Supreme Court13 Feb 2026Allowed
Pawan Kumar & Ors Vs Union Of India & Ors
Supreme Court Of India · (2026) 02 SC CK 1775
COURT ARCHIVE
Supreme Court Of India judgments, 2026
832 judgments · page 35 of 42
Supreme Court13 Feb 2026Allowed
Manoj Vs State Of Maharashtra & Anr
Supreme Court Of India · (2026) 02 SC CK 1774
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 245Code of Criminal Procedure, 1973- Section 222, 313Essential Commodities Act, 1955- Section 2(a), 3, 3(1), 3(c), 3(d), 5, 6, 6(1), 7
Supreme Court13 Feb 2026Disposed Of
Harbinder Singh Sekhon Vs State Of Punjab
Supreme Court Of India · (2026) 02 SC CK 1781
Constitution of India, 1950- Article 14, 21, 32Punjab Regional And Town Planning And Development Act, 1995- Section 70, 70(5), 75, 76, 79, 80, 81, 86, 87, 88, 89, 90
Supreme Court12 Feb 2026Dismissed
B. Prashanth Hegde Vs State Bank Of India & Anr
Supreme Court Of India · (2026) 02 SC CK 1780
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002- Section 13(2), 17Insolvency and Bankruptcy Code, 2016- Section 3(11), 3(12), 4, 7, 7(1), 7(2), 7(3), 7(4), 7(5)(b), 8, 9, 10, 14, 61, 62, 65, 75, 238A, 239(1)(c), 239(1)(d), 239(1)(e), 239(1)(f),Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016- Rule 4, 4(1), 10
Supreme Court12 Feb 2026Allowed
Union Of India Through Its Secretary & Ors Vs SGT Girish Kumar And Ors. Etc
Supreme Court Of India · (2026) 02 SC CK 1771
Constitution of India, 1950- Article 300AArmed Forces Tribunal Act, 2007- Section 22, 22(1)(c), 30
Supreme Court12 Feb 2026Dismissed
R. Savithri Naidu Vs M/s The Cotton Corporation Of India Limited And Another
Supreme Court Of India · (2026) 02 SC CK 1770
Code of Civil Procedure, 1908- Section 47, Order 21 Rule 58, Order 21 Rule 93(2), Order 21 Rule 98, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102Arbitration and Conciliation Act, 1996- Section 34Transfer of Property Act, 1882- Section 52
Supreme Court11 Feb 2026Dismissed
N. Manoharan, Etc Vs The Administrative Officer And Another
Supreme Court Of India · (2026) 02 SC CK 1766
Payment of Gratuity Act, 1972- Section 1(3)(b), 2(e), 5, 14Atomic Energy Act, 1962- Section 3
Supreme Court11 Feb 2026Allowed
Hemlata Eknath Vs Pise Shubham Bahu-uddeshiya Sanstha Waddhamna & Ors
Supreme Court Of India · (2026) 02 SC CK 1773
Supreme Court11 Feb 2026Allowed
Zeba Khan Vs State Of U.P. & Others
Supreme Court Of India · (2026) 02 SC CK 1768
Constitution of India, 1950- Article 21, 136, 226Code of Criminal Procedure, 1973- Section 439, 439(1)Indian Penal Code, 1860- Section 34, 419, 420, 467, 468, 471
Supreme Court11 Feb 2026Allowed
K. Rajaiah Vs The High Court For The State Of Telangana
Supreme Court Of India · (2026) 02 SC CK 1767
Constitution of India, 1950- Article 32, 226Andhra Pradesh Civil Services Rules, 1991- Rule 9(x), 20, 20(5)(d)
Supreme Court10 Feb 2026Disposed Of
Hero Cycles Limited & Another Vs Hero Ecotech Limited & Others
Supreme Court Of India · (2026) 02 SC CK 1823
Code of Civil Procedure, 1908- Section 151, Order 39 Rule 2A
Supreme Court10 Feb 2026Disposed Of
Mahendra Prasad Agarwal Vs Arvind Kumar Singh & Ors
Supreme Court Of India · (2026) 02 SC CK 1822
Constitution of India, 1950- Article 226
Supreme Court10 Feb 2026Disposed Of
In Re: Order Dated 17.03.2025 Passed By The High Court Of Judicature At Allahabad In Criminal Revision No. 1449/2024 And Ancillary Issues
Supreme Court Of India · (2026) 02 SC CK 1821
Code of Criminal Procedure, 1973- Section 156(3)Indian Penal Code, 1860- Section 354B, 376, 511Protection of Children from Sexual Offences Act, 2012- Section 9, 10, 18
Supreme Court10 Feb 2026Allowed
Dr. Anand Rai Vs State Of Madhya Pradesh & Anr
Supreme Court Of India · (2026) 02 SC CK 1765
Constitution of India, 1950- Article 14, 15, 17, 21, 38, 46Code of Criminal Procedure, 1973- Section 161, 227, 228, 378(3)Indian Penal Code, 1860- Section 146, 147, 149, 188, 294, 323, 326, 332, 333, 336, 341, 352, 353, 383, 427, 506
Supreme Court10 Feb 2026Disposed Of
Abdul Khalek & Others Vs State Of Assam & Others
Supreme Court Of India · (2026) 02 SC CK 1764
Constitution of India, 1950- Article 32, 48A, 51A(g), 226Assam Panchayat Act, 1994- Section 5
Supreme Court10 Feb 2026Allowed
J. Muthurajan & Anr Vs S. Vaikundarajan & Ors
Supreme Court Of India · (2026) 02 SC CK 1763
Constitution of India, 1950- Article 136Code of Civil Procedure, 1908- Section 47, 115, Order 7 Rule 11Arbitration and Conciliation Act, 1996- Section 11, 34, 36, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 73(2), 73(4), 74
Supreme Court09 Feb 2026Dismissed
State Of Odisha & Ors Vs Managing Committee Of Namatara Girls High School
Supreme Court Of India · (2026) 02 SC CK 1772
Constitution of India, 1950- Article 12Land Acquisition Act, 1894- - Section 54Odisha Education Act, 1969- Section 24B
Supreme Court09 Feb 2026Disposed Of
Sumit Vs State Of U P & Anr
Supreme Court Of India · (2026) 02 SC CK 1769
Code of Criminal Procedure, 1973- Section 167(2), 170, 437(3), 437(5), 438, 438(2), 439(2)Bharatiya Nyaya Sanhita, 2023- Section 80, 80(2), 85Indian Penal Code, 1860- Section 302, 306, 498A
Supreme Court09 Feb 2026Disposed Of
Deputy Commissioner And Special Land Acquisition Officer Vs M/s S.V. Global Mill Limited
Supreme Court Of India · (2026) 02 SC CK 1762
Constitution of India, 1950- Article 19(1)(f), 136, 226, 227, 300ACriminal Procedure Code, 1973- Section 378Code of Criminal Procedure, 1898- Section 417
Supreme Court06 Feb 2026Partly Allowed
ITC Limited Vs Aashna Roy
Supreme Court Of India · (2026) 02 SC CK 1761
Code of Civil Procedure, 1908- Order 18 Rule 4Consumer Protection Act, 1986- Section 12, 13, 13(4), 13(4)(iii), 13(4)(v), 14, 22Evidence Act, 1872- Section 65B