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Supreme Court Of India judgments, 2026

844 judgments · page 29 of 43

Supreme Court25 Mar 2026Dismissed

Sharada Sanghi & Ors Vs Asha Agarwal & Ors

Supreme Court Of India · (2026) 03 SC CK 1465

Code of Civil Procedure, 1908- Section 11, Order 9 Rule 8, Order 9 Rule 9, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 23 Rule 1Transfer of property Act, 1882- Section 52
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Supreme Court25 Mar 2026Allowed

Andanayya Vs Deputy Chief Engineer

Supreme Court Of India · (2026) 03 SC CK 1462

Constitution of India, 1950- Article 136Land Acquisition Act, 1894- Section 3(d), 4(1), 11, 18, 26, 28A, 28A(1), 28A(2), 54
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Supreme Court25 Mar 2026Allowed

Sandeep Yadav Vs Satish & Others

Supreme Court Of India · (2026) 03 SC CK 1461

Code of Criminal Procedure, 1973- Section 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 228, 228(2), 241, 242, 311, 313, 317(2), 428, 464, 464(1), 464(2), 465, 482Indian Penal Code, 1860- Section 34, 120B, 147, 148, 149, 302, 307, 498ACriminal Law Amendment Act, 1932- Section 7
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Supreme Court24 Mar 2026Allowed

Yogendra Kumar Singh Vs Union Of India And Others

Supreme Court Of India · (2026) 03 SC CK 1456

Constitution of India, 1950- Article 32, 226Navy Act, 1957- Section 9(2), 184Navy Part III Naval Ceremonial, Conditions of Service and Miscellaneous Regulations 1963- Regulation 122(14), 202, 203
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Supreme Court24 Mar 2026Dismissed

Chinthada Anand Vs State Of Andhra Pradesh And Others

Supreme Court Of India · (2026) 03 SC CK 1451

Constitution of India, 1950- Article 226, 341, 341(1), 342, 342(1), 366(24), 366(25)Code of Criminal Procedure, 1973- Section 155(2), 156(1), 482Indian Penal Code, 1860- Section 34, 323, 341, 506
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Supreme Court23 Mar 2026Allowed

Chaya & Ors. Etc Vs State Of Maharashtra & Anr. Etc

Supreme Court Of India · (2026) 03 SC CK 1449

Constitution of India, 1959- Article 14, 15, 16, 16(1), 38Right of Children to Free and Compulsory Education Act, 2009- Section 23, 23(1)Uttar Pradesh Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Back-Ward Classes) Act, 1994- Section 8(1)
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Supreme Court23 Mar 2026Allowed

State Of Karnataka & Ors Vs Santhosh Kumar C

Supreme Court Of India · (2026) 03 SC CK 1447

Administrative Tribunals Act, 1985- Section 19Karnataka Civil Services (Validation of Selection and Appointment of 2011 Batch Gazetted Probationers) Act, 2022- Section 3Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997- Rule 4(3), 8, 11, 11(1), 11(3)
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