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Supreme Court Of India judgments, 2025

1,152 judgments · page 56 of 58

Supreme Court08 Jan 2025Allowed

Om Prakash @ Israel @ Raju @ Raju Das Vs Union Of India & Anr

Supreme Court Of India · (2025) 01 SC CK 1522

Constitution of India, 1950 — Article 14, 15(3), 32, 39, 39(e), 39(5), 45, 47, 72, 133, 133(1)(c), 136, 161, 226 Code of Civil Procedure, 1908 — Section 151 Code of Criminal Procedure, 1973 — Section 313 Juvenile Justice Act, 1986 — Section 2(h), 32 Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 2(l), 7A, 7A(2), 20 Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2, 2(23), 5, 6, 9, 9(2), 94, 94(2)
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Supreme Court08 Jan 2025Allowed

Indian Evangelical Lutheran Church Trust Association Vs Sri Bala & Co

Supreme Court Of India · (2025) 01 SC CK 1521

Code of Civil Procedure, 1908 — Section 149, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 7 Rule 13 Limitation Act, 1963 — Article 54, 113, 120 Limitation Act, 1963 — Section 2(j), 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24 Charitable and Religious Trust Act, 1921 — Section 7
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Supreme Court08 Jan 2025

S. Rajaseekaran Vs Union Of India & Ors

Supreme Court Of India · (2025) 01 SC CK 1519

Constitution of India, 1950 — Article 21 Motor Vehicles Act, 1988 — Section 2(12A), 161, 162, 162(2), 164B, 164B(3)(a) Motor Vehicles (Amendment) Act, 2019 — Section 161(3), 163 Central Motor Vehicles (Motor Vehicle Accident Fund) Rules, 2022 — Rule 11, 11(c), 12
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Supreme Court07 Jan 2025Allowed

Bishwajit Dey Vs State Of Assam

Supreme Court Of India · (2025) 01 SC CK 1517

Code of Criminal Procedure, 1973 — Section 173, 451, 457, 457(1) Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(B), 36C, 37, 51, 52A(1), 60, 60(3), 63, 63(2), 67
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Supreme Court07 Jan 2025Dismissed

Abdul Nassar Vs State Of Kerala & Anr

Supreme Court Of India · (2025) 01 SC CK 1539

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 174, 313, 366, 374(2), 394(2), 428 Indian Penal Code, 1860 — Section 201, 302, 376 Kerala Police Act, 2011 — Section 57 Juvenile Justice (Care and Protection) Act, 2000 — Section 23 Evidence Act, 1872 — Section 45
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Supreme Court06 Jan 2025Dismissed

Edakkandi Dineshan @ P. Dineshan & Ors Vs State Of Kerela

Supreme Court Of India · (2025) 01 SC CK 1513

Code of Criminal Procedure, 1973 — Section 154 Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307 341, 506(ii) Explosive Substance Act,1908 — Section 3, 5 Evidence Act, 1872 — Section 27, 145, 155
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