CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,152 judgments · page 2 of 58

Supreme Court18 Dec 2025Allowed

M/s Carborandum Universal Ltd Vs ESI Corporation

Supreme Court Of India · (2025) 12 SC CK 1717

Employees State Insurance Act, 1948- Section 38, 39, 44, 45, 45(2), 45A, 45A(1), 45A(2), 45B, 45C, 45D, 45E, 45F, 45G, 45H, 45I, 74, 75, 75(1), 75(1)(g), 75(2), 75(2)(a), 76, 77, 77(1A), 77(1A)(b), 78, 79, 80, 81, 82, 83
Read judgment
Supreme Court18 Dec 2025Allowed

Bharat Mittal Vs State Of Rajasthan And Ors

Supreme Court Of India · (2025) 12 SC CK 1726

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 357(3), 374, 389, 397Indian Penal Code, 1860- Section 120B, 406, 420
Read judgment
Supreme Court18 Dec 2025Allowed

Rajesh Upadhayay Vs State Of Bihar & Anr

Supreme Court Of India · (2025) 12 SC CK 1719

Code of Criminal Procedure, 1973- Section 389Indian Penal Code, 1860- Section 120(B), 147, 148, 149, 201, 302, 341, 342, 504, 506Arms Act, 1959- Section 27
Read judgment
Supreme Court18 Dec 2025Allowed

Manoj @ Munna Vs State Of Chhattisgarh

Supreme Court Of India · (2025) 12 SC CK 1713

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 120B, 201, 302, 396Evidence Act, 1872- Section 101, 106
Read judgment
Supreme Court18 Dec 2025Partly Allowed

Kiranvs State Of Karnataka

Supreme Court Of India · (2025) 12 SC CK 1712

Constitution of India, 1950- Article 72, 161Code of Criminal Procedure, 1973- Section 428, 432, 433, 434, 435Indian Penal Code, 1860- Section 302
Read judgment
Supreme Court17 Dec 2025Partly Allowed

Shaik Shabuddin Vs State Of Telangana

Supreme Court Of India · (2025) 12 SC CK 1704

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 302, 376D, 404Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act of 1989- Section 3(1)(w)(i), 3(2)(v)
Read judgment