Supreme Court Of India Judgments 2026

Supreme Court30 Oct 2026

Girishbhai Natwarlal Patel Vs Gautam Punjabhai Palkhiwala (Dead) By Lrs & Ors.

Supreme Court Of India · 2026 INSC 1177

Code of Civil Procedure, 1908-Section 96, 96(3), 100, Explanation 6 to Section 11, Order XXIII Rule 3, XXIII Rule 3A, 43 Rule 1(m), 43 Rule 1-A(2), 7 Rule 11, XXII Rule 3 & 3AGujarat Tenancy and Agricultural Lands Act, 1948Indian Contract Act, 1872

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Supreme Court30 Oct 2026Allowed

Damodar Valley Corporation Vs Maithan Alloys Limited & Ors.

Supreme Court Of India · 2026 INSC 1178

Electricity Act, 2003-Section 14 (fourth proviso), 61, 62, 64, 79, 122(f), 125, 173, 174Damodar Valley Corporation Act, 1948-Sub-section (1) of Section 3, Section 20, 32, 33, 37, 40, 42, 58Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009-Regulation 43

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Supreme Court29 Oct 2026Dismissed

Bandari Ramchander & Ors. Vs Maitri Coop. Housing Society Ltd. & Ors.

Supreme Court Of India · 2026 INSC 1175

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulation, 1358 Fasli-Regulations 2(f), 2(h), 3, 4, 5, 6, 9, 10, 11, 13, 14, 17, 18, 20, 21Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952-Section 2(1)(b), 2(1)(c)

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Supreme Court29 Oct 2026Disposed Of

Shreeram Builders Vs Upendra Kantilal Thanawala & Ors.

Supreme Court Of India · 2026 INSC 1176

Arbitration and Conciliation Act, 1996-Section 34, 37, 33(4), 28(3), 34(2), 75, 81Arbitration and Conciliation (Amendment) Act, 2015 (Act 3 of 2016)Constitution of India-Article 142

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Supreme Court29 Oct 2026Disposed Of

M/S Mansi Finance (Chennai) Ltd. Vs M. Lalitha & Ors.

Supreme Court Of India · 2026 INSC 1174

SCR 2013-Order V Rule 3Negotiable Instruments Act, 1881-Section 138, 141Maharashtra Money-Lending (Regulation) Act, 2014-Section 2(13)(j), 4, 13

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Supreme Court29 Oct 2026Allowed

Srinivasa T. & Ors. Vs The State Of Karnataka & Ors.

Supreme Court Of India · 2026 INSC 1173

Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997Karnataka Civil Services (Validation of Selection and Appointment of 2011 Batch Gazetted Probationers) Act, 2022

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Supreme Court28 Oct 2026Dismissed

V. Gopalakrishnan Vs The State Of Kerala

Supreme Court Of India · 2026 INSC 1172

Prevention of Corruption Act, 1988-Section 13(2), 13(1)(e)Evidence Act, 1872-Section 106Bharatiya Sakshya Adiniyam-Section 109

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Supreme Court28 Oct 2026Dismissed

Principal Commissioner Of Income Tax, Bhubaneshwar Vs Orissa Mining Corporation Ltd.

Supreme Court Of India · 2026 INSC 1171

Income Tax Act, 1961-Section 115WD, 139, 139(1), 142, 142(1), 143, 143(2), 143(3), 147, 148, 292BB

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Supreme Court28 Oct 2026Disposed Of

Union Of India & Ors. Vs Narender Kumar

Supreme Court Of India · 2026 INSC 1166

Pension Regulations for Army, 2008-Chapter IV, Regulation 82

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Supreme Court28 Oct 2026Disposed Of

M/S Royal Construction Company Pvt. Ltd. Vs M/S National Projects Construction Corporation

Supreme Court Of India · 2026 INSC 1167

Constitution of India-Article 134-A, 133(1)(a)Arbitration and Conciliation Act, 1996-Sections 34, 37, 36Arbitration Act, 1940

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Supreme Court28 Oct 2026Allowed

