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Supreme Court Of India judgments, 2025

1,152 judgments · page 6 of 58

Supreme Court28 Nov 2025Allowed

Hindustan Construction Company Ltd. Through Its Authorised Signatory Yogesh Dalal Vs Bihar Rajya Pul Nirman Nigam Limited And Others

Supreme Court Of India · (2025) 11 SC CK 1786

Constitution of India, 1950- Article 14, 136, 141, 226, 227, 298Arbitration and Conciliation Act, 1996- Section 4, 7, 7(3), 7(4)(c), 8, 9, 11, 11(6), 11(6A), 11(8), 12(1), 12(3), 12(4), 12(5), 14, 14(1)(a), 15, 15(2), 16, 18, 29A, 29A(3), 29A(5), 34, 37Contract Act, 1872- Section 31, 33
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Supreme Court28 Nov 2025Dismissed

A A Estates Private Limited Through Its Resolution Professional Harshad Shamkant Deshpande And Another Vs Kher Nagar Sukhsadan Co-Operative Housing Society Ltd. & Ors

Supreme Court Of India · (2025) 11 SC CK 1785

Constitution of India, 1950- Article 19(1)(e), 21, 32, 136, 226, 226(1), 226(2)Insolvency and Bankruptcy Code, 2016- Section 3(27), 14, 14(1)(b), 14(1)(d), 18(f), 25(2)(a), 60(5), 60(5)(c)Maharashtra Municipal Corporations Act, 1949- Section 264, 353B, 354, 354A
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Supreme Court24 Nov 2025Disposed Of

Livein Aqua Solutions Private Limited Vs HDFC Bank Limited

Supreme Court Of India · (2025) 11 SC CK 1779

Insolvency and Bankruptcy Code, 2016- Section 7, 7(2), 7(5)(b), 62Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016- Rule 4(1)National Company Law Tribunal Rules, 2016- Rule 10(1), 20, 21, 22, 23, 24, 25, 26, 27, 28, 28(1), 28(2), 28(3), 28(4), 34, 34(4), 35, 36, 37, 38, 38(5), 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 63
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Supreme Court21 Nov 2025Allowed

P.U. Sidhique & Ors Vs Zakariya

Supreme Court Of India · (2025) 11 SC CK 1773

Code of Civil Procedure, 1908- Order 7 Rule 11, Order 12 Rule 6Kerala Buildings (Lease and Rent Control) Act, 1965- Section 11, 11(2)(b), 12, 12(1), 12(3), 18Tripura Building (Lease and Rent Control) Act, 1975- Section 13, 13(1), 13(2), 13(3), 20
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Supreme Court20 Nov 2025Disposed Of

In Re: Assent, Withholding Or Reservation Of Bills By The Governor And The President Of India.

Supreme Court Of India · (2025) 11 SC CK 1776

Constitution of India, 1950- Article 13, 22(5), 29, 30, 31A, 31C, 31(2), 31(3), 32, 56, 62, 70, 71, 91, 107, 108, 111, 131, 141, 142, 142(1), 143, 143(1), 143(3), 145(3), 154, 158, 161, 163, 163(2), 164, 166, 168, 174, 175, 188, 196, 196(5), 197, 197(1)(b), 198(1), 198(3), 198(4), 199(1), 200, 200(1), 201, 203(3), 207, 213, 213(1), 234, 239(2), 245, 246, 246(1), 246(2), 252, 254(2), 288(2), 289, 304(b), 324, 356, 360, 361, 370, 371A, 371A(1)(b), 371A(2)(b), 371A(2)(f), 371B, 371C, 371D, 371E, 371F, 371G, 371H, 371I, 371JCode of Criminal Procedure, 1973- Section 197Advocates Act, 1961- Section 30
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Supreme Court20 Nov 2025Allowed

Robert Lalchungnunga Chongthu @ R L Chongthu Vs State Of Bihar

Supreme Court Of India · (2025) 11 SC CK 1772

Constitution of India, 1950- Article 12, 13(3)(a), 19, 21, 35, 35(1), 35(2), 35(3)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 187, 193, 230, 250, 251,262, 263, 528Code of Criminal Procedure, 1973- Section 61, 156(3), 167, 173(1), 173(2), 173(8), 197, 197(1), 482
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Supreme Court20 Nov 2025Allowed

Jalgaon District Central Coop. Bank Ltd Vs State Of Maharashtra And Ors

Supreme Court Of India · (2025) 11 SC CK 1771

Constitution of India, 1950- Article 13, 38, 43, 226, 372Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13, 13(2), 17, 23, 26D, 26E, 35Employees' Provident Funds and Miscellaneous Provisions Act, 1952- Section 7A, 7Q, 11(1), 11(2), 11E, 14B, 15(2)
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