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Supreme Court Of India judgments, 2025

1,153 judgments · page 46 of 58

Supreme Court17 Mar 2025Allowed

Vishnoo Mittal Vs M/s Shakti Trading Company

Supreme Court Of India · (2025) 03 SC CK 0203

Code of Criminal Procedure, 1973 — Section 482 Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2) Insolvency and Bankruptcy Code, 2016 — Section 14, 17
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Supreme Court07 Mar 2025Allowed

Yuvraj Laxmilal Kanther & Anr Vs State Of Maharashtra

Supreme Court Of India · (2025) 03 SC CK 0202

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 164, 227 Indian Penal Code, 1860 — Section 34, 34, 182, 201, 299, 300, 302, 304, 304A, 304II, 324, 326, 429
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Supreme Court07 Mar 2025Allowed

Gyanendra Singh @ Raja Singh Vs State Of U.P.

Supreme Court Of India · (2025) 03 SC CK 0201

Code of Criminal Procedure, 1973 — Section 164, 313, 433A Indian Penal Code, 1860 — Section 166A, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 376(2)(f), 376(2)(i), 509 Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 42, 42A Information Technology Act, 2000 — Section 67B
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Supreme Court07 Mar 2025Allowed

State Of Rajasthan Vs Indraj Singh Etc

Supreme Court Of India · (2025) 03 SC CK 0200

Code of Criminal Procedure, 1973 — Section 439, 439(1) Indian Penal Code, 1860 — Section 120B, 304B, 419, 420, 467, 468, 498A, Dowry Prohibition Act, 1961 — Section 3, 4 Rajasthan Public Examination (Prevention of Unfair Means) Act, 2022 — Section 3, 10 Evidence Act, 1872 — Section 27
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Supreme Court07 Mar 2025Allowed

Madan Lal Vs State Of Rajasthan

Supreme Court Of India · (2025) 03 SC CK 0199

Code of Criminal Procedure, 1973 — Section 164 Prevention of Corruption Act, 1988 — Section 7(2), 13(i)(d), 13(2), 20
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Supreme Court06 Mar 2025Allowed

Joyi Kitty Joseph Vs Union Of India & Ors

Supreme Court Of India · (2025) 03 SC CK 0194

Constitution of India, 1950 — Article 14, 19, 21 Customs Act, 1962 — Section 108 Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3 Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(iv)
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Supreme Court06 Mar 2025Dismissed

M/s Shri Sendhur Agro & Oil Industries Vs Kotak Mahindra Bank Ltd

Supreme Court Of India · (2025) 03 SC CK 0192

Constitution of India, 1950 — Article 14, 21 Code of Civil Procedure, 1908 — Section 21 Code of Criminal Procedure, 1973 — Section 177, 201, 202, 406, 460, 461(l), 462 Negotiable Instruments Act, 1881 — Section 138, 142, 142A, 142(2), 142(2)(a)
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Supreme Court06 Mar 2025Dismissed

Jamin & Anr Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2025) 03 SC CK 0191

Constitution of India, 1950 — Article 20, 21, 136 Code of Criminal Procedure, 1973 — Section 161, 167(2), 207, 208, 300(5), 319, 319(1), 319(4), 397, 398, 401, 401(2), 482 Indian Penal Code, 1860 — Section 147, 148, 149, 302
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Supreme Court06 Mar 2025Allowed

Periyammal (Dead) Through Lrs & Ors Vs V. Rajamani & Anr. Etc

Supreme Court Of India · (2025) 03 SC CK 0190

Code of Civil Procedure, 1908 — Section 47, 115, 151, Order 6 Rule 17, Order 21 Rule 22, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103 Tamil Nadu Cultivating Tenants’ Protection Act, 1955 — Section 3, 6 Transfer of Property Act 1882 — Section 52
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Supreme Court06 Mar 2025Allowed

Vijay Bahadur Vs Sunil Kumar & Ors

Supreme Court Of India · (2025) 03 SC CK 0189

Constitution of India, 1950 — Article 136, 226, 243O Uttar Pradesh Panchayat Raj Act, 1947 — Section 12, 12C, 12C(1), 12C(6)
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Supreme Court05 Mar 2025Allowed

Mortuza Hussain Choudhary Vs State Of Nagaland And Others

Supreme Court Of India · (2025) 03 SC CK 0188

Constitution of India, 1950 — Article 21, 22, 22(3)(b), 22(5) Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 60 Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 3(2), 3(3), 6, 11
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Supreme Court05 Mar 2025Allowed

Patel Babubhai Manohardas & Ors Vs State Of Gujarat

Supreme Court Of India · (2025) 03 SC CK 0187

Code of Criminal Procedure, 1973 — Section 313, 162 Indian Penal Code, 1860 — Section 114, 107, 306, 309 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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