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Supreme Court Of India judgments, 2025

1,152 judgments · page 3 of 58

Supreme Court16 Dec 2025Allowed

R. Ashoka Vs State Of Karnataka & Ors

Supreme Court Of India · (2025) 12 SC CK 1708

Constitution of India, 1950- Article 14, 38, 39(b), 136, 162, 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 197, 319, 482Indian Penal Code, 1860- Section 120B, 420, 468, 471
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Supreme Court15 Dec 2025Allowed

Danesh Singh & Ors Vs Har Pyari (Dead) Thr. Lrs. & Ors

Supreme Court Of India · (2025) 12 SC CK 1696

Constitution of India, 1950- Article 142Code of Civil Procedure, 1908- Section 47, Order 6 Rule 2, Order 6 Rule 4, Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 54(1), Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 66(2)(a), Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 90(2), Order 21 Rule 90(3), Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1), Order 21 Rule 92(2), Order 21 Rule 92(3), Order 21 Rule 92(4), Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Transfer of Property Act, 1882- Section 52, 58
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Supreme Court15 Dec 2025Disposed Of

State Of U.P. Vs Ajmal Beg Etc

Supreme Court Of India · (2025) 12 SC CK 1694

Constitution of India, 1950- Article 14, 136Code of Criminal Procedure, 1973- Section 161, 313, 374Indian Penal Code, 1860- Section 304B, 498A
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