Supreme Court29 Jan 2026Partly Allowed
Ram Singh Vs Rajendra Pratap Singh @ Moti Singh & Ors
Supreme Court Of India · (2026) 01 SC CK 1917
Representation of the People Act, 1951- Section 98, 100(1)(d)(iv)
COURT ARCHIVE
Supreme Court Of India judgments, 2026
832 judgments · page 38 of 42
Supreme Court29 Jan 2026Disposed Of
K.M. Shaji Vs M. V. Nikesh Kumar & Ors
Supreme Court Of India · (2026) 01 SC CK 1916
Representation of the People Act, 1951- Section 8A, 98, 99, 100(1)(b), 100(1)(d)(ii), 123(2)(a)(ii), 123(3), 123(4)
Supreme Court28 Jan 2026Disposed Of
State Of Rajasthan & Ors Vs Namonarayan Sharma & Ors
Supreme Court Of India · (2026) 01 SC CK 1921
Supreme Court28 Jan 2026Allowed
Habib Alladin & Ors Vs Mohammed Ahmed
Supreme Court Of India · (2026) 01 SC CK 1896
Code of Civil Procedure, 1908- Order 7 Rule 10, Order 7 Rule11Wakf Act, 1995- Section 2, 2(g), 2(r)(i), 4(6), 3(r), 5, 5(2), 6, 6(1), 6(4), 6(5), 7, 7(1), 7(5), 33(4), 35, 37, 38(7), 40(4), 47, 47(2), 48, 48(2), 51, 52(4), 54, 54(3), 61, 64, 64(4), 67, 67(4), 67(4), 72, 73, 73(3), 83, 83(1), 83(2), 85, 94
Supreme Court27 Jan 2026Disposed Of
XXX Vs State Of Kerala & Ors
Supreme Court Of India · (2026) 01 SC CK 1895
Constitution of India, 1950- Article 32, 226, 227, 235Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(h), 173, 173(4), 175, 175(3), 175(4), 175(4)(a), 175(4)(b), 210, 210(1), 210(2), 210(3), 210(4), 218, 218(1)Code of Criminal Procedure, 1973- Section 154, 154(1), 154(3), 156, 156(3), 197(1)
Supreme Court27 Jan 2026Allowed
Bernard Lyngdoh Phawa Vs State Of Meghalaya
Supreme Court Of India · (2026) 01 SC CK 1894
Constitution of India, 1950- Article 21, 22(1), 39ACode of Criminal Procedure, 1973- Section 161, 164, 304Indian Penal Code, 1860- Section 201, 302
Supreme Court27 Jan 2026Dismissed
M/s Premium Transmission Private Limited Vs State Of Maharashtra And Others
Supreme Court Of India · (2026) 01 SC CK 1893
Constitution of India, 1950- Article 136, 226Industrial Disputes Act, 1947- Section 2(k), 2(n)(6), 2(s), 10(1), 12, 12(1), 12(5), 22, 25, 25F, 33, 33(1), 33AContract Labour (Regulation & Abolition) Act, 1970- Section 2(1)(i), 2(1)(b), 2(1)(g), 10, 10(1)
Supreme Court27 Jan 2026Allowed
Niraj Jain Vs Competent Authority cum Additional Collector, Jagdalpur & Ors
Supreme Court Of India · (2026) 01 SC CK 1892
Railways Act, 1989- Section 20F(6)
Supreme Court23 Jan 2026Allowed
Abhijit Pandey Vs State Of Madhya Pradesh And Another
Supreme Court Of India · (2026) 01 SC CK 1891
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 80, 80(2), 85, 103, 108Dowry Prohibition Act, 1961-Section 3, 4
Supreme Court23 Jan 2026Allowed
Bihar Industrial Area Development Authority & Ors. Vs. M/S Scope Sales Pvt. Ltd. & Anr
Supreme Court Of India · (2026) 01 SC CK 1915
