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Supreme Court Of India judgments, 2025

1,153 judgments · page 23 of 58

Supreme Court05 Aug 2025Dismissed

Operation Asha Vs Shelly Batra & Ors

Supreme Court Of India · (2025) 08 SC CK 0221

Constitution of India, 1950 — Article 19(1)(f), 19(5) Code of Civil Procedure, 1908 — Section 26(2), 92, 92(1), 92(1)(d), 92(1)(h), 92(3), 151 Societies Registration Act, 1860 — Section 5, 6, 7, 8, 14, 20, 32, 223, 236 Indian Trusts Act, 1882 — Section 3, 88, 94 Bihar Hindu Religious Trusts Act, 1951 — Section 2(1) Bombay Public Trusts Act, 1950 — Section 2(13) Travancore Cochin Literary, Scientific, and Charitable Societies Registration Act, 1955 — Section 8 Prohibition of Benami Property Transactions Act, 1988, — Section 81, 82, 94
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Supreme Court05 Aug 2025Allowed

Odisha State Financial Corporation Vs Vigyan Chemical Industries And Others

Supreme Court Of India · (2025) 08 SC CK 0220

Constitution of India, 1950 — Article 12, 32, 136, 141, 227 Code of Civil Procedure, 1908 — Section 2(9), 9, 34, 47, 50, 50(2), 80, 80(1), 80(2), 114, 144, 152, Order 20 Rule 4(2),Order 20 Rule 5, Order 21 Rule 1, Order 21 Rule 3(c), Order 24 Rule 1, Order 24 Rule 2, Order 24 Rule 3, Order 37 Rule 5 State Financial Corporation Act, 1951 — Section 29, 29(5) Commercial Courts Act, 2015 — Section 12A, 15(2) Micro, Small And Medium Enterprises Development Act, 2006 — Section 18 Limitation Act, 1963 — Section 21 Industries (Development and Regulation) Act, 1951 — Section18(g)
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Supreme Court04 Aug 2025Allowed

Delhi Pollution Control Committee Vs Lodhi Property Co. Ltd. Etc

Supreme Court Of India · (2025) 08 SC CK 0206

Constitution of India, 1950 — Article 21, 48A, 51A Environment Protection Act, 1986 — Section 3, 5, 16, 16(3) National Green Tribunal Act, 2010 — Section 20, 33B, 39A, 39B, 41, 41A, 42, 43, 44, 45A, 45C, 48 Water (Prevention and Control of Pollution) Act, 1974 — Section 4, 17, 25, 25(5), 27, 33A, 43, 49 Air (Prevention and Control of Pollution) Act, 1981 — Section 5, 21, 22, 24, 25, 26, 31A Water (Prevention & Control of Pollution) Rules 1975 — Rule 34 Air (Prevention & Control of Pollution) Rules 1983 — Rule 20A
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Supreme Court01 Aug 2025Allowed

CH. Joseph Telangana Vs State Road Transport Corporation & Other

Supreme Court Of India · (2025) 08 SC CK 0202

Constitution of India, 1950 — Article 14, 21 Industrial Disputes Act, 1947 — Section 12(3), 18(3) Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(t), 2(y), 47
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Supreme Court31 Jul 2025Allowed

S. N. Vijayalakshmi & Ors Vs State Of Karnataka & Anr

Supreme Court Of India · (2025) 07 SC CK 0190

Code of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 200, 482 Indian Penal Code, 1860 — Section 34, 120B, 384, 405, 406, 415, 417, 418, 420, 504, 506 Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
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Supreme Court31 Jul 2025Allowed

Urmila Devi & Others Vs Balram & Another

Supreme Court Of India · (2025) 07 SC CK 0189

Code of Criminal Procedure, 1973 — Section 156(3), 200, 482 Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471 Land Revenue Act, 1901 — Section 34
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Supreme Court31 Jul 2025Allowed

Manchu Mohan Babu Vs State Of Andhra Pradesh & Another

Supreme Court Of India · (2025) 07 SC CK 0188

Constitution of India, 1950 — Article 226, 227 Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 34, 171F, 290, 341 Police Act, 1861 — Section 30, 34
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Supreme Court31 Jul 2025Allowed

Padi Kaushik Reddy Etc Vs State Of Telangana And Others Etc

Supreme Court Of India · (2025) 07 SC CK 0187

Constitution of India, 1950 — Article 32, 101, 102, 102(1), 122, 122(1), 136, 180, 190, 191, 191(2), 212, 212(1), 226, 227 Members of Telangana Legislative Assembly (Disqualification on ground of Defection) Rules, 1986 — Rule 6(1), 6(2), 7
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Supreme Court30 Jul 2025Allowed

IL & FS Financial Services Limited Vs Adhunik Meghalaya Steels Private Limited

Supreme Court Of India · (2025) 07 SC CK 0186

Commercial Courts Act, 2015 — Section 12A Negotiable Instruments Act, 1881 — Section 138 Arbitration and Conciliation Act, 1996 — Section 23(4), 29A Limitation Act, 1963 — Article 137 Limitation Act, 1963 — Section 18, 19, 19(1) Insolvency and Bankruptcy Code, 2016 — Section 7, 238A
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Supreme Court30 Jul 2025Disposed Of

Umri Pooph Pratappur (Upp) Tollways Pvt. Ltd Vs M.P. Road Development Corporation And Another

Supreme Court Of India · (2025) 07 SC CK 0184

Constitution of India, — Article 12, 19(1)(g), 21, 226, 227 Code of Civil Procedure, 1908 — — Section 115, Order 37 Arbitration and Conciliation Act, 1996 — Section 2(3), 2(4), 2(5), 8, 11, 12(1b), 16, 19, 21, 23(4), 34, 37, 43 Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(d), 2(1)(d), 2(1)(i), 3, 7, 7(1), 7(5), 7B, 20 Madhya Pradesh Madhyastham Adhikaran Regulations, 1985 — Rule 53, 53(2), 53(3)(b)
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Supreme Court29 Jul 2025Allowed

Daivshala & Ors Vs Oriental Insurance Company Ltd. & Anr

Supreme Court Of India · (2025) 07 SC CK 0182

Employees’ State Insurance Act, 1948 — Section 2(8), 46, 46(1)(d), 51A, 51B, 51C, 51D, 51E, 53 Workmen's Compensation Act, 1923 — Section 3 Income Tax Act, 1961 — Section 22, 139(8), 147 Assam Agricultural Income Tax Act, 1939 — Section 19
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