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Supreme Court Of India judgments, 2026

844 judgments · page 28 of 43

Supreme Court06 Apr 2026Allowed

Juvenile Delinquent Vs State Of U.P. And Ors

Supreme Court Of India · (2026) 04 SC CK 0543

Constitution of India, 1950- Article 21Juvenile Justice (Care and Protection of Children) Act 2015- Section 10(2), 12, 15, 15(1), 18, 18(2), 18(3), 19, 21

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Supreme Court06 Apr 2026Dismissed

M/s Piaggio Vehicles Pvt. Ltd Vs State Of U.P. & Ors

Supreme Court Of India · (2026) 04 SC CK 0450

Constitution of India, 1950- Article 136, 226Uttar Pradesh Industrial Area Development Act, 1976- Section 7

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Supreme Court06 Apr 2026Allowed

Sajal Bose Vs State Of West Bengal And Ors

Supreme Court Of India · (2026) 04 SC CK 0449

Constitution of India, 1950- Article 136, 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 155(2), 156(1), 161, 164, 173(2), 482

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Supreme Court06 Apr 2026Disposed Of

Save Mon Region Federation & Anr Vs State Of Arunachal Pradesh & Ors

Supreme Court Of India · (2026) 04 SC CK 0448

Constitution of India, 1950- Article 14, 21, 32, 226Arunachal Pradesh District Based Entrepreneurs and Professionals (Incentives, Development and Promotional) Act, 2015- Section 3A

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Supreme Court06 Apr 2026Allowed

Dr. S. Balagopal Vs State Of Tamil Nadu & Anr

Supreme Court Of India · (2026) 04 SC CK 0447

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 88, 92, 120B, 312, 325, 406, 426, 465, 468, 471, 501(1), 501(2)

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Supreme Court06 Apr 2026Partly Allowed

Sivakumar Vs State Rep. By The Inspector Of Police

Supreme Court Of India · (2026) 04 SC CK 0446

Indian Penal Code, 1860- Section 34, 292, 294, 294(b), 299, 302, 304II, 323, 324, 325Information Technology Act, 2000- Section 67

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Supreme Court06 Apr 2026Allowed

Jay Prakash Yadav Vs State Of Jharkhand

Supreme Court Of India · (2026) 04 SC CK 0445

Indian Penal Code, 1860- Section 302Arms Act, 1959- Section 27

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Supreme Court02 Apr 2026Allowed

Commissioner, Delhi Police & Anr Vs Uttam Kumar

Supreme Court Of India · (2026) 04 SC CK 0452

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Supreme Court02 Apr 2026Dismissed

Shankar Vs State Of Rajasthan

Supreme Court Of India · (2026) 04 SC CK 0451

Code of Criminal Procedure, 1973- Section 313Indian Penal Code 1860- Section 302, 307, 323, 342, 498ABhartiya Sakshya Adhiniyam, 2023- Section 26

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Supreme Court02 Apr 2026Partly Allowed

Syed Mohammed Ghouse Pasha Khadri Vs Syed Mohammed Adil Pasha Khadri & Ors. Etc

Supreme Court Of India · (2026) 04 SC CK 0444

Constitution of India, 1950- Article 136Code of Civil Procedure, 1908- Section 9, 100Waqf Act, 1995- Section 3(f), 3(i), 3(j), 6, 7, 32, 32(1), 32(2)(g), 50, 63, 64, 64(2), 65, 83, 85

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Supreme Court02 Apr 2026Allowed

Satinder Singh Bhasin Vs Government Of Nct Of Delhi & Ors

Supreme Court Of India · (2026) 04 SC CK 0443

Constitution of India, 1950- Article 32, 142Code of Criminal Procedure, 1973- Section 161Insolvency and Bankruptcy Code, 2016- Section 5(24)(a), 7, 14, 43, 45, 49, 60(5), 66

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Supreme Court02 Apr 2026Dismissed

M/s A.K.G. Construction And Developers Pvt. Ltd Vs State Of Jharkhand & Ors

Supreme Court Of India · (2026) 04 SC CK 0441

Constitution of India, 1950- Article 226Contractor Registration Rules, 2012- Rule 10, 10(1), 10(3), 10(4), 10(5)

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Supreme Court02 Apr 2026Allowed

Punjab & Sind Bank Vs Sh. Raj Kumar

Supreme Court Of India · (2026) 04 SC CK 0440

Constitution of India, 1950- Article 14, 32, 136, 226, 227

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Supreme Court01 Apr 2026Dismissed

Union Of India & Others Vs Sunil Kumar Rai & Others

Supreme Court Of India · (2026) 04 SC CK 0442

Constitution of India, 1950- Article 226

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Supreme Court01 Apr 2026Disposed Of

J. Sri Nisha Vs The Special Director, Adjudicating Authority, Directorate Of Enforcement And Anr

Supreme Court Of India · (2026) 04 SC CK 0439

Constitution of India, 1950- Article 226Foreign Exchange Management Act, 1999- Section 4, 15, 16, 16(3), 19, 37A, 37A(1), 37A(2), 37A(3), 37A(4), 37A(5)

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Supreme Court01 Apr 2026Dismissed

Samarendra Nath Kundu & Anr Vs Sadhana Das & Anr

Supreme Court Of India · (2026) 04 SC CK 0438

Code of Criminal Procedure, 1973- Section 2(y), 197, 197(1), 197(2), 197(3), 482Indian Penal Code, 1860- Section 17, 109, 120B, 201, 302

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Supreme Court01 Apr 2026Allowed

Jai Prakash Saini Vs Managing Director, U.P. Cooperative Federation Ltd. & Ors

Supreme Court Of India · (2026) 04 SC CK 0437

Evidence Act, 1872- Section 58Uttar Pradesh Cooperative Societies Employees Service Regulations, 1975- Regulation 85Uttar Pradesh Cooperative Societies Employees Service Rules, 1980- Rule 84

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Supreme Court01 Apr 2026Allowed

Deepesh Maheswari And Anr Vs Renu Maheswari And Ors

Supreme Court Of India · (2026) 04 SC CK 0436

Code of Civil Procedure, 1908- Section 96, Order 9 Rule 13Indian Succession Act, 1925- Section 372, 383

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Supreme Court01 Apr 2026Allowed

Rajiv Gaddh Vs Subodh Parkash

Supreme Court Of India · (2026) 04 SC CK 0435

Code of Civil Procedure, 1908- Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4)Arbitration and Conciliation Act, 1996- Section 11, 11(6), 34

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Supreme Court25 Mar 2026Allowed

Charul Shukla Vs State Of U.P. & Others

Supreme Court Of India · (2026) 03 SC CK 1466

Constitution of India, 1950- Article 21, 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 482Indian Penal Code, 1860- Section 313, 321, 323, 334, 354, 498A

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