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Supreme Court Of India judgments, 2025

1,153 judgments · page 18 of 58

Supreme Court02 Sept 2025Disposed Of

Manoj Dhankar Vs Neeharika & Ors

Supreme Court Of India · (2025) 09 SC CK 0361

Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 13B Guardians and Wards Act, 1890 — Section 25
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Supreme Court01 Sept 2025Allowed

Triveni Engineering And Industries Ltd Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2025) 09 SC CK 0263

Indian Penal Code, 1860 — Section 193, 196, 219, 228 National Green Tribunal Act, 2010 — Section 14, 15, 15(1), 17, 19(1), 21, 22 Environment Protection Act, 1986 — Section 2(a), 2(b), 2(c), 7, 8, 14A, 15, 15A Water (Prevention and Control of Pollution) Act, 1974 — Section 2, 2(dd), 2(e), 2(gg), 2(j), 2(k), 21, 21(1), 21(2), 21(3), 21(4), 21(5), 22, 24, 25, 26, 31A, 33A, 43 Air (Prevention & Control of Pollution) Act, 1981 — Section 21, 22
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Supreme Court01 Sept 2025Disposed Of

Kiran Vs Rajkumar Jivraj Jain

Supreme Court Of India · (2025) 09 SC CK 0365

Constitution of India, 1950 — Article 14, 17, 21 Code of Criminal Procedure, 1973 — Section 438 Bharatiya Nyaya Sanhita, 2023 — Section 76, 115(1), 118(1), 189(2), 189(4), 190, 191(2), 191(3), 324(4), 333, 351(3), 352 Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(o), 3(1)(r), 3(1)(s), 3(1)(w)(i), 18, 18A(1), 18A(2)
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Supreme Court01 Sept 2025Allowed

State Of Telangana & Ors. Etc Vs Kalluri Naga Narasimha Abhiram & Ors. Etc

Supreme Court Of India · (2025) 09 SC CK 0360

Constitution of India, 1950 — Article 14, 226, 245, 246, 371D, 371D(5) Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3 Telangana Medical & Dental Colleges Admission (Admission into MBBS & BDS Courses) Rules, 2017 — Rule 3, 3(III)(B), 3(III)(C)
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Supreme Court01 Sept 2025Allowed

Ramesh Chand (D) Thr. Lrs Vs Suresh Chand And Anr

Supreme Court Of India · (2025) 09 SC CK 0359

Transfer of Property Act, 1882 — Section 3, 5, 40, 53A, 54, 55 Indian Succession Act., 1925 — Section 2(h), 59, 63 Evidence Act, 1872 — Section 45, 47, 67, 68 Specific Relief Act, 1963 — Section 3 Powers of Attorney Act, 1882 — Section 2(1A)
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Supreme Court01 Sept 2025Disposed Of

Sushil Kumar Tiwari Vs Hare Ram Sah & Ors

Supreme Court Of India · (2025) 09 SC CK 0358

Code of Criminal Procedure, 1973 — Section 164, 215, 216, 218, 219, 220, 221, 222, 223, 313, 464, 464(1) Indian Penal Code, 1860 — Section 34, 376, 376(2) Protection of Children from Sexual Offences Act 2012 — Section 4, 6
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Supreme Court29 Aug 2025Allowed

M/s Tarachand Logistic Solutions Limited Vs State Of Andhra Pradesh & Ors

Supreme Court Of India · (2025) 08 SC CK 0201

Motor Vehicles Act,1939 — Section 2(18) Motor Vehicle Act, 1988 — Section 2(34) Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 3 Bombay Motor Vehicles Tax Act, 1958 — Section 3(1), 3A(1), 3A(2) Andhra Pradesh Motor Vehicle Taxation Act, 1963 — Section 2, 3, 3(1), 4, 4(1)(b), 5, 6, 11, 12, 16 Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 12, 12A Bombay Motor Vehicles Tax Rules, 1959 — Rule 5
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Supreme Court28 Aug 2025Disposed Of

Partha Das & Ors Vs State Of Tripura & Ors

Supreme Court Of India · (2025) 08 SC CK 0196

Constitution of India, 1950 — Article 14, 16, 166(1), 166(2), 166(2), 309 Tripura State Rifles Act, 1983 — Section 3(g), 3(s), 4, 5, 9, 22, 39 Banking Companies Act, 1970 — Section 19(2)(f) Government of India Act, 1935 — Section 241(2)(b) Boilers Act, 1923 — Section 2(c), 28A, 29
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Supreme Court26 Aug 2025Allowed

Dogiparthi Venkata Satish Vs Pilla Durga Prasad

Supreme Court Of India · (2025) 08 SC CK 0191

Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 11, Order 30 Rule 1, Order 30 Rule 10 Code of Criminal Procedure, 1973 — Section 200 Transfer of Property Act, 1882 — Section 106
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Supreme Court26 Aug 2025Allowed

Putai Vs State Of Uttar Pradesh

Supreme Court Of India · (2025) 08 SC CK 0190

Bharatiya Nagarik Suraksha Sanhita 2023 — Section 329 Code of Criminal Procedure, 1973 — Section 161, 293, 313, 366 Indian Penal Code, 1860 — Section 201, 302, 376(2)(g) Evidence Act, 1872 — Section 106
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Supreme Court26 Aug 2025Partly Allowed

Santosh Sahadev Khajnekar Vs State Of Goa

Supreme Court Of India · (2025) 08 SC CK 0188

Indian Penal Code, 1860 — Section 323, 352, 375, 504 Goa Children’s Act, 2003 — Section 2(m), 8, 8(2) Probation of Offenders Act, 1958 — Section 4
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Supreme Court25 Aug 2025Dismissed

Sri R Raghu Vs Sri G M Krishna & Anr

Supreme Court Of India · (2025) 08 SC CK 0193

Code of Civil Procedure, 1908 — Section 47, Order 21 Rule 54, Order 21 Rule 90 State Financial Corporation Act, 1951 — Section 31, 32(8) Limitation Act, 1963 — Section 5 Karnataka Land Reforms Act, 1961 — Section 79A, 79B, 79C
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Supreme Court25 Aug 2025Allowed

Vasanta Sampat Dupare Vs Union Of India & Ors

Supreme Court Of India · (2025) 08 SC CK 0192

Constitution of India, 1950 — Article 14, 21, 25, 32, 72, 136, 142, 161, 226, 227, 323A, 323B Indian Penal Code, 1860 — Section 201, 302, 363, 367, 376(2)(f) Mental Healthcare Act, 2017 — Section 20 Rights of Persons with Disabilities Act, 2016 — Section 3, 6, 12
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