Supreme Court Of India Judgments 2025

Constitution of India, 1950- Article 136Income Tax Act, 1961- Section 2(11), 2(14), 10(33), 28, 30, 31, 32, 32(1), 32(1)(ii), 33, 34, 35, 36, 36(1)(iii), 37, 37(1), 115JA, 143, 143(1), 143(2), 143(3), 234B, 271(1)(c)Finance Act, 1994 66E(e)

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Supreme Court19 Dec 2025Allowed

Ratnank Mishra & Others Vs High Court Of Judicature At Allahabad Through Registrar General

Supreme Court Of India · (2025) 12 SC CK 1739

Constitution of India, 1950- Article 14, 16, 21, 142, 229Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976-Rule 8, 8(a)(i), 41, 45

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Supreme Court19 Dec 2025Allowed

Lakshmanan Vs State Through The Deputy Superintendent Of Police & Ors. Etc

Supreme Court Of India · (2025) 12 SC CK 1738

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 242Code of Criminal Procedure, 1973- Section 207, 218, 219, 220, 221, 222, 223, 439(2)Bharatiya Nyaya Sanhita, 2023- Section 303(2)

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Supreme Court19 Dec 2025Allowed

Mahesh Kumar Agarwal Vs Union Of India

Supreme Court Of India · (2025) 12 SC CK 1736

Constitution of India, 1950- Article 21, 226Indian Penal Code, 1860- Section 120B201Unlawful Activities (Prevention) Act, 1967- Section 17, 18

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Supreme Court19 Dec 2025Allowed

Tarachandra Vs Bhawarlal & Anr

Supreme Court Of India · (2025) 12 SC CK 1735

Constitution of India, 1950- Article 227Madhya Pradesh Land Revenue Code Act, 1959- Section 109, 110, 110(4), 110(7), 111, 257(a)

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Supreme Court19 Dec 2025Allowed

Union Of India & Ors Vs Pranab Kumar Nath

Supreme Court Of India · (2025) 12 SC CK 1734

Constitution of India, 1950- Article 226, 227Central Industrial Security Force Act, 1968- Section 18, 22Central Industrial Security Force Rules, 2001- Rule 18(b)

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Supreme Court19 Dec 2025Allowed

Dr. Amit Arya Vs Kamlesh Kumari

Supreme Court Of India · (2025) 12 SC CK 1733

Specific Relief Act, 1963- Section 28, 28(1)

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Supreme Court19 Dec 2025Allowed

State Of U.P. & Anr Vs Mohd Arshad Khan & Anr

Supreme Court Of India · (2025) 12 SC CK 1732

Constitution of India, 1950- Article 21, 226Code of Criminal Procedure, 1973- Section 438, 482Indian Penal Code, 1860- Section 420, 467, 468, 471

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Supreme Court19 Dec 2025Allowed

Bhika Ram & Anr Vs State Of Rajasthan & Ors.

Supreme Court Of India · (2025) 12 SC CK 1730

Constitution of India, 1950- Article 14Rajasthan Land Revenue Act, 1956- Section 16Rajasthan Panchayati Raj Act, 1994- Section 9, 10, 101

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Supreme Court19 Dec 2025Allowed

Mayankkumar Natwarlal Kankana Patel & Anr Vs State Of Gujarat And Anr

Supreme Court Of India · (2025) 12 SC CK 1729

Code of Criminal Procedure, 1973- Section 311Indian Penal Code, 1860- Section 114, 306, 323, 498A, 504, 506(2)Dowry Prohibition Act, 1961- Section 3, 7

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Supreme Court19 Dec 2025Allowed

Belide Swagath Kumar Vs State Of Telangana & Another

Supreme Court Of India · (2025) 12 SC CK 1728

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 482Indian Penal Code, 1860- Section 498A

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Supreme Court19 Dec 2025Allowed

Syed Shahnawaz Ali Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · (2025) 12 SC CK 1727

Bharatiya Nagrik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 2(wa), 156(3), 377, 378, 394, 394(2), 397, 401, 431, 435, 439, 482Indian Penal Code, 1860- Section 34, 120B, 419, 420, 467, 468, 471

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Supreme Court19 Dec 2025Dismissed

K.P. Kirankumar @ Kiran Vs State by Peenya Police

Supreme Court Of India · (2025) 12 SC CK 1722

Code of Criminal Procedure, 1973- Section 165Indian Penal Code, 1860- Section 34, 366A, 372, 373Immoral Traffic (Prevention) Act, 1956- Section 3, 4, 5, 6, 9, 15(2)

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Supreme Court19 Dec 2025Allowed

M/s Sri Om Sales Vs Abhay Kumar @ Abhay Patel & Anr

Supreme Court Of India · (2025) 12 SC CK 1721

Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 1881- Section 138, 139

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Supreme Court18 Dec 2025Dismissed

Radhika T.Vs Cochin University Of Science And Technology

Supreme Court Of India · (2025) 12 SC CK 1720

Cochin University of Science and Technology Act, 1986- Section 7(2), 31(9), 31(10), 31(11), 31(12)Kerala State and Subordinate Service Rules, 1958- Rule 14(a), 14(b), 14(c), 15, 16, 17, 17A

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Supreme Court18 Dec 2025Allowed

M/s Carborandum Universal Ltd Vs ESI Corporation

Supreme Court Of India · (2025) 12 SC CK 1717

Employees State Insurance Act, 1948- Section 38, 39, 44, 45, 45(2), 45A, 45A(1), 45A(2), 45B, 45C, 45D, 45E, 45F, 45G, 45H, 45I, 74, 75, 75(1), 75(1)(g), 75(2), 75(2)(a), 76, 77, 77(1A), 77(1A)(b), 78, 79, 80, 81, 82, 83

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Supreme Court Of India judgments, 2025