Supreme Court16 Apr 2026Allowed

Venu Gopalakrishnan Vs State Of Kerala & Another

Supreme Court Of India · (2026) 04 SC CK 0500

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3), 482Bharatiya Nyaya Sanhita, 2023- Section 3(5), 64, 74, 75, 79, 308(2), 351(2)Information Technology Act, 2000- Section 67A
Supreme Court16 Apr 2026Disposed Of

S. Valliammai & Others Vs S. Ramanathan & Another

Supreme Court Of India · (2026) 04 SC CK 0496

Civil Procedure Code, 1908- Section 115, Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 1(a), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 13, Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 39 Rule 1, Order 39 Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 34
Supreme Court16 Apr 2026Disposed Of

Pramod Shroff Vs Mohan Singh Chopra

Supreme Court Of India · (2026) 04 SC CK 0494

Civil Procedure Code, 1908- Section 2(2), 2(9), Order 8 Rule 10, Order 14 Rule 1, Order 14 Rule 1(6), Order 14 Rule 3, Order 14 Rule 6, Order 20 Rule 4(2), Order 20 Rule 5
Supreme Court16 Apr 2026Dismissed

Priyanka Sarkariya Vs Union Of India & Anr

Supreme Court Of India · (2026) 04 SC CK 0491

Constitution of India, 1950- Article 14, 22, 22(3)(b), 22(5)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974- Section 3(1), 8(c), 8(e)Customs Act, 1962- Section 108