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Supreme Court Of India judgments, 2026

832 judgments · page 37 of 42

Supreme Court03 Feb 2026Allowed

C. Velusamy Vs K Indhera

Supreme Court Of India · (2026) 02 SC CK 1741

Arbitration Act, 1940- Section 28Arbitration and Conciliation Act, 1996- Section 2(1)(e), 11, 11(6), 14, 14(1)(a), 14(2), 27, 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 34, 36, 42, 50(4)Contract Act, 1872- Section 28
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Supreme Court03 Feb 2026Allowed

P.Suresh Vs D.Kalaivani & Ors

Supreme Court Of India · (2026) 02 SC CK 1745

Constitution of India, 1950- Article 226, 227Code of Civil Procedure, 1908- Section 96, 104, Order 6 Rule 16, Order 7 Rule 11, Order 43 Rule 1(r)
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Supreme Court02 Feb 2026Dismissed

Rajia Begum Vs Barnali Mukherjee

Supreme Court Of India · (2026) 02 SC CK 1739

Constitution of India, 1950- Article 227Arbitration and Conciliation Act, 1996- Section 8, 8(2), 9, 11
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Supreme Court30 Jan 2026Allowed

Doniyar Vildanov Vs State of U.P.

Supreme Court Of India · (2026) 01 SC CK 1897

Code of Criminal Procedure, 1973- Section 313Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 20, 23
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Supreme Court30 Jan 2026

Dr. Jaya Thakur Vs Government Of India & Ors.

Supreme Court Of India · (2026) 01 SC CK 1908

Constitution of India, 1950- Article 14, 15, 15(3), 16, 19, 21, 21A, 24, 32, 38, 39(e), 39(f), 41, 43, 45, 47, 48A, 51, 51A(k), 243(G)Indian Penal Code, 1860- Section 377Protection of Child Rights Act, 2005 Section 15, 24
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Supreme Court30 Jan 2026

Yash Charitable Trust & Ors Vs Union Of India & Ors

Supreme Court Of India · (2026) 01 SC CK 1906

Constitution of India, 1950- Article 21Drugs and Cosmetics Act, 1940- Section 3(b), 3(b)(i), 3(f), 5(1), 18, 33P, 38National Medical Commission Act, 2019 - Section 16, 16(d), 27, 27(1)(b), 27(2), 57, 61(2)
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Supreme Court29 Jan 2026Allowed

Munni Devi Vs State Of Uttar Pradesh

Supreme Court Of India · (2026) 01 SC CK 1922

Indian Penal Code, 1860- Section 304B, 304B(1), 316, 498ADowry Prohibition Act, 1961- Section 3, 4Evidence Act, 1872- Section 113B
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Supreme Court29 Jan 2026Allowed

Jagdeep Chowgule Vs Sheela Chowgule & Ors

Supreme Court Of India · (2026) 01 SC CK 1899

Arbitration Act, 1940- Section 28Arbitration and Conciliation Act, 1996- Section 2(1)(e), 11, 11(2), 11(6), 11(6A), 16, 29A, 29A(1), 29A(4), 29A(6), 29A(7), 42, 47, 57
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Supreme Court29 Jan 2026Allowed

Monty Goyal Vs Navrang Singh

Supreme Court Of India · (2026) 01 SC CK 1898

Indian Penal Code, 1860- Section 148, 149, 323, 427, 451, 506Advocates Act, 1961- Section 38, 35
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