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AIROnline 2025 SC 449
Supreme Court Of India
Amlesh Kumar v. State Of Bihar
Hon'ble Judge(s):
Sanjay Karol,
Prasanna B. Varale
, JJ
CRIMINAL APPEAL - 2901 of 2025 , (Arising out of SLP(Crl.) No.5392 of 2024),, decided on 09/06/2025
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AIROnline 2025 SC 461
Supreme Court Of India
Union of India v. M/s. Kamakhya Transport Pvt. Ltd. Etc. Hon'ble Judge(s):
Sanjay Karol,
Prashant Kumar Mishra
, JJ
Civil Appeal - 7376 of 2025 , -7379 (Arising out of SLP(C) Nos.11566-11569/2022),, decided on 05/06/2025
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AIROnline 2025 SC 453
Supreme Court Of India
Harinagar Sugar Mills Ltd. (Biscuit Division) v. State of Maharashtra Hon'ble Judge(s):
Sanjay Karol,
Prashant Kumar Mishra
, JJ
Civil Appeal - 7372 Of 2025 , Arising Out Of Slp(C)No.4268,4645 Of 2023,, decided on 04/06/2025
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AIROnline 2025 SC 426
Supreme Court Of India
Batlanki Keshav (Kesava) Kumar Anurag v. State of Telangana Hon'ble Judge(s):
Vikram Nath,
Sandeep Mehta
, JJ
CRIMINAL APPEAL NO. 2879 of 2025 , (Arising out of SLP (Crl.) No(s). 3316 of 2023),, decided on 29/05/2025
(A) Evidence Act (1 of 1872) , S.45— Constitution of India , Art.20(3), Art.21— Narco analysis test - Acceptance of submission of police to carry out test - Challenge against - Under no circumstances, involuntary or for...Read More
Railways Act (24 of 1989) , S.66, S.73, S.74— Misdeclaration of goods - Imposition of charges for - Legality of - Demand notices issued by Indian Railways for alleged misdeclaration of goods were challenged as being ill...Read More
Industrial Disputes Act (14 of 1947) , S.25O, S.39— Closure of industrial units - Deemed closure - Applicability of provision for - Application for closure was addressed to competent authority - Deputy Secretary, Minist...Read More
Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Prima facie case - FIR was based on allegations made by complainant that appellant had sexually exploited her under a false promise of marriage - Complainant had prev...Read More