Supreme Court25 Sept 2025Allowed
Jyotsna Devi Vs State Of Assam & Ors
Supreme Court Of India · (2025) 09 SC CK 0341
Constitution of India, 1950 — Article 309 Assam Secondary Education (Provincialisation) Service Rules, 2003 — Rule 19(iv)
COURT ARCHIVE
Supreme Court Of India judgments, 2025
1,153 judgments · page 14 of 58
Supreme Court25 Sept 2025Disposed Of
Gujarat Urja Vikas Nigam Limited Vs Essar Power Limited And Another
Supreme Court Of India · (2025) 09 SC CK 0340
Electricity Act, 2003 — Section 86(1)(f), 125 Contract Act, 1872 — Section 73
Supreme Court25 Sept 2025Allowed
Delhi Development Authority Vs Corporation Bank & Ors
Supreme Court Of India · (2025) 09 SC CK 0339
Constitution of India, 1950 — Article 32, 226 Code of Civil Procedure, 1908 — Section 11 Income Tax Act, 1961 — Section 295(1) Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18 Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 22, 29 Income Tax (Certificate Proceedings) Rules, 1962 — Section 16, 18, 53, 91, 92
Supreme Court25 Sept 2025Allowed
Executive Trading Company Private Limited Grow Well Mercantile Private Limited
Supreme Court Of India · (2025) 09 SC CK 0338
Code of Civil Procedure, 1908 — Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(2), Order 37 Rule 3(3), Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(7) Commercial Courts Act, 2015 — Section 12A
Supreme Court24 Sept 2025Allowed
M/s. U.P. Asbestos Limited Vs State Of Rajasthan & Others
Supreme Court Of India · (2025) 09 SC CK 0337
Constitution of India, 1950 — Article 14, 19(1)(g), 32, 245, 246, 265, 301, 302, 303, 304, 304(a), 304(b), 307 Rajasthan Value Added Tax Act, 2003 — Section 8(3) Rajasthan Sales Tax Act, 1994 — Section 15 Bihar and Orissa Excise Act, 1915 — Section 27 Jammu and Kashmir General Sales Tax Act, 1962 — Section 5 Central Sales Tax Act, 1956 — Section 8(5) Uttar Pradesh Trade Tax Act, 1948 — Section 5 Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16, 16(2)
Supreme Court24 Sept 2025Disposed Of
Divyangnakumari Harisinh Parmar (Dead) And Others Vs Union Of India And Others
Supreme Court Of India · (2025) 09 SC CK 0336
Constitution of India, 1950 — Article 12, 16, 146, 300A, 307 Code of Civil Procedure, 1908 — Section 80, 100, Order 41 Rule 1, Order 41 Rule 1, Order 41 Rule 27 General Clauses Act, 1897 — Section 6 Dadra and Nagar Haveli Land Reforms Regulation, 1971 — Section 3, 4, 21, 51, 57, 57(2) Dadra and Nagar Haveli (Delegation of Powers) Regulation, 1964 — Section 3(1) Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
Supreme Court24 Sept 2025Allowed
Rama Bai Vs M/s Amit Minerals Through Incharge Officer/ Competent Officer & Anrs
Supreme Court Of India · (2025) 09 SC CK 0335
Motor Vehicles Act, 1988 — Section 15, 149
Supreme Court24 Sept 2025Allowed
Shobhit Kumar Mittal Vs State Of Uttar Pradesh & Another
Supreme Court Of India · (2025) 09 SC CK 0334
Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 41A, 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 319, 323, 498A Dowry Prohibition Act, 1961 — Section 3, 4
Supreme Court24 Sept 2025Partly Allowed
Rajnesh Sharma Vs M/s Business Park Town Planners Ltd
Supreme Court Of India · (2025) 09 SC CK 0333
Consumer Protection Act, 1986 — Section 13, 14
Supreme Court24 Sept 2025Allowed
HLV Limited Vs PBSAMP Projects Pvt. Ltd
Supreme Court Of India · (2025) 09 SC CK 0332
Constitution of India, 1950 — Article 136, 227 Arbitration and Conciliation Act, 1996 — Section 37(7), 31(7)(a), 31(7)(b), 34
Supreme Court24 Sept 2025Allowed
Anukul Singh Vs State Of Uttar Pradesh And Anr
Supreme Court Of India · (2025) 09 SC CK 0331
Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 420, 467, 468 Negotiable Instruments Act, 1881 — Section 138
Supreme Court24 Sept 2025Dismissed
Bar Council Of Maharashtra And Goa Vs Rajiv Nareshchandra Narula & Ors
Supreme Court Of India · (2025) 09 SC CK 0330
Constitution of India, 1950 — Article 136 Advocates Act, 1961 — Section 35, 35(1)
Supreme Court24 Sept 2025Allowed
Arshad Neyaz Khan Vs State Of Jharkhand & Another
Supreme Court Of India · (2025) 09 SC CK 0329
Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 120B, 405, 406, 415, 420
Supreme Court23 Sept 2025Allowed
High Court Of Madhya Pradesh & Anr Vs Jyotsna Dohalia & Anr
Supreme Court Of India · (2025) 09 SC CK 0325
Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994 — Rule 6A, 7, 7(g)
Supreme Court23 Sept 2025Dismissed
Airports Authority Of India Vs Commissioner Of Service Tax
Supreme Court Of India · (2025) 09 SC CK 0324
Central Excise Act, 1944 — Section 35L Finance Act, 1994 — Section 65(23), 65(105), 65(105)(zzm), 66
Supreme Court23 Sept 2025Dismissed
Satheesh V.K. Vs Federal Bank Ltd
Supreme Court Of India · (2025) 09 SC CK 0323
Constitution of India, 1950 — Article 32, 136, 141, 226 Code of Civil Procedure, 1908 — Section 114, Order 23 Rule 1, Order 47 Rule 7(1) Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(zd), 2(f), 13(4) Micro Small and Medium Enterprises Development Act, 2006 — Section 9
Supreme Court22 Sept 2025Dismissed
Panchayat & Rural Development Department & Ors Vs Santosh Kumar Shrivastava
Supreme Court Of India · (2025) 09 SC CK 0328
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam 2005 — Section 2(1)
Supreme Court22 Sept 2025Allowed
Surendra Khawse Vs State Of Madhya Pradesh & Anr
Supreme Court Of India · (2025) 09 SC CK 0327
Constitution of India, 1950 — Article 226 Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 528 Code of Criminal Procedure, 1973 — Section 155, 482 Indian Penal Code, 1860 — Section 376, 376(2)(n)
Supreme Court22 Sept 2025Allowed
M. Rajendran & Ors Vs M/s KPK Oils And Protiens India Pvt. Ltd. & Ors
Supreme Court Of India · (2025) 09 SC CK 0326
Constitution of India, 1950 — Article 226 Transfer of Property Act, 1882 — Section 54, 60, 69, 69A Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(1), 13(2), 13(3A), 13(4), 13(8), 17, 35, 37 Security Interest (Enforcement) Rules, 2002 — Rule 3(5), 8, 8(1), 8(2), 8(5), 8(6), 9, 9(1), 9(2), 9(6)
Supreme Court22 Sept 2025Allowed
Nagamma @ Nagarathna & Ors Vs State Of Karnataka
Supreme Court Of India · (2025) 09 SC CK 0322
Code of Criminal Procedure, 1973 — Section 161, 313 Indian Penal Code, 1860 — Section 34, 109, 147, 149, 302, 307, 323 Evidence Act, 1872 — Section 25, 26, 27, 106