Constitution of India, 1950- Article 226, 300ABihar Industrial Area Development Authority Act, 1974- Section 6, 6(2), 6(2a), 6(2b), 9(3)
Supreme Court23 Jan 2026Allowed
Syed Mohammed Shabbuddin Vs Union Of India & Others Etc
Supreme Court Of India · (2026) 01 SC CK 1914
Constitution of India, 1950- Article 300A
Supreme Court22 Jan 2026Allowed
Indian Oil Corporation Limited And Anr Vs M/S. Aditya H.P. Centre And Others Etc
Supreme Court Of India · (2026) 01 SC CK 1920
Supreme Court22 Jan 2026Allowed
Hemalatha (D) By Lrs Vs Tukaram (D) By Lrs. & Ors
Supreme Court Of India · (2026) 01 SC CK 1890
Constitution of India, 1950- Article 141Code of Civil Procedure, 1908- Order 6 Rule 4Evidence Act, 1872- Section 91, 92, 92(1)
Supreme Court22 Jan 2026Allowed
Ananda Chandra Panda (Dead) Through Lrs Vs Collector, Keonjhar & Another
Supreme Court Of India · (2026) 01 SC CK 1913
Code of Civil Procedure, 1908- Section 47
Supreme Court22 Jan 2026Disposed Of
Gloster Limited Vs Gloster Cables Limited & Ors
Supreme Court Of India · (2026) 01 SC CK 1889
Insolvency and Bankruptcy Code, 2016- Section 5(20), 5(21), 9, 12A, 14, 14(1)(b), 18, 18(f)(iv), 18(1)(f)(vi), 20(1), 25(1), 25(2)(b), 30A, 30(2), 30(4), 31, 31(1), 43, 43(2)(a), 43(2)(b), 44, 45, 45(2)(b), 46, 46(1)(i), 46(1)(2), 47, 60(5), 60(5)(c), 66Sick Industrial Companies (Special Provisions) Act, 1985- Section 22ACompanies Act, 2013- Section 211
Supreme Court21 Jan 2026Allowed
Viraj Impex Pvt. Ltd Vs Union Of India & Anr
Supreme Court Of India · (2026) 01 SC CK 1888
Foreign Trade (Development and Regulation) Act, 1992- Section 3
Supreme Court20 Jan 2026Allowed
V.Anima Malar Vs S. Aadhavan & Ors
Supreme Court Of India · (2026) 01 SC CK 1912
Supreme Court20 Jan 2026Disposed Of
42605 B Cdr Yogesh Mahla Vs Union Of India & Others
Supreme Court Of India · (2026) 01 SC CK 1911
Constitution of India, 1950- Article 226, 227Navy Act, 1957- Section 15, 15(2)Armed Forces Tribunal Act, 2007- Section 14
Supreme Court20 Jan 2026Allowed
Prakash Atlanta (JV) Vs National Highways Authority Of India
Supreme Court Of India · (2026) 01 SC CK 1887
Constitution of India, 1950- Article 136, 142Arbitration and Conciliation Act, 1996- Section 28(1)(a), 34, 34(2A), 34(2)(b)(ii), 37, 75, 81Building and Other Construction Workers' Welfare Cess Act, 1996- Section 1(3), 1(4), 2(a), 2(1)(a), 2(1)(a)(i), 2(1)(a)(ii), 2(1)(a)(iii), 2(b), 2(1)(c), 2(1)(d), 2(1)(i), 2(1)(k), 3, 3(1), 3(2), 3(3), 6, 7, 10, 11, 12, 12(1), 15, 16, 17, 18, 18(1), 18(2), 18(3), 19, 20, 21, 22, 23, 24, 24(1), 25, 26, 27, 40, 62
Supreme Court20 Jan 2026Disposed Of
Neha Lal Vs Abhishek Kumar
Supreme Court Of India · (2026) 01 SC CK 1886
Constitution of India, 1950- Article 142, 142(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 144, 215, 379, 528Code of Criminal Procedure, 1973- Section 125, 125(4), 127, 127(2), 156(3), 311, 340, 482