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AIROnline 2025 SC 977
Supreme Court Of India
Pradyumna Mukund Kokil v. Nashik Municipal Corporation
Hon'ble Judge(s):
Augustine George Masih
, J
CIVIL APPEAL - 12690 of 2025 , (ARISING OUT OF SLP (C) NO.18305 OF 2023),, decided on 15/10/2025
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AIROnline 2025 SC 976
Supreme Court Of India
Manorma Sinha v. Divisional Manager, Oriental Insurance Company Limited Hon'ble Judge(s):
Pamidighantam Sri Narasimha,
Manoj Misra
, JJ
CIVIL APPEAL - 12702 of 2025 , (@ Special Leave to Appeal (C) no. 19878/2022),, decided on 15/10/2025
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AIROnline 2025 SC 971
Supreme Court Of India
Komal Prasad Shakya v. Rajendra Singh Hon'ble Judge(s):
B. V. Nagarathna,
K. V. Viswanathan
, JJ
CRIMINAL APPEAL - 1222 of 2018 , WITH CRIMINAL APPEAL NOS.1223-1224 of 2018, , decided on 14/10/2025
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AIROnline 2025 SC 972
Supreme Court Of India
Varun Kumar Alias Sonu v. State of Himachal Pradesh Hon'ble Judge(s):
Manoj Misra,
Vipul M. Pancholi
, JJ
CRIMINAL APPEAL No. - 1295 of 2018 , decided on 14/10/2025
(A) Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (30 of 2013) , S.26— Acquisition of land - Compensation - Market value - Determination - Under the Act of 2013, me...Read More
Motor Vehicles Act (59 of 1988) , S.168— Motor accident - Compensation for death claim - Determination - Since age of deceased at the time of accident was 27 years, multiplier of 17 adopted by High Court was proper - Ho...Read More
Criminal P.C. (2 of 1974) , S.482— Quashing of complaint - Prima facie case - Offences of cheating and forgery in furtherance of criminal conspiracy - Allegation that accused, a General category candidate, obtained Sche...Read More
Penal Code (45 of 1860) , S.363, S.366, S.376, S.377— Evidence Act (1 of 1872) , S.118— Kidnapping and rape - Testimony of prosecutrix - Prosecutrix, aged about 15 yrs, had specifically stated in her deposition about co...Read More