CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,153 judgments · page 31 of 58

Supreme Court19 May 2025Dismissed

Rofiqul Hoque Vs Union Of India & Ors

Supreme Court Of India · (2025) 05 SC CK 0238

Constitution of India, 1950 — Article 136, 226 Foreigners Act, 1946 — Section 9 Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003 — Rule 4A, 4A(4)
Read judgment
Supreme Court19 May 2025Allowed

Ravinder Singh Sidhu Vs State Of Punjab & Ors

Supreme Court Of India · (2025) 05 SC CK 0235

Constitution of India, 1950 — Article 32, 142 Code of Criminal Procedure, 1973 — Section 161, 173 Indian Penal Code, 1860 — Section 34, 114, 120B, 263, 406, 420, 465, 467, 468, 471
Read judgment
Supreme Court19 May 2025Allowed

Shivappa Reddy Vs S. Srinivasan

Supreme Court Of India · (2025) 05 SC CK 0242

Code of Criminal Procedure, 1973 — Section 200, 239, 482 Negotiable Instruments Act, 1881 — Section 138, 141 Indian Partnership Act 1932 — Section 32, 59, 62, 63, 72
Read judgment
Supreme Court19 May 2025Allowed

Shaurabh Kumar Tripathi Vs Vidhi Rawal

Supreme Court Of India · (2025) 05 SC CK 0241

Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 223, 223(2), 528 Code of Criminal Procedure, 1973 — Section 2(d), 6, 61, 125, 200, 204, 482 Indian Penal Code, 1860 — Section 34, 498A, 504, 506 Protection of Women from Domestic Violence Act, 2005 — Section 2(i), 3, 12, 12(1), 12(4), 13(1), 17, 18, 19, 20, 21, 22, 23, 23(1), 23(2), 26, 27, 28, 28(2), 31, 33, 37 Protection of Women from Domestic Violence Rules, 2006 — Rule 6(1)
Read judgment
Supreme Court16 May 2025Disposed Of

Prasannatma Das Vs K.N. Haridasan Nambiar (Dead) And Others

Supreme Court Of India · (2025) 05 SC CK 0226

Code of Civil Procedure, 1908 — Order 41 Rule 31 Income Tax Act, 1961 — Section 12A, 80G Bangalore Development Authority Act, 1976 — Section 38B(v), 38B(vi) Karnataka Societies Registration Act, 1960 — Section 14
Read judgment
Supreme Court16 May 2025Allowed

Vanashakti Vs Union Of India

Supreme Court Of India · (2025) 05 SC CK 0223

Constitution of India, 1950 — Article 21, 51A, 51A(g), 142 Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v), 5, 15, 19 Environment (Protection) Rules, 1986 — Rule 5, 5(3)(d)
Read judgment
Supreme Court15 May 2025

National Spot Exchange Limited Vs Union Of India & Ors

Supreme Court Of India · (2025) 05 SC CK 0212

Constitution of India, 1950 — Article 32, 141, 142, 142(1), 245, 246, 246(1), 246(2), 246(3), 254, 254(1), 254(2) Code of Civil Procedure, 1908 — Order1 Rule 8 Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 — Section 2(c), 2(d), 3, 4, 4(1), 4(1)(ii), 5, 7, 14 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 26E, 35, 71 Insolvency and Bankruptcy Code, 2016 — Section 14, 96, 238 Forward Contracts (Regulation) Act, 1952 — Section 27
Read judgment