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Supreme Court Of India judgments, 2025

1,153 judgments · page 28 of 58

Supreme Court05 Jun 2025Allowed

M/s Balaji Traders Vs State Of U.P. & Anr

Supreme Court Of India · (2025) 06 SC CK 0069

Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 377, 383, 384, 385, 386, 387, 388, 389
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Supreme Court04 Jun 2025Partly Allowed

Nagarajan Vs State Of Tamil Nadu

Supreme Court Of India · (2025) 06 SC CK 0067

Code of Criminal Procedure, 1973 — Section 386, 386(i)(c), 401, 401(4) Indian Penal Code, 1860 — Section 306, 354, 448
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Supreme Court04 Jun 2025Allowed

Ghanshyam Soni Vs State (Govt. Of Nct Of Delhi) & Anr

Supreme Court Of India · (2025) 06 SC CK 0066

Constitution of India, 1950 — Article 14, 142 Code of Criminal Procedure, 1973 — Section 468, 468(2)(c), 473, 482 Indian Penal Code, 1860 — Section 34, 406, 498A Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court04 Jun 2025Disposed Of

Vaibhav Vs State Of Maharashtra

Supreme Court Of India · (2025) 06 SC CK 0065

Indian Penal Code, 1860 — Section 34, 201, 302 Arms Act, 1959 — Section 5, 25, 25(1)(a) Evidence Act, 1872 — Section 8, 27
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Supreme Court02 Jun 2025Dismissed

Machhindranath S/o Kundlik Tarade Deceased Through LRs Vs Ramchandra Gangadhar Dhamne

Supreme Court Of India · (2025) 06 SC CK 0063

Constitution of India, 1950 — Article 136 Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 48 Maharashtra Co operative Societies Act, 1960 — Section 47, 47(2), 47(3), 48, 48(a), 48(c), 48(d), 48(e) Gujarat Cooperative Societies Act, 1961 — Section 49, 49(1) Mental Treatment Act, 1930 — Section 16
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Supreme Court30 May 2025Dismissed

Chetan Vs State Of Karnataka

Supreme Court Of India · (2025) 05 SC CK 0186

Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 302, 304, 404 Arms Act, 1959 — Section 3, 5, 25, 27 Evidence Act, 1872 — Section 8, 27, 106
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Supreme Court29 May 2025Disposed Of

Rakhi Sadhukhan Vs Raja Sadhukhan

Supreme Court Of India · (2025) 05 SC CK 0256

Code of Criminal Procedure, 1973 — Section 125 Special Marriage Act, 1954 — Section 27 Hindu Marriage Act, 1955 — Section 24
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Supreme Court28 May 2025Allowed

Arif Md. Yeasin Jwadder Vs State Of Assam And Ors

Supreme Court Of India · (2025) 05 SC CK 0258

Constitution of India, 1950 — Article 20, 21 Code of Criminal Procedure, 1973 — Section 157, 158, 173, 176, 190 Protection of Human Rights Act, 1993 — Section 2(d) Assam Human Rights Commission(Procedure) Regulations 2001 — Regulation 7(XII)
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Supreme Court28 May 2025Disposed Of

Bindu Kapurea Vs Subhasish Panda

Supreme Court Of India · (2025) 05 SC CK 0259

Constitution of India, 1950 — Article 129 Contempt of Courts Act, 1971 — Section 2(c), 12 Delhi Land Reforms Act, 1954 — Section 154(vii) Delhi Preservation of Trees Act, 1994 — Section 3, 9(3), 29
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Supreme Court26 May 2025Allowed

Amol Bhagwan Nehul Vs State Of Maharashtra & Anr

Supreme Court Of India · (2025) 05 SC CK 0261

Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 155, 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 90, 376, 376(2)(n), 506
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Supreme Court23 May 2025Dismissed

Sameer Sandhir Vs Central Bureau Of Investigation

Supreme Court Of India · (2025) 05 SC CK 0190

Code of Criminal Procedure, 1898 — Section 173(4) Code of Criminal Procedure, 1973 — Section 91, 173(3), 173(5), 173(8), 207, 207A, 311 Indian Penal Code, 1860 — Section 120B Prevention of Corruption Act, 1988 — Section 7, 8, 9, 10, 19 Evidence Act, 1872 — Section 65B, 165
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