Supreme Court14 Feb 2025Disposed Of
M/s B N Padmanabhaiah And Sons Vs R N Nadigar & Ors
Supreme Court Of India · (2025) 02 SC CK 0710
Code of Civil Procedure, 1908 — Order 1 Rule 8, Order 6 Rule 17 Specific Relief Act, 1963 — Section 38
COURT ARCHIVE
Supreme Court Of India judgments, 2025
1,153 judgments · page 50 of 58
Supreme Court14 Feb 2025Dismissed
Sahakarmaharshi Bhausaheb Thorat Sahakari Sakhar Karkhana Ltd Vs Thyssen Krupp Industries India Pvt.Ltd
Supreme Court Of India · (2025) 02 SC CK 0709
Arbitration Act, 1940 — Section 30 Contract Act, 1872 — Section 74 Sale of Goods Act 1979 — Section 59
Supreme Court14 Feb 2025Dismissed
Ramesh Mishrimal Jain Vs Avinash Vishwanath Patne & Anr
Supreme Court Of India · (2025) 02 SC CK 0708
Bombay Stamp Act, 1958 — Article 25 Bombay Stamp Act, 1958 — Section 34 Transfer of Property Act 1882 — Section 53A
Supreme Court14 Feb 2025Allowed
Tapas Kumar Palit Vs State Of Chhattisgarh
Supreme Court Of India · (2025) 02 SC CK 0707
Constitution of India, 1950 — Article 21 Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 34, 120B, 149, 201 Unlawful Activities Prevention Act, 1967 — Section 10, 13, 17, 22A, 22C, 38(1)(2), 40 Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005 — Section 8(2), 8(3), 8(5)
Supreme Court13 Feb 2025Allowed
Kamalkishor Shrigopal Taparia Vs India Ener Gen Private Limited & Anr
Supreme Court Of India · (2025) 02 SC CK 0720
Code of Criminal Procedure, 1973 — Section 482 Negotiable Instruments Act, 1881 — Section 138, 141
Supreme Court13 Feb 2025Disposed Of
K. Krishnamurthy Vs Deputy Commissioner Of Income Tax
Supreme Court Of India · (2025) 02 SC CK 0706
Income Tax Act, 1961 — Section 132, 132(4), 139(1), 142(1), 143(3), 260A, 271AAA, 271AAA(1), 271AAA(2), 271AAB
Supreme Court13 Feb 2025Allowed
CMJ Foundation And Others Vs State Of Meghalaya And Others
Supreme Court Of India · (2025) 02 SC CK 0705
University Grants Act, 1956 — Section 22
Supreme Court13 Feb 2025Disposed Of
P. Rammohan Rao Vs K. Srinivas And Ors. Etc
Supreme Court Of India · (2025) 02 SC CK 0704
Constitution of India, 1950 — Article 245, 320(3) Andra Pradesh Subordinate Service Rules, 1996 — Rule 10(a)(i), 10(a)(i)(1), 25
Supreme Court13 Feb 2025Allowed
Vinod Kumar Vs State (Govt. Of NCT Of Delhi)
Supreme Court Of India · (2025) 02 SC CK 0703
Code of Criminal Procedure, 1973 — Section 161, 162 Indian Penal Code, 1860 — Section 302
Supreme Court13 Feb 2025Allowed
Union Of India Through The Assistant Director Vs Kanhaiya Prasad
Supreme Court Of India · (2025) 02 SC CK 0702
Constitution of India, 1950 — Article 20(3) Code of Criminal Procedure, 1973 — Section 438, 439 Indian Penal Code, 1860 — Section 38, 120B, 378, 379, 406, 409, 411, 420, 467, 468, 471 Prevention of Money Laundering Act, 2002 — Section 2(1)(y), 3, 4, 17, 45, 50, 50(2), 50(3), 65, 71 Bihar Mineral, (Concession, Prevention of Illegal Mining, Transportation & Storage) Rule, 2019 — Section 39(3)
Supreme Court13 Feb 2025Disposed Of
