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Supreme Court Of India judgments, 2026

832 judgments · page 3 of 42

Supreme Court21 Sept 2026Disposed Of

John Mathew Vs Santha Paul & Ors.

Supreme Court Of India · 2026 INSC 1020

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), XIV Rule 1, XIV Rule 2, XIV Rule 2(1), XIV Rule 2(2), XIV Rule 2(2)(b), XIV Rule 5, XX Rule 5, XLI Rule 24, XLI Rule 25, Section 9A, 151Limitation Act-Article 59, 65Code of Civil Procedure (Amendment) Act, 1976
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Supreme Court18 Sept 2026Dismissed

S. Panchalingu & Ors. Vs People's Education Trust (R) & Ors.

Supreme Court Of India · 2026 INSC 1010

Code of Civil Procedure, 1908-Section 9, 26, 80, 86, 91, 92, 94, 122, 125, 141, 151, Order IV, IX, XXVI Rule 11, XXXII, XXXIII Rules 2 and 8, XXXVIII, XXXIX Rules 1 and 2, XL Rule 1, XL Rule 1(a)Code of Civil Procedure (Amendment) Act (104 of 1976)Karnataka Civil Rules of Practice, 1967-Rule 16-A
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Supreme Court18 Sept 2026Dismissed

Orient Crafts Limited Vs Commissioner Of Income Tax, New Delhi

Supreme Court Of India · 2026 INSC 1018

Companies Act, 1956Income Tax Act, 1961-Section 80HHC, 80HHC(3), First proviso to Section 80HHC(3), proviso to Section 80HHC(iii), 80HHC(4), Explanation (baa) to Section 80HHC, 28, 28(1), 28(iiia), 28(iiib), 28(iiic), 28(iiid), 28(iiie), 28(iv), 10A, 10A(4), 10A(4)(iii), 56, 119, 143(2), 143(3), 147, 260A, 263Imports (Control) Order, 1955
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Supreme Court18 Sept 2026Disposed Of

National Seeds Corporation Ltd. Vs National Agro Seed Corporation (India)

Supreme Court Of India · 2026 INSC 1017

Arbitration and Conciliation Act, 1996-Section 34, 36, 36(1), 36(2), 36(3), 37, 37(1)(b), 37(1)(c)Code of Civil Procedure, 1908-Order XXI Rule 1, XXI Rule 1(1), XXI Rule 1(2), XXI Rule 1(4), XXI Rule 1(5), XXI Rule 4, XLI Rule 5, XLI Rule 5(3), XLI Rule 6, XLI Rule 6(1)Contract Act-Section 60
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Supreme Court17 Sept 2026Allowed

Deepak In Jc Vs State Govt. Of Nct Delhi

Supreme Court Of India · 2026 INSC 1008

Indian Penal Code, 1860-Sections 363, 376, 506, 361Protection of Children from Sexual Offences Act, 2012-Sections 6, 4, 5, 5(m), 29, 30, 3, 7, 9Code of Criminal Procedure, 1973-Sections 161, 164
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Supreme Court16 Sept 2026Allowed

Bharat Raj Meena Vs Central Bureau Of Investigation

Supreme Court Of India · 2026 INSC 999

Prevention of Corruption Act, 1988-Section 7, 7(a), Explanation 2 to Section 7, 13, 13(1)(a), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19, 20Code of Criminal Procedure, 1973-Section 154, 162, 164, 219, 306, 313Evidence Act-Illustration (b) to Section 114, Section 114(g), 133
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Supreme Court16 Sept 2026Dismissed

Assistant Commissioner Of Income Tax & Anr. Vs M/S. Omaxe Limited

Supreme Court Of India · 2026 INSC 1000

Income Tax Act, 1961-Section 80G, 80IB, 80IB(10), 80IB(10)(vi), 132, 133A, 142, 143(1), 143(2), 143(3), 144, 147, 148, 153, 153A, 153B, 153C, 154, 156, 234A, 234B, 234C, 245C, 245C(1), 245C(3), 245D, 245D(1), 245D(2), 245D(3), 245D(4), 245D(6), 245F(2), 245F(4), 245H, 245H(1), 245HA, 245-I, 288AIndian Penal CodeConstitution of India-Article 32, 136, 226, 32/136
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Supreme Court16 Sept 2026Dismissed

K Rashik Vs National Insurance Company Ltd. & Anr.

Supreme Court Of India · 2026 INSC 996

Motor Vehicles Act, 1988-Section 166, 166(1), 166(2), 149(2), 149(7), 158(6), 168(1), 169, 170Code of Civil Procedure, 1908-Section 20, 21, 21(1)Constitution of India-Article 227, 142
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