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Supreme Court Of India judgments, 2026

832 judgments · page 10 of 42

Supreme Court12 Aug 2026Investigation into custodial death entrusted to CBI; interim compensation of Rs.25,00,000/- directed to be paid to petitioners; matter listed for further hearing on 13.10.2026

Lahra Bai Tamre & Ors. Vs State of Chattisgarh And Ors.

Supreme Court Of India · 2026 INSC 840

Chhattisgarh Excise Act, 1915-Section 34(2)Code of Criminal Procedure, 1973-Section 176Constitution of India-Article 226
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Supreme Court12 Aug 2026Appeal dismissed

Kashmir Ram @ Pappi Vs State of Punjab

Supreme Court Of India · 2026 INSC 854

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 42, 50, 52A, 54, 61, 85Code of Criminal Procedure, 1973-Section 100(4), 293, 313Recovery of Debts due to Banks and Financial Institutions Act, 1993
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Supreme Court12 Aug 2026Criminal appeal disposed of

Union of India Vs Sunil Biyani

Supreme Court Of India · 2026 INSC 849

Central Goods and Services Tax Act, 2017-Section 69, Section 70, Section 132Central Goods and Service Tax Rules, 2017-Rule 8Code of Criminal Procedure, 1973-Section 438
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Supreme Court12 Aug 2026Appeal partly allowed

Dinesh Kumar Vs The State of Haryana

Supreme Court Of India · 2026 INSC 842

Indian Penal Code, 1860-Section 302, 34, 392Indian Evidence Act, 1872-Section 106Code of Criminal Procedure, 1973-Section 313
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Supreme Court12 Aug 2026The criminal appeal stands disposed of on the aforesaid terms.

Union Of India Vs Sunil Biyani

Supreme Court Of India · 2026 INSC 849

Central Goods and Services Tax Act, 2017-Section 69; Section 70; Section 132CGST Act-Section 70Civil Procedure Code-Section 80
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Supreme Court12 Aug 2026Appeal dismissed

Kashmir Ram @ Pappi Vs State Of Punjab

Supreme Court Of India · 2026 INSC 854

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15(c), Section 15; Sections 15, 61 and 85; Section 42; Section 50; Section 54; Section 52AThe NDPS ActCriminal Procedure Code
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Supreme Court12 Aug 2026Appeal partly allowed

Dinesh Kumar Vs The State Of Haryana

Supreme Court Of India · 2026 INSC 842

Indian Penal Code, 1860-Sections 302 read with 34 and 392 read with 34, Section 302/34, Section 392/342000 Act-Section 19Evidence Act, 1872-Section 27; Section 106
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