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Supreme Court Of India judgments, 2026

832 judgments · page 11 of 42

Supreme Court11 Aug 2026Allowed

Securities And Exchange Board Of India Vs Rajeev Vasant Sheth & Ors.

Supreme Court Of India · 2026 INSC 826

Securities and Exchange Board of India Act, 1992-Sections 7(1), 9(2), 11, 11(1), 11(4), 11(4A), 11(5), 11A, 11AA(2A), 11B, 11B(1), 11B(2), 12, 12A, 12A(d), 12A(e), 15A to 15E, 15F, 15G, 15H, 15HA, 15HB, 15-I, 15J, 15JB(2), 15JB(3), 15T, 15Z, 30Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015-Regulations 2, 3, 3(1), 3(3), 4, 4(1), 5, 9(1)Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992-Regulation 3B
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Supreme Court11 Aug 2026Allowed

Basudev & Ors. Vs Sanjay Kumar & Ors.

Supreme Court Of India · 2026 INSC 831

Limitation Act-Section 5CPC-Order XLI Rule 1, XLI Rule 33, VIII Rule 6A, VIII Rule 6B, VIII Rule 6C, VIII Rule 6D, VIII Rule 6G, XX Rule 6A, XX Rule 19, II Rule 2, VII Rule 11, Section 11, 96, 152Constitution of India-Article 227, 141
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Supreme Court11 Aug 2026Allowed

Rahul Vs State Of Uttar Pradesh & Anr.

Supreme Court Of India · 2026 INSC 825

Indian Penal Code, 1860-Sections 498-A, 304-B, 302 read with Section 34Dowry Prohibition Act, 1961-Sections 3/4Code of Criminal Procedure, 1973-Section 482, 173(2), Chapter XIV
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Supreme Court11 Aug 2026Criminal appeal allowed; FIR, chargesheet and consequent proceedings quashed as against the appellant

Rahul Vs State of Uttar Pradesh and Another

Supreme Court Of India · 2026 INSC 825

Indian Penal Code, 1860-Section 498-AIndian Penal Code, 1860-Section 304-BIndian Penal Code, 1860-Section 302
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Supreme Court11 Aug 2026Appeals disposed of; delegation under Section 17(2) held impermissible; GoM directed to revisit references and record fresh satisfaction

Sudhir and Others Vs Head of Human Resource, Dainik Bhaskar Group (D.B. Corp. Ltd.) and Others

Supreme Court Of India · 2026 INSC 834

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955-Section 17Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955-Section 17(1)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955-Section 17(2)
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Supreme Court11 Aug 2026Appeal allowed

Securities And Exchange Board Of India Vs Rajeev Vasant Sheth & Ors.

Supreme Court Of India · 2026 INSC 826

Securities and Exchange Board of India Act, 1992-Section 15Z, Section 11B, section 15G; Section 15G, 15HB and 15JPIT Regulations 2015-Clause 6 of the Minimum Standards for Code of Conduct to Regulate, Monitor and Report Trading by insiders specified in Schedule B, Regulation 9 (1)1992 PIT Regulations-Regulation 4(1)
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