 11 Scale 694
Limitation Act, 1963 — Article 113, 136, 137, 182, 183Code Of Civil Procedure, 1908 — Section 13, 44A, 48, Order 21Constitution Of India, 1950 — Article 297
Supreme Court16 Sept 2020Dismissed
Balasore Alloys Limited Vs Medima LLC Vs
Supreme Court Of India · AIR 2020 SC 5127 : (2020) 9 SCC 136 : (2020) 9 JT 521 : (2020) 11 Scale 102
Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(12)(a)
Supreme Court15 Sept 2020Partly Allowed
Jeet Ram Vs Narcotics Control Bureau, Chandigarh
Supreme Court Of India · AIR 2020 SC 4313 : (2020) 9 JT 350 : (2020) 11 Scale 76 : (2020) CriLJ 4694
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 36B, 50, 54, 67Code Of Criminal Procedure, 1973 — Section 313, 378
Supreme Court15 Sept 2020Dismissed
Abhilasha Vs Parkash & Ors
Supreme Court Of India · AIR 2020 SC 4355 : (2020) 9 JT 368 : (2020) 11 Scale 85 : (2020) CriLJ 4770
Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(1)(b), 125(1)(c), 482Hindu Adoptions & Maintenance Act, 1956 — Section 3(b), 4(b), 18, 20, 20(3)
Supreme Court11 Sept 2020
Rakesh Kumar Agarwalla & Anr Vs National Law School Of India University, Bengaluru & Ors
Supreme Court Of India · (2020) 9 SCC 746
Supreme Court11 Sept 2020
National Co-Operative Development Corporation Vs Commissioner Of Income Tax, Delhi-V
Supreme Court Of India · (2020) 9 JT 384 : (2020) 13 Scale 86
National Cooperative Development Corporation Act, 1962 — Section 9, 12, 13, 13(1), 13(2)Income Tax Act, 1961 — Section 14, 28, 28(i), 36(1)(xii), 37, 37(1), 56, 57, 245N, 245N(a), 245R(6), 256(1)
Supreme Court10 Sept 2020Dismissed
Rizwan Khan Vs State Of Chhattisgarh
Supreme Court Of India · AIR 2020 SC 4297 : (2020) 9 SCC 627 : (2020) 9 JT 167 : (2020) 11 Scale 42 : (2020) CriLJ 4386 : (2020) 4 BCR(Cri) 192 : (2020) 3 Crimes 441
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 0(b)(ii)(C), 42, 50, 55Code Of Criminal Procedure, 1973 — Section 313