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  • Citation AIROnline 2025 SC 964
    Supreme Court Of India

    Hon'ble Judge(s) Hon'ble Judge(s): J. B. Pardiwala, Alok Aradhe , JJ

    S. K. Jain v. Union of India

    CRIMINAL APPEAL - 628 of 2016 , decided on 10/10/2025

  • Armed Forces Tribunal Act (55 of 2007) , S.15(6)— Army Act (46 of 1950) , S.69, S.63— Appeal against court martial -Substitution of punishment - An Army commandant was found by GCM to be guilty of charges of corruption...Read More

  • Citation AIROnline 2025 SC 947
    Supreme Court Of India

    Hon'ble Judge(s) Hon'ble Judge(s): Vikram Nath, Sandeep Mehta , JJ

    State of Rajasthan v. Parmeshwar Ramlal Joshi

    CRIMINAL APPEAL - 4380 of 2025 , (Arising out of SLP (Crl.) No (s). 2797-2798 of 2025) WITH SPECIALEAVE PETITION (CRL.) NO(S). 3308-3309, 3310-3311 OF 2025, , decided on 08/10/2025

  • Bharatiya Nagarik Suraksha Sanhita (46 of 2023) , S.528— Recall of order - Powers of High Court - Criminal writ petition seeking transfer of investigation to CBI was dismissed as withdrawn - Subsequent petition filed u/...Read More

  • Citation AIROnline 2025 SC 953
    Supreme Court Of India

    Hon'ble Judge(s) Hon'ble Judge(s): Aravind Kumar, N. V. Anjaria , JJ

    M/s Anvita Auto Tech Works Pvt. Ltd. v. M/s Aroush Motors

    CIVIL APPEAL No. - 12539 of 2025 , (Arising out of Special Leave Petition (Civil) No. 21917 of 2025),, decided on 08/10/2025

  • Civil P.C. (5 of 1908) , O.8 R.1(1) Proviso, O.5 R.1(1) Proviso 2— Commercial suit - Failure to file written statement - Right to cross-examination - Summons was served to defendant on 17.07.2021 - Excluding date of ser...Read More

  • Citation AIROnline 2025 SC 954
    Supreme Court Of India

    Hon'ble Judge(s) Hon'ble Judge(s): Aravind Kumar, N. V. Anjaria , JJ

    Chennai Metropolitan Development Authority v. Kamala Selvaraj

    CIVIL APPEAL - 3051 of 2015, decided on 08/10/2025

  • Tamil Nadu Town and Country Planning Act (35 of 1972) , S.17— Open Space Reservation (OSR) charges - Quashing of demand - Challenge against - Plea by Development Authority that property must be viewed as part of origina...Read More


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