Supreme Court25 Aug 2025Disposed Of
Ravindra Pratap Shahi Vs State Of U.P. & Ors
Supreme Court Of India · (2025) 08 SC CK 0186
COURT ARCHIVE
Supreme Court Of India judgments, 2025
1,153 judgments · page 19 of 58
Supreme Court25 Aug 2025Dismissed
Chowdamma (D) by LR And Another Vs Venkatappa (D) by LRs And Another
Supreme Court Of India · (2025) 08 SC CK 0185
Code of Civil Procedure, 1908 — Section Order 26 Rule 1 Indian Penal Code, 1860 — Section 494, 495, 497, 498 Evidence Act 1872 — Section 50, 101, 102, 114(g)
Supreme Court25 Aug 2025Allowed
Glencore International AG Vs M/s. Shree Ganesh Metals And Another
Supreme Court Of India · (2025) 08 SC CK 0184
Arbitration and Conciliation Act, 1996 — Section 7(3), 7(4)(b), 7(4)(c), 7(5), 44, 45
Supreme Court25 Aug 2025Allowed
Chamundeshwari Electricity Supply Company Ltd. (CESC) Vs Saisudhir Energy (Chitradurga) Pvt. Ltd. & Anr
Supreme Court Of India · (2025) 08 SC CK 0182
Karnataka Land Reforms Act, 1961 — Section 109
Supreme Court22 Aug 2025Disposed Of
Saldanha Real Estate Private Limited Vs Bishop John Rodrigues And Others
Supreme Court Of India · (2025) 08 SC CK 0187
Constitution of India, 1950 — Article 226 Slum Areas (Improvement and Clearance) Act, 1956 — Section 2(f), 3A(1), 3B, 3B(5), 3C(1), 3C(2), 3D, 4, 13, 14
Supreme Court22 Aug 2025Dismissed
Tarabai Nagar Co Op. Hog. Society (Proposed) Vs State Of Maharashtra And Others
Supreme Court Of India · (2025) 08 SC CK 0183
Slum Areas (Improvement and Clearance) Act, 1956 — Section 2, 2(he), 3A, 3B, 3B(4), 3B(4)(c), 3B(4)(e), 3C, 3C(1), 3D, 3D(a), 3D(b), 3D(b)(ii), 3D(b)(iii), 3D(c), 4, 11(1), 12, 12(10), 13, 13(1), 14, 14(1)
Supreme Court22 Aug 2025
In Re: “City Hounded By Strays, Kids Pay Price” @APPELLANT @Hash
Supreme Court Of India · (2025) 08 SC CK 0179
Constitution of India, 1950 — Article 19 Animal Birth Control (Dog) Rules 2023 — Rule 11(19)
Supreme Court22 Aug 2025Dismissed
The Transmission Corporation Of Telangana State Limited & Anr Vs Chukkala Kranthi Kiran & Ors
Supreme Court Of India · (2025) 08 SC CK 0178
Andhra Pradesh Reorganisation Act, 2014 — Section 79
Supreme Court22 Aug 2025Allowed
Iqbal Ahmed (Dead) By Lrs. & Anr Vs Abdul Shukoor
Supreme Court Of India · (2025) 08 SC CK 0177
Code of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 27(1)
Supreme Court22 Aug 2025Allowed
Kavin Vs P. Sreemani Devi & Ors
Supreme Court Of India · (2025) 08 SC CK 0176
Motor Vehicles Act, 1988 — Section 166
Supreme Court22 Aug 2025Allowed
Khem Singh (D) Through Lrs Vs State Of Uttaranchal (Now State Of Uttarakhand) & Another Etc
Supreme Court Of India · (2025) 08 SC CK 0175
Constitution of India, 1950 — Article 14, 21, 32, 136 Code of Criminal Procedure, 1973 — Section 2(wa), 24, 249, 256, 357A, 357B, 357C, 372, 374, 374(2), 377, 378, 378(4), 378(5), 394, 394(1), 394(2), 394(2), 401 Indian Penal Code, 1860 — Section 34, 44, 148, 149, 302, 307, 326, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 452
Supreme Court22 Aug 2025Allowed
Shah Samir Bharatbhai & Ors Vs State Of Gujarat & Ors
Supreme Court Of India · (2025) 08 SC CK 0174
Supreme Court22 Aug 2025Disposed Of
Tankadhar Tripathy Vs Dipali Das
Supreme Court Of India · (2025) 08 SC CK 0171
Code of Civil Procedure, 1908 — Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11 Representation of the People Act, 1951 — Section 80A, 81, 82, 83, 83(1)(c), 86, 100, 123, 171 Conduct of Elections Rules, 1961 — Rule 94A
Supreme Court22 Aug 2025Disposed Of
P. Maruthi Prasada Rao Vs State Of Andhra Pradesh & Ors
Supreme Court Of India · (2025) 08 SC CK 0170
Constitution of India, 1950 — Article 14, 16, 226 Administrative Tribunals Act, 1985 — Section 19 Indian Forest Service (Recruitment) Rules, 1966 — Rule 2(g), 2(g)(i), 2(g)(ii), 2(g)(iii), 3, 4, 5(2)
Supreme Court21 Aug 2025Dismissed
K. Pounammal Vs State Represented By Inspector Of Police
Supreme Court Of India · (2025) 08 SC CK 0169
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
Supreme Court20 Aug 2025Allowed
In Re Court On Its Own Motion Vs Deepak Khosla
Supreme Court Of India · (2025) 08 SC CK 0173
Code of Criminal Procedure, 1973 — Section 2(g), 4, 4(1), 195(1)(b), 195(4), 340, 340(1), 362, 482 Companies Act, 1956 — Section 397, 398
Supreme Court20 Aug 2025Allowed
Neelam Kumari Vs State Of Himachal Pradesh
Supreme Court Of India · (2025) 08 SC CK 0172
Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 302
Supreme Court20 Aug 2025Disposed Of
Devendra Kumar Vs State (Nct Of Delhi) & Anr
Supreme Court Of India · (2025) 08 SC CK 0167
Code of Criminal Procedure, 1973 — Section 2(d), 156(3), 173, 190, 195, 195(1), 195(1)(a), 195(1)(a)(i), 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 195(1)(b)(iii), 196, 197, 198, 199, 200, 202, 204, 340, 463, 471, 475, 476 Indian Penal Code, 1860 — Section 120B, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 228, 297, 341, 353, 419, 420, 467, 468, 471, 499, 500 Essential Supplies (Temporary powers) Act, 1946 — Section 3 Customs Act, 1962 — Section 133
Supreme Court20 Aug 2025Allowed
State Bank Of India & Others Vs Ramadhar Sao
Supreme Court Of India · (2025) 08 SC CK 0166
Constitution of India, 1950 — Article 32, 136, 226
Supreme Court20 Aug 2025Dismissed
Union Of India Vs Saleem Khan
Supreme Court Of India · (2025) 08 SC CK 0165
Code of Criminal Procedure, 1973 — Section 439 Indian Penal Code, 1860 — Section 120B Arms Act, 1959 — Section 25(1B)(a) Unlawful Activities Prevention Act, 1967 — Section 18, 18A, 18B, 19, 20, 38, 39