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Supreme Court Of India judgments, 2025

1,153 judgments · page 21 of 58

Supreme Court13 Aug 2025Allowed

Ashok Dhankad Vs State Of Nct Of Delhi And Anr

Supreme Court Of India · (2025) 08 SC CK 0245

Constitution of India, 1950 — Article 21 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483 Code of Criminal Procedure, 1973 — Section 439, 439(1) Indian Penal Code, 1860 — Section 34, 188, 269, 302, 307, 308, 323, 325, 341, 342, 364, 365, 419, 420, 452, 467, 506 Arms Act, 1959 — Section 25, 25(1)(B), 27(1), 54, 59 Rajasthan Public Examination (Prevention of Unfair Means Act), 2022 — Section 3, 10
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Supreme Court12 Aug 2025Allowed

Sunil Sharma Vs M/s Hero Fincorp Limited & Another

Supreme Court Of India · (2025) 08 SC CK 0164

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 154, 156(3), 200, 202, 482 Indian Penal Code, 1860 — Section 405, 406 nsolvency and Bankruptcy Code, 2016 — Section 9 Negotiable Instruments Act, 1881 — Section 138 Arbitration and Conciliation Act, 1996 — Section 9 Securitisation and Reconstruction of Financial Assets and Enforcement Of Security Interest Act, 2002 — Section 13
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Supreme Court12 Aug 2025Disposed Of

Sukhdev Yadav @ Pehalwan Vs State Of (Nct Of Delhi) & Others

Supreme Court Of India · (2025) 08 SC CK 0243

Constitution of India, 1950 — Article 19(d), 20, 21, 72, 161, 226 Code of Criminal Procedure, 1973 — Section 5, 360, 428, 432, 433, 433A Indian Penal Code, 1860 — Section 34, 45, 53, 54, 55, 57, 65, 116, 119, 129, 201, 302, 364, 511 United Provinces Prisoners Release on Probation Act, 1938 — Section 2 Delhi Prison Rules, 2018 — Rule 1223
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Supreme Court12 Aug 2025

Paradip Port Authority Vs Paradeep Phosphates Ltd

Supreme Court Of India · (2025) 08 SC CK 0242

Major Port Trusts Act, 1963 — Section 47A, 47B, 47C, 47D, 47E, 47F, 47G, 47H, 48, 49, 50, 51, 52, 55 Major Port Authorities Act, 2021 — Section 54, 60 Arbitration and Conciliation Act, 1996 — Section 34 Electricity Regulatory Commissions Act, 1998 — Section 4, 13, 16, 17, 27 Airports Economic Regulatory Authority of India, 2008 — Section 17
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Supreme Court12 Aug 2025Allowed

Mange Ram Vs State Of Madhya Pradesh & Another

Supreme Court Of India · (2025) 08 SC CK 0237

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 482 Indian Penal Code, 1860 — Section 34 498A Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court11 Aug 2025

In Re: “City Hounded By Strays, Kids Pay Price” @APPELLANT @Hash

Supreme Court Of India · (2025) 08 SC CK 0180

Constitution of India, 1950 — Article 14, 19, 19(1)(d), 21, 48, 51A(g), 51A(h) Prevention of Cruelty to Animals Act, 1960 — Section 38(1), 38(2) Delhi Municipal Corporation Act, 1957 — Section 399 Maharashtra Police Act, 1968 — Section 44 Greater Hyderabad Municipal Corporation, 1955 — Section 249, 273 Animal Birth Control (Dog) Rules 2023 — Rule 11, 11(19), 15, 16(6)
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Supreme Court11 Aug 2025Dismissed

Gurdeep Singh Vs State Of Punjab

Supreme Court Of India · (2025) 08 SC CK 0232

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 161, 193, 200, 201, 202, 300, 319, 319(1), 319(4), 398 Indian Penal Code, 1860 — Section 120A, 120B, 148, 149, 186, 225, 302, 304I, 307, 323, 332, 341, 353 Arms Act, 1959 — Section 25 Evidence Act, 1872 — Section 134
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Supreme Court08 Aug 2025Disposed Of

Assistant Commissioner Of Income Tax (International Taxation) & Others Vs Shelf Drilling Ron Tappmeyer Ltd. Etc

Supreme Court Of India · (2025) 08 SC CK 0231

Code of Criminal Procedure, 1973 — Section 125 Income Tax Act, 1961 — Section 44BB, 92C, 92CA, 92CA(1), 92CA(3), 132, 132A, 139, 139(1), 142(1), 143, 143(2), 143(3), 144, 144A, 144BA(12), 144BA(1), 144BA(3), 144BA(5), 144BA(6), 144C, 144C(1), 144C(2), 144C(4), 144C(5), 144C(10), 144C(11), 144C(12), 144C(13), 144C(15), 147, 148, 149, 153, 153B, 153(1), 153(2A), 153(3), 153(4), 154, 155, 156, 158, 158A(1), 158BE, 172, 244A, 245HA, 245Q(1), 245R(3), 246A(1)(a), 253(1)(d), 250, 254, 260, 262, 263, 264 Arbitration And Conciliation Act, 1996 — Section 5 Muslim Women (Protection of Rights of Divorce), Act 1986 — Section 3 Central Goods and Services Tax Act, 2017 — Section 17(5)(c), 17(5)(d)
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