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Supreme Court Of India judgments, 2025

1,153 judgments · page 27 of 58

Supreme Court14 Jul 2025Allowed

Asian Paints Limited Vs Ram Babu

Supreme Court Of India · (2025) 07 SC CK 0205

Code of Criminal Procedure, 1973 — Section 2(wa), 372, 374, 378, 378(1), 378(2), 378(3), 378(4), 394, 397, 401, 401(3) Indian Penal Code, 1860 — Section 11, 120B, 325, 360, 376, 376AA, 376B, 376C, 376D, 376DA, 376DB, 376E, 420 Copyright Act of 1976 — Section 63, 65
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Supreme Court14 Jul 2025Dismissed

M/s United Spirits Ltd Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · (2025) 07 SC CK 0204

Central Sales Tax Act, 1956 — Section 5(2), 5(3) Madhya Pradesh Value Added Act, 2002 — Section 3 Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 2(1)(aa), 2(1)(b), 2(1)(l), 2(1)(m), 2(2), 2(3), 3, 14 Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar (Sanshodhan) Adhiniyam, 2007 — Section 3B Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 14(1)
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Supreme Court14 Jul 2025Disposed Of

Binod Pathak & Ors Vs Shankar Choudhary & Ors

Supreme Court Of India · (2025) 07 SC CK 0203

Code of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 4A, Order 22 Rule 4(3), Order 22 Rule 10A Code of Criminal Procedure, 1973 — Section 145 Limitation Act, 1963 — Section 5
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Supreme Court14 Jul 2025Allowed

Mandeep Singh & Ors Vs State Of Punjab And Ors

Supreme Court Of India · (2025) 07 SC CK 0201

Constitution of India, 1950 — Article 14, 254, 254(2), 311, 311(2), 320, 320(3), 320(3)(a), 320(3)(c) Government of India Act, 1935 — Section 96C, 264 University Grants Commission Act, 1956 — Section 8(1), 12(b), 26(1)(e), 26(1)(g)
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Supreme Court14 Jul 2025Dismissed

Arun Kumar Sharma & Ors Vs State Of Madhya Pradesh & Ors

Supreme Court Of India · (2025) 07 SC CK 0199

National Green Tribunal Act, 2010 — Section 14 Water (Prevention & Control of Pollution) Act, 1974 — Section 25 Air (Prevention & Control of Pollution) Act, 1981 — Section 21 Madhya Pradesh Land Revenue Code, 1959 — Section 172 Petroleum Rules, 2002 — Rule 126, 130, 144
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Supreme Court14 Jul 2025Allowed

Kathyayini Vs Sidharth P.S. Reddy & Ors

Supreme Court Of India · (2025) 07 SC CK 0197

Code of Criminal Procedure, 1973 — Section 102, 102(1), 102(3), 451, 457 Indian Penal Code, 1860 — Section 34, 120B, 405, 406, 415, 420, 463, 464, 468, 471, 474, 506
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Supreme Court14 Jul 2025Allowed

Pandurangan Vs T. Jayarama Chettiar & Anr

Supreme Court Of India · (2025) 07 SC CK 0210

Constitution of India, 1950 — Article 227 Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d) Transfer of Property Act, 1882 — Section 52
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Supreme Court09 Jun 2025Allowed

Amlesh Kumar Vs State Of Bihar

Supreme Court Of India · (2025) 06 SC CK 0073

Constitution of India, 1950 — Article 20, 20(3), 21 Code of Criminal Procedure, 1973 — Section 233, 439 Indian Penal Code, 1860 — Section 34, 323, 341, 342, 363, 364, 498(A), 504, 506 Evidence Act 1872 — Section 27
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Supreme Court06 Jun 2025Allowed

Dhanya M Vs State Of Kerala & Ors

Supreme Court Of India · (2025) 06 SC CK 0070

Constitution of India, 1950 — Article 21, 22, 22(3)(b), 226 Indian Penal Code, 1860 — Section 294(b), 323, 324, 326, 341, 506I Kerala Anti Social Activities (Prevention) Act, 2007 — Section 2(j), 2(o), 3, 3(1) Kerala Money Lenders Act, 1958 — Section 17 Kerala Prohibition of Charging Exorbitant Interest Act, 2012 — Section 3, 9(1)(a) Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2), 3(2)(va)
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