COURT ARCHIVE

Supreme Court Of India judgments, 2026

832 judgments · page 36 of 42

Supreme Court06 Feb 2026Allowed

State Of West Bengal & Ors Vs Jai Hind Pvt. Ltd

Supreme Court Of India · (2026) 02 SC CK 1760

Constitution of India, 1950- Article 166, 166(3), 323A, 323A(2)(d), 323B, 323B(3)(d)Code of Civil Procedure, 1908- Section 114, Order 47 Rule 1Limitation Act, 1963- Article 124

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Supreme Court06 Feb 2026Dismissed

Tharammel Peethambaran And Another Vs T. Ushakrishnan And Another

Supreme Court Of India · (2026) 02 SC CK 1759

Code of Civil Procedure, 1908- Section 100, 103Notaries Act, 1952- Section 8(1)(a)Registration Act, 1908- Section 17, 28, 33

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Supreme Court06 Feb 2026Disposed Of

Amit Kumar & Ors Vs Union Of India & Ors

Supreme Court Of India · (2026) 02 SC CK 1758

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Supreme Court06 Feb 2026Dismissed

Kanta And Others Vs Soma Devi (Dead) Through Lr. And Others

Supreme Court Of India · (2026) 02 SC CK 1757

Hindu Succession Act, 1956- Section 14(1)

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Supreme Court06 Feb 2026Disposed Of

V. Pathmavathi & Ors Vs Bharthi Axa General Insurance Co. Ltd & Anr

Supreme Court Of India · (2026) 02 SC CK 1756

Constitution of India, 1950- Article 141Motor Vehicles Act, 1988- Section 166, 168, 173

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Supreme Court06 Feb 2026Disposed Of

Jane Kaushik Vs Union Of India & Ors

Supreme Court Of India · (2026) 02 SC CK 1755

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Supreme Court05 Feb 2026Allowed

M/s Shyam Beej Bhandar & Anr. Etc Vs Suresh Etc

Supreme Court Of India · (2026) 02 SC CK 1820

Consumer Protection Act, 1986- Section 12

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Supreme Court05 Feb 2026Dismissed

Dorairaj Vs Doraisamy (Dead) Through Lrs & Ors

Supreme Court Of India · (2026) 02 SC CK 1751

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Supreme Court05 Feb 2026Partly Allowed

Shashin Patel And Anr Vs Uday Dalal And Ors

Supreme Court Of India · (2026) 02 SC CK 1750

Constitution of India, 1950- Article 136Maharashtra Co operative Societies Act, 1960- Section 23(2), 152, 154

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Supreme Court05 Feb 2026Allowed

Pramod Kumar Navratna Vs State Of Chhattisgarh

Supreme Court Of India · (2026) 02 SC CK 1749

Constitution of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 183, 192, 482Code of Criminal Procedure, 1973- Section 482

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Supreme Court05 Feb 2026Disposed Of

State Of West Bengal & Anr Vs Confederation Of State Government Employees, West Bengal & Ors

Supreme Court Of India · (2026) 02 SC CK 1753

Constitution of India, 1950- Article 14, 16, 19(1)(g), 21, 38, 39, 43, 73, 162, 245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 265, 266, 309Administrative Tribunal Act, 1985- Section 19General Clauses Act, 1897- Section 8

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Supreme Court05 Feb 2026Allowed

Reginamary Chellamani Vs State Rep By Superintendent Of Customs

Supreme Court Of India · (2026) 02 SC CK 1752

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8(c), 20(b)(ii)(C), 22(c), 23, 28, 29Customs Act, 1962- Section 135

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Supreme Court04 Feb 2026Disposed Of

Ankhim Holdings Pvt. Ltd. & Anr Vs Zaveri Construction Pvt. Ltd

Supreme Court Of India · (2026) 02 SC CK 1819

Constitution of India, 1950- Article 136, 142Arbitration and Conciliation Act, 1996- Section 9, 11, 11(6), 15, 15(1)(a), 15(2), 15(3), 15(4), 16, 17, 34, 37Insolvency and Bankruptcy Code, 2016- Section 14, 14(4), 23(1), 31(1), 33, 33(5)

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Supreme Court04 Feb 2026Allowed

U.P. Junior High School Council Instructor Welfare Association Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2026) 02 SC CK 1748

Constitution of India, 1950- Article 21A , 23, 226Right of Children to Free and Compulsory Education Act, 2009- Section 7, 7(5), 8, 24(1), 24(2), 24(3), 27Right of Children to Free and Compulsory Education Rules, 2010- Rule 20, 20(3)

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Supreme Court04 Feb 2026Allowed

Pramod Kumar & Ors Vs State Of U.P. & Ors

Supreme Court Of India · (2026) 02 SC CK 1747

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(3), 193(9)Code of Criminal Procedure, 1973- Section 156(3), 161, 164, 173(2), 173(8)Indian Penal Code, 1860- Section 352, 376D, 504, 506

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Supreme Court04 Feb 2026Disposed Of

M/s Eminent Colonizers Private Limited Vs Rajasthan Housing Board and Ors

Supreme Court Of India · (2026) 02 SC CK 1746

Constitution of India, 1950- Article 136Arbitration and Conciliation Act, 1996- Section 4, 8, 11, 11(4), 11(5), 11(6), 11(6A), 11(7), 11(8), 16, 23, 34, 37Bombay Rent Act, 1947- Section 28

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Supreme Court04 Feb 2026Allowed