Supreme Court02 Jan 2025Dismissed
ICICI Lombard General Insurance Co. Ltd Vs Rajani Sahoo & Ors
Supreme Court Of India · (2025) 01 SC CK 1551
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Supreme Court Of India judgments, 2025
1,152 judgments · page 58 of 58
Supreme Court02 Jan 2025Dismissed
New India Assurance Co. Ltd Vs Sonigra Juhi Uttamchand
Supreme Court Of India · (2025) 01 SC CK 1550
Motor Vehicles Act, 1988 — Section 168
Supreme Court02 Jan 2025Allowed
Daljit Singh Vs State Of Haryana & Anr
Supreme Court Of India · (2025) 01 SC CK 1549
Code of Criminal Procedure, 1973 — Section 41, 82, 82(1), 482 Indian Penal Code, 1860 — Section 174A, 302, 304, 364, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460 Negotiable Instruments Act, 1881 — Section 138
Supreme Court02 Jan 2025Allowed
Gopal Krishan & Ors Vs Daulat Ram & Ors
Supreme Court Of India · (2025) 01 SC CK 1548
Indian Succession Act, 1925 — Section 63, 63(c)
Supreme Court02 Jan 2025Allowed
State, Central Bureau of Investigation Vs A. Satish Kumar & Ors
Supreme Court Of India · (2025) 01 SC CK 1547
Prevention of Corruption Act, 1988 — Section 3, 4, 7 Delhi Special Police Establishment Act, 1946 — Section 5, 6 Andhra Pradesh Reorganisation Act, 2014 — Section 3
Supreme Court02 Jan 2025Dismissed
Leela & Ors Vs Muruganantham & Ors
Supreme Court Of India · (2025) 01 SC CK 1546
Indian Succession Act, 1925 — Section 63 Evidence Act, 1872 — Section 68
Supreme Court02 Jan 2025Allowed
Ajay Singh Vs Khacheru And Ors
Supreme Court Of India · (2025) 01 SC CK 1545
Constitution of India, 1950 — Article 226, 227 Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
Supreme Court02 Jan 2025Allowed
Municipal Corporation Of Delhi Vs Gagan Narang & Ors. Etc
Supreme Court Of India · (2025) 01 SC CK 1615
Electricity Act, 2003 — Section 63, 79(1)(b), 86(1)(b), 125, 175 Solid Waste Management Rules, 2016 — Rule 15, 15(v), 15(v)(b)
Supreme Court02 Jan 2025Allowed
M/s Naresh Potteries Vs M/s Aarti Industries And Another
Supreme Court Of India · (2025) 01 SC CK 1614
Code of Criminal Procedure, 1973 — Section 190, 200, 200(a), 482 Indian Penal Code, 1860 — Section 420, 467, 468, 471 Negotiable Instruments Act, 1881 — Section 138, 142, 142(1)(a), 145
Supreme Court02 Jan 2025Disposed Of
Bernard Francis Joseph Vaz And Others Vs Government Of Karnataka And Others
Supreme Court Of India · (2025) 01 SC CK 1613
Constitution of India, 1950 — Article 32, 142, 226, 300A Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 28(2) Land Acquisition Act of 1894 — Section 4, 4(1), 6, 11 National Highways Act, 1956 — Section 3A, 3A(1), 3A(2), 3A(3)
Supreme Court02 Jan 2025Dismissed
Principal Commissioner Income Tax 4 Bengaluru 2 & Anr Vs M/s Jupiter Capital Private Limited
Supreme Court Of India · (2025) 01 SC CK 1533
Income Tax Act, 1961— Section 2(47), 45, 46(2), 48, 269UA(a) Transfer of Property Act, 1882 — Section 53A Companies Act, 2013 — Section 66 Companies Act, 1956 — Section 77(1)
Supreme Court02 Jan 2025Allowed
Sanjay Dutt & Ors Vs State Of Haryana & Anr
Supreme Court Of India · (2025) 01 SC CK 1532
Code of Criminal Procedure, 1973 — Section 156(3), 200, 482 Indian Penal Code, 1860 — Section 34, 192, 199, 406 Punjab Land Preservation Act, 1900 — Section 4, 19