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Supreme Court Of India judgments, 2025

1,153 judgments · page 15 of 58

Supreme Court22 Sept 2025Allowed

Abhimanue Etc. Etc Vs State Of Kerala

Supreme Court Of India · (2025) 09 SC CK 0321

Code of Criminal Procedure, 1973 — Section 173(2), 401, 439(1), 439(2), 482 Bhartiya Nyaya Sanhita, 2023 — Section 25, 115(2), 118(1), 351(2) Indian Penal Code, 1860 — Section 109, 115, 120B, 143, 147, 148, 149, 302, 324 Arms Act, 1959 — Section 27(1)
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Supreme Court19 Sept 2025

All India Football Federation Vs Rahul Mehra & Ors

Supreme Court Of India · (2025) 09 SC CK 0317

Constitution of India, 1950 — Article 11(1), 14(1)(a-d), 15(2), 20, 23, 25, 26, 38, 38(2), 39(b), 47, 51, 51(1) Representation of the People’s Act, 1951 — Section 8(3) Indian Penal Code, 1860 — Section 21
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Supreme Court16 Sept 2025Dismissed

State Of Haryana Vs Jai Singh And Others

Supreme Court Of India · (2025) 09 SC CK 0314

Constitution of India, 1950 — Article 12, 14, 19, 19(1)(f), 21, 31, 31A, 31A(1)(, 31(2), 300A Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g), 2(g)(6) East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 2(bb), 14, 18, 18(c), 21, 21(2), 23, 23A, 24 East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16(ii)
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Supreme Court15 Sept 2025Disposed Of

Jameela & Ors Vs State Of Madhya Pradesh

Supreme Court Of India · (2025) 09 SC CK 0311

Constitution of India, 1950 — Article 20(1) Code of Criminal Procedure, 1973 — Section 374(2), 394 Indian Penal Code, 1860 — Section 195A, 305, 506B
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Supreme Court15 Sept 2025Dismissed

In Re: The Waqf Amendment Act, 2025 (1) @APPELLANT @Hash

Supreme Court Of India · (2025) 09 SC CK 0310

Constitution of India, 1950 — Article 12, 14, 15, 15(1), 19, 21, 25, 26, 26(d), 29, 30, 300A Central Wakf Act of 1954 — Section 55A, 55(1) Mussalman Wakf Act, 1923 — Section 3, 4, 5, 6, 8 Unified Waqf Management, Empowerment, Efficiency and Development Act, 1995 — Section 3(a), 3C, 3C(2), 3C(3), 3C(4), 3D, 3E, 3(fa), 3(fb), 3(r), 4(ix)(a), 4(ix)(b), 4(ix)(e), 5, 6(c), 9, 9(4), 10, 12, 14, 16, 21, 23, 36, 36(7), 36(7A), 36(10), 38, 39(f), 40, 43, 44, 45, 61, 83, 83(1), 83(3), 83(4), 83(5), 83(6), 83(7), 83(8), 83(9), 87, 96, 97, 104, 107, 108, 108A, 108(10) Muslim Wakfs Act, 1954 — Section 3(l)(i), 4, 5(2), 4(6), 6(1), 6(4), 25, 25(8), 26, 27, 28, 41, 55E Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 5, 16 Bombay Public Trusts Act, 1950 — Section 31
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Supreme Court15 Sept 2025Allowed

Kailas S/o Bajirao Pawar Vs State Of Maharashtra

Supreme Court Of India · (2025) 09 SC CK 0306

Code of Criminal Procedure, 1973 — Section 293, 313, 391, 465 Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii)(b), 8(c), 20(b)(ii)(C), 52A, 52A(4) Evidence Act, 1872 — Section 65B(4), 114(g)
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Supreme Court15 Sept 2025Allowed

Paramjeet Singh Vs State Of Himachal Pradesh & Others

Supreme Court Of India · (2025) 09 SC CK 0305

Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 120B, 420 Negotiable Instruments Act, 1881 — Section 138
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Supreme Court12 Sept 2025Disposed Of

Shivamma (Dead) By Lrs Vs Karnataka Housing Board & Ors

Supreme Court Of India · (2025) 09 SC CK 0308

Constitution of India, 1950 — Article 226 Code of Civil Procedure, 1908 — Section 47, 100, 151, Order 22 Rule 9(2) Representation of People’s Act, 1951 — Section 85 Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 9, 20, 21, 22, 23, 24 Payment of Wages Act, 1936 — Section 15(2)
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Supreme Court12 Sept 2025Dismissed

Anna Waman Bhalerao Vs State Of Maharashtra

Supreme Court Of India · (2025) 09 SC CK 0298

Constitution of India, 1950 — Article 14, 19, 21 Code of Criminal Procedure, 1973 — Section 438 Indian Penal Code, 1870 — Section 34, 420, 463, 464, 465, 467, 468, 471, 474 Maharashtra Land Revenue Code, 1966 — Section 15(2)
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