Supreme Court14 May 2026Allowed
Madan Gopal Vs State Of U.P. & Anr
Supreme Court Of India · (2026) 05 SC CK 0465
Constitution of India, 1950- Article 342Code of Criminal Procedure, 1973- Section 482
COURT ARCHIVE
Supreme Court Of India judgments, 2026
850 judgments · page 21 of 43
Supreme Court14 May 2026Disposed Of
Soumya Ranjan Panda & Ors Vs Subhalaxmi Dash & Ors
Supreme Court Of India · (2026) 05 SC CK 0440
Constitution of India, 1950- Article 142
Supreme Court13 May 2026Allowed
Hirani Developers Vs Nehru Nagar Samruddhi CHS Ltd. and another Etc
Supreme Court Of India · (2026) 05 SC CK 0439
Arbitration and Conciliation Act, 1996- Section 7, 7(5), 11, 12, 21
Supreme Court13 May 2026Allowed
Talari Naresh Vs State Of Telangana
Supreme Court Of India · (2026) 05 SC CK 0438
Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 302, 323, 324Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(x), 3(2)(v)
Supreme Court13 May 2026Allowed
Lokendra Kumar Tiwari Vs Union Of India And Others
Supreme Court Of India · (2026) 05 SC CK 0437
Constitution of India, 1950- Article 14, 16, 226Recruitment and Service Rules of IIIT-Allahabad, 1999- Rule 9, 9A
Supreme Court12 May 2026Partly Allowed
K Ranganayakulu Vs State Of Telangana & Ors
Supreme Court Of India · (2026) 05 SC CK 1517
Negotiable Instruments Act, 1881- Section 138
Supreme Court12 May 2026Allowed
Santhosh Vs United India Insurance Company Ltd. And Anr
Supreme Court Of India · (2026) 05 SC CK 0464
Supreme Court12 May 2026Allowed
Angelwoods Apartment Allottees Association Vs M Lalitha And Another
Supreme Court Of India · (2026) 05 SC CK 0436
Insolvency and Bankruptcy Code, 2016- Section 61, 61(2)National Company Law Appellate Tribunal Rules, 2016- Rule 14, 15, 22, 22(2), 26(2)
Supreme Court12 May 2026Allowed
Project Director, National Highways Authority Of India Vs Alfa Remidis Ltd. And Others
Supreme Court Of India · (2026) 05 SC CK 0435
National Highways Act, 1956- Section 3A(1), 3G(1), 3G(5)Arbitration and Conciliation Act, 1996- Section 34, 34(2A), 37Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013- Section 26, 26(1), 26(1)(a), 26(1)(b), 27, 28
Supreme Court12 May 2026Partly Allowed
Ann Saurabh Dutt Vs Lieutenant Colonel Saurabh Iqbal Bahadur Dutt
Supreme Court Of India · (2026) 05 SC CK 0434
Code of Criminal Procedure, 1973- Section 195, 340
Supreme Court12 May 2026Disposed Of
Mohinder Kaur (D) Through L.R. Vs Brij Lal Arora And Ors
Supreme Court Of India · (2026) 05 SC CK 0433
Supreme Court12 May 2026Allowed
Narayana Health & Ors Vs State Of West Bengal & Ors
Supreme Court Of India · (2026) 05 SC CK 0432
Code of Criminal Procedure, 1973- Section 155(2), 156(1), 200, 482Indian Penal Code, 1860- Section 34, 120B, 405, 406, 420, 503, 504West Bengal Clinical Establishment (Registration, Regulation & Transparency) Act, 2017- Section 7(3), 29, 34, 35, 36
Supreme Court12 May 2026Disposed Of
Canara Bank Vs Prem Latha Uppal (Dead) Through Lrs
Supreme Court Of India · (2026) 05 SC CK 0431
Supreme Court12 May 2026Dismissed
Sanand Properties P. Ltd Vs Jt. Commr. Of I.T. Range 6 And Ors
Supreme Court Of India · (2026) 05 SC CK 0430
Constitution of India, 1950- Article 226Income Tax Act, 1961- Section 67A, 86, 80IB(10), 115JB, 131, 133A, 139, 143(3), 147, 148, 149, 150, 151, 152, 153, 167B, 167B(2), 271(1)(c)
Supreme Court12 May 2026Dismissed
Fakir Mamad Suleman Sameja And Ors Vs Adani Ports And Special Economic Zones Ltd. And Ors
Supreme Court Of India · (2026) 05 SC CK 0429
Constitution of India, 1950- Article 143, 145, 145(4)Code of Criminal Procedure, 1973- Section 362
Supreme Court12 May 2026Disposed Of
Shrikant Ojha State Of UP & Ors
Supreme Court Of India · (2026) 05 SC CK 0428
Constitution of India, 1950- Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(3), 528Code of Criminal Procedure, 1973- Section 482
Supreme Court12 May 2026Allowed
Padam Mehta And Another Vs State Of Rajasthan And Others
Supreme Court Of India · (2026) 05 SC CK 0427
Constitution of India, 1950- Article 14, 19(1)(a), 21, 21A, 41, 45, 51A(k), 136, 343, 344, 345, 346, 347, 348, 349, 350, 350A, 351Right of Children to Free and Compulsory Education Act, 2009- Section 3, 15, 17, 29(2)(f)
Supreme Court11 May 2026Allowed
Sunisha Anand Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 0463
Supreme Court11 May 2026Dismissed
Urmila Devi Vs State Of Uttar Pradesh & Ors
Supreme Court Of India · (2026) 05 SC CK 0426
Constitution of India, 1950- Article 136, 227, 243OUttar Pradesh Panchayat Raj Act, 1947- Section 12C, 12C(1), 12C(4)(ii), 12C(6)Uttar Pradesh Zila Panchayats (Election Of Adhyaksha And UP-Adhyaksha And Settlement Of Election Disputes) Rules, 1994- Rule 104, 105, 106
Supreme Court11 May 2026Disposed Of
Yatin Narendra Oza Vs Suo Motu, High Court Of Gujaratand Another
Supreme Court Of India · (2026) 05 SC CK 0425
Constitution of India, 1950- Article 142, 215Contempt of Courts Act, 1971- Section 2(c), 12, 15, 17Advocates Act, 1961- Section 24A