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Supreme Court Of India judgments, 2026

832 judgments · page 39 of 42

Supreme Court16 Jan 2026Dismissed

Md. Firoz Mansuri & Ors Vs State Of Bihar & Ors

Supreme Court Of India · (2026) 01 SC CK 1878

Constitution of India, 1950- Article 14, 16, 19, 21, 309Pharmacy Act, 1948- Section 2(i), 10, 18, 31, 32, 42Bihar Pharmacists Cadre Rules, 2014- Rule 6, 6(1), 6(2), 7
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Supreme Court16 Jan 2026Dismissed

X Vs. O/o Speaker Of The House Of People & Ors

Supreme Court Of India · (2026) 01 SC CK 1877

Constitution of India, 1950- Article 32, 65(3), 89, 89(1), 91, 91(1), 91(2), 100, 118, 119, 121, 122, 124, 124(4), 124(5), 211, 217, 217(1)(b), 218, 226, 243ZTJudges (Inquiry) Act, 1968- Section 2(a), 3, 3(1), 3(1)(b), 3(2), 3(2)(a), 3(2)(b), 3(2)(c), 3(3), 3(4), 3(5), 3(6), 3(7), 3(8), 4, 4(1), 4(2), 4(3), 6Judges (Inquiry) Rules, 1969- Rule 3, 7, 9, 16, 17
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Supreme Court15 Jan 2026

Satender Kumar Antil Vs Central Bureau Of Investigation And Anr

Supreme Court Of India · (2026) 01 SC CK 1919

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35, 35(1), 35(1)(b), 35(1)(b)(i), 35(1)(b)(ii), 35(1)(j), 35(3), 35(5), 35(6)Code of Criminal Procedure, 1973- Section 41, 41(1), 41A, 41(1)(b), 41(1)(b)(i), 41(1)(b)(ii), 173
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Supreme Court15 Jan 2026Dismissed

Elegna Co Op. Housing And Commercial Society Ltd Vs Edelweiss Asset Reconstruction Company Limited & Anr

Supreme Court Of India · (2026) 01 SC CK 1874

Constitution of India, 1950- Article 14, 21, 142Code of Civil Procedure, 1908- Section 151Insolvency and Bankruptcy Code, 2016- Section 3(6), 3(8), 3(11), 3(12), 5(7), 5(8), 5(8)(f), 5(8)(f)(i), 5(20), 7, 7(1), 7(2), 7(3), 7(5)(a), 9, 12A, 14, 14(1), 14(1)(a), 21(6A), 30(2), 31, 31(1), 53, 60(5)(c), 61(3), 62, 65, 238
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Supreme Court15 Jan 2026Allowed

Vayyaeti Srinivasarao Vs Gaineedi Jagajyothi

Supreme Court Of India · (2026) 01 SC CK 1872

Stamp Act, 1899- Section 5, 27Transfer of Property Act, 1882- Section 53A, 54, 55, 105, 111, 111(e), 111(f)Registration Act, 1908- Section 17, 17(1)(b), 17(1A), 47
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Supreme Court15 Jan 2026Allowed

State Of Himachal Pradesh Vs Chaman Lal

Supreme Court Of India · (2026) 01 SC CK 1869

Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 161, 207, 313Indian Penal Code, 1860- Section 34, 302
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Supreme Court13 Jan 2026Dismissed

State Of Haryana Vs Krishan Kumar & Ors

Supreme Court Of India · (2026) 01 SC CK 1882

Constitution of India, 1950- Article 14, 16, 142, 226, 246(2), 252, 254, 309, 310, 311, 372, 372(2), 395Drugs and Cosmetics Act, 1940- Section 6(2), 12, 16, 21, 21(2), 22, 33, 33(1), 33(2)(b), 33(2)(n), 33N, 38Drugs and Cosmetics Rules, 1945 - Rule 49, 51, 52
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Supreme Court13 Jan 2026

Centre For Public Interest Litigation Vs Union Of India

Supreme Court Of India · (2026) 01 SC CK 1881

Constitution of India, 1950- Article 6, 6(2), 14, 19, 21, 30(2), 32, 36, 53(1), 77, 77(1), 77(3), 105(2), 142, 154, 166, 166(3), 226, 311Code of Criminal Procedure, 1973- Section 8(1), 173, 197Prevention of Corruption Act, 1988- Section 2(c)(i), 2(c)(ii), 7, 13(1)(d)(ii), 17, 17A, 19, 20, 20(1)
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Supreme Court13 Jan 2026Disposed Of

Sujata Bora Vs Coal India Limited & Ors

Supreme Court Of India · (2026) 01 SC CK 1868

Constitution of India, 1950- Article 14, 21, 37, 39(a), 41, 142Rights of Persons with Disabilities Act, 2016- Section 2(s), 2(y), 2(ze)
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