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Supreme Court Of India judgments, 2025

1,153 judgments · page 45 of 58

Supreme Court20 Mar 2025Allowed

Delhi Agricultural Marketing Board Through Its Chairman Vs Bhagwan Devi (D) Thr Lr

Supreme Court Of India · (2025) 03 SC CK 0221

Land Acquisition Act, 1894 — Section 4(1), 6, 16, 48 Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(b), 37 Bombay Agricultural Produce Markets Act, 1939 — Section 16 Delhi Agricultural Produce Marketing (Regulation) Act, 1976 — Section 5, 5(3) Delhi Agricultural Produce Marketing (Regulation) Act, 1998 — Section 24(1), 24(2)
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Supreme Court19 Mar 2025Dismissed

Raju Naidu Vs Chenmouga Sundra & Ors

Supreme Court Of India · (2025) 03 SC CK 0229

Code of Civil Procedure, 1908 — Section 148, Order 47 Rule 1 Transfer of Property Act, 1882 — Section 53A Specific Relief Act, 1963 — Section 28(1)
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Supreme Court17 Mar 2025Allowed

The Auroville Foundation Vs Natasha Storey

Supreme Court Of India · (2025) 03 SC CK 0205

Constitution of India, 1950 — Article 226 Auroville Foundation Act, 1988 — Section 11(3), 16, 16(1), 17(e), 19, 19(2)(c), 31 Auroville Foundation Rules, 1997 — Rule 5, 5(1), 5(2)
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Supreme Court17 Mar 2025Dismissed

Pradeep Nirankarnath Sharma Vs Directorate Of Enforcement & Anr

Supreme Court Of India · (2025) 03 SC CK 0206

Code of Criminal Procedure, 1973 — Section 227 Indian Penal Code, 1860 — Section 120B, 217, 409, 420, 465, 467, 468, 471, 476 Prevention of Corruption Act, 1988 — Section 7, 11, 13, 13(1)(B), 13(2) Prevention of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4, 24
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