CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,152 judgments · page 55 of 58

Supreme Court10 Jan 2025Allowed

NBCC (India) Ltd Vs State Of West Bengal & Ors

Supreme Court Of India · (2025) 01 SC CK 1531

Constitution of India, 1950 — Article 136, 141, 226 Arbitration and Conciliation Act, 1996 — Section 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 89, 81 Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(a), 2(c), 2(e), 2(n), 4, 5, 6, 7, 8, 17, 18, 18(2), 18(3), 20, 21 Industries (Development and Regulation) Act, 1951 — Section 11(b)
Read judgment
Supreme Court10 Jan 2025Allowed

Rina Kumari @ Rina Devi @ Reena Vs Dinesh Kumar Mahto @ Dinesh Kumar Mahato And Another

Supreme Court Of India · (2025) 01 SC CK 1529

Constitution of India, 1950 — Article 15(3), 39 Code of Criminal Procedure, 1898 — Section 488, 488(4) Code of Criminal Procedure, 1973 — Section 125, 125(1), 125(4), 126, 127, 128 Indian Penal Code, 1860 — Section 498A Hindu Marriage Act, 1955 — Section 9, 13(1A)(ii), 24 Evidence Act, 1872 — Section 40, 41, 42, 43
Read judgment
Supreme Court10 Jan 2025Allowed

Dr. Sharmad Vs State Of Kerala And Others

Supreme Court Of India · (2025) 01 SC CK 1528

Constitution of India, 1950 — Article 309, 309(2) Administrative Tribunals Act, 1985 — Section 19 Kerala State and Subordinate Services Rules, 1958 — Rule 10, 10(a)(i), 10(ab), 28II
Read judgment
Supreme Court09 Jan 2025Allowed

Ram Pyarey Vs State Of Uttar Pradesh

Supreme Court Of India · (2025) 01 SC CK 1570

Code of Criminal Procedure, 1973 — Section 209 Indian Penal Code, 1860 — Section 304B, 306, 498A Dowry Prohibition Act, 1961 — Section 4 Evidence Act, 1872 — Section 113A, 113B
Read judgment
Supreme Court09 Jan 2025Partly Allowed

Goverdhan & Anr Vs State Of Chhattisgarh

Supreme Court Of India · (2025) 01 SC CK 1527

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 161, 162(1), 280, 313 Indian Penal Code, 1860 — Section 34, 302, 304I
Read judgment
Supreme Court09 Jan 2025Allowed

Ramesh Vs State Of Rajasthan

Supreme Court Of India · (2025) 01 SC CK 1526

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 428 Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325, 326, 341, 452 Probation of Offenders Act, 1958 — Section 4, 5, 11
Read judgment