Supreme Court07 Feb 2025Allowed
Maya Singh And Others Vs Oriental Insurance Co. Ltd. And Others
Supreme Court Of India · (2025) 02 SC CK 0780
COURT ARCHIVE
Supreme Court Of India judgments, 2025
1,152 judgments · page 52 of 58
Supreme Court07 Feb 2025Allowed
Vihaan Kumar Vs State Of Haryana & Anr
Supreme Court Of India · (2025) 02 SC CK 0779
Constitution of India, 1950 — Article 21, 22, 22(1), 22(2), 22(5) Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 35, 47, 91 Code of Criminal Procedure, 1973 — Section 41, 41(1), 50A, 50, 50(1), 57 Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471 Prevention Of Money Laundering Act, 2002 — Section 19, 19(1)
Supreme Court07 Feb 2025Allowed
Hare Krushna Mahanta Vs Himadari Sahu & Anr
Supreme Court Of India · (2025) 02 SC CK 0778
Indian Penal Code, 1860 — Section 279, 337, 338
Supreme Court07 Feb 2025Allowed
Raja Khan Vs State Of Chattisgarh
Supreme Court Of India · (2025) 02 SC CK 0777
Code of Criminal Procedure, 1973 — Section 161, 313 Indian Penal Code, 1860 — Section 34, 201, 302 Evidence Act, 1872 — Section 25, 26, 27
Supreme Court07 Feb 2025Disposed Of
Vinubhai Mohanlal Dobaria Vs Chief Commissioner Of Income Tax & Anr
Supreme Court Of India · (2025) 02 SC CK 0776
Income Tax Act, 1961 — Section 115WD, 115WD(1), 115WH(2), 139, 139(1), 139(4), 142(1), 143(1), 148, 153A, 275A, 276CC, 279(2), 280D
Supreme Court07 Feb 2025Partly Allowed
Ganesan Vs State Of Tamilnadu Rep. By Inspector Of Police
Supreme Court Of India · (2025) 02 SC CK 0775
Indian Penal Code, 1860 — Section 294(b), 307, 324, 498A, 506(II)
Supreme Court07 Feb 2025Allowed
Geddam Jhansi & Anr Vs State Of Telangana & Ors
Supreme Court Of India · (2025) 02 SC CK 0774
Constitution of India, 1950 — Article 142, 226 Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 498A, 506 Dowry Prohibition Act, 1961 — Section 3, 4 Indian Divorce Act, 1869 — Section 10
Supreme Court07 Feb 2025Allowed
Ayyub & Ors Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2025) 02 SC CK 0773
Code of Criminal Procedure, 1973 — Section 161, 482 Indian Penal Code, 1860 — Section 107, 302, 304, 306
Supreme Court07 Feb 2025Allowed
Jitendra Vs Sadiya & Ors
Supreme Court Of India · (2025) 02 SC CK 0772
Indian Penal Code, 1860 — Section 279, 287, 337, 338
Supreme Court07 Feb 2025Allowed
Shri Binod Kumar Singh Vs National Insurance Company Ltd
Supreme Court Of India · (2025) 02 SC CK 0771
Supreme Court06 Feb 2025Allowed
M/s S.R.S. Travels By Its Proprietor K.T. Rajashekar Vs Karnataka State Road Transport Corporation Workers & Ors
Supreme Court Of India · (2025) 02 SC CK 0770
Constitution of India, 1950 — Article 39(b), 39(c) Motor Vehicles Act, 1988 — Section 2(7), 2(4), 66, 68, 68(2), 68(3), 68(5), 68(3)(b) Karnataka Motor Vehicles Taxation and Certain Other Law (Amendment) Act, 2003 — Section 3 Karnataka Motor Vehicle Rules, 1989 — Rule 55, 56
Supreme Court04 Feb 2025Allowed
Ramu Appa Mahapatar Vs State Of Maharashtra
Supreme Court Of India · (2025) 02 SC CK 0766
Code of Criminal Procedure, 1973 — Section 161, 161(1), 162, 164 Indian Penal Code, 1860 — Section 302 Contract Act, 1872 — Section 24
Supreme Court04 Feb 2025Allowed
Wahid Vs State Govt. Of Nct Of Delhi
Supreme Court Of India · (2025) 02 SC CK 0769
Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 392, 397, 411 Arms Act, 1959 — Section 25, 25(1)
Supreme Court04 Feb 2025Allowed
Airports Authority Of India Vs Pradip Kumar Banerjee
Supreme Court Of India · (2025) 02 SC CK 0768
Code of Criminal Procedure, 1973 — Section 162 Constitution of India, 1950 — Article 226 Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2) Indian Penal Code, 1860 — Section 34 Evidence Act, 1872 — Section 25, 26
Supreme Court04 Feb 2025Dismissed
Union Of India And Another Vs Tarsem Singh And Others
Supreme Court Of India · (2025) 02 SC CK 0767
Constitution of India, 1950 — Article 14, 300A Land Acquisition Act, 1894 — Section 23, 23(2), 28 National Highways Act, 1956 — Section 3J Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 105, 113
Supreme Court03 Feb 2025Disposed Of
Gulshan Kumar Vs Institute Of Banking Personnel Selection & Ors
Supreme Court Of India · (2025) 02 SC CK 0765
Constitution of India, 1950 — Article 12, 14, 15, 15(1), 17, 17(1), 19, 19(I)(g), 21, 32, 226 Rights of Persons with Disabilities Act, 2016 — Section 2(h), 2(m), 2(r), 2(s), 2(y), 16, 17, 18 Bihar Staff Selection Commission Act, 2002 — Section 8
Supreme Court03 Feb 2025Partly Allowed
Godrej Projects Development Limited @APPELLANT @HashAnil Karlekar & Ors
Supreme Court Of India · (2025) 02 SC CK 0764
Constitution of India, 1950 — Article 14 Contract Act, 1872 — Section 74 Consumer Protection Act, 1986 — Section 2(1)(r), 23 Consumer Protection Act, 2019 — Section 2(46)
Supreme Court31 Jan 2025Allowed
Karan Singh Vs State Of Haryana
Supreme Court Of India · (2025) 01 SC CK 1612
Code of Criminal Procedure, 1973 — Section 162 Indian Penal Code, 1860 — Section 30, 34, 304B, 498A Evidence Act, 1872 — Section 113B Dowry Prohibition Act, 1961 — Section 2
Supreme Court31 Jan 2025Allowed
Rakesh Kumar Charmakar & Ors Vs State Of Madhya Pradesh & Ors
Supreme Court Of India · (2025) 01 SC CK 1611
Constitution of India, 1950 — Article 309
Supreme Court31 Jan 2025Allowed
Karuppudayar Vs State Rep. By The Deputy Superintendent Of Police, Lalgudi Trichy & Ors
Supreme Court Of India · (2025) 01 SC CK 1610
Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482 Indian Penal Code, 1860 — Section 294(b), 353 Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)