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Supreme Court Of India judgments, 2025

1,153 judgments · page 25 of 58

Supreme Court18 Jul 2025Dismissed

Suresh Chandra(Deceased) Thr. Lrs Vs Parasram

Supreme Court Of India · (2025) 07 SC CK 0162

Constitution of India, 1950 — Article 136 Civil Procedure Code, 1908 — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5, Order 22 Rule 6, Order 22 Rule 7, Order 22 Rule 8, Order 22 Rule 9, Order 22 Rule 10, Order 22 Rule 11, Oreder 41 Rule 1, Order 41 Rule 4 Limitation Act, 1963 — Article 120, 121 Punjab Land Acquisition (Defence of India) Rules, 1943 — Rule 6
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Supreme Court18 Jul 2025Allowed

Kaushal Singh Vs State Of Rajashtan

Supreme Court Of India · (2025) 07 SC CK 0237

Constitution of India, 1950 — Article 227 Code of Criminal Procedure, 1973 — Section 173(2), 439, 439(2), 482 Indian Penal Code, 1860 — Section 147, 149, 307, 323, 325, 341, 427
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Supreme Court17 Jul 2025Dismissed

Narayan Das Vs State Of Chhattisgarh

Supreme Court Of India · (2025) 07 SC CK 0164

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 20(c), 21(c), 32B, 32B(a), 32B(b), 32B(c), 32B(d), 32B(e), 32B(f)
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Supreme Court17 Jul 2025Allowed

M. Sambasiva Rao Vs State Of Andhra Pradesh

Supreme Court Of India · (2025) 07 SC CK 0235

Constitution of India, 1950 — Article 14, 20(3), 21 Code of Criminal Procedure, 1973 — Section 91, 378 Indian Penal Code, 1860 — Section 109, 120B Prevention of Corruption Act, 1988 — Section 7, 11, 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
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Supreme Court17 Jul 2025Partly Allowed

M/S Sonali Power Equipments Pvt. Ltd Vs Chairman, Maharashtra State Electricity Board, Mumbai & Ors

Supreme Court Of India · (2025) 07 SC CK 0232

Constitution of India, 1950 — Article 14 Code of Civil Procedure, 1908 — Section 89 Contract Act, 1872 — Section 25(3) Limitation Act, 1963 — Section 29(2), 43(1) Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(d), 2(n), 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(5), 19, 20, 21, 22, 23, 24, 27 Arbitration and Conciliation Act 1996 — Section 2(4), 7, 7(1), 21, 30, 34, 37, 40(1), 41, 43, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81
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Supreme Court17 Jul 2025Allowed

Ram Charan & Ors Vs Sukhram & Ors

Supreme Court Of India · (2025) 07 SC CK 0231

Constitution of India, 1950 — Article 14, 15(1), 21, 38, 46, 366(25) Code of Civil Procedure, 1908 — Section 100 Hindu Succession Act, 1956 — Section 2(2) Central Provinces Laws Act, 1875 — Section 6
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Supreme Court16 Jul 2025Allowed

Baljinder Kumar @ Kala Vs State Of Punjab

Supreme Court Of India · (2025) 07 SC CK 0230

Code of Criminal Procedure, 1973 — Section 293 Indian Penal Code, 1860 — Section 34, 302, 308, 323, 325 Evidence Act, 1872 — Section 27, 106
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Supreme Court16 Jul 2025Allowed

Birka Shiva Vs State Of Telangana

Supreme Court Of India · (2025) 07 SC CK 0229

Code of Criminal Procedure, 1973 — Section 161, 311 Indian Penal Code, 1860 — Section 342, 363, 366, 366(A), 375, 376 Evidence Act, 1872 — Section 35
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Supreme Court16 Jul 2025Allowed

Krishna Swaroop Agarwal (Dead) Thr. Lr Vs Arvind Kumar

Supreme Court Of India · (2025) 07 SC CK 0228

Code of Civil Procedure, 1908 — Section 115, Order 5 Rule 9(5), Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 10, Order 9 Rule 7, Order 15 Rule 5 Negotiable Instruments Act, 1881 — Section 138, 138(b) Transfer of Property Act, 1882 — Section 106 General Clauses Act, 1887 — Section 27 Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11
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Supreme Court16 Jul 2025Partly Allowed

Jai Prakash Vs State Of Uttarakhand

Supreme Court Of India · (2025) 07 SC CK 0227

Code of Criminal Procedure, 1973 — Section 366 Indian Penal Code, 1860 — Section 201, 302, 376, 376(AB), 377 Protection of Children from Sexual Offences Act, 2012 — Section 5, 6
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Supreme Court16 Jul 2025Allowed

Shiv Baran Vs State Of U.P. & Anr

Supreme Court Of India · (2025) 07 SC CK 0224

Code of Criminal Procedure, 1973 — Section 161, 169, 319, 319(1), 319(4) Indian Penal Code, 1860 — Section 34, 302, 307, 323, 325, 452, 504, 506
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Supreme Court16 Jul 2025Allowed

Mala Devi Vs Union Of India & Ors

Supreme Court Of India · (2025) 07 SC CK 0223

Constitution of India, 1950 — Article 142 Railway Service (Pension) Rules, 1993 — Rule 18(3), 75, 75(2)(a)
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Supreme Court15 Jul 2025Allowed

Vijay Kumar Vs Central Bank Of India & Ors

Supreme Court Of India · (2025) 07 SC CK 0222

Constitution of India, 1950 — Article 14, 300A Central Bank of India Officer Employees’ (Discipline and Appeal) Regulations, 1976 — Rule 4(h)
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