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Supreme Court Of India judgments, 2026

850 judgments · page 22 of 43

Supreme Court08 May 2026Disposed Of

Manjula And Others Vs D.A. Srinivas

Supreme Court Of India · (2026) 05 SC CK 0020

Constitution of India, 1950- Article 14, 20, 20(2), 32, 136, 226Code of Civil Procedure, 1908- Section 20, 21, 22, 23, 24, 24(4)(a), 24(5), 25, 26, 26(3), 27, 27(2), 27(3), 28, 35, 35A, 45, 40, 46, 49, 66, 148, 149, 151, Order 4 Rule 1, Order 5 Rule 3, Order 5 Rule 5, Order 5 Rule 5, Order 6 Rule 6, Order 6 Rule 9, Order 7 Rule 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 12, Order 7 Rule 13, Order 7 Rule 14, Order 14 Rule 2Prohibition of Benami Property Transactions Act, 1988- Section 2(a), 2(c), 2(9), 2(9)(A)(ii), 3, 3(1), 3(2), 3(3), 3(4), 4, 4(1), 4(2), 4(3), 5, 6, 8
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Supreme Court08 May 2026Allowed

Anand Narayan Shukla Vs Jagat Dhari

Supreme Court Of India · (2026) 05 SC CK 0018

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 2(2), 37, Order 20 Rule 12ASpecific Relief Act, 1963- Section 28, 28(1)
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Supreme Court06 May 2026Allowed

Habban Shah Vs Sheruddin

Supreme Court Of India · (2026) 05 SC CK 0009

Code of Civil Procedure, 1908- Section 148, 151, Order 20 Rule 12ASpecific Relief Act, 1963- Section 16(C), 20, 28, 28(1), 28(4)Limitation Act, 1963- Article 136
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