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Supreme Court Of India judgments, 2025

1,153 judgments · page 38 of 58

Supreme Court23 Apr 2025Allowed

Durga Prasad Vs Govt. Of Nct Of Delhi & Ors

Supreme Court Of India · (2025) 04 SC CK 0254

Code of Criminal Procedure 1973 — Section 107, 144, 151, 188 Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14 Central Civil Services (Conduct) Rules, 1964 — Rule 3
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Supreme Court23 Apr 2025Allowed

Rajeev Gupta & Ors Vs Prashant Garg & Ors

Supreme Court Of India · (2025) 04 SC CK 0256

Constitution of India, 1950 — Article 227 Code of Civil Procedure, 1908 — Section 100, Order 6 Rule 17, Order 7 Rule 11, Order 23 Rule 3 Transfer of Property Act, 1882 — Section 41, 52, 54 Limitation Act, 1963 — Article 58, 59, 60, 65, 113, 120 Limitation Act, 1963 — Section 3 Evidence Act, 1872 — Section 18, 65(c), 68, 90, 90A, 90A(1), 90A(2)
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Supreme Court23 Apr 2025Allowed

Rajan Chadha & Anr Vs Sanjay Arora

Supreme Court Of India · (2025) 04 SC CK 0249

Arbitration and Conciliation Act 1996 — Section 9, 11, 17, 26 Insolvency and Bankruptcy Code, 2016 — Section 9, 14 Contempt of Courts Act, 1971 — Section 12, 13, 19
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Supreme Court22 Apr 2025Allowed

N. Vijay Kumar Vs Vishwanath Rao N

Supreme Court Of India · (2025) 04 SC CK 0245

Code of Criminal Procedure 1973 — Section 200 Negotiable Instruments Act, 1881 — Section 118, 118 (a), 138, 139 Evidence Act, 1872 — Section 3, 4, 114
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Supreme Court22 Apr 2025Dismissed

Central Bureau Of Investigation Vs Ramesh Chander Diwan And Another

Supreme Court Of India · (2025) 04 SC CK 0240

Constitution of India, 1950 — Article 14, 311(1) Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 218, 531 Criminal Procedure Code, 1973 — Section 173(2), 197, 197(1), 401, 482 Indian Penal Code, 1860 — Section 21, 120B, 420 Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 19(1) Companies Act, 1956 — Section 617
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Supreme Court22 Apr 2025Allowed

Kanchhu Vs Prakash Chand & Ors

Supreme Court Of India · (2025) 04 SC CK 0239

Constitution of India, 1950 — Article 227 Code of Civil Procedure, 1908 — Section 2(2), 9, Order 6 Rule 2, Order 9 Rule 13 Specific Relief Act, 1963 — Section 34 Limitation Act, 1963 — Section 5
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Supreme Court22 Apr 2025Allowed

Ramanuj Kumar Vs Priyanka

Supreme Court Of India · (2025) 04 SC CK 0237

Constitution of India, 1950 — Article 142 Indian Penal Code, 1860 — Section 498A Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ia)(iii) Dowry Prohibition Act, 1961 — Section 3, 4
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