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Supreme Court Of India judgments, 2026

846 judgments · page 26 of 43

Supreme Court15 Apr 2026Disposed Of

Bhartiya Mazdoor Sangh, U.P. & Anr Vs State Of U.P. & Others

Supreme Court Of India · (2026) 04 SC CK 0505

Constitution of India, 1950- Article 14, 142Sick Industrial Companies (Special Provisions) Act, 1985- Section 3(1)(o), 18(4), 18(12), 20(1), 29, 33Sick Industrial Companies (Special Provisions) Repeal Act, 2003- Section 4
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Supreme Court15 Apr 2026Disposed Of

Canara Bank Vs Kavita Chowdhary

Supreme Court Of India · (2026) 04 SC CK 0490

Negotiable Instruments Act, 1881- Section 30, 64, 64(1), 72, 75A, 84, 84(1), 84(2), 85(1), 105, 138, 142, 142(b)Contract Act, 1872- Section 55, 73, 74Insolvency and Bankruptcy Code, 2016- Section 14, 17, 31, 38, 39, 40, 41
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Supreme Court15 Apr 2026Allowed

State Of Kerala Vs K.A. Abdul Rasheed

Supreme Court Of India · (2026) 04 SC CK 0487

Code of Criminal Procedure, 1973- Section 161, 313Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
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Supreme Court13 Apr 2026Allowed

Dhananjay Rathi Vs Ruchika Rathi

Supreme Court Of India · (2026) 04 SC CK 0481

Constitution of India, 1950- Article 142, 142(1)Bharatiya Nagarik Suraksha Sanhita 2023- Section 528Code of Criminal Procedure, 1973- Section 125, 482
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Supreme Court10 Apr 2026Allowed

Dhan Jee Pandey Vs State Of Bihar & Another

Supreme Court Of India · (2026) 04 SC CK 0477

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 389, 389(1), 437, 438, 439Indian Penal Code, 1860- Section 34, 120B, 147, 148, 149, 302, 307, 323, 341, 379, 385, 386, 406, 420, 467, 468, 471, 504, 509
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Supreme Court10 Apr 2026Allowed

Ram Chandra Choudhary & Ors Vs Roop Nagar Dugdh Utpadak Sahakari Samiti Limited And Others

Supreme Court Of India · (2026) 04 SC CK 0475

Constitution of India, 1950- Article 12, 21, 32, 226Rajasthan Co-operative Societies Act, 2001- Section 5, 6, 8, 8B, 8(1)(da), 8(1)(i), 8(1)(r), 8(1)(v), 11, 16, 16(2), 18, 19, 20, 27, 28, 28(13), 32, 54, 58, 58(1), 58(2)(c), 58(3), 60, 100, 104, 105, 106, 107, 117, 123, 123(2)(xxvi), 125Rajasthan Co-operative Societies Rules, 2003- Rule 34, 73
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Supreme Court10 Apr 2026Disposed Of

Kamal Prasad Dubey Vs State Of Madhya Pradesh And Others

Supreme Court Of India · (2026) 04 SC CK 0473

Constitution of India, 1950- Article 14, 16Madhya Pradesh Cooperative Societies Act, 1960- Section 55(1)Prathmic, Krishi Saakh Sahakari Sanstha, Vrihattakar Saakh Sahakari Sanstha, Adim Jati Sewa Sahakari Sewa Sanstha, Krishak Sewa Sahakari Sanstha Karmchari Sewa (Niyojan, Nibandhan, Tatha Karya Stithi) Niyam, 2013- Rule 11, 19A
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