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Supreme Court Of India judgments, 2025

1,153 judgments · page 41 of 58

Supreme Court08 Apr 2025Dismissed

Rakesh Kumar Verma Vs HDFC Bank Ltd

Supreme Court Of India · (2025) 04 SC CK 0344

Constitution of India, 1950 — Article 14, 16, 21 Code of Civil Procedure, 1908 — Section 20, Order 7 Rule 6, Order 7 Rule 10, Order 7 Rule 11 Contract Act, 1872 — Section 23, 28
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Supreme Court07 Apr 2025Dismissed

Rajiv Ghosh Vs Satya Naryan Jaiswal

Supreme Court Of India · (2025) 04 SC CK 0194

Code of Civil Procedure, 1908 — Order 6 Rule 5, Order 8 Rule 5, Order 12 Rule 1, Order 12 Rule 6 West Bengal Premises Tenancy Act, 1997 — Section 2(g), 7(1), 7(2) Evidence Act, 1872 — Section 17, 58
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Supreme Court07 Apr 2025Dismissed

Union Territory Of Jammu And Kashmir Vs Brij Bhushan

Supreme Court Of India · (2025) 04 SC CK 0342

Code of Criminal Procedure, 1973 — Section 482 Indian Penal Code, 1860 — Section 120B Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 28, 28A, 28(1)(d), 29 Jammu and Kashmir Prevention of Corruption Act, 2006 — Section 5(2)
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Supreme Court07 Apr 2025Allowed

K. Gopi Vs The Sub Registrar & Ors

Supreme Court Of India · (2025) 04 SC CK 0341

Registration Act, 1908 — Section 22A, 22B, 69 Registration Rules — Rule 55A, 55A(i) Tamil Nadu Bhoodan Yagna Act, 1958 — Section 3 Tamil Nadu Town and Country Planning Act, 1971 — Section 9A
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Supreme Court07 Apr 2025Allowed

Securities And Exchange Board Of India Vs Ram Kishori Gupta & Anr

Supreme Court Of India · (2025) 04 SC CK 0340

Companies Act, 1956 — Section 77 Securities and Exchange Board of India Act, 1992 — Section 11, 11A, 11AA, 11B, 11C, 11D, 11(1), 11(2), 11(4), 15A, 15B, 15C, 15D, 15E, 15EA, 15EB, 15F, 15G, 15H, 15HA, 15HB, 15U(1), 19 Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Markets) Regulations, 1995 — Regulation 3, 4, 5(1), 6(a), 11 Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 44
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Supreme Court07 Apr 2025Allowed

Hutu Ansari @ Futu Ansar Vs State Of Jharkhand

Supreme Court Of India · (2025) 04 SC CK 0337

Code of Criminal Procedure, 1973— Section 156(3) Indian Penal Code, 1860 — Section 447 Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(f), 3(1)(r), 3(1)(s)
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