M/s. Tomorrowland Limited Vs Housing and Urban Development Corporation Limited and Another
Supreme Court Of India · (2025) 02 SC CK 0701
Code of Civil Procedure, 1908 — Order 2 Rule 2, Order 7 Rule 11, Order 23 Rule 1(3) Specific Relief Act, 1963 — Section 34
Supreme Court12 Feb 2025Disposed Of
M/s Techno Prints Vs Chhattisgarh Textbook Corporation & Anr
Supreme Court Of India · (2025) 02 SC CK 0721
Constitution of India, 1950 — Article 226
Supreme Court12 Feb 2025Dismissed
Dr. Amaragouda L Patil Vs Union Of India & Ors
Supreme Court Of India · (2025) 02 SC CK 0699
Constitution of India, 1950 — Article 14, 16, 77, 217(1), 217(2) National Commission for Homeopathy Act, 2020 — Section 4, 4(1), 4(2), 5, 10
Supreme Court12 Feb 2025Dismissed
Dhanlaxmi Urf Sunita Mathuria & Anr Vs State Of Rajasthan & Ors
Supreme Court Of India · (2025) 02 SC CK 0700
Supreme Court12 Feb 2025Allowed
Jay Kishan And Ors Vs State Of Uttar Pradesh And Ors
Supreme Court Of India · (2025) 02 SC CK 0698
Constitution of India, 1950 — Article 21, 226 Code of Criminal Procedure, 1973 — Section 482 Indian Penal Code, 1860 — Section 120B, 395, 406, 420, 427, 504, 506 Uttar Pradesh Gangsters & Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
Supreme Court12 Feb 2025Disposed Of
Sukhdev Singh Vs Sukhbir Kaur
Supreme Court Of India · (2025) 02 SC CK 0697
Constitution of India, 1950 — Article 15(3), 21 Code of Civil Procedure, 1908 — Section 2(2) Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 144 Code of Criminal Procedure, 1973 — Section 125 Hindu Marriage Act, 1955 — Section 5, 9, 10, 11, 12, 13, 13(1A)(ii), 13B, 23, 23(1)(a), 23(1)(d), 24, 25, 25(1) Hindu Adoptions and Maintenance Act, 1956 — Section 18(1)
Supreme Court12 Feb 2025Dismissed
State Of Maharashtra & Ors Vs Prism Cement Limited & Anr
Supreme Court Of India · (2025) 02 SC CK 0696
Bombay Sales Tax Act, 1959 — Section 38 Central Sales Tax Act, 1956 — Section 8, 8(1), 8(2), 8(4), 8(5) Central Sales Tax (Registration & Turnover) Rules, 1957 — Rule 12
Supreme Court12 Feb 2025Allowed
Suman Mishra & Ors Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2025) 02 SC CK 0695
Constitution of India, 1950 — Article 142, 226 Code of Criminal Procedure, 1973 — Section 154, 164, 173, 227, 482 Indian Penal Code, 1860 — Section 328, 352, 354, 376, 498A, 504, 506 Dowry Prohibition Act, 1961 — Section 3, 4 Hindu Marriage Act, 1955 — Section 13
Supreme Court11 Feb 2025Partly Allowed
Vasant @ Girish Akbarasab Sanavale & Anr Vs State Of Karnataka
Supreme Court Of India · (2025) 02 SC CK 0724
Code of Criminal Procedure, 1973 — Section 161, 209, 313 Indian Penal Code, 1860 — Section 34, 114, 149, 302, 323, 498A, 504 Dowry Prohibition Act, 1961 — Section 3, 4 Evidence Act, 1872 — Section 106
Supreme Court11 Feb 2025Allowed
Mehatar Vs State Of Maharashtra
Supreme Court Of India · (2025) 02 SC CK 0723
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 452 Evidence Act, 1872 — Section 134