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Supreme Court Of India judgments, 2025

1,152 judgments · page 13 of 58

Supreme Court07 Oct 2025

Sri Chikkegowda & Ors Vs State Of Karnataka Etc

Supreme Court Of India · (2025) 10 SC CK 1093

Code of Criminal Procedure, 1973 — Section 161, 173(2) Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307, 324, 326, 341, 354 Evidence Act, 1872 — Section 27
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Supreme Court26 Sept 2025Dismissed

Sepco Electric Power Construction Corporation Vs GMR Kamalanga Energy Ltd

Supreme Court Of India · (2025) 09 SC CK 0357

Constitution of India, 1950 — Article 142 Arbitration and Conciliation Act, 1996 — Section 12(3), 13, 18, 28(3), 31(7)(b), 34, 34(2)(a)(iii), 37, 37(1)(c) Commercial Courts Act, 2015 — Section 13 Contract Act, 1872 — Section 62, 63 Evidence Act, 1872 — Section 115
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Supreme Court26 Sept 2025Dismissed

Kalyani Transco Vs M/s Bhushan Power And Steel Limited And Others

Supreme Court Of India · (2025) 09 SC CK 0356

Constitution of India, 1950 — Article 142 Indian Penal Code, 1860 — Section 120B, 420, 468, 471, 477A Insolvency and Bankruptcy Code, 2016 — Section 7, 12, 14, 20, 20(1), 21, 23, 23(1), 24, 25(1), 28, 28(1)(k), 30, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(2), 33(1), 32A, 60(5)(c), 61, 61(3), 62, 95 Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2) Prevention of Money Laundering Act, 2002 — Section 5, 8(8) Arbitration and Conciliation Act, 1996 — Section 49 Prevention of Money Laundering (Restoration of Property) Rules, 2016 — Rule 3A
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Supreme Court26 Sept 2025Allowed

Competition Commission Of India Vs Kerala Film Exhibitors Federation & Ors

Supreme Court Of India · (2025) 09 SC CK 0355

Constitution of India, 1950 — Article 14, 19, 19(1)(c), 19(4), 21, 226, 309, 311 Competition Act, 2002 — Section 3, 3(1), 3(3), 3(3)(b), 4, 19, 19(1)(a), 26, 26(1), 27, 27(g), 36, 36(2), 41(2), 48, 48(1), 48(2), 53A, 53B(2), 53T Competition Commission of India (General) Regulations, 2009 — Regulation 21, 22, 48 Evidence Act, 1872 — Section 123, 124
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Supreme Court26 Sept 2025Dismissed

State Of Rajasthan Vs Bhanwar Singh Etc. Etc

Supreme Court Of India · (2025) 09 SC CK 0354

Code of Criminal Procedure, 1973 — Section 173(2), 313, 374(2) Indian Penal Code, 1860 — Section 120B, 143, 149, 150, 201, 302 Evidence Act, 1872 — Section 27, 65B
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Supreme Court26 Sept 2025Disposed Of

Odela Satyam & Anr Vs State Of Telangana & Ors

Supreme Court Of India · (2025) 09 SC CK 0353

Constitution of India, 1950 — Article 32, 142 Bharathiya Nagarik Suraksha Sanhitha, 2023 — Section 242 Code of Criminal Procedure, 1973 — Section 162
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Supreme Court25 Sept 2025Allowed

Sanjabij Tari Vs Kishore S. Borcar & Anr

Supreme Court Of India · (2025) 09 SC CK 0342

Constitution of India, 1950 — Article 142, 226 Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 64(1), 64(2), 274, 278, 530(i) Code of Criminal Procedure, 1973 — Section 223, 251, 255, 255(2), 255(3), 320, 482 Negotiable Instruments Act, 1881 — Section 118, 138, 139, 142(2), 143, 143A, 147, 148 Income Tax Act, 1961 — Section 269SS, 271D
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