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Supreme Court Of India judgments, 2025

1,153 judgments · page 40 of 58

Supreme Court16 Apr 2025Dismissed

State Of Rajasthan & Ors Vs Combined Traders

Supreme Court Of India · (2025) 04 SC CK 0212

Constitution of India, 1950 — Article 226 Central Sales Tax Act, 1956 — Section 7, 7(5), 8(1), 8(4), 13(1)(d), 13(3), 13(4)(e) Central Sales Tax (Rajasthan) Rules, 1957 — Rule 12(1), 17(20) Rajasthan Value Added Tax Act, 2003 — Section 16(4), 48
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Supreme Court16 Apr 2025Allowed

Suresh C. Singal & Ors Vs State Of Gujarat & Ors

Supreme Court Of India · (2025) 04 SC CK 0211

Constitution of India, 1950 — Article 226 Criminal Procedure Code, 1973 — Section 239, 320(2), 482 Indian Penal Code, 1860 — Section 120B, 307, 419, 420, 467, 468, 471 Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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Supreme Court16 Apr 2025Dismissed

Irwan Kour Vs Punjab Public Service Commission & Ors

Supreme Court Of India · (2025) 04 SC CK 0210

Constitution of India, 1950 — Article 234, 309, 318, 372 Military Nursing Service Ordinance, 1943 — Section 3, 4 Army Act, 1950 — Section 5 Army Act, 1911 — Section 7, 8, 9, 10, 11
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Supreme Court16 Apr 2025Allowed

The Correspondence, RBANMS Educational Institution Vs B. Gunashekar & Another

Supreme Court Of India · (2025) 04 SC CK 0208

Constitution of India, 1950 — Article 141 Civil Procedure Code, 1908 — Section 35A, Order 7 Rule 11, Order 7 Rule 11(a), Order Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(1) Transfer of Property Act, 1882 — Section 7, 52, 53A, 54 Specific Relief Act, 1963 — Section 41(h), 41(j) Registration Act, 1908 — Section 17 Income Tax Act, 1961 — Section 269ST, 271DA
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Supreme Court16 Apr 2025Allowed

S.C. Garg Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2025) 04 SC CK 0207

Code of Civil Procedure, 1908 — Section 11 Criminal Procedure Code, 1973 — Section 156(3), 482 Indian Penal Code, 1860 — Section 482 Negotiable Instruments Act, 1881 — Section 138, 141, 141(1) Essential Commodities Act, 1955 — Section 10
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Supreme Court16 Apr 2025Dismissed

R. Baiju Vs State Of Kerala

Supreme Court Of India · (2025) 04 SC CK 0205

Code of Criminal Procedure, 1973 — Section 161, 164 Indian Penal Code, 1860 — Section 34, 120B, 143, 147, 149, 302, 304II, 323, 324, 427, 449, 450
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Supreme Court15 Apr 2025Disposed Of

Cryogas Equipment Private Limited Vs Inox India Limited & Ors

Supreme Court Of India · (2025) 04 SC CK 0203

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 39 Rule 1, Order 39 Rule 2 Copyright Act, 1957 — Section 2(c), 14, 15(2), 62(2) Designs Act, 2000 — Section 2, 2(d) Trade and Merchandise Marks Act, 1958 — Section 2(1)(v)
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Supreme Court15 Apr 2025Allowed

Pinki Vs State Of Uttar Pradesh And Anr

Supreme Court Of India · (2025) 04 SC CK 0200

Constitution of India, 1950 — Article 15(3), 21, 23, 24, 32, 39 Code of Criminal Procedure, 1973 — Section 82, 154, 155, 161, 313, 327, 357 Bharatiya Nyaya Sanhita, 2023 — Section 143, 144 Indian Penal Code, 1860 — Section 174A, 177, 228A, 229A, 311, 363, 370, 370A, 370(5) Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 21, 38, 57, 58, 61, 68 Hindu Adoptions and Maintenance Act, 1956 — Section 56(3), 56(4), 58(1)
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Supreme Court09 Apr 2025Allowed

Karan Singh Vs State Of Haryana

Supreme Court Of India · (2025) 04 SC CK 0199

Indian Penal Code, 1860 — Section 34, 302 Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 6, 8, 9 Prisoners Act, 1988 — Section 9, 9(1)
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Supreme Court09 Apr 2025Allowed

Serious Fraud Investigation Office Vs Aditya Sarda

Supreme Court Of India · (2025) 04 SC CK 0198

Constitution of India, 1950 — Article 21 Code of Criminal Procedure, 1973 — Section 82, 83, 193, 204, 438 Companies Act, 1956 — Section 621(1) Companies Act, 2013 — Section 208, 211, 212, 212(1)(c), 212(6), 436(1)(a), 436(1)(d), 439(2), 447 Limited Liability Partnership Act, 2008 — Section 43(2), 43(3)(c)(i), 50 Prevention of Money Laundering Act, 2002 — Section 45
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Supreme Court09 Apr 2025Allowed

R. Nagaraj (Dead) Through Lrs. And Another Vs Rajmani And Others

Supreme Court Of India · (2025) 04 SC CK 0196

Constitution of India, 1950 — Article 226 Code of Civil Procedure, 1908 — Section 100, 100(1), 100(2), 100(3), 100(4), 100(5), 100(6), Order 6 Rules 4, Order 6 Rules 10, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25 Limitation Act, 1959 — Section 3, 59 Limitation Act, 1963 — Article 59, 65
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