CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,153 judgments · page 30 of 58

Supreme Court21 May 2025Allowed

Ganeshkumar Rajeshwarrao Selukar And Ors Vs Mahendra Bhaskar Limaye And Ors

Supreme Court Of India · (2025) 05 SC CK 0270

Constitution of India, 1950 — Article 14, 38, 39, 47, 136, 141, 142, 226, 227, 233, 233(2), 323, 323B Consumer Protection Act, 1986 — Section 10, 10(1A), 10(3), 10(1)(b), 13(1)(c), 14(3), 16, 16(1A), 16(1)(b), 16(2), 20(1)(b), 24B(1)(iii), 24B(2), 30(2), 31 Consumer Protection Act, 2019 — Section 29, 43, 101(2)(n), 101(2)(w), 102, 102(1), 107 Consumer Protection (Salary, allowance and conditions of service of President and Members of State and District Commission) Model Rules, 2020 — Rule 14 Maharashtra Consumer Protection Appointment Rules, 2012 — Rule 34
Read judgment
Supreme Court21 May 2025Allowed

Padman Bibhar Vs State Of Odisha

Supreme Court Of India · (2025) 05 SC CK 0269

Code of Criminal Procedure, 1973 — Section 161, 313 Constitution of India, 1950 — Article 32 Indian Penal Code, 1860 — Section 201, 302
Read judgment
Supreme Court21 May 2025

Gyan Prakash Vs Union Of India & Ors

Supreme Court Of India · (2025) 05 SC CK 0267

Constitution of India, 1950 — Article 32 Indian Penal Code, 1860 — Section 193, 196, 228 National Highways (Land and Traffic) Act, 2002 — Section 3, 23(1), 24, 24(2), 26(2), 26, 27, 30, 31(2), 33, 36, 37, 43 Highway Administration (Amendment) Rules, 2019 — Rule 3, 3(1), 3(2)
Read judgment
Supreme Court21 May 2025Allowed

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

Supreme Court Of India · (2025) 05 SC CK 0264

Constitution of India, 1950 — Article 166(3) All India Services Act, 1951 — Section 3(1) Police Act, 1861 — Section 3, 4 All India Services (Confidential Rolls) Rules, 1970 — Rule 2, 2(a), 2(e), 2(f) Punjab Police Rules, 1934 — Rule 1(2)
Read judgment
Supreme Court20 May 2025Partly Allowed

K. H. Kamaladini Vs State

Supreme Court Of India · (2025) 05 SC CK 0249

Code of Criminal Procedure, 1973 — Section 397, 401 Indian Penal Code, 1860 — Section 120B, 409, 468, 468, 471 Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2), 19(1)(b)
Read judgment
Supreme Court20 May 2025

Shital Fibers Limited Vs Commissioner of Income Tax

Supreme Court Of India · (2025) 05 SC CK 0248

Income Tax Act, 1961 — Section 80A(1), 80AB, 80B(5), 80C, 80D, 80E, 80F, 80G, 80GGC, 80H, 80HHC, 80I, 80IA, 80IA(1), 80IA(9), 80IB, 80J, 80K, 80L, 80M, 80N, 80O, 80P, 80Q, 80R, 80S, 80T, 80U, 143(1)(a), 143(2), 147, 148
Read judgment
Supreme Court20 May 2025Dismissed

Shaifali Gupta Vs Vidya Devi Gupta

Supreme Court Of India · (2025) 05 SC CK 0246

Constitution of India, 1950 — Article 136 Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d) Benami Transaction (Prohibition) Act, 1988 — Section 2(8), 2(9), 2(9)(A), 4, 14
Read judgment
Supreme Court20 May 2025Dismissed

Rajni Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2025) 05 SC CK 0244

Code of Criminal Procedure, 1973 — Section 313, 342 Indian Penal Code, 1860 — Section 34, 201, 302, 307 Arms Act, 1959 — Section 3, 25, 27 Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(33), 9(2), 9(3), 15, 18(3), 19(1), 19(2), 19(5), 68, 68(1), 94, 94(2), 94(2)(i), 94(2)(iii), 101(2), 111 Evidence Act, 1872 — Section 35
Read judgment
Supreme Court20 May 2025Allowed

Ramji Prasad Jaiswal @ Ramjee Prasad Jaiswal And Ors Vs State Of Bihar

Supreme Court Of India · (2025) 05 SC CK 0243

Code of Criminal Procedure, 1973 — Section 313, 342 Indian Penal Code, 1860 — Section 120B, 420, 440, 468, 471 Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2) Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A, 14(1), 15, 15(1)(g), 49
Read judgment
Supreme Court19 May 2025Disposed Of

In Re: Refixation Of Pension Considering Service Period In District Judiciary And High Court @APPELLANT @Hash

Supreme Court Of India · (2025) 05 SC CK 0239

Constitution of India, 1950 — Article 14, 16(1), 21, 112(3)(d)(iii), 124(3)(b), 202(3)(d), 216, 217(2), 217(2)(a), 221, 221(2) High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 2, 2(1), 2(1)(g), 2(1)(gg), 4A, 13, 13A, 14, 14A, 14A(3), 15, 15(1)(b), 17, 17A, 17A(1), 17A(2), 17A(3)(i), 19, 20 High Court Judges Rules, 1956 — Section 26B Supreme Court Judges Rules, 1959 — Section 3B
Read judgment