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Supreme Court Of India judgments, 2025

1,153 judgments · page 20 of 58

Supreme Court19 Aug 2025Disposed Of

Kalpataru Power Transmission Ltd. (Now Known As Kalpataru Projects International Ltd.) Vs Vinod And Ors. Etc

Supreme Court Of India · (2025) 08 SC CK 0162

Constitution of India, 1950 — Article 21, 39A, 41, 226, 227 Indian Telegraph Act, 1885 — Section 7B, 7B(1), 7B(2), 10, 10(d), 10(6), 16, 16(3), 16(4), 16(5) Electricity Act, 2003 — Section 164 Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 51
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Supreme Court19 Aug 2025Disposed Of

K. Prabhakar Hegde Vs Bank Of Baroda

Supreme Court Of India · (2025) 08 SC CK 0259

Constitution of India, 1950 — Article 12, 14, 19, 21, 311, 311(2) Code of Civil Procedure, 1908 — Order 41 Rule 33 Evidence Act, 1872 — Section 123 Code of Criminal Procedure, 1898 — Section 342, 537 Code of Criminal Procedure, 1898 — Section 313, 465, 465(1) All India Services (Discipline & Appeal) Rules, 1955 — Rule 6(17), 8(19)
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Supreme Court18 Aug 2025Dismissed

Abhinav Mohan Delkar Vs State Of Maharashtra & Ors

Supreme Court Of India · (2025) 08 SC CK 0253

Code of Criminal Procedure, 1973 — Section 154, 157, 174, 482 Bharatiya Nyaya Sanhita, 2023 — Section 45, 108 Indian Penal Code, 1860 — Section 107, 304B, 306, 498A Evidence Act, 1872 — Section 113A, 113B
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Supreme Court14 Aug 2025Dismissed

Ajmera Shyam Vs Smt. Kova Laxmi & Ors

Supreme Court Of India · (2025) 08 SC CK 0258

Constitution of India, 1950 — Article 19(1), 19(1)(a), 19(2), 32, 141, 142, 145(3), 324, 327 Representation of People Act, 1951 — Section 8, 8A, 9, 9A, 10, 11, 11A, 33, 33A, 33A(1), 33A(2), 33B, 34, 36, 36B, 36(2), 36(4), 75A, 77, 83, 100, 100(1)(a), 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv), 116A, 123(2), 125A, 125A(i) Conduct of Election Rules, 1961 — Rule 4A, 94A
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Supreme Court14 Aug 2025Dismissed

Pernod Ricard India Private Limited & Another Vs Karanveer Singh Chhabra

Supreme Court Of India · (2025) 08 SC CK 0255

Constitution of India, 1950 — Article 136 Code of Civil Procedure, 1908 — Order 17 Rule 1(2), Order 39 Rule 1, Order 39 Rule 1 Trade Marks Act, 1999 — Section 2(1)(h), 2(h), 2(q), 2(v), 2(w), 2(zb), 9, 9(1), 11, 15, 15(1), 17, 17(1), 17(2), 20(2), 26(2), 27(2), 28, 28(1), 29, 29(3), 135
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Supreme Court14 Aug 2025Allowed

State Of Karnataka Vs Sri Darshan Etc

Supreme Court Of India · (2025) 08 SC CK 0251

Constitution of India, 1950 — Article 14, 21, 22(1), 136 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 47 Code of Criminal Procedure, 1973 — Section 50, 50A, 161, 437(1), 437(2), 437(5), 439, 439(2) Indian Penal Code, 1860 — Section 34 , 120B, 143, 147, 148, 149, 201, 302, 307, 352, 355, 362. 364, 384, 504
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Supreme Court14 Aug 2025Allowed

A. Ranjithkumar Vs E. Kavitha

Supreme Court Of India · (2025) 08 SC CK 0248

Constitution of India, 1950 — Article 142 Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
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Supreme Court13 Aug 2025Allowed

Mini Vs CBI/SPE Cochin

Supreme Court Of India · (2025) 08 SC CK 0257

Code of Criminal Procedure, 1973 — Section 313 Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
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