CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,152 judgments · page 10 of 58

Supreme Court28 Oct 2025Dismissed

EPC Constructions India Limited Through Its Liquidator Abhijit Guhathakurta Vs M/s Matix Fertilizers And Chemicals Limited

Supreme Court Of India · (2025) 10 SC CK 1127

Companies Act, 2013 — Section 2(64), 2(55), 2(84), 43, 47, 55, 123, 133, 179, 186, 433(e) Insolvency and Bankruptcy Code, 2016 — Section 3(11), 3(12), 3(33), 3(37), 5(7), 5(8), 5(8)(c), 5(8)(f), 7, 7(1), 7(5), 33(5) Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4, 4(3) Real Estate (Regulation and Development) Act, 2016 — Section 2(d), 2(zn)
Read judgment
Supreme Court28 Oct 2025Allowed

State Of Kerala Vs Suni @ Sunil

Supreme Court Of India · (2025) 10 SC CK 1126

Code of Criminal Procedure, 1973 — Section 2(c), 2(d), 2(l), 154, 155, 155(2), 156, 193, 194, 195, 195(1), 195(1)(b), 195(1)(b)(i), 196, 227, 340, 482 Indian Penal Code, 1860 — Section 191, 192, 193, 194, 195A, 196, 197, 198, 199, 200, 205, 206, 207, 208, 209, 210, 211, 228 Kerala Police Act, 2011 — Section 120(o) Drugs and Cosmetics Act, 1940 — Section 32
Read judgment
Supreme Court28 Oct 2025Allowed

K. Kirubakaran Vs State Of Tamil Nadu

Supreme Court Of India · (2025) 10 SC CK 1141

Constitution of India, 1950 -Article 142Indian Penal Code, 1860 -Section 366Protection of Children from Sexual Offences Act, 2012 -Section 6
Read judgment
Supreme Court27 Oct 2025Allowed

Denash Vs State Of Tamil Nadu

Supreme Court Of India · (2025) 10 SC CK 1124

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 193(3), 497, 498, 503 Code of Criminal Procedure, 1973 — Section 173(2), 451, 452 Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 8(c), 20(b)(ii)(B), 25, 29(1), 36C, 51, 52A, 53, 60, 60(3), 61, 62, 63 Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 67B Narcotic Drugs and Psychotropic Substances (Seizure, Storage, Sampling and Disposal) Rules, 2022 — Rule 17, 22
Read judgment
Supreme Court17 Oct 2025Allowed

Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others

Supreme Court Of India · (2025) 10 SC CK 1121

Constitution of India, 1950 — Article 14, 19, 19(1)(a), 21, 25, 26, 28, 28(3), 32, 136, 142, 226, 227 Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 528 Code of Criminal Procedure, 1898 — Section 561A Code of Criminal Procedure, 1973 — Section 154, 154(1), 155, 155(2), 156, 156(1), 157, 161, 162, 164, 167(2), 169, 170, 173, 173(2), 173(8), 190, 200, 482 Indian Penal Code, 1860 — Section 120B, 153A, 295A, 307, 326, 386, 420, 467, 468, 504, 506 Uttar Pradesh Prohibition Of Unlawful Conversion Of Religion Act, 2021 — Section 3, 3(1), 3(2), 4, 5, 5(1), 6, 7, 9, 10, 11, 12, 13, 14, 15
Read judgment
Supreme Court17 Oct 2025Allowed

Kannaiya Vs State Of Madhya Pradesh

Supreme Court Of India · (2025) 10 SC CK 1114

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 313, 374(2) Indian Penal Code, — Section 34, 147, 148, 149, 302, 307 Arms Act, 1959 — Section 25, 27
Read judgment
Supreme Court17 Oct 2025Disposed Of

Jane Kaushik Vs Union Of India & Ors

Supreme Court Of India · (2025) 10 SC CK 1120

Constitution of India, 1950 — Article 14, 15, 15(1), 15(2), 15(3), 15(4), 15(5), 15(6), 16(1), 16(2), 17, 19, 19(1), 19(1)(a), 20, 21, 22(2), 32, 32(1), 32(2), 46, 141, 142, 226 Code of Criminal Procedure, 1973 — Section 357(5) Indian Penal Code, 1860 — Section 377, 497 Transgender Persons (Protection of Rights Act), 2019 — Section 2(b), 2(b)(ii), 3, 3(b), 3(c), 4, 5, 6, 7, 8, 9, 10, 11, 13, 14, 15, 15(d), 16, 17, 18, 22, 22(1) Rights Of Persons With Disabilities Act, 2016 — Section 21, 35, 44 Indian Divorce Act, 1869 — Section 10 Civil Rights Act, 1991 — Section 105 Medical Termination Of Pregnancy Act, 1971 — Section 3(2) Protection of Human Rights Act, 1993 — Section 15(1) Motor Vehicles Act, 1988 — Section 141(3) Transgender Persons (Protection of Rights) Rules, 2020 — Rule 3, 3(3), 4, 5, 6, 7, 8, 9, 10, 10(1), 10(8), 11, 11(5), 12, 13, 13(1), 13(3), 13(5) Rights of Persons with Disabilities Rules, 2017 — Rule 3(1), 8(3)(b), 8(3)(c), 8(3)(d), 8(3)(e) Medical Termination of Pregnancy Rules, 2004 — Rule 3B
Read judgment
Supreme Court16 Oct 2025

Zoharbee & Anr Vs Imam Khan (D) Thr. Lrs. & Ors

Supreme Court Of India · (2025) 10 SC CK 1109

Code of Civil Procedure, 1908 — Section 96 Transfer of Property Act, 1882 — Section 5, 40, 53A, 54 Specific Relief Act, 1963 — Section 3 Trusts Act, 1882 — Section 91
Read judgment
Supreme Court15 Oct 2025Allowed

Pradyumna Mukund Kokil Vs Nashik Municipal Corporation And Others

Supreme Court Of India · (2025) 10 SC CK 1108

Land Acquisition Act, 1894 — Section 6 Maharashtra Regional and Town Planning Act, 1966 — Section 47, 126(2), 127 Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 26, 26(1)(b), 28
Read judgment