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Supreme Court Of India judgments, 2026

850 judgments · page 16 of 43

Supreme Court29 May 2026Allowed

Arjun Dass Vs State Of Andhra Pradesh And Ors.

Supreme Court Of India · (2026) 05 SC CK 0531

Constitution of India, 1950- Article 14, 26, 142Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987- Section 51, 51(2), 51(3), 51(4), 55(2)(b), 152
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Supreme Court29 May 2026Allowed

Vijay Kumar Kela & Anr Vs Central Bureau Of Investigation & Anr

Supreme Court Of India · (2026) 05 SC CK 0530

Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 24, 120B, 307, 384, 409, 415, 420, 464, 467, 468, 471, 506(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13(2)
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Supreme Court29 May 2026Allowed

Ashok And Ors Vs Padam Chand And Ors

Supreme Court Of India · (2026) 05 SC CK 0529

Code of Civil Procedure, 1908- Order 6 Rule 4, Order 6 Rule 17, Order 14 Rule 5, Order 23 Rule 1, Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22Criminal Procedure Code, 1973- Section 111Indian Penal Code, 1860- Section 34, 147, 148, 149, 323
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Supreme Court29 May 2026Partly Allowed

Gopi Chand @ Pappu Vs State (Nct Of Delhi)

Supreme Court Of India · (2026) 05 SC CK 0528

Code of Criminal Procedure, 1973- Section 164, 306, 464Indian Penal Code, 1860- Section 34, 109, 120A, 120B, 201, 302, 396Evidence Act, 1872- Section 10, 114, 114(b), 133
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Supreme Court29 May 2026Allowed

Daudayal Vs State Of Rajasthan & Ors

Supreme Court Of India · (2026) 05 SC CK 0522

Constitution of India, 1950- Article 21, 32, 226Code of Criminal Procedure, 1973- Section 432, 433Indian Penal Code, 1860- Section 148, 149, 304II, 323, 448
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Supreme Court27 May 2026Allowed/Disposed Of

Directorate General Of Goods And Services Tax Intelligence (Hqs) & Ors Vs Gameskraft Technologies Private Limited And Ors

Supreme Court Of India · (2026) 05 SC CK 1552

Constitution of India, 1950- Article 14, 19, 19(1)(g), 31A, 31C, 32, 38, 47, 141, 245, 245(1), 245(2), 246, 246A, 248, 252(1), 254, 265, 279A, 300A, 301, 366(12), 366(12A), 366(26A), 366(28), 366(29A)Contract Act 1872- Section 23, 30, 76, 77, 18, 19, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92, 93, 94, 95, 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111, 112, 113, 114, 115, 116, 117, 118, 119, 120, 121, 122, 123, 130Transfer of Property Act, 1882- Section 2(2), 3
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Supreme Court27 May 2026Allowed/Disposed Of

State Of Tamil Nadu & Ors Vs Junglee Games India Pvt. Ltd. & Ors

Supreme Court Of India · (2026) 05 SC CK 1540

Constitution of India, 1950- Article 12, 14, 19, 19(1)(a), 19(1)(g), 19(2), 19(6), 21, 25, 26, 37, 38, 39(f), 47, 246, 246(1), 246(3)Code of Criminal Procedure, 1973- Section 144, 482Indian Penal Code, 1860- Section 295A
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Supreme Court27 May 2026Allowed

Dineshchand Surana Vs Uco Bank

Supreme Court Of India · (2026) 05 SC CK 1458

Constitution of India, 1950- Article 141Bhartiya Nyaya Suraksha Sanhita, 2023- Section 359, 359(1), 359(2), 395, 395(1), 395(1)(b), 395(3), 395(5)Code of Criminal Procedure, 1973- Section 29, 320, 357, 357(1), 357(3)
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Supreme Court27 May 2026Partly Allowed

Small Scale Enterpreneurs Association & Ors Vs State Of Maharashtra & Ors

Supreme Court Of India · (2026) 05 SC CK 0518

Constitution of India, 1950- Article 226, 243P(d), 243P(e), 243Q, 243W, 243X, 265, 366(28), 365Maharashtra Municipal Corporations and Municipal Councils (Amendment Act) 1994-Section 341FMaharashtra Regional Town Planning Act, 1966- Section 3, 40, 115, 154, 159A
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