COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,153 judgments · page 42 of 58

Supreme Court04 Apr 2025Disposed Of

Soumen Paul & Ors Vs Shrabani Nayek & Ors

Supreme Court Of India · (2025) 04 SC CK 0329

Constitution of India, 1950 — Article 142, 226 Right of Children to Free and Compulsory Education Act, 2009 — Section 23(1) National Council for Teacher Education Act, 1993 — Section 32 West Bengal Primary School Teachers Recruitment Rules, 2016 — Rule 6, 6(2)

Supreme Court04 Apr 2025Dismissed

A Rajendra Vs Gonugunta Madhusudhan Rao & Ors

Supreme Court Of India · (2025) 04 SC CK 0328

Constitution of India, 1950 — Article 142 Companies Act, 2013 — Section 420(3), 421(3) Insolvency and Bankruptcy Code, 2016 — Section 30(6), 31(1), 35(1)(n), 60(5), 61, 61(2) Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 39(4) Limitation Act, 1963 — Section 12, 12(2), 12(3) National Company Law Appellate Tribunal Rules, 2016 — Rule 22, 22(2), 50

Supreme Court04 Apr 2025Allowed

Jogeswar Sahoo & Ors Vs The District Judge, Cuttack & Ors

Supreme Court Of India · (2025) 04 SC CK 0327

Supreme Court04 Apr 2025Allowed

Sangita Sinha Vs Bhawana Bhardwaj And Ors

Supreme Court Of India · (2025) 04 SC CK 0332

Code of Civil Procedure, 1908 — Section 9, Order 7 Rule 1, Order 7 Rule 11(d) Specific Relief Act, 1963 — Section 16(c)

Supreme Court04 Apr 2025Allowed

Murugan Vs State Rep. By The Inspector Of Police

Supreme Court Of India · (2025) 04 SC CK 0331

Code of Criminal Procedure, 1973 — Section 161 India Penal Code, 1860 — Section 147, 148, 149, 302 Indian Evidence Act, 1872 — Section 114

Supreme Court03 Apr 2025Allowed

New Mangalore Port Trust & Anr Vs Clifford D Souza Etc.Etc

Supreme Court Of India · (2025) 04 SC CK 0326

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7, 7(1), 7(3), 9 Limitation Act, 1963 — Section 3, 18 Limitation Act, 1963 — Article 52

Supreme Court03 Apr 2025Disposed Of

State Of West Bengal Vs Baishakhi Bhattacharyya (Chatterjee) And Others

Supreme Court Of India · (2025) 04 SC CK 0325

Constitution of India, 1950 — Article 14, 16, 16(1) India Penal Code, 1860 — Section 34, 120B, 417, 465, 468 School Service Commission Act, 1997 — Section 7, 19 Evidence Act, 1872 — Section 65B

Supreme Court03 Apr 2025Allowed

G.C. Manjunath & Others Vs Seetaram

Supreme Court Of India · (2025) 04 SC CK 0324

Code of Criminal Procedure, 1973 — Section 196, 197 India Penal Code, 1860 — Section 34, 120B, 196, 199, 200, 201, 211, 326, 327, 345, 338, 357, 358, 368, 395, 397, 500, 501, 502, 506(b) Karnataka Police Act, 1963 — Section 170 Bombay Police Act, 1951 — Section 161(1)

Supreme Court03 Apr 2025Dismissed

M/s R. K. Transport Company Vs M/s Bharat Aluminum Company Ltd. (Balco)

Supreme Court Of India · (2025) 04 SC CK 0323

Constitution of India, 1950 — Article 227 Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 37 Limitation Act, 1963 — Section 4, 12, 12(1)

Supreme Court03 Apr 2025Partly Allowed

Ram Kishan (Since Deceased) Through His Lrs Etc Vs State Of Haryana & Ors

Supreme Court Of India · (2025) 04 SC CK 0322

Constitution of India, 1950 — Article 14 Land Acquisition Act, 1894 — Section 4, 6, 15, 16, 17, 18

Supreme Court03 Apr 2025Dismissed

UCO Bank & Anr Vs Vijay Kumar Handa

Supreme Court Of India · (2025) 04 SC CK 0321

Constitution of India, 1950 — Article 136, 226 Industrial Disputes Act, 1947 — Section 2(p), 11A, 18(1) Industrial Disputes (Central) Rules, 1957 — Rule 58 UCO Bank (Employees’) Pension Regulations, 1995 — Regulation 22, 22(1)

Supreme Court02 Apr 2025Allowed

Manish Vs State Of Maharashtra And Anr

Supreme Court Of India · (2025) 04 SC CK 0320

Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3) Indian Penal Code, 1860 — Section 415, 420

Supreme Court02 Apr 2025Dismissed

Management Of Worth Trust Vs Secretary, Worth Trust Workers Union

Supreme Court Of India · (2025) 04 SC CK 0319

Industrial Disputes Act, 1947 — Section 10(2) Payment of Bonus Act, 1965 — Section 1(3)(a), 2(17), 10, 11, 22, 32, 32(v), 32(v)(a), 32(v)(c) Factories Act, 1948 — Section 2(m)

Supreme Court02 Apr 2025Allowed

Vinay Aggarwal Vs State Of Haryana And Ors

Supreme Court Of India · (2025) 04 SC CK 0318

Code of Criminal Procedure, 1973 — Section 161, 482 India Penal Code, 1860 — Section 120B, 177, 406, 420, 467, 468, 471, 506

Supreme Court02 Apr 2025Dismissed

Maukam Singh & Others Vs State Of Madhya Pradesh

Supreme Court Of India · (2025) 04 SC CK 0317

Code of Criminal Procedure, 1973 — Section 161 India Penal Code, 1860 — Section 34, 300, 302, 304, 323, 324, 341, 506

Supreme Court02 Apr 2025Allowed

Ashok Singh Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2025) 04 SC CK 0316

Code of Criminal Procedure, 1973 — Section 482 Negotiable Instruments Act, 1881 — Section 118, 138, 139, 141, 142(1)(b)

Supreme Court02 Apr 2025Allowed

M/s Ferro Concrete Construction (India) Pvt. Ltd Vs State Of Rajasthan

Supreme Court Of India · (2025) 04 SC CK 0315

Arbitration and Conciliation Act, 1996 — Section 29, 31(7), 31(7)(a), 34 Interest Act, 1978 — Section 3

Supreme Court02 Apr 2025Allowed

General Manager Business Network Planning (Retail) Bharat Petroleum Corporation Limited & Anr Vs P. Soundarya

Supreme Court Of India · (2025) 04 SC CK 0314

Constitution of India, 1950 — Article 12, 14, 226

Supreme Court02 Apr 2025Dismissed

Jomon K.K. Vs Shajimon P.

Supreme Court Of India · (2025) 04 SC CK 0313

Constitution of India, 1950 — Article 16, 142, 226, 227 Administrative Tribunals Act, 1985 — Section 19 Kerala State and Subordinate Service Rules, 1958 — Rule 3(c), 6, 10(b)

Supreme Court02 Apr 2025Allowed

Smt. Uma Devi And Ors Vs Sri. Anand Kumar And Ors

Supreme Court Of India · (2025) 04 SC CK 0312

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 41 Rule 1 Transfer of Property Act 1882 — Section 3