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Supreme Court Of India judgments, 2025

1,153 judgments · page 33 of 58

Supreme Court13 May 2025Allowed

Rajesh Chaddha Vs State Of Uttar Pradesh

Supreme Court Of India · (2025) 05 SC CK 0323

Code of Criminal Procedure, 1973 — Section 164 Indian Penal Code, 1860 — Section 34, 323, 498A, 506 Dowry Prohibition Act, 1961 — Section 3, 4 Hindu Marriage Act, 1955 — Section 13
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Supreme Court13 May 2025Allowed

Thirunagalingam Vs Lingeswaran & Anr

Supreme Court Of India · (2025) 05 SC CK 0322

Code of Civil Procedure, 1908 — Section 96(2), 151, Order 9 Rule 13, Order 41 Rule 1, Order 41 Rule 3A Limitation Act, 1963 — Section 5, 14
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Supreme Court13 May 2025Dismissed

Parshottam Shantilal Chaddarwalaa Vs State Of Gujarat & Anr

Supreme Court Of India · (2025) 05 SC CK 0321

Constitution of India, 1950 — Article 226, 227 Code of Criminal Procedure, 1973 — Section 2(d), 154, 193, 195, 195(1), 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 195(1)(b)(iii), 340, 340(3), 482 Indian Penal Code, 1860 — Section 114, 120B, 192, 193, 196, 204, 209, 406, 420, 463, 464, 465, 466, 467, 468, 469, 471, 473, 474, 499, 500 Negotiable Instruments Act, 1881 — Section 138
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Supreme Court13 May 2025Allowed

Aashish Yadav Vs Yashpal & Ors

Supreme Court Of India · (2025) 05 SC CK 0320

Code of Criminal Procedure, 1973 — Section 161, 439 Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302, 307, 323, 341 Arms Act, 1959 — Section 3, 5, 25, 25 Evidence Act,1872 — Section 27
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Supreme Court09 May 2025Dismissed

C.T. Kochouseph Vs State Of Kerala And Another Etc

Supreme Court Of India · (2025) 05 SC CK 0316

Constitution of India, 1950 — Article 265, 269 Kerala General Sales Tax Act, 1963 — Section 5, 5A, 5A(1)(a), 5A(1)(b), 5A(1)(c), 10 Tamil Nadu General Sales Tax Act, 1959 — Section 2(g), 2(j), 2(n), 2(q), 2(r), 3, 3(2), 3(2A), 3(2B), 4, 5, 7A, 7A(1) , 8, 17, 17(4), 18
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Supreme Court09 May 2025Allowed

Wikimedia Foundation Inc Vs Ani Media Private Limited & Ors

Supreme Court Of India · (2025) 05 SC CK 0315

Constitution of India, 1950 — Article 19(1)(a), 19(2), 21 Code of Civil Procedure, 1908 — Section 104, 151, Order 10 Rule 2, Order 39 Rule 2A, Order 43 Rule 1(r) Contempt of Courts Act, 1971 — Section 2(c) Information Technology Act, 2000 — Section 2(1)(w), 79
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Supreme Court08 May 2025Allowed

Muruganandam Vs Muniyandi (Died) Through Lrs

Supreme Court Of India · (2025) 05 SC CK 0312

Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14(3) Registration Act, 1908 — Section 17, 17(1A), 49 Indian Stamp Act, 1989 — Section 35
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