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Supreme Court Of India judgments, 2025

1,153 judgments · page 16 of 58

Supreme Court12 Sept 2025Disposed Of

Mamman Khan Vs State Of Haryana

Supreme Court Of India · (2025) 09 SC CK 0295

Constitution of India, 1950 — Article 14, 20(2), 21 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Code of Criminal Procedure, 1973 — Section 218, 219, 220, 221, 222, 223, 223(d), 482 Indian Penal Code, 1860 — Section 107, 120B, 148, 149, 153A, 180, 201, 379A, 395, 397, 427, 436, 506
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Supreme Court12 Sept 2025Dismissed

Vaneeta Patnaik Vs Nirmal Kanti Chakrabarti & Ors

Supreme Court Of India · (2025) 09 SC CK 0294

Code of Civil Procedure, 1908 — Order 7 Rule 11 Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(n), 3, 3(2), 9
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Supreme Court12 Sept 2025Allowed

ITC Limited Vs State Of Karnataka & Anr

Supreme Court Of India · (2025) 09 SC CK 0292

Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 38, 70, 72,74, 77, 78, 79, 91, 92, 93, 93(1)(c), 93(2), 94, 95, 97, 99, 100, 100(1), 100(2), 100(4), 100(5), 102, 153, 165, 165(4) Indian Penal Code, 1860 — Section 26 Legal Metrology Act, 2009 — Section 2(n), 15, 15(1), 15(1)(a), 15(1)(b), 15(4), 29, 36(1), 36(2), 48, 50 Pre Conception and Pre natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 30(1) Legal Metrology (Packaged Commodities) Rules, 2011 — Rule 2(l), 18(2), 24, 24(a), 27
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Supreme Court12 Sept 2025Disposed Of

Coal India Ltd. And Ors Vs M/s Rahul Industries And Ors

Supreme Court Of India · (2025) 09 SC CK 0304

Constitution of India, 1950 — Article 12, 14, 15, 19(1)(f), 19(1)(g), 38, 39(b), 77, 136, 142, 143, 298 Colliery Control Order, 1945 — Section 4, 8 Essential Commodities Act, 1955 — Section 3, 3(1), 3(2)(c) Electricity (Supply) Act, 1948 — Section 49
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Supreme Court12 Sept 2025Disposed Of

Reena Banerjee And Another Vs Government Of Nct Of Delhi And Others

Supreme Court Of India · (2025) 09 SC CK 0303

Constitution of India, 1950 — Article 13, 12, 14, 15, 16(4), 19, 21, 25, 28, 41 Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33 Rights of Persons with Disabilities Act, 2016 — Section 3, 5, 34, 40, 41, 42, 43, 44, 45, 46 Mental Healthcare Act, 2017 — Section 19
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Supreme Court12 Sept 2025Disposed Of

Mansi Brar Fernandes Vs Shubha Sharma And Anr

Supreme Court Of India · (2025) 09 SC CK 0301

Constitution of India, 1950 — Article 21 Negotiable Instruments Act, 1881 — Section 138 Insolvency and Bankruptcy Code, 2016 — Section 5(8)(f), 7, 14, 43, 44, 45, 46, 47, 48, 49, 50, 214, 215, 216 Evidence Act, 1872 — Section 65B Real Estate (Regulation And Development) Act, 2016 — Section 2(d) Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017 — Regulation 25, 27
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Supreme Court12 Sept 2025Dismissed

Shanti Devi (Since Deceased) Through Lrs. Goran Vs Jagan Devi & Ors

Supreme Court Of India · (2025) 09 SC CK 0300

Limitation Act, 1963 — Article 59, 63, 65, 91 Punjab Land Revenue Act, 1887 — Section 44 Urban Land (Ceiling and Regulation) Act, 1976 — Section 27(1) Transfer of Property Act, 1882 — Section 54 Specific Relief Act, 1963 — Section 31
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Supreme Court11 Sept 2025Allowed

Mohammad Afzal Mohammad Sharif Vs State Of Maharashtra And Others

Supreme Court Of India · (2025) 09 SC CK 0289

Constitution of India, 1950 — Article 226 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 173(3) Code of Criminal Procedure, 1973 — Section 154, 154(1), 154(3) Indian Penal Code, 1860 — Section 34, 307, 324, 325, 326, 326A, 326B, 354, 354A, 354B, 354C, 354D, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 509 Evidence Act, 1872 — Section 27
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Supreme Court11 Sept 2025Allowed

Vandana Vs State Of Maharashtra

Supreme Court Of India · (2025) 09 SC CK 0288

Code of Criminal Procedure, 1973 — Section 313, 319 Indian Penal Code, 1860 — Section 34, 420, 463, 464, 468, 471, 511 Evidence Act, 1872 — Section 45, 47, 73
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Supreme Court10 Sept 2025Allowed

Akhtar Ali @ Ali Akhtar @ Shamim @ Raja Ustad Vs State Of Uttarakhand

Supreme Court Of India · (2025) 09 SC CK 0286

Code of Criminal Procedure, 1973 — Section 207, 313, 374(2) Indian Penal Code, 1860 — Section 120B, 201, 212, 302, 363, 365, 366, 376, 376A Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 8, 16, 17 Information Technology Act, 2000 — Section 66, 66C
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Supreme Court10 Sept 2025Partly Allowed

Vinod Kumar Pandey & Anr Vs Seesh Ram Saini & Ors

Supreme Court Of India · (2025) 09 SC CK 0284

Constitution of India, 1950 — Article 136, 226 Code of Criminal Procedure, 1973 — Section 154, 197, 482 Indian Penal Code, 1860 — Section 120B, 166, 218, 341, 342, 463, 465, 469, 506 Delhi Police Act, 1978 — Section 140
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