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Supreme Court Of India judgments, 2025

1,152 judgments · page 53 of 58

Supreme Court31 Jan 2025Partly Allowed

Sau. Jiya Vs Kuldeep

Supreme Court Of India · (2025) 01 SC CK 1609

Code of Criminal Procedure, 1973 — Section 125 Hindu Marriage Act, 1955 — Section 12, 13 Family Courts Act, 1984 — Section 6, 9 Specific Relief Act, 1963 — Section 34
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Supreme Court31 Jan 2025Allowed

Kuldeep Singh Vs State Of Haryana & Ors

Supreme Court Of India · (2025) 01 SC CK 1608

Code of Criminal Procedure, 1973 — Section 164, 173, 482 Indian Penal Code, 1860 — Section 120B, 363, 366, 375, 376, 506 Hindu Marriage Act, 1955 — Section 9
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Supreme Court29 Jan 2025Allowed

Mahabir & Ors Vs State Of Haryana

Supreme Court Of India · (2025) 01 SC CK 1605

Constitution of India, 1950 — Article 20(3), 21, 22(1), 32, 226 Code of Criminal Procedure, 1973 — Section 157(1), 161, 162(1), 162, 372, 378(1), 378(1)(b), 378(3), 397, 398, 401, 401(2), 401(3), 401(5) Indian Penal Code, 1860 — Section 34, 148, 149, 302 Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)(b), 20(4)(bb) Evidence Act, 1872 — Section 145
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Supreme Court29 Jan 2025Disposed Of

Ajay Malik Vs State Of Uttarakhand And Anr

Supreme Court Of India · (2025) 01 SC CK 1604

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 161, 164, 227, 320, 482 Indian Penal Code, 1860 — Section 120B, 343, 370
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Supreme Court29 Jan 2025Allowed

Krishnadatt Awasthy Vs State Of M.P.. & Ors

Supreme Court Of India · (2025) 01 SC CK 1600

Indian Penal Code, 1860 — Section 168 Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40(c), 53(1), 53(2), 70(1), 95, 100 Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 2(h), 3, 5, 8, 9
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Supreme Court29 Jan 2025Allowed

H. Anjanappa & Ors Vs A. Prabhakar & Ors

Supreme Court Of India · (2025) 01 SC CK 1599

Code of Civil Procedure, 1908 — Section 11, 96, 100, 146, Order 1 Rule 10, Order 21 Rule 16, Order 22 Rule 10 Transfer of Property Act, 1882 — Section 52 Limitation Act, 1963 — Section 5, 17
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Supreme Court29 Jan 2025Allowed

Vinobhai Vs State Of Kerala

Supreme Court Of India · (2025) 01 SC CK 1598

Code of Criminal Procedure, 1973 — Section 162 Indian Penal Code, 1860 — Section 302 Evidence Act, 1872 — Section 27
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Supreme Court28 Jan 2025Allowed

Ivan Rathinam Vs Milan Joseph

Supreme Court Of India · (2025) 01 SC CK 1602

Code of Civil Procedure, 1908 — Section 11, 151 Code of Criminal Procedure, 1973 — Section 125 Evidence Act, 1872 — Section 112 Family Law Reform Act, 1969 — Section 26 Family Courts Act, 1984 — Section 7, 7(e), 7(f), 8
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Supreme Court28 Jan 2025Allowed

Chandrabhan Sudam Sanap Vs State Of Maharashtra

Supreme Court Of India · (2025) 01 SC CK 1597

Code of Criminal Procedure, 1973 — Section 91, 161, 311, 313, 465(2) Indian Penal Code, 1860 — Section 201, 302, 364, 366, 376(2)(m), 376A, 392, 397 Evidence Act, 1872 — Section 59, 62, 63, 65, 65A, 65B, 65B(1), 65B(4)
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Supreme Court27 Jan 2025Disposed Of

Ramesh Baghel Vs State Of Chhattisgarh & Others

Supreme Court Of India · (2025) 01 SC CK 1595

Constitution of India, 1950 — Article 14, 15(1), 21, 25, 142 Chhattisgarh Panchayat Raj Adhiniyam, 1993 — Section 49(12), 95 Chhattisgarh Gram Panchayat (Regulating Places for Disposal of Dead Bodies, Carcasses and other Offensive Matter) Rules, 1999 — Rule 3, 3(2), 4, 5, 8
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