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Supreme Court Of India judgments, 2025

1,153 judgments · page 36 of 58

Supreme Court30 Apr 2025Disposed Of

Gayatri Balasam Vs ISG Novasoft Technologies Limited

Supreme Court Of India · (2025) 04 SC CK 0302

Constitution of India, 1950 — Article 14, 32, 136, 142, 142(1) Code of Civil Procedure, 1908 — Section 152, Order 41 Rule 31, Order 41 Rule 32, Order 41 Rule 33 Arbitration and Conciliation Act, 1940 — Section 30, 33, 34 Arbitration and Conciliation Act, 1996 — Section 5, 31, 31(7)(a), 31(7)(b), 33, 33(3), 33(4), 33(7), 34, 34(1), 34(2)(b)(ii), 34(2), 34(2A), 34(2)(a), 34(2)(a)(iv), 34(3), 34(4), 34(5), 34(6), 36, 37, 43, 48, 48(1)(e), 75, 81
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Supreme Court29 Apr 2025Allowed

Rutu Mihir Panchal & Ors Vs Union Of India & Ors

Supreme Court Of India · (2025) 04 SC CK 0292

Constitution of India, 1950 — Article 14, 32, 246 Civil Procedure Code, 1908 — Order 7 Rule 10 Consumer Protection Act, 2019 — Section 2(7), 3, 10, 34, 34(1), 47, 47(1)(a)(i), 58, 58(1)(a)(i) Recovery of Debts and Bankruptcy Act, 1993 — Section 1(4) Insolvency and Bankruptcy Code, 2016 — Section 4 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 31(h) Legal Services Authority Act, 1987 — Section 22(c)(1) Contract Act, 1872 — Section 2(a), 2(b), 2(d), 2(e) Consumer Protection (Central Consumer Protection Council) Rules, 2020 — Rule 3
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Supreme Court29 Apr 2025Allowed

P. Kumarakurubaran Vs P. Narayanan & Ors

Supreme Court Of India · (2025) 04 SC CK 0287

Civil Procedure Code, 1908 — Section 151, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 12 Specific Relief Act, 1963 — Section 34 Limitation Act, 1963 — Article 59
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Supreme Court29 Apr 2025Disposed Of

Punit Beriwala Vs State Of Nct Of Delhi And Ors

Supreme Court Of India · (2025) 04 SC CK 0283

Constitution of India, 1950 — Article 226 Criminal Procedure Code, 1973 — Section 91, 173, 438, 468, 469, 482 Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
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Supreme Court29 Apr 2025Allowed

Visa Coke Limited Vs M/s Mesco Kalinga Steel Limited

Supreme Court Of India · (2025) 04 SC CK 0282

Companies Act, 2013 — Section 2(59), 20(1), 424 Negotiable Instruments Act, 1881 — Section 138, 141 Evidence Act, 1872 — Section 114 Insolvency and Bankruptcy Code, 2016 — Section 8, 8(1), 8(2), 9, 9(1), 61 Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 5, 5(2)(a), 5(2)(b) National Company Law Tribunal Rules, 2016 — Rule 38
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Supreme Court28 Apr 2025Dismissed

K. P. Tamilmaran Vs State By Deputy Superintendent Of Police

Supreme Court Of India · (2025) 04 SC CK 0277

Criminal Procedure Code, 1973 — Section 154, 154(1), 156, 157, 157(1), 161, 162(1), 164, 172(2), 311 Indian Penal Code, 1860 — Section 147, 149, 201, 217, 218, 302 Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(i), 4 Evidence Act, 1872 — Section 3, 145, 154, 155, 165 Police Act, 1861 — Section 23, 24
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