COURT ARCHIVE

Supreme Court Of India judgments, 2026

832 judgments · page 12 of 42

Supreme Court10 Aug 2026Appeal dismissed

The State Of Andhra Pradesh Home Department Vs Ponthati Siva Rami Reddy & Ors.

Supreme Court Of India · 2026 INSC 820

Indian Penal Code, 1860-Section 302, Section 34, Section 304 Part II; Section 302 read with Section 34

Supreme Court10 Aug 2026Civil Appeals are disposed of

Harpreet Sawhney Vs Puneet Sharma

Supreme Court Of India · 2026 INSC 822

Constitution of India-Article 136Hindu Marriage Act, 1955-Section 13(1)(ia), Section 24 and Section 26

Supreme Court07 Aug 2026The appeal is allowed.

Shabu Kn Achary Vs Dharampal Premchand Limited

Supreme Court Of India · 2026 INSC 819

Trade Marks Act, 1999-Section 2(1)(zg) read with Section 11 (6)

Supreme Court07 Aug 2026Civil Appeals allowed

Lachchappa And Others Vs Special Land Acquisition Officer UKP, Bagalkot And Others

Supreme Court Of India · 2026 INSC 815

Land Acquisition Act, 1894-Section 4(1), Section 18(1)Constitution of India-Article 142

Supreme Court07 Aug 2026Appeal dismissed

S. Sangeetha & Ors. Vs Tmt. P. Ponni

Supreme Court Of India · 2026 INSC 813

Civil Procedure Code, 1908-Order XIII Rule 3Evidence Act

Supreme Court07 Aug 2026List the matters on 22nd September, 2026 as part-heard

In Re: 2 Million Lives At Risk, Contamination In Jojari River, Rajasthan

Supreme Court Of India · 2026 INSC 812

Prevention of Damage to Public Property Act, 1984Prevention and Control of Pollution) Act, 1974QR Code

Supreme Court07 Aug 2026The contempt case stands closed

Ashok Kumar Tiwari Vs Vivek Kumar Chaturvedi And Ors.

Supreme Court Of India · 2026 INSC 818

Constitution of India-Article 226

Supreme Court07 Aug 2026Appeal allowed

Raziya Begum & Ors. Vs Nafisa Begum Abdul Hamid & Ors.

Supreme Court Of India · 2026 INSC 814

Criminal Procedure Code, 1973Civil Procedure Code, 1908-Section 100Transfer of Property Act-Section 54

Supreme Court06 Aug 2026Dismissed

Mr Deepak Madhav Surlakar Vs State of Goa

Supreme Court Of India · (2026) 08 BOM CK 0306

Goa Prison Rules, 2021Indian Penal Code, 1860-Section 120-B, 364-A, 302, 201Goa Children’s Act, 2003-Section 8

Supreme Court06 Aug 2026Civil Appeals allowed

Chowdappa Vs Hanumantharayappa And Others

Supreme Court Of India · 2026 INSC 816

Code of Civil Procedure, 1908-Order XLI Rule 27

Supreme Court06 Aug 2026Appeal allowed

Mukkera Venkata Ratnam & Ors. Vs Vantasala China Venkateswarlu & Ors.

Supreme Court Of India · 2026 INSC 810

Constitution-Schedule VLimitation Act-Article 110Andhra Pradesh Civil Courts Act, 1972

Supreme Court06 Aug 2026Appeals are dismissed

Commissioner Of Service Tax, Chennai Vs M/s Diebold Systems (P) Ltd.

Supreme Court Of India · 2026 INSC 808

Finance Act, 1994-Section 65(105)(zzd); Section 75; Section 66; Section 67Forty-sixth Amendment) Act, 1982

Supreme Court06 Aug 2026Appeal allowed

M/s Bharatiya Vidya Bhavan’s Public School Vs M. Vimala & Ors.

Supreme Court Of India · 2026 INSC 833

A.P. Education Act, 1982-Section 79 read with Section 83National Council for Teacher Education Act-Sections 14, 16 and 17(4)Andra Pradesh Education Act-Sections 79 and 83

Supreme Court06 Aug 2026Appeal dismissed

Sushil Sharma Vs Union Of India And Others

Supreme Court Of India · 2026 INSC 809

Fundamental Rules-Rule 56(j)

Supreme Court06 Aug 2026Appeals dismissed

M/s Goodluck India Limited & Anr. Vs Union of India & Ors.

Supreme Court Of India · 2026 INSC 821

CGST) Rules, 2017Central Excise Rules, 1944-Rule 10AGeneral Clauses Act-Section 6

Supreme Court06 Aug 2026Appeal allowed

Mukkera Venkata Ratnam & Ors Vs Vantasala China Venkateswarlu & Ors.

Supreme Court Of India

Constitution-Schedule V1972 Act

Supreme Court05 Aug 2026Dismissed

Commissioner Of Central Excise, Hyderabad-IV Vs M/s Xerox India Ltd. & Ors.

Supreme Court Of India · 2026 INSC 805

Central Excise Act, 1944-Section 2(f), 2(f)(i), 3, 11A, 11AB, 11AC, 14Central Excise Tariff Act, 1985-Note 6 to Section XVI, Rule 2(a) of the General Rules of Interpretation, General Rules of Interpretation of the First ScheduleCentral Excise Rules, 2002-Rule 26, 4, 6, 8, 10, 11 and 12

Supreme Court05 Aug 2026Allowed

KKH Finvest Pvt. Ltd. & Anr. Vs Ashiesh Shukla & Ors.

Supreme Court Of India · 2026 INSC 803

Arbitration and Conciliation Act, 1996-Section 11, 16

Supreme Court05 Aug 2026Disposed Of

M/s. Patel Infrastructure Limited Vs M/s. Aditya Construction

Supreme Court Of India · 2026 INSC 804

Micro, Small and Medium Enterprises Development Act, 2006Arbitration and Conciliation Act, 1996

Supreme Court05 Aug 2026

AKB Ventures LLP (Previously Known As AKB Ventures Pvt. Ltd.) Vs Manindra Kumar Tiwari Resolution Professional Of Paytail Commerce Pvt. Ltd. & Ors.

Supreme Court Of India · (2026) 08 NCLAT CK 0040

IBC-Regulation 37Companies Act-Section 2(81)Securities Contracts (Regulations) Act, 1956-Section 2(h)