Supreme Court25 May 2026Allowed
Raj Kumar Das (D) Thr. Lrs Vs National Insurance Co. Ltd
Supreme Court Of India · (2026) 05 SC CK 0479
Constitution of India, 1950- Article 142Motor Vehicles Act, 1988- Section 163A, 166
COURT ARCHIVE
Supreme Court Of India judgments, 2026
850 judgments · page 19 of 43
Supreme Court22 May 2026Partly Allowed
Nandkishore Mishra Vs State Of Madhya Pradesh
Supreme Court Of India · (2026) 05 SC CK 1513
Code of Criminal Procedure, 1973- Section 374(2)Indian Penal Code, 1860- Section 302
Supreme Court22 May 2026Allowed
Bhikhubhai Govindbhai Patel & Anr Vs State Of Gujarat & Anr
Supreme Court Of India · (2026) 05 SC CK 1512
Constitution of India, 1950- Article 21, 136, 226Code of Criminal Procedure, 1973- Section 154(3), 156(3), 200, 482Indian Penal Code, 1860- Section 114, 120B, 144, 384, 420, 463, 464, 465, 467, 468, 471, 504, 506, 511
Supreme Court22 May 2026Dismissed
Vijayakumar Vs State Of Tamil Nadu, Represented By The Inspector Of Police
Supreme Court Of India · (2026) 05 SC CK 0478
Constitution of India, 1950- Article 14, 15, 21, 136Code of Criminal Procedure, 1973- Section 161, 162, 162(2), 280, 313, 313(1)(b).Indian Penal Code, 1860- Section 90, 354C, 376, 417, 420, 493, 497, 498, 503, 506, 506II
Supreme Court22 May 2026Allowed
Mohseen Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2026) 05 SC CK 0477
Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 82, 156(3)Indian Penal Code, 1860- Section 34, 147, 148, 149, 302, 307, 323, 324, 325, 341, 352, 452, 504, 506
Supreme Court22 May 2026Dismissed
Mallika Vs R. Nallathambi & Ors
Supreme Court Of India · (2026) 05 SC CK 0476
Code of Civil Procedure, 1908- Section 100, Order 41 Rule 31
Supreme Court22 May 2026Partly Allowed
Roshan Lal Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 0475
Indian Penal Code, 1860- Section 34, 300, 307, 320, 323, 325, 506
Supreme Court22 May 2026Allowed
Papan Sarkar @ Pranab Vs State Of West Bengal
Supreme Court Of India · (2026) 05 SC CK 0474
Evidence Act, 1872- Section 27
Supreme Court22 May 2026Allowed
Bhagat Singh Vs State Of Uttar Pradesh And Anr
Supreme Court Of India · (2026) 05 SC CK 0473
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 180, 194Code of Criminal Procedure, 1973- Section 174Bharatiya Nyaya Sanhita, 2023- Section 3(5), 103(1), 351(2), 352
Supreme Court21 May 2026Disposed Of
Amit Katyal & Anr Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 1514
Supreme Court21 May 2026Disposed Of
Sukhendu Bhattacharjee And Others Vs State Of Assam And Others
Supreme Court Of India · (2026) 05 SC CK 0472
Constitution of India, 1950- Article 14, 16, 136Assam Services (Pension) Rules, 1969- Rule 31
Supreme Court21 May 2026Dismissed
Parvathi Nairthi (Dead) And Ors Vs Laxmi Nairthy (Dead) Through Lrs. And Ors
Supreme Court Of India · (2026) 05 SC CK 0471
Code of Civil Procedure, 1908- Section 100, Order 20 Rule 12, Order 41 Rule 31Indian Succession Act, 1925- Section 63Evidence Act, 1872- Section 3, 68
Supreme Court21 May 2026Dismissed
Chetan Dashrath Gade Vs State Of Maharashtra
Supreme Court Of India · (2026) 05 SC CK 0470
Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 201, 302, 304B, 498A
Supreme Court21 May 2026Disposed Of
Vice Chancellor, Rajiv Gandhi National Aviation University Vs Jitendra Singh & Ors
Supreme Court Of India · (2026) 05 SC CK 0469
General Clauses Act, 1897- Section 16Rajiv Gandhi National Aviation University Act, 2013- Section 2(b), 2(l), 2(x), 9(1), 9(2), 9(3), 9(4), 9(5), 9(6), 9(7), 9(8), 9(9), 9(10), 9(11), 9(12), 12, 20, 20(1), 27(1), 46, 46(b)
Supreme Court20 May 2026Allowed
Pulkit @ Monu Vs State Of Madhya Pradesh
Supreme Court Of India · (2026) 05 SC CK 1515
Indian Penal Code, 1860- Section 120B, 302Arms Act, 1959- Section 25Evidence Act, 1872- Section 27, 65B
Supreme Court20 May 2026Dismissed
Brihanmumbai Municipal Corporation And Ors Vs Vijay Nagar Apartments And Ors
Supreme Court Of India · (2026) 05 SC CK 0460
Constitution of India, 1950- Article 300AMaharashtra Regional and Town Planning Act, 1966- Section 2(2), 125, 126, 126(1), 126(1)(a), 126(1)(b), 126(1)(c)Land Acquisition Act, 1894- Section 6
Supreme Court20 May 2026Allowed
Sri Vs State Rep. By The Inspector Of Police, Q Branch, Ramanathapuram, Tamil Nadu
Supreme Court Of India · (2026) 05 SC CK 0459
Code of Criminal Procedure, 1973- Section 173(2), 313Indian Penal Code, 1860- Section 120BUnlawful Activities (Prevention) Act, 1967- Section 10(a)(i), 10(a)(iv), 38(1)
Supreme Court20 May 2026iv Excel Crop Care Ltd. v. CCI(2017) 8 SCC 47
Punjab State Power Corporation Limited Vs Talwandi Sabo Power Limited & Ors
Supreme Court Of India · (2026) 05 SC CK 0458
Electricity Act, 2003- Section 11, 32Central Excise Act, 1944- Section 11AC
Supreme Court20 May 2026Allowed
RR Constructions And Infrastructure India Pvt. Ltd Vs Gayatri Ventures And Ors
Supreme Court Of India · (2026) 05 SC CK 0457
Supreme Court19 May 2026
Ms Tata Steel Limited Vs Union Of India Through The Secretary Ministry Of Finance & Ors.
Supreme Court Of India · (2026) 05 SC CK 3059
Central Goods and Service Tax Act, 2017-Section 74