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Supreme Court Of India judgments, 2025

1,153 judgments · page 17 of 58

Supreme Court09 Sept 2025Allowed

Geeta Vs State Of Karnataka

Supreme Court Of India · (2025) 09 SC CK 0281

Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 107, 143, 147, 149, 306, 323, 504, 506 Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(2)(v)
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Supreme Court09 Sept 2025Allowed

Union Of India & Ors Vs Sajib Roy

Supreme Court Of India · (2025) 09 SC CK 0276

Constitution of India, 1950 — Article 14, 16(1), 16(4), 335 Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 8(1)
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Supreme Court08 Sept 2025Allowed

Malleeswari Vs K. Suguna And Another

Supreme Court Of India · (2025) 09 SC CK 0269

Constitution of India, 1950 — Article 227 Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1 Hindu Succession Amendment Act, 2005 — Section 29A
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Supreme Court03 Sept 2025Allowed

C.P. Francis Vs C.P. Joseph And Others

Supreme Court Of India · (2025) 09 SC CK 0265

Code of Criminal Procedure, 1973 — Section 157 Constitution of India, 1950 — Article 14, 136 Code Of Civil Procedure, 1908 — Section 100, 100(5) Indian Succession Act, 1925 — Section 63, 63(c), 67 Evidence Act, 1872 — Section 141
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Supreme Court02 Sept 2025Allowed

Shree Nagani Silk Mills Pvt. Ltd Vs L.D. Industries Ltd. & Ors

Supreme Court Of India · (2025) 09 SC CK 0364

Constitution of India, 1950 — Article 136, 227 Code of Criminal Procedure, 1973 — Section 258, 482 Negotiable Instruments Act, 1881 — Section 118(b), 138, 141, 142 Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 20(1), 22, 22A
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Supreme Court02 Sept 2025Allowed

Shailja Krishna Vs Satori Global Limited & Ors

Supreme Court Of India · (2025) 09 SC CK 0363

Indian Penal Code, 1860 — Section 406, 419, 420 Companies Act, 1956 — Section 108(1D), 111A, 193, 286, 397, 398, 399, 402 Specific Relief Act, 1963 — Section 31, 34 Companies Act, 2013 — Section 155, 242
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