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Supreme Court Of India judgments, 2026

832 judgments · page 32 of 42

Supreme Court10 Mar 2026Allowed

Pooranmal Vs State Of Rajasthan & Anr

Supreme Court Of India · (2026) 03 SC CK 1405

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 351Code of Criminal Procedure, 1973- Section 313Bhartatiya Nyaya Sanhita, 2023- Section 3(5), 103(1), 238, 331(8)
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Supreme Court10 Mar 2026Allowed

Anurag Krishna Sinha Vs State Of Bihar & Anr

Supreme Court Of India · (2026) 03 SC CK 1404

Constitution of India, 1950- Article 12, 14, 16, 16(1), 19(2), 19(3), 19(4), 19(5), 19(6), 21, 254(1), 300AIndian Penal Code, 1860- Section 497Negotiable Instruments Act, 1881- Section 138
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Supreme Court10 Mar 2026Dismissed

Pannalal Bhansali Vs Bharti Telecom Limited & Ors

Supreme Court Of India · (2026) 03 SC CK 1402

Constitution of India, 1950- Article 14, 94Companies Act, 1956- Section 100, 173, 173(2)Companies Act 2013- Section 66, 66(3), 68, 102, 132, 133, 138, 230, 232(2)(d), 236(2), 244, 409(3)(a), 409(3)(e), 411(3), 418A, 418A(1), 419, 419(3), 423
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Supreme Court09 Mar 2026Allowed

Abhishek Sharma Vs State Of Jammu And Kashmir & Ors

Supreme Court Of India · (2026) 03 SC CK 1468

Constitution of India, 1950- Article 14, 16, 39DJammu and Kashmir Civil Services (Special Provisions) Act, 2010- Section 3, 3(b), 5, 5(i), 5(ii), 5(iii), 5(iv), 5(v), 9(b)Jammu and Kashmir Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2009- Rule 2, 3, 4, 4(1)
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Supreme Court27 Feb 2026Allowed

Dr. Jiji K.S. & Ors Vs Shibu K & Ors

Supreme Court Of India · (2026) 02 SC CK 1811

Constitution of India, 1950- Article 309Administrative Tribunals Act, 1985- Section 19, 22(3)(f)Kerala Technical Education Service (Amendment) Rules, 2004- Rule 6A, 6A(i), 6A(ii), 10(ab), 17, 28(b), 28(b)(iA), 31(a)(i)
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Supreme Court26 Feb 2026Allowed

Ankit Tomar Vs State of Haryana

Supreme Court Of India · (2026) 02 SC CK 1829

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 376(2)(n), 506
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