COURT ARCHIVE

Supreme Court Of India judgments, 2026

842 judgments · page 30 of 43

Supreme Court23 Mar 2026Dismissed

District Magistrate And District Election Officer And Collector, Gwalior, M.P Vs National Insurance Company Limited & Ors

Supreme Court Of India · (2026) 03 SC CK 1444

Representation of the Peoples Act, 1950- Section 159(2), 160

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Supreme Court20 Mar 2026Allowed

State Of Bihar Thr. Vigilance Vs Sudha Singh

Supreme Court Of India · (2026) 03 SC CK 1443

Indian Penal Code 1860- Section 107, 161, 165A, 120B, 201, 409Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(e), 13(2)Bihar Special Courts Act, 2009- Section 13, 15, 19

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Supreme Court20 Mar 2026Allowed

Sujoy Ghosh Vs State Of Jharkhand & Anr

Supreme Court Of India · (2026) 03 SC CK 1442

Constitution of India, 1959- Article 226Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 387

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Supreme Court20 Mar 2026Disposed Of

Naveen Solanki And Another Vs Rail Land Development Authority And Others

Supreme Court Of India · (2026) 03 SC CK 1441

Constitution of India, 1959- Article 14, 21Forest (Conservation) Act, 1980- Section 2, 2(i)Delhi Preservation of Trees Act, 1994- Section 2(i)

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Supreme Court20 Mar 2026Partly Allowed

Ujaas Energy Ltd Vs West Bengal Power Development Corporation Ltd

Supreme Court Of India · (2026) 03 SC CK 1440

Arbitration and Conciliation Act, 1996- Section 16, 30(2), 30(4), 31(1), 31(6), 34Insolvency and Bankruptcy Code, 2016- Section 3(6), 14

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Supreme Court20 Mar 2026Allowed

Gabbar Singh Alias Devendra Pratap Singh Alias Rajesh Singh Vs State Of U.P. And Ors

Supreme Court Of India · (2026) 03 SC CK 1439

Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986- Section Section 3(1), 5(1), 5(2), 5(3), 5(3)(d)Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Rules, 2021- Rule 16(1)

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Supreme Court19 Mar 2026Allowed

Prem Porwal And Others Etc Vs Jagdeesh Chandra Prajapati And Others

Supreme Court Of India · (2026) 03 SC CK 1480

Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Order 47 Rule 1Income Tax Act, 1961- Section 154

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Supreme Court19 Mar 2026Allowed

Ayyub Malik And Another Vs State Of Uttarakhand And Another

Supreme Court Of India · (2026) 03 SC CK 1479

Code of Criminal Procedure, 1973- Section 164, 482Indian Penal Code, 1860- Section 363, 368, 376(2)(d)Protection of Children from Sexual Offences Act, 2012- Section 5(8), 6

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Supreme Court19 Mar 2026Dismissed

Virinder Pal Singh Vs Punjab And Sind Bank & Ors

Supreme Court Of India · (2026) 03 SC CK 1437

Payment of Gratuity Act, 1972- Section 4(6), 7(3), 7(3A)Punjab and Sind Bank Officers' Service Regulations, 1982- Regulation 2, 20(3)(iii)

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Supreme Court19 Mar 2026Dismissed

Sant Rohidas Leather Industries And Charmakar Development Corporation Ltd Vs Vijaya Bank

Supreme Court Of India · (2026) 03 SC CK 1435

Consumer Protection Act, 1986- Section 2(1)(d), 2(1)(d)(ii), 2(1)(g), 2(1)(m), 2(1)(o)

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Supreme Court19 Mar 2026Allowed

V. Ganesan Vs State Rep By The Sub Inspector Of Police & Anr

Supreme Court Of India · (2026) 03 SC CK 1434

Constitution of India, 1959- Article 226Code of Criminal Procedure, 1973- Section 173, 482Indian Penal Code, 1860- Section 406, 415, 420

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Supreme Court18 Mar 2026

In Re: 2 Million Lives At Risk, Contamination In Jojari River, Rajastha Vs

Supreme Court Of India · (2026) 03 SC CK 1478

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 133

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Supreme Court18 Mar 2026Allowed

R. Halle Vs Reliance General Insurance Company Limited

Supreme Court Of India · (2026) 03 SC CK 1433

Indian Penal Code, 1860- Section 279, 338

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Supreme Court18 Mar 2026Dismissed

State Of Uttar Pradesh Vs Ram Swaroop @ Barkat

Supreme Court Of India · (2026) 03 SC CK 1432

Code of Criminal Procedure, 1973- Section 221, 222, 222(1)Indian Penal Code, 1860- Section 302, 304B, 364, 498A

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Supreme Court18 Mar 2026Allowed

Steel Authority Of India And Others Vs Shambhu Prasad Singh And Others

Supreme Court Of India · (2026) 03 SC CK 1431

Constitution of India, 1959- Article 141SAIL Gratuity Rules, 1978- Rule 3, Rule 3(2)(1)(c)

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Supreme Court17 Mar 2026Dismissed

United India Insurance Co.Ltd Vs Sayona Colors Pvt. Ltd

Supreme Court Of India · (2026) 03 SC CK 1477

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Supreme Court17 Mar 2026Disposed Of

Vishvjeet And Others Vs State Of Uttar Pradesh And Another

Supreme Court Of India · (2026) 03 SC CK 1438

Constitution of India, 1959- Article 21, 32Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(1), 110, 115(2), 311, 351(3), 352

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Supreme Court17 Mar 2026Allowed

Hamsaanandini Nanduri Vs Union Of India & Ors

Supreme Court Of India · (2026) 03 SC CK 1436

Constitution of India, 1959- Article 14, 15, 19, 19(1)(g), 21, 25(2), 32, 39, 42, 43, 51(c)Maternity Benefit Act, 1961- Section 5(4)Code on Social Security, 2020- Section 60(4), 67

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Supreme Court17 Mar 2026Allowed

Securities And Exchange Board Of India Vs Terrascope Ventures Limited Etc

Supreme Court Of India · (2026) 03 SC CK 1430

Companies Act, 1956- Section 81(1A), 173(2)Companies Act, 2013- Section 2(70), 27, 42(3), 42(8), 62(1)(c)Securities and Exchange Board of India Act, 1992- Section 11(1), 11(4)(b), 11B, 15(I)(2), 15HA, 15Z, 19

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Supreme Court17 Mar 2026Allowed

Sharla Bazliel Vs Baldev Thakur And Others

Supreme Court Of India · (2026) 03 SC CK 1428

Constitution of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(3)Code of Criminal Procedure, 1973- Section 173(2), 482

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