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Supreme Court Of India judgments, 2025

1,152 judgments · page 57 of 58

Supreme Court03 Jan 2025Allowed

Mohammed Enterprises (Tanzania) Ltd Vs Farooq Ali Khan & Ors

Supreme Court Of India · (2025) 01 SC CK 1624

Constitution of India, 1950 — Article 136, 226 Insolvency and Bankruptcy Code, 2016 — Section 12(A), 29, 60(5)(c) Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 19
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Supreme Court02 Jan 2025Allowed

Dinesh Kumar Mathur Vs State Of M.P. & Anr

Supreme Court Of India · (2025) 01 SC CK 1627

Constitution of India, 1950 — Article 311, 356(1) Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 197, 197(1), 482 Indian Penal Code, 1860 — Section 34, 120B, 166A, 166B, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376AB, 376C, 376D, 376DA, 376DB, 419, 420, 467, 468, 471, 509 Madhya Pradesh Griha Nirman Mandal Adhiniyam, 1972 — Section 82, 83
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Supreme Court02 Jan 2025Allowed

Kim Wansoo Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2025) 01 SC CK 1622

Constitution of India, 1950 — Article 226 Code of Criminal Procedure, 1973 — Section 91, 156(1), 155(2), 157, 173(2), 482 Indian Penal Code, 1860 — Section 120B, 323, 406, 420, 504, 506
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Supreme Court02 Jan 2025Partly Allowed

Mahesh Vs Sangram & Ors

Supreme Court Of India · (2025) 01 SC CK 1621

Hindu Succession Act, 1956 — Section 12(c), 14(1) Hindu Adoptions and Maintenance Act, 1956 — Section 16 Transfer of Property Act, 1882 — Section 122
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Supreme Court02 Jan 2025Dismissed

Dalip Ram Vs State Of Punjab & Ors

Supreme Court Of India · (2025) 01 SC CK 1617

Constitution of India, 1950 — Article 136 Transfer of Properties Act, 1882 — Section 105 Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g), 2(g)(i), 2(g)(ii), 2(g)(iia), 4, 7, 11, 11(2)
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Supreme Court02 Jan 2025Allowed

B. N. John Vs State Of U.P. & Anr

Supreme Court Of India · (2025) 01 SC CK 1554

Constitution of India, 1950 — Article 141, 226 Code of Criminal Procedure, 1973 — Section 2(d), 154, 155, 155(2), 156, 156(1), 161, 195, 195(1), 195(1)(a), 482 Indian Penal Code, 1860 — Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 353
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Supreme Court02 Jan 2025Allowed

Jayshree Kanabar Vs State Of Maharashtra & Ors

Supreme Court Of India · (2025) 01 SC CK 1553

Code of Criminal Procedure, 1973 — Section 439 Indian Penal Code, 1860 — Section 120B, 201, 212, 302, 320 Maharashtra Control of Organized Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4), 21(4) Arms Act, 1959 — Section 3, 25 Maharashtra Police Act, 1951 — Section 135 Prevention Of Money Laundering Act, 2002 — Section 45(1)
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