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Supreme Court Of India judgments, 2026

850 judgments · page 17 of 43

Supreme Court27 May 2026Partly Allowed

Tikka Shatrujit Singh & Ors Vs Sukjit Singh & Anr

Supreme Court Of India · (2026) 05 SC CK 0517

Constitution of India, 1950- Article 362, 366(22)Code of Civil Procedure, 1908- Section 96Evidence Act, 1872- Section 48

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Supreme Court27 May 2026Allowed

Mehtab Vs State Of Uttarakhand

Supreme Court Of India · (2026) 05 SC CK 0516

Code of Criminal Procedure, 1973- Section 161, 313, 366, 374(2)Indian Penal Code, 1860- Section 34, 201, 302, 376, 376(2)(g)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(2)(v)

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Supreme Court27 May 2026Allowed

M/s Alupro Building Systems Pvt. Ltd Vs Commissioner Of Central Excise Bangalore-II

Supreme Court Of India · (2026) 05 SC CK 0515

Central Excise Act, 1944- Section 2(f), 35(1)(b), 35G, 35G(1), 35H, 35L, 35L(1)(b), 35L(2)Finance Act, 1994- Section 65(105)(zzb), 83Customs Act, 1962- Section 130, 130E

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Supreme Court27 May 2026Allowed

Jagdish Prasad And Others Vs P.M. Manoj Kumar And Others

Supreme Court Of India · (2026) 05 SC CK 0514

Constitution of India, 1950- Article 14, 309General Clauses Act, 1897- Section 6

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Supreme Court27 May 2026Dismissed

State Of Uttar Pradesh Vs A.K.Gaba Etc

Supreme Court Of India · (2026) 05 SC CK 0513

Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 114, 120B, 201

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Supreme Court27 May 2026Dismissed

M/s Tarini Prasad Mohanty Vs M/s Sunflag Iron And Steel Company Limited

Supreme Court Of India · (2026) 05 SC CK 0512

Constitution of India, 1950- Article 226, 227Arbitration and Conciliation Act, 1996- Section 5, 16, 16(2), 16(6), 34, 37Sale of Goods Act, 1930- Section 4(4)

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Supreme Court27 May 2026Dismissed

Sanjay Dave Vs Andhra Bank Ltd. & Ors

Supreme Court Of India · (2026) 05 SC CK 0511

Insolvency and Bankruptcy Code, 2016- Section 12, 12(3), 30(2), 31(1), 33, 33(2), 61(3), 62Sick Industrial Companies Act, 1985- Section 22

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Supreme Court27 May 2026Disposed Of

Salil Dhawan Vs Priyanshi Ghai

Supreme Court Of India · (2026) 05 SC CK 0510

Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 125, 126, 128Army Act, 1950- Section 90(i)

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Supreme Court27 May 2026Dismissed

Harjindra Singh Etc Vs State Of U.P

Supreme Court Of India · (2026) 05 SC CK 0509

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 364A, 368Arms Act, 1959- Section 25

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Supreme Court27 May 2026Allowed

Mohammad Hanif Jainum Khalifa Vs State Of Karnataka

Supreme Court Of India · (2026) 05 SC CK 0508

Code of Criminal Procedure, 1973- Section 397Indian Penal Code, 1860- Section 279, 304AMotor Vehicles Act, 1988- Section 134, 187

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Supreme Court27 May 2026Allowed

A. Shahul Hameed Vs N. Malligarjuna And Ors

Supreme Court Of India · (2026) 05 SC CK 0507

Code of Civil Procedure, 1908- Section 100Specific Relief Act 1963- Section 16, 16(c)

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Supreme Court26 May 2026Disposed Of

Sarla Devi & Ors Vs Reliance General Insurance Company Limited & Ors

Supreme Court Of India · (2026) 05 SC CK 0506

Motor Vehicles Act, 1988- Section 166, 168Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006- Rule 3, 5(1), 5(2), 5(5)

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Supreme Court26 May 2026Allowed

State Of Tripura Vs Panna Ahmed

Supreme Court Of India · (2026) 05 SC CK 0505

Code of Criminal Procedure, 1973- Section 164, 311, 482Indian Penal Code, 1860- Section 342, 376(1), 506

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Supreme Court26 May 2026Allowed

State By Lokayuktha Police Vs Sri K. Rangayya & Anr

Supreme Court Of India · (2026) 05 SC CK 0504

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 161, 307

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Supreme Court26 May 2026Dismissed

Satya Narayan Shukla Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2026) 05 SC CK 0503

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Supreme Court26 May 2026

In Re: Illegal Sand Mining In The National Chambal Sanctuary And Threat To Endangered Aquatic Wildlife Vs

Supreme Court Of India · (2026) 05 SC CK 0502

Constitution of India, 1950- Article 21, 48A, 51A(g), 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 218(3)Code of Criminal Procedure, 1973- Section 197(3)

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Supreme Court26 May 2026Allowed

Hindustan Medical Institution Vs Birla Corporation Limited & Ors

Supreme Court Of India · (2026) 05 SC CK 0501

Indian Trusts Act, 1882- Section 48Companies Act, 2013- Section 108Companies (Management and Administration) Rules, 2014- Rule 20

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Supreme Court26 May 2026Allowed

Abdur Rahman Vs Union Of India & Ors

Supreme Court Of India · (2026) 05 SC CK 0500

Constitution of India, 1950- Article 142, 312All India Service (Conduct) Rules 1968- Rule 3, 6, 7, 8, 19(2)All India Service (Death-cum-Retirement Benefits) Rules, 1958- Rule 16(1), 16(2), 16(2A)

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Supreme Court26 May 2026Dismissed

Mahendra Rai @ Harendra Narain Singh And Ors. Etc Vs State Of Bihar

Supreme Court Of India · (2026) 05 SC CK 0499

Code of Criminal Procedure, 1973- Section 164, 232WIndian Penal Code, 1860- Section 109, 147, 148, 149, 302, 323, 324, 379, 436

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Supreme Court26 May 2026Allowed

Mondira Ghosh Vs Chaitali Ghosh

Supreme Court Of India · (2026) 05 SC CK 0498

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 6 Rule 7, Order 6 Rule 17, Order 8 Rule 9

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