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Supreme Court Of India judgments, 2025

1,152 judgments · page 11 of 58

Supreme Court15 Oct 2025Allowed

Karam Singh Vs Amarjit Singh & Ors.

Supreme Court Of India · (2025) 10 SC CK 1106

Code of Civil Procedure, 1908 — Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d) Limitation Act, 1963 — Article 58, 65
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Supreme Court15 Oct 2025Allowed

M. Jameela Vs State Of Kerala And Another Etc

Supreme Court Of India · (2025) 10 SC CK 1118

Constitution of India, 1950 — Article 136 Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 3(3), 8A Madras Preservation of Private Forests Act, 1949 — Section 3(1) Kerala Land Reforms Act, 1963 — Section 81, 82
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Supreme Court14 Oct 2025Partly Allowed

State Of Madhya Pradesh Vs Janved Singh

Supreme Court Of India · (2025) 10 SC CK 1104

Code of Criminal Procedure, 1973 — Section 174 Indian Penal Code, 1860 — Section 34, 147, 149, 193, 201, 302, 304B, 498A Evidence Act, 1872 — Section 106
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Supreme Court14 Oct 2025Dismissed

Shivkumar @ Baleshwar Yadav Vs State Of Chhattisgarh

Supreme Court Of India · (2025) 10 SC CK 1102

Code of Criminal Procedure, 1973 — Section 164 Indian Penal Code, 1860 — Section 161, 165A, 363, 366, 376, 506 Protection of Children from Sexual Offences Act, 2012 — Section 4 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 8, 8(c) Evidence Act, 1872 — Section 35, 154 Bharatiya Sakshya Adhiniyam, 2023 — Section — Section 157
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Supreme Court13 Oct 2025

Tamilaga Vettri Kazhagam Vs P.H. Dinesh & Ors

Supreme Court Of India · (2025) 10 SC CK 1098

Constitution of India, 1950 — Article 32, 226 Bhartiya Nayaya Sanhita, 2023 — Section 105, 110, 125B, 223 Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992 — Section 3
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Supreme Court10 Oct 2025Dismissed

S.K. Jain Vs Union Of India & Anr

Supreme Court Of India · (2025) 10 SC CK 1090

Code of Criminal Procedure 1973 — Section 222 Army Act, 1950 — Section 3(ii), 59, 63, 69, 70, 162 Arms Act 1959 — Section 3, 25(1B) Armed Forces Tribunal Act, 2007 — Section 15, 15(4), 15(6), 15(6)(a), 15(6)(b), 30, 31 Jammu and Kashmir Prevention of Corruption Act, 2006 — Section 5(2) Army Rules, 1954 — Rule 62(4)
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Supreme Court09 Oct 2025Allowed

Vijaya Kumari S & Another Vs Union Of India

Supreme Court Of India · (2025) 10 SC CK 1091

Constitution of India, 1950 — Article 14, 21 Surrogacy (Regulation) Act, 2021 — Section 2(c), 2(zd), 2(zh), 3, 3(v)(b), 4, 4(ii)(a), 4(iii)(a)(I), 4(ii)(c), 4(iii)(c)(I), 7, 8, 53 Surrogacy (Regulation) Rules, 2022 — Rule 14, 14(a)
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Supreme Court09 Oct 2025Allowed

Hansraj Vs State Of U.P.

Supreme Court Of India · (2025) 10 SC CK 1089

Constitution of India, 1950 — Article 21, 32, 136 Code of Criminal Procedure, 1973 — Section 374(2) Indian Penal Code, 1860 — Section 147, 148, 149, 302 Childrens Act, 1960 — Section 24 Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 9(2) Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 2(l), 3, 7A, 15(1)(g), 20, 49 Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98
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Supreme Court09 Oct 2025Allowed

Ravi Oraon Vs State Of Jharkhand & Ors

Supreme Court Of India · (2025) 10 SC CK 1088

Constitution of India, 1950 — Article 309 Jharkhand Primary School Teacher Appointment Rules, 2012 — Rule 3, 4, 4(b)(i)(A), 4(b)(ii)(A), 21, 21A(ii)(A)
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Supreme Court09 Oct 2025Allowed

Sankar Padam Thapa Vs Vijaykumar Dineshchandra Agarwal

Supreme Court Of India · (2025) 10 SC CK 1087

Code of Criminal Procedure, 1973 — Section 482 Indian Penal Code, 1860 — Section 420 Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2), 142 Consumer Protection Act, 2019 — Section 2(1)(m), 2(m) Trusts Act, 1882 — Section 3, 13 Contract Act, 1872 — Section 229
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Supreme Court09 Oct 2025

Rejanish K.V Vs K. Deepa And Others

Supreme Court Of India · (2025) 10 SC CK 1095

Constitution of India, 1950 — Article 14, 16, 16(4), 50, 58, 66, 84, 132(1), 133(1)(c), 217(2)(aa), 233, 233A, 233(1), 233(2), 234, 235, 236, 236(b), 237, 309, 368 Representation of the People Act, 1951 — Section 86(3) Bar Councils Act, 1926 — Section 8(2)(a), 24(1)(e), 28(2)(d) Advocates Act, 1961 — Section 29, 29(1), 29(4), 30, 33 Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 2(b), 5, 7, 14 Bar Council of India Rules, 1975 — Rule 49
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