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Supreme Court Of India judgments, 2025

1,152 judgments · page 4 of 58

Supreme Court11 Dec 2025iv Kaiser-i-Hind Pvt. Ltd. & Anr. vs. National Textile Corpn. (Maharashtra North) Ltd. & Ors. (2002) 8 SCC 182

Life Insurance Corporation Of India & Anr Vs Vita

Supreme Court Of India · (2025) 12 SC CK 1687

Constitution of India, 1950- Article 246(4)Transfer of Property Act, 1882- Section 106, 108Public Premises (Eviction Of Unauthorised Occupants) Act, 1971- Section 1(3), 2(e), 2(g), 3, 4, 5, 7, 9
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Supreme Court10 Dec 2025Dismissed

Dr. Sohail Malik Vs Union Of India & Anr

Supreme Court Of India · (2025) 12 SC CK 1680

Constitution of India, 1950- Article 14, 15, 19(1)(g), 21, 32, 42, 52AIndian Penal Code, 1860- Section 201, 204, 354, 354D, 506, 509Information Technology Act, 2000- Section 67
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Supreme Court10 Dec 2025Allowed

State Of West Bengal Vs Anil Kumar Dey

Supreme Court Of India · (2025) 12 SC CK 1679

Constitution of India, 1950- Article 141Code of Civil Procedure, 1908 - Section 11Code of Criminal Procedure 1973- Section 102, 102(3)
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Supreme Court08 Dec 2025Partly Allowed

Harshbir Singh Pannu And Anr Vs Jaswinder Singh

Supreme Court Of India · (2025) 12 SC CK 1672

Constitution of India, 1950- Article 12, 17, 24, 25, 25(a), 27, 30, 30(1), 32, 32(2)(c), 33, 34, 34(4), 35, 226, 227Arbitration and Conciliation Act, 1996- Section 11, 11(5), 11(6), 12, 14, 14(2), 15, 15(1)(a), 15(2)(a), 15(2), 16, 17, 23, 25, 25(a), 25(b), 25(c), 27, 27(5), 29A, 30, 30(1), 30(2), 30(3), 30(4), 31, 31A, 31A(3), 31A(4), 31(8), 32, 32(2), 32(2)(c), 32(3), 33, 34(4), 37, 38, 38(1), 38(2), 38(3), 39
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Supreme Court08 Dec 2025Allowed

Govind Mandavi Vs State Of Chattisgarh

Supreme Court Of India · (2025) 12 SC CK 1667

Code of Criminal Procedure, 1973- Section 161, 164, 313Indian Penal Code, 1860- Section 34, 302, 324, 460Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(2)(v)
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Supreme Court08 Dec 2025Partly Allowed

Sohanvir @ Sohanvir Dhama & Ors Vs State Of U.P. & Anr

Supreme Court Of India · (2025) 12 SC CK 1666

Code of Criminal Procedure, 1973- Section 156(2), 200Indian Penal Code, 1860- Section 307, 308, 323, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(s), 14A(1)
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Supreme Court08 Dec 2025Allowed

Dadu @ Ankush & Anr Vs State Of Madhya Pradesh & Anr

Supreme Court Of India · (2025) 12 SC CK 1664

Code of Criminal Procedure, 1973- Section 313, 374(2)Indian Penal Code, 1860- Section 34, 294, 323, 354Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(xi)
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