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Supreme Court Of India judgments, 2025

1,153 judgments · page 43 of 58

Supreme Court01 Apr 2025Disposed Of

Kishore Chhabra Vs State Of Haryana & Ors

Supreme Court Of India · (2025) 04 SC CK 0309

Constitution of India, 1950 — Article 142 Land Acquisition Act, 1894 — Section 4, 5A, 6, 9, 48(1) Punjab Scheduled Roads & Controlled Areas Restrictions of Unregulated Development Act, 1963 — Section 4(1)(a)
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Supreme Court01 Apr 2025Disposed Of

Satbir Singh Vs Rajesh Kumar And Others

Supreme Court Of India · (2025) 04 SC CK 0308

Code of Criminal Procedure, 1973 — Section 173(2), 193, 200, 201, 202, 300, 319, 319(1), 319(4), 319(4)(b), 398 Indian Penal Code, 1860 — Section 34, 307, 323, 324, 506 Arms Act, 1959 — Section 25
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Supreme Court01 Apr 2025Dismissed

Piramal Capital And Housing Finance Limited (Formerly Known As Dewan Housing Finance Corporation Limited) Vs 63 Moons Technologies Limited & Others

Supreme Court Of India · (2025) 04 SC CK 0304

Insolvency and Bankruptcy Code, 2016 — Section 7, 12(A), 14, 16, 18, 21, 21(6A)(b), 22, 25, 25(2)(j), 26, 29A(c), 30, 30(2), 30(2)(e), 30(6), 31, 31(3)(i), 32, 43, 43(1), 44, 45, 45(1), 45(2), 46, 47, 48, 49, 50, 51, 53, 53(1), 60(5), 61, 61(3), 62, 66, 67, 227, 238, 239(2)(zk) Reserve Bank Of India Act, 1934 — Section 45IE, 45IE(1), 45IE(4)(a), 45(QA) National Housing Bank Act, 1987 — Section 36, 36(A) Financial Service Provider Rules, 2019 — Rule 5, 5(b), 5(d)(i), 6, 10 Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 16A, 36B, 37, 37(a), 38, 39 Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 — Regulation 37A
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Supreme Court28 Mar 2025Allowed

Imran Pratapgadhi Vs State Of Gujarat And Anr

Supreme Court Of India · (2025) 03 SC CK 0257

Constitution of India, 1950 — Article 12, 19(1)(a), 19(2), 21, 51A, 51A(a), 226, 370 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 173, 173(1), 173(2), 173(3), 173(4), 183, 528 Code of Criminal Procedure, 1973 — Section 154, 482 Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 57, 64, 65, 66, 67, 68, 69, 70, 71, 74, 75, 76, 77, 78, 79, 124, 196, 197(1), 299, 302 Indian Penal Code, 1860 — Section 153A, 326A, 326B, 354, 354A, 354B, 354C, 354D, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 509 Press (Emergency Powers) Act, 1931 — Section 4(1) Information Technology Act, 2000 — Section 66A
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Supreme Court28 Mar 2025Allowed

State Of Jharkhand & Ors Vs Rukma Kesh Mishra

Supreme Court Of India · (2025) 03 SC CK 0256

Constitution of India, 1950 — Article 12, 141, 226, 309, 311, 311(1), 311(2) Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(3), 14(4), 15, 15, 16, 17(3), 18(7) Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 32(3), 55 Jharkhand Government Servants (Classification, Control and Appeal) Rules 2016 — Rule 14(xi)
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Supreme Court27 Mar 2025Dismissed

Madhya Pradesh Road Development Corporation Vs Vincent Daniel And Others

Supreme Court Of India · (2025) 03 SC CK 0255

Stamp Act, 1899 — Section 47A Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(b)(ii), 34(3), 37 Land Acquisition Act, 1894 — Section 4(1), 6, 11, 15, 23, 24, 25 Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 2(2), 23, 23(b), 24, 26, 26(1), 26(1)(a), 26(1)(b), 26(3)(a), 26(3)(b), 26(3)(c), 27, 28, 31, 105(3) Income Tax Act, 1961 — Section 43CA, 45, 49, 50C, 55 Madhya Pradesh Preparation and Revision of Market Value Guideline Rules, 2018 — Rule 6
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Supreme Court27 Mar 2025Disposed Of

M/s JSW Steel Limited Vs Pratishtha Thakur Haritwal & Ors

Supreme Court Of India · (2025) 03 SC CK 0249

Constitution of India, 1950 — Article 129, 142 Insolvency and Bankruptcy Code, 2016 — Section 7, 30(2), 31, 31(1), 60(6), 238 Gujarat Value Added Tax Act, 2003 — Section 48, 53 Contempt of Courts Act, 1971 — Section 2(b) Chhattisgarh Land Revenue Code, 1959 — Section 146
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