State Of Rajasthan Vs Jhabra Ram

Supreme Court Of India · 2026 INSC 1169

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Official Secrets Act, 1923-Section 3, 8(1), 8, 9Bharatiya Nyaya Sanhita, 2023-Section 152, 238(b)

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Supreme Court28 Oct 2026Disposed Of

M/s The Supreme Industries Limited Vs M/s Supremo India Private Limited

Supreme Court Of India · 2026 INSC 1170

Trade Marks Act, 1999-Section 2(1)(zg)

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Supreme Court28 Oct 2026Dismissed

South Bihar Power Distribution Company Ltd. Vs India Power Corporation Ltd. & Anr.

Supreme Court Of India · 2026 INSC 1165

Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(1)(e)(i), 4, 8, 9, 11, 11(3A), 11(4), 11(6), 13, 16, 16(1), 16(2), 23(4), 29(5), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 34, 37, 42Companies Act, 1956Electricity Act, 2003

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Supreme Court28 Oct 2026Dismissed

Chetan Sabharwal Vs Assistant Commissioner Of Income Tax Circle 28(1) New Delhi

Supreme Court Of India · 2026 INSC 1163

Income Tax Act, 1961-Sections 147, 148, 148(2), 54F, 54F(4), 142, 142(1), 133(6), 143, 143(1), 143(1)(a), 143(2), 143(3), 139, 149(1)(b), 151(2), 153, 156, 147(a), 10-AFinance Act, 2002Direct Tax Laws (Amendment) Act, 1987

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Supreme Court27 Oct 2026Allowed

M/s. Lakshmi Sugar Mills Co. Ltd. Vs Commissioner Of Income Tax, Delhi-II

Supreme Court Of India · 2026 INSC 1162

Income Tax Act, 1961-Section 139(3), 43B, 145A, 143(2), 142(1), 143(3), 260ACentral Excise Act, 1944-Section 3, 4Income Tax Rules, 1962-Rule 46A

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Supreme Court27 Oct 2026Dismissed

Union Of India Vs Mohamed Rifas @ Mohamed Rigbas

Supreme Court Of India · 2026 INSC 1160

Unlawful Activities Prevention Act, 1967-Sections 15, 17, 18, 19, 20, 43D(1), 43D(2), 43D(3), 43D(4), 43D(5), 43D(6) and 43D(7); Chapters IV and VIIndian Penal Code, 1860-Sections 153A, 120B, 468 and 471Arms Act, 1959-Section 25(1)(a)

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Supreme Court27 Oct 2026Disposed Of

Raju Shantaram Koli Vs The State Of Maharashtra

Supreme Court Of India · 2026 INSC 1161

Indian Penal Code, 1860-Section 302, 376, 342Code of Criminal Procedure-Section 31, 31(1), 427(2), 235(2), 428

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Supreme Court27 Oct 2026Dismissed

Union Of India Vs Mohamed Rifas @ Mohamed Rigbas

Supreme Court Of India · 2026 INSC 1160

Unlawful Activities Prevention Act, 1967-Sections 15, 17, 18, 19, 20, 43D(1), 43D(2), 43D(3), 43D(4), 43D(5), 43D(6) and 43D(7)Indian Penal Code, 1860-Sections 153A, 120B, 468 and 471Arms Act, 1959-Section 25(1)(a)

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Supreme Court27 Oct 2026Disposed Of

Raju Shantaram Koli Vs The State Of Maharashtra

Supreme Court Of India · 2026 INSC 1161

Indian Penal Code, 1860-Section 302, 376, 342Code of Criminal Procedure-Section 31, 31(1), 427(2), 235(2), 428

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Supreme Court27 Oct 2026Allowed

M/s. Lakshmi Sugar Mills Co. Ltd. Vs Commissioner Of Income Tax, Delhi-II

Supreme Court Of India · 2026 INSC 1162

Income Tax Act, 1961-Section 139(3), 43B, 145A, 143(2), 142(1), 143(3), 260ACentral Excise Act, 1944-Section 3, 4Income Tax Rules, 1962-Rule 46A

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Supreme Court Of India judgments, 2026