Supreme Court27 Apr 2026Disposed Of
New Delhi Nature Society Through Verhaen Khanna Vs Director Horticulture Dda & Ors
Supreme Court Of India · (2026) 04 SC CK 0531
Wild Life (Protection) Act, 1972- Section 38H(6)
COURT ARCHIVE
Supreme Court Of India judgments, 2026
850 judgments · page 24 of 43
Supreme Court24 Apr 2026Disposed Of
Home Care Retail Marts Pvt. Ltd Vs Haresh N. Sanghavi
Supreme Court Of India · (2026) 04 SC CK 0530
Constitution of India, 1950- Article 141, 142Arbitration Act, 1940- Section 18Arbitration and Conciliation Act, 1996- Section 2(h), 8, 9, 9(1)(ii), 11(4), 11(5), 11(6), 12(4), 13(5), 16(6), 34, 36, 36(2), 36(3), 37, 43(4)
Supreme Court24 Apr 2026Allowed
State Of Punjab Vs Sukhwinder Singh @ Gora
Supreme Court Of India · (2026) 04 SC CK 0529
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 21(c), 29, 37, 37(1)(b)(ii), 42, 50, 52
Supreme Court24 Apr 2026Allowed
Sivaraman Nair And Others Vs State Of Kerala And Another
Supreme Court Of India · (2026) 04 SC CK 0528
Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 482Indian Penal Code,1860- Section 34, 494, 498A
Supreme Court24 Apr 2026Allowed
A.P. State Wakf Board Through Chairperson Vs Janaki Busappa And Others
Supreme Court Of India · (2026) 04 SC CK 0527
Code of Civil Procedure, 1908- Order 41 Rule 27Wakf Act, 1995- Section 4, 5(2), 6, 89, 83(9)Evidence Act, 1872- Section 101, 102, 103
Supreme Court24 Apr 2026Allowed
Vinay Raghunath Deshmukh Vs Natwarlal Shamji Gada And Another
Supreme Court Of India · (2026) 04 SC CK 0526
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 6 Rule 17, Order 41 Rule 25
Supreme Court23 Apr 2026Allowed
Challani Ginning and Pressing Factory Vs Kamal
Supreme Court Of India · (2026) 04 SC CK 0550
Code of Civil Procedure, 1908- Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101
Supreme Court23 Apr 2026Allowed
Anjani Technoplast Ltd Vs Shubh Gautam
Supreme Court Of India · (2026) 04 SC CK 0525
Code of Civil Procedure, 1908- Section 151Code of Criminal Procedure, 1973- Section 340Negotiable Instruments Act, 1881- Section 138
Supreme Court22 Apr 2026Allowed
Union Of India Vs SIR Sobha Singh And Sons Pvt. Ltd
Supreme Court Of India · (2026) 04 SC CK 0524
Constitution of India, 1950- Article 227, 294, 295, 296Code of Civil Procedure, 1908- Section 80Government Grants Act, 1895- Section 2, 3
Supreme Court22 Apr 2026Dismissed
Unchgaon Village Panchayat Vs Kolhapur Municipal Corporation And Another
Supreme Court Of India · (2026) 04 SC CK 0523
Constitution of India, 1950- Article 243Q(1), 243Q(2)Code of Civil Procedure, 1908- Section 9A, Order 39 Rule 1, Order 39 Rule 2Maharashtra Municipal Corporations Act, 1949- Section 3
Supreme Court22 Apr 2026Dismissed
The Secretary, Government Of Tamil Nadu, And Others Etc Vs S. Raja And Others Etc
Supreme Court Of India · (2026) 04 SC CK 0522
Supreme Court22 Apr 2026Dismissed
Adalat Yadav Etc Vs State Of Bihar
Supreme Court Of India · (2026) 04 SC CK 0521
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 120B, 149, 302, 307Arms Act, 1959- Section 27
Supreme Court22 Apr 2026Allowed
Rajendra Singh Bora Vs Union Of India & Ors
Supreme Court Of India · (2026) 04 SC CK 0520
Supreme Court22 Apr 2026Dismissed
Chaitanya Bahuuddeshiya Shikshan Prasarak Mandal & Ors Vs Auxilo Finserve Pvt. Ltd. & Ors
Supreme Court Of India · (2026) 04 SC CK 0519
Constitution of India, 1950- Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13, 13(2)
Supreme Court21 Apr 2026Allowed
S. Anand Vs State Of Tamil Nadu Represented By Its Inspector Of Police And Anr
Supreme Court Of India · (2026) 04 SC CK 0549
Code of Criminal Procedure, 1973- Section 173(2), 482Bharatiya Nyaya Sanhita, 2023- Section 318(4)Indian Penal Code, 1860- Section 120B, 420, 465, 468, 471
Supreme Court21 Apr 2026Allowed
M/s MCM Worldwide Private Limited Vs M/s Construction Industry Development Council
Supreme Court Of India · (2026) 04 SC CK 0548
Arbitration and Conciliation Act, 1996- Section 8, 11(6), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 16(6), 34, 37, 37(2)
Supreme Court21 Apr 2026Dismissed
Messer Griesheim Gmbh (Now Called Air Liquide Deutschland GMBH) Vs Goyal Mg Gases Private Limited
Supreme Court Of India · (2026) 04 SC CK 0518
Code of Civil Procedure, 1908- Section 2(5), 2(6), 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 14, 44A, 44A(1), Order 21 Rule 11, Order 21 Rule 22, Order 37 Rule 3Companies Act, 1956- Section 194, 210, 211, 215, 433(e), 434(1)(a)Foreign Exchange Regulation Act, 1973- Section 29(1), 31, 47, 47(3), 47(3)(b)
Supreme Court21 Apr 2026
Sathyan Naravoor Vs Union Of India & Ors
Supreme Court Of India · (2026) 04 SC CK 0517
Constitution of India, 1950- Article 14, 21Rights of Persons with Disabilities Act, 2016- Section 89
Supreme Court21 Apr 2026Allowed
Prahlad Sahai Vs Haryana Roadways & Anr
Supreme Court Of India · (2026) 04 SC CK 0516
Motor Vehicles Act, 1988- Section 168
Supreme Court21 Apr 2026Dismissed
Babu Singh Vs Consolidation Officer And Others
Supreme Court Of India · (2026) 04 SC CK 0515
Uttar Pradesh Land Revenue Code, 2006- Section 77(2)Uttar Pradesh Municipalities Act, 1916- Section 8Uttar Pradesh Town Improvement Act, 1919- Section 42