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Supreme Court Of India judgments, 2025

1,153 judgments · page 29 of 58

Supreme Court23 May 2025Dismissed

Bank Of India Vs M/s Sri Nangli Rice Mills Pvt. Ltd. & Ors

Supreme Court Of India · (2025) 05 SC CK 0188

Code of Civil Procedure, 1908 — Section 144 Contract Act, 1872 — Section 172 Arbitration and Conciliation Act, 1996 — Section 7, 8, 11(6) Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2, 2(1)(f), 2(1)(m)(iv), 11, 13, 13(2), 13(4), 13(9), 14, 17, 17(1), 18, 31(b) Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1) Transfer of Property Act, 1882 — Section 69, 69A
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Supreme Court23 May 2025Dismissed

Kasireddy Upender Reddy Vs State Of Andhra Pradesh And Ors

Supreme Court Of India · (2025) 05 SC CK 0183

Constitution of India, 1950 — Article 21, 22, 22(1), 22(2), 22(5), 22(6), 226 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 35, 47, 48, 57, 58, 61, 167, 179, 187 Code of Criminal Procedure, 1973 — Section 41, 41(1) Indian Penal Code, 1860 — Section 120B, 409, 420 Bharatiya Nyaya Sanhita, 2023 — Section 61(2), 316(5), 318 Prevention Corruption Act, 1988 — Section 7, 7A, 8, 13(1)(b), 13(2), 17A
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Supreme Court23 May 2025Allowed

K. Umadevi Vs Government Of Tamil Nadu & Ors

Supreme Court Of India · (2025) 05 SC CK 0181

Constitution of India, 1950 — Article 11(2), 12, 12(1), 12(2), 16, 16(1)(e), 21, 25(1), 25(2), 42, 51, 51(c) Maternity Benefit Act, 1961 — Section 5, 5(3), 27
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Supreme Court23 May 2025

In Re: Right To Privacy Of Adolescents @APPELLANT @Hash

Supreme Court Of India · (2025) 05 SC CK 0326

Constitution of India, 1950 — Article 21, 142, 142(1), 226 Code of Criminal Procedure, 1973 — Section 161, 164, 432, 482 Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3) Protection of Children from Sexual Offences Act, 2012 — Section 6, 19(6) Prohibition of Child Marriage Act, 2006 — Section 9 Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 46
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Supreme Court23 May 2025Allowed

Vinod Bihari Lal Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2025) 05 SC CK 0255

Constitution of India, 1950 — Article 21, 226 Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 406, 419, 420, 467, 468, 471, 504, 506 Uttar Pradesh Gangsters & Anti Social Activities (Prevention) Act, 1986 — Section 2, 2(b), 2(b)(i), 2(b)(ii), 2(b)(iii), 2(b)(iv), 2(b)(v), 2(b)(vi), 2(b)(vii), 2(b)v(viii), 2(b)(ix), 2(b)(x), 2(b)(x), 2(b)(xi), 2(b)(xii), 2(b)(xiii), 2(b)(xiv), 2(b)(xv), 2(b)(xvi), 2(b)(xvii), 2(b)(xviii), 2(b)(xix), 2(b)(xx), 2(b)(xxi), 2(b)(xxii), 3
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Supreme Court23 May 2025Allowed

Vinod Infra Developers Ltd Vs Mahaveer Lunia & Ors

Supreme Court Of India · (2025) 05 SC CK 0253

Code of Civil Procedure, 1908 — Order 7 Rule 11 Registration Act, 1908 — Section 17, 17(1)(b), 23, 49 Evidence Act, 1892 — Section 92 Rajasthan Tenancy Act, 1955 — Section 207 Transfer of Property Act, 1882 — Section 5, 40, 53A, 54, 55 Specific Relief Act, 1963 — Section 3 Indian Trusts Act, 1882 — Section 91 Powers of Attorney Act, 1882 — Section 2(1A) Indian Succession Act, 1925 — Section 69, 70 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(3), 34
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Supreme Court23 May 2025Allowed

Maya P.C. & Ors Vs State Of Kerala & Anr

Supreme Court Of India · (2025) 05 SC CK 0252

Constitution of India, 1950 — Article 14, 16 Rights of Persons with Disabilities Act, 2016 — Section 33 Kerala State and Subordinate Service Rules, 1958 — Rule 9(a)(i)
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Supreme Court23 May 2025Dismissed

Sulthan Said Ibrahim Vs Prakasan & Ors

Supreme Court Of India · (2025) 05 SC CK 0250

Code of Civil Procedure, 1908 — Section 11, 28(5), Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 19, Order 22 Rule 4, Order 22 Rule 5 Specific Relief Act, 1963 — Section 22, 28, 28(3) Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11 Kerala Municipality Act, 1960 — Section 204 Transfer of Property Act, 1882 — Section 55
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Supreme Court23 May 2025Dismissed

