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Supreme Court Of India judgments, 2025

1,153 judgments · page 34 of 58

Supreme Court08 May 2025Dismissed

State Of Uttar Pradesh & Anr Vs Gaurav Kumar & Ors

Supreme Court Of India · (2025) 05 SC CK 0309

Constitution of India, 1950 — Article 21, 48A, 51A(g) National Green Tribunal Act, 2010 — Section 14, 18 Mines and Minerals (Regulation and Development) Act, 1957 — Section 2 Environment Protection Act, 1986 — Section 3, 3(2)(v), 5
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Supreme Court08 May 2025Dismissed

Disha Kapoor Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2025) 05 SC CK 0308

Code of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482 Indian Penal Code, 1860 — Section 325, 498A, 506 Dowry Prohibition Act, 1961 — Section 3, 4 Hindu Marriage Act, 1955 — Section 9, 12
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Supreme Court07 May 2025Allowed

Tata Steel Ltd Vs Raj Kumar Banerjee & Ors

Supreme Court Of India · (2025) 05 SC CK 0302

Companies Act, 2013 — Section 420(3), 421(3) Insolvency and Bankruptcy Code, 2016 — Section 7, 9, 30(2), 31, 61, 61(1), 61(2), 238A Limitation Act, 1963 — Section 2(j), 4, 12(2) National Company Law Appellate Tribunal Rules, 2016 — Rule 3, 14, 22(2), 50
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Supreme Court07 May 2025Allowed/Dismissed

P. Nallammal Vs State By The Inspector Of Police, Vigilance And Anticorruption Police, Dindigul, Tamil Nadu

Supreme Court Of India · (2025) 05 SC CK 0301

Constitution of India, 1950 — Article 14, 21, 226 Code of Criminal Procedure, 1973 — Section 452 Indian Penal Code, 1860 — Section 107, 109, 120A, 120B Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(e), 13(2) Criminal Law Amendment Ordinance, 1944 — Section 3, 4, 12 Evidence Act, 1872 — Section 106
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Supreme Court06 May 2025Dismissed

Saroj Salkan Vs Huma Singh & Ors

Supreme Court Of India · (2025) 05 SC CK 0297

Code of Civil Procedure, 1908 — Section 16, Order 6 Rule 4, Order 7 Rule 1, Order 7 Rule 3, Order 7 Rule 11, Order 12 Rule 6 Hindu Succession Act, 1956 — Section 6, 6(1), 6(5) Limitation Act, 1963 — Article 59
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Supreme Court06 May 2025Dismissed

District Appropriate Authority Vs Kaushik Babulal Shah & Anr

Supreme Court Of India · (2025) 05 SC CK 0300

Code Of Criminal Procedure, 1973 — Section 451 Pre Conception and Pre Natal Diagnostic Techniques Act, 1994 — Section 4(1), 5(2), 6(1), 23(1), 29, 29(1), 29(2), 30 Pre Conception and Pre Natal Diagnostic Techniques Rule, 1996 — Rule 9, 9(4), 9(6), 10(1), 12, 18(1)
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Supreme Court06 May 2025Allowed

A. Raja Vs D. Kumar

Supreme Court Of India · (2025) 05 SC CK 0299

Constitution of India, 1950 — Article 14, 19, 136, 142, 226, 243O, 341, 341(1), 342(1) Citizenship Act, 1955 — Section 5(1)(c) Representation of the People Act, 1951 — Section 81, 100(1)(a), 100(1)(d)(i), 116A, 116C(2) Kerala (Schedule Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 5, 8, 10, 12, 13, 14, 21, 24 Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 3 Evidence Act, 1872 — Section 106, 114
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Supreme Court06 May 2025Allowed

Harjinder Singh Vs State Of Punjab & Anr

Supreme Court Of India · (2025) 05 SC CK 0296

Constitution of India, 1950 — Article 20, 21 Code of Criminal Procedure, 1973 — Section 161, 173(2), 193, 319, 319(1), 482 Indian Penal Code, 1860 — Section 34, 148, 149, 306, 323, 324, 326A, 341, 506
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