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
COURT ARCHIVE
Supreme Court Of India judgments, 2026
850 judgments · page 31 of 43
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
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)
Supreme Court17 Mar 2026Dismissed
United India Insurance Co.Ltd Vs Sayona Colors Pvt. Ltd
Supreme Court Of India · (2026) 03 SC CK 1477
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
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
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
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
Supreme Court17 Mar 2026Dismissed
Canara Bank Overseas Branch Rep. By Senior Manager Vs Archean Industries Private Limited And Another
Supreme Court Of India · (2026) 03 SC CK 1427
Code of Civil Procedure, 1908- Order 1 Rule 10(2), Order 8A Rule 1, Order 8A Rule 2, Order 8A Rule 3, Order 8A Rule 4, Order 8A Rule 5Contract Act, 1872- Section 126, 127, 128, 140Foreign Exchange Regulation Act, 1973- Section 18(8)
Supreme Court17 Mar 2026Allowed
Mohammad Kaleem Vs State Of Uttar Pradesh & Ors
Supreme Court Of India · (2026) 03 SC CK 1426
Code of Criminal Procedure, 1973- Section 161, 319Indian Penal Code, 1860- Section 120B, 302, 307
Supreme Court17 Mar 2026Disposed Of
Charan Preet Singh Vs Municipal Corporation Chandigarh & Ors
Supreme Court Of India · (2026) 03 SC CK 1425
Constitution of India, 1950- Article 31B, 141
Supreme Court17 Mar 2026Dismissed
Subramani Vs State Of Karnataka
Supreme Court Of India · (2026) 03 SC CK 1424
Code of Criminal Procedure, 1973- Section 379Indian Penal Code, 1860- Section 302, 498A
Supreme Court17 Mar 2026Disposed Of
Union Of India Vs Prakash Industries Limited And Another
Supreme Court Of India · (2026) 03 SC CK 1423
Supreme Court16 Mar 2026Partly Allowed
Bhola Mahto Vs State Of Jharkhand
Supreme Court Of India · (2026) 03 SC CK 1429
Code of Criminal Procedure, 1973- Section 374(2)Indian Penal Code, 1860- Section 300, 302, 304II
Supreme Court16 Mar 2026Dismissed
State Of Himachal Pradesh Vs Surat Singh
Supreme Court Of India · (2026) 03 SC CK 1422
Criminal Procedure Code, 1973- Section 313Narcotic Drugs and Psychotropic Substances Act, 1985- Section 20, 50, 50(1), 54
Supreme Court16 Mar 2026Allowed
Shiny C.J. & Ors Vs Shalini Sreenivasan & Ors. Etc
Supreme Court Of India · (2026) 03 SC CK 1421
Kerala State and Subordinate Services Rules, 1956- Rule 10(a)(ii)
Supreme Court16 Mar 2026Disposed Of
The Managing Director, KSRTC Vs P. Chandramouli & Ors
Supreme Court Of India · (2026) 03 SC CK 1420
Motor Vehicles Act, 1988- Section 166
Supreme Court13 Mar 2026Dismissed
Mizo Chief Council Mizoram, Thr. President Shri L. Chinzah Vs Union Of India & Ors
Supreme Court Of India · (2026) 03 SC CK 1418
Constitution of India, 1950- Article 14, 16, 19(1)(f), 21, 29, 31, 31(1), 31(2), 32, 32(1), 145(1)(c), 226Indian Penal Code, 1860- Section 377Code of Civil Procedure, 1908- Section 80
Supreme Court13 Mar 2026Disposed Of
Raj Bahadur Singh Vs State Of Uttarakhand
Supreme Court Of India · (2026) 03 SC CK 1417
Code of Criminal Procedure, 1973- Section 313Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(2), 21
Supreme Court13 Mar 2026Disposed Of
Rajendra & Ors Vs State Of Uttarakhand
Supreme Court Of India · (2026) 03 SC CK 1416
Code of Criminal Procedure, 1973- Section 164, 374Indian Penal Code, 1860- Section 376, 376(2)(G), 427, 506