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Supreme Court Of India judgments, 2025

1,153 judgments · page 48 of 58

Supreme Court27 Feb 2025Dismissed

M. S. Ananthamurthy & Anr Vs J. Manjula Etc

Supreme Court Of India · (2025) 02 SC CK 0755

Limitation Act, 1963 — Section 58, 65 Registration Act, 1908 — Section 17, 17(1)(b), 22A Contract Act, 1872 — Section 201, 202 Transfer of Property Act, 1882 — Section 40, 53A, 54, 55 Evidence Act, 1872 — Section 92
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Supreme Court27 Feb 2025Dismissed

Kanishk Sinha & Another Vs State Of West Bengal & Another

Supreme Court Of India · (2025) 02 SC CK 0749

Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 156(3), 190 Indian Penal Code, 1860 — Section 120B, 120B(ii), 420, 466, 467, 468, 469, 471 Information Technology Act, 2000 — Section 66A(a), 66A(b), 66A(c)
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Supreme Court27 Feb 2025Allowed

Dileepbhai Nanubhai Sanghani Vs State Of Gujarat & Anr

Supreme Court Of India · (2025) 02 SC CK 0754

Code of Criminal Procedure, 1973 — Section 245, 311, 482 Indian Penal Code, 1860 — Section 107, 116 Prevention of Corruption Act, 1988 — Section 7, 8, 13(1)(a), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
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Supreme Court25 Feb 2025Allowed

Suneeti Toteja Vs State Of U.P. & Another

Supreme Court Of India · (2025) 02 SC CK 0745

Constitution of India, 1950 — Article 356(1) Code of Criminal Procedure, 1973 — Section 161, 164, 197, 197(1), 482 Indian Penal Code, 1860 — Section 120B, 166B, 166C, 192, 197, 202, 204, 218, 354, 354A, 354B, 354C, 354D, 370, 375, 376A, 376AB, 376C, 376D, 376DA, 376D, 506, 509
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Supreme Court25 Feb 2025Dismissed

Hiralal Babulal Soni Vs State Of Maharashtra & Ors

Supreme Court Of India · (2025) 02 SC CK 0744

Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 109, 120B, 403, 409, 411, 420, 465, 467, 471, 477A Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2) Evidence Act, 1872 — Section 106, 114(a)
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Supreme Court24 Feb 2025Allowed

State Of Madhya Pradesh Vs Balveer Singh

Supreme Court Of India · (2025) 02 SC CK 0740

Code of Criminal Procedure, 1973 — Section 161, 162, 174, 313 Indian Penal Code, 1860 — Section 34, 201, 302, 364 Evidence Act, 1872 — Section 11, 101, 106, 114, 118, 145, 165
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Supreme Court24 Feb 2025Allowed

Md. Bani Alam Mazid @ Dhan Vs State Of Assam

Supreme Court Of India · (2025) 02 SC CK 0739

Code of Criminal Procedure, 1973 — Section 161, 313 Indian Penal Code, 1860 — Section 34, 201, 302, 366(A) Evidence Act, 1872 — Section 25, 26, 27
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