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Supreme Court Of India judgments, 2025

1,153 judgments · page 35 of 58

Supreme Court02 May 2025Dismissed

Shanmugam @ Lakshminarayanan Vs High Court Of Madras

Supreme Court Of India · (2025) 05 SC CK 0283

Constitution of India, 1950 — Article 129, 215 Criminal Procedure Code, 1973 — Section 164(5) Indian Penal Code, 1860 — Section 466, 468, 471 Contempt of Courts Act, 1971 — Section 2(c)(iii), 15(1), 18(1), 19(2), 20, 22 Evidence Act, 1872 — Section 65B(4) Limitation Act, — Section 3, 17, 24, 29(2)
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Supreme Court02 May 2025Dismissed

K.R. Suresh Vs R. Poornima & Ors

Supreme Court Of India · (2025) 05 SC CK 0286

Constitution of India, 1950 — Article 14 Contract Act, 1872 — Section 73, 74 Specific Relief Act, 1963 — Section 16(c), 22, 22(1), 22(1)(a), 22(1)(b), 22(2)
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Supreme Court02 May 2025Allowed

Aman Bhatia Vs State (Gnct Of Delhi)

Supreme Court Of India · (2025) 05 SC CK 0285

Indian Penal Code, 1860 — Section 21, 161, 162, 163, 164, 165 Indian Stamp Act, 1899 — Section 3, 5, 69 Income Tax Act, 1961 — Section 194H Prevention of Corruption Act, 1988 — Section 2(b), 2(c), 2(c)(i), 7, 11, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20 Delhi Province Stamp Rules, 1934 — Rule 26, 28, 28(vii), 28(xiii), 28(xx), 29, 34, 34(ii), 34(iii)
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Supreme Court02 May 2025Dismissed

ASF Buildtech Private Limited Vs Shapoorji Pallonji And Company Private Limited

Supreme Court Of India · (2025) 05 SC CK 0295

Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule 10(2) Contract Act, 1872 — Section 194, 230 Arbitration and Conciliation Act, 1996 — Section 2(b), 2(1)(h), 2(h), 7, 7(1), 7(4)(b), 7(4)(c), 8, 8(1), 8(3), 9, 11, 11(6), 11(6A), 11(7), 16, 16(2), 17, 17(1)(ii)(e), 19, 19(1), 19(2), 19(3), 21, 34, 34(2)(b), 34(2)(a), 37, 37(2), 43(1), 45, 54 Limitation Act, 1963 — Section 21
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Supreme Court02 May 2025Disposed Of

Kalyani Transco Vs M/s Bhushan Power And Steel Ltd. & Ors

Supreme Court Of India · (2025) 05 SC CK 0294

Constitution of India, 1950 — Article 14, 19(1)(g), 142 Indian Penal Code, 1860 — Section 420, 468, 471, 477A Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2) Prevention of Money Laundering Act, 2002 — Section 2(1)(u), 5, 5(1), 8(8) Insolvency and Bankruptcy Code, 2016 — Section 5, 7, 9, 12, 12(1), 12(2), 12(3), 14, 15, 17, 18, 21, 24, 25, 29, 29A, 30, 30(2), 30(3), 30(6), 31, 31(1), 32A, 32A(2), 33(1), 53, 60, 60(6), 61, 61(3), 62, 74(3), 196, 208, 240 Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016 — Regulation 10, 12, 13, 14, 37, 38, 38(1), 39(1), 39(4), 40A National Company Law Appellate Tribunal Rules, 2016 — Rule 15 Prevention of Money Laundering(Restoration of Property) Rules, 2016 — Rule 3A
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Supreme Court02 May 2025Disposed Of

Dr. Vimal Sukumar Vs D. Lawrence & Ors

Supreme Court Of India · (2025) 05 SC CK 0317

Code of Civil Procedure, 1908 — Section 92, 92(g), 92(h), Order 1 Rule 8, Order 4 Rule 1 Companies Act, 2013 — Section 8 Companies Act, 1956 — Section 25
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Supreme Court01 May 2025Partly Allowed

Raju @ Umakant Vs State Of Madhya Pradesh

Supreme Court Of India · (2025) 05 SC CK 0281

Indian Penal Code, 1860 — Section 34, 342, 363, 366, 375, 376, 376(2)(g), 506 Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(12), 3(2)(v) Evidence Act, 1872 — Section 53A, 114A
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Supreme Court01 May 2025Disposed Of

R. Ranjith Singh & Ors Vs State Of Tamil Nadu & Ors

Supreme Court Of India · (2025) 05 SC CK 0292

Constitution of India, 1950 — Article 14, 16, 21, 309 Tamil Nadu District Police Act, 1859 — Section 8, 10 Madras City Police Act, 1888 — Section 9, 11 Tamil Nadu Police Subordinate Service Rules, 1955 — Rule 3, 24(e), 25, 25(a), 25(e)
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Supreme Court30 Apr 2025Disposed Of

Pragya Prasun & Ors Vs Union Of India & Ors

Supreme Court Of India · (2025) 04 SC CK 0299

Constitution of India, 1950 — Article 15, 16, 21, 38, 41, 253 Rights Of Persons With Disabilities Act, 2016 — Section 2(c), 3, 13(1), 21(1), 32, 34, 46, 40, 42, 43 Prevention of Money Laundering Act, 2002 — Section 11A(1) Passports Act, 1967 — Section 4 Aadhaar (Targeted Delivery of Financial and Other subsidies, Benefits and Services) Act, 2016 — Section 7 Indian Telegraph Act, 1885 — Section 4, 4(3) Prevention of Money Laundering (Maintenance of Records) Rules, 2005 — Rule 2(b), 2(ab), 2(bba), 9, 9(4), 9(14) Rights of Persons with Disabilities Rules, 2017 — Rule 8, 15, 15(1)
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