Supreme Court26 May 2026Partly Allowed
M/s Mansi Finance (Chennai) Ltd Vs M. Lalitha And Others
Supreme Court Of India · (2026) 05 SC CK 0497
Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 188- Section 138, 141, 141(2)
COURT ARCHIVE
Supreme Court Of India judgments, 2026
850 judgments · page 18 of 43
Supreme Court26 May 2026Allowed
Gandadhipa Sahu Vs State Of Odisha & Ors
Supreme Court Of India · (2026) 05 SC CK 0496
Indian Penal Code, 1860- Section 34, 304B, 498ADowry Prohibition Act, 1961- Section 4Probation of Offenders Act, 1958- Section 4
Supreme Court26 May 2026Allowed
Paliniswamy Veeraraja & Ors Vs State Of Karnataka & Anr
Supreme Court Of India · (2026) 05 SC CK 0495
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(9), 528Code of Criminal Procedure, 1973- Section 195(1)(b)(ii), 173(8), 200, 482Indian Penal Code, 1860- Section 34, 406, 420, 468, 471
Supreme Court26 May 2026Partly Allowed
Munna Moyuddin Shaikh Vs State of Gujarat
Supreme Court Of India · (2026) 05 SC CK 0494
Constitution of India, 1950- Article 72, 161Code of Criminal Procedure, 1973- Section 386, 401, 432, 433AIndian Penal Code, 1860- Section 34, 45, 53, 302, 364A
Supreme Court26 May 2026Allowed
Saurabh Agrawal Vs State Of Uttar Pradesh And Another
Supreme Court Of India · (2026) 05 SC CK 0493
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860- Section34, 120B, 406, 420, 467, 468, 471, 506
Supreme Court26 May 2026Partly Allowed
Mukesh Kumar Yadav Vs State (UT of Andaman & Nicobar Islands) Etc
Supreme Court Of India · (2026) 05 SC CK 0492
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 258, 401, 427Code of Criminal Procedure, 1973- Section 235, 235(1), 235(2), 360, 386, 386(a)Indian Penal Code, 1860- Section 34, 306, 312, 376, 417, 498A
Supreme Court26 May 2026Disposed Of
K. Raheja Corp. Private Limited Vs State Of Maharashtra & Ors. Etc
Supreme Court Of India · (2026) 05 SC CK 0491
Constitution of India, 1950- Article 14Companies Act, 1956- Section 617Maharashtra Regional and Town Planning Act, 1966- Section 113(3A)(1)
Supreme Court26 May 2026Allowed
Bency John Vs Kerala State Electricity Board Ltd & Ors
Supreme Court Of India · (2026) 05 SC CK 0490
Constitution of India, 1950- Article 14, 77(3), 309, 310, 311, 311(1), 311(2)Code of Civil Procedure, 1908- Section 80, Order 41 Rule 27Railways Act, 1989- Section 2, 2A(1), 2A(2), 2(20), 2(32), 2(34), 3
Supreme Court26 May 2026Disposed Of
M/s Shivhare Roadlines Pvt. Ltd. And Anr Vs Madhya Pradesh Electricity Board
Supreme Court Of India · (2026) 05 SC CK 0489
Code of Civil Procedure, 1908- Section 96
Supreme Court26 May 2026Allowed
Dr. Indira Saranath Vs Union Of India And Another
Supreme Court Of India · (2026) 05 SC CK 0488
Constitution of India, 1950- Article 77(3)
Supreme Court26 May 2026Disposed Of
Gujarat Water Supply And Sewerage Board Vs Saryu Plastics Pvt. Ltd
Supreme Court Of India · (2026) 05 SC CK 0487
Arbitration and Conciliation Act, 1996- Section 14, 29A, 33, 33(i)(a), 34
Supreme Court26 May 2026Disposed Of
Bhupesh Bhayana And Another Vs Kunal Seth And Another
Supreme Court Of India · (2026) 05 SC CK 0486
Constitution of India, 1950- Article 142Arbitration and Conciliation Act, 1996- Section 9, 34, 34(2A), 37
Supreme Court25 May 2026Dismissed
Pawan Kumar Sharma Vs Manoj Kumar & Ors
Supreme Court Of India · (2026) 05 SC CK 1511
Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 100(4)Indian Penal Code, 1860- Section 120B, 201, 302, 364, 396
Supreme Court25 May 2026Dismissed
Uperndra Khare Vs State Of Madhya Pradesh
Supreme Court Of India · (2026) 05 SC CK 1510
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 149, 302, 382, 404, 411Arms Act, 1959- Section 25, 27
Supreme Court25 May 2026Dismissed
Commissioner Of Customs, Kandla, Gujarat Vs M/s Reliance Industries Limited
Supreme Court Of India · (2026) 05 SC CK 0485
Supreme Court25 May 2026Allowed
State Of Himachal Pradesh & Ors Vs M/S Kundlas Loh Udyog
Supreme Court Of India · (2026) 05 SC CK 0484
Constitution of India, 1950- Article 12Himachal Pradesh Industrial Policy, 2019- Rule 2(IV), 2(XII), 2(XIII), 2(XXXIX), 4, 4(B), 4B(b), 4(F), 16, 16(i)(a), 16(i)(b), 27
Supreme Court25 May 2026Allowed
Arti Mehta & Ors Vs State Of Madhya Pradesh & Anr
Supreme Court Of India · (2026) 05 SC CK 0483
Constitution of India, 1950- Article 20, 20(2), 21, 136, 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 358Code of Criminal Procedure, 1973- Section 155(2), 156(1), 207, 208, 221(1), 300, 300(1), 319, 482
Supreme Court25 May 2026Dismissed
Gour Acharjee Vs State of Tripura & Ors
Supreme Court Of India · (2026) 05 SC CK 0482
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 302, 304B, 498AEvidence Act, 1872- Section 106
Supreme Court25 May 2026Dismissed
Bai Avabai Hormusji Tata Trust Vs Shernaz Faroukh Lawyer & Ors
Supreme Court Of India · (2026) 05 SC CK 0481
Constitution of India, 1950- Article 215Code of Criminal Procedure, 1973- Section 195, 195(4), 340, 340(3)(a), 341Indian Succession Act, 1925- Section 2(bb), 192, 208, 211, 227, 247, 269, 269(2), 300, 307
Supreme Court25 May 2026Allowed
Supriya Kumari M.C. Vs State Of Kerala & Ors
Supreme Court Of India · (2026) 05 SC CK 0480
Constitution of India, 1950- Article 20(2)Code of Criminal Procedure, 1973- Section 239, 300, 482Indian Penal Code, 1860- Section 34, 304A