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Supreme Court Of India judgments, 2025

1,152 judgments · page 12 of 58

Supreme Court08 Oct 2025Allowed

Dashwanth Vs State Of Tamil Nadu

Supreme Court Of India · (2025) 10 SC CK 1086

Constitution of India, 1950 — Article 21, 22(1) Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 193, 230, 232 Code of Criminal Procedure 1973 — Section 173(2), 207, 209, 313, 315, 366, 374(2) Indian Penal Code, 1860 — Section 201, 302, 354B, 363, 366 Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 6, 7, 8 Bhartiya Sakshya Adhiniyam, 2023 — Section 168 Evidence Act, 1872 — Section 25, 114, 165
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Supreme Court08 Oct 2025Allowed

Mahaveer Vs State Of Maharashtra And Anr

Supreme Court Of India · (2025) 10 SC CK 1084

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 248(1), 313, 378, 452(1) Indian Electricity Act, 1910 — Section 39, 44, 50
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Supreme Court08 Oct 2025Partly Allowed

Rajni And Another Vs Union Of India And Another

Supreme Court Of India · (2025) 10 SC CK 1083

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 174 Railway Claims Tribunal Act, 1987 — Section 16 Railways Act, 1989 — Section 123(c)(2), 124, 124A, 124A(i), 124A(ii)
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Supreme Court08 Oct 2025Dismissed

State Of Rajasthan Vs Parmeshwar Ramlal Joshi And Others

Supreme Court Of India · (2025) 10 SC CK 1079

Bharatiya Nagarika Suraksha Sanhita, 2023 — Section 403, 528 Code of Criminal Procedure, 1973 — Section 156(3), 362, 482 Bhartiya Nyaya Sanhita, 2023 — Section 60(a), 303(2), 305(a), 333 Indian Penal Code, 1860 — Section 34, 120B, 217, 218, 379, 380, 384, 406, 420, 425, 427, 452, 467, 468, 471
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Supreme Court07 Oct 2025Allowed

Offshore Infrastructures Limited Vs M/s Bharat Petroleum Corporation Limited

Supreme Court Of India · (2025) 10 SC CK 1075

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 12(5) Limitation Act, 1963 — Article 137 Limitation Act, 1963 — Section 2(j), 3, 19 Contract Act, 1872 — Section 28 Negotiable Instruments Act, 1881 — Section 138 Commercial Courts Act, 2015 — Section 12A
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Supreme Court07 Oct 2025Allowed

Nilesh Baburao Gitte Vs State Of Maharashtra

Supreme Court Of India · (2025) 10 SC CK 1074

Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 302, 307 Evidence Act, 1872 — Section 8, 27, 106 Bharatiya Sakshya Adhiniyam, 2023 — Section 6
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Supreme Court07 Oct 2025Dismissed

M/s Aristo Printers Pvt. Ltd Vs Commissioner Of Trade Tax, Lucknow, U.P

Supreme Court Of India · (2025) 10 SC CK 1072

Constitution of India, 1950 — Article 286, 286(3)(a), 366, 366(29A), 366(29A)(b) Central Sales Tax Act, 1956 — Section 3, 4, 4A, 4AAA, 5, 14, 15 Uttar Pradesh Trade Tax Act, 1948 — Section 2(d), 2(h), 2(m), 3AAA, 3D, 3F, 3F(1)(b) Kerala General Sales Tax Act, 1963 — Section 5C Tamil Nadu General Sales Tax Act, 1959 — Section 5B Bihar Finance Act, 1981 — Section 2(h) Karnataka Sales Tax Rules, 1957 — Rule 6(4)
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Supreme Court07 Oct 2025Dismissed

Swacch Association, Nagpur Vs State Of Maharashtra & Ors

Supreme Court Of India · (2025) 10 SC CK 1069

Constitution of India, 1950 — Article 21, 48A, 51A(g) Environment (Protection) Act, 1986 — Section 3(3), 23, 25(1)(v), 25(2) Wetlands (Conservation & Management) Rules, 2017 — Rule 2(1)(g), 2(1)(i), 4(1)(iv)
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Supreme Court07 Oct 2025Allowed

Dharmrao Sharanappa Shabadi And Others Vs Syeda Arifa Parveen

Supreme Court Of India · (2025) 10 SC CK 1065

Constitution of India, 1950 — Article 136 Code of Civil Procedure, 1908 — Section 96, 100 Transfer of Property Act, 1882 — Section 3, 123, 129 Evidence Act, 1872 — Section 50, 73 Limitation Act, 1963 — Article 58, 59
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Supreme Court07 Oct 2025Disposed Of

Lifestyle Equities C.V. & Anr Vs Amazon Technologies Inc

Supreme Court Of India · (2025) 10 SC CK 1078

Constitution of India, 1950 — Article 14 Code of Civil Procedure, 1908 — Section 87, 148, Order 9 Rule 13, Order 11 Rule 1, Order 39 Rule 3, Order 41 Rule 1(3), Order 41 Rule 3, Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(3), Order 41 Rule 5(5) Arbitration and Conciliation Act, 1996 — Section 9, 34, 36, 36(2), 36(3), 38 Arbitration and Conciliation (Amendment) Act, 2015 — Section 26 Arbitration and Conciliation (Amendment) Act, 2019 — Section 13, 15
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Supreme Court07 Oct 2025Allowed

Zainul Vs State Of Bihar

Supreme Court Of India · (2025) 10 SC CK 1077

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 154, 161, 161(3), 209, 313 Indian Penal Code, 1860 — Section 141, 142, 147, 148, 149, 302, 307, 323, 324, 342
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