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Supreme Court Of India judgments, 2026

846 judgments · page 27 of 43

Supreme Court10 Apr 2026Allowed

Hari Ram Vs State Of Rajasthan & Ors

Supreme Court Of India · (2026) 04 SC CK 0472

Rajasthan Tenancy Act, 1955- Section 88Evidence Act, 1872- Section 103, 140(g)Hindu Minority and Guardianship Act, 1956- Section 8(2)
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Supreme Court09 Apr 2026Dismissed

Sib Nath Chatterjee Vs Tulsidas Chatterjee & Ors

Supreme Court Of India · (2026) 04 SC CK 0544

Constitution of India, 1950- Article 227West Bengal Land Reforms Act, 1955- Section 4B, 4C, 4E, 5, 5(1), 5(4), 5(5), 8, 8(1), 9, 10, 49Limitation Act, 1963- Section 5
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Supreme Court09 Apr 2026Allowed

Roma Ahuja Vs State And Another

Supreme Court Of India · (2026) 04 SC CK 0464

Constitution of India, 1950- Article 226, 227Code of Criminal Procedure, 1973- Section 2(d), 2(r), 4, 5, 107, 150, 173, 190, 190(1)(b), 258, 397, 468, 468(2), 468(2)(b), 468(3), 469, 470, 471, 472, 473, 482Indian Penal Code, 1860- Section 34, 161, 294, 323, 341, 343, 506
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Supreme Court09 Apr 2026Partly Allowed

State Of Uttarakhand Vs Sarita Singh And Ors

Supreme Court Of India · (2026) 04 SC CK 0463

Constitution of India, 1950- Article 226Uttar Pradesh Civil Services (Extraordinary Pension) Rules, 1981-Rule 3, 3(6), 3(7), 3(8), 4, 11(1), 13, 13(1), 14, 15
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Supreme Court08 Apr 2026Disposed Of

Hem Raj Vs State Of Himachal Pradesh

Supreme Court Of India · (2026) 04 SC CK 0462

Indian Penal Code, 1860- Section 53, 65, 71, 116, 120BNarcotic Drugs and Psychotropic Substances Act, 1985- Section 15, 16, 17, 18, 19, 20, 20(b)(ii)(C), 21, 22, 23, 24, 25, 25A, 27, 29
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Supreme Court07 Apr 2026Disposed Of

XXX Vs YYY

Supreme Court Of India · (2026) 04 SC CK 0484

Constitution of India, 1950- Article 32, 142, 142(1), 227Code of Civil Procedure, 1908- Order 39 Rule 11Code of Criminal Procedure, 1973- Section 156(3), 340
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Supreme Court07 Apr 2026Dismissed

UCO Bank & Ors Vs SK Shrivastava

Supreme Court Of India · (2026) 04 SC CK 0457

UCO Bank (Employees') Pension Regulations, 1995- Regulation 29, 29(1), 29(2)UCO Bank (Officers') Service Regulations, 1979- Regulation 20(3)(i), 20(3)(ii), 20(3)(iii)
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Supreme Court07 Apr 2026Allowed

Gautam Satnami Vs State Of Chhattisgarh

Supreme Court Of India · (2026) 04 SC CK 0456

Constitution of India, 1950- Article 134, 136Code of Criminal Procedure, 1973- Section 161, 164, 313Indian Penal Code 1860- Section 302
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