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Supreme Court Of India judgments, 2025

1,153 judgments · page 44 of 58

Supreme Court25 Mar 2025Allowed

Deepak Kumar Tala Vs State Of Andhra Pradesh & Ors

Supreme Court Of India · (2025) 03 SC CK 0240

Indian Penal Code, 1860 — Section 34, 120B, 307, 343, 364, 419, 506, 511 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(1)(r), 2(1)(s), 3(1)(r), 3(1)(s), 3(2)(va)
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Supreme Court24 Mar 2025Disposed Of

Yerikala Sunkalamma & Anr Vs State Of Andhra Pradesh, Department Of Revenue & Ors

Supreme Court Of India · (2025) 03 SC CK 0239

Constitution of India, 1950 — Article 15, 16, 19, 21, 22, 31A, 38, 39, 41, 42, 46, 300A Code of Civil Procedure, 1908 — Section 79, 80, Order 21 Rule 94, Order 27 Rule 1, Order 27 Rule 2, Order 27 Rule 3, Order 27 Rule 4, Order 27 Rule 5, Order 27 Rule 5A, Order 27 Rule 5B, Order 27 Rule 6, Order 27 Rule 7, Order 27 Rule 8, Order 27 Rule 8A, Order 27 Rule 8B, Order 41 Rule 5, Order 41 Rule 6 Bhartiya Sakshya Adhiniyam, 2023 — Section 113 Registration Act, 1908 — Section 5 Limitation Act, 1963 — Article 112 Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 — Section 2(1), 2(4), 2(4)(a), 2(6), 2(7), 2(9), 3, 3(1), 3(2), 4, 5, 6, 6A, 6B Evidence Act, 1872 — Section 4, 91, 92, 101, 102, 103, 110, 114 Dekkhan Agriculturists’ Relief Act, 1879 — Section 22 Specific Relief Act, 1963 — Section 6
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Supreme Court24 Mar 2025

Amit Kumar & Ors Vs Union Of India & Ors

Supreme Court Of India · (2025) 03 SC CK 0238

Constitution of India, 1950 — Article 15, 226, 227 Code of Criminal Procedure, 1973 — Section 41(1)(a), 41(1)(g), 154, 154(1), 156(3), 157(1), 161, 170, 174, 173, 174(4), 202 Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act 1989 — Section 3(1)(q), 4, 4(2), 15A(12), 17, 18, 18A Evidence Act, 1872 — Section 145, 157
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Supreme Court24 Mar 2025Dismissed

Firoz Khan Akbarkhan Vs State Of Maharashtra

Supreme Court Of India · (2025) 03 SC CK 0236

Constitution of India, 1950 — Article 14, 20, 21 Code of Criminal Procedure, 1973 — Section 161, 164, 433A Indian Penal Code, 1860 — Section 34, 300, 302, 304I
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Supreme Court24 Mar 2025Dismissed

N.P. Saseendran Vs N.P. Ponnamma & Ors

Supreme Court Of India · (2025) 03 SC CK 0237

Constitution of India, 1950 — Article 133, 142 Code of Civil Procedure, 1908 — Section 100, 109 Registration Act, — Section 17 Transfer of Property Act 1882 — Section 11, 122, 126, 127, 128 Specific Relief Act, 1963 — Section 2(b), 2(q)
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Supreme Court21 Mar 2025Disposed Of

Inder Singh Vs State Of Madhya Pradesh

Supreme Court Of India · (2025) 03 SC CK 0232

Constitution of India, 1950 — Article 12 Arbitration and Conciliation Act, 1996 — Section 37 Limitation Act, 1963 — Section 5
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