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Supreme Court Of India judgments, 2026

850 judgments · page 15 of 43

Supreme Court09 Jun 2026Disposed Of

M. R. Vasumathi Vs Authorized Officer & Ors

Supreme Court Of India · (2026) 06 SC CK 0536

Constitution of India, 1950- Article 142Limitation Act, 1963- Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 2(ha), 13(2), 13(4), 17, 36
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Supreme Court03 Jun 2026Allowed

Shephali Chakraborty Vs State Of West Bengal

Supreme Court Of India · (2026) 06 SC CK 0091

Constitution of India, 1950- Article 14, 15(3), 20(1), 21, 22(3), 22(4), 22(5), 22(6), 22(7)Code of Civil Procedure, 1908- Order 32Bharatiya Nagarik Suraksha Sanhita, 2023- Section?35(7), 46
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Supreme Court02 Jun 2026Dismissed

Sonal Talpada Vs Veerbhan Singh

Supreme Court Of India · (2026) 06 SC CK 0092

Constitution of India, 1950- Article 142, 142(1)Hindu Marriage Act, 1955- Section 13(1)(ia), 13(1)(ib)
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Supreme Court02 Jun 2026Allowed

State Of Punjab Vs Balraj Singh @ Billa

Supreme Court Of India · (2026) 06 SC CK 0048

Constitution of India, 1950- Article 21Bhartiya Nagrik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 19, 21(c), 24, 27A, 29, 37, 37(1)(b), 37(1)(b)(ii), 50, 61, 85
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Supreme Court02 Jun 2026Allowed

Kulsum Nisha Vs State Of U.P. & Ors

Supreme Court Of India · (2026) 06 SC CK 0047

Constitution of India, 1950- Article 14, 15, 15(1), 16, 19(1)(g), 21, 39(a), 39(c), 134AEssential Commodities Act, 1955- Section 3, 7
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Supreme Court02 Jun 2026Allowed

National Highway Authority Of India Vs T. Younis & Anr

Supreme Court Of India · (2026) 06 SC CK 0046

Arbitration and Conciliation Act, 1996- Section 33, 33(1)(a), 34, 34(3), 33(4)National Highways Act, 1956- Section 3A(1), 3D(2), 3G(1), 3G(5)Land Acquisition Act, 1894- Section 23, 23(1 A), 23(2), 28, 34
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Supreme Court01 Jun 2026Allowed

Bhikhani Devi And Etc Vs Union Of India And Others

Supreme Court Of India · (2026) 06 SC CK 0093

Constitution of India, 1950- Article 14, 38, 39, 43, 300ACentral Civil Services (Temporary Service) Rules, 1965- Rule 1(4)(d), 1(4)(e)Central Civil Services (Pension) Rules, 1972- Rule 10(1B)
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Supreme Court29 May 2026Disposed Of

Prajwala Vs Union Of India & Ors

Supreme Court Of India · (2026) 05 SC CK 1551

Constitution of India, 1950- Article 14, 17, 19, 21, 23, 23(1), 24, 32, 141, 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 173, 395, 395(1)(b), 395(3), 396Bharatiya Nyaya Sanhita, 2023- Section 62, 111, 127, 143, 143(1), 144, 144(2)
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Supreme Court29 May 2026Allowed

Pushpa & Ors Vs Dayawati & Ors

Supreme Court Of India · (2026) 05 SC CK 0534

Code of Civil Procedure, 1908- Section 115, 151, Order 12 Rule 6Evidence Act, 1872- Section 17, 18
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