Supreme Court19 May 2026Dismissed
General Manager (HR) & Anr Vs K. Poovarasan
Supreme Court Of India · (2026) 05 SC CK 1516
COURT ARCHIVE
Supreme Court Of India judgments, 2026
850 judgments · page 20 of 43
Supreme Court19 May 2026Allowed
Parvinder Singh Vs Directorate Of Enforcement
Supreme Court Of India · (2026) 05 SC CK 0468
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(k), 4, 4(2), 5, 210, 210(1)(a), 212, 213, 223, 223(1), 224, 225, 226, 227, 228, 506, 507, 508, 509, 510, 511, 531, 531(2)(a)Code of Criminal Procedure, 1973- Section 88, 200, 201, 202, 203, 204, 205, 205(2), 207, 208, 209
Supreme Court19 May 2026Allowed
State Of Tamil Nadu Vs Ponnusamy & Ors
Supreme Court Of India · (2026) 05 SC CK 0456
Constitution of India, 1950- Article 20(3), 72, 136, 161Bharatiya Nagarik Suraksha Sanhita, 2023- Section 473, 474Code of Criminal Procedure, 1973- Section 161, 162, 164, 207, 294, 313, 366, 432, 433
Supreme Court19 May 2026Dismissed
Dr. Manoj Kumar Rawat Vs State Of Up & Ors
Supreme Court Of India · (2026) 05 SC CK 0455
Uttar Pradesh Higher Education Services Commission Act, 1980- Section 12, 13, 13(3), 13(4), 14Uttar Pradesh Education Service Selection Commission Act, 2023- Section 10, 11, 31, 31(2)Uttar Pradesh General Clauses Act, 1904- Section 6
Supreme Court19 May 2026Allowed
Rambalak Vs State Of U.P.
Supreme Court Of India · (2026) 05 SC CK 0452
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 480(3), 483Code of Criminal Procedure, 1973- Section 62, 69, 439
Supreme Court18 May 2026Partly Allowed
Amit Katyal & Anr Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 0454
Constitution of India, 1950- Article 32Code of Criminal Procedure, 1973- Section 154, 156, 157, 169, 170, 173, 173(2), 173(8)Indian Penal Code, 1860- Sections 120B, 302, 307, 326, 406, 409, 420
Supreme Court18 May 2026Allowed
Susanta Kumar Dalei @Susanta Kumar Dalai Vs State Of Odisha (Vigilance)
Supreme Court Of India · (2026) 05 SC CK 0453
Constitution of India, 1950- Article 14, 136, 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 161, 197, 227, 428, 482Indian Penal Code, 1860- Section 120B, 471, 477A
Supreme Court18 May 2026Allowed
Syed Iftikhar Andrabi Vs National Investigation Agency, Jammu
Supreme Court Of India · (2026) 05 SC CK 0451
Constitution of India, 1950- Article 21, 22, 142, 370Code of Criminal Procedure, 1973- Section 21(1), 91, 156(3), 164, 173, 173(8), 436AIndian Penal Code, 1860- Section 100, 116(2), 117, 118, 120A, 120B, 121
Supreme Court18 May 2026Allowed
Jennifer Messias Vs Leonard G Lobo
Supreme Court Of India · (2026) 05 SC CK 0450
Code of Civil Procedure, 1908- Section 2(2), Order 20 Rule 12, Order 20 Rule 18, Order 26 Rule 14Partition Act, 1893- Section 2, 3, 4
Supreme Court18 May 2026Allowed
State Of Odisha & Ors Vs Sreepati Ranjan Dash
Supreme Court Of India · (2026) 05 SC CK 0449
Constitution of India, 1950- Article 14, 73, 162, 309
Supreme Court18 May 2026Disposed Of
Mahadevanna D.M. Vs State Of Karnataka & Anr
Supreme Court Of India · (2026) 05 SC CK 0448
Indian Penal Code, 1860- Section 279, 304AMotor Vehicles Act, 1988- Section 134(b), 187Probation of Offenders Act, 1958- Section, 3, 12
Supreme Court15 May 2026Allowed
Vasantha Vs State Of Tamil Nadu And Others
Supreme Court Of India · (2026) 05 SC CK 0467
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 406, 420Maintenance and Welfare of Parents and Senior Citizens Act, 2007- Section 24
Supreme Court15 May 2026Allowed
Neelam and Ors Vs Ganga Singh and Ors
Supreme Court Of India · (2026) 05 SC CK 0466
Supreme Court15 May 2026Dismissed
New India Assurance Company Limited Vs Dolly Satish Gandhi & Anr
Supreme Court Of India · (2026) 05 SC CK 0447
Constitution of India, 1950- Article 309Motor Vehicles Act 1988- Section 146, 147, 166, 167, 168
Supreme Court15 May 2026Allowed
Marietta D' Silva Vs Rudolf Clothan Lacerda & Ors
Supreme Court Of India · (2026) 05 SC CK 0446
Code of Civil Procedure, 1908- Order 6 Rule 1, Order 6 Rule 2, Order 6 Rule 2(1), Order 6 Rule 4Transfer of Property Act, 1882- Section 3, 5(3), 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947- Section 13(1)(g), 13(1)(k), 13(1)(l), 13(2), 28
Supreme Court15 May 2026Allowed
B.S. Lalitha And Others Vs Bhuvanesh And Others
Supreme Court Of India · (2026) 05 SC CK 0445
Code of Civil Procedure, 1908- Section 11, 115, 151, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(d), Order 23 Rule 3Hindu Succession Act, 1956- Section 6, 6(1), 6(5), 8Hindu Succession (Karnataka Amendment) Act, 1990
Supreme Court15 May 2026Allowed
Rohit Chaturvedi Vs State Of Uttarakhand & Others
Supreme Court Of India · (2026) 05 SC CK 0444
Constitution of India, 1950- Article 72, 161Bharatiya Nagarik Suraksha Sanhita, 2023- Section 401, 473, 473(1), 474, 475, 477(1)Code of Criminal Procedure, 1973- Section 360, 432, 432(7), 433, 433A
Supreme Court15 May 2026Allowed
Alka Agrawal And Others Vs State Of Maharashtra And Others
Supreme Court Of India · (2026) 05 SC CK 0443
Code of Criminal Procedure, 1973- Section 156(3)Indian Penal Code, 1860- Section 34, 405, 409, 420Negotiable Instruments Act, 1881- Section 138
Supreme Court15 May 2026Dismissed
State Of Uttar Pradesh Through Principal Secretary (Institutional Finance) & Ors Vs Reliance Industries Ltd. & Ors
Supreme Court Of India · (2026) 05 SC CK 0442
Central Sales Tax Act, 1956- Section 2(g), 3, 3(a), 3(b), 4, 4(2), 5, 8(1), 8(4), 9(1), 9(3), 14, 15Uttar Pradesh Value Added Tax Act, 2008- Section 7, 25Income Tax Act, 1961- Section 9(1)(ii)
Supreme Court15 May 2026Disposed Of
Dharmendra Kalra & Ors Vs Kulvinder Singh Bhatia
Supreme Court Of India · (2026) 05 SC CK 0441
Constitution of India, 1950- Article 136Code of Civil Procedure, 1908- Section 20(4), 38, Order 5 Rule 1, Order 7 Rule 11, Order 8 Rule 1, Order 9 Rule 7, Order 14 Rule 3, Order 15 Rule 5, Order 15 Rule 5(2)