Supreme Court21 Feb 2025Allowed
Anmol Vs Union Of India & Ors
Supreme Court Of India · (2025) 02 SC CK 0737
Constitution of India, 1950 — Article 14, 21 Rights Of Persons With Disabilities Act, 2016 — Section 2(h), 2(y)
COURT ARCHIVE
Supreme Court Of India judgments, 2025
1,153 judgments · page 49 of 58
Supreme Court21 Feb 2025Dismissed
Surinder Dogra Vs State Through Director CBI
Supreme Court Of India · (2025) 02 SC CK 0736
Code of Criminal Procedure, 1973 — Section 313 Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2) Ranbir Penal Code of 1989 — Section 420, 468, 471
Supreme Court20 Feb 2025Allowed
Bank Of Baroda Vs Farooq Ali Khan & Ors
Supreme Court Of India · (2025) 02 SC CK 0735
Constitution of India, 1950 — Article 226 Insolvency and Bankruptcy Code, 2016 — Section 94, 95, 95(1), 96, 97, 98, 99, 100 Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019 — Section 7(1), 7(2)
Supreme Court20 Feb 2025Allowed
Sajid Khan Vs L Rahmathullah & Ors
Supreme Court Of India · (2025) 02 SC CK 0734
Supreme Court20 Feb 2025Allowed
State Of Kerala & Ors Vs Moushmi Ann Jacob
Supreme Court Of India · (2025) 02 SC CK 0733
Constitution of India, 1950 — Article 14, 226 Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 27, 27(A)
Supreme Court20 Feb 2025Partly Allowed
Racing Promotions Private Limited Vs Dr. Harish & Ors
Supreme Court Of India · (2025) 02 SC CK 0732
Supreme Court20 Feb 2025Disposed Of
Jitender @ Kalla Vs State (Govt. Of Nct Of Delhi) & Ors
Supreme Court Of India · (2025) 02 SC CK 0731
Constitution of India, 1950 — Article 32, 142, 145 Code of Criminal Procedure, 1973 — Section 340 Indian Penal Code, 1860 — Section 302, 307 Advocates Act, 1961 — Section 16, 16(2), 29, 30
Supreme Court19 Feb 2025Allowed
State Of Rajasthan Vs Surendra Singh Rathore
Supreme Court Of India · (2025) 02 SC CK 0730
Constitution of India, 1950 — Article 19, 21, 226, 227 Code of Criminal Procedure, 1973 — Section 154, 156, 167(2), 173, 173(2), 173(8), 190, 482 Indian Penal Code, 1860 — Section 120B Prevention of Corruption (Amendment) Act, 2018 — Section 7, 7A, 8,12
Supreme Court18 Feb 2025Allowed
Subhelal @ Sushil Sahu Vs State Of Chhattisgarh
Supreme Court Of India · (2025) 02 SC CK 0729
Code of Criminal Procedure, 1973 — Section 167(2), 167(2)(a)(I), 167(2)(a)(II), 437(1), 437(2), 437(6) Indian Penal Code, 1860 — Section 120B, 201, 420
Supreme Court18 Feb 2025Allowed
Jaideep Bose Vs M/s Bid And Hammer Auctioneers Private Limited
Supreme Court Of India · (2025) 02 SC CK 0728
Constitution of India, 1950 — Article 19(1)(a) Code of Criminal Procedure, 1973 — Section 200, 202 Indian Penal Code, 1860 — Section 499, 500
Supreme Court18 Feb 2025
In Re: Policy Strategy For Grant Of Bail @APPELLANT @Hash
Supreme Court Of India · (2025) 02 SC CK 0727
Constitution of India, 1950 — Article 14, 21, 72, 74A, 161, 226 Code of Criminal Procedure, 1973 — Section 432, 432(1), 432(2), 432(3), 432(5), 433A, 473 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 473, 473(2), 473(3), 474, 475
Supreme Court17 Feb 2025Dismissed
State Of Punjab & Ors Vs Trishala Alloys Pvt. Ltd
Supreme Court Of India · (2025) 02 SC CK 0719
Central Sales Tax Act, 1956 — Section 14 Punjab Value Added Tax Act, 2005 — Section 2, 2(o), 2(p), 2(s), 2(ze), 2(zm), 2(zn), 8(3), 13(1), 13(9), 70, 70(1), 70(2) Punjab Value Added Tax Rules, 2005 — Rule 18, 19, 21, 21(6), 21(7), 21(8), 22 entral Excise Rules, 1944 — Rule 57(F) Cenvat Credit Rules, 2002 — Rule 6
Supreme Court17 Feb 2025Dismissed
Jatinder Kumar Sapra Vs Anupama Sapra
Supreme Court Of India · (2025) 02 SC CK 0718
Supreme Court17 Feb 2025Allowed
Shanti & Ors Vs National Insurance Company
Supreme Court Of India · (2025) 02 SC CK 0717
Employee’s Compensation Act 1923 — Section 4A(2), 4A(3)
Supreme Court17 Feb 2025Allowed
Western Coal Fields Ltd Vs Manohar Govinda Fulzele
Supreme Court Of India · (2025) 02 SC CK 0716
Payment of Gratuity Act, 1972 — Section 4(5), 4(6), 4(6)(b)(ii)
Supreme Court17 Feb 2025Dismissed
Jagdish Chand Memorial Trust Vs State Of Himachal Pradesh
Supreme Court Of India · (2025) 02 SC CK 0715
Supreme Court14 Feb 2025Dismissed
Puja Ferro Alloys P.Ltd Vs State Of Goa And Ors. & Ors
Supreme Court Of India · (2025) 02 SC CK 0714
Constitution of India, 1950 — Article 166(3), 226 Goa (Prohibition of Further Payments and Recovery of Rebate Benefits) Act, 2002 — Section 20 Indian Electricity Act, 1910 — Section 23, 51A General Clauses Act, 1897 — Section 21
Supreme Court14 Feb 2025Allowed
M/s ABCI Infrastructures Pvt Ltd Vs Union Of India & Ors
Supreme Court Of India · (2025) 02 SC CK 0713
Contract Act, 1872 — Section 20
Supreme Court14 Feb 2025Disposed Of
Maharashtra State Road Transport Corporation Vs Mahadeo Krishna Naik
Supreme Court Of India · (2025) 02 SC CK 0712
Constitution of India, 1950 — Article 41, 43, 136, 226 Code of Civil Procedure, 1908 — Section 114, Order 47 Motor Vehicles Act, 1988 — Section 166 Industrial Disputes Act, 1947 — Section 11A, 17B Evidence Act, 1872 — Section 106
Supreme Court14 Feb 2025Allowed
Vinod @ Nasmulla Vs State Of Chhattisgarh
Supreme Court Of India · (2025) 02 SC CK 0711
Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 161 Indian Penal Code, 1860 — Section 395, 397 Arms Act, 1959 — Section 25, 25(1)(b), 25(1)(b)(a) Evidence Act, 1872 — Section 9