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Supreme Court Of India judgments

59,848 judgments · page 1 of 2,993

Supreme Court06 Nov 2026

A. John Kennedy & Ors. Vs State Of Tamil Nadu & Ors.

Supreme Court Of India · 2026 INSC 1204

Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006-Section 2(c), 2(h), 2(i), 2(o), 3(1), 3(1)(a), 3(1)(c), 3(2), 4, 5, 6, 6(1), 6(2), 6(3), 6(4), 6(7)Scheduled Tribes and OTFD (Recognition of Forest Rights) Rules, 2007-Rule 13Amendment Rules, 2012
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Supreme Court05 Nov 2026Allowed

Sujit Das & Ors. Vs Union Of India

Supreme Court Of India · 2026 INSC 1195

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(C), 9A, 20(b)(ii)(c), 21(C), 22(C), 23(C), 25, 25A, 28, 29, 37, 41, 41(2), 42, 42(1)(d), 43, 43(b), 50, 51, 52A, 67 and 76Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 35, 36, 43, 43(1), 58 and 187Constitution of India-Part III; Articles 21, 22, 22(1), 22(2), 22(3) and 22(4) to 22(7)
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Supreme Court05 Nov 2026Allowed

Sri Sujit Das & Ors. Vs Union Of India

Supreme Court Of India · 2026 INSC 1195

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(C), 9A, 20(b)(ii)(c), 21(C), 22(C), 23(C), 25, 25A, 28, 29, 37, 41, 41(1), 41(2), 42, 42(1), 42(1)(d), 43, 43(b), 50, 50(1), 50(2), 51, 52A, 67, 67(c), 76Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 36, 43, 43(1), 58, 187CrPC-Section 41, 41(1), 41A, 41A(1), 41A(2), 41A(3), 41A(4), 46, 57, 161, 167, 167(1), 167(2), 439
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Supreme Court05 Nov 2026Allowed

G. Pazhanivel Vs S. Thilagavathy

Supreme Court Of India · 2026 INSC 1197

Code of Civil Procedure, 1908-Order IV Rule 1, IV Rule 1(2), IV Rule 1(3), IV Rule 2, V Rule 1(1), V Rule 9, VI, VII, VII Rule 9, VII Rule 11, VII Rule 13, X, Section 2(2), 122
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Supreme Court04 Nov 2026Disposed Of

Arjun Flour Mills Vs The State Of Odisha Finance Department Secretary & Ors.

Supreme Court Of India · 2026 INSC 1192

Constitution of India-Article 14, 19(1)(f), 19(1)(g), 141, 145(3), 246, 246(1), 246(2), 246(3), 246A, 246A(1), 246A(2), 254, 254(1), 254(2), 265, 266, 266(1), 266(3), 269, 270, 271, Entry 23 of List II, Entry 33 of List III, Entry 45 of List II, Entry 49 of List II, Entry 50 of List II, Entry 54 of List I, Entry 54 of List II, Entry 66 of List II, Seventh ScheduleOrissa Sales Tax Act, 1947-Section 5-A, 5-A(1), 5-A(3)Orissa Sales Tax (Amendment) Act, 1990
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Supreme Court04 Nov 2026Allowed

State Of Uttarakhand & Ors. Vs M.C. Bhandari & Anr.

Supreme Court Of India · 2026 INSC 1194

Constitution of India-Articles 14, 16, 39(d), 318Uttarakhand Public Service Commission (Conditions of Service) Regulations, 2004-Regulation 7(1), 7(2)Haryana Public Service Commission (Conditions of Service) Regulations, 1973-Regulation 6(2)
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Supreme Court03 Nov 2026Dismissed

Shekappa & Ors. Vs State Of Karnataka

Supreme Court Of India · 2026 INSC 1189

IPC-Sections 143, 148, 302, 323, 341 read with Section 149Code of Criminal Procedure, 1973-Section 174, 174(1), 174(2), 175Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194
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Supreme Court03 Nov 2026Allowed

Goverdhan Vs The State Of Rajasthan

Supreme Court Of India · 2026 INSC 1190

Indian Penal Code, 1860-Sections 306, 498A, 406, 323, 107Protection of Women from Domestic Violence Act, 2005Code of Criminal Procedure, 1973-Sections 156(3), 313, 174, 293
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