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Supreme Court Of India judgments, 2025

1,152 judgments · page 54 of 58

Supreme Court22 Jan 2025

Mohd. Tahir Hussain Vs State Of Nct Of Delhi

Supreme Court Of India · (2025) 01 SC CK 1585

Constitution of India, 1950 — Article 14, 21, 136 Code of Criminal Procedure, 1973 — Section 436A Representation of People Act, 1951 — Section 62, 62(5) Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 480(3)(b), 482(2)(ii)
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Supreme Court22 Jan 2025Dismissed

Baban Shankar Daphal & Ors Vs State Of Maharashtra

Supreme Court Of India · (2025) 01 SC CK 1583

Code of Criminal Procedure, 1973 — Section 379 Indian Penal Code, 1860 — Section 34, 148, 149, 302, 323 Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2(a)
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Supreme Court22 Jan 2025Dismissed

M/s Tamil Nadu Cements Corporation Limited Vs Micro and Small Enterprises Facilitation Council and Another

Supreme Court Of India · (2025) 01 SC CK 1582

Constitution of India, 1950 — Article 226, 227 Code of Civil Procedure, 1908 — Section 9 Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 19 Arbitration and Conciliation Act, 1996 — Section 16, 20, 23, 24, 25, 33, 34, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81
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Supreme Court21 Jan 2025Dismissed

State Of Jharkhand Vs Dr. Nishkant Dubey & Ors

Supreme Court Of India · (2025) 01 SC CK 1587

Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 154, 154(1), 173, 190(1)(d), 482 Indian Penal Code, 1860 — Section 336, 378, 441, 447, 448 Aircraft Act, 1934 — Section 4, 4A, 4B, 4C, 5, 5(2)(gc), 10, 11A, 12B Environment Protection Act, 1986 — Section 15, 15(1)
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Supreme Court21 Jan 2025Allowed

State Of Punjab & Ors Vs M/s Om Prakash Brick Kiln Owner, Etc

Supreme Court Of India · (2025) 01 SC CK 1580

Civil Procedural Code, 1908 — Section 80 Punjab Land Revenue Act, 1887 — Section 41, 42, 42(1), 42(2) Mines and Mineral (Regulations and Development) Act, 1957 — Section 3, 3(e), 15 Punjab Minor Mineral Concession Rules, 1964 — Rule 54A, 54B, 54C, 54C(1), 54F
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Supreme Court17 Jan 2025Allowed

U. Sudheera & Others Vs C. Yashoda & Others

Supreme Court Of India · (2025) 01 SC CK 1576

Code of Civil Procedure, 1908 — Section 96, 100, 100(4), 151, Order 41 Rule 5, Order 41 Rule 5(3) Land Acquisition Act, 1894 — Section 4 Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 14
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Supreme Court17 Jan 2025Allowed

State Of Jharkhand & Others Vs Vikash Tiwary @ Bikash Tiwary @ Bikash Nath

Supreme Court Of India · (2025) 01 SC CK 1575

Constitution of India, 1950 — Article 21 Code of Criminal Procedure, 1973 — Section 174 Indian Penal Code, 1860 — Section 34, 120B, 302, 341, 353 Arms Act, 1959 — Section 25(1A), 26, 27(2), 35 Explosive Substances Act, 1908 — Section 3, 4, 5 Prisoners Act, 1900 — Section 29, 29(1)
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Supreme Court17 Jan 2025Allowed

Mahendra Awase Vs State Of Madhya Pradesh

Supreme Court Of India · (2025) 01 SC CK 1573

Code of Criminal Procedure, 1973 — Section 174 Indian Penal Code, 1860 — Section 107, 306 Bharatiya Nyaya Sanhita, 2023 — Section 45, 108
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Supreme Court15 Jan 2025Disposed Of

Rajeeb Kalita Vs Union Of India & Ors

Supreme Court Of India · (2025) 01 SC CK 1563

Constitution of India, 1950 — Article 21, 25, 32, 47, 48A Transgender Persons (Protection of Rights) Act, 2019 — Section 3, 12(3) Transgender Persons (Protection of Rights) Rules, 2020 — Rule 10
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