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Supreme Court Of India judgments, 2025

1,153 judgments · page 32 of 58

Supreme Court15 May 2025Dismissed

M/s Dhanbad Fuels Private Limited Vs Union Of India & Anr

Supreme Court Of India · (2025) 05 SC CK 0194

Code of Civil Procedure, 1908 — Section 35A, 80, 80(1), 80(2), Order 4 Rule 1, Order 4 Rule 1(3), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 12, Order 7 Rule 13 Commercial Courts Act, 2015 — Section 12A Limitation Act, 1963 — Article 112 Limitation Act, 1963 — Section 3(2), 14 Arbitration and Conciliation Act, 1996 — Section 30(4) Indian Partnership Act 1932 — Section 69
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Supreme Court15 May 2025Disposed Of

Ishwar Chanda Sharma Vs Devendra Kumar Sharma & Ors

Supreme Court Of India · (2025) 05 SC CK 0234

Constitution of India, 1950 — Article 14, 25, 25(2), 26, 32, 139A, 142, 227, 300A Code of Civil Procedure, 1908 — Section 94, Order 23 Rule 3A, Order 40 Rule 1, Order 40 Rule 1(d) Societies Registration Act, 1860 — Section 25 Contempt Of Courts Act, 1971 — Section 25
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Supreme Court15 May 2025Partly Allowed

Rajesh Etc Vs Union Of India Etc

Supreme Court Of India · (2025) 05 SC CK 0232

Indian Penal Code, 1860 — Section 120B Wild Life (Protection) Act, 1972 — Section 49, 49B, 51, 55
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Supreme Court15 May 2025Dismissed

Virender Pal @ Vipin Vs State Of Haryana

Supreme Court Of India · (2025) 05 SC CK 0231

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 332 Code of Criminal Procedure, 1973 — Section 296, 313 Indian Penal Code, 1860 — Section 34, 304B Evidence Act, 1872 — Section 113B
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Supreme Court15 May 2025Disposed Of

M/s Gayatri Project Limited Vs Madhya Pradesh Road Development Corporation Limited

Supreme Court Of India · (2025) 05 SC CK 0229

Constitution of India, 1950 — Article 142, 227, 254, 254(2) Code of Civil Procedure, 1908 — Section 115 Arbitration & Conciliation Act, 1996 — Section 2(1)(d), 2(d), 2(i), 2(4), 2(5), 9, 16, 16(2), 34, 37, 85 Arbitration Act, 1940 — Section 46 Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(i), 5, 6, 7, 7(1), 8, 9, 14, 16(2), 17, 17A
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Supreme Court15 May 2025Partly Allowed.

Nagarajan & Anr Vs State Of Tamil Nadu

Supreme Court Of India · (2025) 05 SC CK 0228

Constitution of India, 1950 — Article 14, 15(1), 20(1), 20(2), 21 Code of Criminal Procedure, 1973 — Section 360, 433(d) Indian Penal Code, 1860 — Section 302 Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41(1) General Clauses Act, 1897 — Section 6 Prevention of Food Adulteration Act, 1954 — Section 2(ia)(a)(m), 7, 7(1), 10(1), 16(1)(a), 16(1)(a)(i), 16(1)(c), 16(1)(d), 20AA, 97
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Supreme Court15 May 2025Disposed Of

Hansura Bai & Anr Vs State Of Madhya Pradesh & Anr

Supreme Court Of India · (2025) 05 SC CK 0221

Constitution of India, 1950 — Article 136 Indian Penal Code, 1860 — Section 380, 457 Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 105, 109(1), 115(2), 120, 121(1), 132, 190, 191(1), 191(2), 221, 296, 324(4) Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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Supreme Court15 May 2025Disposed Of

In Re: T.N. Godavarman Thirumalpad Vs Union Of India & Ors

Supreme Court Of India · (2025) 05 SC CK 0220

Constitution of India, 1950 — Article 21, 32, 141 Forest (Conservation) Act, 1980 — Section 2, 2(i), 2(ii), 2(iii) Indian Forest Act, 1878 — Section 34 Maharashtra Regional and Town Planning Act, 1966 — Section 37
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Supreme Court14 May 2025Dismissed

Vijaya Bank & Anr Vs Prashant B Narnaware

Supreme Court Of India · (2025) 05 SC CK 0208

Constitution of India, 1950 — Article 14, 16, 19, 19(1)(g) Contract Act, 1872 — Section 23, 27 Specific Relief Act 1963 — Section 57
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Supreme Court14 May 2025Disposed Of

M/s Harcharan Dass Gupta Vs Union Of India

Supreme Court Of India · (2025) 05 SC CK 0203

Constitution of India, 1950 — Article 226, 227 Arbitration and Conciliation Act, 1996 — Section 15, 16, 17, 18, 19, 20, 21, 22, 23, 80 Micro, Small And Medium Enterprises Development Act, 2006 — Section 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 24
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