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Supreme Court Of India judgments, 2025

1,153 judgments · page 37 of 58

Supreme Court28 Apr 2025Partly Allowed

Chunni Bai Vs State Of Chhattisgarh

Supreme Court Of India · (2025) 04 SC CK 0274

Criminal Procedure Code, 1973 — Section 161, 162, 311, 313 Indian Penal Code, 1860 — Section 76, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92, 93, 94, 95, 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 299, 300, 302, 304, 304II Evidence Act, 1872 — Section 105, 148, 149, 165
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Supreme Court24 Apr 2025Allowed

Murlidhar Aggarwal (D.) Thr. His Lr. Atul Kumar Aggarwal Vs Mahendra Pratap Kakan (D.) Thr. Lrs. And Ors

Supreme Court Of India · (2025) 04 SC CK 0268

Indian Soldiers (Litigation) Act, 1925 — Section 3 Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A, 7F Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(7) Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2), 16(2)(c)
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Supreme Court23 Apr 2025Disposed Of

Maharana Pratap Singh Vs State Of Bihar & Ors

Supreme Court Of India · (2025) 04 SC CK 0265

Constitution of India, 1950 — Article 226, 227 Indian Penal Code, 1860 — Section 34, 342, 384, 387, 392, 411, 419, 420 Evidence Act, 1872 — Section 114(g) Bihar Police Manual, 1978 — Rule 824A(e) Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2 Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 55
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Supreme Court23 Apr 2025Allowed

Sivakumar Vs Inspector Of Police & Anr

Supreme Court Of India · (2025) 04 SC CK 0262

Criminal Procedure Code, 1973 — Section 156(3), 190, 482 Indian Penal Code, 1860 — Section 197, 417, 418, 420, 467, 468 Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 32 Transfer of Property Act, 1882 — Section 55
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Supreme Court23 Apr 2025Disposed Of

Pramila Devi & Ors Vs State Of Jharkhand & Anr

Supreme Court Of India · (2025) 04 SC CK 0261

Criminal Procedure Code, 1973 — Section 204, 482 Indian Penal Code, 1860 — Section 323, 341, 406, 420, 498A, 506 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iv), 3(1)(g)
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Supreme Court23 Apr 2025Allowed

Bijender Singh Vs Union Of India & Ors

Supreme Court Of India · (2025) 04 SC CK 0259

Constitution of India, 1950 — Article 14 Armed Forces Tribunal Act, 2007 — Section 14, 30, 31(1) Armed Forces Tribunal (Procedure) Rules, 2008 — Rule 4, 5, 9, 14, 14(b), 18
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Supreme Court23 Apr 2025Allowed

State Of Sikkim And Others Vs Dr. Mool Raj Kotwal

Supreme Court Of India · (2025) 04 SC CK 0258

Constitution of India, 1950 — Article 14 Rajasthan Non Government Education Institutions Act, 1989 — Section 29 Sikkim Government Service Rules, 1974 — Rule 98 Sikkim Government Services (Leave) Rules, 1982 — Rule 32, 36
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Supreme Court23 Apr 2025Allowed

Sri Shrikanth Ns & Ors Vs K. Munivenkatappa & Anr

Supreme Court Of India · (2025) 04 SC CK 0257

Constitution of India, 1950 — Article 227 Code of Civil Procedure, 1908 — Order 7 Rule 11(a), Order 7 Rule 11(d), Order 11 Rule 14 Indian Penal Code, 1860 — Section 217 Karnataka Land Revenue Act, 1964 — Section 192A Karanataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
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Supreme Court23 Apr 2025Dismissed

Ramachandraiah & Anr Vs M. Manjula & Ors

Supreme Court Of India · (2025) 04 SC CK 0255

Constitution of India, 1950 — Article 32, 226 Code of Criminal Procedure 1973 — Section 156(3), 173(2), 173(8), 200, 202, 228, 482 Indian Penal Code, 1860 — Section 34, 120B, 255, 256, 257, 258, 259, 260, 302, 420, 421, 464, 465, 467, 468, 471, 474
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