CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2025

1,152 judgments · page 9 of 58

Supreme Court06 Nov 2025Dismissed

Poonam Vs Dule Singh & Ors

Supreme Court Of India · (2025) 11 SC CK 1728

Constitution of India, 1950 -Article 19(1)(a), 136Negotiable Instruments Act, 1881- Section 138Madhya Pradesh Municipalities Act, 1961- Section 20, 22(1)(d)(i), 22(1)(d)(iii), 26(2), 35
Read judgment
Supreme Court04 Nov 2025Allowed

Sadiq B. Hanchinmani Vs State Of Karnataka & Ors

Supreme Court Of India · (2025) 11 SC CK 1725

Code of Civil Procedure, 1908 -Section 151, Order 39 Rule 2A, Order 41 Rule 5Code of Criminal Procedure, 1973-Section 156, 156(3), 173, 173(8), 190(1)(a), 202, 202(1), 460, 482Indian Penal Code, 1860- Sections 120B, 201, 419, 420, 468, 471
Read judgment
Supreme Court31 Oct 2025Allowed

M/s. Lancor Holdings Limited Vs Prem Kumar Menon And Others

Supreme Court Of India · (2025) 10 SC CK 1140

Constitution of India, 1950 — Article 142, 142(1) Arbitration and Conciliation Act, 1996 — Section 9, 11, 14, 14(1)(a), 14(2), 17, 23(4), 29A, 29A(3), 29A(4), 30, 33, 34, 34(2), 34(2A), 34(2)(b), 34(2)(b)(ii), 37, 48(2)(b)(ii) Arbitration Act, 1940 — Section 23, 28, 28(1) Contract Act, 1872 — Section 70
Read judgment
Supreme Court31 Oct 2025Disposed Of

IN RE: Summoning Advocates who give legal opinion or represent parties during investigation of cases and related issues Vs

Supreme Court Of India · (2025) 10 SC CK 1139

Constitution of India, 1950 — Article 14, 15, 19(1)(d), 19(1)(g), 20(3), 21, 22(1), 32, 39A, 142, 233(2) Civil Procedure Code, 1908 — Order 16 Rule 7 Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 94, 94(3), 175, 179, 528 Code of Criminal Procedure, 1973 — Section 91, 94 Indian Penal Code, 1860 — Section 34, 304A Bhartiya Sakshya Adhiniyam, 2023 — Section 129, 130, 132, 133, 134, 165 Evidence Act, 1872 — Section 123, 124, 126, 166 Bar Council of India Rules, 1975 — Section 20 Advocates Act, 1961 — Section 2(a), 29, 30, 33 Bar Council of India Rules, 1975 — Rule 11, 13, 49
Read judgment
Supreme Court29 Oct 2025Allowed

Annamalai Vs Vasanthi And Others

Supreme Court Of India · (2025) 10 SC CK 0101

Code of Civil Procedure, 1908 — Section 100, Order 14 Rule 2, Order 20 Rule 12A Limitation Act, 1963 — Article 65 Evidence Act, 1872 — Section 114 Contract Act, 1872 — Section 55 Specific Relief Act, 1963 — Section 10, 14, 20, 31
Read judgment
Supreme Court29 Oct 2025Dismissed

Jemaben Vs State Of Gujarat

Supreme Court Of India · (2025) 10 SC CK 1130

Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 436 Bombay Police Act, 1951 — Section 135
Read judgment
Supreme Court29 Oct 2025Disposed Of

Rekha Minocha Vs Amit Shah Minocha & Ors

Supreme Court Of India · (2025) 10 SC CK 1134

Constitution of India, 1950 — Article 142 Code of Criminal Procedure, 1973 — Section 125 Protection of Women from Domestic Violence Act, 2005 — Section 12, 21, 22
Read judgment
Supreme Court28 Oct 2025Dismissed

Om Pal & Ors Vs State Of U.P (Now State Of Uttarakhand)

Supreme Court Of India · (2025) 10 SC CK 1129

Constitution of India, 1950 — Article 136 Code of Criminal Procedure, 1973 — Section 313 Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 304I, 304II, 307, 323, 324, 506 Uttar Pradesh Reorganization Act, 2000 — Section 35
Read judgment
Supreme Court28 Oct 2025Allowed

P Somaraju Vs State Of Andhra Pradesh

Supreme Court Of India · (2025) 10 SC CK 1128

Code of Criminal Procedure, 1973 — Section 378, 386 Prevention of Corruption Act, 1988 — Section 7, 11, 13(1)(d), 13(2), 20
Read judgment