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Supreme Court Of India judgments, 2025

1,153 judgments · page 26 of 58

Supreme Court15 Jul 2025Dismissed

M/s Torino Laboratories Pvt. Ltd Vs Union Of India & Ors

Supreme Court Of India · (2025) 07 SC CK 0217

Delhi Shops and Establishments Act, 1954 — Section 5 Industrial Disputes Act, 1947 — Section 25E(iii) Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A, 7A, 7I, 16(1)(d) Evidence Act, 1872 — Section 106
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Supreme Court15 Jul 2025Dismissed

Jaykishor Chaturvedi & Etc Vs Securities And Exchange Board Of India

Supreme Court Of India · (2025) 07 SC CK 0219

Constitution of India, 1950 — Article 14 Securities and Exchange Board of India Act, 1992 — Section 15A, 15B, 15C, 15D, 15E, 15F, 15G, 15H, 15HB, 15I, 15Z, 28A, 28A(1) Income Tax Act, 1961 — Section 156, 220, 220(1),220(2), 220(4), 221, 222, 223, 224, 225, 226, 227, 228A, 229, 232 Securities and Exchange Board of India (Procedure for Holding Inquiry and Imposing Penalties) Rules, 1995 — Rule 5
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Supreme Court15 Jul 2025Disposed Of

Kattavellai @ Devakar Vs State Of Tamilnadu

Supreme Court Of India · (2025) 07 SC CK 0218

Constitution of India, 1950 — Article 21 Code of Criminal Procedure, 1973 — Section 161(3), 162, 174, 235(1), 313, 366, 368 Indian Penal Code, 1860 — Section 302, 366, 366(1), 376, 379, 392, 397 Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v) Evidence Act, 1872 — Section 25, 26, 27, 106
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Supreme Court15 Jul 2025Allowed

Pradeep Bhardwaj Vs Priya

Supreme Court Of India · (2025) 07 SC CK 0216

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 125 Indian Penal Code, 1860 — Section 34, 406, 498A Hindu Marriage Act, 1955 — Section 13(1)(a), 24, 26
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Supreme Court15 Jul 2025Allowed

PNB Housing Finance Limited Vs Sh. Manoj Saha & Anr

Supreme Court Of India · (2025) 07 SC CK 0214

Constitution of India, 1950 — Article 226, 227 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(13), 14, 17(4A), 18, 35 Transfer of Property Act, 1882 — Section 65A, 106 West Bengal Premises Tenancy Act, 1997 — Section 6 Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
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Supreme Court15 Jul 2025Dismissed

G. Mohandas Vs State Of Kerala & Ors

Supreme Court Of India · (2025) 07 SC CK 0213

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 173(2), 239, 482 Indian Penal Code, 1860 — Section 120B Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Supreme Court15 Jul 2025Disposed Of

L. Muruganantham Vs State Of Tamil Nadu & Others

Supreme Court Of India · (2025) 07 SC CK 0212

Constitution of India, 1950 — Article 14, 19, 21 Prisons Act, 1894 — Section 61 Indian Penal Code, 1860 — Section 294(b), 302, 304, 323, 506(ii) Protection of Human Rights Act, 1993 — Section 2(d), 2(h), 3, 3(5), 6, 25, 38, 39, 40, 45, 47(1)(a), 80 Rights of Persons with Disabilities Rules, 2017 — Rule 15 Tamil Nadu Prison Rules, 1983 — Rule 196, 197, 198(iii), 405, 845
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Supreme Court14 Jul 2025Disposed Of

Estate Officer, Haryana Urban Development Authority And Ors Vs Nirmala Devi

Supreme Court Of India · (2025) 07 SC CK 0183

Constitution of India, 1950 — Article 21, 300A Code of Civil Procedure, 1908 — Section 100, 102 Land Acquisition Act, 1894 — Section 4, 6 Delhi Development Act, 1957 — Section 21(2) Specific Relief Act, 1963 — Section 2(a), 39 Haryana Development Authority Act, 1977 — Section 23(1A), 23(2), 28, 50, 50(2) Haryana Development (Disposal of Land and Buildings) Regulations 1978 — Rule 5 Limitation Act, 1963 — Article 58, 113
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Supreme Court14 Jul 2025Allowed

Dhanasingh Prabhu Vs Chandrasekar & Another

Supreme Court Of India · (2025) 07 SC CK 0169

Code of Civil Procedure, 1908 — Order 30 Rules 1, Order 30 Rules 2, Order 30 Rule 9 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 223 Code of Criminal Procedure, 1973 — Section 200, 482 Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2), 142 Partnership Act, 1932 — Section 4, 13, 25, 26, 42, 42(a), 42(b), 42(c), 42(d), 145 Contract Act, 1872 — Section 239 Companies Act, 2013 — Section 2(2), 9 General Clauses Act, 1897 — Section 3(42)
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Supreme Court14 Jul 2025Allowed

Vibhor Garg Vs Neha

Supreme Court Of India · (2025) 07 SC CK 0168

Constitution of India, 1950 — Article 21 Hindu Marriage Act, 1955 — Section 13 Family Courts Act, 1984 — Section 14, 20 Evidence Act, 1872 — Section 7, 8, 65A, 65B, 120, 122
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Supreme Court14 Jul 2025Allowed

Torrent Power Limited Vs U.P. Electricity Regulatory Commission & Ors

Supreme Court Of India · (2025) 07 SC CK 0163

Electricity Act, 2003 — Section 2(15), 2(17), 2(27), 2(38), 2(49), 12, 13, 14, 17, 18, 19, 42(5), 42(6), 61, 62, 62(6), 63, 64, 65, 79, 79(1)(f), 82, 85(1), 86, 86(1)(f), 107, 108, 111, 125, 128, 129, 130, 178, 181 Uttar Pradesh Electricity Reforms Act, 1999 — Section 26, 27 Electricity Regulatory Commissions Act, 1998 — Section 17 Electricity Rules, 2005 — Rule 3(1)
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