Supreme Court08 Aug 2025Allowed
Shyam Kali Dubey Vs State Of Madhya Pradesh
Supreme Court Of India · (2025) 08 SC CK 0228
Indian Penal Code, 1860 — Section 302
COURT ARCHIVE
Supreme Court Of India judgments, 2025
1,153 judgments · page 22 of 58
Supreme Court08 Aug 2025Disposed Of
National Insurance Company Limited Vs Sunita Devi & Ors
Supreme Court Of India · (2025) 08 SC CK 0227
Motor Vehicles Act, 1988 — Section 147(5), 149(1), 166
Supreme Court08 Aug 2025Allowed
Brij Bihari Gupta Vs Manmet & Ors
Supreme Court Of India · (2025) 08 SC CK 0226
Motor Vehicles Act, 1988 — Section 50, 50(1)(a)(i), 147(1)(b)(i)
Supreme Court08 Aug 2025Allowed
Kulwinder Kaur & Ors Vs Parshant Sharma & Anr
Supreme Court Of India · (2025) 08 SC CK 0225
Motor Vehicles Act, 1988 — Section 166
Supreme Court08 Aug 2025Allowed
Thangavel & Ors Vs Managing Director, Tamil Nadu State Transport Corporation Limited
Supreme Court Of India · (2025) 08 SC CK 0224
Motor Vehicles Act, 1988 — Section 163A, 166
Supreme Court08 Aug 2025Disposed Of
M/s Shikhar Chemicals Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2025) 08 SC CK 0223
Constitution of India, 1950 — Article 136
Supreme Court07 Aug 2025Dismissed
XXX Vs Union Of India & Others
Supreme Court Of India · (2025) 08 SC CK 0219
Constitution of India, 1950 — Article 14, 21, 32, 74, 121, 124, 124(4), 124(5), 125, 141, 211, 217, 217(1), 218 Indian Penal Code, 1860 — Section 77 Judges (Protection) Act, 1985 — Section 3, 3(1), 3(2)
Supreme Court06 Aug 2025Disposed Of
Lokesh B Vs Suryanarayana Raju Jaggaraju & Anr
Supreme Court Of India · (2025) 08 SC CK 0215
Supreme Court06 Aug 2025Allowed
Shail Kumari Vs State Of Chhattisgarh
Supreme Court Of India · (2025) 08 SC CK 0214
Code of Criminal Procedure, 1973 — Section 161, 313 Indian Penal Code, 1860 — Section 302 Evidence Act, 1872 — Section 134
Supreme Court06 Aug 2025Allowed
Jamnalal Vs State Of Rajasthan And Another
Supreme Court Of India · (2025) 08 SC CK 0218
Code of Criminal Procedure, 1973 — Section 164, 389 Indian Penal Code, 1860 — Section 34, 120B, 147, 302, 323, 325, 341, 376(3), 379, 380, 394, 411, 457 Arms Act, 1959 — Section 3, 25 Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 3, 4(2), 29, 30, 42 Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94
Supreme Court06 Aug 2025Allowed
Kavita Devi & Ors Vs Sunil Kumar & Anr
Supreme Court Of India · (2025) 08 SC CK 0217
Motor Vehicles Act, 1988 — Section 124, 124A, 128(1), 129, 166, 168
Supreme Court06 Aug 2025Disposed Of
BSES Rajdhani Power Ltd. & Anr Vs Union Of India And Ors
Supreme Court Of India · (2025) 08 SC CK 0216
Constitution of India, 1950 — Article 39 Electricity Act, 2003 — Section 2(4), 2(17), 3, 43,45, 46, 47, 48, 61, 61(1)(i), 61(2)(zd), 62, 62(2)(zf), 62(5), 64, 64 (2)(zg), 64(3)(zh), 65, 76, 79, 80, 81, 82, 83, 83(4), 83(5), 86, 87, 88, 107, 108, 110, 111 120(3), 121, 176, 176(2)(z), 178, 180, 181 Electricity Rules, 2005 — Rule 23 Electricity (Late Payment Surcharge) Rules, 2022 — Rule 4 Electricity (Amendment) Rules, 2024 — Rule 23
Supreme Court05 Aug 2025Allowed
Anurag Vijaykumar Goel Vs State Of Maharashtra & Anr
Supreme Court Of India · (2025) 08 SC CK 0212
Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 482 Indian Penal Code, 1860 — Section 34, 406, 498A Hindu Marriage Act, 1955 — Section 13B
Supreme Court05 Aug 2025Allowed
Sincere Securities Private Limited & Ors Vs Chandrakant Khemka & Ors
Supreme Court Of India · (2025) 08 SC CK 0211
Insolvency and Bankruptcy Code, 2016 — Section 7, 14(1)(d), 33(1), 62 Sick Industrial Companies Act, 1985 — Section 22
Supreme Court05 Aug 2025Allowed
Narayan Yadav Vs State Of Chhattisgarh
Supreme Court Of India · (2025) 08 SC CK 0210
Code of Criminal Procedure, 1973 — Section 162, 313 Indian Penal Code, 1860 — Section 299, 300, 302, 304I, 380 Evidence Act, 1872 — Section 8, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 145, 154, 157
Supreme Court05 Aug 2025Dismissed
Deepak Kumar Sahu Vs State Of Chhattisgarh
Supreme Court Of India · (2025) 08 SC CK 0209
Code of Criminal Procedure, 1973 — Section 164 Indian Penal Code, 1860 — Section 375, 376, 376(2), 450 Protection of Children from Sexual Offences Act, 2012 — Section 4 Evidence Act, 1872 — Section 114
Supreme Court05 Aug 2025Allowed
Harish Kumar Vs Amar Nath And Another (Both Dead And Represented Through Lr.)
Supreme Court Of India · (2025) 08 SC CK 0208
Constitution of India, 1950 — Article 136
Supreme Court05 Aug 2025Allowed
Apeejay School Vs Dhriti Duggal & Anr
Supreme Court Of India · (2025) 08 SC CK 0207
Haryana School Education Act, 1995 — Section 22 Haryana School Education Rules, 2003 — Rule 148, 158, 158A, 158B
Supreme Court05 Aug 2025Dismissed
Managing Director Bihar State Food And Civil Supply Corporation Limited & Anr Vs Sanjay Kumar
Supreme Court Of India · (2025) 08 SC CK 0235
Constitution of India, 1950 — Article 226 Indian Penal Code, 1860 — Section 409, 420 Arbitration and Conciliation Act, 1996 — Section 2(3), 8, 9, 11, 11(6), 11(6A), 34, 45 Contract Act, 1872 — Section 15, 16, 17, 18, 28
Supreme Court05 Aug 2025Dismissed
Kallu Nat Alias Mayank Kumar Nagar Vs State Of U.P. And Anr
Supreme Court Of India · (2025) 08 SC CK 0222
Constitution of India, 1950 — Article 20, 21 Code of Criminal Procedure, 1973 — Section 2(r), 154, 156(3), 157, 161, 164, 173, 173(2), 190, 190(1)(a), 191, 192, 193, 193(3), 194, 195, 196, 197, 198, 199, 200, 201, 202, 203, 204, 207, 207A, 208, 209, 209(d), 225, 226, 227, 228, 228(1)(a), 229, 230, 231, 232, 233, 234, 235, 236, 237, 319, 319(1), 319(4)(b), 482 Indian Penal Code, 1860 — Section 302, 376