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Supreme Court Of India judgments, 2025

1,153 judgments · page 47 of 58

Supreme Court03 Mar 2025Allowed

State Of Goa & Anr Vs Namita Tripathi

Supreme Court Of India · (2025) 03 SC CK 0261

Central Excise Act of 1944 — Section 2(f) Employees' State Insurance Act, 1948 — Section 2(12), 2(k), 2(k)(i), 2(14AA), 7A, 7B, 8, 9, 11, 12, 13, 14, 15, 16, 17, 18, 19, 21, 22, 23, 38, 40, 40A, 51, 52, 54, 57, 59, 62. 67, 71, 73, 92, 93, 105, 105(2) Factories Act, 1948 — Section 2(k), 2(m), 2(m)(i) , 6 Goa Factories Rules, 1985 — Rule 3, 4
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Supreme Court03 Mar 2025Disposed Of

In Re Recruitment Of Visually Impaired In Judicial Services Vs Registrar General The High Court Of Madhya Pradesh

Supreme Court Of India · (2025) 03 SC CK 0262

Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(4), 19, 21, 32, 41, 253, 309 Rights of Persons with Disabilities Act, 2016 — Section 34 Madhya Pradesh Judicial Service Examination (Recruitment and Conditions of Service) Rules 1994 — Rule 6A, 7 Madhya Pradesh Rights of Persons with Disabilities Rules, 2017 — Rule 6(2), 12, 12(1)(a) Himachal Pradesh Judicial Services Rules, 2004 — Rule 5 Rajasthan Employment of Disabled Persons Rules, 2000 — Rule 36 Tamil Nadu State Judicial Service (Cadre and Recruitment) Rules, 2007 — Rule 10 Rights of Persons with Disabilities Rules, 2017 — Rule 11(4) Rajasthan Rights of Persons with Disabilities Rules, 2018 — Rule 5
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Supreme Court03 Mar 2025Dismissed

Devinder Kumar Bansal Vs State Of Punjab

Supreme Court Of India · (2025) 03 SC CK 0183

Constitution of India, 1950 — Article 21 Bharatiya Nyaya Sanhita, 2023 — Section 61(2) Indian Penal Code, 1860 — Section 161 Prevention of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(1)(a)
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Supreme Court28 Feb 2025Allowed

Sudershan Singh Wazir Vs State (NCT Of Delhi) & Ors

Supreme Court Of India · (2025) 02 SC CK 0756

Constitution of India, 1950 — Article 21 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 427, 430, 431, 432 Code of Criminal Procedure, 1973 — Section 226, 227, 228, 245, 386, 389, 390, 391, 392, 397, 398, 401, 401(1), 437A, 482 Indian Penal Code, 1860 — Section 34, 201, 302
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Supreme Court28 Feb 2025Allowed

Abdul Wahid & Anr Vs State Of Rajasthan

Supreme Court Of India · (2025) 02 SC CK 0763

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307 Evidence Act, 1872 — Section 27
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