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Supreme Court Of India judgments, 2026

850 judgments · page 23 of 43

Supreme Court06 May 2026Allowed

Neetu Solvents Vs Vineet Nagar & Ors

Supreme Court Of India · (2026) 05 SC CK 0007

Constitution of India, 1950- Article 21Water (Prevention and Control of Pollution) Act, 1974- Section 25(7)Air (Prevention and Control of Pollution) Act, 1981- Section 21(4)
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Supreme Court04 May 2026Disposed Of

Kumud Lall Vs Suresh Chandra Roy (Dead) Through Lrs And Others

Supreme Court Of India · (2026) 05 SC CK 0004

Code of Civil Procedure, 1908- Section 2(11), 151, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 11Consumer Protection Act, 1986- Section 2(b)(v), 2(5)(v), 2(5)(vi), 13(7), 22Consumer Protection Act, 2019- Section 38(12)
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Supreme Court04 May 2026Allowed

State Of Tamil Nadu And Another Vs R. Sasipriya And Another

Supreme Court Of India · (2026) 05 SC CK 0002

Coimbatore Corporation (Disciplinary and Appeals) Rules, 1986- Section 8(2)Tamil Nadu Municipal Engineering and Water Works Service Rules, 1970- Rule 3, 3(a), 8Tamil Nadu Municipal Corporation Service Rules, 1996- Rule 4
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Supreme Court30 Apr 2026Allowed

Pawan Khera Vs State Of Assam

Supreme Court Of India · (2026) 04 SC CK 0542

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35Bharatiya Nyaya Sanhita, 2023- Section 2(31), 3(5), 3(6), 61(2), 175, 318, 336(4), 337, 338, 339, 340, 341(1), 351(1), 352, 353, 356
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Supreme Court30 Apr 2026Allowed

Narendra Singh Vs State Of Madhya Pradesh

Supreme Court Of India · (2026) 04 SC CK 0541

Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 34, 302, 304, 304B, 306, 498ADowry Prohibition Act, 1961- Section 3, 4
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Supreme Court29 Apr 2026Dismissed

Ashwini Kumar Upadhyay Vs Union Of India & Ors.

Supreme Court Of India · (2026) 04 SC CK 0539

Constitution of India, 1950- Article 14, 19(1)(a), 21, 32, 39A, 50, 51A, 141, 224A, 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 173, 174, 175, 175(3), 210, 217, 218, 223Code of Criminal Procedure, 1973- Section 36, 95, 107, 144, 154, 154(3), 155, 156(1), 156(3), 167, 173(2), 190(1)(a), 190(1)(b), 196, 196(1A), 197, 200, 202, 204, 482
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Supreme Court28 Apr 2026Dismissed

Lucknow Public School, Eldico And Anr Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2026) 04 SC CK 0535

Constitution of India, 1950- Article 21A, 51A(k)Right of Children to Free and Compulsory Education Act, 2009- Section 3, 6, 7, 8, 9, 9(b), 9(d), 9(e), 12, 12(1), 12(1)(c), 38Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011- Rule 7, 8
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