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Supreme Court Of India judgments, 2025

1,153 judgments · page 39 of 58

Supreme Court22 Apr 2025Dismissed

Aejaz Ahmad Sheikh Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2025) 04 SC CK 0234

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 351 Criminal Procedure Code, 1973 — Section 161, 313, 313(5) Indian Penal Code, 1860 — Section 120B, 302, 307 Evidence Act, 1872 — Section 118
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Supreme Court21 Apr 2025Dismissed

Arunkumar H Shah Huf Vs Avon Arcade Premises Co Operative Society Limited & Ors

Supreme Court Of India · (2025) 04 SC CK 0233

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer Act) 1963 — Section 4, 4(1), 5A, 10, 11, 11(1), 11(2), 11(3), 11(4), 11(5) Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Rules, 1964 — Rule 11(2), 13, 13(3), 13(4), 13(5)
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Supreme Court21 Apr 2025Allowed

Electrosteel Steel Limited (Now M/S Esl Steel Limited) Vs Ispat Carrier Private Limited

Supreme Court Of India · (2025) 04 SC CK 0230

Constitution of India, 1950 — Article 227 Civil Procedure Code, 1908 — Section 34(2), 47 Insolvency and Bankruptcy Code, 2016 — Section 7, 29A(1), 29A(2), 30, 31, 32, 60(6), 61(1), 63, 188(1), 238 Arbitration And Conciliation Act, 1996 — Section 14, 34, 34(2), 36, 36(1) Micro, Small And Medium Enterprises Development Act, 2006 — Section 16, 18(3)
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Supreme Court21 Apr 2025Allowed

Lilaben Vs State Of Gujarat & Anr

Supreme Court Of India · (2025) 04 SC CK 0228

Criminal Procedure Code, 1973 — Section 235(1), 235(2), 374, 389, 389(1) Indian Penal Code, 1860 — Section 302, 363, 366, 366(A), 376(3) Protection of Children from Sexual Offences Act, 2012 — Section 6, 18, 34 Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94
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Supreme Court21 Apr 2025

B.S Yeddiyurappa Vs A Alam Pasha & Ors

Supreme Court Of India · (2025) 04 SC CK 0225

Criminal Procedure Code, 1973 — Section 156(3), 173(2), 190, 197, 200, 202, 203, 204, 482 Prevention of Corruption Act, 1988 — Section 7, 11, 13, 13(1)(c), 13(2), 15, 17A, 19
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Supreme Court17 Apr 2025Disposed Of

Directorate Of Revenue Intelligence Vs Raj Kumar Arora & Ors

Supreme Court Of India · (2025) 04 SC CK 0222

Constitution of India, 1950 — Article 14, 16, 16(4A), 20, 20(1), 21, 136, 141, 142, 245, 246 Criminal Procedure Code, 1973 — Section 216, 227, 228, 397, 401, 482 Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(xxiii), 8, 8(c), 9, 21, 22, 22(c), 23, 24, 25, 27, 27A, 27(b), 29, 37(1)(b)(ii), 41, 53, 53A, 58, 76, 79, 80 Information Technology Act, 2002 — Section 79 Indian Penal Code, 1860 — Section 147, 148, 302, 304B, 307, 323, 324, 325, 498A Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court17 Apr 2025Dismissed

N. Eswaranathan Vs State Represented By The Deputy Superintendent Of Police

Supreme Court Of India · (2025) 04 SC CK 0221

Constitution of India, 1950 — Article 136, 145 Criminal Procedure Code, 1973 — Section 313 Indian Penal Code, 1860 — Section 147, 149, 342, 355 Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(x), 3(2)(iii) Contempt of Courts Act, 1971 — Section 2(c)(iii)
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Supreme Court17 Apr 2025Allowed

Ajay Raj Shetty Vs Director And Anr

Supreme Court Of India · (2025) 04 SC CK 0219

Employees’ State Insurance Act, 1948 — Section 85(a), 85(i)(a), 85(i)(b) Negotiable Instruments Act, 1881 — Section 138 Sick Industrial Companies (Special Provisions) Act, 1986 — Section 22(1), 22A
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Supreme Court16 Apr 2025Allowed

Sushila & Ors Vs State Of U.P. & Ors

Supreme Court Of India · (2025) 04 SC CK 0224

Criminal Procedure Code, 1973 — Section 156(3), 482 Indian Penal Code, 1860 — Section 323, 406, 498A, 504, 506 Dowry Prohibition Act, 1961 — Section 4
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