CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,152 judgments · page 7 of 58

Supreme Court19 Nov 2025Dismissed

Rajeswari & Ors Vs Shanmugam & Anr

Supreme Court Of India · (2025) 11 SC CK 1764

Code of Civil Procedure, 1908- Section 47, Order 21 Rule 16Registration Act, 1908- Section 17, 17(1)(e)Transfer of Property Act, 1882- Section 5, 40, 53A, 54, 55
Read judgment
Supreme Court19 Nov 2025Dismissed

Talli Gram Panchayat Vs Union Of India & Ors

Supreme Court Of India · (2025) 11 SC CK 1767

National Green Tribunal Act, 2010- Section 2(c), 2(g), 2(j), 2(m), 16, 16(h), 22Environment Protection Act, 1986- Section 3(2)Environment Protection Rules, 1986- Rule 5
Read judgment
Supreme Court19 Nov 2025Disposed Of

Madras Bar Association Vs Union Of India And Another

Supreme Court Of India · (2025) 11 SC CK 1769

Constitution of India, 1950- Article 14, 19, 21, 25, 32, 50, 136, 124, 141, 142, 145(3), 217, 226, 227, 236, 309, 311, 323A, 323A(2)(d), 323B, 323B(3)(d)Administrative Tribunals Act, 1985- Section 28Finance Act, 2017- Section 3, 3(2), 4, 5, 6, 7, 12, 183, 184, 184(1), 184(7), 184(11), 186(2)
Read judgment
Supreme Court17 Nov 2025Allowed

Raj Kumar @ Bheema Vs State Of Nct Of Delhi

Supreme Court Of India · (2025) 11 SC CK 1760

Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 82, 83, 161, 207, 313Indian Penal Code, 1860- Section 34, 302, 307, 394, 396, 397, 412
Read judgment
Supreme Court14 Nov 2025Allowed

Govind Vs State Of Haryana

Supreme Court Of India · (2025) 11 SC CK 1758

Indian Penal Code, 1860- Section 34, 302Arms Act, 1959- Section 25Evidence Act, 1872- Section 25, 27
Read judgment
Supreme Court13 Nov 2025Disposed Of

In Re : T.N. Godavarman Thirumulpad Vs Union Of India

Supreme Court Of India · (2025) 11 SC CK 1754

Constitution of India, 1950- Article 48A, 51A(g)Wild Life (Protection) Act, 1972- Section 18, 19, 20, 21, 22, 23, 24, 24(2)(c), 26A, 26A(1)(b)Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006- Section 3, 3(2), 4, 4(1)
Read judgment
Supreme Court13 Nov 2025Disposed Of

Dinesh Kumar Jaldhari Vs State Of Chhattisgarh

Supreme Court Of India · (2025) 11 SC CK 1753

Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 376, 376ABProtection of Children from Sexual Offences Act, 2012- Section 5, 6, 7, 8, 9, 9(m), 10
Read judgment
Supreme Court13 Nov 2025Disposed Of

Union Of India Vs Vigin K. Varghese

Supreme Court Of India · (2025) 11 SC CK 1751

Constitution of India, 1950- Article 21, 136Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8(c), 21(c), 23(c), 29, 30, 35, 37, 37(1)(b), 37(1)(b)(ii), 67
Read judgment