CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,153 judgments · page 24 of 58

Supreme Court25 Jul 2025Dismissed

Anurag Bhatnagar & Anr Vs State (Nct Of Delhi) & Anr

Supreme Court Of India · (2025) 07 SC CK 0177

Constitution of India, 1950 — Article 226, 227 Code of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156, 156(3), 173, 190, 300, 482 Indian Penal Code, 1860 — Section 34, 120B, 122B, 384, 406, 409, 420, 421, 422, 467, 468, 471, 477, 477A Arbitration and Conciliation Act, 1996 — Section 34
Read judgment
Supreme Court25 Jul 2025Dismissed

K. Purushottam Reddy Vs Union Of India And Ors

Supreme Court Of India · (2025) 07 SC CK 0176

Constitution of India, 1950 — Article 2, 3, 4, 14, 19, 21, 32, 82, 170, 170(3), 239A, 333 Andhra Pradesh Reorganisation Act, 2014 — Section 15, 26, 26(1) Jammu and Kashmir Reorganisation Act, 2019 — Section 14(3), 14(4)(a), 14(4)(b), 60, 60(2), 60(5) Delimitation Act, 2002 — Section 3, 4, 9
Read judgment
Supreme Court25 Jul 2025Disposed Of

Sukdeb Saha Vs State Of Andhra Pradesh & Ors

Supreme Court Of India · (2025) 07 SC CK 0175

Constitution of India, 1950 — Article 12, 21, 32, 141, 226 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 193(2) Code of Criminal Procedure, 1973 — Section 173(2), 174 Indian Penal Code, 1860 — Section 120B, 302, 304II Mental Healthcare Act, 2017 — Section 18, 115
Read judgment
Supreme Court25 Jul 2025Allowed

Bansal Milk Chilling Centre Vs Rana Milk Food Private Limited & Anr

Supreme Court Of India · (2025) 07 SC CK 0174

Constitution of India, 1950 — Article 136 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 2(1)(h), 239, 240 Code of Criminal Procedure, 1973 — Section 2(d), 200, 216, 217, 482 Negotiable Instruments Act, 1881 — Section 25(1), 26, 44, 47, 47(1), 47(2), 138, 142
Read judgment
Supreme Court25 Jul 2025Allowed

Union Of India & Ors Vs R. Shankarappa

Supreme Court Of India · (2025) 07 SC CK 0173

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d), 13(2) Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 13, 13(2), 14, 14(1)
Read judgment
Supreme Court24 Jul 2025Allowed

M/s ASP Traders Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2025) 07 SC CK 0166

Constitution of India, 1950 — Article 226, 265 Central Goods and Services Tax Act, 2017 — Section 129(1), 129(3), 129(4), 129(5) Central Goods and Services Tax Rules, 2017 — Rule 138, 138A, 138B, 138C, 138D, 142, 142(3), 142(5)
Read judgment
Supreme Court23 Jul 2025Dismissed

Konde Nageshwar Rao Vs A. Srirama Chandra Murty & Anr

Supreme Court Of India · (2025) 07 SC CK 0161

Code of Criminal Procedure, 1973 — Section 482 Indian Penal Code, 1860 — Section 148, 149, 324, 452 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(viii), 3(1)(ix), (3)(2)(vii)
Read judgment
Supreme Court23 Jul 2025Allowed

M.C. Ravikumar Vs D.S. Velmurugan & Ors

Supreme Court Of India · (2025) 07 SC CK 0160

Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 403, 528 Code of Criminal Procedure, 1973 — Section 362, 482 Indian Penal Code, 1860 — Section 34, 120, 193, 406, 418, 420, 423, 468, 469
Read judgment
Supreme Court23 Jul 2025Disposed Of

Sua Vs State Of Rajasthan

Supreme Court Of India · (2025) 07 SC CK 0159

Indian Penal Code, 1860 — Section 342, 376 Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16
Read judgment
Supreme Court22 Jul 2025Disposed Of

Shivangi Bansal Vs Sahib Bansal

Supreme Court Of India · (2025) 07 SC CK 0157

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 125, 156, 200 Indian Penal Code, 1860 — Section 34, 120B, 294, 307, 313, 323, 324, 325, 341, 342, 354, 354B, 356, 365, 376, 377, 385, 406, 498A, 500, 501, 504, 506, 511 Hindu Marriage Act, 1955 — Section 13(1) Dowry Prohibition Act, 1961 — Section 3, 4 Protection of Women from Domestic Violence Act, 2005 — Section 12 Guardians And Wards Act, 1890 — Section 7, 25 Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)
Read judgment
Supreme Court21 Jul 2025Allowed

Khursheed Ahmad Chohan Vs Union Of Territory Of Jammu And Kashmir & Ors. Etc

Supreme Court Of India · (2025) 07 SC CK 0241

Constitution of India, 1950 — Article 14, 21, 32, 136, 142, 226 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 173, 528 Code of Criminal Procedure, 1973 — Section 154, 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 307, 309, 326, 330, 331 Mental Healthcare Act, 2017 — Section 115 Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 8, 21, 29 Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 20, 23, 38
Read judgment
Supreme Court21 Jul 2025Allowed

‘X’ Vs State Of Bihar And Anr

Supreme Court Of India · (2025) 07 SC CK 0238

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 164, 439(1) Indian Penal Code, 1860 — Section 34, 120B, 323, 328, 341, 342, 376, 504, 506 Immoral Traffic (Prevention) Act, 1956 — Section 3, 4 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(va), 14A(2), 15A(3)
Read judgment