Chandra Bhan Singh Vs State Of Uttar Pradesh & Others

Supreme Court Of India · (2025) 05 SC CK 0276

Mines and Minerals (Development and Regulation) Act, 1957 — Section 5, 6, 7, 8, 9, 9B, 9B(2), 9B(3), 9B(4), 9B(5), 10, 11, 12, 13, 14, 15, 15A, 15(4), 15(4)(a), 15(4)(b), 15(4)(c) Uttar Pradesh Minor Minerals (Concession) Rules, 1963 — Rule 21, 23(3), 54, 68 District Mineral Foundation Trust Rules, 2017 — Rule 10(2)
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Supreme Court22 May 2025Disposed Of

State Of Kerala & Another Vs Asianet Satellite Communications Ltd. & Others

Supreme Court Of India · (2025) 05 SC CK 0192

Constitution of India, 1950 — Article 14, 19(1)(a), 19(1)(g), 32, 226, 246, 246A, 246(1), 248, 248(1), 248(2), 276, 286, 366, 366(29A), 366(29A)(d) Government of India Act, 1935 — Section 129 Finance Act, 1994 — Section 65(13), 65(14), 65(15), 65(41)(j), 65(63), 65(72)(za), 65(72)(zb), 65(72)(zc), 65(72)(zd), 65(72)(ze), 65(72)(zf), 65(72)(zg), 65(72)(zh), 65(72)(zi), 65(72)(zj), 65(72)(zk), 65(72)(zl), 65(72)(zm), 65(72)(zn), 65(72)(zo), 65(80), 65(90)(zk), 65(105)(zk), 66D, 67(ma) Finance Act, 2000 — Section 116, 117 Finance Act, 2001 — Section 137 Finance Act, 2002 — Section 66(5) Finance Act, 2003 — Section 65(16), 65(95), 65(105)(2k), 65(105)(zk), 66(1), 158 Delhi Entertainments and Betting Tax Act, 1996 — Section 7 Tamil Nadu Entertainments Tax Act, 1939 — Section 4D, 4E, 4I Andhra Pradesh Entertainment Tax Act, 1939 — Section 3(2A), 3(2B), 3(4), 3(10), 3(11), 15A Indian Telegraph Act, 1885 — Section 4 British North America Act, 1867 — Section 91, 92 Jharkhand Entertainment Tax Act, 2012 — Section 1(3), 3 United Provinces Entertainment and Betting Tax Act, 1937 — Section 2(3) Prasar Bharti (Broadcasting Corporation of India) Act, 1990 — Section 2(c) Gujarat Entertainments Tax (Exhibitions by means of Direct To Home (DTH) Broadcasting Service) Rules, 2010 — Section 6(c) Uttar Pradesh Entertainment and Betting Tax Act, 1979 — Section 2(a), 2(g), 2(l)(vii), 2(v), 3 Rajasthan Entertainments and Advertisements Tax Act, 1957 — Section 4AAA, 5, 6 Punjab Entertainment Duty Act, 1955 — Section 3C Orissa Entertainment Tax Act, 2006 — Section 7 Gujarat Entertainments Tax Act, 1977 — Section 6E(1) Assam Amusements and Betting Tax Act, 1939 — Section 2(4), 3C, 3C(4) Karnataka Sales Tax Act, 1957 — Section 6(4) Central Goods and Services Tax Act, 2017 — Section 2(30), 8 Customs Tariff Act, 1975 — Section 3(7), 3(8) Integrated Goods And Services Tax Act, 2017 — Section 5 Haryana Passengers and Goods Taxation Act, 1952 — Section 3(3) West Bengal Entertainment-cum-Amusement Tax Act, 1982 — Section 4A(4a) Uttar Pradesh Entertainment and Betting Tax Act, 1937 — Section 2(3) Gujarat Entertainments Tax (Exhibitions by means of Direct To Home (DTH) Broadcasting Service) Rules, 2010 — Section 6(c) Rajasthan Entertainments & Advertisements Tax Rules, 1957 — Rule 18BBBB Gujarat Entertainment Tax (Exhibition by means of Direct to Home (DTH) Broadcasting Services) Rules, 2010 — Rule 3 Assam Amusement and Betting Tax Act, 1939 — Rule 9, 9A
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Supreme Court22 May 2025Disposed Of

In Re : T.N. Godavarman Thirumulpad Vs Union Of India

Supreme Court Of India · (2025) 05 SC CK 0191

Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(e), 21, 22, 31C, 37, 38, 39, 39(b), 39(c), 46, 368 Nistar Act, 1948 — Section 2(m), 2(n), 3(1) Forest (Conservation) Act, 1980 — Section 2, 2(i), 2(ii), 3(a), 3(b), 29 Indian Forest Act, 1927 — Section 4 National Green Tribunal Act, 2010 — Section 20
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